Kamala Bakery vs. State Of Kerala
Held
The High Court dismissed the writ petition as withdrawn, granting the petitioners the liberty to challenge the orders passed on Exts.P7 and P8 before the appropriate forum.
Facts
The petitioners sought to withdraw their writ petition after their applications (Exts.P7 and P8) were disposed of. They intended to challenge the orders passed on those applications before an appropriate forum.
Key Issues
The key legal issue was whether to allow the petitioners to withdraw their writ petition with liberty to pursue alternative remedies, given the disposal of their interlocutory applications.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.M.BADAR TUESDAY, THE 13TH DAY OF JULY 2021 / 22ND ASHADHA, 1943 WP(C) NO. 7340 OF 2021 PETITIONERS: 1 KAMALA BAKERY A PARTNERSHIP FIRM,KACHERIPPADY, NORTH PARAVUR,PIN-683513,REPRESENTED BY ITS PARTNER SHRI.GOVINDA RAJ.K.N,AGED 58 YEARS, S/O LATE NARAYANAN,RESIDING AT KAMALALAYAM, PERUVARAM WEST DESAM,KOTTUVALY VILLAGE, NORTH PARAVUR,PIN-683513. 2 SANTHARAM @ BABY, AGED 51 YEARS S/O LATE NARAYANAN,RESIDING AT KAMALALAYAM,PERUVARAM WEST DESAM, KOTTUVALY VILLAGE,NORTH PARAVUR, PIN-683513,MANAGING PARTNER,KAMALA BAKERY,KACHERIPPADY,NORTH PARAVUR, PIN-683513. BY ADVS. T.M.RAMAN KARTHA SMT.MANJU R. KARTHA SMT.M.S.SOUJATH SMT.KEERTHI.S.NAIR RESPONDENTS: 1 STATE OF KERALA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,GOVERNMENT SECRETARIAT,TRIVANDRUM-695001. 2 DISTRICT COLLECTOR, KAKKANAD,ERNAKULAM-682030. 3 DEPUTY TAHSILDAR, NORTH PARAVUR TALUK,PIN-683513. 4 DEPUTY LABOUR COMMISSIONER, ERNAKULAM,PIN-682030. 5 V.G.RAJAPPAN,
WP(C) NO. 7340 OF 2021 2 KALATHIL HOUSE,KARIMALIL, MANAKKAPPADY,KARUMALLOOR POST, PIN-683611. OTHER PRESENT: SRI.RON BASTIAN, GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMIS
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