Chakkappan Philipose vs State Of Kerala
2021 Latest Caselaw 21084 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  WEDNESDAY, THE 20TH DAY OF OCTOBER 2021 / 28TH ASWINA, 1943
                      WP(C) NO. 11542 OF 2021
PETITIONER:

          CHAKKAPPAN PHILIPOSE
          AGED 54 YEARS
          S/O.C.PHILIPOSE, AERTHAYIL HOUSE, MANNARAKAYAM,
          ANJILIPPA, PROPRIETOR, AERTHAYIL FARMS AND FEEDS,
          XVIII/148D, AERTHAYIL BUILDING, NJALLAMATTAM,
          KANJIRAPPALLY TALUK, KOTTAYAM DISTRICT - 686 520.
          BY ADVS.
          GEORGE MATHEW
          PRAVEEN S.
          SUNIL KUMAR A.G
          MATHEW K.T.
          GEORGE K.V.
          STEPHY K REGI
          M.D.SASIKUMAR
          DIPU JAMES


RESPONDENTS:

    1     STATE OF KERALA
          REP. BY ITS PRINCIPAL SECRETARY, HOME DEPARTMENT,
          GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695
          001.
    2     THE DISTRICT POLICE CHIEF
          OFFICE OF THE DISTRICT POLICE CHIEF, KOTTAYAM - 680
          002.
    3     THE DEPUTY SUPERINTENDENT OF POLICE
          OFFICE OF THE DEPUTY SUPERINTENDENT OF POLICE,
          KANJIRAPPALLY, KOTTAYAM - 686 506.
    4     THE STATION HOUSE OFFICER
          KANJIRAPPALLY POLICE STATION, KOTTAYAM - 686 506.
 W.P.(C)No. 11542 of 2021                  2


      5       THE KERALA HEADLOAD WORKERS WELFARE FUND BOARD
              DISTRICT COMMITTEE OFFICE, 1ST FLOOR, NAGAMPADOM
              BUS STAND, KOTTAYAM - 686 002, REP. BY ITS
              CHAIRMAN.
      6       CENTER OF INDIAN TRADE UNIONS(CITU)
              KANJIRAPPILLY AREA COMMITTEE REP. BY ITS SECRETARY,
              CITU COMMITTEE OFFICE, KANJIRAPPALLY - 686 506.
      7       INDIAN NATIONAL TRADE UNION CONGRESS (INTUC)
              KANJIRAPPILLY MANDALAM COMMITTEE REP. BY ITS
              PRESIDENT INTUC COMMITTEE OFFICE, KANJIRAPPILLY -
              686 506.
              BY ADV SRI.S.KRISHNA MOORTHY, SC, KHWWB




              SRI.E C.BINEESH - GP



       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   20.10.2021,           THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C)No. 11542 of 2021            3




                               JUDGMENT

After arguing this matter for some time, the learned

counsel for the petitioner sought permission to withdraw this

writ petition, with liberty to approach this Court again with a

fresh one because, pending this lis, his client's application for

registration of his workers under the Kerala Headload Workers

Act has been rejected, which he asserts has been done

illegally.

In the afore circumstances, thus writ petition is

dismissed as having been withdrawn, with afore requested

liberty being reserved to the petitioner.

Sd/-

DEVAN RAMACHANDRAN JUDGE Raj/20.10.2021.

APPENDIX OF WP(C) 11542/2021

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF LICENSE DTD. 01/04/2021 ISSUED TO PETITIONER BY KANJIRAPPALLY GRAMA PANCHAYATH.

Exhibit P2 TRUE COPY OF REGISTRATION CERTIFICATE NO.32AKHPP5177C1Z9 DTD. 01/03/2021. Exhibit P3 TRUE COPY OF REPRESENTATION DTD.

03/05/2021 SUBMITTED BY PETITIONER TO 4TH RESPONDENT.

Exhibit P4 TRUE COPY OF RECEIPT DTD. 03/05/2021 ISSUED FROM THE OFFICE OF 4TH RESPONDENT.