K.B. Sathidevi vs Kerala State Beverages (M & M) ...
2023 Latest Caselaw 8979 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

            THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

         MONDAY, THE 14TH DAY OF AUGUST 2023 / 23RD SRAVANA, 1945

                           WP(C) NO. 26178 OF 2023

PETITIONER/S:

            K.B. SATHIDEVI
            AGED 68 YEARS
            W/O. T RAGHAVAN, BAKTHI VILASAM, ALANGAD P.O, KOTTAPURAM,
            ERNAKULAM DISTRICT, PIN - 683511
            BY ADVS.
            BOBY THOMAS
            WINSTON K.V


RESPONDENTS:

     1      KERALA STATE BEVERAGES (M & M) CORPORATION LTD
            REPRESENTED BY ITS MANAGING DIRECTOR, REGISTERED OFFICE, BEVCO
            TOWER, PALAYAM, VIKAS BHAVAN P.O, THIRUVANANTHAPURAM, PIN -
            695033
     2      KERALA STATE BEVERAGES (M & M) CORPORATION LTD
            REPRESENTED BY ITS MANAGER. WARE HOUSE, CHOONDY, ALUVA,
            ERNAKUMALAM, PIN - 683105

            by Adv. Sri.T.NAVEEN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 14.08.2023, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26178 OF 2023
                                2

                           JUDGMENT

The writ petition is filed for a direction to the 2 nd

respondent not to relocate the Beverages outlet functioning

in the premises of the petitioner. The learned Standing

Counsel for the 2nd respondent submits that at present

there is no proposal to relocate the outlet from the

premises of the petitioner. This is recorded.

The writ petition is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-

WP(C) NO. 26178 OF 2023

APPENDIX OF WP(C) 26178/2023

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF NOTICE DATED 02.11.2021 ISSUED BY THE SECOND RESPONDENT TO PETITIONER Exhibit 2 THE TRUE COPY OF REPRESENTATION DATED 22.06.2023 ISSUED BY THE PETITIONER TO THE FIRST RESPONDENT