Kerala High Court

Anil Chandran R vs State Of Kerala on 31 March, 2023

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                    &
             THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
         FRIDAY, THE 31ST DAY OF MARCH 2023 / 10TH CHAITHRA, 1945
                         WP(C) NO. 16037 OF 2021
PETITIONER/S:

             ANIL CHANDRAN R., AGED 52 YEARS
             S/O. (LATE) RAMACHANDRAN, FLAT NO.26, JM GARDENS,
             PALLIKAVU TEMPLE ROAD, VADUTHALA, COCHIN - 682023,
             ERNAKULAM, PH - 9895016414.
             BY ADVS.
             ELVIN PETER P.J.
             K.R.GANESH
             SIDHARTH SUDHEER
             GOURI BALAGOPAL
             SREELAKSHMI


RESPONDENT/S:

     1       STATE OF KERALA
             REPRESENTED BY ITS CHIEF SECRETARY,
             GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
     2       THE SECRETARY
             LOCAL SELF GOVERNMENT DEPARTMENT (LSGD),
             GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM - 695 001.
     3       THE SECRETARY
             HEALTH AND FAMILY WELFARE DEPARTMENT, SECRETARIAT,
             THIRUVANANTHAPURAM - 695001.
     4       THE DIRECTOR OF HEALTH SERVICES
             DIRECTORATE OF HEALTH SERVICES, PALAYAM,
             THIRUVANANTHAPURAM - 695 035.
             R BY SMT.KR.DEEPA, SPECIAL GOVERNMENT PLEADER
             BY ADV ADVOCATE GENERAL OFFICE KERALA


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16037 OF 2021            ..2..




                          JUDGMENT

S. MANIKUMAR, C.J.

The petitioner has sought for the following reliefs:

(i) Issue a writ of certiorari calling for the records leading to Exhibits P4 & P5 and quash the same;

(ii) Issue a writ of mandamus or any other writ, direction or order, directing the respondents not to allow any establishments, factories Hotels etc to operate without obtaining Sanitary Fitness Certificate as provided in Ext.P3 and Section 21 of the Kerala Public Health Ordinance, 2021;

(iii) Declare that Exts.P4 and P5 allowing the Local Self Government to grant D & O license to any trade on production of just ID proof and lease deed/legal occupancy certificate is illegal, unfair, arbitrary, unreasonable, unconstitutional and the same is violative of Article 14 and 21 of the Constitution of India;

2. The petitioner, a public spirited person is working

as a Regional Sales Manager of Acrysil Limited, a firm

engaged in the business of manufacture and supply of

kitchen appliances. The petitioner has approached this

Court for a direction to the respondents not to allow any WP(C) NO. 16037 OF 2021 ..3..

establishments, factories, hotels ect., to operate without

obtaining Sanitary Fitness Certificates as provided in

Ext.P3 and Section 21 of the Kerala Public Health

Ordinance, 2021 as also to stay the operation of Ext.P4

Government Order and Ext.P5 Circular, which simplifies

the existing procedure for providing D& O licence for

conducive and fast-track environment for starting business

enterprises.

3. The impugned proceedings challenged in this writ

petition are as under:

GOVERNMENT OF KERALA ABSTRACT

Local Self Government Department- Ease of Doing Business - Reforming and simplifying the existing procedures for providing conducive and fast-track environment for starting business entrprises-D & O license-Orders issued.

========================================== LOCAL SELF GOVERNMENT (RC) DEPARTMENT G.O(RT) No. 3361/2017/LSGD Dated. Thiruvananthapuram. 23/10/2017 ================================================= Read: D.O letter dt. 14 08/2017 from Sri Paul Antony, Additional Chief Secretary to Government. Industries and Power Department.

 WP(C) NO. 16037 OF 2021            ..4..

                            ORDER

The Department of Industrial Policy and Promotion (DIPP), Govt. of India has laid emphasis on simplification and rationalization of the existing Rules and inclusion of Information Technology for Ease of Doing Business. Accordingly, the Industries Department has identified and recommended certain reforms required for making favourable and conducive atmosphere for starting new business enterprises.

The Industries Department in the letter read above has recommended to reduce the number of documents required for obtaining trade license (D & O license) to only two ie. ID Proof, Lease Deed/Legal Occupancy Certificate.

Government have examind the matter in detail and are pleased to order that LSG Institutions shall reduce the number of documents to be submitted for obtaining trade license (D & O license) to only two ie. ID Proof, Lease Deed Legal Occupancy Certificate.

(By Order of the Governor) T.K. JOSE Principal Secretary to Government.

To The Director of Panchayath. Thiruvananthapuram. The Director of Urban Affairs. Thiruvananthapuram. The Industries & Power Department The M/s KPMG.

The Kerala State Industrial Development Corporation The Local Self Government (RA & RB) De partment The Stock File Office Copy.

WP(C) NO. 16037 OF 2021 ..5..

Government of Kerala

No.R.C.3/228/2020/LSGD Local Self Government (RC) Department Thiruvananthapuram Date:09/07/2021

CIRCULAR

Sub:- Local Self Govt. Department Documents to be submitted when renewing business license in Local Self Government Institutions Issuing- clarification

Ref:- 1. Circular No.66562/RC3/12/LSGD dated 10.01.2013

2. Judgment dated 22.02.2017 in WP(C) No.5938/2017(N) of the Hon'ble High Court

3. GO(Rt)No.3361/2017/LSGD Dated 23 10 2017

As per ref (1) circular, directed that the Health Inspector should investigate all license applications and maintain a personal register for the same. The Hon'ble High Court as per reference cited (2) judgment in WP(C)No.5938/2017(N) has also directed the Njarakkal Grama Panchayat Secretary to consider the application for the license without seeking a Sanitation Certificate of Sri.Rimold Perera, the second petitioner in the petition.

Section 233 (4) b of the Kerala Panchayat Raj Act, as amended by the Kerala Investment Promotion and Facilitation Act, 2018, stipulates that the certificate of District Medical Officer is required only for health institutions such as WP(C) NO. 16037 OF 2021 ..6..

hospitals. There is no provision regarding sanitation certificate.

To facilitate the process of trading licenses as part of the Ease of Doing it has been ordered under reference 3 that only I.D.proof, lease deed / legal occupancy certificate should be produced.

Despite the above orders and directives, the Government is aware that different procedures are followed in each district for renewal of business licenses while applying for trade licenses in the local bodies. Clarification is issued on the basis of the complaints received from the Government in this regard and on the basis of reference orders regarding the documents to be produced at the time of renewal of trade license in the Local Self Government Institutions as given below.

(1) Sanitation certificate is not mandatory when renewing business licenses of local self- governing bodies. It is sufficient to renew the license on the basis of the Inspection report of the officer investigating the applications.

(2) When taking a new business license in the local self- government, lease agreement and ID. Proof must also be produced. If the license thus obtained is renewed in time, the lease agreement need not be re-presented. In case the license is not renewed in time, the consent of the building owner should be produced when applying for renewal.

                                     Bishwanadh Sinha
                                     Principal Secretary
 WP(C) NO. 16037 OF 2021             ..7..

Director of Panchayath, Thiruvananthapuram Director of Urban Affairs, Thiruvananthapuram All Deputy Directors of Panchayat (Through Panchayat Director) Regional Joint Director, Kollam, Kochi, Kozhikode (Through Director of Urban Affairs) Principal Accountant General (AuditI/Audit II) Thiruvananthapuram Director, Kerala State Audit Department, Thiruvananthapuram Executive Director, Information Kerala Mission, Thiruvananthapuram I & P.R.D. Web & New Media Stock File/Office Copy (RC3/228/2020/LSGD)

By Order Sd/-

Section Officer

4. Mrs.K.R.Deepa, learned Special Government

Pleader has filed a counter affidavit dated 08.07.2022,

refuting the averments and prayers sought for in the writ

petition.

When this writ petition came up for further

consideration today, Mrs.Sreelakshmi, learned counsel

appearing for the petitioner submitted that the petitioner is

not pressing the writ petition. Placing on record the above WP(C) NO. 16037 OF 2021 ..8..

submission, writ petition is dismissed as not pressed. We

make it clear that the petitioner will not be at liberty to