Arafa Exports & Imports vs The Principal Secretary
2022 Latest Caselaw 5273 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
        TUESDAY, THE 17TH DAY OF MAY 2022 / 27TH VAISAKHA, 1944
                        WP(C) NO. 16068 OF 2022
PETITIONER/S:

    1       ARAFA EXPORTS & IMPORTS,
            8/59, MADAVOOR PANCHAYATH, KOZHIKODE DISTRICT, KERALA
            STATE REPRESENTED BY ITS PROPRIETOR IBRAHIM M, AGED 62
            YEARS, S/O ANTHRUMAN, MANTHOTTATHIL HOUSE, PARANNOOR
            P.O, NARIKUNI,KOZHIKODE DISTRICT, PIN 673585.

    2       IBRAHIM.M,
            AGED 62 YEARS
            S/O ANTHRUMAN, MANTHOTTATHIL HOUSE, PARANNOOR P.O,
            NARIKUNI, PIN 673585. KOZHIKODE DISTRICT.

            BY ADV S.DILEEP (KALLAR)



RESPONDENT/S:

    1       THE PRINCIPAL SECRETARY,
            INDUSTRIAL DEPARTMENT (CASHEW), OFFICE OF THE PRINCIPAL
            SECRETARY, SECRETARIAT, TRIVANDRUM - 695033.

    2       THE MANAGER, KERALA BANK,
            KERALA STATE CO OPERATIVE BANK, NARIKUNI BRANCH,
            NARIKUNI P. O, PIN- 673585. KOZHIKODE DISTRICT.

    3       AUTHORIZED OFFICER,
            KERALA STATE CO-OPERATIVE BANK LTD, RECOVERY WING, PB
            NO. 503, KALLAYI ROAD, CHALAPARAMB P.O, KOZHIKODE-
            673002.


OTHER PRESENT:

            FOR R1 AND R2 BY ADV JOBY JOSEPH-     GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.16068/2022                  2



                               JUDGMENT

This Writ Petition has filed by the

petitioners praying for a direction to

the 2nd respondent to consider Exhibit P6

representation filed by the 2nd petitioner

within a time frame. Exhibit P6 representation

was submitted by him requesting for the benefit

of One Time Settlement Scheme and

rehabilitation package for the cashew

industries. The aforesaid representation is

dated 24.02.2022 and the same is seen received

by the 2nd respondent on 2.3.2022.

2. Considering the facts and circumstances

of this case, there shall be a direction to the

2nd respondent to consider and pass orders on

Ext.P6 representation as expeditiously as

possible, at any rate, within a period of one

month from the date of receipt of a copy of

this judgment. The petitioner shall forward to

the 2nd respondent a copy of this judgment along

with a copy of this Writ Petition.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE

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APPENDIX OF WP(C) 16068/2022

PETITIONERS' EXHIBITS:

Exhibit P1 THE TRUE COPY OF THE LICENSE ISSUED BY THE MADAVOOR GRAMA PANCHAYATH BEARING NO. 91/2021-2022/A-7/1787/21 DATED 01/04/2021.

Exhibit P2 THE TRUE COPY OF THE CERTIFICATE OF PROFESSIONAL REGISTRATION, GOVERNMENT OF KERALA UNDER GST REGISTRATION DATED 28/06/2017.

Exhibit P3 THE TRUE COPY OF THE LETTER SHOWING IEC NUMBER DATED 26/03/2007 ISSUED BY THE JOINT DIRECTOR GENERAL OF FOREIGN TRADE.

Exhibit P4 THE TRUE COPY OF THE DEMAND NOTICE ISSUED BY THE 3RD RESPONDENT TO THE 2ND PETITIONER.

Exhibit P5 THE TRUE COPY OF THE GOVERNMENT ORDER (ORDINARY) BEARING NO. 224/2022/ID DATED 14/03/2022.

Exhibit P6 THE TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE 2ND PETITIONER BEFORE THE 2ND AND 3RD RESPONDENTS DATED 24/02/2022.

Exhibit P7 THE TRUE COPY OF THE POSTAL RECEIPTS SHOWING THE ISSUANCE OF EXHIBIT P6 TO THE 2ND AND 3R RESPONDENTS DATED 02/03/2022.