Dr. Radhakrishna Pillai vs State Of Kerala
2022 Latest Caselaw 1458 Ker

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT

                     THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

               WEDNESDAY, THE 2ND DAY OF FEBRUARY 2022 / 13TH MAGHA, 1943

                                WP(C) NO. 12663 OF 2021

PETITIONER:

               DR. RADHAKRISHNA PILLAI
               AGED 78 YEARS
               S/O. KRISHNAPILLAI, ROHINI , T.C. 14/1690, FOREST OFFICE LANE,
               VAZHUTHACAUD, THIRUVANANTHAPURAM-14

               BY ADV SAJU J PANICKER



RESPONDENTS:

      1        STATE OF KERALA REPRESENTED BY ITS SECRETARY TO GOVERNMENT, REVENUE
               DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695001

      2        THE LAND REVENUE COMMISSIONER,
               REVENUE COMPLEX, PUBLIC OFFICE BUILDING, MUSEUM, THIRUVANANTHAPURAM-
               695 033

      3        THE DISTRICT COLLECTOR,
               COLLECTORATE, CIVIL STATION ROAD, THIRUVANANTHAPURAM-695 043

      4        THE REVENUE DIVISIONAL OFFICER,
               COLLECTORATE, CIVIL STATION ROAD, THIRUVANANTHAPURAM-695 043

      5        THE THASILDAR,
               TALUK OFFICE, THIRUVANANTHAPURAM-695 023

      6        THE VILLAGE OFFICER,
               KADAKAMPALLY VILLAGE, KADAKAMPALLY, ANAYARA P.O, THIRUVANANTHAPURAM-
               695 029.

      7        SHEREEFA HUSSAIN,
               AGED 79 YEARS
               D/O. HAJIRA BEEVI, KALLUVILAKATHU VEEDU, PALAYAM, UNIVERSITY P.O,
               THIRUVANANTHAPURAM-695 034




               SMT. K. AMMINIKUTTY - SR.GP




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 02.02.2022, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                    2



W.P.(C) No. 12663 of 2021




                            JUDGMENT

Dated this the 2nd day of February, 2022.

Amidst the various allegations, assertions and

averments made and urged in this writ petition, the

petitioner essentially seeks a direction to the third

respondent - District Collector, to take up and consider

Ext.P6 complaint preferred by him with respect to several

allegations and misdemeanors on the side of the seventh

respondent.

2. The petitioner says that, he has averred certain

specific instances in this writ petition and impelled clear

imputations against the seventh respondent, as also

grant certain official respondents in Ext.P6, and thus

W.P.(C) No. 12663 of 2021

prays that same be directed to be taken up and disposed

of without any further delay.

3. The learned Senior Government Pleader -

K.Amminikutty, in answer to the afore submissions made

on behalf of the petitioner by his learned counsel -

Sri.Kurian K.Jose, submitted that, if the petitioner only

requires the third respondent to take up Ext.P6

representation and dispose of the same, she will not

stand in the way in an appropriate order being issued;

however, praying that this Court may not make any

affirmative declarations on the entitlement of the

petitioner to any relief and leave it to be decided by the

competent Authority, in terms of law.

4. The files reveal that the summons issued from

this Court to the seventh respondent has been returned

W.P.(C) No. 12663 of 2021

with the endorsement "unclaimed".

In the afore circumstances, I order this writ petition

and direct the third respondent to take up Ext.P6

complaint of the petitioner and dispose it of after

affording him and the seventh respondent an opportunity

of being heard; thus culminating in an appropriate order

and necessary action thereon, as expeditiously as is

possible, but not later than three months from the date

of receipt of a copy of this judgment.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Raj/05.02.2022.

W.P.(C) No. 12663 of 2021

APPENDIX OF WP(C) 12663/2021

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE REPORT DATED 2.12.2013 SENT TO THE DISTRICT POLICE CHIEF BY THE DISTRICT COLLECTOR. Exhibit P2 THE TRUE COPY OF FIR 271 OF 2014 OF MEDICAL COLLEGE POLICE STATION, THIRUVANANTHAPURAM.

Exhibit P3 THE TRUE COPY OF THE QUICK VERIFICATION REPORT ISSUED TO THE PETITIONER BY THE INSPECTOR OF POLICE , VIGILANCE AND ANTI-CORRUPTION BUREAU, SOUTHERN RANGE, POTTAKUZHI, PATTOM P.O, THIRUVANANTHAPURAM. Exhibit P4 THE TRUE COPY OF THE ORDER DATED 21.10.2017 OF THE SUB COLLECTOR, THIRUVANANTHAPURAM.

Exhibit P5 THE TRUE COPY OF THE THANDAPPER ACCOUNT REGISTER 7401 OBTAINED UNDER RIGHT TO INFORMATION ACT.

Exhibit P6 THE TRUE COPY OF THE COMPLAINT DATED 10.03.2021 FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.