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Judgment
The above writ petition is filed seeking the following reliefs:
“i)Call for the records leading to Ext.P2 and quash the same by issuing a writ of certiorari or other appropriate writ, order or direction;
ii) issue a writ of mandamus or other appropriate writ, order or direction commanding the respondent to issue police clearance certificate to the petitioner without reckoning the pendency of Ext.P3 FIR against the manger of the petitioner;
iii) grant such other and further reliefs as this Hon’ble Court may deem fit and proper in the facts and circumstances of the case; and
iv) dispense with the filing of the translation of vernacular documents.” [SIC]
The petitioner applied for police clearance certificate for producing before the classification committee for the renewal of the classification of the four star in respect of the hotel of the petitioner. The respondent issued Ext.P2 certificate and no police clearance certificate is issued. Instead, it is submitted that, the respondent issued Ext.P2 stating that Ext.P3 FIR is registered against the Manager of the petitioner for offence under Section 56(b) of the Abkari Act. According to the petitioner, she is not an accused in any case. It is also submitted that, even if the allegations are correct, the offence alleged is under Section 56(b) of the Abkari Act and the same is compoundable under Section 67A of the Abkari Act. It is submitted that the respondent is duty bound to issue police clearance certificate to the petitioner since admittedly she is not arrayed as an accused so far. Hence, this writ petition is filed.
Heard, Adv. Sri. C C Thomas, the learned Senior Counsel instructed by Adv. Sri. M G Karthikeyan, appearing for the petitioner and the learned Government Pleader.
The counsel for the petitioner reiterated the contentions raised in this writ petition. The Government Pleader, after getting instructions submitted that the petitioner can apply through “Thuna Portal” for involvement / non-involvement certificate and, if such an application is filed, necessary certificate will be issued. If that be the case, Ext.P2 can be set aside and the petitioner can be allowed to file a fresh application and there can be a direction to pass appropriate orders, within a time frame.
Therefore, this Writ Petition is disposed of with the following directions:
Exhibit P2 is set aside.
The petitioner is free to submit an application through “Thuna Portal” for involvement / non-involvement certificate, within two days from the date of receipt of a certified copy of this judgment and a copy of the application should be submitted to the respondent.
If such an application is received, the respondent will consider the same and do the needful to issue the certificate, within one week from the date of receipt of the application.