Kerala High Court
Suchith V.S vs State Of Kerala on 2 May, 2023
Author: Murali Purushothaman
Bench: Murali Purushothaman
WP(C) No.14910/2023 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
Tuesday, the 2nd day of May 2023 / 12th Vaisakha, 1945
WP(C) NO. 14910 OF 2023(K)
PETITIONER:
SUCHITH V.S, AGED 46 YEARS, S/O. K.K.SUBRAMANIYAN, LAKSHMI
CONSTRUCTIONS, BUILDING NO. 38/3218-A, EDAPPALLY.P.O. PIN 682 024,
RESIDING AT VALLUVELIL HOUSE, ARA-7, ANCHUMANA, EDAPPALLY.P.O.,
ERNAKULAM, PIN - 682 024.
RESPONDENTS:
1. STATE OF KERALA, REPRESENTED BY SECRETARY, DEPARTMENT OF LOCAL SELF
GOVERNMENT INSTITUTIONS, SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695
001.
2. KOCHI CORPORATION, REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
ERNAKULAM,, PIN - 682 011.
3. SECRETARY, COCHIN CORPORATION, CORPORATION OFFICE, ERNAKULAM, PIN -
682 011.
4. DILEEP O.K, S/O. KRISHNANKUTTY, OOLIKUZHI HOUSE, EDAPPALLY P.O,
ERNAKULAM DISTRICT. PINCODE, PIN - 682 024.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to issue a direction to the 3rd respondent to renew the trade
licence of the petitioner for the year 2023-24, till the disposal of the
Writ Petition
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S. V.P.MOHAMMED NIYAZ, M.P.MUHAMMAD FAZIL & SHEREEF J., Advocates for
the petitioner, GOVERNMENT PLEADER for R1 and of STANDING COUNSEL for R2 &
R3, the court passed the following:
ORDER
Admit. Government Pleader takes notice for 1st respondent. Standing Counsel takes notice for respondents 2 and 3. Issue notice by speed post to 4th respondent. Post on 29.05.2023. In the meantime, there shall not be any coercive steps against the petitioner.
Sd/- MURALI PURUSHOTHAMAN JUDGE 02-05-2023 /True Copy/ Assistant Registrar