K.G. UNNIKRISHNAN S/O. LATE K.A. GOPALAN AND K.S. BEENA D/O. SEKHARAN Vs. THRISSUR CORPORATION AND MRS. LEENA BENNY

JUDGEMENT

(1.) THE controversy in this writ petition is in relation to Ext.P10.

(2.) THE facts of the case are that Mrs. Leena Benny submitted Ext.R1(a) tender dated 8.12.1994 to the Corporation for obtaining licence in respect of Room No. 28 of Sakthanthampuram Shopping Complex and the purpose indicated is for running "Super Market/Textiles/Home Appliances". Her tender was accepted and the licence was granted and agreement was also entered into between the parties copy of which is produced as Ext.R1(b).

(3.) LICENCE was granted, the business was shifted and was being carried on in the licensed premises. while the position continued as such, the licensee, viz. Leena Benny, expressed her desire to retire from the partnership and therefore wrote Ext.P3 letter to the 1st respondent stating that she is the licensee and that she had no objection in issuing licence in the name of the 2nd petitioner. There was no response to Ext.P3 and that made the petitioners to file W.P.(C). 9042/2008 before this Court. That writ petition was disposed of by Ext.P4 judgment directing the 1st respondent to take a decision on the application made.