Cochin Export Processing Zone ... vs State Of Kerala
2021 Latest Caselaw 13921 Ker

WP(C) NO. 26137 OF 2020      1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
     TUESDAY, THE 6TH DAY OF JULY 2021 / 15TH ASHADHA, 1943
                    WP(C) NO. 26137 OF 2020
PETITIONER/S:

          COCHIN EXPORT PROCESSING ZONE INDUSTRIES ASSOCIATION
          COCHIN, PLOT NO.13, CSEZ FACILITY CENTRE, 1ST FLOOR,
          CSEZ P.O., KAKKANAD, KOCHI-682037.
          REPRESENTED BY THE SECRETARY ANIKUMAR P.C.,
          AGED 58 YEARS, S/O.LATE P.N.CHANDRASENAN,
          RESIDING AT KAVYANVALLI, SWEAT HOMES ROAD,
          NEAR NGO QUARTERS ROAD, THRIKKAKARA, KOCHI-682021.

          BY ADV J.KRISHNAKUMAR



RESPONDENT/S:

    1     STATE OF KERALA
          REPRESENTED BY THE CHIEF SECRETARY,
          GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.

    2     THE DISTRICT POLICE CHIEF,
          KOCHI CITY, (COMMISSIONER OF POLICE, 15TH FLOOR,
          REVENUE TOWER, ERNAKULAM-682011).

    3     THE ASSISTANT COMMISSIONER OF POLICE,
          THRIKKAKARA, KAKKANAD, KOCHI-682030.

    4     THE CIRCLE INSPECTOR OF POLICE,
          KALAMASSERY POLICE STATION, ERNAKULAM-682039.

    5     THE SUB INSPECTOR OF POLICE,
          THRIKKAKARA POLICE STATION, THRIKKAKARA,
          KAKKANAD-682030.

    6     THE DEVELOPMENT COMMISSIONER,
          COCHIN SPECIAL ECONOMIC ZONE (CSEZ), CSEZ P.O.,
          KAKKANAD, ERNAKULAM-682037.

    7     THE SECURITY OFFICER,
          COCHIN SPECIAL ECONOMIC ZONE (CSEZ), CSEZ P.O.,
          KAKKANAD, ERNAKULAM-682037.
 WP(C) NO. 26137 OF 2020      2

    8     THE CSEZ WORKERS ASSOCIATION,
          REPRESETNED BY ITS SECRETARY,
          COCHIN SPECIAL ECONOMIC ZONE (CSEZ), CSEZ P.O.,
          KAKKANAD, ERNAKULAM-682037.

    9     BIJUMON,
          CONVENOR, JOINT COUNCIL OF TRADE UNIONS, COCHIN
          SPECIAL ECONOMIC ZONE (CSEZ), CSEZ P.O., KAKKANAD,
          ERNAKULAM-682037.

          BY ADV SHRI.P.VIJAYAKUMAR, ASG OF INDIA




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26137 OF 2020                3



                                      JUDGMENT

When this matter was taken up, the learned counsel appearing for the

petitioner submits that in view of the order dated 26.11.2020 the petitioner was

able to operate despite the call for a strike on 26.11.2020. In view of the

above, no further orders are required to be passed as the prayer sought for has

become infructuous.

This writ petition is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE IAP

APPENDIX OF WP(C) 26137/2020

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE MEMORANDUM OF ASSOCIATION OF PETITIONER.

EXHIBIT P2 TRUE COPY OF THE LIST OF MEMBERS OF THE PETITIONER ASSOCIATION.

EXHIBIT P3 TRUE COPY OF THE NEWS ITEM APPEARED IN MALAYALA MANORAMA DAILY DATED 25.11.2020.

EXHIBIT P4 TRUE COPY OF THE ORDER DATED 26.11.2019 IN WP(C)NO.31983/2019 OF THIS HON'BLE COURT.

EXHIBIT P5 TRUE COPY OF THE ORDER DATED 07.01.2020 IN WP(C)NO.245/2020 OF THIS HON'BLE COURT.

RESPONDENTS EXHIBITS:NIL