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N. Rajendran vs The Principal Secretary
2021 Latest Caselaw 9958 Ker

Citation : 2021 Latest Caselaw 9958 Ker
Judgement Date : 24 March, 2021

Kerala High Court
N. Rajendran vs The Principal Secretary on 24 March, 2021
              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    WEDNESDAY, THE 24TH DAY OF MARCH 2021 / 3RD CHAITHRA, 1943

                       WP(C).No.7566 OF 2021(U)


PETITIONER:

              N. RAJENDRAN,
              AGED 65 YEARS
              PROPRIETOR, RAGA RESIDENCY,
              KAYAMKULAM - 690 502, ALAPPUZHA DISTRICT.

              BY ADVS.
              SRI.P.K.VIJAYAMOHANAN
              SRI.M.B.SOORI
              SMT. AISWARYA V.S.

RESPONDENT:

              THE PRINCIPAL SECRETARY,
              DISASTER MANAGEMENT DEPARTMENT,
              SECRETARIAT, THIRUVANANTHAPURAM - 695 001.


OTHER PRESENT:

              SMT.VINITHA.B, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7566 OF 2021(U)

                                         2


                          J U D G M E N T

Petitioner, who is aggrieved by the deficiency in

the compensation granted under the Disaster Management

Act, 2005, has submitted Ext.P2 application before the

Government requesting for appointment of an Arbitrator

in accordance with provisions contained in the proviso

to Section 66 (1) of the Disaster Management Act,

2005.

Therefore the writ petition is disposed of

directing the respondent to consider Ext.P2

application and to take appropriate action in

accordance with the provisions contained in Section 66

of the Disaster Management Act, 2005 without any

delay, at any rate, within a period of 'one month'

from the date of receipt of a copy of the judgment.

Sd/-

P.V.ASHA, JUDGE

AS WP(C).No.7566 OF 2021(U)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE JUDGMENT DATED 15/01/2021 IN WPC NO.22844/2020.

EXHIBIT P2 TRUE COPY OF THE APPLICATION DATED 01/03/2021 OF THE PETITIONER BEFORE THE RESPONDENT.

EXHIBIT P3 THE TRUE COPY OF THE NOTICE NO.ES KYLM EAST/2020-21/DC NOTICE/DATED 15/03/2021 OF THE KERALA STATE ELECTRICITY BOARD LIMITED.

 
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