Abdulla P.C vs The District Labour Officer
2023 Latest Caselaw 2956 Ker

WP(C) No.8144/2023                          1/3

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                     THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
             Monday, the 13th day of March 2023 / 22nd Phalguna, 1944
                              WP(C) NO. 8144 OF 2023
   PETITIONER:

          ABDULLA P.C, AGED 60 YEARS, S/O ALUPPI HAJI, 'BAITHUL BAHRAIN' V.V
          ROAD, VADAKARA, KOZHIKODE - 673 103 REPRESENTED BY HIS POWER OF
          ATTORNEY HOLDER RIYAS P., AGED 40 YEARS, S/O UMMER HAJI,
          'RAFSEENAS', PADUVILAI VILLAGE, THALASSERY, KANNUR, PIN - 670101

   RESPONDENTS:

      1. THE DISTRICT LABOUR OFFICER, CIVIL STATION, KOZHIKODE, PIN - 673020
      2. THE ASSISTANT LABOUR OFFICER (GRADE - I) OFFICE OF THE DISTRICT
         LABOUR OFFICER, CIVIL STATION ,KOZHIKODE, PIN - 673020
      3. THE TAHSILDAR (R.R), TALUK OFFICE, VADAKARA, KOZHIKODE, PIN - 673101
      4. THE VILLAGE OFFICER VILLAGE OFFICE VADAKARA, KOZHIKODE, PIN - 673101


        Writ pPtition (Civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to issue an interim directing the respondents to refrain from
   initiating recovery proceedings against the petitioner, pursuant to ext.p1
   demand notice, pending disposal of this writ petition (civil).


        This Petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S. S.SHANAVAS KHAN, S.INDU & KALA G.NAMBIAR, Advocates for the
   petitioner, the court passed the following:
 WP(C) No.8144/2023                           2/3




                             RAJA VIJAYARAGHAVAN V, J.
                            -------------------------------------
                             W.P.(C) No. 8144 of 2023
                         -------------------------------------------
                        Dated this the 13th day of March, 2023


                                           ORDER

I find from the submissions advanced by Smt.S.Indu that the

petitioner had earlier approached this Court, and, by Ext.P4 judgment, a

sum of Rs.8,75,801/- being the amount assessed towards the Building

and Construction Workers Cess Fund Act was ordered to be cleared in 15

equated monthly installments. The learned counsel submits that the

petitioner was able to remit only one installment.

The learned Government Pleader shall get instructions with regard

to the exact amount due from the petitioner herein and also whether the

petitioner has remitted any installments.

Post on 24.3.2023.

Sd/-

                                                    RAJA VIJAYARAGHAVAN V,
                                                             JUDGE
        sru
 WP(C) No.8144/2023                 3/3

                      APPENDIX OF WP(C) 8144/2023
Exhibit P1           A TRUE COPY OF THE NOTICE DATED 19/01/2019 OF THE 2ND
                     RESPONDENT