JOSE MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader.

(2.) This writ petition is filed challenging Exts.P3, P6 and P7 orders of the respondents in respect of cancellation of the licence of ARD No.31 in Thodupuzha Taluk in Idukki District. The petitioner, who was a licensee of the shop submits that Ext.P1 show cause notice dated 29.1.2010 was issued for cancellation of licence. The petitioner submitted Ext.P2 reply stating that he was hospitalised on the date of inspection and that the salesman had been carrying out all the responsibilities attached to the shop without giving room for any complaint. Ext.P3 order was passed cancelling the licence stating that the petitioner had not been involved in the conduct of the shop at all and that the indent with regard to the ration articles as well as the stock statements were being prepared and submitted by the salesman without any involvement of the petitioner. On these findings the licence was cancelled.

(3.) The cancellation was implemented and the stock in the shop was attached to another licensee. The petitioner preferred appeal against the order of cancellation, which was dismissed by Ext.P6 confirming the findings in the original order. The petitioner preferred a statutory revision, which was also rejected by the Government by Ext.P7.