Vinod Kumar M vs The Managing Director
2021 Latest Caselaw 6752 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

   THURSDAY, THE 25TH DAY OF FEBRUARY 2021 / 6TH PHALGUNA, 1942

                       WP(C).No.3348 OF 2021(P)


PETITIONER:

               VINOD KUMAR M
               AGED 41 YEARS
               VINOD BHAVANAM, PANMANA,
               CHAVARA P.O, KOLLAM.

               BY ADVS.
               DR.K.P.SATHEESAN (SR.)
               SRI.P.MOHANDAS (ERNAKULAM)
               SRI.K.SUDHINKUMAR
               SRI.S.K.ADHITHYAN
               SRI.SABU PULLAN
               SRI.GOKUL D. SUDHAKARAN

RESPONDENTS:

      1        THE MANAGING DIRECTOR
               KERALA MINERALS AND METALS LTD,
               CHAVARA P.O, KOLLAM - 691583.

      2        KMML LAPA CONSTRUCTIONS AND LABOUR CONTRACT
               CO-OPERATIVE SOCIETY LTD, REPRESENTED BY ITS
               SECRETARY, TITANIUM COMPLEX, SANKARAMANGALAM,
               CHAVARA P.O, KOLLAM - 691583.

      3        THE ASSISTANT REGISTRAR (GENERAL)
               OFFICE OF THE ASSISTANT REGISTRAR,
               KARUNAGAPPALLY, KOLLAM - 690518.

               SRI.BIJOY CHANDRAN, SR. GP
               SMT.LATHA ANAND, SC

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3348 OF 2021

                                      2


                               JUDGMENT

Dated this the 25th day of February 2021

The petitioner, who is an evictee and claims the benefit of

appointment under the scheme prepared for the benefit of evictees

from the acquired land, has preferred this writ petition seeking a

consideration of the representation preferred before the 1st respondent.

2. The learned standing counsel for the respondent submits that the

said representation will be considered by the authorized officer of the

respondent-Company in view of the fact that the present Managing

Director is not available to consider the representation.

3. Having heard the learned counsel on either side, there will be a

direction to the appropriate officer, who has been authorized to consider

the representation, to take up Ext.P6 representation and pass orders

thereon within a period of one month from the date of receipt of a copy

of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C).No.3348 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE NOTICE OF AWARD ISSUED BY THE LAND ACQUISITION OFFICER(SPECIAL TAHSILDAR, MINERALS AND METALS), CHAVARA, KOLLAM DATED 28.09.1978.

EXHIBIT P2 TRUE COPY OF THE CERTIFICATE ISSUED BY THE 2ND RESPONDENT DATED 14.03.2013.

EXHIBIT P3 TRUE COPY OF THE IDENTITY CARD ISSUED TO THE PETITIONER BY THE 1ST RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE CERTIFICATE ISSUED TO THE PETITIONER UNDER EMPLOYEES PROVIDENT FUND SCHEME ON 01.01.2009.

EXHIBIT P5 TRUE COPY OF THE LETTER ISSUED BY THE 3RD RESPONDENT DATED 10.03.2020.

EXHIBIT P6 TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 1.2.2021.

RESPONDENT'S/S EXHIBITS: NIL