Mrs.K.Sareena vs The Kozhikode Municipal ...
2022 Latest Caselaw 4271 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                  THE HONOURABLE MR. JUSTICE SATHISH NINAN
         THURSDAY, THE 7TH DAY OF APRIL 2022 / 17TH CHAITHRA, 1944
                           WP(C) NO. 11932 OF 2022
PETITIONER:

              MRS.K.SAREENA,
              AGED 44 YEARS
              W/O.P.P.ABDUL RAFI, AL-RAAZ (H), WEST NADAKKAVU P.O.,
              KATCHERI VILLAGE, KOZHIKODE, PIN-673 011.

              BY ADVS.
              NABIL KHADER
              CHITHRA C.EDADAN



RESPONDENTS:

     1        THE KOZHIKODE MUNICIPAL CORPORATION,
              REPRESENTED BY ITS SECRETARY, CALICUT BEACH NEAR AKASHVANI,
              KOZHIKODE, KERALA, PIN-673 032.

     2        THE SECRETARY, KOZHIKIDE MUNCIPAL CORPORATION,
              CALICUT BEACH NEAR AKASHVANI, KOZHIKODE, KERALA, PIN-673 032.

     3        SUPERINTENDENT AND THE PUBLIC INFORMATION OFFICER,
              (UNDER THE RIGHT TO INFORMATION ACT), KOZHIKODE MUNICIPAL
              CORPORATION, CALICUT BEACH NEAR AKASHVANI, KOCHIKODE, KERALA,
              PIN-673 032.

     4        THE ASSISTANT ENGINEER & THE FIRST APPELLATE AUTHORITY,
              (UNDER THE RIGHT TO INFORMATION ACT), KOZHIKODE MUNICIPAL
              CORPORATION, CALICUT BEACH NEAR AKASHVANI, KOCHIKODE, KERALA,
              PIN-673 032.
 WP(C) NO. 11932 OF 2022                 -2-


     5      THE STATE CHIEF INFORMATION COMMISSIONER OF KERALA,
            KERALA STATE INFORMATION COMMISSION, TC 14, 2071, PUNNAN
            ROAD, NEAR JACOBS JUNCTION, PALAYAM, THIRUVANANTHAPURAM-695
            001.

            BY ADV G.SANTHOSH KUMAR (P).



OTHER PRESENT:

            SRI. M.AJAY,S.C




     THIS   WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
07.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                        SATHISH NINAN, J.
              = = = = = = = = = = = = = = = = = =
                    W.P.(C) No.11932 of 2022
              = = = = = = = = = = = = = = = = = =
             Dated this the 7th day of April, 2022

                         J U D G M E N T

All that the petitioner seeks for is an expeditious

consideration of Ext.P5 Second Appeal preferred by the

petitioner before the 5 th respondent under the Right to

Information Act.

2. Heard the learned counsel for the petitioner and

the learned Standing Counsel for respondent No. 5.

Without expressing anything on the merits, this

writ petition is disposed of directing the 5 th

respondent to consider and pass appropriate orders on

Ext.P5 appeal after affording an opportunity of hearing

to the petitioner, as expeditiously as possible and at

any rate 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) 11932/2022

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE RTI APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.

Exhibit P2 A TRUE COPY OF THE REPLY ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER DATED 21.05.2021.

Exhibit P3 A TRUE COPY OF THE FIRST APPEAL PREFERRED BY THE PETITIONER BEFORE THE 4TH RESPONDENT DATED 22.05.2021.

Exhibit P4 A TRUE COPY OF THE ORDER OF THE 4TH RESPONDENT DATED 15.07.2021.

Exhibit P5 A TRUE COPY OF THE APPEAL PREFERRED BY THE PETITIONER BEFORE THE 5TH RESPONDENT DATED 21.07.2021.

Exhibit P6 A TRUE COPY OF THE ORDER OF THE 5TH RESPONDENT DATED 01.12.2021 ISSUED TO THE 4TH RESPONDENT.

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