RAJU CHACKO Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) The petitioner, who is a Government Contractor engaged in the construction field, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P7 show-cause notice dtd. 2/5/2019 issued by the 2nd respondent Registering Authority, Muvattupuzha. He has also sought for an order directing the respondents not to seize the vehicle registered as KL-17/T1615 pursuant to Ext.P7 show-cause notice; and a writ of mandamus compelling the 2nd respondent to finalise the proceedings pursuant to Ext.P7 show-cause notice, only after affording the petitioner an opportunity of hearing.

(2.) On 10/5/2019, when this writ petition came up for admission, this Court admitted the matter on file. The learned Government Pleader took notice for the respondents, who was directed to get instructions. While listing the matter on 14/5/2019, this Court ordered that further proceedings pursuant to Ext.P7 show-cause notice shall be kept in abeyance till then. The said interim order, which was extended for a period of two weeks on 14/5/2019, expired on 28/5/2019.

(3.) The 2nd respondent has filed a counter affidavit, opposing the reliefs sought for in this writ petition.