(1.) The petitioner, who is running a fish stall in Kalpetta Town on the strength of Ext.P1 D&O licence granted by the 2 nd respondent for the year 2018-19 has filed this writ petition under Article 226 of the Constitution of India seeking a writ of certiorari (wrongly stated as writ of mandamus) to set aside Ext.P7 notice dated 12.03.2019 issued by the 2nd respondent and a writ of mandamus commanding respondents 1 and 2 to entertain Ext.P5 request dated 19.2.2019. The petitioner has also sought for an order directing respondents 1 and 2 to abstain from cancelling the D&O licence granted to his shop as informed in Ext.P7 notice.
(2.) Heard learned counsel for the petitioner and also the learned Government Pleader appearing for the 3rd respondent.
(3.) The sole issue that arises for consideration in this writ petition is as to whether any interference is warranted on Ext.P7 notice dated 12.03.2019 issued by the 2nd respondent, invoking the writ jurisdiction of this Court under Article 226 of the Constitution of India.