Jeevan Telecasting Corporation ... vs The State Of Kerala on 5 December, 2018

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Kerala High Court

Jeevan Telecasting Corporation ... vs The State Of Kerala on 5 December, 2018

Bench: Dama Seshadri Naidu

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

           THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU

  WEDNESDAY,THE 05TH DAY OF DECEMBER 2018 / 14TH AGRAHAYANA, 1940

                        WP(C).No. 36124 of 2018

PETITIONER/S:

                JEEVAN TELECASTING CORPORATION LIMITED
                REPRESENTED BY THE WHOLE TIME DIRECTOR,
                MR.P.J.ANTONY, RASHTRA DEEPIKA BUILDING,
                PALARIVATTOM, KOCHI-682 025.

                BY ADVS.
                SRI.V.G.ARUN (K/795/2004)
                SMT.INDULEKHA JOSEPH
                SRI.NEERAJ NARAYAN

RESPONDENT/S:
       1      THE STATE OF KERALA
              REPRESENTED BY THE CHIEF SECRETARY,
              THIRUVANANTHAPURAM - 695 001.

       2        THE DEPUTY TAHASILDAR
                KANAYANNUR TALUK, ERNAKULAM - 682 313.

       3        MANJU.M.
                PALLIPPATTUPARAMBIL, SOUTH ADVASSERY P.O.,
                CHENGAMANADU, ALUVA - 683 578.


OTHER PRESENT:
             SRI MATHEW GEORGE VADAKKEL, GP


THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
05.12.2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:


                              JUDGMENT

The petitioner company received the Exts.P1 and P2 revenue recovery notices. Those notices were based on the first respondent's assertion that the petitioner has not paid the gratuity dues to the third respondent employee. In that context, the petitioner has filed the Ext.P3 objection. WPC No.36124 of 2018 2 Seeking its early consideration by the Deputy Tahsildar --the second respondent-- the petitioner has filed this writ petition.

2. Though notice was served, the third respondent has not appeared. In response to the submissions made by the petitioner's counsel, the Government Pleader assures the Court that the second respondent will consider the petitioner's Ext.P3 objections expeditiously.

3. Recording the Government Pleader's assurance, I close the writ petition. Until the second respondent decides on the petitioner's objections, the authorities will defer coercive steps.

Sd/-

DAMA SESHADRI NAIDU JUDGE APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE PHOTOCOPY OF THE NOTICE UNDER SECTION 7 BY RRC NO.2018/13618/07 DATED 20/10/18. EXHIBIT P2 A TRUE PHOTOCOPY OF NOTICE ISSUED UNDER SECTION 34 DATED 20/10/18.

EXHIBIT P3 A TRUE PHOTOCOPY OF THE OBJECTION DATED 29/10/2018 PREFERRED BEFORE THE 2ND RESPONDENT.

Css/

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