M/S. Matha Saw Mills vs Cochin Devaswom Board
2021 Latest Caselaw 12212 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 FRIDAY, THE 23RD DAY OF APRIL 2021 / 3RD VAISAKHA, 1943

                   WP(C).No.9761 OF 2021(U)


PETITIONER/S:

             M/S. MATHA SAW MILLS,
             M. C. ROAD, MAROTTICHODU, MATTOOR KALADY,
             ERNAKULAM, REPRESENTED BY PROPRIETOR C. P.
             JOY.

             BY ADVS.
             SRI.P.N.DAMODARAN NAMBOODIRI
             SHRI. HRITHWIK D. NAMBOOTHIRI

RESPONDENT/S:

     1       COCHIN DEVASWOM BOARD
             SWARAJ ROUND WEST, THRISSUR, KERALA - 680 001,
             REP. BY ITS PRESIDENT.

     2       COCHIN DEVASWOM BOARD
             SWARAJ ROUND WEST, THRISSUR, KERALA - 680 001,
             REP. BY ITS SECRETARY.

     3       THE DEVASWOM OFFICER
             AZHAKIYAKAVU DEVASWOM, AROOR - THOPPUMPADY
             RD., VALUMMEL, KOCHI, KERALA - 682 005.

     4       AZHAKIYAKAVU KSHETHRA UPADESAKA SAMITHY
             REGD. R.NO.190, , AROOR - THOPPUMPADY RD.,
             VALUMMEL, KOCHI, KERALA - 682 005.


OTHER PRESENT:

             SMT VINEETHA.B, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP            FOR
ADMISSION ON 23.04.2021, THE COURT ON THE SAME            DAY
DELIVERED THE FOLLOWING:
 WP(C).No.9761 OF 2021(U)

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                  P.V.KUNHIKRISHNAN, J
              ----------------------------------
                W.P.(C.) No. 9761 of 2021
                  --------------------------------
           Dated this the 23rd day of April, 2021


                            JUDGMENT

This writ petition is filed by the petitioner for issuing

appropriate directions to respondent Nos 1 and 2 to

consider Ext.P3 representation expeditiously. The

petitioner is a dealer engaged in the business of timbers.

The petitioner sold timber goods to the 4 th respondent

being part of the renovation work in their temple since

2012. The petitioner contends that when he demands for

the arrear amount due to him, the 4 th respondent

submitted Ext.P2 notice to the 1 st respondent and thereby

directed to measure and allocate funds to be disbursed to

the petitioner. But there is no response from the 1 st

respondent. Hence, the petitioner submitted Ext.P3

representation before the 1st respondent. The petitioner

prayed that there may a direction to the 1 st respondent to WP(C).No.9761 OF 2021(U)

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consider Ext.P3 as expeditiously as possible.

2. Heard the Standing counsel for the 1st

respondent.

3. After hearing both sides, I think this writ

petition can be disposed directing the 1 st respondent to

consider Ext.P3 representation.

Therefore, this writ petition is disposed directing the

1st respondent to consider Ext.P3 representation in

accordance with law as expeditiously as possible, at any

rate, within 6 weeks from the date of receipt of a copy of

this judgment.

Sd/-

P.V.KUNHIKRISHNAN,

JUDGE SKS WP(C).No.9761 OF 2021(U)

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APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE REPLY NOTICE DATED 18.10.2016 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE LETTER DATED 18.10.2016 SUBMITTED BY THE 4TH RESPONDENT TO THE 3RD RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 03.04.2021 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.