The Global Kerala Initiative - ... vs The Union Of India
2021 Latest Caselaw 11858 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

     FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943

                       WP(C).No.6066 OF 2017(G)


PETITIONER:

               THE GLOBAL KERALA INITIATIVE - KERALEEYAM
               TC 9/1240, CPGP LANE, SASTHAMANGALAM PO,
               THIRUVANANTHAPURAM-695 010, REPRESENTED BY ITS
               SECRETARY GENERAL N.R.HARIKUMAR.

               BY ADV. SRI.D.KISHORE

RESPONDENTS:

      1        THE UNION OF INDIA
               REPRESENTED BY ITS SECRETARY,
               MINISTRY OF FINANCE, DEPARTMENT OF
               ECONOMIC AFFAIRS, ROOM NO.67-B, NEW DELHI-110 001.

      2        THE RESERVE BANK OF INDIA
               REPRESENTED BY ITS REGIONAL MANAGER,
               REGIONAL OFFICE, BAKERY JUNCTION, SERVICE ROAD,
               NANDAVANAM, THIRUVANANTHAPURAM-695 033.

      3        THE SUPERINTENDENT
               AIR CUSTOMS, TRIVANDRUM INTERNATIONAL AIRPORT,
               THIRUVANANTHAPURAM-695 011.

      4        THE AIRPORAT MANAGER
               AIRPORTS AUTHORITY OF INDIA, TRIVANDRUM
               INTERNATIONAL AIRPORT, THIRUVANANTHAPURAM-695 001.

      5        THE STATE OF KERALA
               REPRESENTED BY ITS CHIEF SECRETARY, GOVERNMENT
               SECRETARIAT, THIRUVANANTHAPURAM-695 001.


               R1- SRI.P.VIJAYAKUMAR,ASSISTANT SOLICITOR GENERAL OF
               INDIA
               R5- SRI.SURIN GEORGE IPE,SENIOR GOVERNMENT PLEADER
               R2- SRI.MILLU DANDAPANI

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD           ON
09.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.6066 of 2017
                                            2

                                      JUDGMENT

Dated this the 9th day of April, 2021

This writ petition is filed by the petitioner seeking the following

reliefs:

"a) Issue a writ of mandamus or any other appropriate writ, direction or order directing the respondents 1 and 2 to accept the demonetised notes in possession of the petitioner received as collection from the charity boxes installed at the International Terminal of Thiruvananthapuram Airport as per Exhibits P1 and P1(a) and to issue lawful notes of equivalent value to be given as charity for the rehabilitation of HIV Positive Children and the terminally ill.

b) Issue a writ of mandamus or any other appropriate writ, direction or order directing the respondents 1 and 2 to accept the demonetised notes having a value of Rs.2,03,000/- received by the petitioner as collection from the charity boxes installed at the International Terminal of Thirivananthapuram Airport as per Exhibit P1 and P1(a), so as to avert criminal prosecution as per the Specified Bank Notes (Cessation of Liabilities) Ordinance, 2016, against the petitioner."

A withdrawal memo is filed by the learned counsel for the

petitioner seeking to withdraw the writ petition. Therefore, the writ

petition is dismissed as withdrawn.

Sd/-

                                                           Shaji P.Chaly
                                                              Judge

vpv                                                                    /true copy/


                                                                      P.A. to Judge