Kerala High Court
M/S Willmore Plywoods vs Avoly Grama Panchayat on 16 October, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
W.P.(C).No.36862 of 2025
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 16TH DAY OF OCTOBER 2025 / 24TH ASWINA, 1947
WP(C) NO. 36862 OF 2025
PETITIONER:
M/S WILLMORE PLYWOODS
AGED 38 YEARS
MUVATTUPUZHA P.O,KIZHAKKEKKARA,ERNAKULAM,REPRESENTED
BY ITS MANAGING PARTNER JIBIN C .A ,S/O.ABDUL
KHADER,CHELAPPILLY (H)MUDICKAL P.O
MAVINCHUVADU,PERUMBAVOOR,ERNAKULAM., PIN - 683547
BY ADVS.
SMT.BHANU THILAK
SHRI.S.R.PRASANTH
SHRI.VISHNU.R
SMT.POOJA N.S.
SMT.AISWARYA KRISHNAN
RESPONDENT:
AVOLY GRAMA PANCHAYAT
REPRSENTED BY ITS SECRETARY OLD SH, AVOLY,
MUVATTUPUZHA,ERNAKULAM, PIN - 686677
BY ADV SRI.P.M.SANEER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
16.10.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).No.36862 of 2025
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P.V.KUNHIKRISHNAN
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W.P.(C).No.36862 of 2025
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Dated this the 16th day of October, 2025
JUDGMENT
This writ petition is filed with the following prayers:-
"A. Issue a writ of certiorari or any other appropriate
writ, order, or direction, quashing Exhibits P11 & P12
notices issued by the respondent.
B. Issue a direction to the respondent to consider and
pass appropriate orders on the representation dated
23-09-2025 (Exhibit P16) submitted by the Petitioner,
within a time frame fixed by this Hon'ble Court;
C. Issue a writ in the nature of mandamus directing
the respondent Panchayat to consider and dispose of
Ext.P15 and P16 within a time frame and direct the
Panchayat not to proceed with Ext. P12 until the
disposal of Ext. P15 and P16.
D. grant such other reliefs and cost as this Hon'ble
Court may deem fit and proper in the facts and
circumstances of this case." (SIC)
2. When this writ petition came up for consideration on
09.10.2025, this Court passed the following order:-
"Admitted.
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2. The learned Standing Counsel takes notice for the
respondent. He submits that the petitioner has already
submitted a regularization application based on which
an inspection was conducted. However, certain
defects were noted. The petitioner has been directed
to cure the defects. At present, the respondent has no
intention to take any coercive proceedings against the
petitioner's establishment. The said submission is
recorded.
3. The respondent may file their statement/counter
affidavit, if any.
Post on 16.10.2025"
3. Now the learned counsel for the Panchayath
submitted that the petitioner is not approaching the
Panchayath for the purpose of processing the regularisation
application. If that is the case, I think this writ petition can be
disposed of.
Therefore, this writ petition is disposed of with the
following directions:
a) The petitioner shall do the needful to process
the regularisation application within two weeks
from the date of receipt of a certified copy of this
judgment.
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b) The Panchayath will consider the
regularisation application, as expeditiously as
possible, at any rate, within six weeks from the
date of receipt of a certified copy of this
judgment.
c) Till then no coercive steps shall be taken
against the petitioner's establishment.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
bng
Judgment reserved NA
Date of Judgment 16/10/25
Judgment dictated 16/10/25
Draft Judgment placed 16/10/25
Final Judgment uploaded 17/10/25
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APPENDIX OF WP(C) 36862/2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF GST REGISTRATION CERTIFICATE
WITH REGISTRATION NUMBER :32AAEFW1821F1ZM
DATED 14-06-2023
Exhibit P2 TRUE COPY OF THE CERTIFICATE OF STABILITY
ISSUED UNDER THE FACTORIES ACT, BY THE
COMPETENT PERSON DEPARTMENT OF FACTORIES &
BOILERS DATED 19-01-2024
Exhibit P3 TRUE COPY OF THE UDYAM REGISTRATION
CERTIFICATE ISSUED TO THE PETITIONER DATED
09-05-2023
Exhibit P4 TRUE COPY OF THE FACTORY PLAN APPROVAL
ORDER ISSUED TO THE PETITIONER DATED 08-
05-2023
Exhibit P5 TRUE COPY OF THE LICENCE FOR SAW MILL OR
OTHER WOOD BASED INDUSTRIAL UNIT ISSUED TO
THE PETITIONER BY DIVISIONAL FOREST
OFFICER, KOTHAMANGALAM DATED 14-03-2024
Exhibit P6 TRUE COPY OF THE TRADE LICENSE ISSUED BY
THE RESPONDENT/AVOLY GRAMA PANCHAYAT TO
THE PETITIONER DATED 24-04-2024
Exhibit P7 TRUE COPY OF THE LICENSE FROM DEPARTMENT
OF FACTORIES AND BOILERS ISSUED TO THE
PETITIONER DATED 21-02-2024
Exhibit P8 TRUE COPY OF THE CONSENT ISSUED BY THE
KERALA STATE POLLUTION CONTROL BOARD TO
THE PETITIONER DATED 22-02-2024
Exhibit P9 TRUE COPY OF NOTICE ISSUED BY THE
RESPONDENT DATED 10-06-2025
Exhibit P10 TRUE COPY OF NOTICE ISSUED BY THE
RESPONDENT DATED 25.08.2025
Exhibit P11 TRUE COPY OF NOTICE ISSUED BY THE
RESPONDENT DATED 25.08.2025
Exhibit P12 TRUE COPY OF THE RECEIPT OF PERMIT
APPLICATION FEE ISSUED BY THE RESPONDENT
DATED 19-09-2025
Exhibit P13 TRUE COPY OF THE ACKNOWLEDGMENT EVIDENCING
THE FILING OF THE REGULARIZATION
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APPLICATION ISSUED BY THE RESPONDENT DATED
22-09-2025
Exhibit P14 TRUE COPY OF THE SITE PLAN OF THE
PETITIONERS UNIT SUBMITTED ALONG WITH THE
REGULARIZATION APPLICATION
Exhibit P15 TRUE COPY OF THE REGULARIZED EXTENSION
COMPLETION PLAN OF THE PETITIONERS UNIT
SUBMITTED ALONG WITH THE REGULARIZATION
APPLICATION
Exhibit P16 TRUE COPY OF THE REPRESENTATION DATED 23-
09-2025 SUBMITTED BY THE PETITIONER BEFORE
THE RESPONDENT
