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Manzoor E. vs. State Of Kerala

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WP(C)/29341/2018HC KeralaGSTCNR KLHC01066103201812 September 2018Bench: HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU3 pages
For Respondent: GP. SMT. K.M. RASHMI

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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU WEDNESDAY,THE 12TH DAY OF SEPTEMBER 2018 / 21ST BHADRA, 1940 WP(C).No. 29341 of 2018 PETITIONER/S: MANZOOR E.,AGED 47 YEARS S/O IBRAHIMKUTTY, VILAYIL PADINJATTATHIL, NEAR N.S.HOSPITAL, MYLAPUR, UMAYANALLOOR P.O., NOW RESIDING AT RUKHIYA MANZIL, SOUHRUDA NAGAR, RANDAMKUTTY, KILIKOLLOOR P.O., KOLLAM DISTRICT. BY ADV. BINU GEORGE RESPONDENT/S: 1 STATE OF KERALA REPRESENTED BY THE SECRETARY TO LABOUR DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM DISTRICT, PIN - 695 001. 2 ASSISTANT LABOUR OFFICE GRADE-II 2ND CIRCLE, DISTRICT LABOUR OFFICE, CIVIL STATION, KOLLAM, PIN - 691 013. 3 DISTRICT LABOUR OFFICER DISTRICT LABOUR OFFICE, CIVIL STATION, KOLLAM, PIN - 691 013. OTHER PRESENT: GP. SMT. K.M. RASHMI THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 12.09.2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: 2 WP(C) No. 29341/2018

JUDGMENT The petitioner, engaged in the Cashew Trade, applied to the 2nd respondent for having the labour cards under Rule 26A of the Kerala Headload Workers' Rules 1981, for its workmen. Complaining that the 2nd respondent has, so far, not considered the Ext.P4 series of applications, the petitioner has filed this writ petition.

2.

In response to the submissions made by the petitioner's counsel, the learned Government Pleader submits that the 2nd respondent has already been actively considering the petitioner's Ext.P4 series of applications. According to her, he will dispose them of at the earliest.

3.

I, therefore, without adverting to the merits of the matter, dispose of the writ petition, holding that the 2nd respondent will consider the petitioner's Ext.P4 series of applications, and pass appropriate orders, expeditiously, in three weeks. DAMA SESHADRI NAIDU JUDGE das

3 WP(C) No. 29341/2018 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 AOF LICENSE DATED 25.7.2018 ISSUED BY KOLLAM MUNICIPAL CORPORATION. EXHIBIT P2 AOF GST REGISTRATION CERTIFICATE BEARING NO 32 ABNP16437P1Z5 DATED 21.9.2017 EXHIBIT P3 AOF JUDGMENT DATED 6.3.2018 IN WPC NO 41262/2017 EXHIBIT P4 AOF APPLICATION FOR REGISTRATION OF HEAD LOAD WORKERS DATED 15.6.2018 EXHIBIT P4 A AOF APPLICATION FOR REGISTRATION OF HEAD LOAD WORKERS DATED 15.6.2018 EXHIBIT P4 B AOF APPLICATION FOR REGISTRATION OF HEAD LOAD WORKERS DATED 15.6.2018 EXHIBIT P5 AOF REGISTRATION CERTIFICATE DATED 9.8.2018

Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.