Mriyamma Varghese vs The District Collector
2021 Latest Caselaw 18121 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN
         FRIDAY, THE 3RD DAY OF SEPTEMBER 2021 / 12TH BHADRA, 1943
                             WP(C) NO. 24363 OF 2020
PETITIONER:

              MARIYAMMA VARGHESE
              AGED 64 YEARS
              W/O LATE MATHAYI KALEEKKAL PUTHEN VEEDU, IRAVICHIRA
              KIZHAKKU, SOORANADU, (SIVASAKTHI FLOWER STORES MADAPPALLI
              VILLAGE), NOW RESIDING BY THE CARE OF FR SHAJAN DANIEL,
              PAREL HOUSE, PEERUMEDU, IDUKKI-685 531.

              BY ADV BINDU SREEKUMAR



RESPONDENTS:

     1        THE DISTRICT COLLECTOR
              PATHANAMTHITTA-689 645.

     2        THE REVENUE DIVISIONAL OFFICER,
              MAINTENANCE TRIBUNAL AND SUB DIVISIONAL MAGISTRATE,
              THIRUVALLA, KOTTAYAM, PIN-686 001.

     3        BINU VARGHESE,
              S/O VARGHESE, SANGERTHANAM VEEDU, KOLLAMULA, PIN-688 511,
              VATTUKUNNU, VECHOOCHIRA , RANNY.

              BY ADVS.
              BY SRI.BIMAL K. NATH, SR. GOVT. PLEADER
              SRI.T.K.BIJU (MANJINIKARA)
              SMT.ANNIE M.ABRAHAM




     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
03.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                             SATHISH NINAN, J.
                 = = = =   = = = = = = = = = = = = = =
                      W.   P. (C) No.24363 of 2020
                 = = = =   = = = = = = = = = = = = = =
              Dated this   the 3rd day of September, 2021

                             J U D G M E N T

The petitioner confines her relief for an

expeditious consideration of Ext.P2 appeal pending

before the first respondent. The appeal is one filed

under the Kerala Maintenance and Welfare of Parents and

Senior Citizens Rules 2009.

2. Without expressing anything on the merits, the

writ petition is disposed of directing the first

respondent to consider and dispose of Ext.P2 appeal

after hearing the petitioner and third respondent,

within a period of two months from the date of receipt

of a copy of this judgment.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 24363/2020

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE ORDER DATED 4.9.2019 PASSED BY THE MAINTENANCE TRIBUNAL THIRUVALLA

EXHIBIT P2 TRUE COPY OF THE APPEAL DATED 15.9.2020 PENDING BEFORE THE DISTRICT COLLECTOR PATHANAMTHITTA

EXHIBIT P3 TRUE COPY OF THE PLAINT IN O.S 99/2020 DATED 14.10.2020 FILED BY THE PETITIONER

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