S.Palani vs Union Of India
2022 Latest Caselaw 2784 Ker

WP(C) NO. 14398 OF 2012                1



                     IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                   THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

            FRIDAY, THE 11TH DAY OF MARCH 2022 / 20TH PHALGUNA, 1943

                             WP(C) NO. 14398 OF 2012

PETITIONER/S:
            S.PALANI
            AGED 45 YEARS
            PROPRIETOR, M/S. PADMA JEWELLERS, MAYYANADU ROAD,
            KOTTIYAM.P.O., KOLLAM DISTRICT-691571.

              BY ADVS.
              SRI.DINESH MATHEW J.MURICKEN
              SRI.P.V.BALAKRISHNAN


RESPONDENT/S:
     1      UNION OF INDIA
            REP. BY THE SECRETARY, MINISTRY OF CONSUMER AFFAIRS, FOOD &
            PUBLIC DISTRIBUTION, KRISHI BHAVAN, NEW DELHI-110114.

      2        BUREAU OF INDIAN STANDARDS
               REP. BY ITS DIRECTOR GENERAL MANAK BHAVAN, 9, BHADURSHAH ZAFAR
               MARG, NEW DELHI-110002.

      3        DIRECTOR AMP HEAD
               BUREAU OF INDIAN STANDARDS, JEEVAN PRAKASH, LIC BUILDING, B.
               BLOCK ANNEX, 1ST FLOOR, PATTOM.P.O., THIRUVANANTHAPURAM
               DISTRICT-695004.

      4        KERALA ASSAY AND HALLMARKING CENTRE PVT. LTD.
               5TH FLOOR COMMERCIAL COMPLEX, BISHIP JEROM NAGAR, KOLLAM-
               691001.

              BY ADVS.
              SRI.P.PARAMESWARAN NAIR,ASG OF INDIA
              SRI.HARISANKAR V. MENON
              SMT.MEERA V.MENON
              SRI.MANOJ RAMASWAMY
              SMT.K.G.SAROJINI
              SRI.K.T.THOMAS KANNAMPALLIL
              MANU S., ASG OF INDIA


OTHER PRESENT:
            SRI.S.MANU, ASGI

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION                 ON
11.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14398 OF 2012             2




                       P.V.KUNHIKRISHNAN, J
                 --------------------------------------------
                     W.P.(C.) No. 14398 of 2012
                    --------------------------------------
               Dated this the 11th day of March, 2022


                              JUDGMENT

The counsel for the petitioner submitted that the prayers

in the writ petition are infructuous.

Therefore, this writ petition is dismissed as infructuous.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS