STATE OF KERALA Vs. SHAMSUDDIN E.

JUDGEMENT

(1.) This writ appeal was listed last week and no one appeared on behalf of the 1st respondent to argue the matter. Thereafter, the case was adjourned to today. Even today, the learned counsel for the 1st respondent remains absent. As service is complete, the matter is heard finally.

(2.) The present writ appeal, filed under Sec. 5 of the Kerala High Court Act, 1958, assails the order passed by the learned Single Judge dtd. 22/2/2023 in W.P (C) No. 23819 of 2015, which came to be allowed, restraining the present appellants from insisting on the 1st respondent obtaining a license and registration, as his turnover is less than Rs.12,00,000.00 (Rupees Twelve Lakhs Only) for carrying on the activity being a petty vendor.

(3.) The facts of the case are that the 1 st respondent is a transporter of vegetables, who approached this Court seeking the following reliefs:-