H.Ramakrishnan vs The Secretary
2024 Latest Caselaw 5567 Ker

Kerala High Court

H.Ramakrishnan vs The Secretary on 16 February, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    FRIDAY, THE 16TH DAY OF FEBRUARY 2024 / 27TH MAGHA, 1945
                          RP NO. 235 OF 2024
AGAINST THE JUDGMENT IN WP(C) 23797/2023 OF HIGH COURT OF KERALA
REVIEW PETITIONER:

            H.RAMAKRISHNAN
            AGED 59 YEARS
            S/O.HARIHARAN, PROPRIETOR OF M/S.PENTRAX SYSTEM AND
            AUTOMATION, M/S.PENTONIC SYSTEMS & M/S.PENTONICS
            (NEW NO.61/2404A2), 39/6080, 39/6079/A2
            ALAPAT ROAD RAVIPURAM PB NO.2311, KOCHI, PIN - 682016
            BY ADVS.
            C.S.AJITH PRAKASH
            T.K.DEVARAJAN
            BABU M.
            ANCY THANKACHAN
            NIDHIN RAJ VETTIKKADAN
            AKASH JOSHI
            KRISHNENDU.D


RESPONDENTS:

    1       THE SECRETARY
            CONSUMER AFFAIRS DEPARTMENT GOVERNMENT OF KERALA
            GOVERNMENT SECRETARIAT THIRUVANANTHAPURAM,
            PIN - 695001
    2       THE CONTROLLER OF LEGAL METROLOGY
            VIKAS BHAVAN P.O,THIRUVANANTHAPURAM, PIN - 695033
    3       THE DEPUTY CONTROLLER LEGAL METROLOGY
            LEGAL METROLOGY (FS) KAKKANAD, ERNAKULAM, PIN - 682030
    4       THE DIRECTOR LEGAL METROLOGY
            GOVERNMENT OF INDIA DEPARTMENT OF CONSUMER AFFAIRS
            KRISHI BHAVAN, NEW DELHI, PIN - 110001
    5       THE SECRETARY
            CORPORATION OF KOCHI, OFFICE OF THE CORPORATION OF
            KOCHI PARK AVE RD, MARINE DRIVE, KOCHI, PIN - 682011
            SRI.P.S.APPU - GP
            SRI.JANARDHANA SHENOY - SC
     THIS    REVIEW   PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
16.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 235 OF 2024                  2

                                 ORDER

This petition seeking review of the judgment of this Court has

been impelled to a very limited extent, namely, that Ext.P31 produced

along with the writ petition ought to have been quashed in terms of the

directions in it.

2. Sri.P.S.Appu - learned Government Pleader submitted that

going by the tenor of the directions in the judgment sought to be

reviewed, Ext.P31 has lost relevance and that the exercise as ordered

therein can only be done de hors it. He, therefore, did not oppose the

reliefs sought for by the petitioner in this review petition.

In the afore circumstances, I allow this review petition, clarifying

that the exercise as ordered in the judgment will be completed de hors

Ext.P31 and without being in any manner influenced by it.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/16.2

PETITIONER ANNEXURES Annexure A1 A TRUE COPY OF THE INTERIM ORDER IN WA.801/2022 DATED 13-02-2023 Annexure A2 A TRUE COPY OF THE INTERIM ORDER IN W.P.(C) 23797/2023 DATED 21-7-2023 Annexure A3 A TRUE COPY OF THE ORDER PASSED BY THE DEPUTY CONTROLLER FLYING SQUAD DATED 22-7- 2023 (EXT P31 IN WP(C))