P.G. Vasanthakumar vs Deputy Labour Officer
2024 Latest Caselaw 15828 Ker

Kerala High Court

P.G. Vasanthakumar vs Deputy Labour Officer on 6 June, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
  THURSDAY, THE 6TH DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
                      WP(C) NO. 24108 OF 2018
PETITIONER/S:

         P.G. VASANTHAKUMAR
         POTTAMTHADATHIL HOUSE, SREEMADHAVAM,CHERUVATHERI,
         CHOVVUR, THRISSUR.
         BY ADV SRI.K.I.SAGEER


RESPONDENT/S:

    1    DEPUTY LABOUR OFFICER
         ERNAKULAM/ASSESSING OFFICER UNDER-THE BUILDING &
         OTHER CONSTRUCTION WORKERS WELFARE CESS ACT,
         DISTRICT LABOUR OFFICE, CIVILS TATION, AYYANTHOLE
         P.O. THRISSUR- 680 003
    2    DEPUTY TAHSILDHAR R.R.
         TALUK OFFICE, THRISSUR- 680 001
    3    VILLAGE OFFICER
         AVNINISSERY VILLAGE, AVNISSERY, THRISSUR- 680 001.
         BY ADV GOVERNMENT PLEADER


OTHER PRESENT:

             SRI. DHEERAJ A.S.-GP


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.06.2024,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 24108 OF 2018

                                2

                    DINESH KUMAR SINGH, J.
                 --------------------------
                  W.P.(C) No.24108 of 2018
                  -------------------------
             Dated this the 6th day of June 2024

                            JUDGMENT

After some arguments, the learned counsel for

the petitioner submits that, he would pay the

remaining amount i.e, Rs.13,565/- along with the

due interest in four equal instalments. Considering

the said prayer, the present Writ Petition is

disposed of, with direction to the petitioner to

pay the remaining amount of Rs.13,565/- along with

applicable interest in four equal instalments. The

first instalment has to be paid on or before

07.07.2024 and the remaining three instalments to

be on or before the 7th day of each succeeding

month. In case, the petitioner fails to deposit the

first instalment or any subsequent instalments, the

Revenue Authorities would take action to realize

the outstanding amount against the petitioner. WP(C) NO. 24108 OF 2018

By the aforesaid directions, the present Writ

Petition stands finally disposed of.

Sd/-

DINESH KUMAR SINGH JUDGE

SSG WP(C) NO. 24108 OF 2018

APPENDIX OF WP(C) 24108/2018

PETITIONER'S EXHIBITS

EXHIBITP1 A TRUE COPY OF THE SHOWCAUSE NOTICE NO.C2.7056/13 DATED 15-10-2015 ISSUED BY THE 1ST RESPONDENT (WITH ENGLISH TRANSLATION)

EXHIBITP2 A TRUE COPY OF THE REVENUE RECOVERY NOTICE DATED 19-04-2018 ISSUED BY THE 2ND RESPONDENT(WITH ENGLISH TRANSLATION)