Section 3(1) in Kerala Cashew Factories (Requisitioning) Act, 1979
(1)Where the Government are satisfied that if the owner of a cashew factory which is in the possession of the Corporation under a lease, whether current or time expired, is put in possession thereof, such owner could not run that factory properly and in accordance with law and would either sell it or lease it out to any private individual and there would be large scale unemployment of the workers of that factory or their conditions of service would be adversely affected the Government may, notwithstanding any judgement, decree or order of any court, 2[by order published in the Gazette-(a)requisition that cashew factory for such period not exceeding five years as may be specified in the order;(b)Extend the period of requisition by five years at a time;(c)make such further orders as appear to them to be necessary or expedient in connection with the requisition]:Provided that before making an order under this sub-section in respect of a cashew factory, the Government shall give the owner of that factory and every person interested in that factory a notice of their intention to take action under this sub-section and the grounds therefor and consider the objections that may be preferred in pursuance of such notice.
