Baiju Lawrence vs. State Of Kerala

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WP(C)/8633/2021HC KeralaGSTCNR KLHC01022583202107 April 2021Bench: HONOURABLE MR. JUSTICE SATHISH NINAN3 pages

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE SATHISH NINAN WEDNE AY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943 WP(C).No.8633 OF 2021(D) PETITIONER/S: BAIJU LAWRENCE,AGED 45 YEARS S/O. LAWRENCE, VELIPARAMBIL HOUSE CHERANELLOOR P.O. ERNAKULAM 682 034. BY ADVS. SRI.P.K.VARGHESE SRI.K.R.ARUN KRISHNAN SMT.SANJANA RACHEL JOSE SHRI.BIJU KUMAR RESPONDENT/S: 1 STATE OF KERALA REPRESENTED BY THE SECRETARY TO GOVERNMENT, LOCAL SELF GOVERNMENT DEPARTMENT, GOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM 695 001. 2 CHERANELLOOR GRAMA PANCHAYATH, GRAMA PANCHAYATH OFFICE, CHERANELLOOR, ERNAKULAM 682 034, REPRESENTED BY ITS SECRETARY. R2 BY ADV. SRI.T.K.AJITHKUMAR (VALATH) R1 BY ADV. SRI.PAUL ABRAHAM VAKKANAL, GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 07.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

WP(C).No.8633 OF 2021(D) 2 JUDGMENT

The petitioner has approached this Court aggrieved by the non-acceptance of licence fee on his renewal application. The Learned Standing Counsel for the Panchayath, on instructions submits that, for the period 2020-2021 the petitioner had not sought for renewal of licence and hence he does not possess a licence as of now. It is submitted that if an application for issuance of fresh licence is submitted, the same will be considered and orders passed on payment of the necessary fee. The submission is recorded and the Writ Petition is disposed of. SATHISH NINAN

JUDGE WP(C).No.8633 OF 2021(D) 3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 TRUE COPIES OF D& O LICENSES ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER IN VARIOUS YEARS STARTING FROM 2011 TILL 2020. EXHIBIT P2OF THE RECEIPT ISSUED BY THE 2ND RESPONDENT DATED 24.02.2021. EXHIBIT P3OF THE LICENSE ISSUED BY THE COMMISSIONERATE OF FOOD SAFETY DATED 02/11/2019. EXHIBIT P4 AOF REGISTRATION CERTIFICATE DATED 31/03/2018 ISSUED UNDER THE KERALA SHOPS AND ESTABLISHMENT ACT, 1960. EXHIBIT P5 AOF SANITARY CERTIFICATE DATED 12/02/2021 ISSUED BY THE HEALTH INSPECTOR, P.H.C. CHERANELLOOR. EXHIBIT P6 AOF GST REGISTRATION CERTIFICATE DATED 17/07/2018 ISSUED TO THE PETITIONER. EXHIBIT P7OF HEALTH CARD ISSUED BY THE MEDICAL OFFICER, PRIMARY HEATH CENTRE, CHERANELLOOR DATED 15/02/2019 TO THE PETITIONER.

Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.