T.K.Zachariah vs The State Of Kerala
2021 Latest Caselaw 426 Ker

WP(C).No.80 OF 2021(H)
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            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

  WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA, 1942

                        WP(C).No.80 OF 2021(H)


PETITIONER/S:

                T.K.ZACHARIAH
                AGED 45 YEARS
                S/O KURUVILLA,
                RESIDING AT THAMARAPPALLIL,
                MAZHUKKEER, KALLISSERY P O,
                THIRUVANVANDOOR VILLAGE,
                CHENGANNUR TALUK,
                ALAPPUZHA DISTRICT-689124.

                BY ADVS.
                SRI.MADHU RADHAKRISHNAN
                SRI.NELSON JOSEPH
                SRI.M.D.JOSEPH

RESPONDENT/S:

      1         THE STATE OF KERALA
                REPRESENTED BY PRINCIPAL SECRETARY,
                DEPARTMENT OF FOREST AND WILDLIFE,
                ROOM NO.403,
                4TH FLOOR,ANNEXE-I,
                GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.

      2         THE PRINCIPAL CHIEF CONSERVATOR OF FOREST
                HEAD OF FOREST FORCE, FOREST HEAD QUARTERS,
                VAZHUTHACAUD, THIRUVANANTHPURAM-695014.

      3         THE CHIEF CONSERVATOR OF FOREST
                SOUTHERN CIRCLE, OFFICE OF CCF, CHAMAKKADA, KOLLAM,
                KOLLAM DISTRICT-691001.

OTHER PRESENT:

                SPLGP.SRI.SANDESH RAJA.K

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.80 OF 2021(H)
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                                    JUDGMENT

Dated this the 6th day of January 2021

The petitioner is aggrieved by the inaction of the

respondents on Ext.P4 application submitted by him for renewal

of Forest Contractor license. It is stated that the petitioner

was granted A Class license in the year 2018 and he had

submitted his application in December 2019 itself for renewal.

According to him no information was given to him with respect to

any rejection of such application. He has again submitted

another application Ext.P4 on 07.11.2020 for renewal.

2. The learned Standing Counsel submits that Ext.P4

application can be considered on merits and orders would be

passed in accordance with law in the light of the judgment dated

28.09.2020 in WP(C) No.11854 of 2020.

Therefore, the Writ Petition is disposed of, directing the

3rd respondent to consider Ext.P4 application in accordance with

law and pass orders within a period of one week.

Sd/-

                                                           P.V.ASHA

rkc                                                          JUDGE
 WP(C).No.80 OF 2021(H)




                           APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1           TRUE COPY OF THE A CLASS LICENSE ISSUED BY

THE 3RD RESPONDENT DATED 28/03/2018.

EXHIBIT P2 TRUE COPY OF THE BANK GUARANTEE FOR RS 75,000/- (RUPEES SEVENTY FIVE THOUSAND ONLY) ISSUED FROM CORPORATION BANK, THIRUVALLA BRANCH WITH NO.01/2018 DATED 19/01/2018.

EXHIBIT P3 TRUE COPY OF THE LETTER ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER DATED 27/11/2019.

EXHIBIT P4 PETITION SUBMITTED BEFORE THE RESPONDENT ON 7/11/2020 FOR RENEWAL OF FOREST CONTRACTOR LICENSE.

EXHIBIT P5 TRUE COPY OF THE POSTAL ACKNOWLEDGEMENT CARD SINGED AND ACCEPTED ON BEHALF OF THE 3RD RESPONDENT.