K. Ramachandra Pai v. State Of Kerala

JUDGMENT

Petitioner had filed a representation inter alia seeking the relief of changing the ownership of the unit. This was denied by the official respondents on the ground that petitioner is liable to discharge some liability.

2. However, an affidavit has been filed by the Joint Director of Industries stating that since there is no liability to be discharged by the petitioner, application of the petitioner for transfer can be considered.

3. In that view of the matter, it is open for the 3rd respondent to pass appropriate orders taking into consideration the statements in the affidavit filed by the Joint Director of Industries.

With these observations, this writ petition is disposed of.