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Kerala High Court

The Mathrubhumi Printing And ... vs The State Of Kerala on 3 July, 2020

Author: V.G.Arun

Bench: V.G.Arun

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                   THE HONOURABLE MR.JUSTICE V.G.ARUN

      FRIDAY, THE 03RD DAY OF JULY 2020 / 12TH ASHADHA, 1942

                       WP(C).No.10739 OF 2019(N)


PETITIONER/S:

                THE MATHRUBHUMI PRINTING AND PUBLISHING CO.LTD
                K.P.KESAVA MENON ROAD, KOZHIKODE-673001, REPRESENTED
                BY ITS MANAGING DIRECTOR, SRI.M.P.VEERENDRA KUMAR

                BY ADVS.
                U.K.RAMAKRISHNAN
                SRI.V.KRISHNA MENON
                SMT.J.SURYA
                SRI.PRINSUN PHILIP

RESPONDENT/S:

      1         THE STATE OF KERALA
                REPRESENTED BY THE PRINCIPAL SECRETARY,
                INFORMATION AND PUBLIC RELATIONS DEPARTMENT,
                GOVERNMENT SECRETARIAT,
                THIRUVANANTHAPURAM-695001.

      2         COMMITTEE FOR CONDUCTING SCIENTIFIC STUDY OF
                ADVERTISEMENT RATES FOR PRINT, VISUAL AND ONLINE
                MEDIA REPRESENTED BY ITS CHAIRMAN, N.VENKATARAMAN,
                AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
                SENIOR DIRECTOR, FINANCE AND TECHNICAL, KAIRALI.T.V.,
                KAIRALI TOWERS, ASAN SQUARE, UNIVERSITY.P.O. PALAYAM,
                THIRUVANANTHAPURAM-695034.

      3         THE DIRECTOR,
                INFORMATION AND PUBLIC RELATIONS DEPARTMENT,
                GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695034.

                GOVERNMENT PLEADER SRI.S.KANNAN

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD            ON
03.07.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.10739 OF 2019(N)          ..2..




                                JUDGMENT

Dated this the 3rd day of July 2020 The writ petition is filed aggrieved by Ext.P14 order, by which the advertisement rates of the petitioner was reduced by the Government. Pending the writ petition, the Government issued Ext.P15 Government Order, which substantially allays the grievances of the petitioner.

In such circumstance, the writ petition is closed, reserving the liberty of the petitioner to raise its grievance, if any subsisting, before the 1st respondent.

Sd/-

                                            V.G.ARUN
    SB/03/07/2020                             JUDGE
 WP(C).No.10739 OF 2019(N)      ..3..



                            APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE ORDER GO(P)NO.8/99 PR DATED 07.07.1999 EXHIBIT P2 TRUE COPY OF THE ORDER GO(P)NO.9/2012/I AND P.R DATED 19.06.2012 EXHIBIT P3 TRUE COPY OF THE ORDER GO(MS)NO.11/12/I AND P.R.D. DATED 08.08.2012 EXHIBIT P4 TRUE COPY OF THE ORDER GO(P)NO.1/13/I ADN PRD DATED 22.01.2013 EXHIBIT P5 TRUE COPY OF THE ORDER GO(RT)NO.253/13/I AND PRD DATED 11.06.2013 EXHIBIT P6 TRUE COPY OF THE ORDER GO(MS)NO.4/14/I AND PR DATED 4.3.2014 EXHIBIT P7 TRUE COPY OF THE ORDER GO(RT)NO.288/14/I AND PRD DATED 10.09.2014 EXHIBIT P8 TRUE COPY OF THE ORDER GO(RT)NO.551/15/I AND PRD DATED 20.11.2015 EXHIBIT P9 TRUE COPY OF THE ORDER GO(P)NO.17/15/I AND PRD DATED 8.12.2015 EXHIBIT P10 TRUE COPY OF THE ORDER GO(ORDINARY)NO.287/2017/I AND PR DATED 23.09.2017 EXHIBIT P11 TRUE COPY OF THE REPORT AND RECOMMENDATION OF THE 2ND RESPONDENT COMMITTEE DATED 16.03.2018 RELATING TO THE NEWSPAPER SEGMENT EXHIBIT P12 TRUE COPY OF THE ADVERTISING RATE CONTRACT EXECUTED BETWEEN THE 1ST PETITIONER AND DVAP, MINISTRY OF 1 AND B, GOVERNMENT OF INDIA FOR THE PERIOD 1.1.2019 TO 31.12.2021 WP(C).No.10739 OF 2019(N) ..4..

EXHIBIT P13 TRUE COPY OF THE FIRST PAGE OF THE ADDENDUM DATED 04.07.2018 EXHIBIT P14 TRUE COPY OF THE ORDER GO(P)NO.1/2019/I AND PR DATED 7.1.2019 EXHIBIT P15 TRUE COPY OF THE ORDER GO.

(ORDINARY)NO 36/2020/I&PR DATED 11.3.2020 RESPONDENTS EXTS:

EXHIBIT R1(A) A TRUE COPY OF G.O. DATED 29.05.2019 // true copy // P.A to Judge WP(C).No.10739 OF 2019(N) ..5..