Peevees Projects vs Director General, Fire And Rescue ...
2022 Latest Caselaw 4171 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                               &
        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
 THURSDAY, THE 7TH DAY OF APRIL 2022 / 17TH CHAITHRA, 1944
                      WA NO. 1764 OF 2017
AGAINST THE ORDER/JUDGMENT IN WPC 24986/2016 OF HIGH COURT
                           OF KERALA
APPELLANT/PETITIONER:

           PEEVEES PROJECTS (P) Ltd.
           A PRIVATE LIMITED COMPANY INCORPORATED UNDER THE
           COMPANIES ACT, 1956 AND HAVING ITS REGISTERED
           OFFICE AT CENTRE SQUARE,RAJAJI JUNCTION,
           M.G.ROAD, KOCHI-682035
           REP.BY ITS MANAGER- MR. KISHORE KRISHNAN

           BY ADVS.
           SRI.SUNIL SHANKER
           SRI.R.JAIKRISHNA


RESPONDENTS/RESPONDENTS:

    1      DIRECTOR GENERAL,
           FIRE AND RESCUE SERVICES HEAD QUARTERS,
           HOUSING BOARD JUNCTION,
           THIRUVANANTHAPURAM-695 001
    2      DIVISIONAL OFFICER
           OFFICE OF THE DIVISIONAL OFFICE
           (FIRE AND RESCUE SERVICES),
           ERNAKULAM-682 020
    3      STATE OF KERALA
           REPRESENTED BY CHIEF SECRETARY TO GOVERNMENT,
           SECRETARIAT, THIRUVANANTHAPURAM-695001
    4      DISTRICT COLLECTOR
           COLLECTORATE, KAKKANAD, ERNAKULAM-682 030
    5      CORPORATION OF COCHIN
           P.B NO.1016, PARK AVENUE, ERNAKULAM, PIN-682011,
           REPRESENTED BY ITS SECRETARY.
   W.A.1764/2017 & 1768/2017
                              2

   6       V.K. KAMARUDHEEN
           AGED 42 YEARS, S/O V.P.KAREEM,
           RESIDING AT VALIYAPARAMBIL HOUSE, MANNAM PO,
           NORTH PARAVUR, ERNAKULAM DISTRICT, PIN-683520.

           BY ADVS.
           SRI.K.P.HARISH, SR. GOVERNMENT PLEADER R1-4
           SRI. E.D GEORGE, STANDING COUNSEL - R5
           K.SHIBILI NAHA - R6

     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.04.2022, ALONG WITH W.A.1768/2017, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
   W.A.1764/2017 & 1768/2017
                                  3

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                  &
        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
THURSDAY, THE 7TH DAY OF APRIL 2022 / 17TH CHAITHRA, 1944
                         WA NO. 1768 OF 2017
 AGAINST THE JUDGMENT IN WPC 19309/2017 OF HIGH COURT OF
                       KERALA DATED 21.8.2017
APPELLANT/PETITIONER:

            M/S.PEEVEES PROJECTS (P) LTD.
            A PRIVATE LIMITED COMPANY INCORPORATED UNDER THE
            COMPANIES ACT, 1956 AND HAVING ITS REGISTERED
            OFFICE AT CENTRE SQUARE, RAJAJI JUNCTION,
            M.G.ROAD, KOCHI-682035, REPRESENTED BY ITS
            MANAGER-MR.KISHORE KRISHNAN.

            BY ADV SRI.SUNIL SHANKER


RESPONDENT/S:

    1       CHAIRMAN
            (DISTRICT COLLECTOR AND DISTRICT MAGISTRATE),
            DISTRICT DISASTER MANAGEMENT AUTHORITY,
            DISTRICT COLLECTORATE, CIVIL STATION,
            KAKKANAD, ERNAKULAM-682 030.

    2       DIVISIONAL OFFICER
            OFFICE OF THE DIVISIONAL OFFICER
            (FIRE AND RESCUE SERVICES),
            ERNNAKULAM-682020.

            BY ADVS.
            SRI.K.P. HARISH,SR.GOVERNMENT PLEADER


     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
07.04.2022, ALONG WITH W.A.1764/2017,THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
        W.A.1764/2017 & 1768/2017
                                        4


                                   JUDGMENT

Dated this the 7th day of April, 2022

S. Manikumar, CJ.

Learned counsel for the appellant submitted that a memo

dated 4.4.2022 has been filed, stating that reliefs are not

pressed. Memo dated 4.4.2022 is reproduced:

"This memo is filed upon the instructions received from the Appellant. It is submitted that during the pendency of the above writ appeal, the Fire and Rescue Services Department issued guidelines prescribing fire safety measures and standards for multiplexes situated above 30 metres. The appellant has implemented the measures and standards required under the guidelines, and the Fire and Rescue Services Department has issued final no-objection certificate dated 26.2.2022. Thereafter, the District Disaster Management Authority has, by order dated 11.3.2022 revoked its stop memo dated 8.6.2017. In the light of the above developments, the grievance of the Appellants has been redressed. In such circumstances, this Hon'ble Court may be pleased to close the above writ appeals as not pressed."

Placing on record the memo, both the writ appeals are

dismissed as not pressed.

Sd/-

S. Manikumar, Chief Justice

Sd/-

Murali Purushothaman, Judge sou.