Kerala High Court
All Kerala Tobacco Dealers' ... vs State Of Kerala on 3 October, 2024
2024:KER:73373
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 3 RD DAY OF OCTOBER 2024 / 11TH ASWINA,
1946
WP(C) NO. 12352 OF 2012
PETITIONER/S:
1 ALL KERALA TOBACCO DEALERS' ASSOCIATION
AGED 37 YEARS
DOOR NO.20/426, ALUVA MARKET ALUVA, ERNAKULAM
DISTRICT, PIN 683101, REPRESENTED BY ITS
SECRETARY N.NAUSHAD, S/O.NOOR MUHAMMED,
RAINBOW SHOPPING COMPLEX, XXVI 560/A4,
M.S.WARD, ALAPPUZHA, PIN 688001.
2 N.NAUSHAD
S/O.NOOR MUHAMMED, RAINBOW SHOPPING COMPLEX,
XXVI 560/A4, M.S.WARD, ALAPPUZHA, PIN 688001.
BY ADVS.
SRI.P.VIJAYA BHANU (SR.)
SMT.KHADEEJA RISHBATH KALLINGAL
SRI.T.B.SIVAPRASAD
SRI.P.S.SANDEEP
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO DEPARTMENT OF
HEALTH AND FAMILY WELFARE GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695001.
W.P.(C) Nos.12352, 13271 & 13773 of 2012
2024:KER:73373
-2-
2 THE COMMISSIONER OF FOOD SAFETY
GOVERNMENT OF KERALA, THIRUVANANTHAPURAM-
695001.
3 THE STATE POLICE CHIEF & DIRECTOR GENERALA OF
POLICE, GOVERNMENT OF KERALA,
THIRUVANANTHAPURAM-695001.
ADDL.4 BAISIL ATTIPETTY @ BASIL A.G., AGED 54 YEARS,
S/O.GEORGE, ATTIPETTY HOUSE, NAYARAMBALAM,
KOCHI- 682 509 IS IMPLEADED AS ADDL. R4 AS
PER ORDER DATED 8.6.2012 IN I.A.NO.7116/12
ADDL.5 KERALA VOLUNTRY HEALTH SERVICES,
A REGISTERED NON-PROFIT VOLUNTARY CO-
ORDINATING AGENCY HAVING REGISTERED NO. S-
69/1971 MULLANKUZHY, COLLECTORATE P.O.,
KOTTAYAM, REPRESENTED BY ITS EXECUTIVE
OFFICER SAJU.V.ITTY. (ARE IMPLEADED AS PER
ORDER DATED 14.06.2012 IN IA NO.S 7731/12 AND
7929/12 RESPECTIVELY.)
BY ADVS.
GOVERNMENT PLEADER
ADVOCATE GENERAL OFFICE KERALA
SRI.R.SANJITH
SMT.C.S.SINDHU KRISHNAH
ADDL.DIRECTOR GENERAL OF PROSECUTION(AG-11)
OTHER PRESENT:
SRI.GRASHIOUS KURIAKOSE,ADDITIONAL DIRECTOR
GENERAL OF PROSECUTION
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
03.10.2024, ALONG WITH WP(C).13271/2012, 13773/2012, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos.12352, 13271 & 13773 of 2012
2024:KER:73373
-3-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 3 RD DAY OF OCTOBER 2024 / 11TH ASWINA,
1946
WP(C) NO. 13271 OF 2012
PETITIONER/S:
GHODAWAT PAN MASALA PRODUCTS (I) PVT.LTD.
A COMPANY INCORPORATED UNDER THE PROVISIONS
OF THE INDIAN COMPANIES ACT, AND HAVING ITS
REGISTERED OFFICE AT PLOT NO. 438, CHIPRI-
416101, KOLHAPUR, MAHARASHTRA AND HAVING ITS
FACTORY AT 77/A, AT & POST MANKAPUR,
CHIKODI TALUK, BELGAUM DISTRICT, KARNATAKA,
REPRESENTED BY ITS DIRECTOR LEGAL MR.
RAGHAVENDRA VISHNUTIRTH BELGAUMKAR.
BY ADVS.
SRI.SANTHOSH MATHEW
SRI.ARUN THOMAS
SRI.JENNIS STEPHEN
RESPONDENT/S:
1 UNION OF INDIA
THROUGH THE SECRETARY, MINISTRY OF HEALTH
& FAMILY WELFARE NIRMAN BHAWAN, NEW
DELHI.
2 STATE OF KERALA
REPRESENTED BY SECRETARY TO DEPARTMENT OF
W.P.(C) Nos.12352, 13271 & 13773 of 2012
2024:KER:73373
-4-
HEALTH AND FAMILY WELFARE, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM-695001.
3 THE COMMISSIONER OF FOOD SAFETY
GOVERNMENT OF KERALA, THIRUVANANTHAPURAM-
695001.
4 THE STATE POLICE CHIEF AMP DIRECTOR GENERAL
OF POLICE
GOVERNMENT OF KERALA, THIRUVANANTHAPURAM-
695001.
5 ADDL.R5: BAISIL ATTIPETTY @ BASIL A.G.,
AGED 54 YEARS, S/O. GEORGE, ATTIPETTY HOUSE,
NAYARAMBALAM, KOCHI - 682 509.
6 ADDL.R6: KERALA VOLUNTARY HEALTH SERVICES,
A REGISTERED NON-PROFIT VOLUNTARY CO-
ORDINATING AGENCY HAVING REGISTERED NO. S-
69/1971 MULLANKUZHY, COLLECTORATE P.O.,
KOTTAYAM, REPRESENTED BY ITS EXECUTIVE
OFFICER SAJU.V.ITTY. (ARE IMPLEADED AS PER
ORDER DATED 14.06.2012 IN IA NO.S 7731/12 AND
7929/12 RESPECTIVELY.)
BY ADVS.
SRI.P.PARAMESWARAN NAIR,ASG OF INDIA
SMT.LIJITTA G.MATHEW
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 03.10.2024, ALONG WITH WP(C).12352/2012 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos.12352, 13271 & 13773 of 2012
2024:KER:73373
-5-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 3 RD DAY OF OCTOBER 2024 / 11TH ASWINA,
1946
WP(C) NO. 13773 OF 2012
PETITIONER/S:
THE CENTRAL ARECANUT & COCOA MARKETING
(CAMPCO LTD), MANGALORE 575001, REPRESENTED
BY ITS MANAGING DIRECTOR
BY ADVS.
SRI.K.RAMAKUMAR (SR.)
SMT.ASHA BABU
SRI.S.M.PRASANTH
SRI.K.G.RAJEESH
SMT.SMITHA GEORGE
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO DEPARTMENT OF
HEALTH AND FAMILY WELFATE, GOVERNMENT
W.P.(C) Nos.12352, 13271 & 13773 of 2012
2024:KER:73373
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SECRETARIAT, THIRUVANANTHAPURAM 695001
2 THE COMMISSIONER OF FOOD SAFETY
GOVERNMENT OF KERALA, THIRUVANANTHAPURAM
695001
3 THE STATE POLICE CHIEF AMPAMP DIRECTOR
GENERAL FO POLICE
POLICE HEAD QUARTERS, THIRUVANANTHAPURAM
695001
BY ADVS.
ADVOCATE GENERAL OFFICE KERALA
ADDL.DIRECTOR GENERAL OF PROSECUTION(AG-11)
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
03.10.2024, ALONG WITH WP(C).12352/2012 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos.12352, 13271 & 13773 of 2012
2024:KER:73373
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P.M.MANOJ , J.
=========================================
W.P.(C) Nos.12352, 13271 & 13773 of 2012
-------------------------------------
Dated this the 03 rd day of October, 2024
JUDGMENT
In the light of the order dated 02.08.2012
and subsequent clarification in the order dated
19.06.2012, the entire issue has been solved and
the petitioners were permitted to take out their
stocks. Therefore, nothing survives for
consideration in these writ petitions.
Accordingly, all these writ petitions are closed
as infructuous.
Sd/-
P.M.MANOJ
JUDGE
Scl/
