Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
THURSDAY, THE 12TH DAY OF APRIL 2018 / 22ND CHAITHRA, 1940
WP(C).No. 13348 of 2018
PETITIONER(S)
M/S. SOUTHERN SURFACE FINISHERS,
ERUMELY, KUMARAPURAM P.O. ERNAKULAM REPRESENTED BY ITS
MANAGING PARTNER MR. SHIJO P. MATHEW RESIDING AT
PANTHAPLAKKAL HOUSE, KIZHAKKAMBALAM P.O. ERNAKULAM.
BY ADVS.SRI.S.SREEKUMAR (KOLLAM)
SRI.K.C.BALAGOPAL (ALWAYE)
RESPONDENT(S):
1. THE STATE OF KERALA
REPRESENTED BY THE SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695001
2. THE SECRETARY,
KUNNATHUNAD GRAMA PANCHAYAT, ERNAKULAM DISTRICT
PIN-683542
R1 BY ADV.SRI. RAVI KRISHNAN, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12-04-2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 13348 of 2018 (p)
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APPENDIX
PETITIONER(S)' EXHIBITS
----------------------
EXHIBIT P1 A TRUE PHOTOSTAT COPY OF THE CONSENT ISSUED
FROM THE KERALA STATE POLLUTION CONTROL
BOARD
EXHIBIT P2 A TRUE PHOTOSTAT COPY OF THE LICENSE ISSUED
FROM THE KUNNATHUNAD GRAMA PANCHAYAT
EXHIBIT P3 A TRUE PHOTOSTAT COPY OF THE INSPECTION REPORT
ISSUED FROM THE KUNNATHUNAD GRAMA
PANCHAYAT
EXHIBIT P4 A TRUE PHOTOSTAT COPY OF THE AGREEMENT
BETWEEN THE SOUTHERN SURFACE FINISHERS AND
THE KERALA ENVIOR INFRASTRUCTURE LTD (KEIL)
EXHIBIT P5 A TRUE PHOTOSTAT COPY OF THE INSPECTION REPORT
ISSUED FROM THE SKERALA STATE POLLUTION
CONTROL BOARD
EXHIBIT P6 A TRUE PHOTOSTAT COPY OF THE GST LICENSE OF THE
PETITIONER'S FIRM
EXHIBIT P7 A TRUE PHOTOSTAT COPY OF THE RECEIPT FOR THE
RENEWAL OF THE LICENSE ISSUED FROM THE
KUNNATHUNAD GRAMA PANCHAYAT
EXHIBIT P8 A TRUE PHOTOSTAT COPY OF THE APPLICATION ISSUED
TO THE KUNNATHUNAD GRAMA PANCHAYAT FOR
RENEWING THE LICENSE
RESPONDENT(S) EXHIBITS : NIL
----------------------
//TRUE COPY//
P.A.TO JUDGE
nkr
A.K.JAYASANKARAN NAMBIAR, J.
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W.P.(C) No.13348 of 2018
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Dated this the 12th day of April, 2018
J U D G M E N T The petitioner has preferred Ext.P8 application before the 2nd respondent for renewal of his license. The limited prayer of the petitioner is for a direction to the 2nd respondent to consider and pass orders on the same, expeditiously, after hearing the petitioner.
2.I have heard the learned counsel for the petitioner and the learned Government Pleader for the respondents. On a consideration of the facts and circumstances of the case and submissions made across the Bar, I dispose the writ petition with a direction to the 2nd respondent to consider and pass orders on Ext.P8 order submitted by the petitioner for renewal of license, within a period of three weeks, from the date of receipt of a copy of this judgment, after hearing the petitioner. The petitioner shall produce a copy of the writ petition along with a copy of this judgment before the 2nd respondent, for further action. A.K.JAYASANKARAN NAMBIAR JUDGE
nkr/12.04.2018
