Nithayanandan P.K vs The District Collector
2021 Latest Caselaw 11810 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

     FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943

                       WP(C).No.9624 OF 2021(C)


PETITIONERS:

      1        NITHAYANANDAN P.K.,
               AGED 40 YEARS,
               THAYYIL, PUTHIYAPPA, PUTHIYANGADI P.O.,
               KOZHIKODE DISTRICT, PIN-673 021.

      2        DHANOOP,
               CHEKKACHANTAKATHU, PUTHIYAPPA,
               PUTHIYANGADI P.O. KOZHIKODE,
               KOZHIKODE DISTRICT, PIN-673 021.

      3        KISHORE T.P.,
               THAMMAKARAN PURAYIL, PUTHIYAPPA,
               PUTHIYANGADI P.O. KOZHIKODE,
               KOZHIKODE DISTRICT, PIN-673 021.

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

RESPONDENTS:

      1        THE DISTRICT COLLECTOR,
               KANNUR, KANNUR DISTRICT, KANNUR.

      2        THE DEPUTY DIRECTOR OF FISHERIES (ADJUDICATING
               OFFICER), MAPPILABAY FISHERIES COMPLEX,
               KANNUR, PIN-670 017.

      3        THE ASSISTANT DIRECTOR OF FISHERIES,
               FISHERIES STATION, KANNUR, PIN-670 017.

               BY ADV. SMT.VINITHA.B, GOVERNMENT PLEADER

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION          ON
09.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.9624 OF 2021(C)

                                     2

                               JUDGMENT

Aggrieved by Exts.P1 to P3 orders

passed by the 2nd respondent, petitioners have

filed Exts.P4 to P6 appeals before the 1 st

respondent under Section 18 of the Kerala

Marine Fishing Regulation Act.

2. It is stated that the appeals are

submitted in time.

Therefore, there shall be a direction

to the 1st respondent to consider and pass

orders on Exts.P4 to P6 appeals, after

affording an opportunity of hearing to

petitioners or their representatives, in

accordance with law within a period of two

months from the date of receipt of a copy of

the judgment.

               Accordingly,          the       writ        petition         is

    disposed of.                                                 Sd/-

                                                               P.V.ASHA
                                                                 JUDGE
    ww
 WP(C).No.9624 OF 2021(C)




                           APPENDIX
PETITIONERS' EXHIBITS:

EXHIBIT P1           TRUE COPY OF THE ORDER DATED 29.01.2021

PASSED BY THE 2ND RESPONDENT AGAINST 1ST PETITIONER HEREIN.

EXHIBIT P2 TRUE COPY OF THE ORDER DATED 29.01.2021 PASSED BY THE 2ND RESPONDENT AGAINST 2ND PETITIONER HEREIN.

EXHIBIT P3 TRUE COPY OF THE ORDER DATED 29.01.2021 PASSED BY THE 2ND RESPONDENT AGAINST 3RD PETITIONER HEREIN.

EXHIBIT P4 TRUE COPY OF THE APPEAL MEMORANDUM DATED 18.02.2021 FILED BY THE 1ST PETITIONER HEREIN BEFORE THE 1ST RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE APPEAL MEMORANDUM DATED 18.02.2021 FILED BY THE 2ND PETITIONER HEREIN BEFORE THE 1ST RESPONDENT.

EXHIBIT P6 TRUE COPY OF THE APPEAL MEMORANDUM DATED 18.02.2021 FILED BY THE 3RD PETITIONER HEREIN BEFORE THE 1ST RESPONDENT.