BHADRASENAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellant is the unsuccessful writ petitioner. He filed W.R(C) No. 23547 of 2016, questioning the excise authorities' refusing to him an FL-11 licence. The Writ Petition dismissed, he filed this intra-court appeal.

(2.) The excise authorities, however, returned it on technical grounds. Rectified and re-presented, the application was once again rejected through Ext. P4 order: The distance between the gate of the hotel and that of a nearby church is below 200 metres-184 metres, to be precise.

(3.) The Government rejected Bhadrasenan's revision under Rule 40 of the FL Rules. Finally, he filed W.P.(C) No. 23547 of 2016 assailing Ext. P6 revisional order of rejection. A learned Single Judge, through judgment dated 19th June 2017, concurred with the findings of the primary and revisional authorities and dismissed the Writ Petition. So, further aggrieved, Bhadrasenan is before us in the Writ Appeal.