Kerala Samsthana Vyapari ... vs State Of Kerala And Others
2021 Latest Caselaw 21954 Ker

WP(C) NO. 7513 OF 2011               1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  WEDNESDAY, THE 3RD DAY OF NOVEMBER 2021 / 12TH KARTHIKA, 1943
                          WP(C) NO. 7513 OF 2011
PETITIONER/S:
     1    KERALA SAMSTHANA VYAPARI VYAVASAYI SAMIT
          SAMITHI, REG. NO.TCR 7289, TOWN COMMITTEE,, CHERTHALA
          REP. BY ITS SECRETARY V.V.MURALI,, S/O. VASU,
          VELIYIL,C.M.C.14, KOKOTHAMANGALAM, VILLAGE, KIZHAKKUM
          MURI, CHERTHALA.

      2        A.GEETHA GOPI WO. GOPI AISWARYA
               C.M.C.-9, KOKOTHAMANGALAM VILLAGE, KIZHAKKUM MURI,,
               CHERTHALA.

               BY ADVS.
               SRI.P.MOHANDAS (ERNAKULAM)
               SRI.ANOOP.V.NAIR
               SRI.K.SUDHINKUMAR
               SRI.S.VIBHEESHANAN


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

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

      3        THE CHERTHALA MUNICIPALITY REP. BY
               SECRETARY, MUNICIPAL OFFICE, CHERTHALA.

               BY ADV J.OM PRAKASH


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

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 7513 OF 2011               2




                        P.V.KUNHIKRISHNAN, J
                  --------------------------------------------
                       W.P.(C.) No.7513 of 2011
                     --------------------------------------
              Dated this the 3rd 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 petitioners submitted that some benefit is given

in the concluding paragraph of the above judgment and that

benefit may be given to the petitioners. I think the same can be

extended to the petitioners 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        A TRUE COPY OF THE KPFA RULES, 1957
EXT.P2        A TRUE COPY OF THE KPFA RULES, 2007
EXT.P3        A TRUE COPY OF THE GO(MS) NO.15/2008/H&FWD      DATED
9.1.2009
EXT.P4        A TRUE COPY OF THE INTERIM ORDER DTD.29.11.10

RESPONDENT'S EXHIBITS       :    NIL