Kaveri Chemicals (Pvt) Ltd vs Union Of India
2022 Latest Caselaw 6957 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                        WP(C) NO. 30377 OF 2012


PETITIONER:

          KAVERI CHEMICALS (PVT) LTD
          REP.BY ITS MANAGING DIRECTOR, C.V.P PARLIMENT SUQRE
          CORSS JUNCTION, THIRUVALLA, PIN-689101
          BY ADVS.
          SRI.T.R.HARIKUMAR


RESPONDENTS:

    1     UNION OF INDIA
          REP.BY THE SECRETARY,MINISTRY OF MINES,NEW DELHI-110077
    2     INDIAN BUREAU OF MINES, INDIRA BHAVAN,
          CIVIL LINE,NAGPUR-440 102, REP.BY ITS DIRECTOR
    3     THE DIRECTOR
          MINING AND GEOLOGY, DIRECTORATE OF MINING AND GEOLOGY,
          KESAVADASAPURAM, PATTOM P.O.,THIRUVANANTHAPURAM-695004
          BY ADVS.
          SRI.P.PARAMESWARAN NAIR,ASG OF INDIA
          SRI.S.MANU, ASGI,
          SMT.VIDYA KURIAKOSE, GOVERNMENT PLEADER



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 30377 OF 2012
                            2




               P.V.KUNHIKRISHNAN, J.
              ------------------------------
             W.P.(C).No. 30377 of 2012
      ----------------------------------------------
       Dated this the 14th day of June, 2022


                     JUDGMENT

The learned counsel appearing for the petitioner

submitted that there is no instruction from the parties.

Therefore, this writ petition is dismissed for non

prosecution.

Sd/-

                                  P.V.KUNHIKRISHNAN
DM                                       JUDGE