M.I. SHAJAHAN Vs. ALICE GEORGE AND ORS.

JUDGEMENT

(1.) The issue in this writ petition lies in a very narrow compass: whether a consent letter from the landlord is required for renewal of trade licence

(2.) The petitioner, a landlord, has a grievance that the first respondent, while seeking renewal of her business licence from the respondent Corporation, forged his signature and produced a consent letter, based on which the third respondent renewed the licence. Evidently, on a complaint made by the petitioner, the third respondent seems to have gone into the issue and found that the first respondent indeed produced a forged letter of consent. Under those circumstances, through proceedings dated 18.02.2014, he cancelled the licence renewed in favour of the first respondent.

(3.) Aggrieved by the cancellation of licence, the first respondent filed a statutory appeal before the Council of the respondent Corporation, which affirmed the decision of the third respondent through its order dated 31.01.2014. Further aggrieved, the first respondent approached the Tribunal for Local Self Government Institutions, Thiruvananthapuram, by filing R.P.No.27/2014, which was allowed through Exhibit P2 order dated 11.12.2014. Assailing Exhibit P2 order of the learned Tribunal, the petitioner, the landlord, has filed the present writ petition.