SHAWS HOMES P LTD Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is conducting a lodge within the jurisdiction of the 2nd respondent municipality. Petitioner has obtained a license from the Municipality for conducting the same. Petitioner's grievance in this writ petition is that the petitioner has now been served with Ext.P4 and P5 show cause notices dated 26.07.2012 and 25.07.2012 respectively, directed the petitioner to show cause why the petitioner license should not be canceled. The petitioner's grievance is that the petitioner has been directed to appear for a hearing on 31.07.2012, without granting the petitioner sufficient opportunity to file an objection to the proposal. Petitioner seeks following reliefs:

(2.) I have heard the standing counsel for 2nd respondent Municipality also. In Ext.P4 it has not been stated as to within what time the petitioner has to submit his explanations to show cause notice. At the same time petitioner has been directed to appear before the secretary on 31.07.2012 by Ext.P5 notice.