H.Sumangala vs District Collector
2021 Latest Caselaw 11342 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

         THE HONOURABLE MR. JUSTICE SUNIL THOMAS

  THURSDAY, THE 08TH DAY OF APRIL 2021 / 18TH CHAITHRA,
                           1943

                   WP(C).No.1635 OF 2021(D)


PETITIONER:

              H.SUMANGALA
              AGED 65 YEARS
              PLAVILA VADAKKATHIL PUTHENVEEDU,
              PAVITHRESHWARAM, KAITHACODE P.O., KOTTARAKARA,
              PIN-691543.

              BY ADVS.
              SHRI.V.PREMCHAND
              SMT.SURYA MOHAN P.

RESPONDENTS:

     1        DISTRICT COLLECTOR
              KOLLAM, PIN-691008.

     2        PAVITHRESWARAM GRAMA PANCHAYATH,
              REPRESENTED BY SECRETARY, PAVITHRESWARAM GRAMA
              PANCHAYATH, PAVITHRESWARAM, PIN-691507.

     3        THE SECRETARY,
              PAVITHRESHWARAM GRAMA PANCHAYATH,
              PAVITHRESWARAM, PIN-691507.

              R2-3 BY ADV. SRI.K.V.ANIL KUMAR
              SRI.K.P HARISH,SR.GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP           FOR
ADMISSION ON 08.04.2021, THE COURT ON THE SAME           DAY
DELIVERED THE FOLLOWING:
 WP(C).No.1635 OF 2021(D)       2




                         JUDGMENT

Dated this the 8th day of April 2021

The petitioner is a senior citizen. She applied for Indira

Gandhi National Old Age Pension introduced by the Central

Government, to aid persons who have crossed the age of 60

years. The local bodies have been entrusted with the task of

receiving application, processing, granting and distribution of

the pension. The petitioner applied for pension along with

necessary documents. The grievance of the petitioner is that

no action has been taken pursuant to Ext.P2. The learned

counsel for the petitioner now submits that it was revealed by

the petitioner that her application filed on 11.06.2019 has

been dismissed on 06.07.2019. Further grievance of the

petitioner is that this dismissal was not brought to the notice

of her. She has approached this Court for necessary directions.

In the light of the counter affidavit disclosing that her

application was dismissed earlier in the year 2019. The limited

prayer sought by the petitioner was to close the writ petition

reserving her right to seek statutory appeal against the

rejection of her application before the 1 st respondent. Having

considered this, I am inclined to permit the petitioner to

withdraw the writ petition, reserving her right to seek the

appropriate relief. The period during which the petitioner has

spent before this Court can be reckoned for considering the

delay that has already occurred.

The writ petition is disposed of as above.

Sd/-

SUNIL THOMAS JUDGE LEK

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE RECEIPT DATED 11.06.2019 ISSUED BY PANCHAYAT.

EXHIBIT P2 TRUE COPY OF THE PETITION SUBMITTED BY PETITIONER BEFORE 1ST RESPONDENT DATED 03.10.2020.

RESPONDENT'S/S EXHIBITS:

ANNEXURE R2(a) A TRUE COPY OF THE APPLICATION DATED 11.05.2019 OF THE PETITIONER.

ANNEXURE R2(b) A TUE COPY OF THE REPORT DATED 06.02.2021 OF THE VILLAGE OFFICER, PAVITHRESWARAM