MANAGER, CHRIST COLLEGE, IRINJALAKUDA Vs. STATE OF KERALA

JUDGEMENT

(1.) THESE writ appeals are filed against the common interim order passed by the learned Single Judge declining to grant interim relief to the appellants for renewal of their FL3 licences pending disposal of the writ petitions. The learned Single Judge found that by virtue of the proviso to Rule 13 (3) read with Rule 19 of the Foreign Liquor Rules, the licences cannot be renewed. The appellants attacked the above interim order on several grounds. Going by the Full Bench decision of This Court in K.F. Das v. State of Kerala ( : 1992 (2) KLT 358), the scope for interference with an interim order is very limited. Going by the parameters laid down by the Full Bench in that decision, we feel that we are not justified in interfering with the common interim order. But, we clarify that the finding of the learned Single Judge shall be treated only as a prima facie finding and while disposing of the writ petitions, the learned Single Judge shall dispose of them without being fettered by the observations on the merits of the case in the common impugned order challenged in these appeals.