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Judgment
Sathish Ninan, J
Petitioners are the licensees of toddy shops in Group No.1 of Vaikom Excise Range for the period 2021-2022. Towards renewal of the licence for the period 2022-2023, there occurred delay of two days in submitting the application and paying the necessary fee. The petitioners contend that the delay occurred on account of the delay in obtaining certain clearance certificates and the public holidays that intervened. Seeking appropriate action for renewal of the licence under the aforesaid circumstance, the petitioners submitted Ext P23 representation before the 2nd respondent. The petitioners pray for expeditious consideration of the same.
Having heard the learned counsel for the petitioners and the learned Senior Government Pleader, the Writ Petition is disposed of with the following directions:
1) The 2nd respondent shall forthwith forward Ext P23 representation to the 1st respondent.
2) 1st respondent shall consider and pass appropriate orders on Ext P23 after affording an opportunity of hearing to the petitioners.
3) Let orders, as above, be passed within a period of six weeks from the date of receipt of a copy of this judgment.