RATHEESH K.R Vs. DIRECTOR, AKSHAYA PROJECT

JUDGEMENT

(1.) The facts involved in these two writ petitions would indicate to some extent, how, in some cases, the Rules of Allotment of the 'Akshaya Centres' in Kerala are sought to be violated and flagrantly flouted.

(2.) Among the afore writ petitions, W.P(C)No.4691/2023 has been filed by one Ratheesh K.R., who was the licensee of the 'Akshaya Centre' in question; and he impugns Exts.P1 and P2 orders of the District Collector and the Director of the Akshaya Project respectively, whereby, his licence has been sought to be cancelled for various reasons.

(3.) Before I go to the reasons mentioned in the afore orders, I deem it necessary to record that, in the meanwhile, W.P(C)No.37947/2023 has been filed by Smt.S.Sunitha, who claims to be the transferee of the 'Akshaya Centre' from Sri.Ratheesh for valuable consideration; and she also impugns the aforesaid orders, producing it as Exts.P5 and P6; however, with a plea that the said Centre be allotted in her name, pursuant to the agreement which she alleges she has entered into with Sri.Ratheesh.