Kerala High Court
N.M.Santhosh vs The State Of Kerala on 21 May, 2024
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
WP(C) NO. 13216 OF 2017
PETITIONER:
N.M.SANTHOSH
AGED 45 YEARS, S/O.MANICKAN, NAKKARA HOUSE,
CHALAKUDY (VIA), THRISSUR 680722
BY ADV SRI.G.SREEKUMAR (CHELUR)
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY THE SECRETARY TO THE GOVERNMENT,
LOCAL SELF GOVERNMENT DEPARTMENT,
GOVERNMENT SECRETARIAT, THRIUVANANTHAPURAM 695001
2 THE
CHALAKUDY MUNICIPALITY,
REPRESENTED BY ITS SECRETARY,CHALAKUDY PO,
THRISSUR DISTRICT, PIN 680001
3 THE ENVIRONMENTAL ENGINEER
DISTRICT OFFICE, KERALA STATE POLLUTION CONTROL
BOARD,THRISSUR 680001
4 THE CHALAKUDY MUNICIPAL COUNCIL
CHALAKUDY MUNICIPAL COUNCIL,
CHALAKUDY MUNICIPALITY,
REPRESENTED BY ITS CHAIRMAN,
CHALKUDY PO, THRISSUR DISTRICT, 680001
OTHER PRESENT:
SRI.B.S.SYAMANTAK, GP,
SRI.T.NAVEEN, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 21.05.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C).No.13216/2017
2
P.V.KUNHIKRISHNAN, J.
--------------------------------
W.P.(C).No.13216 of 2017
----------------------------------------------
Dated this the 21st day of May, 2024
JUDGMENT
This writ petition is filed with following prayers:
i. Call for the records leading to Ext.P12 and may
be pleased to issue a writ of certiorari to quash
the same.
ii. Issue a Writ of Mandamus or any other
appropriate Writ, Order or Directions
commanding the second respondent to renew the
license of the petitioner, as sought, in the interest
of justice.
iii. To pass any such or further orders as the
petitioner may seek and this Hon'ble Court deem
fit to grant.
(SIC)
2. When this writ petition came up for consideration
on 11.04.2017, this Court passed the following order :
"Admit.
The learned Govt. Pleader takes notice for the 1 st
respondent. Notice by speed post to respondents 2
and 4. The learned Standing Counsel takes notice
for the 3rd respondent.
Post after one month for the counter affidavit of the
respondents.
The 3rd respondent shall, in the meanwhile,
consider and pass orders on the application for
consent to operate, submitted by the petitioner
within a period of two weeks from today."
3. In the light of the above order, no further order is
necessary.
Recording the order dated 11.04.2017, this writ petition
is closed.
sd/-
P.V.KUNHIKRISHNAN
JV JUDGE
APPENDIX OF WP(C) 13216/2017
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE CERTIFICATE ISSUED
BY THE KERALA KHADI VILLAGE INDUSTRIES
BOARD DATED 09.06.89
EXHIBIT P2 A TRUE COPY OF THE CERTIFICATE ISSUED
BY THE EMPLOYEES STATE INSURANCE
CORPORATION DATED 08.12.94
EXHIBIT P3 TRUE COPY OF THE CERTIFICATE ISSUED BY
THE DEPARTMENT OF INDUSTRIES AND
COMMERCE, THRISSUR DATED 26.07.91
EXHIBIT P4 A TRUE COPY OF THE CERTIFICATE OF
REGISTRATION ISSUED BY THE COMMERCIAL
TAX OFFICER DATED 28.05.2007
EXHIBIT P5 A TRUE COPY OF THE COMMUNICATION OF
THE EMPLOYEES PROVIDENT FUND
ORGANIZATION DATED 02.02.2012
EXHIBIT P6 A TRUE COPY OF THE LICENSE ISSUED BY
THE DEPARTMENT OF FACTORIES AND
BOILERS DATED 01.02.2016
EXHIBIT P7 A TRUE COPY OF THE RECEIPT ISSUED BY
THE SECOND RESPONDENT DATED 04.02.2017
EXHIBIT P8 A TRUE COPY OF THE COMMUNICATION OF
THE THIRD RESPONDENT DATED DATED
23.03.2017
EXHIBIT P9 TRUE COPY OF THE COMMUNICATION OF THE
2ND RESPONDENT DATED 17.03.2017
EXHIBIT P10 TRUE COPY OF THE APPEAL FILED BY THE
PETITIONER BEFORE THE FOURTH
RESPONDENT DATED 24.03.2017
EXHIBIT P11 TRUE COPY OF THE COMMUNICATION OF THE
THIRD RESPONDENT DATED 05.04.2017
EXHIBIT P12 TRUE COPY OF THE NOTICE ISSUED TO THE
PETITIONER BY THE SECOND RESPONDENT
DATED 04.04.2017
