Kerala High Court
Unnikrishnan vs The District Telecom Committee on 13 September, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 13TH DAY OF SEPTEMBER 2021 / 22ND BHADRA, 1943
WP(C) NO. 18538 OF 2021
PETITIONER:
UNNIKRISHNAN
AGED 58 YEARS
S/O. KUMARAN, RADHA BHAVAN, THENHIPALAM P.O,
THIRUVANGADI, MALAPPURAM DISTRICT, PIN - 676636.
BY ADV K.P.SUJESH KUMAR
RESPONDENTS:
1 THE DISTRICT TELECOM COMMITTEE
THIRUVANANTHAPURAM, REPRESENTED BY THE ADDITIONAL
DISTRICT MAGISTRATE AND DEPUTY COLLECTOR,
MALAPPURAM, PIN - 676505.
2 THE DISTRICT COLLECTOR.,
COLLECTORATE, MALAPPURAM, PIN - 676505.
3 TENHIPALAM GRAMA PANCHAYATH
TENHIPALAM P.O, MALAPPURAM DISTRICT, PIN - 673636,
REPRESENTED BY ITS SECRETARY.
SMT. DEEPA NARAYANAN, SR, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 18538 OF 2021
2
P.V.KUNHIKRISHNAN, J.
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WP(C) No. 18538 OF 2021
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Dated this the 13th day of September 2021
JUDGMENT
The above writ petition is filed with the following prayers;
" i) Issue a writ of mandamus or any other appropriate
writ, direction or order commanding the second respondent
to consider and pass appropriate orders in Exhibit P5
representation submitted by the petitioner as expeditiously
as possible within a time limit to be prescribed by this
Hon'ble Court, after affording a reasonable opportunity of
hearing to all the affected parties.
ii) Issue a writ of mandamus or any other appropriate
writ, direction or order commanding the first respondent
keep in abeyance all further proceedings pursuant to Exhibit
P6 order to the extent it concerns the petitioner till a
decision is taken by the second respondent in Exhibit P5
representation.
iii) Issue such other further reliefs as this Hon'ble Court
deem fit and proper to grant in the circumstances of the
case."
2. When this matter came up for consideration, the learned
counsel for the petitioner limits his prayer for a consideration of
WP(C) NO. 18538 OF 2021
Ext.P5 by the 2nd respondent within a time frame.
3. Heard the learned counsel for the petitioner and the learned
Government Pleader.
4. In the light of the limited prayer now seeks by the learned
counsel, I think, this writ petition can be disposed directing the 2 nd
respondent to consider Ext.P5 representation within a time frame.
Therefore this writ petition is disposed in the following manner.
1. The 2nd respondent is directed to consider Ext.P5
representation, as expeditiously as possible, at any rate within two
months from the date of receipt of a copy of this judgment.
2. Before passing final orders in Ext.P5, the 2 nd respondent will
hear the petitioner and all other affected parties.
(Sd/-)
P.V.KUNHIKRISHNAN
JUDGE
LU
WP(C) NO. 18538 OF 2021
APPENDIX OF WP(C) 18538/2021
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE REPRESENTATION SUBMITTED BY
THE PEOPLE OF THE LOCALITY BEFORE THE THIRD
RESPONDENT, DATED 19.01.2021.
Exhibit P2 TRUE COPY OF THE REPRESENTATION SUBMITTED BY
HALEEMA BEFORE THE THIRD RESPONDENT, DATED
20.01.2021.
Exhibit P3 TRUE COPY OF THE COMPLAINT SUBMITTED BY
MOHAMMED BASHEER BEFORE THE THIRD RESPONDENT,
DATED 20.01.2021.
Exhibit P4 TRUE COPY OF THE MINUTES OF THE SPECIAL
MEETING OF THE GRAMA SABHA HELD ON 28.01.2021.
Exhibit P5 TRUE COPY OF THE REPRESENTATION SUBMITTED BY
THE PETITIONER ON BEHALF OF THE ACTION COUNCIL
BEFORE THE SECOND RESPONDENT, DATED
04.02.2021.
Exhibit P6 TRUE COPY OF THE ORDER PASSED BY THE FIRST
RESPONDENT DATED 28.06.2021.
// True Copy // PA To Judge
