Kerala High Court
M/S. Mangal Agencies vs The General Manager, District ... on 23 June, 2025
2025:KER:44988
WP(C) NO.22842 OF 2025
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
MONDAY, THE 23RD DAY OF JUNE 2025 / 2ND ASHADHA, 1947
WP(C) NO. 22842 OF 2025
PETITIONER/S:
1 M/S. MANGAL AGENCIES
40-8715, SREENIVASA MALLAN ROAD NEAR KRC TRANSPORT
KOCHI, PIN - 682 035 REPRESENTED BY ITS MANAGING
PARTNER ASHOK BORANA, AGED 55 YEARS, S/O.RAMAJI
BORANA SKYLINE OPAL ARCH, 13-B, JUDGES AVENUE INDIRA
NAGAR, KOCHI,, PIN - 682017
2 ASHOK BORANA
AGED 55 YEARS
S/O. RAMAJI BORANA MANAGING PARTNER M/S. MANGAL
AGENCIES 40-8715, SREENIVASA MALLAN ROAD NEAR KRC
TRANSPORT KOCHI, PIN - 682035
BY ADVS.
SHRI.REJI GEORGE
SMT.PARVATHY GIRISH
SHRI.SAISANKAR.S
SHRI.JOSEPH RAJU MATHEWS
SHRI.ADWAID S. MAMPILLY
RESPONDENT/S:
1 THE GENERAL MANAGER, DISTRICT INDUSTRIES CENTRE
KUNNUMNPURAM-CIVIL STATION ROAD, KAKKANAD P.O.,, PIN
- 682030
2 KOCHI MUNICIPAL CORPORATION
REPRESENTED BY ITS SECRETARY KOCHI, PIN - 682011
3 THE HEALTH OFFICER
KOCHI MUNICIPAL CORPORATION KOCHI, PIN - 682011
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WP(C) NO.22842 OF 2025
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SRI. K. JANARDHANA SHENOY, SC.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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WP(C) NO.22842 OF 2025
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MOHAMMED NIAS C. P. , J.
.................................................
W. P. (C) No.22842 OF 2025
.......................................................
Dated this the 23rd day of June, 2025
JUDGMENT
The petitioner submits that Ext.P2 acknowledgment certificate granted
to the petitioner was cancelled, and a copy of the cancellation order was not
served on him. The Acknowledgement Certificate was issued by the
Department of Industries and Commerce under the Kerala Micro Small
Medium Enterprises Facilitation Rules, 2020, to set up a Service enterprise.
The petitioner submits that the cancellation was without a hearing to the
petitioner.
2. The learned Government Pleader makes available a copy of the
decision/order cancelling Ext.P2 Acknowledgement Certificate. The
petitioner has a right to invoke the statutory remedy under Section 12 of the
Kerala Micro Small Medium Enterprises Facilitation Act, 2019, to challenge
the cancellation.
3. Accordingly, the writ petition is disposed of, directing the petitioner
to invoke the alternate remedy within two weeks from today. To enable the
petitioner to avail of the same, the operation of the order cancelling the
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WP(C) NO.22842 OF 2025
acknowledgment and Ext.P17 be kept in abeyance for a period of two weeks.
All the contentions of the petitioners are left open.
SD/-
MOHAMMED NIAS C.P.,
JUDGE
JJ
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WP(C) NO.22842 OF 2025
APPENDIX OF WP(C) 22842/2025
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE UDYAM REGISTRATION
CERTIFICATE NO. UDYAM-KL-02-0027797 ISSUED
TO THE 1ST PETITIONER FIRM BY THE MINISTRY
OF MICRO, SMALL AND MEDIUM ENTERPRISES.
Exhibit P2 A TRUE COPY OF THE ACKNOWLEDGEMENT
CERTIFICATE DATED 04.03.2025 ISSUED TO THE
1ST PETITIONER BY THE DEPARTMENT OF
INDUSTRIES AND COMMERCE, GOVERNMENT OF
KERALA.
Exhibit P3 A TRUE COPY OF THE NOTICE NO. NIL DATED
NIL ISSUED BY THE ASSISTANT DISTRICT
INDUSTRIES OFFICER, KANAYANNUR TALUK
INDUSTRIES OFFICE, THRIPPUNITHURA TO THE
1ST PETITIONER.
Exhibit P4 A TRUE COPY OF O.M.NO. 5/2(2)/2021-E/P &
G/POLICY DATED 02.07. 2021 ISSUED BY THE
MINISTRY OF MICRO, SMALL AND MEDIUM
ENTERPRISES (POLICY DIVISION).
Exhibit P5 A TRUE COPY OF THE REPLY DATED 04.04.2025
SUBMITTED BY THE 2ND PETITIONER BEFORE
ASSISTANT DISTRICT INDUSTRIES OFFICER.
Exhibit P6 A TRUE COPY OF NOTICE NO. NIL DATED NIL
ISSUED BY THE ASSISTANT DISTRICT
INDUSTRIES OFFICER, KANAYANNUR TALUK
INDUSTRIES OFFICE AT THRIPPUNITHURA TO THE
1ST PETITIONER.
Exhibit P7 A TRUE COPY OF THE NOTICE BEARING NO.
DICEKM/650/2025-A7 DATED 23.05.2025 ISSUED
BY THE 1ST RESPONDENT TO THE 2ND
PETITIONER.
Exhibit P8 A PRINTOUT OF THE E-MAIL SENT BY THE 1ST
RESPONDENT TO THE 2ND PETITIONER ON
24.05.2025.
Exhibit P9 A PRINTOUT OF THE E-MAIL SENT BY THE 1ST
RESPONDENT TO THE 2ND PETITIONER ON
03.06.2025.
Exhibit P9(a) A TRUE COPY OF LETTER NO.DICEKM/650/2025-
A7 RECEIVED AS ATTACHMENT ALONG WITH
EXT.P9.
Exhibit P10 A PRINTOUT OF THE E-MAIL SENT BY THE 2ND
PETITIONER TO THE 1ST RESPONDENT ON
03.06.2025.
Exhibit P11 A PRINTOUT OF E-MAIL SENT BY THE 1ST
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WP(C) NO.22842 OF 2025
RESPONDENT TO THE 2ND PETITIONER ON
03.06.2025.
Exhibit P12 A PRINTOUT OF THE E-MAIL RECEIVED BY THE
2ND PETITIONER FROM THE E-MAIL ADDRESS
[email protected] ON 16.06.2025.
Exhibit P13 A TRUE COPY OF THE APPLICATION DATED
19.06.2025 SUBMITTED BY THE PETITIONERS
BEFORE THE 1ST RESPONDENT.
Exhibit P14 A TRUE COPY OF NOTICE DATED 21.02.2025
ISSUED BY THE 2ND RESPONDENT TO THE 2ND
PETITIONER.
Exhibit P15 A TRUE COPY OF THE ORDER DATED 13.03.2025
IN W.P.(C). NO.9761/2025.
Exhibit P16 A TRUE COPY OF THE ORDER DATED 10.04.2025
IN W.P.(C). NO.9761/2025.
Exhibit P17 A TRUE COPY OF THE NOTICE BEARING NO.
579023-2025 DATED 19.06.2025 ISSUED BY THE
3RD RESPONDENT TO THE 2ND PETITIONER.
