M/S. George International Pvt. ... vs The Secretary To The Government Of ...
2022 Latest Caselaw 4885 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
        FRIDAY, THE 29TH DAY OF APRIL 2022 / 9TH VAISAKHA, 1944
                        WP(C) NO. 14801 OF 2022
PETITIONER/S:

            M/S. GEORGE INTERNATIONAL PVT. LTD.,
            HAVING ITS HEAD OFFICE AT G-28, GROUND FLOOR,
            PANAMPILLY NAGAR, ELAMKULAM VILLAGE, KANAYANNUR TALUK,
            ERNAKULAM DISTRICT. REPRESENTED BY ITS PROPRIETRIX
            LISSY GEORGE, AGED 66 YEARS,
            W/O. LATE E.J GEORGE , RESIDING AT G-70,
            EDAPPULLLY HOUSE, PANAMPILLY NAGAR, ERNAKULAM, 682 036.
            BY ADVS.
            M.SASINDRAN
            T.S.BHARATH KRISHNA


RESPONDENT/S:

    1       THE SECRETARY TO THE GOVERNMENT OF INDIA,
            MINISTRY OF OVERSEAS INDIAN AFFAIRS,
            GOVERNMENT OF INDIA, AKBAR BHAVAN,
            SATHYAMARG, CHANAKYAPURI, NEW DELHI 110 021.
    2       THE PROTECTOR GENERAL OF EMIGRANTS,
            OFFICE OF THE PROTECTOR GENERAL OF EMIGRANTS,
            AKBAR BHAVAN, SATHYAMARG, CHANAKYAPURI , NEW DELHI 110
            021.
    3       THE PROTECTOR OF EMIGRANTS,
            MINISTRY OF EXTERNAL AFFAIRS,
            GOVERNMENT OF INDIA, GROUND FLOOR,
            REGIONAL PASSPORT OFFICE,
            PANAMPILLY NAGAR, COCHIN 682 036.
OTHER PRESENT:

            SMT VINITHA .V SR GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14801 OF 2022
                             2




              MOHAMMED NIAS C.P., J
          =======================
             W.P.(C) No.14801 of 2022
          =======================
          Dated this the 29th day of April, 2022


                     JUDGMENT

The petitioner has approached this Court seeking a

direction to the 2nd respondent to consider and pass

orders on Ext.P2, an application submitted on 06.04.2022

along with required documents for renewal of registration

granted to the petitioner under the Emigration Act on

02.08.1989 which was being extended from time to time.

2. I heard the learned counsel for the petitioner as

well as the learned Standing Counsel for the respondents.

3. Having heard the learned counsel on either

side, I deem it appropriate to direct the 2 nd respondent to

take up Ext.P2 application for renewal of registration and

pass orders on the same, in accordance with law, within a

period of four weeks from today. WP(C) NO. 14801 OF 2022

The writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P., JUDGE

LU WP(C) NO. 14801 OF 2022

APPENDIX OF WP(C) 14801/2022

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE REGISTRATION CERTIFICATE ISSUED BY THE 2ND RESPONDENT REGISTERING AUTHORITY. Exhibit P2 A TRUE COPY OF APPLICATION SUBMITTED BY THE PETITIONER ON 6.4.2022 ALONG WITH REQUIRED DOCUMENTS SUBMITTED BEFORE THE 2ND RESPONDENT.

Exhibit P2 (A) A TRUE COPY OF THE POSTAL RECEIPT DATED 8.4.2022 SHOWING THE SENDING OF EXHIBIT P2 TO THE 2ND RESPONDENT. Exhibit P3 A TRUE COPY OF THE JUDGMENT IN W.A.

NO. 1549 OF 2020 DATED 30.11.2020. Exhibit P4 A TRUE COPY OF THE PLAINT IN O.S. NO.

1551/2019 BEFORE THE MUNSIFF COURT, ERNAKULAM.

Exhibit P5 A TRUE COPY OF EXPLANATION DATED 2.3.2020 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.

Exhibit P6 A TRUE COPY OF THE SHOW CAUSE NOTICE DATED 21.8.2020.

Exhibit P6 (A) A TRUE COPY OF THE SHOW CAUSE NOTICE DATED 11.2.2021.

Exhibit P6 (B) A TRUE COPY OF THE REPLY DATED 23.2.2021.

              //    True Copy //   PA To Judge