Kayakkal Surendran vs The Director General (Bis)
2022 Latest Caselaw 7174 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
        THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                        WP(C) NO. 15006 OF 2021
PETITIONER/S:

            S.ABDUL NAZAR
            AGED 53 YEARS
            ALL KERALA GOLD AND SILVER MERCHANT ASSOCIATION,
            KOICKAL JEWELLERS, KARUNAGAPALLY, KOLLAM.
            BY ADV A.CHANDRA BABU


RESPONDENT/S:

    1       THE DIRECTOR GENERAL (BIS)
            HALLMARKING COMMITTEE, BUREAU OF INDIAN STANDARDS (BIS)
            HEAD QUARTER, 9 BAHADUR SHAH ZAFAR MARG, NEW DELHI-
            110002, INDIA.
    2       THE CONVENER,
            (THE DIRECTOR GENERAL BIS), HALLMARKING COMMITTEE,
            BUREAU OF INDIAN STANDARDS (BIS) HEAD QUARTER, 9
            BAHADUR SHAH ZAFAR MARG, NEW DELHI-110002, INDIA.
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2022, ALONG WITH WP(C).15089/2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 [WP(C) Nos.15089/2021, 15006/2021]
                            2
                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                       THE HONOURABLE MR.JUSTICE V.G.ARUN
           THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                              WP(C) NO. 15089 OF 2021
PETITIONER/S:

                  KAYAKKAL SURENDRAN
                  AGED 53 YEARS
                  S/O KAYAKKAL ERACHAN, ANUGRAHA REC ROAD, KODUVALLY
                  P.O.KOZHIKODE PIN-673 572.
                  BY ADV A.CHANDRA BABU


RESPONDENT/S:

       1          THE DIRECTOR GENERAL (BIS)
                  HALLMARKING COMMITTEE, BUREAU OF INDIAN STANDARDS
                  (BIS ) HEAD QUARTER, 9 BAHADUR SHAH ZAFAR MARG, NEW
                  DELHI-110 002, INDIA
       2          THE CONVENER, ( THE DIRECTOR GENERAL BIS)
                  HALLMARKING COMMITTEE, BUREAU OF INDIAN STANDARDS
                  (BIS ) HEAD QUARTER, 9 BAHADUR SHAH ZAFAR MARG, NEW
                  DELHI-110 002, INDIA
                  BY ADV MANOJ RAMASWAMY


THIS       WRIT    PETITION   (CIVIL)   HAVING    COME   UP   FOR   ADMISSION   ON
23.06.2022, ALONG WITH WP(C).15006/2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 [WP(C) Nos.15089/2021, 15006/2021]
                         3



                   JUDGMENT

Dated this the 23rd day of June, 2022 [WP(C) Nos.15089/2021, 15006/2021]

In view of the subsequent developments and the fact

that the present grievance is about the manner of

implementation of hallmarking, which is beyond the scope

of these writ petitions. The writ petitions are hence

dismissed, reserving the petitioner's liberty to move afresh.

Sd/-

V.G.ARUN JUDGE

RK