Kerala High Court
The Kerala Cardamom Dealers Chamber, ... vs Spices Board Of India Represented By Its ... on 27 March, 2024
Author: T.R.Ravi
Bench: T.R.Ravi
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA, 1946
WP(C) NO. 12474 OF 2024
PETITIONER:
THE KERALA CARDAMOM DEALERS CHAMBER, REPRESENTED BY ITS
SECRETARY,JESTIN THOMAS, AKKARAYIL BUILDING, KUMILY
P.O., IDUKKI DISTRICT, PIN - 685509
BY ADVS.
LIJI.J.VADAKEDOM
ATHUL V. VADAKKEDOM
RESPONDENTS:
1 SPICES BOARD OF INDIA REPRESENTED BY ITS SECRETARY
SUGANDHA BHAVAN, N.H. BYPASS, PALARIVATTOM, ERNAKULAM,
PIN - 682025
2 THE SECRETARY
SPICES BOARD OF INDIA, SUGANDHA BHAVAN, N.H. BYPASS,
PALARIVATTOM, ERNAKULAM, PIN - 682025
3 THE DIRECTOR-MARKETING SPICES BOARD OF INDIA
SUGANDHA BHAVAN, N.H. BYPASS, PALARIVATTOM, ERNAKULAM,
PIN - 682025
4 THE CARDAMOM GROWERS ASSOCIATION
VANDANMEDU P.O., IDUKKI DISTRICT, PIN - 685551
SRI. G.HARIHARAN
SRI ANTONY MUKKATH
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.03.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 12474 OF 2024 2
T.R. RAVI, J.
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W.P(C).No.12474 of 2024
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Dated this the 27th day of March, 2024
JUDGMENT
The writ petition has been filed, praying that the
petitioner may also be heard in the hearing that is proposed
pursuant to Ext.P8 judgment.
2. Heard the counsel for the petitioner who appeared
in W.P(C).No.9208/2024 also and he has no objection in the
petitioner also being heard.
In the above circumstances, this writ petition is disposed
of directing the 1st respondent to consider the objections of
the petitioner also which have been stated in Ext.P9
representation, while conducting the hearing pursuant to the
directions contained in Ext.P8 judgment. The petitioner may
produce a copy of Ext.P9 before the 1st respondent at the
time of hearing for the purpose of reference.
Sd/-
T.R.RAVI
JUDGE
LEK
APPENDIX OF WP(C) 12474/2024
PETITIONER EXHIBITS
Exhibit P1 A COPY OF THE REGISTRATION CERTIFICATE
NO.IDK/TC/140/2014 DATED 19.2.2014 ISSUED
IN FAVOUR OF THE PETITIONER
Exhibit P2 A COPY OF THE DEALERS LICENSE DATED
28/11/2023 OBTAINED BY THE SECRETARY OF
THE PETITIONER IN THE NAME GREEN GOLD
TRADERS
Exhibit P2(a) THE COPY OF THE GST REGISTRATION
CERTIFICATE NO. 32AFOPT3873R1ZF IN FAVOUR
OF JESTIN THOMAS- OF THE SECRETARY OF THE
PETITIONER ASSOCIATION
Exhibit P3 THE COPY OF THE CARDAMOM (LICENSING AND
MARKETING) RULES 1987
Exhibit P4 A COPY OF THE SCHEDULE FOR CONDUCTING OF
CARDAMOM AUCTIONS ISSUED BY THE SPICES
BOARD FROM 27.2.2024 TO 13.3.2024
Exhibit P5 A COPY OF THE CIRCULAR NO. MKT-
AUC/GEN/1/2021-23 DATED 28.1.2022 ISSUED
BY THE 1ST RESPONDENT
Exhibit P6 A COPY OF THE INTERIM ORDER DATED
22.2.2022 IN W.P.(C) 5821/2022 BEFORE
THIS HONOURABLE COURT
Exhibit P7 A COPY OF THE MKT-AUC/GEN/1/2021-23 DATED
8.3.2022
Exhibit P8 A COPY OF THE JUDGMENT DATED 7.3.2024 IN
W.P.(C) NO. 9208/2024 BEFORE THE
HONOURABLE HIGH COURT OF KERALA
Exhibit P9 A COPY OF THE REPRESENTATION DATED
13.3.2024 (WRONGLY SHOWN AS 12.3.2024 IN
PAGE 3 OF THE REPRESENTATION)SUBMITTED BY
THE PETITIONER TO THE 2ND RESPONDENT
