Secretary vs The District Collector And Ex ...
2021 Latest Caselaw 804 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

     FRIDAY, THE 08TH DAY OF JANUARY 2021 / 18TH POUSHA, 1942

                       WP(C).No.615 OF 2021(B)


PETITIONER:

               SECRETARY, ELAMARAM ORPHANAGE ADINISTRATIVE COMMITTEE
               VAZHAKKAD, MALAPPURAM DISTRICTR, PIN-673 640
               (REG.NO.7/1971).

               BY ADVS.
               SRI.P.SAMSUDIN
               SRI.M.ANUROOP

RESPONDENTS:

      1        THE DISTRICT COLLECTOR AND EX OFFICIO CHAIRMAN
               DISASTER MANAGEMENT AUTHORITY, COLLECTORATE,
               CIVIL STATION, UP HILL, MALAPPURAM-676 505.

      2        THE DISTRICT POLICE CHIEF,
               MALAPPURAM, UP HILL, MALAPPURAM, PIN-676 505.

      3        STATION HOUSE OFFICER, VAZHAKKAD,
               VAZHAKKAD P.O., MALAPPURAM DISTRICT, PIN-673 640.

      4        P.PAREEKUTTY HAJI,
               ENGINEER, PUTHANTHARA HOUSE, CHERUPPA, MAVOOR,
               KOZHIKODE DISTRICT, PIN-673 661.


               SMT.VINITHA.B , GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                      2

WP(C).No.615 OF 2021(B)




                               JUDGMENT

Dated this the 8th day of January 2021

This writ petition is filed stating that,

general body meeting of alumni of Elamaram

Yetheemkhana is being conducted on 10.01.2021 and

there are 500 members in the watsapp group and

there will be more than 1000 alumnus, who are

likely to assemble in the orphanage, which would

be in violation of Covid 19 protocol. The

petitioner points out that, he has already

approached the 1st and 3rd respondents pointing out

the apprehended violation of protocol.

2. The learned Government Pleader points out

that, any meeting can be conducted in accordance

with the protocol and it will be a matter for

consideration by the respondent Nos. 1 and 3.

This writ petition is disposed of directing

the 1st respondent to consider Ext.P2 representation

WP(C).No.615 OF 2021(B)

and to take appropriate action, to see that there

is no violation of covid-19 protocol. There shall

be a further direction to the 3rd respondent also to

act upon Ext.P3 complaint, in accordance with law.

Sd/-

P.V.ASHA JUDGE hmh

WP(C).No.615 OF 2021(B)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PRINT OUT OF WATSAPP MESSAGE.

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED 05.01.2021 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 05.01.2021 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.

RESPONDENT'S/S EXHIBITS: NIL