HAREESH Vs. STATE OF KERALA

JUDGEMENT

(1.) Alleging storage of adulterated toddy, the licence held by the petitioner with regard to the toddy shops in Group No.II of Aluva Excise Range was suspended by the 2nd respondent, as per Ext P3. Further, the petitioner was required to show cause why the licence shall not be cancelled.

(2.) According to the petitioner, a counsel was engaged to appear before the 2nd respondent and the counsel had appeared and argued the case. Thereafter an opportunity was sought, for further hearing for the reason that the chemical analysis report was obtained in the meantime and submissions were required to be made on its basis. However, the 2nd respondent did not grant time and passed Ext P6 order cancelling the licence. It is aggrieved thereby that the petitioner has approached this Court.

(3.) Ext P6 order is dtd. 18/6/2021. Ext P8 chemical analysis report is dtd. 9/4/2021. Evidently Ext P8 report has not been taken note of while passing Ext P6 order. Ext P6 is liable to be interfered with on that ground.