(1.) This writ petition is filed challenging Ext. P5 order, HRMP No. 8402/2014 dated 11.12.2017 and also seeking for a direction to declare that the complaint preferred by the 3 rd respondent is barred by limitation as per Section 36(2) of the Protection of Human Rights Act, 1993 ('Act, 1993' for short) and clause 17(d) of the Kerala Human Rights Commission (Procedure) Regulations, 2001 ('Regulations, 2001' for short) and that the petitioner Panchayat is not liable to pay any compensation or to construct retaining wall to the 3 rd respondent as directed in Ext. P5.
(2.) Materials on record discloses that respondent No. 3 has submitted Ext.P1 application before the Kerala State Human Rights Commission and the same reads thus:
(3.) After receiving the notice on 01.10.2014 from the office of the Kerala Human Rights Commission, the petitioner has sent a reply dated 21.10.2014, which reads thus:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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