SUDHEER V U Vs. STATE OF KERALA

JUDGEMENT

(1.) According to the petitioner, he has been issued Ext.P1 dealers licence for the sale of ordinary sand. His grievance is that P Form under Rule 48 K is not issued by the 2nd respondent.

(2.) Learned Government Pleader on instruction submits that petitioner is accused in several criminal cases and that the police have recommended for cancellation of his licence. It is stated that action is being initiated for that purpose and it was therefore that P Form is not issued.

(3.) If as stated by the respondents, action is being initiated against the petitioner it is upto them to continue the action in accordance with law. Now that Ext.P2 representation filed by the petitioner is pending before the 3rd respondent for the issuance of P Form, it is directed that Ext.P2 will be considered and appropriate reply will be given to the petitioner.