Faizal.B.A vs Inspector Of Factories And ...
2022 Latest Caselaw 6858 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
         TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                         WP(C) NO. 18148 OF 2020
PETITIONER:

              FAIZAL.B.A.
              MANAGING PARTNER,
              INA INDIA FORMULATIONS,
              PLOT NO.7, KSIDC,
              IGC, PALLIPPURAM,
              CHERTHALA-688541,
              DIST.ALAPPUZHA.

              BY ADVS.
              K.REGHU KOTTAPPURAM
              SRI.R.MAHESH (KOTTAPPURAM)
              SRI.MURUKESH REGHU


RESPONDENTS:

     1        INSPECTOR OF FACTORIES AND BOILERS GR.II
              CIVIL STATION ANNEXE, FIFTH FLOOR,
              ALAPUZHA-688013.

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

     3        THE SECRETARY TO GOVT. INDUSTRIES DEPARTMENT,
              STATE OF KERALA,
              THIRUVANANTHAPURAM-695001.

     4        THE SECRETARY,
              LABOUR AND SKILL DEPARTMENT,
              STATE OF KERALA,
              THIRUVANANTHAPURAM-695001.

     5        THE DIRECTOR OF FACTORIES AND BOILERS,
              SURAKSHA BHAVAN, KUMARAPURAM,
              MEDICAL COLLEGE P.O.,
              THIRUVANANTHAPURAM-695001.
 WP(C)NOs.18148/2020 & 11433/2021
                              2

    6     STATE OF KERALA,
          REPRESENTED BY CHIEF SECRETARY,
          GOVT.SECRETARIAT,
          THIRUVANANTHAPURAM-695001.

          SRI. JUSTIN JACOB SR. GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.06.2022, ALONG WITH WP(C).11433/2021, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 WP(C)NOs.18148/2020 & 11433/2021
                                  3


               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
     TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                       WP(C) NO. 11433 OF 2021
PETITIONER:

          FAIZAL.B.A
          AGED 39 YEARS
          MANAGING PARTNER, INA INDIA FORMULATIONS,
          PLOT NO. 7, KSIDC, IGC, PALLIPPURAM,
          CHERTHALA-688 541, DIST. ALAPPUZHA.

          BY ADVS.
          K.REGHU KOTTAPPURAM
          MAHESH R.
          MURUKESH REGHU


RESPONDENTS:

    1     INSPECTOR OF FACTORIES AND BOILERS GR.II
          CIVIL STATION ANNEXE, FIFTH FLOOR, ALAPPUZHA-688 013

    2     THE SENIOR JOINT DIRECTOR OF FACTORIES AND BOILERS,
          KOLLAM-691 001

    3     THE SECRETARY,
          LABOUR AND SKILL DEPARTMENT, STATE OF KERALA,
          THIRUVANANTHAPURAM-695 001

    4     THE DIRECTOR OF FACTORIES AND BOILERS,
          SURAKSHA BHAVAN, KUMARAPURAM, MEDICAL COLLEGE P.O,
          THIRUVANANTHAPURAM-695 001

          SRI. JUSTIN JACOB SR. GP.

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.06.2022, ALONG WITH WP(C).18148/2020, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WP(C)NOs.18148/2020 & 11433/2021
                                 4


                              JUDGMENT

[WP(C) Nos.18148/2020, 11433/2021]

Learned counsel for the petitioner submits that the petitioner

wants to withdraw these writ petitions with liberty to pursue the

matter before the Government. Permission is granted.

Accordingly, these writ petitions are dismissed as withdrawn with

the liberty aforementioned.

Sd/-

AMIT RAWAL JUDGE nak