Shaju vs The Kerala Feeds Limited (A ...
2021 Latest Caselaw 3716 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     TUESDAY, THE 02ND DAY OF FEBRUARY 2021 / 13TH MAGHA,1942

                       WP(C).No.21907 OF 2012(K)


PETITIONER:
         1     SHAJU, AGED 48 YEARS,
               S/O.DEVASSIKUTTY, PULIYANI HOUSE,
               KALLENTTINKARA P.O., THRISSUR DISTRICT

         2     BINTUMON,
               S/O MONICA,
               PULIYANI HOUSE, KALLENTTINKARA P.O.,
               THRISSUR DISRTRICT

         3
               VARGHESE,
               S/O KOCHAPPU,
               PULIYANI HOUSE,
               KALLENTTINKARA P.O., THRISSUR DISRTRICT


               BY ADV. SRI.V.M.KRISHNAKUMAR

RESPONDENTS:
         1     THE KERALA FEEDS LIMITED (A GOVERNMENT OF KERALA
               UNDERTAKING),
               KALLENTTINKARA, THRISSUR, PIN - 680 83
               REPRESENTED BY ITS MANAGING DIRECTOR,


         2     STATE OF KERALA REPRESENTED BY SECRETARY,
               DEPARTMENT OF ANIMAL HUSBANDARY,
               SECRERTARIAT, THIRUVANANTHAPURAM.



               BY ADV.
               SMT. REKHA C NAIR - SR.GP,
               SRI. M.GOPIKRISHNAN NAMBIAR - SC

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
02.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.21907 OF 2012               2

                               JUDGMENT

The petitioners have approached this

Court seeking a direction to the 1st

respondent to provide employment to them,

since their lands have been acquired for the

purposes of the said respondent, as is clear

from Ext.P3. The petitioner alternatively

prays that the 1st respondent be directed to

pass orders on Ext.P4 representation within

a time frame to be fixed by this Court.

2. I notice that this writ petition was

filed as early as in the year 2012 and has

remained on the files of this Court without

any further orders being issued.

3. Obviously, therefore, the ground

realities and the factual circumstances must

have been altered in the last 8 years this

matter has been pending; and I am certainly

of the view that the petitioners' claims

cannot be acceded to at this stage without

further scrutiny.

I, therefore, close this writ petition;

however clarifying that if the petitioners

have not yet been appointed or if their

claims are not yet been considered, then

they will be at liberty to approach the

Government with a fresh representation,

which, in such event, shall be considered by

the competent Authority without any

avoidable delay.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

MC/4.2.2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PROCEEDINGS OF THE DISTRICT COLLECTOR DATED 09.06.1994

EXHIBIT P2 TRUE COPY OF THE NEWS PAPER REPORT PUBLISHED IN DEEPIKA DAILY ON 13.02.1999

EXHIBIT P3 TRUE COPY OF THE LETTER DATED 08.08.2012 ISSUED BY THE 1ST RESPONDENT

EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED 21.08.2012 BEFORE THE MANAGING DIRECTOR OF THE 1ST RESPONDENT