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Kerala High Court

St.Joseph'S Carmel Educational & ... vs State Of Kerala on 5 March, 2021

Author: A.M.Badar

Bench: A.M.Badar

WP(C) 5792/2021                            1/2



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        Present:
                     THE HONOURABLE MR. JUSTICE A.M.BADAR

                  Friday, the 5th day of March 2021/14th Phalguna, 1942
                                  WP(C) No.5792/2021

    For information purpose only
PETITIONER:

      ST.JOSEPH'S CARMEL EDUCATIONAL & CHARITABLE TRUST OF CMI,
      PUNNAPRA P.O., ALAPPUZHA-688004,
      REPRESENTED BY ITS CHAIRMAN,
      FR.MATHEW AREKALAM, CMI,
      RESIDING AT ST.JOSEPH'S CARMEL MONASTERY,
      PUNNAPRA P.O., ALAPPUZHA-688004.

RESPONDENTS:

1. STATE OF KERALA
    REPRESENTED BY THE SECRETARY,
    LABOUR AND WELFARE DEPARTMENT,
    GOVERNMENT SECRETARIAT,
    THIRUVANANTHAPURAM-695001.

2. THE DEPUTY LABOUR OFFICER,
    DISTRICT LABOUR OFFICE,
    THONDANKULANGARA, THATHAMPALLY P.O.,
    ALLEPPEY-688013 (ASSESSMENT OFFICER
    UNDER BUILDING AND OTHER CONSTRUCTION
    WORKERS WELFARE CESS ACT).

3. THE DISTRICT LABOUR OFFICER,
    DISTRICT LABOUR OFFICE,
    THONDANKULANGARA, THATHAMPALLY P.O.,
    ALLEPPEY-688013 (APPELLATE AUTHORITY
    UNDER BUILDING AND OTHER CONSTRUCTION
    WORKERS WELFARE CESS ACT).

4. M/S.KOOL HOME BUILDERS PVT. LTD.,
    VI/56, NH-47 BYPASS, MARADU, KOCHI-682304.
 WP(C) 5792/2021                          2/2




  Writ Petition (civil) praying inter alia that in the circumstances stated in the
affidavit filed along with the WP(C) the High Court be pleased to stay all
proceedings in furtherance of Exhibit P2, pending disposal of this Writ Petition.



    For information purpose only
  This petition coming on for admission upon perusing the petition and the
affidavit filed in support of WP(C) and upon hearing the arguments of
M/S.LIJU.V.STEPHEN & INDU SUSAN JACOB, Advocates for the petitioner and of
GOVERNMENT PLEADER for R1 to R3, the court passed the following:
                                    ORDER

Heard. Issue notice before admission. Learned Government Pleader takes notice for R1 to R3. Put up after two weeks. In the meanwhile, Revenue Recovery proceedings are stayed, subject to the petitioner depositing an amount of Rs.16 lakh with the concerned authority.

05-03-2021 Sd/-

A.M.BADAR,JUDGE /true copy/ Sd/-

ASSISTANT REGISTRAR EXHIBIT P2 - A TRUE COPY OF THE ORDER DATED 13.11.2020 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER, AND ITS ENGLISH TRANSLATION.