Laghu Udyogh Bharathi-Keralam vs The Department Of Industries And ...
2022 Latest Caselaw 187 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR.JUSTICE N.NAGARESH
     TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
                       WP(C) NO. 30384 OF 2021
PETITIONER:

          LAGHU UDYOGH BHARATHI-KERALAM,
          STATE OFFICE, 16/79-J,
          BEHIND SPWHS THAIKKATUKARA P.O., ALUVA-683 106,
          REPRESENTED THROUGH ITS GENERAL SECRETARY,
          P.S.RAJESH, AGED 47 YEARS,
          S/O. P.SANKARAN NAIR, GEETHAVILASAM,
          KOTTAMAM, NEELESWARAM P.O.,
          KALADY, ERNAKULAM DISTRICT-683 574.

          BY ADVS.
          SRI.P.G.SURESH
          SRI.ASWATHY KRISHNAN


RESPONDENTS:

    1     THE DEPARTMENT OF INDUSTRIES AND COMMERCE,
          REPRESENTED BY ITS PRINCIPAL SECRETARY,
          VIKAS BHAVAN, THIRUVANANTHAPURAM-695 033.

    2     THE CHIEF EXECUTIVE OFFICER,
          KERALA BUREAU OF INDUSTRIAL PROMOTION,
          NO.2, VIDHYA NAGAR P.O., OPP. POLICE GROUND,
          THYCAUD, THIRUVANANTHAPURAM-695 014.

          SRI.P.SANTHOSHKUMAR, SPL.GOVERNMENT PLEADER
          (INDUSTRIES)


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.30384/2021

                                  2




                            JUDGMENT

Dated this the 11th day of January, 2022

The petitioner is an Organisation working for the

development of MSME Sector from 1994 and having its

registered office in Maharashtra. The petitioner is the Kerala

Chapter of the said Organisation.

2. The 1st respondent issued a Government Order

dated 01.09.2021, constituting a Commerce Mission with the

purpose of promoting economic growth, enhance export

sector, sustainable development in the commerce sector and

to catch national and international markets for the products of

MSMEs from the State.

3. The grievance of the petitioner is that the petitioner

has not been included in the "Commerce Mission" constituted

as per Ext.P2. The petitioner, therefore, seeks appropriate WP(C).No.30384/2021

directions from this Court to include the petitioner also in the

Commerce Mission.

4. The learned Special Government Pleader

(Industries) entered appearance and submitted that the

respondents have received Ext.P3 representation from the

petitioner and the writ petition can be disposed of directing the

2nd respondent to consider Ext.P3 representation.

In view of the above, the writ petition is disposed of

directing the 2nd respondent to consider Ext.P3 representation

submitted by the petitioner and pass appropriate orders

thereon, in the ensuing meeting of the 1st respondent.

Sd/-

N. NAGARESH JUDGE SR WP(C).No.30384/2021

APPENDIX OF WP(C) 30384/2021

PETITIONER'S EXHIBITS:

Exhibit P1 THE TRUE COPY OF THE SUGGESTIONS SUBMITTED BY THE PETITIONER BEFORE THE IST RESPONDENT DATED 13.7.2021.

Exhibit P2 THE TRUE COPY OF THE GOVERNMENT ORDER G.O.(RT) NO.935/2021/1D ISSUED BY THE IST RESPONDENT DATED 1.9.2021.

Exhibit P3 THE TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE IST RESPONDENT DATED 14.9.2021.