Bini Umesh vs. The Deputy Commissioner - Kerala High Court, 09 April 2021

Cause title — parties, addresses and appearances

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE SMT. JUSTICE P.V.ASHA FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943 WP(C).No.8602 OF 2021(A) PETITIONER: BINI UMESH, AGED 42 YEARS, W/O.UMESH BABU, RESIDING AT THAYYIL VEEDU, EAST KODALI, THRISSUR, KERALA-680 699, SOLE PROPRIETOR OF MADHAVAM FINANCIAL ENTERPRISES. BY ADVS. SRI.ASWIN GOPAKUMAR SRI.ANWIN GOPAKUMAR SRI.KANDAMPULLY VIKRAM SRI.NIRANJAN SUDHIR RESPONDENTS: THE DEPUTY COMMISSIONER, THE OFFICE OF THE DEPUTY COMMISSIONER, THE GOODS AND SERVICES TAX DEPARTMENT, IRINJALAKKUDA- 680 125. BY ADV. SMT.VINITHA.B, GOVERNMENT PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 09.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: WP(C).No.8602 of 2021(A) 2

JUDGMENT Petitioner is aggrieved by Ext.P4 order by which her licence granted under the Kerala Money Lenders Act has been cancelled.

The learned Government Pleader points out that there is an effective appellate remedy under Section 16(b) of Kerala Money Lenders Act, 1958. 3. Therefore petitioner would be free to approach the appellate authority as provided in Section 16(b) in accordance with law. Petitioner would also be free to seek interim orders from the appellate authority. Leaving open the remedy available to petitioner before the appellate authority, the writ petition is disposed of. P.V.ASHA JUDGE ww

WP(C).No.8602 of 2021(A) 3 APPENDIX PETITIONER'S EXHIBITS: EXHIBIT P1 TRUE COPIES OF THE AFFIDAVIT AND ACCOMPANYING PAYMENTS UNDER THE KERALA MONEY LENDERS ACT, 1958 SUBMITTED BY THE PETITIONER. EXHIBIT P2OF THE NOTICE DATED 05.02.2021, UNDER SECTION 14 READ WITH SECTION 4 (3) OF THE KERALA MONEY LENDERS ACT, 1958 BEARING REFERENCE NUMBER 320803377971/2021/KML. EXHIBIT P3OF THE LETTER IN REPLY BY THE PETITIONER DATED 15.02.2021. EXHIBIT P4OF THE ORDER IN ORIGINAL IN 320803377971/2021/KML DATED 22.03.2021.