HOTEL HILLWAY PARK Vs. STATE OF KERALA

JUDGEMENT

(1.) The writ appeals arise from the refusal of the learned Single Judge to stay the separate impugned orders passed by two District Collectors prohibiting sale of liquor by FL3 licensees and licensed toddy shops existing within an area surrounding three different locations where religious festivals are being held. The orders passed were identical and one of such orders followed the earlier orders. We called for the writ petitions also on consent of the parties, since the disposal of the appeals either way would dispose of the writ petitions also.

(2.) We have to notice the facts insofar as the location, the genesis and the area of prohibition as coming out from the separate impugned orders in the writ petitions. In W.A No.489/23 the District Collector, Kollam issued Ext.P2 order dt. 16/2/2023 prohibiting sale of liquor within the Police Station limits of Kadakkal, Chithara and Chadayamangalam on 2/3/2023, in connection with the 'Kumbhathiruvathira' festival in Kadakkal Devi Temple. The very same order is challenged in W.A No.494/2023 by another FL 3 licensee within the same area, the order produced as Ext.P2. In W.A No.491/2023 the impugned order Ext.P2 is dt. 17/2/2023 issued by the District Collector, Palakkad in connection with Manappullikkavu Vela proposed to be conducted on 2/3/2023, again specifically prohibiting sale of liquor by Bars including Toddy Shops located within Palakkad Municipality, Kannadi and Marutha Road Panchayaths on the said day. W.A No.498/2023 also challenges the order dt 16/2/2023 and W.A No.497/2023 challenges the order dt.17/2/2023 issued respectively by the District Collectors of Kollam and Palakkad; the challenge being raised by an FL3 licensee and licensees of Toddy Shops respectively. W.A 495/2023 is an order issued by the District Collector, Palakkad of a similar prohibition in connection with Pattambi Nercha within the Pattambi Municipal limits by the shops and outlets and the Karimban Kadavu outlet of the Kerala Beverages Corporation on two days, 4/3/2023 and 5/3/2023.

(3.) The learned Single Judge looked at S.54 of the Act and from the order, found the District Magistrate having adverted to adverse reports regarding the apprehension of disruption of law and order including that of the District Police Chief. The decision of a Division Bench in State of Kerala v. Mary Kurian and others in W.A No.391/2018 and connected cases dtd. 12/2/2018 was distinguished and reliance was placed on Aneesh V. District Collector [2012(2) KLT 91] to uphold the impugned orders.