ANNA CYRIL MANAGING PARTNER EDEN VALLEY COUNTRY RESORT POOMALA TRICHUR Vs. STATE OF KERALA REPRESENTED BY PRINCIPAL SECRETARY

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner.

(2.) THE petitioner challenges Exts.P1 and P2 orders issued by the 4th respondent. THE learned counsel for the petitioner submits that against the impugned order, the petitioner has filed an appeal which is pending before the 3rd respondent and that necessary deposit could not be made in time and therefore the appeal could not be taken up for consideration. He further submits that necessary deposit shall be made within one month.