All Kerala Chemist & Druggist ... vs State Of Kerala
2021 Latest Caselaw 21689 Ker

WP(C) NO. 6013 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. 6013 OF 2011
PETITIONER/S:

      1        ALL KERALA CHEMIST & DRUGGIST ASSOCIATION
               ASSOCIATION, ERNAKULAM DISTRICT COMMITTEE,,
               REPRESENTED BY ITS GENERAL SECRETARY,, SRI.ABDUL
               JALEEL, S/O.LATE SRI.K.MUHAMMED, AGED, 52 YEARS,
               SEETHARAM COMPLEX, 41/1803, 4TH FLOOR,, CHITTOOR
               ROAD, KACHER

      2        ALL KERALA CHEMIST DRUGGIST
               ASSOCIATION, MALAPPURAM DISTRICT COMMITTEE,,
               REPRESENTED BY ITS PRESIDENT, SRI.RAJAN POOVADY,,
               AGED 46 YEARS, S/O.DAMODARAN,, M/S.POOVADY
               MEDICALS, CHANDAKUNNU, NILAMBUR.

              BY ADV K.S.SANGEETHA



RESPONDENT/S:

      1        STATE OF KERALA
               SECRETARY, LOCAL SELF GOVERNMENT, DEPARTMENT,
               SECRETARIAT, THIRUVANANTHAPURAM

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


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. 6013 OF 2011               2




                      P.V.KUNHIKRISHNAN, J
                --------------------------------------------
                     W.P.(C.) No.6013 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

PETITIONERS EXTS:

EXT P1: COPY OF KERALA PREVENTION OF FOOD ADULTERATION RULES

EXT P2: COPY OF KERALA PREVENTION OF FOOD ADULTERATION RULES,

EXT P3: COPY OF GO(MS) NO.15/2008/H&FWD DTD 9.1.2009

EXT P4: COPY OF COMMUNICATION ISSUED BY GOVERNMENT DTD 27.7.2009

EXT P5 & P5(A): COPY OF INTERIM ORDER PASSED BY THIS COURT IN WP(C) NO.11502/2010 AND WP(C) nO.14461/2010

RESPONDENTS EXTS: NIL

/TRUE COPY/

P.A.TO JUDGE

SKS