KERALA STATE BEVERAGES Vs. SANTHOSH KUMAR M.S

JUDGEMENT

(1.) aThis appeal is filed by the fourth respondent in W.P.(C) No.16603 of 2017. The writ petition was filed by respondents 1 to 4 seeking the closure of a newly opened FL-1 outlet in Building No.KP/VII/385 and 386 of Kulanada Grama Panchayat situated at Paanil Junction and for other consequential reliefs.

(2.) By the judgment under appeal, the learned single Judge disposed of the writ petition directing that the grant of D&O licence be considered by the Panchayat afresh and that the Excise Commissioner to, also, reconsider the application made by the appellant for licence under the Abkari Act.

(3.) In this appeal, the grievance of the appellant is confined to the direction of the learned single Judge requiring the Panchayat to consider the application submitted by the appellant for D&O licence under Section 232 of the Kerala Panchayat Raj Act.