P.KURIAKOSE Vs. PIRAVOM MUNICIPALITY

JUDGEMENT

(1.) The petitioners 1 to 4, who are doctors by profession and petitioners 5 and 6, who are running diagnostic laboratories, after obtaining D&O licence from the first respondent Municipality, have filed this writ petition under Article 226 of the Constitution of India seeking a writ of certiorari to quash Exts.P1 to P6 proceedings, dated 13.06.2018 issued by the first respondent, whereby a demand for payment of D&O licence fee is made for the year 2016-17 together with fine and late fee.

(2.) On 18.02.2019, when this writ petition came up for admission the learned Standing Counsel for the first respondent Municipality, sought time to get instructions.

(3.) Heard the learned counsel for the petitioners and also the learned Standing Counsel for the first respondent Municipality, representing respondents 1 and 2.