ANNIE MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, who are residents of Vellappad at Pala in Kottayam District, have filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P1 D&O license dated 31.07.2018 issued to the 3rd respondent Beverages Corporation for its FL-1 shop at Vellappad and Ext.P12 order dated 31.10.2018 of the Secretary of the 2nd respondent Municipality, whereby the decision taken by the 3rd respondent Municipal Council on 30.10.2018 rejecting the appeal filed by the petitioners against grant of Ext.P1 D&O licence was intimated to the petitioners; and a writ of mandamus commanding the respondents either to close down or to shift the foreign liquor outlet of the Beverages Corporation with shop No. 5026 to any other locality.

(2.) On 21.11.2018, when this writ petition came up for admission, the learned Standing Counsel was directed to get instructions.

(3.) Heard the learned counsel for the petitioners, the learned Government Pleader appearing for the official respondents, the learned Standing Counsel for the Beverages Corporation representing respondents 3 and 11 and also the learned Standing Counsel for the Pala Municipality representing respondents 5 and 6.