Ramu.R vs State Of Kerala
2022 Latest Caselaw 6819 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
         TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                         WP(C) NO. 18945 OF 2022
PETITIONER:

              RAMU.R,
              AGED 41 YEARS
              S/O. GOPALAN, 3/4B, THEKKETHERUVIL,
              ELOOR SOUTH, UDYOGAMANDAL,
              ERNAKULAM, PIN 683 501.

              BY ADV LIJOY P.VARGHESE


RESPONDENTS:

     1        STATE OF KERALA,
              REP. BY THE PRINCIPAL SECRETARY,
              SECRETARIAT, LOCAL SELF GOVERNMENT DEPARTMENT,
              THIRUVANANTHAPURAM- 695 001.

     2        COCHIN MUNICIPAL CORPORATION,
              REP. BY ITS SECRETARY, PARK AVENUE ROAD,
              NEAR ERNAKULAM BOAT JETTY,
              ERNAKULAM DISTRICT, PIN 682 011.

     3        TOWN VENDING COMMITTEE,
              REP. BY ITS CHAIRPERSON, COCHIN MUNICIPAL CORPORATION,
              PARK AVENUE ROAD, NEAR ERNAKULAM BOAT JETTY,
              ERNAKULAM DISTRICT, PIN 682 011.



              GP SRI JIMMY GEORGE
              SRI.JANARDHANA SHENOY SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18945 OF 2022
                                      2


                               JUDGMENT

The grievance of the petitioner in the present writ petition

is non issuance of licence/certificate of vending despite having

submitted an application as noticed in the communication dated

19.11.2021 Ext.P1 of Secretary of Municipal Corporation.

2. The facts in brief are that the petitioner is a stationary

vendor selling tender coconut and sugar cane juice on the road

side on the southern side of the international stadium,

Ernakulam. On 19.11.2021 an application was submitted for

issuance of a licence or certificate of vending before Cochin

Municipal Corporation and Town Vending Committee,

respondent Nos.2 and 3 vide Ext.P1, but except communication

that petitioner would receive an intimation from the head of the

department, no headway has been made.

3. I am of the view that this is fit case where mandamus

is required to be issued to respondent Nos.2 and 3.

Respondents 2 and 3 are directed to take a call on the WP(C) NO. 18945 OF 2022

application of the petitioner and pass orders thereon in

accordance with law ie., after affording an opportunity of

hearing either through virtual or physical mode within a period

of 45 days from the receipt of the certified copy of this

judgment.

Writ petition is disposed off.

Sd/-

AMIT RAWAL JUDGE nak WP(C) NO. 18945 OF 2022

APPENDIX OF WP(C) 18945/2022

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE RECEIPT WITH REFERENCE NO. 3619 DATED 19.11.2021 ISSUED AT THE TIME OF FILING THE APPLICATION.

Exhibit P2 THE TRUE COPY OF THE AADHAR CARD OF THE PETITIONER.