Abdul Majeed C.K. vs. The District Police Chief
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE WEDNE AY, THE 18TH DAY OF MARCH 2020 / 28TH PHALGUNA, 1941 WP(C).No.5344 OF 2020(P) PETITIONER: ABDUL MAJEED C.K., AGED 52 YEARS S/O MUHAMMED, CHIRAKKATTIL HOUSE, PALOLIPARAMBU, ANAMANGAD, MALAPPURAM DISTRICT. BY ADV. SRI.BABU S. NAIR RESPONDENTS: 1 THE DISTRICT POLICE CHIEF MALAPPURAM ,PIN-676 505. 2 THE INSPECTOR OF POLICE, PERINTHYALMANNA POLICE STATION, MALAPPURAM DISTRICT, PIN-679 322. 3 THE SECRETARY, HEADLOAD WORKERS UNION (STU), ALIPARAMBU PANCHAYATH UNIT, ALIPARAMBU, MALAPPURAM DISTRICT,PIN-679 357. 4 THE KERALA HEADLOAD WORKERS WELFATE FUND BOARD, LOCAL COMMITTEE, PERINTHALMANNA, MALAPPURAM DISTRICT, REPRESENTED BY ITS CHAIRMAN, PIN-679 322. R4 BY SRI.THOMAS ABRAHAM, SC, KHWWB ADV. SRI.DHANIL M R GP THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 18.03.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.5344 OF 2020(P) 2 JUDGMENT Dated this the 18th day of March 2020 Making the interim order dated 25.02.2020 as absolute, the writ petition is disposed of. A.MUHAMED MUSTAQUE SAS/18/03/2020 JUDGE
WP(C).No.5344 OF 2020(P) 3 APPENDIX PETITIONER'S EXHIBITS: EXHIBIT P1OF THE REGISTRATION CERTIFICATE OF THE PETITIONERS SHOP UNDER THE GST ACT. EXHIBIT P2OF THE APPLICATION OF THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 21.2.2020 EXHIBIT P3OF THE ORDER PASSED BY THIS HON'BLE COURT IN WPC NO 3685/2020 DATED 10.2.2020 EXHIBIT P4OF THE JUDGMENT PASSED BY THIS HON'BLE COURT IN WPC NO 3685/2020 DATED 17.2.2020 RESPONDENTS' EXHIBITS:- NIL //// P.A. TO JUDGE
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