K V SADANANDAN Vs. STATE OF KERALA

JUDGEMENT

(1.) These Writ Appeals arise out of the judgment dated 2.6.2014 passed by the learned Single Judge disposing of a batch of Writ Petitions including those Writ Petitions filed by the appellants.

(2.) The appellants are holders of FL3 licences. The Government passed an order dated 2.4.2014 (G.O. (M.S.) No. 56/2014/TD dated 2.4.2014), in which, the following decisions are taken:

(3.) The appellants and other writ petitioners challenged the Government Order dated 2.4.2014. The learned Single Judge disposed of the Writ Petitions as per the judgment dated 2.6.2014, holding that the proper course would be to dispose of the Writ Petitions with a direction to the State Government to take a final policy decision on the question of renewal of FL3 licences issued earlier to the 418 hotels referred to in the report of the Comptroller and Auditor General of India, expeditiously and at any rate, within an outer limit of one month from the date of the judgment, namely, 2.6.2014. The outer limit for taking policy decision was further extended.