M/S Global Evolution Pvt.Ltd vs State Of Kerala
2021 Latest Caselaw 2945 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN

    WEDNESDAY, THE 27TH DAY OF JANUARY 2021 / 7TH MAGHA, 1942

                      W.P.(C) No.1875 OF 2021(H)

PETITIONER:

               M/S GLOBAL EVOLUTION PVT.LTD.,
               LE SHORE GRANTE, FIRST FLOOR,
               17/137, ROOM NO.18,19,20,
               ARANATTUKARA, THRISSUR-680 618
               REPRESENTED BY ITS MANAGING DIRECTOR,
               MR. ABDUL NASEER,
               AGED 33 YEARS, S/O.ABDUL AZEEZ,
               M/S.GLOBAL EVOLUTION PVT. LTD.,
               LE SHORE GRANTE, FIRST FLOOR, 17/137,
               ROOM NO.18,19,20, ARANATTUKARA,
               THRISSUR-680 618

               BY ADVS.
               SRI.M.R.NANDAKUMAR
               SMT.MAYIKA SUNDAR
               SHRI.VENKETESH BOSE

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY ITS SECRETARY,
               DEPARTMENT OF HOME,
               THIRUVANANTHAPURAM-695 001.

      2        THE DIRECTOR GENERAL OF POLICE.
               POLICE HEAD QUARTERS, VAZHUTHAKKAD,
               THIRUVANANTHAPURAM-695 010.

      3        THE CITY POLICE COMMISSIONER,
               OFFICE OF THE COMMISSIONER OF POLICE,
               THRISSUR CITY, PATTALAM ROAD,
               SAKTHAN TAMPURAN NAGAR, VELIYANNUR,
               THRISSUR-680 001.

      4        THE CITY COMMISSIONER OF POLICE,
               OFFICE OF THE COMMISSIONER OF POLICE,
               KOCHI CITY, MARINE DRIVE, ERNAKULAM-682 011.

      5        THE STATION HOUSE OFFICER,
               THRISSUR WEST POLICE STATION,
               OUTPOST ROAD, KALYAN NAGAR,
               AYYANTHOLE, THRISSUR-680 003.
 W.P.(C) No.1875 OF 2021(H)
                                -2-



       6       MR. JOJO JOSEPH,
               AGED 29 YEARS, S/O.JOESPH,
               MAILANDITARA HOUSE,
               BALAN MENON ROAD, KALOOR,
               ERNAKULAM-680 017.

               SMT.K.AMMINIKUTTY, SENIOR GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 27.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C) No.1875 OF 2021(H)
                                      -3-


                                 JUDGMENT

The petitioner, which is a Company incorporated under the

Companies Act, has filed this writ petition under Article 226 of the

Constitution of India, seeking a writ of mandamus commanding

respondents 3 to 5 and their subordinates not to harass the

petitioner Company and its employees.

2. On 25.01.2021, when this writ petition came up for

admission, this Court noticed that though certain allegations are

made against M/s.Smartway and M/s.Bizzare, those companies

are not made parties to this writ petition.

3. Rule 148 of the Rules of the High Court of Kerala, 1971,

deals with addition of parties. As per the said rule, all persons

directly affected shall be made parties to the petition. Where such

persons are numerous, one or more of them may with the

permission of the court on application made of the purpose be

impleaded on behalf of or for the benefit of all persons so affected;

but notice of the Original Petition shall, on admission, be given to

all such persons either by personal service or by public

advertisement as the Court in each case may direct.

4. Today, when the case is taken up for consideration, the

learned counsel for the petitioner seeks permission to withdraw W.P.(C) No.1875 OF 2021(H)

this writ petition, without prejudice to the right of the petitioner to

file a fresh writ petition, with appropriate pleadings and proper

parties in the party array.

Recording the above submission made by the learned counsel

for the petitioner, this writ petition is dismissed as withdrawn,

reserving the aforesaid right of the petitioner.

Sd/-

ANIL K. NARENDRAN JUDGE bpr