KASHYAP SAIGAL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner says that he is in possession of a 'Kiosk' owned by the Greater Cochin Development Authority (GCDA); and that it was allotted to him for a period of one year in the year 2014, taking note of the physical condition and lack of any other source of livelihood.

(2.) The petitioner asserts that, even though the licence granted expired in the year 2015, he has been continuing to operate the 'Kiosk', but without being granted a renewed licence; and therefore, that he has preferred Ext.P9 representation before the 2nd respondent. He alleges that this has not been considered until now and prays that same be directed to be taken up by the 2nd respondent and disposed of; and that, until such time, he be allowed to continue to conduct the 'Kiosk' as per Ext.P6, the earlier order of allotment.

(3.) Sri.R.Divakaran - learned counsel for the petitioner, explained that, apart from the fact that his client is a physically handicapped person, he also belongs to a scheduled caste; and therefore, that his entitlement to continue the 'Kiosk' is constitutionally protected. He thus reiteratingly prayed that the reliefs sought for in this writ petition be granted.