YASHIHIRAO HORINOUCHI Vs. DEPUTY DIRECTOR OF FACTORIES

JUDGEMENT

(1.) The petitioner who is the occupier of M/s Toyota Kirloskar Motor Private Limited has filed the subject writ petition calling in question the proceedings in C.C.No.757 of 2017 pending on the file of the Principal Civil Judge and JMFC, Ramanagara initiated under the provisions of the Factories Act, 1948.

(2.) Brief facts leading to the filing of the present petition, as borne out from the pleadings, are as follows:-

(3.) In terms of the Factories Act, 1948 (hereinafter referred to as 'the Factories Act ' for short) the petitioner immediately furnished the said information to the respondent in Form No.17 with regard to the accident that has occurred and treatment that he was given on 11/04/2017. The information was submitted as required in Form No.17 under the Factories Act. On receipt of the said information, the respondent inspected the premises on 12-04-2017 and submitted an inspection report. The respondent again visited the premises on 22/06/2017. A show cause notice was issued on the petitioner on 23/06/2017. The petitioner replied to the said show cause notice on 11/08/2017.