Kerala High Court
The State Director vs Kissan Self Help Group (Shg) on 6 August, 2012
Author: T.R.Ramachandran Nair
Bench: T.R.Ramachandran Nair
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE T.R.RAMACHANDRAN NAIR
MONDAY, THE 6TH DAY OF AUGUST 2012/15TH SRAVANA 1934
WP(C).No. 27413 of 2011 (B)
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PETITIONER :
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THE STATE DIRECTOR
KHADI & VILLAGE INDUSTRIES COMMISSION
(NOW KNOWN AS OFFICE OF THE COMMISSIONER FOR
KHADI AND VILLAGE INDUSTRIES), STATE OFFICE
MG.ROAD, THIRUVANANTHAPURAM-695 001.
BY ADV. SRI.K.KESAVAN KUTTY, SC, KVIC
RESPONDENT(S):
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1. KISSAN SELF HELP GROUP (SHG),
REPRESENTED BY ITS PRESIDENT, SRI MATHEW THOMAS
KATHAKUNNAL HOUSE, PANDIPPARA P.O, IDUKKI DISTRICT
PIN-685 515.
2. THE DISTRICT LEAD BANK MANAGER,
UNION BANK OF INDIA, THODUPUZHA, IDUKKI DISTRICT
PIN-685 584.
3. THE BRANCH MANAGER,
UNION BANK OF INDIA, THANKAMANY BRANCH
THANKAMANY P.O, IDUKKI DISTRICT, PIN-685 515.
4. THE PROJECT OFFICER,
DISTRICT KHADI & VILLAGE INDUSTRIES OFFICE
THODUPUZHA, IDUKKI DISTRICT-685 584.
5. DISTRICT CONSUMER DISPUTES REDRESSAL
FORUM, PAINAV, IDUKKI
PIN-685 603.
6. KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
VAZHUTHACAUD, THIRUVANANTHAPURAM, PIN- 695 010.
R2 & R3 BY ADV. SRI. A.S.P.KURUP, SC, UBI
BY GOVERNMENT PLEADER SMT. K.A. SANJEETHA
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 06-08-2012,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Mn
T.R.RAMACHANDRAN NAIR, J.
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W.P.(C). No.27413/2011-B
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Dated this the 6th day of August, 2012
J U D G M E N T
Learned counsel for the petitioners seeks permission to withdraw the writ petition for enabling the petitioner to file a review petition before the Consumer Disputes Redressal Commission, namely, the State Commission in the light of Regulation 15 of the Consumer Protection Regulations, 2005. Permission granted. The writ petition is, accordingly, dismissed as withdrawn.
2. It is submitted by the learned counsel for the petitioners that contempt proceedings have been initiated against the petitioners.
3. Therefore, the petitioners will be free to approach the State Commission, while filing the review petition in the matter, for appropriate interim orders.
Sd/-
(T.R.RAMACHANDRAN NAIR, JUDGE) ms