The Manager vs State Of Kerala
2021 Latest Caselaw 12392 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE T.R.RAVI

     TUESDAY, THE 11TH DAY OF MAY 2021 / 21ST VAISAKHA, 1943

                      WP(C).No.11062 OF 2021(G)


PETITIONERS:

      1        THE MANAGER
               SREE NARAYANA GURU COLLEGE OF LEGAL STUDIES,
               P.B. NO.239, KOLLAM 691 001.

      2        SREE NARAYANA GURU COLLEGE OF LEGAL STUDIES
               P.B. NO.239, KOLLAM 691 001.
               REP. BY ITS PRINCIPAL.

      3        KRIPA V.R.
               AGED 22 YEARS, D/O.R.VINOD,
               PRESENTLY VIII SEMESTER L.L.B STUDENT,
               SREE NARAYANA GURU COLLEGE OF LEGAL STUDIES,
               P.B. NO.239, KOLLAM 691 001,
               RESIDING AT VINOD MANDHIRAM,
               SREE NAGAR -37, KADAPPAKADA P.O.,
               KOLLAM 691 008.

      4        RADHIKA RAMACHANDRAN
               AGED 22 YEARS
               D/O.RAMACHANDRAN TS,
               PRESENTLY VIII SEMESTER STUDENT,
               SREE NARAYANA GURU COLLEGE OF LEGAL STUDIES,
               P.B. NO.239, KOLLAM 691 001,
               RESIDING AT ASWATHY,
               EAST GATE, BACK SIDE POTTAYAMBALAM,
               VAIKOM, KOTTAYAM 686 141.

               BY ADVS.
               SRI.P.G.JAYASHANKAR
               KUM.P.K.RESHMA (KALARICKAL)
               SMT.REVATHY P. MANOHARAN
               SHRI.S.RAJEEV

RESPONDENTS:

      1        STATE OF KERALA
               REP.BY ITS CHIEF SECRETARY, GOVERNMENT OF KERALA,
               GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM 695 001.
 WP(C).No.11062 OF 2021(G)

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      2      ADDITIONAL CHIEF SECRETARY
             HOME DEPARTMENT, GOVERNMENT OF KERALA,
             GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM 695 001.

      3      ADDITIONAL CHIEF SECRETARY
             LOCAL SELF GOVERNMENT DEPARTMENT,
             GOVERNMENT OF KERALA,
             GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM 695 001.

      4      PRINCIPAL SECRETARY
             HEALTH AND FAMILY WELFARE DEPARTMENT,
             GOVERNMENT OF KERALA, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM 695 001.

      5      KERALA STATE DISASTER MANAGEMENT AUTHORITY,
             GOVERNMENT OF KERALA, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM 695 001,
             REP. BY ITS CHIEF EXECUTIVE OFFICER.

      6      DISTRICT COLLECTOR
             KOLLAM, CIVIL STATION ROAD,
             KAANKATHU MUKKU, KOLLAM 691 013.

      7      DISTRICT DISASTER MANAGEMENT AUTHORITY,
             COLLECTORATE, KOLLAM 691 013,
             REP. BY ITS CHAIRMAN.

      8      THE INCIDENT COMMANDER AND EXECUTIVE MAGISTRATE
             (TAHSILDHAR), KOLLAM TALUK,
             TALUK KACHERY, KOLLAM 691 001.

      9      CORPORATION OF KOLLAM
             NH 66, NEAR RAILWAY STATION,
             STADIUM BACK ROAD, KARBALA, KOLLAM, 691 001,
             REP. BY ITS SECRETARY.



             SMT. VINITHA B, GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.05.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.11062 OF 2021(G)

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                               JUDGMENT

Dated this the 11th day of May 2021

Admit. Learned Government Pleader takes notice

for respondents 1 to 8. Learned standing counsel

takes notice for the 9th respondent.

2. The grievance of the petitioner is that their

college is being requisitioned for the purpose of

creating Covid First Line Treatment Centre. The

learned Government Pleader on instructions submits

that on the basis of the offer made by the petitioner,

another college belonging to them has been ordered to

be taken over instead of the 2nd petitioner college.

The above submission is recorded and the writ

petition is closed leaving open all other contentions

of the petitioner.

Sd/-

T.R.RAVI, JUDGE

Pn WP(C).No.11062 OF 2021(G)

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE ORDER BEARING NO.G4-

5912/20 DATED 21.7.2020, ISSUED BY THE 8TH RESPONDENT, TAKING OVER THE BUILDINGS OF THE 2ND PETITIONER FOR THE PURPOSE OF USE OF CFLTC.

EXHIBIT P2 A TRUE COPY OF THE GO NO.1364/2020/LSGD DATED 16.7.2020

EXHIBIT P3 A TRUE COPY OF THE LETTER DATED 4.9.2020, ISSUED BY THE 2ND PETITIONER TO THE CONTROLLER OF EXAMINATIONS, UNIVERSITY OF KERALA.

EXHIBIT P4 A TRUE COPY OF THE LETTER DATED 15.9.2020, ISSUED BY THE 2ND PETITIONER TO THE CONTROLLER OF EXAMINATIONS, UNIVERSITY OF KERALA.

EXHIBIT P5 A TRUE COPY OF THE LETTER DATED 15.10.2020, ISSUED BY THE 2ND PETITIONER TO THE CONTROLLER OF EXAMINATIONS, UNIVERSITY OF KERALA.

EXHIBIT P6 A TRUE COPY OF THE REPRESENTATION BEARING NO.879/SNGCLS/2020-21 DATED 1.12.2020 FROM THE 2ND PETITIONER ADDRESSED TO THE 6TH RESPONDENT.

EXHIBIT P7 A TRUE COPY OF THE LETTER DATED 17.6.2020 ADDRESSED TO THE 1ST RESPONDENT.

EXHIBIT P8 A TRUE COPY OF THE LETTER DATED 17.6.2020 ADDRESSED TO THE 6TH RESPONDENT.

EXHIBIT P9 A TRUE COPY OF THE LETTER DATED 8.6.2020 ADDRESSED TO THE 6TH RESPONDENT.

EXHIBIT P10 A TRUE COPY OF THE LETTER DATED 4.9.2020 ADDRESSED TO THE 6TH RESPONDENT.

EXHIBIT P11 A TRUE COPY OF THE LETTER DATED 14.12.2020 ADDRESSED TO THE 8TH RESPONDENT. WP(C).No.11062 OF 2021(G)

EXHIBIT P12 A TRUE COPY OF PROCEEDINGS NO.G4-5912/20 DATED 17.12.2020 PASSED BY 8TH RESPONDENT.

EXHIBIT P13 A TRUE COPY OF THE LETTER DATED 24.12.2020 ADDRESSED TO THE 9TH RESPONDENT.

EXHIBIT P14 A TRUE COPY OF THE ORDER BEARING NO.DCKLM/7268/2020-DM1(1) DATED 23.4.2021.

EXHIBIT P15 A TRUE COPY OF ORDER DATED G4-5912/20 DATED 23.4.2021 ISSUED BY THE 8TH RESPONDENT.

EXHIBIT P16 A TRUE COPY OF THE LETTER DATED 26.4.2021 ISSUED BY THE 2ND PETITIONER TO THE 8TH RESPONDENT.