Ananthu Suresh vs Managing Director, Kerala State ...
2021 Latest Caselaw 13105 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                 THE HONOURABLE MR. JUSTICE SUNIL THOMAS
         WEDNESDAY, THE 23RD DAY OF JUNE 2021 / 2ND ASHADHA, 1943
                          WP(C) NO. 9352 OF 2021
PETITIONER:

     1        ANANTHU SURESH
              AGED 26 YEARS
              S/O.SURESH, PUTHENPURA HOUSE, ANGADY KARA, KOTHAMANGALAM
              VILLAGE, KOTHAMANGALAM TALUK, ERNAKULAM DISTRICT.

              BY ADVS.
              DILEEP VARGHESE
              SRI.K.K.KURUVILLA
              SMT.TESMY VARGHEESE



RESPONDENTS:

     1        MANAGING DIRECTOR, KERALA STATE ROAD TRANSPORT
              CORPORATION
              THIRUVANANTHAPURAM, ATTAKULANGARA P.O., PIN-695 023.

     2        DISTRICT COLLECTOR
              COLLECTORATE, 2ND FLOOR CIVIL STATION BUILDING, CIVIL
              STATION ROAD, THIRUVANANTHAPURAM P.O., KERALA, PIN-695
              043.

     3        DEPUTY TAHSILDHAR,
              REVENUE RECOVERY OFFICE, FORT P.O., THIRUVANANTHAPURAM,
              PIN-695 023.

     4        VILLAGE OFFICER (LR)
              VANCHIYUR P.O., THIRUVANANTHAPURAM, PIN-695 035.

              BY ADV SRI.DEEPU THANKAN



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 9352 OF 2021
                                     2

                               JUDGMENT

Dated this the 23rd day of June 2021

The grievance of the petitioner who is the beneficiary of

Ext.P1 award in OP (MV) No.1206/2015 of MACT, Muvattupuzha, is

that the amount due as per the award has not been deposited by

the K.S.R.T.C. It is stated by the petitioner that Ext.P4 requisition

certificate has been forwarded by the second respondent-District

Collector to the third respondent, who in turn has forwarded it to

the fourth respondent for further action.

2. It seems that recovery proceedings is progressing,

though slowly. Having considered the limited prayer sought by

the petitioner, I am inclined to dispose of the writ petition by

directing the first respondent to deposit the entire amount due as

per Ext.P1 award as expeditiously as possible, at any rate, within

a period of three months from the date of receipt of a copy of this

judgment.

The writ petition is disposed of accordingly.

Sd/-

SUNIL THOMAS, JUDGE SKP/23-6 WP(C) NO. 9352 OF 2021

APPENDIX OF WP(C) 9352/2021 PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE AWARD IN OP (MV) NO.1206/2015 OF MOTOR ACCIDENTS CLAIMS TRIBUNAL, MUVATTPUZHA.

EXHIBIT P2 TRUE COPY OF THE STANDING DISABILITY ASSESSMENT BOARD CERTIFICATE ISSUED FROM GOVT. MEDICAL COLLEGE HOSPITAL, KOTTAYAM.

EXHIBIT P3 TRUE COPY OF THE I.A NO.2354/2019 IN OP.(MV) NO.1206/2015.

EXHIBIT P4 TRUE COPY OF THE REQUISITION CERTIFICATE FOR RECOVERY OF AWARD AMOUNT.

EXHIBIT P5 TRUE COPY OF THE INFORMATION GIVEN BY THE 3RD RESPONDENT UNDER RIGHT TO INFORMATION ACT.

EXHIBIT P6 TRUE COPY OF THE INFORMATION GIVEN BY THE 4TH RESPONDENT UNDER RIGHT TO INFORMATION ACT.

RESPONDENTS EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE