Kerala High Court
P.N.Krishnadas vs The District Collector/ on 16 February, 2005
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
FRIDAY, THE 13TH DAY OF JANUARY 2017/23RD POUSHA, 1938
WP(C).No. 1126 of 2017 (M)
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PETITIONER(S):
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1. P.N.KRISHNADAS,
AUTHORIZED SIGNATORY/JOINT PROPRIETOR,
POLAKKULATH TOURIST HOME,
NARAYANAMANGALAM, THRISSUR DISTRICT.
2. P.N.KRISHNALAL, MANAGING PARTNER,
POLAKKULATH TOURIST HOME,
KODUNGALLUR, THRISSUR DISTRICT.
3. V.R.SAJEEVAN, MANAGING PARTNER,
HOTEL ASWATHY, KODUNGALLUR,
THRISSUR DISTRICT.
4. P.B.PREMDAS, MANAGING PARTNER,
HOTEL INDRAPRASTHAM, KODUNGALLUR,
THRISSUR DISTRICT.
5. P.S.SREEKANTAN, PROPRIETOR,
HOTEL PRASASTHI,
KODUNGALLUR, THRISSUR DISTRICT.
6. U.K.UMESH, PROPRIETOR,
HOTEL PALACE & PARADISE,
KODUNGALLUR, THRISSUR DISTRICT.
7. N.M.KARTHIKEYAN, PROPRIETOR,
HOTEL SINDHU BAR,
KODUNGALLUR, THRISSUR DISTRICT.
8. SHAJU.A.ANTONY, MANAGING PARTNER,
HOTEL KAIRALI, KODUNGALLUR,
THRISSUR DISTRICT.
BY ADV. SRI.N.RAGHURAJ
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WP(C).No. 1126 of 2017 (M)
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RESPONDENT(S):
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1. THE DISTRICT COLLECTOR/
DISTRICT MAGISTRATE,
THRISSUR DISTRICT - 680 001.
2. THE DISTRICT POLICE CHIEF,
THRISSUR (RURAL)- 680 001.
3. THE DEPUTY COMMISSIONER OF EXCISE,
THRISSUR - 680 001.
4. THE SUB INSPECTOR OF POLICE,
KODUNGALLUR,
THRISSUR DISTRICT - 680 664.
BY SENIOR GOVERNMENT PLEADER SMT.C.S.SHEEJA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 13-01-2017, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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WP(C).No. 1126 of 2017 (M)
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APPENDIX
PETITIONER(S)' EXHIBITS:
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EXT.P1 : TRUE PHOTOCOPY OF THE FL-11 LICENSE ISSUED FROM
FL-11 TO THE 1ST PETITIONER.
EXT.P2 : TRUE PHOTOCOPY OF THE JUDGMENT DATED 16/2/2005
IN WPC NO.5187/2005.
EXT.P3 : TRUE PHOTOCOPY OF THE JUDGMENT DATED 5/3/2009 IN
WPC NO.5748/2009.
EXT.P4 : TRUE PHOTOCOPY OF THE CIRCULAR BEARING
NO.7497/A2/09/TD DATED 29/4/2009.
EXT.P5 : TRUE PHOTOCOPY OF THE CIRCULAR BEARING
NO.1698/A2/2013/TD DATED 12/2/2013 ISSUED BY THE
CHIEF SECRETARY.
EXT.P6 : TRUE PHOTOCOPY OF THE INTERIM ORDER
DATED 19/3/2015 IN WPC.NO.8854/2015 PASSED BY
THIS HON'BLE COURT.
RESPONDENT(S)' EXHIBITS: NIL
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//TRUE COPY//
P.S. TO JUDGE
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P.B. SURESH KUMAR, J.
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W.P.(C) No.1126 of 2017
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Dated this the 13th day of January, 2017
JUDGMENT
The learned Government Pleader, on instructions, submits that orders have not been passed for closure of the beer and wine parlours of the petitioners under Section 54 of the Abkari Act since the time stipulated for passing such orders is over. The writ petition is, therefore, closed recording the said submission.
Sd/-
P.B. SURESH KUMAR JUDGE bpr