Jagadamma L vs State Of Kerala Represented By The ...
2021 Latest Caselaw 11845 Ker

WP(C).No.9517 OF 2021(L)
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            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.9517 OF 2021(L)


PETITIONER/S:

                JAGADAMMA L.
                AGED 74 YEARS, SIVASADANAM, PILAPPUZHA, HRARIPAD,
                ALAPPUZHA DISTRICT 690514


                BY ADVS.
                SHRI.P.SREEKUMAR
                SRI.K.ARJUN VENUGOPAL
                SHRI.ASWIN KUMAR M J
                SMT.HELEN P.A.
                SHRI.ARUN ROY
                SRI.SHAHIR SHOWKATH ALI

RESPONDENT/S:

                  1.   STATE OF KERALA REPRESENTED BY THE CHIEF
                       SECRETARY, GOVERNMENT SECRETARIAT,
                       THIRUVANANTHAPURAM PIN 965 001

                  2.   THE ADDITIONAL CHIEF SECRETARY, HOME
                       DEPARTMENT, GOVERNMENT SECRETARIAT,
                       THIRUVANANTHAPURAM PIN 695 001


OTHER PRESENT:

                SMT.PRINCY XAVIER, GP

     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.9517 OF 2021(L)
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                                JUDGMENT

Dated this the 9th day of April 2021

Petitioner is a widow of late Manoharan Pillai K., who

happened to be killed by an elephant, while he was sitting in

front of his house, when the elephant ran into his compound and

attacked. Seeking remedial measurements against such incidents

petitioner has submitted Exts.P1 and P2 representations before

the 1st respondent.

The Writ Petition is therefore disposed of, directing

respondent No.1/respondent No.2 to take a decision on the

request made by the petitioner in Exts.P1 and P2 after affording

an opportunity of hearing to the petitioner/representative of

the petitioner within a period of three months from the date of

receipt of a copy of the judgment. It is made clear that hearing

can be held through electronic mode.

Sd/-

                                                       P.V.ASHA

rkc                                                     JUDGE
 WP(C).No.9517 OF 2021(L)





                            APPENDIX

PETITIONER'S EXHIBITS

EXT.P1: TRUE COPY OF THE PETITION DT.12.2.18 SUBMITTED BEFORE THE 1ST RESPONDENT

EXT.P2: TRUE COPY OF THE PETITION DT.11.3.2020