Kerala Vyapari Vyavasayi Ekopana ... vs State Of Kerala
2024 Latest Caselaw 31706 Ker

Kerala High Court

Kerala Vyapari Vyavasayi Ekopana ... vs State Of Kerala on 6 November, 2024

Author: D. K. Singh

Bench: D. K. Singh

WP(C) NO. 39193 OF 2024              1

                                                    2024:KER:83253


             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

              THE HONOURABLE MR. JUSTICE D. K. SINGH

   WEDNESDAY, THE 6TH DAY OF NOVEMBER 2024/15TH KARTHIKA, 1946

                          WP(C) NO. 39193 OF 2024

  PETITIONER:

             KERALA VYAPARI VYAVASAYI EKOPANA SAMITHI
             CHERPU UNIT,
             HAVING PERMANENT OFFICE AT KVVES, VYAPARABHAVAN,
             THAYAMKULANGARA, CHEPU P O, THRISSUR,
             REP. BY ITS PRESIDENT BAGYANATHAN K. K,
             S/O. S KARUNAKARAN K. K, KANNOLI HOUSE,
             INJAMUDI P.O., THRISSUR DISTRICT, PIN - 680564.

             BY ADVS.
                 K. R. ARUN KRISHNAN
                 DEEPA K. RADHAKRISHNAN
                 JISSMON A KURIAKOSE
                 SANAL C. S.
                 VISHAK K. V.


  RESPONDENTS:

       1     STATE OF KERALA,
             REPRESENTED BY ITS CHIEF SECRETARY,
             GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
             PIN - 695001.

       2     DISTRICT COLLECTOR,
             THRISSUR, CIVIL STATION AYYANTHOLE,
             PIN - 680003.

       3     DEPUTY DIRECTOR OF PANCHAYATH,
             DEPUTY DIRECTOR OF PANCHAYATH,
             THRISSUR, THRISSUR DISTRICT, PIN - 680308.
 WP(C) NO. 39193 OF 2024          2

                                                 2024:KER:83253


       4     CHERPU GRAMA PANCHAYATH,
             REPRESENTED BY ITS SECRETARY,
             CHERPU THRIPRAYAR RD, NEAR PERUVANAM TEMPLE,
             CHERPU, THRISSUR, KERALA, PIN - 680561.

             BY ADV.
                 R. RAJ PRADEEP - SC

        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
  ON 06.11.2024, THE COURT ON THE SAME DAY DELIVERED THE
  FOLLOWING:
 WP(C) NO. 39193 OF 2024              3

                                                        2024:KER:83253



                           D. K. SINGH, J.
                          --------------------------
                      W.P.(C) No. 39193 of 2024
                           -------------------------
               Dated this the 6th day of November, 2024

                              JUDGMENT

1. After some arguments, the learned Counsel for the petitioner

submits that he would like to withdraw the writ petition and file

contempt petition for willful disobedience/violation of the

Judgments passed by this Court in earlier writ petitions.

2. Considering the aforesaid submission of the learned Counsel

for the petitioner, the present writ petition is hereby dismissed as

withdrawn with liberty as above prayed for.

Sd/-

D. K. SINGH JUDGE Svn

2024:KER:83253

APPENDIX OF WP(C) 39193/2024

PETITIONER'S EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE REPRESENTATION PREFERRED BY THE SECRETARY OF THE PETITIONER ORGANIZATION BEFORE THE 4TH RESPONDENT ALONG WITH ENGLISH TRANSLATION

EXHIBIT P2 TRUE COPY OF THE ORDER DATED 10/10/2022 IN WPC

EXHIBIT P3 TRUE COPY OF THE DECISION TAKEN IN THE ORDINARY MEETING OF THE 4TH RESPONDENT DATED 12/10/2022 ALONG WITH ENGLISH TRANSLATION

EXHIBIT P4 TRUE COPY OF REPRESENTATION SUBMITTED BY THE PETITIONER TO THE 4TH RESPONDENT DATED 12/01/2023

EXHIBIT P5 TRUE COPY OF COMMON ORDER DATED 04/01/2022 OF THIS HON'BLE COURT IN W.P.(C).NOS.21401, 16559, 19352, 23828, 23838, 23969, 26079, 27003, 27547, 29080, 29920, 34508, 33001, 35621 OF 2019, W.P.(C) NOS.882, 4722 & 29042 OF 2020 &W.P.(C).NOS.28797 & 30916 OF 2021

EXHIBIT P6 A TRUE COPY OF THE JUDGMENT DATED 15/11/2020 IN W.P (C) NO. 28848/2023 OF THIS HON'BLE COURT