Sunil N. Pillai vs. State Of Kerala
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE SHAJI P.CHALY THUR AY ,THE 24TH DAY OF JANUARY 2019 / 4TH MAGHA, 1940 WP(C).No. 40909 of 2018 PETITIONER: SUNIL N. PILLAI, AGED 44 YEARS S/O N.V.NARAYANA PILLAI,BHAGYA JEWELLERS,ODANAVATTOM P.O.KOTTARAKKARA,KOLLAM,RESIDING AT BHAGYA,VILANGARA,CHEPRA P.O.KOTTARAKKARA,KOLLAM. BY ADV. SRI.G.HARIKUMAR G. NAIR RESPONDENTS: 1 STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT,LOCAL SELF GOVERNMENT DEPARTMENT,SECRETARIAT,THIRUVANANTHAPURAM 695 001 2 THE DIRECTOR OF PANCHAYATS, GOVERNMENT OF KERALA,PUBLIC OFFICE BUILDINGS,MUSEUM,THIRUVANANTHAPURAM-33 3 THE VELIYAM GRAMA PANCHAYATH, REPRESENTED BY ITS SECRETARY,ODANAVATTOM P.O.KOTTARAKKARA,KOLLAM 691 512. R1 AND R2 - SRI.P.M.MANOJ,SENIOR GOVERNMENT PLEADER R3 BY SRI.M.R.SASITH THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 24.01.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 40909 of 2018 2 JUDGMENT Petitioner, owner of a shop room No.VP-III/350 of Veliyam Grama Panchayat has submitted Ext.P8 application seeking D&O licence for conducting a jewellery shop. The sole relief sought for is, consideration of the application in accordance with law.
Having heard learned counsel for petitioner learned Senior Government Pleader and learned Standing Counsel for 3rd respondent, there will be a direction to the Secretary of the 3rd respondent to finalise Ext.P8 application in accordance with law, at the earliest possible time and at any rate within three weeks from the date of receipt of a copy of this judgment. Writ petition is disposed of accordingly. Smv 24.1.2019 SHAJI P.CHALY JUDGE
WP(C).No. 40909 of 2018 3 APPENDIX PETITIONER'S EXHIBITS: EXHIBIT P1 THEOF THE TAX RECEIPT FOR THE YEAR 2018-2019 ISSUED BY THE VILLAGE OFFICER, ODANAVATTOM VILLAGE TO THE PETITIONER EXHIBIT P2 THEOF THE OWNERSHIP CERTIFICATE NO A4/564/18 DATED 2.2.2018 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER EXHIBIT P3 THEOF THE BUILDING TAX RECEIPT DATED 17.9.2018 FOR THE YEAR 2018-19 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER EXHIBIT P4 THEOF THE GST REGISTRATION ISSUED BY THE COMMERCIAL TAX DEPARTMENT AND THE 3RD RESPONDENT EXHIBIT P5 THEOF THE LICENSE NO A4.278/17 DATED 13.10.2017 ISSUED BY THE 3RD RESPONDENT FOR THE YEAR 2017-18 TO THE PETITIONER EXHIBIT P6 THEOF THE JUDGMENT IN WPC NO 17015/2018 DATED 30.7.2018 OF THIS HON'BLE COURT. EXHIBIT P7 THEOF THE ORDER NO A4-5040/2017 DATED 5.9.2018 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER EXHIBIT P8 THEOF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT ON 1.12.2018 AND ITS RECEIPT EXHIBIT P9 THEOF THE SANITATION CERTIFICATE NO 676/2018 DATED 13.12.2018 ISSUED BY THE MEDICAL OFFICER, PRIMARY HEALTH CENTRE VELIYAM 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.