K.H.Mohammed Ashraf vs State Of Kerala
2021 Latest Caselaw 14939 Ker

WP(C) No.14132/2021                           1/3

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
             Thursday, the 15th day of July 2021 / 24th Ashadha, 1943
                            WP(C) NO. 14132 OF 2021(N)
   PETITIONER:

          K.H.MOHAMMED ASHRAFF, RESIDING AT PUTHEN PURACKAL,
          ERUVA, KAYAMKULAM, ALAPPUZHA DISTRICT- 690572
          PROPRIETOR QUILON METAL INDUSTRIES,
          MUNDAKKAL DEVELOPMENT PLOT NO.36, KOLLAM.

   RESPONDENTS:

          1. THE STATE OF KERALA, REPRESENTED BY ITS SPECIAL SECRETARY,
             INDUSTRIES DEPARTMENT, GOVT. SECRETARIAT,
             THIRUVANANTHAPURAM-695001.
          2. THE DIRECTOR OF INDUSTRIES & COMMERCE, DIRECTORATE OF INDUSTRIES
             COMMERCE, VIKAS BHAVAN P.O., THIRUVANANTHAPURAM, KERALA-695033.
          3. THE GENERAL MANAGER, DISTRICT INDUSTRIES CENTRE, ASRAMAM,
             KOLLAM-691002.



        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay the operation of Exhibit P7 order, pending disposal of the
   Writ Petition.


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   Sri.R.RAJASEKHARAN PILLAI, Advocate for the petitioner and of GOVERNMENT
   PLEADER for R1 to R3, the court passed the following:




                                                               p.t.o
 WP(C) No.14132/2021                      2/3




        Exhibit P3:- True copy of the judgment dated 09.02.2021 in
   W.P.(C)No.3192/2021 of this Hon'ble Court

        Exhibit P7:- True copy of the order dated 09.07.2021 of the 2nd
   respondent.
 WP(C) No.14132/2021                                3/3




                                RAJA VIJAYARAGHAVAN V, J.
                               -------------------------------------
                                 W.P.(C) No.14132 of 2021
                              --------------------------------------
                            Dated this the 15th day of July, 2021

                                          ORDER

Admit.

The learned Government Pleader takes notice for respondents 1 to 3.

Sri.R.Rajasekharan Pillai, the learned counsel appearing for the

petitioner, submitted that detailed directions were issued by this Court while

rendering Ext.P3 judgment but in clear violation of the directions, Ex.P7 order

has been passed. Prima facie, there appears to be some merit in the

submissions.

There will be an interim order as prayed for, for a period of two weeks.

Post after ten days.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

NS

15-07-2021 /True Copy/ Assistant Registrar