K. Anil Kumar vs Union Of India
2022 Latest Caselaw 9327 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
    WEDNESDAY, THE 10TH DAY OF AUGUST 2022 / 19TH SRAVANA, 1944
                       WP(C) NO. 22541 OF 2022
PETITIONER:

          K. ANIL KUMAR
          AGED 76 YEARS
          S/O LATE A.KARUNAKARAN, KAVITHA, NO.17-VRINDAVAN
          COLONY, PATTOM, THIRUVANANTHAPURAM-695004.

          BY ADVS.
          S.SHYAM
          N.SUKUMARAN (SR.)
          V.K.BALACHANDRAN
          N.K.KARNIS
          DRISHYA K.PRAKASH
          AMALENDU A.
          VINAY KUMAR VARMA


RESPONDENTS:

    1     UNION OF INDIA
          REPRESENTED BY ITS SECRETARY TO MINISTRY OF ROAD
          TRANSPORT AND HIGHWAYS, TRANSPORT BHAWAN, I,
          PARLIAMENT STREET, NEW DELHI-110001.

    2     PROJECT DIRECTOR
          NATIONAL HIGHWAY AUTHORITY OF INDIA, TC 36/414(5),
          KOIKKAL VEEDU, KAVU LANE, PALKULANGARA,
          THIRUVANANTHAPURAM-695024.

          SRI.S.MANU, ASGI
          SRI.LEJO JOSEPH GEORGE, SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 22541 OF 2022

                                     2


                               T.R. RAVI, J.
              --------------------------------------------
                     W.P.(C)No.22541 of 2022
                   --------------------------------------------
              Dated this the 10th day of August, 2022

                             JUDGMENT

Admit. ASG takes notice for the 1 st respondent. Standing

Counsel takes notice for the 2nd respondent.

2. The limited prayer in the writ petition is for a

direction to the 2nd respondent to consider and pass orders on

Ext.P2 representation within a reasonable time. Ext.P2 is seen

dated 04.10.2021.

In view of the limited prayer made in the writ petition,

the writ petition is disposed of, directing the 2 nd respondent to

consider and pass orders on Ext.P2 after hearing the

petitioner, at the earliest, at any rate, within three months

from the date of receipt of a copy of this judgment.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 22541 OF 2022

APPENDIX OF WP(C) 22541/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF ROUGH SKETCH PREPARED BY THE PETITIONER SHOWING THE DETAILS OF THE LOCATION AND LIE OF NH-66 NEAR HIS PROPERTY.

Exhibit P2 TRUE COPY OF THE REPRESENTATION DATED 04.10.2021 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.