Thomas Lawrence vs State Of Kerala
2021 Latest Caselaw 10192 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

              THE HONOURABLE MR. JUSTICE SATHISH NINAN

    THURSDAY, THE 25TH DAY OF MARCH 2021 / 4TH CHAITHRA, 1943

                      WP(C).No.4934 OF 2021(N)


PETITIONER:

              THOMAS LAWRENCE
              AGED 56 YEARS
              S/O.P.T.LAWRENCE,GV 79,DIVISIONAL OFFICE ROAD,NEAR
              PMG JUNCTION,
              THIRUVANANTHAPURAM,PIN -695033.

              BY ADVS.
              SRI.K.J.SAJI ISAAC
              DR.ELIZABETH VARKEY
              SRI.AJEESH EMMANUEL
              SRI.JITHIN SAJI ISAAC
              SHRI.SHAMSUDEEN O.K.

RESPONDENT:

      1       STATE OF KERALA,
              REPRESENTED BY THE CHIEF SECRETARY,
              GOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM-695001.

      2       THE ELECTRONICS TECHNOLOGY PARKS
              KERALA, REPRESENTED BY ITS SECRETARY-REGISTRAR,
              PARKCENTER, TECHNOPARK PHASE I CAMPUS,
              THIRUVANANTHAPURAM.

              IMPLEADED AS ADDL. R2 AS PER ORDER DATED 15.03.2021
              IN I.A.01/2021.

              R2 BY ADV. K.V.RASHMI
                 BY GOVERNMENT PLEADER:ADV.RAVI KRISHNAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                     2
WP(C).No.4934 OF 2021(N)




                             JUDGMENT

Ext.P1 revision has been preferred by the petitioner

before the 1st respondent in the matter of alleged illegal

reclamation of wetland by the additional 2 nd respondent

and others. Ext.P2 is the additional grounds urged in

Ext.P1. All that the petitioner seeks for is an expeditious

consideration of Exts.P1 and P2.

After hearing the learned counsel on either sides,

the writ petition is disposed of directing the 1 st

respondent to hear and pass orders on Exts.P1 with

consideration to P2 also, as expeditiously as possible and

at any rate, within a period of four months from the date

of receipt of a copy of this judgment. The petitioner, the

additional 2nd respondent and other affected parties shall

be put on notice and heard, before passing orders.

Sd/-

SATHISH NINAN

JUDGE

rsr

WP(C).No.4934 OF 2021(N)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE REVISION PETITION DATED 08.12.2020 FILED BY THE PETITIONER BEFORE THE RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE ADDITIONAL GROUNDS DATED 09.02.2021 FILED BY THE PETITIONER BEFORE THE RESPONDENT.