K.H.MOUAMMED ASHRAFF Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is running an industrial unit in plot No.36 of Mundakkal Industrial Development Area, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P5 order dated 22.01.2021 issued by the 3rd respondent General Manager, District Industries Centre, Kollam, whereby the land of that industrial unit is ordered to be resumed for the reasons stated therein. The petitioner has also sought for a writ of mandamus commanding the 1 st respondent State to consider Ext.P6 appeal dated 01.02.2021 and pass appropriate orders, after hearing the petitioner.

(2.) Heard the learned counsel for the petitioner and also the learned Government Pleader appearing for the respondents.

(3.) The document placed on record as Ext.P6 is an appeal filed by the petitioner before the 1 st respondent State, against Ext.P5 order dated 22.01.2021 of the 3rd respondent.