Franklin Chellath vs Central Public Information ...
2021 Latest Caselaw 4373 Ker

W.P(C).3030/2021
                                  1




               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     FRIDAY, THE 05TH DAY OF FEBRUARY 2021 / 16TH MAGHA,1942

                       WP(C).No.3030 OF 2021(C)


PETITIONER    IN PERSON:

               FRANKLIN CHELLATH
               AGED 80 YEARS
               ADVOCATE, S/O XAVIER, AJIPARAMBIL HOUSE,
               GANDHI NAGAR, KALOOR P.O.COCHIN-682 017.

               BY FRANKLIN CHELLATH(PARTY IN PERSON)

RESPONDENTS:

       1       CENTRAL PUBLIC INFORMATION OFFICER
               (REGIONAL MANAGER-RBO-1 EKM),
               ADMINISTRATIVE OFFICE, STATE BANK OF INDIA,
               6TH FLOOR, SHANMUGHAM ROAD, COCHIN-682 031.

       2       STATE OF KERALA,
               REPRESENTED BY CHIEF SECRETARY,
               SECRETARIAT,
               THIRUVANANTHAPURAM-695 001.


OTHER PRESENT:

               SR.GP K.P HARISH,
               SC SRI.M.JITHESH MENON

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).3030/2021
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                                JUDGMENT

Heard the petitioner in person and the learned Standing Counsel

for the first respondent. Learned Senior Government Pleader takes

notice for the second respondent.

2. The order, which is under challenge, is an appealable order

and the name of the appellate authority is also mentioned in the order.

The apprehension of the petitioner is that, even if the appeal is

preferrred, there may be considerable delay in the disposal. I find no

substance in that anxiety since the appellate authority is also statutorily

liable to dispose of the matter, if filed, within the statutory limit.

With this observation, Writ Petition is disposed of reserving the

right of the petitioner to move the appellate authority in accordance

with law.

Sd/-

                                                  SUNIL THOMAS

Sbna                                                  JUDGE
 W.P(C).3030/2021





                         APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1           CHEQUE DATED 31.1.2008 OF THE THEN STATE

BANK OF TRAVANCORE CSI CENTRE, BRANCH CODE 7143 IN FAVOUR OF PETITONER SIGNED BY VELAYUDHAN PILLAI FOR DISCHARGING HIS PERSONAL LIABILITY

EXHIBIT P2 CURRENT ACCOUNT OPENING FORM OF THE PARTNERSHIP FIRM OPENED ON 13.8.2009 WHICH IS RUN BY VELAYUDHAN PILLAI AND COMPANY BROADWAY ERNAKULAM

EXHIBIT P3 STATEMENT OF ACCOUNT OF THE PARTNERSHIP FIRM DATED 21.12.2013

EXHIBIT P4 WITNESS LIST DATED 21.10.2013 PRODUCED ON BEHALF OF ELAYUDHAN PILLAI IN THE CRIMINAL COURT

EXHIBIT P5 APPLICATION SUBMITTED UNDER RIGHT TO INFORMATION ACT BY THE PETITIONER

EXHIBIT P6 IMPUGNED ORDER DATED 20.1.2021 ISSUED BY 1ST RESPONDENT