MIDLAND TRADES Vs. CORPORATION OF COCHIN

JUDGEMENT

(1.) ACCORDING to the petitioner, by submitting Ext.P2 application, he sought renewal of a licence issued by the respondent Corporation in favour of a firm of which he is also a partner. That application was rejected by Ext.P5 as if the application made by the petitioner was one for a fresh licence. Aggrieved by the order, petitioner filed Ext.P6 appeal to the 1st respondent. In this writ petition, what is mainly sought for is an early disposal of the appeal.

(2.) I heard the learned counsel for the petitioner and also the learned standing counsel for the Corporation.

(3.) WRIT petition is disposed of as above.