Kerala Elevator Manufacture ... vs The State Of Kerala
2021 Latest Caselaw 12521 Ker

WP(C) NO. 11213 of 2021
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               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE SMT. JUSTICE P.V.ASHA
       FRIDAY, THE 21ST DAY OF MAY 2021 / 31ST VAISAKHA, 1943
                       WP(C) NO. 11213 OF 2021
PETITIONER/S:
    KERALA ELEVATOR MANUFACTURE ASSOCIATION (KEMA)
    MANGALAKUZHI TOWER, PALLISSERY ROAD, THAMMANAM P.O.,
1. KOCHI-682 324, REPRESENTED BY ITS PRESIDENT, NARAYAN
    MENON.
     BY ADVS M.R.SARIN


RESPONDENT/S:
   THE STATE OF KERALA
1. REPRESENTED BY CHIEF SECRETARY, SECRETARIAT,
   THIRUVANANTHAPURAM-695 001.
     THE PRINCIPAL SECRETARY, OFFICE OF THE CHIEF MINISTER, 3RD
2.   FLOOR, NORTH BLOCK, SECRETARIAT,
     THIRUVANANTHAPURAM-695 001.
     DISASTER MANAGEMENT DEPARTMENT,
3.   REPRESENTED BY ITS SECRETARY, STATE OF KERALA, SECRETARIAT,
     THIRUVANANTHAPURAM-695 010.
     THE STATE POLICE CHIEF,
     KERALA STATE POLICE HEADQUARTERS, VAZHUTHACAUD,
4.   THIRUVANANTHAPURAM, KERALA-695 010.
     SPL.GP.SRI.SHYAM PASANTH T.S.


THIS    WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
21.05.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11213 of 2021
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                                        JUDGMENT

The Writ Petition is filed seeking the following the

reliefs:

I. Issue a writ of mandamus or any other appropriate writ order or direction commanding the 1 to 4 respondents to consider and dispose Ext.P3 to P6 representation.

II. Issue a writ of mandamus or any other appropriate writ order or direction commanding the 1 to 4 respondents not to place any restrictions to the petitioner's Association members and their technicians who are going with, transportation of necessary materials, to repair lifts and handle emergencies during lock down periods imposed by the respondents.

When the matter came up on 07.05.2021 this Court had

recorded the submission made by the learned State Attorney

that Lift Operators and Mechanics in connection with Lift

Operations attached to Government and Private Hospitals will

be granted permission for travel during the lock-down period,

provided the employees carry valid identity cards. In view of

the said submission I am of the view that no further orders

are necessary in this Writ Petition. Accordingly, the Writ

Petition is closed.

Sd/-

P.V.ASHA JUDGE rkc WP(C) NO. 11213 of 2021

ANNEXURE - EXHIBITS EXHIBIT P1 - TRUE COPY OF NOTIFICATION ISSUED BY MAHARASHTRA STATE GOVENRMENT DATED 30.04.2021. EXHIBIT P2 - THE TRUE COPY OF ENGLISH TRANSLATION OF THE EXT.P1.

EXHIBIT P3 - THE TRUE COPY OF THE REPRESENTATION FILED BY PETITIONER BEFORE THE 1ST RESPONDENT DATED 05.05.2021. EXHIBIT P4 - THE TRUE COPY OF THE REPRESENTATION FILED BY PETITIONER BEFORE THE 2ND RESPONDENT DATED 03.05.2021. EXHIBIT P5 - THE TRUE COPY OF THE REPRESENTATION FILED BY PETITIONER BEFORE THE 3RD RESPONDENT DATED 05.05.2021. EXHIBIT P6 - THE TRUE COPY OF THE REPRESENTATION FILED BY PETITIONER BEFORE THE 4TH RESPONDENT DATED 05.05.2021. EXHIBIT P7 - THE TRUE COPY OF INTERIM ORDER IN WPC 11056/2021 OF THIS HON'BLE COURT.

EXHIBIT P8 - THE TRUE COPY OF THE LIST OF 23 ELEVATOR COMPANIES IN PETITIONER ASSOCIATION.