Kerala High Court
P.N.Krishnadas vs The District Collector/District ... on 20 November, 2025
WP(C) NO. 1418 OF 2022 1
2025:KER:89012
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 20TH DAY OF NOVEMBER 2025 / 29TH KARTHIKA, 1947
WP(C) NO. 1418 OF 2022
PETITIONERS:
1 P.N.KRISHNADAS,
AUTHORIZED SIGNATORY /JOINT LICENSEE, POLAKULTH TOURIST
HOME, NARAYANAMANGALAM, THRISSUR DISTRICT.
2 P.N. KRISHNANUNNI,
JOINT LICENSEE, POLAKULATH TOURIST HOME, KODUNGALLUR,
THRISSUR DISTRICT.
BY ADVS.
SRI.N.RAGHURAJ (SR.)
SMT.SAYUJYA RADHAKRISHNAN
RESPONDENTS:
1 THE DISTRICT COLLECTOR/DISTRICT MAGISTRATE,
THRISSUR, FIRST FLOOR, CIVIL STATION, CIVIL LINES ROAD,
KALYAN NAGAR, AYYNTHOLE, THRISSUR 680 003.
2 THE DISTRICT POLICE CHIEF,
THRISSUR (RURAL) KALYAN NAGAR, AYYANTHOLE, THRISSUR 680 003.
3 THE DEPUTY COMMISSIONER OF EXCISE,
POOTHOLE, THRISSUR 680 004.
4 THE STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM 695 001.
SMT. DEVISHRI R., GP.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.11.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 1418 OF 2022 2
2025:KER:89012
JUDGMENT
The writ petition is filed challenging the order dated 12.01.2022 prohibiting the sale of liquor from 14.01.2022 to 18.01.2022, invoking powers under Section 54 of the Abkari Act.
2. An interim order was passed on 14.01.2022, staying the said order.
3. Nothing further remains to be considered in this writ petition at this distance of time. Accordingly, the writ petition is dismissed as infructuous.
Sd/-MOHAMMED NIAS C.P. JUDGE lsn WP(C) NO. 1418 OF 2022 3 2025:KER:89012 APPENDIX OF WP(C) 1418/2022 PETITIONER EXHIBITS Exhibit P1 TRUE PHOTO COPY OF THE FL-3 LICENSE RENEWAL CERTIFICATE IN RESPECT OF POLAKULATH TOURIST HOME, NARAYANAMANGALAM ISSUED IN THE NAME OF THE PETITIONERS ISSUED BY THE 3RD RESPONDENT. Exhibit P1 (A) TRUE PHOTO COPY OF THE FL-3 LICENSE RENEWAL CERTIFICATE IN RESPECT OF POLAKULATH TOURIST HOME, KODUNGALLUR ISSUED IN THE NAME OF THE PETITIONERS BY THE 3RD RESPONDENT.
Exhibit P2 TRUE PHOTO COPY OF THE JUDGMENT DATED 16.02.2005 IN WPC NO. 5187 OF 2005 (P).
Exhibit P3 TRUE PHOTO COPY OF THE JUDGMENT DATED 06.03.2009 IN WPC NO. 5748 OF 2009.
Exhibit P4 TRUE PHOTO COPY OF THE CIRCULAR BEARING NO.
7497/A2/09/TD DATED 29.04.2009. Exhibit P5 TRUE PHOTO COPY OF THE CIRCULAR BEARING NO.
1698/A2/2013/TD DATED 12.02.2103 ISSUED BY THE CHIEF SECRETARY.
Exhibit P6 TRUE PHOTO COPY OF THE ORDER DATED 19.03.2015 IN WPC NO. 8854 OF 2014 (F) PASSED BY THE HONBLE HIGH COURT OF KERALA.
Exhibit P7 TRUE PHOTO COPY OF THE ORDER BERING NO.
DCTSR/409/2022-H4 DATED 12.01.2022.