Kerala High Court
Mohandas K vs Kerala Small Scale Industries ... on 15 September, 1999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
FRIDAY, THE 24TH DAY OF MARCH 2017/3RD CHAITHRA, 1939
WP(C).No. 28248 of 2015 (E)
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PETITIONER :
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MOHANDAS K., S/O. KUMARAN,
RESIDING AT "SOWPARNIKA" PADA NORTH,
KARUNAGAPALLY, KOLLAM DISTRICT
BY ADVS.SRI.P.V.VENUGOPAL
SRI.L.RAJESH NARAYAN
RESPONDENTS :
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1. KERALA SMALL SCALE INDUSTRIES DEVELOPMENT
CORPORATION(S.I.D.CO),
REPRESENTED BY ITS MANAGING DIRECTOR,
SANTHINAGAR, THIRUVANANTHAPURAM PIN 695 001
2. MANAGING DIRECTOR
KERALA SMALL SCALE INDUSTRIES CORPORATION
(S.I.D.CO),SANTHI NAGAR,
THIRUVANANTHAPURAM PIN 695 001
3. ESTATE MANAGER(S.I.D.CO)
EDAKULANGARA INDUSTRIAL ESTATE,
KARUNAGAPPALLY PIN 690 562
R1 & R2 BY ADV. SRI.M.RAJAGOPALAN NAIR, SC,
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24-03-2017, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
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WP(C).No. 28248 of 2015 (E)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1: TRUE COPY OF SALE DEED SALE DEED NO 3195
DATED 15/09/1999 OF ADDITIONAL S.R.O
KARUNAGAPPALLY EXECUTED BY ALLOT TEE
BALACHANDRAN IN FAVOUR OF THE PETITIONER
EXHIBIT P2: TRUE COPY OF COPY OF PARTNERSHIP DEED AT WILL
DATED 27/07/2000 OF SIVA AYURVEDA
PHARMACEUTICALS"
EXHIBIT P3: TRUE COPY OF ORDER IN IA 6448/2003 IN W.P(C)
20018/2003
EXHIBIT P4: TRUE COPY OF OUTRIGHT PURCHASE RULES OF SIDCO
EXHIBIT P5: TRUE COPY OF APPLICATION DATED 26/06/2012
GIVEN BY PETITIONER TO 1ST RESPONDENT
EXHIBIT P6: TRUE COPY OF CONSENT LETTER BY BALACHANDRAN
THE ORIGINAL ALLOT TEE DATED 26/06/2012 ALONG
WITH SITE PLAN TO 1ST RESPONDENT
EXHIBIT P7: TRUE COPY OF CLARIFICATION LETTER DATED
05/07/2012 BY BALACHANDRAN DATED 6/07/2012
EXHIBIT P8: TRUE COPY OF AFFIDAVIT DATED 06/07/2012 GIVEN
BY BALACHANDRAN
EXHIBIT P9: TRUE COPY OF DEATH CERTIFICATE ISSUED BY
MAVALIKKARA MUNICIPALITY DATED 29/11/2012
EXHIBIT P10: TRUE COPY OF WILL NO 67/2012 DATED 06/08/20-12
EXECUTED BY BALACHANDRAN
EXHIBIT P11: TRUE COPY OF ANSWER AND DOCUMENTS OBTAINED
RIGHT TO INFORMATION INDICATING NATURE OF
OWNERSHIP OF SIVA AYURVEDIC PHARMACEUTICALS AS
PROPRIETARY CONCERN
EXHIBIT P12: TRUE COPY OF LETTER NO IE(3) /KGY/10171/2012-
13 DATED 11/12/2013 REJECTING THE APPLICATION
TO RUN DEFUNCT UNIT ISSUED BY 2ND RESPONDENT
EXHIBIT P13: TRUE COPY OF LETTER NO IE/KGY/23797/93.L DATED
16/02/2013 ISSUED BY 2ND RESPONDENT
WP(C).No. 28248 of 2015 (E)
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EXHIBIT P14: TRUE COPY JUDGMENT IN W.P(C) NO 6586/2013
DATED 12/12/2014 BY HON'BLE HIGH COURT TO
CONSIDER THE CLAIM OF THE PETITIONER
EXHIBIT P15: TRUE COPY PAPER PUBLICATION IN MATHRUBHUMI
DAILY DATED 14/07/2015 INVITING APPLICATION
FROM LEGAL HEIRS OF DECEASED BALACHANDRAN
EXHIBIT P16: TRUE COPY REPRESENTATION DATED 16/06/2015 TO
2ND RESPONDENT
EXHIBIT P17: COPY REPRESENTATION DT 1/8/2015 TO R3.
RESPONDENT(S)' EXHIBITS : NIL.
//TRUE COPY//
P.A. TO JUDGE
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SHAJI P. CHALY, J.
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W.P.(C).No.28248 of 2015
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Dated this the 24th day of March, 2017
J U D G M E N T
This writ petition is filed seeking a direction to the 1st respondent not to issue any sanction or regularization to run defunct S.S.I. Unit namely "Siva Ayurveda Pharmaceuticals without disposing the claim of the petitioner over 30 cents of land covered by Ext.P1 sale deed and for other related reliefs.
2. The subject matter of the issue raised in the writ petition is settled by and between the petitioner and the respondents in mediation and a report and agreement is produced before me. Therefore the writ petition is allowed in terms of the settlement entered into by and between the parties which shall form part of the judgment and the parties are directed to abide by the terms and conditions contained in the mediation settlement.
Writ petition is disposed of accordingly.
Sd/-
SHAJI P. CHALY JUDGE rmm/24/3/2017