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Judgment
Bechu Kurian Thomas, J
Appellant was conducting agency in the business of lottery under the name “C.K.V. Lottery Agency”. Since two criminal cases were registered against him, the 1st respondent suspended his license by the order impugned in the writ appeal. The learned Single Judge declined the relief sought for in the writ petition but granted seven days time to file an objection to Ext.P4 notice and directed a decision to be taken by the 1st respondent within three weeks from the date of receipt of objection.
Appellant contends that even before suspending the license, notice ought to have been provided.
Learned Government Pleader submitted that pursuant to the judgment, the appellant has filed objection to Ext.P4 in tune with the directions in the judgment and that a decision will be taken on Ext.P4 immediately.
Having regard to the circumstances of the case, since the appellant has already preferred an objection to Ext.P4, we are of the view that interference with the judgment of the learned Single Judge is not warranted and the decision on Ext.P4 shall be taken as expeditiously as possible, at any rate, within a period of 30 days from today.
Since the petitioner was conducting business till 16.03.2023, we are of the view that, till a decision is taken on Ext.P4 as directed, appellant ought to be permitted to carry on his business. Ordered accordingly. Appellant shall also be heard before passing any orders on Ext.P4. It is clarified that appellant shall not under any circumstances, seek adjournment of the date of hearing.
This writ appeal is disposed of as above.