Abdul Nazar P.T. vs. The District Collector, Kasargode District - Kerala High Court, 10 April 2018

Cause title — parties, addresses and appearances

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT: THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR TUESDAY, THE 10TH DAY OF APRIL 2018 / 20TH CHAITHRA, 1940 WP(C).No. 6119 of 2018 PETITIONER(S) ABDUL NAZAR P.T. PROPRIETOR,ATHANIKKAL SANDS, XIII/169 G, CNG ROAD, MAMPAD, NILAMBUR TALUK, MALAPPURAM DISTRICT. BY ADVS.SRI.P.SAMSUDIN SRI.JITHIN LUKOSE RESPONDENT(S): 1. THE DISTRICT COLLECTOR, KASARGODE DISTRICT COLLECTORATE, VIDYA NAGAR, KASARGODE-671123 2. THE DISTRICT GEOLOGIST DEPARTMENT OF MINIGN AND GEOLOGY, CIVIL STATION-VIDYA NAGAR, KASARGODE-671123,KASARGODE DISTRICT 3. THE DIRECTOR, MINING AND GEOLOGY, INDUSTRIES DEPARTMENT, THIRUVANANTHAPURAM-695001 R BY GOVERNMENT PLEADER, SRI. MANU RAJ K.J. THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 10-04-2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: WP(C).No. 6119 of 2018 (L) APPENDIX PETITIONER(S)' EXHIBITS EXHIBIT P1: TRUE COPY OF THE GST REGISTRATION NO.32ACRPA 0593 KIZK DATED 28-06-2017 EXHIBIT P2: TRUE COPY OF THE GOVERNMENT ORDER (M.S) NO.161/09/ID DATED 14-12-2009 EXHIBIT P3: TRUE COPY OF THE ORDER DATED 21-04-2017 ISSUED BY THE 2ND RESPONDENT EXHIBIT P4: TRUE COPY OF THE ORDER DATED 20-12-2017 ISSUED BY THE 3RD RESPONDENT EXHIBIT P5: TRUE COPY OF THE BEARING NOTE DATED 03-01-2018 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT RESPONDENT'S EXHIBITS: NIL // True copy // PA to Judge das A.K.JAYASANKARAN NAMBIAR, J. =========================================== W.P.(C). No. 6119 of 2018(L) ===================================================== Dated this the 10th day of April, 2018

JUDGMENT The petitioner states that an application for dealers license was submitted before the 2nd respondent. Although initially the 2nd respondent rejected the application, the matter was carried in an appeal before the appellate authority, the 3rd respondent herein and the 3rd respondent has set aside the order of the 2nd respondent and remanded the matter for fresh consideration. It is stated that thereafter, the 2nd respondent heard the petitioner, but no fresh orders have been passed in the application, till date.

I have heard the learned counsel appearing for the petitioner as also the learned Government Pleader appearing for the respondents. On a consideration of the facts and circumstances of the case as also the submissions made across the bar, and taking note of the submission of counsel for the petitioner that he has already been heard on 03.01.2018 pursuant to the remand from the 3rd respondent, I direct the 2nd respondent to pass final orders in the -2- W.P.(C). No. 6119 of 2018(L) matter, within a period of one month from the date of receipt of a copy of this judgment. The petitioner shall produce copy of the writ petition together with a copy of this judgment before the 2nd respondent for further action. A.K.JAYASANKARAN NAMBIAR JUDGE das/10.04.2018