Kerala High Court
Anu Sadath vs The General Manager, Industrial Centre ... on 26 May, 2025
2025:KER:36026
WP(C) NOs. 30086 & 27152 OF 2012
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
MONDAY, THE 26TH DAY OF MAY 2025 / 5TH JYAISHTA, 1947
WP(C) NO. 30086 OF 2012
PETITIONER:
ANU SADATH, AGED 36 YEARS,
S/O.K.M.ARIF ZACHARIA, PROPRIETOR M/S.HAYAN FLOUR MILLS,
40, SKY LINE FLORENTS, KBM AVENUE, POTTAKUZHI ROAD, KALOOR,
ERNAKULAM DIST PIN-683012
BY ADVS.
SRI.R.O.MUHAMED SHEMEEM
SMT.NASEEHA BEEGUM P.S.
RESPONDENTS:
1 THE GENERAL MANAGER, DISTRICT INDUSTRIAL CENTRE, KASARAGOD
PIN-671121
2 THE DIRECTOR
INDUSTRIAL ANC COMMERCE , DIRECTORATE OF INDUSTRIES AND
COMMERCE, THIRUVANANTHAPURAM PIN-695001
3 STATE OF KERALA
REP.BY THE SECRETARY, DEPARTMENT OF INDUSTRIES
THIRUVANANTHAPURAM PIN-695001
OTHER PRESENT:
SRI TONY AUGUSTINE, GP
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WP(C) NOs. 30086 & 27152 OF 2012
2
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
26.05.2025, ALONG WITH WP(C).27512/2012, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
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WP(C) NOs. 30086 & 27152 OF 2012
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE S.MANU
MONDAY, THE 26TH DAY OF MAY 2025 / 5TH JYAISHTA, 1947
WP(C) NO. 27512 OF 2012
PETITIONER:
K.A.BUHARI
AGED 46 YEARS, S/O.ABDUL JABBAR, PROPRIETOR LEISURE SURGICAL
SOLUTIONS, R.R.APARTMENT, VAZHAKALA, KAKKANAD, ERNAKULAM
DISTRICT.
BY ADVS.
SRI.R.O.MUHAMED SHEMEEM
SMT.NASEEHA BEEGUM P.S.
RESPONDENTS:
1 THE GENERAL MANAGER,DISTRICT INDUSTRIAL CENTRE
KASARGOD - 671121.
2 THE DIRECTOR
INDUSTRIES AND COMMERCE, DIRECTORATE OF INDUSTRIES AND
COMMERCE, THIRUVANANTHAPURAM - 695 001.
3 STATE OF KERALA
REP. BY THE SECRETARY, DEPARTMENT OF
INDUSTRIES,THIRUVANANTHAPURAM - 695 001.
BY MR.TONY AGUSTINE - GP
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
26.05.2025, ALONG WITH WP(C).30086/2012, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
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WP(C) NOs. 30086 & 27152 OF 2012
4
JUDGMENT
These writ petitions were filed when the respondents
proceeded against the petitioners for the resumption of plots
allotted in Ananthapuram Industrial Development Area in Kasargod
District. The petitioners alleged that the respondents failed to
provide basic amenities including sufficient roads, electricity and
water and therefore, they could not start functioning of the
industrial unit within the stipulated time limits.
2. Though these cases were filed in 2012, no interim
orders were passed in favour of the petitioners. The present status
is also not known. Therefore, these writ petitions are closed,
leaving it open to the petitioners to approach the 1 st respondent, in
case any grievance is still subsisting. If any representation is
submitted by the petitioners before the 1 st respondent within two
weeks from the date of receipt of a copy of this judgment, the 1 st
respondent shall consider the same and take appropriate decision
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WP(C) NOs. 30086 & 27152 OF 2012
within a period of one month thereafter, after affording an
opportunity of hearing to the petitioners.
With the above observations, these writ petitions are
disposed of.
Sd/-
S.MANU
JUDGE
rp
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WP(C) NOs. 30086 & 27152 OF 2012
APPENDIX OF WP(C) 30086/2012
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE PROJECT PROFILE SUBMITTED BY
THE PETITIONER TO THE 1ST RESPONDENT
Exhibit P2 TRUE COPY RECEIPT NO.21 FOR RS.1000 DEPOSITED AS
EARNEST MONEY DEPOSIT AS PER FORM T R 5, DATED
22-02-2011 BEFORE THE 1ST RESPONDENT BY THE
PETITIONER.
Exhibit P3 TRUE COPY OF THE PROCEEDINGS OF THE 1ST
RESPONDENT DATED 06-04-2011, BEARING NO.
C3/398/11.
Exhibit P4 TRUE COPY OF THE ARTICLE OF AGREEMENT DATED 14-
07-2011 AND RULES OF THE ALLOTMENT OF LAND
Exhibit P5 TRUE COPY OF THE COMMUNICATION DATED 08-03-2012
BY THE PETITIONER TO THE 1ST RESPONDENT.
Exhibit P6 TRUE COPY OF THE REPRESENTATION DATED 17-10-2012
OF THE PETITIONER SUBMITTED BEFORE THE 1ST
RESPONDENT.
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WP(C) NOs. 30086 & 27152 OF 2012
APPENDIX OF WP(C) 27512/2012
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE PROJECT PROFILE SUBMITTED BY
THE PETITIONER TO THE 1ST RESPONDENT
Exhibit P2 TRUE COPY RECEIPT NO.22 FOR RS.1000 DEPOSITED AS
EARNEST MONEY DEPOSIT AS PER FORM T R 5, DATED
22-02-2012 BEFORE THE 1ST RESPONDENT BY THE
PETITIONER.
Exhibit P3 TRUE COPY OF THE PROCEEDINGS OF THE 1ST
RESPONDENT DATED 06-04-2011, BEARING NO.
C3/438/11.
Exhibit P4 TRUE COPY OF THE ARTICLE OF AGREEMENT DATED 14-
07-2011 AND RULES OF THE ALLOTMENT OF LAND
Exhibit P5 TRUE COPY OF THE NOTICE DATED 08-02-2012 ISSUED
BY THE PRESIDENT, ANANTHAPURAM INDUSTRIAL
DEVELOPMENT ASSOCIATION.
Exhibit P6 TRUE COPY OF THE NOTICE DATED 13-02-2012 ISSUED
BY THE 1ST RESPONDENT.
Exhibit P7 TRUE COPY OF THE NOTICE DATED 05-10-2012 ISSUED
BY THE 1ST RESPONDENT.
Exhibit P8 TRUE COPY OF THE REPRESENTATION DATED 17-10--
2012 OF THE PETITIONER SUBMITTED BEFORE THE 1ST
RESPONDENT.
