M/S. Anderson Industries ... vs The Director Of Factories And ...
2021 Latest Caselaw 20013 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
         FRIDAY, THE 24TH DAY OF SEPTEMBER 2021 / 2ND ASWINA, 1943
                             WP(C) NO. 10570 OF 2012
PETITIONER:

              M/S. ANDERSON INDUSTRIES INTERNATIONAL LIMITED
              AGED 43 YEARS
              A COMPANY REGISTERED UNDER THE INDIAN COMPANIES ACT 1956,
              HAVING ITS CORPORATE OFFICE AT NO.24, CST ROAD, GUINDY,
              CHENNAI-600032 REPRESENTED BY ITS DIRECTOR, SRI.C.RAJARAM,
              S/O.SRI.CHAKRAPANI,              AGED 43 YEARS, RESIDING AT
              NO.4/21, SATHYA NAGAR, RAMAPURAM, CHENNAI-89.

              BY ADVS.
              SRI.V.V.RAJA
              SRI.M.T.SURESHKUMAR



RESPONDENTS:

     1        THE DIRECTOR OF FACTORIES AND BOILERS
              OFFICE OF THE DIRECTOR OF FACTORIES AND BOILERS,
              THIRUVANANTHAPURAM-695001.

     2        THE JOINT DIRECTOR OF FACTORIES AND BOILERS
              OFFICE OF THE JOINT DIRECTOR OF FACTORIES AND BOILERS,
              ANCHUKALLUMOODU, KOLLAM-691001.

     3        THE INSPECTOR OF FACTORIES
              OFFICE OF THE INSPECTOR OF FACTORIES,
              HOSPITAL JUNCTION, KUNDARA, KOLLAM-691001.

     4        LALU
              S/O.SRI.GOPINATHAN, AGED 43 YEARS, PROPRIETOR, M/S.JEEVAN
              CASHEWS, PERUMPUZHA P.O., KUNDARA, KOLLAM-691001.

              BY ADV GOVERNMENT PLEADER

                             SMT. RASHMI K.M, SR, GP


     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
24.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 10570 OF 2012
                               2




               P.V.KUNHIKRISHNAN, J.
            ===================
              WP(C) No. 10570 OF 2012
            ===================
     Dated this the 24th day of September 2021


                      JUDGMENT

The learned counsel for the petitioner submitted that, the

matter is infructuous. Therefore, the writ petition is dismissed

as infructuous.

(Sd/-)

P.V.KUNHIKRISHNAN JUDGE LU WP(C) NO. 10570 OF 2012

APPENDIX OF WP(C) 10570/2012

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE LETTER 4.1.2012 ISSUED BY THE 4TH RESPONDENT IN HIS CAPACITY AS THE PROPRIETOR JEEVAN CASHEW TO THE JOINT DIRECTOR OF FACTORIES AND BOILERS.

EXHIBIT P2 TRUE COPY OF THE LICENSE DATED 4-1-2012 EXECUTED BETWEEN THE PETITIONER AND THE 4TH RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE ORDER DATED 13.03.2012 IN I.A. NO.750 OF 2012 ON THE FILE OF THE PRINCIPAL SUB COURT, KOLLAM.

EXHIBIT P4 TRUE COPY OF THE ORDER DATED 02.04.2012 IN IA. NO.849/2012 IN OS NO.237/2012 ON THE FILE OF THE PRINCIPAL SUB COURT, KOLLAM.

EXHIBIT P5 TRUE COPY OF THE ORDER NO.A2/101/2012/JDKLM DATED 22/03/2012 OF THE 2ND RESPONDENT.

EXHIBIT P6 TRUE COPY OF THE LICENSE ISSUED UNDER FORM IV IN RESPECT OF FACTORY WITH REGISTRATION NO.CHW/KUR/11/63/88 DATED 22.03.2012.

EXHIBIT P7 TRUE COPY OF THE REVISION PETITION PREFERRED BY THE 4TH RESPONDENT BEFORE THE 2ND RESPONDENT ON 11.04.2012.

EXHIBIT P8 TRUE COPY OF THE COMMUNICATION VIDE NO.KR/KLM/1223A/RECOVERY/2012 DATED 27.03.2012 OF THE RECOVERY OFFICER.

EXHIBIT P9 TRUE COPY OF THE REPRESENTATION DATED 24.03.2012 SUBMITTED BY THE PETITIONER WP(C) NO. 10570 OF 2012

BEFORE THE 3RD RESPONDENT.

EXHIBIT P10 TRUE COPY OF THE REPRESENTATION DATED 13.04.2012 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.

         //   True Copy //               PA To Judge