Kerala High Court
Mohammed Manzoor Abdul Salam vs Bureau Of Indian Standards on 11 April, 2024
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
WA No.533/2024 1/4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
Thursday, the 11th day of April 2024 / 22nd Chaithra, 1946
WA NO. 533 OF 2024
AGAINST JUDGMENT DATED 07/03/2024 IN WP(C) 42668/2023 OF THIS COURT
APPELLANT(S)/PETITIONER IN WP(C) NO. 42668/2023:
MOHAMMED MANZOOR ABDUL SALAM, AGED 50 YEARS, S/O. ABDUL SALAM,
PROPRIETOR, M/S. AL MUQTADIR GROUPS, T.C. 25/595-7, KOCHUVEETTIL
TOWER, MANORAMA ROAD, THAMPANOOR, THIRUVANANTHAPURAM, RESIDING AT
FLAT NO. 1D, HEERA BLUE BELLS, VELLAYAMBALAM, THIRUVANANTHAPURAM,
PIN - 695010
BY SENIOR ADVOCATE P.VIJAYA BHANU & ADV.C.A.RAJEEV
RESPONDENT(S)/RESPONDENTS IN WP(C)No.42668/2023:
1. BUREAU OF INDIAN STANDARDS, 2ND FLOOR, CWC OFFICE COMPLEX, MAVELI
ROAD, GANDHI NAGAR, KADAVANTHRA P.O., ERNAKULAM - 682020,
REPRESENTED BY THE DIRECTOR, PIN - 682020
2. THE SENIOR DIRECTOR, BUREAU OF INDIAN STANDARDS, KERALA BRANCH
(KOCHI), 2ND FLOOR, CWC OFFICE COMPLEX, MAVELI ROAD, GANDHI NAGAR,
KADAVANTHRA P.O., ERNAKULAM, PIN - 682020
BY SRI.S.SREEKUMAR(SENIOR) AND ADV.MANOJ RAMASWAMY
Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to release gold jewelry seized by the respondents evidenced by Exhibits.P2
& P-12 seizure memos to the petitioner, pending the above Writ Appeal.
This Writ Appeal coming on for orders on 11/04/2024 upon perusing
the appeal memorandum, the court on the same day passed the following:
WA No.533/2024 2/4
A.MUHAMED MUSTAQUE & M.A.ABDUL HAKHIM, JJ.
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W.A.No.533 of 2024
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Dated this the 11th day of April, 2024
O R D E R
A.MUHAMED MUSTAQUE(J)
The official respondents submits that they are
filing complaint for violation of the Bureau of
Indian Standards Act, 2016 before the competent
jurisdictional Magistrate within a week. The said
submission is recorded.
2. On filing the complaint, the details of the
complaint shall be intimated to the counsel for
the appellant before this Court immediately
thereon. If the complaint is filed, the appellant
is given liberty to move before the Magistrate
court to obtain release of the gold ornaments. If
such application is filed before the Magistrate,
the Magistrate shall consider and pass orders
within three weeks of moving such application in
accordance with law.
For further consideration to ascertain the
filing of the complaint, post on 23.04.2024.
Sd/-
A.MUHAMED MUSTAQUE,
JUDGE
Sd/-
M.A.ABDUL HAKHIM,
JUDGE
SMA
11-04-2024 /True Copy/ Assistant Registrar
EXHIBIT-P2 A TRUE COPY OF THE SEIZURE MEMO BEARING
NO.REF.KOBO/ENF/HM/SSK/2023-24 ISSUED ON 13.12.2023 BY
THE BUREAU OF INDIAN STANDARDS.
EXHIBIT-P12 TRUE COPY OF THE SEIZURE MEMO BEARING
NO.REF.KOBO/ENF/2023-24 DATED 13.12.2023 ISSUED IN
RESPECT OF M/S AL LATHIF BY THE BUREAU OF INDIAN
STANDARDS.
11-04-2024 /True Copy/ Assistant Registrar
