Madras High Court
Cardamon Growers Forever Private ... vs The Spices Board on 5 October, 2018
Author: V.Parthiban
Bench: V.Parthiban
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 05.10.2018
CORAM
THE HONOURABLE MR.JUSTICE V.PARTHIBAN
W.P.(MD) No.14505 of 2018
and
W.M.P(MD)No.13083 of 2018
Cardamon Growers Forever Private Limited
rep.by it's Managing Director,
M.Arumugam,
No.12/12, Kamayasamy Street,
Bodinayakanur,
Theni District. ... Petitioner
vs.
1.The Spices Board,
(Ministry of Commerce & Industry
Government of India)
rep. by its Secretary,
Sugantha Bhavan,
N.H.By-Pass,
Post Box NO.2277,
Palarivattom Post,
Cochin-682 025.
2.The Spices Board,
(Ministry of Commerce & Industry
Government of India)
rep. by its Secretary,
A.Jayathilak, IAS.,
Sugantha Bhavan,
N.H.By-Pass,
Post Box No.2277,
Palarivattom Post,
Cochin-682 025.
3.The Director (Marketing).,
Spices Board,
Sugantha Bhavan,
N.H.By-Pass,
Post Box No.2277,
Palarivattom Post,
Cochin-682 025.
4.P.M.Suresh Kumar,
The Director (Marketing),
Spices Board,
Sugantha Bhavan,
N.H.By-Pass,
Post Box No.2277,
Palarivattom Post,
Cochin-682 025.
5.The Assistant Director (Marketing),
Spices Board,
Kurangani Road,
Bodinayakanur,
Theni District.
6.The Spice More Trading Company,
Rep. by its Managing Partner,
Johny V.Joseph ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India
for issuance of writ of Certiorari to call for the records relating to the
impugned order passed by the first respondent vide his proceedings
No.MKT/AUC/010/2018/Marketing dated 28.06.2018 and quash the same as illegal.
!For Petitioner : Mr.Ajmalkhan
Senior counsel
for Ajmal Associates
^For Respondents : Mr.V.Veerapandian
for M/s.Vast Law Associates
:ORDER
It is represented by the learned Senior Counsel appearing for the petitioner that the writ petition has become infructuous.
2.Recording the aforesaid submission, this Writ Petition is dismissed as infructuous. No costs. Consequently, connected Miscellaneous Petition is closed.
.