Kerala Vyapari Vyavasayi Samithy ... vs State Of Kerala And Others
2021 Latest Caselaw 21684 Ker

WP(C) NO. 20640 OF 2011             1



                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  TUESDAY, THE 2ND DAY OF NOVEMBER 2021 / 11TH KARTHIKA, 1943
                          WP(C) NO. 20640 OF 2011
PETITIONER/S:
    1     KERALA VYAPARI VYAVASAYI SAMITHY
          KUNNNAMTHANAM UNIT,, REPRESENTED BY ITS PRESIDENT,
          K.K.RADHAKRISHNAKURUP.

      2       K.K.RADHAKRISHNAKURUP
              S/O.KRISHNAPANICKER, AGED 46 YEARS,, PRESIDENT,
              KERALA VYAPARI VYAVASAYA SAMITHY,, KUNNAMTHANAM-
              MANTHANAM UNIT, KANNATTU STORES,, NEAR MADATHILKAVU
              TEMPLE, KUNNAMTHANAM.P.O.

              BY ADV SRI.T.P.PRADEEP


RESPONDENT/S:
    1     STATE OF KERALA AND OTHERS
          SECRETARY, LOCAL SELF GOVERNMENT DEPARTMENT,,
          GOVERNMENT SECRETARIAT,, THIRUVANANTHAPURAM.

      2       THE SECRETARY TO GOVERNMENT
              HEALTH & FAMILY WELFARE DEPARTMENT,, GOVERNMENT
              SECRETARIAT,, THIRUVANANTHAPURAM.

      3       KUNNAMTHANAM GRAMA PANCHAYAT
              KUNNAMTHANAM, PANTHANAMTHITTA DISTRICT.

              BY ADVS.
              SRI.BIJO THOMAS GEORGE
              SRI.JOSEPH GEORGE


OTHER PRESENT:
          SMT.RASHMI.K.M, SR.GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 02.11.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 20640 OF 2011             2


                      P.V.KUNHIKRISHNAN, J
                --------------------------------------------
                    W.P.(C.) No.20640 of 2011
                   --------------------------------------
            Dated this the 2nd day of November, 2021


                               JUDGMENT

When this writ petition came up for consideration, both

parties submitted that the matter is covered by judgment

dated 10.3.2017 in W.P.(C.) No.12727/2007 (Palghat

Chamber of Commerce v. State of Kerala [2017 (2) KLT

696]). The counsel for the petitioner submitted that some

benefit is given in the concluding paragraph of the above

judgment and that benefit may be given to the petitioner. I

think the same can be extended to the petitioner also.

Therefore, this writ petition is disposed, in tune with the

judgment dated 10.3.2017 in W.P.(C.) No. 12727/2007

(Palghat Chamber of Commerce v. State of Kerala [2017

(2) KLT 696]).

sd/-

                                           P.V.KUNHIKRISHNAN
                                                 JUDGE
SKS





                                         APPENDIX

PETITIONER'S EXHIBITS                :

EXT    P1:     COPY       OF     LIST    OF       MEMBERS   OF   THE    PETITIONERS
ASSOCIATION.

EXT P2: COPY OF THE PREVENTION OF FOOD ADULTERATION RULE 1957

EXT P3: COPY OF RULE UNDER THE PFA ACT NAMELY THE KERALA PREVENTION OF FOOD ADULTERATION RULES, 2007.

EXT P4: COPY OF THE GO(MS) NO.15/08/H& FWD DTD 9/1/2009

EXT P5: COPY OF ORDER DTD 23.2.2010 PASSED BY THIS COURT IN WP(C) NO.5943 OF 2010.

EXT P6: COPY OF INTERIM ORDER DTD 6.5.2010 PASSED BY THIS COURT IN WP(C) NO.14461 OF 2010.

RESPONDENTS EXTS:              NIL

                                              /TRUE COPY/

                                                                       P.A TO JUDGE




SKS