Kerala High Court
Unknown vs By Adv.Sri.P.S.Biju on 24 April, 2018
Author: Sunil Thomas
Bench: Sunil Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
FRIDAY, THE 11TH DAY OF MAY 2018 / 21ST VAISAKHA, 1940
WP(C).No. 15929 of 2018
PETITIONER(S)
SIGN PRINTING INDUSTRIES ASSOCIATION REPRESENTED BY ITS
SECRETARY ALEX MICHAEL,
S/O.M.C.MICHAEL,AGED 38,MALIYEKKAL HOUSE,
KAKKAD,MAMALA,PUTHENCRUZ,MAMALA,ERNAKULAM.
BY ADV.SRI.P.S.BIJU
RESPONDENT(S):
1. STATE OF KERALA,
REPRESENTED BY CHIEF SECRETARY,GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2. THE PRINCIPAL SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,4TH FLOOR,
SECRETARIAT,ANNEXE,THIRUVANANTHAPURAM-695001.
3. THE DIRECTOR GENERAL OF POLICE,
POLICE HEAD QUARTERS,THIRUVANANTHAPURAM-695001.
R BY GOVERNMENT PLEADER:SMT VIDHYA A C
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 11-05-2018, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 15929 of 2018 (M)
APPENDIX
PETITIONER(S)' EXHIBITS
EXT P1 TRUE COPY OF THE NOTICE DATED 24.4.2018
EXT P2 TRUE COPY OF THE PRESS RELEASED DATED 8.5.2018 IN RESPECT OF MEETING
EXT P3 TRUE COPY OF THE PROCEEDINGS OF THE MEETING HELD
EXT P4 TRUE COPY OF THE REPRESENTATION DATED 9.5.2018 SUBMITTED BY THE
PETITIONER BEFORE THE 3RD RESPONDENT.
RESPONDENTS EXHIBITS:NIL
True Copy / P A to Judge
SUNIL THOMAS, J.
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W.P.(C).No.15929 of 2018
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Dated this the 11th day of May, 2018
JUDGMENT
The petitioner herein is the secretary of the Printing Industries Association, whose members are claimed to be engaged in the business of flex printing. It is claimed that, they have thousands of members. By Ext.P2 minutes, certain decisions are stated to have taken in the meeting called by the Minister for Local Self Government. The decisions are proposed to be placed before the Government for appropriate decision. Ext.P4 is the representation submitted by the petitioner herein. The only relief sought by the petitioner is that, they may be given opportunity of being heard before final decision is taken.
2. Accordingly, I am inclined to permit the limited prayer sought by the petitioner herein.
The writ petition is disposed of with a direction that, if final decisions are not taken on the subject, the Government shall consider Ext.P4 also and give an opportunity of being heard before final decision is taken on the subject.
Sd/-
SUNIL THOMAS Judge dpk True Copy/ P S to Judge