M/Sblack Diamond Rock Products Llp vs State Of Kerala
2024 Latest Caselaw 13197 Ker

Kerala High Court

M/Sblack Diamond Rock Products Llp vs State Of Kerala on 23 May, 2024

Author: V.G.Arun

Bench: V.G.Arun

W. A. No. 612 of 2024
                                 -1-



             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
                                 &
                 THE HONOURABLE MR.JUSTICE V.G.ARUN
   THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                         WA NO. 612 OF 2024
AGAINST THE ORDER IN WP(C) NO.7620 OF 2024 OF HIGH COURT OF
                               KERALA
APPELLANT/S:

             M/SBLACK DIAMOND ROCK PRODUCTS LLP
             MANJAPRA. P.0, ERNAKULAM- REPRESENTED BY ITS
             MANAGING PARTNER, PIN - 683581
             BY ADVS.
             DENU JOSEPH
             MANJU M.K.
             MUHISEENA.V.Z


RESPONDENT/S:

     1       STATE OF KERALA,
             REPRESENTED BY THE SECRETARY TO GOVERNMENT,
             INDUSTRIES DEPARTMENT, GOVERNMENT SECRETARIAT.
             THIRUVANANTHAPURAM-, PIN - 695001
     2       THE DIRECTOR OF MINING AND GEOLOGY,
             DIRECTORATE OF MINING AND GEOLOGY,
             KESAVADASAPURAM, THIRUVANANTHAPURAM-695004., PIN
             - 695004
     3       THE SENIOR GEOLOGIST
             MINING AND GEOLOGY DEPARTMENT,DISTRICT
             OFFICE,ERNAKULAM CIVIL STATION, KAKKANAD.P.O,
             ERNAKULAM, KOCHI., PIN - 682030
     4       THE PRINCIPAL SECRETARY TO GOVERNMENT,
             INDUSTRIES DEPARTMENT, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM-, PIN - 695001
 W. A. No. 612 of 2024
                                      -2-



OTHER PRESENT:

              SR.GP.K.P.HARISH



       THIS    WRIT     APPEAL   HAVING     COME   UP    FOR    ADMISSION    ON
23.05.2024,      THE     COURT   ON   THE    SAME       DAY    DELIVERED    THE
FOLLOWING:
 W. A. No. 612 of 2024
                                   -3-


                           JUDGMENT

Dated this the 23rd day of May, 2024

A. J. Desai, C. J.

The present appeal has been filed against the interim order

dated 19.04.2024 in W. P. (C) No. 7620 of 2024.

2. Learned counsel appearing for the appellant / original

petitioner states that in view of the subsequent development, he

does not want to proceed with this appeal and shall file

appropriate application / review application before the learned

Single Judge with regard to the order dated 19.04.2024.

3. Placing on record the above submission, instant writ

appeal is dismissed as withdrawn, with liberty to file appropriate

application as prayed for.

Pending Interlocutory Applications, if any, shall stand

closed.

Sd/-

A. J. DESAI CHIEF JUSTICE

Sd/-

V. G. ARUN JUDGE Eb