K.M.Jalal vs The Chief Engineer
2022 Latest Caselaw 4759 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
          THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
 TUESDAY, THE 26TH DAY OF APRIL 2022 / 6TH VAISAKHA, 1944
                        WP(C) NO. 14597 OF 2022
PETITIONER/S:

               K.M.JALAL
               AGED 65 YEARS
               S/O.MOHAMMED, KANNANCHAKKASSERIL HOUSE,
               PATTANAM, VADAKKEKKARA P.O., NORTH PARAVUR,
               ERNAKULAM DISTRICT, PIN - 680 352.

            BY ADVS.
            P.M.ABDUL JALEEL (KODUNGALLUR)
            A.G.VISWAMBHARAN



RESPONDENT/S:

    1          THE CHIEF ENGINEER
               HARBOR ENGINEERING DEPARTMENT,
               THIRUVANANTHAPURAM, PIN - 695 009.

    2          THE SUPERINTENDING ENGINEER, HARBOR ENGINEERING
               DEPARTMENT, NORTHERN REGION, ELATHUR P.O.,
               PUTHIYANIRATH, KOZHIKODE - 673 303.

    3          THE EXECUTIVE ENGINEER, HARBOUR ENGINEERING
               DEPARTMENT, PONNANI DIVISION, MALAPPURAM
               DISTRICT, KERALA, PIN - 679 583.

               BY SMT.PRINCY XAVIER (GP)


        THIS     WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   26.04.2022,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 14597 OF 2022

                                ..2..




                           JUDGMENT

The petitioner has approached this Court

seeking a direction to the 2nd respondent for

an expeditious disposal of Ext.P5

representation submitted by the petitioner.

2. I have heard the learned counsel for the

petitioner and the learned Government Pleader.

3. Considering the limited relief sought for in

the writ petition, this Court is of the view

that the writ petition can be disposed of,

with a direction to the 2nd respondent to

consider and pass appropriate orders on Ext.P2

within a time frame.

Accordingly, the writ petition is disposed of

with a direction to the 2nd respondent to

consider and pass appropriate orders on Ext.P2

within a week from the date of receipt of a WP(C) NO. 14597 OF 2022

..3..

copy of this judgment. A copy of the writ

petition along with a copy of this judgment

shall be produced before the 2nd respondent.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE bka/26.04.2022 WP(C) NO. 14597 OF 2022

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APPENDIX OF WP(C) 14597/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE RELEVANT PORTION OF THE LICENSE AGREEMENT NO.01/HED/EE/2020-21 DATED 30/12/2020.

Exhibit P2 TRUE COPY OF THE RELEVANT PORTION OF CLAUSE 2 OF THE LICENSE AGREEMENT NO.01/HED/EE/2020-21 DATED 30/12/2020.

Exhibit P3 TRUE COPY OF THE EXTENSION OF CONTRACT FOR A PERIOD OF 103 DAYS AS PER ORDER NO.A1/825/2020/EEM DATED 06/01/2022.

Exhibit P4 A TRUE COPY OF THE LETTER NO.A1/825/2020/EEM-1 DATED 03/02/2022 OF R3 TO R2.

Exhibit P5 A TRUE COPY OF THE LETTER DATED 17/03/2022 OF THE PETITIONER TO RESPONDENT 2.