G.Murugadhas vs The Tahsildar
2021 Latest Caselaw 11842 Ker

WP(C).No.9708 OF 2021(K)
                                    1

            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.9708 OF 2021(K)


PETITIONER/S:

                G.MURUGADHAS
                AGED 47 YEARS, S/O.I.GURUSWAMY, AGED 47 YEARS,
                SUPERVISOR, LATCHMI ESTATE, WEST DIVISION, MUNNAR
                POST,KERALA PIN 685 612

                BY ADV. SRI.DALE P.KURIEN

RESPONDENT/S:

                  1.   THE TAHSILDAR, DEVIKULAM TALUK, IDUKKI
                       DISTRICT PIN - 685 613, KERALA STATE

                  2.   THE DISTRICT COLLECTOR, IDUKKI DISTRICT,
                       KUYILIMALA.P.O., PIN-685 603, KERALA STATE

                  3.   NATIONAL COMMISSION FOR SCHEDULD CASTES, 5TH
                       FLOOR, LOK NAYAK BHAVAN, KHAN MARKET, NEW
                       DELHI, PIN - 110003, NATIONAL CAPITAL REGION
                       (NCR)

                  4.   DEPUTY SUPERINTENDENT OF POLICE, MUNNAR, PIN-
                       685 612, KERALA STATE

                  5.   SHRI SAMUDRA PANDIAN, AGED 72 YEARS,
                       S/O.MUTHUKARANPAN, SUBA TEA STALL, MUNNAR
                       TOWN, MUNNAR P.O., PIN 685 612, KERALA STATE

                  6.   SHRI PALMONY, AGED 75 YEARS, S/O.FRANCIS,
                       RESIDING AT LETCHMI ESTATE, MIDDLE DIVISION,
                       MUNNAR PO, PIN-685 612 KERALA STATE

OTHER PRESENT:

                SMT.VINITHA.B, GP,
                ASGI.SRI.P.VIJAYA KUMAR

     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.9708 OF 2021(K)
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                                    JUDGMENT

Dated this the 9th day of April 2021

The petitioner claims that Ext.P6 representation is

submitted before the 3rd respondent and petitioner would be

satisfied with a direction to the said respondent to consider

the same and pass orders.

Accordingly, there shall be a direction to the 3 rd

respondent to consider and pass orders on Ext.P6 petition which

is stated to have been submitted under Section 3(1)(F) and

Section 3(2)(V)(a) of SCST POA Act, 1989. Orders shall be passed

in accordance with law after affording an opportunity of hearing

to the petitioner as well as the parties who are likely to be

affected as expeditiously as possible within a period of four

months from the date of receipt of a copy of the judgment.

Sd/-

                                                               P.V.ASHA

rkc                                                             JUDGE
 WP(C).No.9708 OF 2021(K)


                            APPENDIX

PETITIONER'S EXHIBITS

EXT.P1: TRUE COPY OF THE PATTA DT.4.12.93 NO.L.A.354/93/PVC

EXT.P1A: TRUE COPY OF THE PATTA DT.4.12.93 NO.LA.355/93/PVL

EXT.P2: TRUE COPY OF THE TAX RECEIPT DT.24.8.05

EXT.P2A: TRUE COPY OF THE TAX RECEIPT DT.1.8.06

EXT.P3: TRUE COPY OF THE COVERING LETTER DT.28.5.18 FROM NATIONAL COMMISSION FOR SCHEDULE CASTES, TRIVANDRUM

EXT.P3A: TRUE COPY OF THE LETTER DT.12.3.18 OF SUPERINTENDENT OF POLICE, IDUKKI

EXT.P3B: TRUE COPY OF THE FIR DT.9.3.18 NO.129/18

EXT.P4: TRUE COPY OF THE COVERING LETTER DT.3.10.18 OF 3RD RESPONDENT, NATIONAL COMMISSION

EXT.P4A: TRUE COPY OF THE LETTER DT.24.9.18 OF 4TH RESPONDENT, DY.SP MUNNAR

EXT.P4B: TRUE COPY OF THE LETTER DT.20.9.18 FROM DY.SP MUNNAR, 4TH RESPONDNT

EXT.P5: TRUE COPY OF REPLY UNDER RTI ACT FROM DY.SP, MUNNAR DT.8.1.20

EXT.P6: TRUE COPY OF THE REPRESENTATION DT.20.2.21 FILED BEFORE NATIONAL SC/ST COMMISSION, NEW DELHI