Somarajan vs The Registrar, Kerala State ...
2022 Latest Caselaw 190 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
   TUESDAY, THE 11TH DAY OF JANUARY 2022/21ST POUSHA, 1943
                     WP(C) NO. 30863 OF 2021


PETITIONERS:

    1    SOMARAJAN, S/O VASUSEVAN,
         AGED 70 YEARS, AMBALATHUMVILA HOUSE,
         NEAR KALLARATHOTTAM, KUTTICHAL P.O.,
         MANNOORKKARA VILLAGE, KATTAKKADA TALUK,
         THIRUVANANTHAPURAM - 695 574.
    2    DHANALAKSHMI, D/O SOMARAJAN,
         AGED 35 YEARS, AMBALATHUMVILA HOUSE,
         NEAR KALLARATHOTTAM, KUTTICHAL P.O.,
         MANNOORKKARA VILLAGE, KATTAKKADA TALUK,
         THIRUVANANTHAPURAM - 695 574.

         BY ADV N.MUHAMMAD SAJU


RESPONDENTS:

    1    THE REGISTRAR,
         KERALA STATE COMMISSION FOR SC/ST,
         AYYANKALI BHAVAN, KANAKA NAGAR,
         KOWDIAR P.O.,
         THIRUVANANTHAPURAM - 695 003.

    2    STATE OF KERALA
         REP. BY THE SECRETARY,
         DEPARTMENT OF SC/ST DEVELOPMENT,
         GOVT. SECRETARIAT, GOVT. OF KERALA,
         THIRUVANANTHAPURAM - 695 001.

         R1 BY ADV. SMT.MARY BENJEMIN
         R2 BY SRI.APPU P.S., G.P.

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 11.01.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C)No.30863/2021

                               2




                         JUDGMENT

Dated this the 11th day of January, 2022

The petitioners, who belong to Scheduled Tribe

Community in Kuttichal, Thiruvananthapuram District, have

approached this Court seeking to direct the 1st respondent

to dispose of Ext.P1 complaint as expeditiously as possible

in a time bound manner.

2. The petitioner would state that since 2014, their

family is suffering various atrocities in the locality. A

neighbour of the petitioners has constructed a road,

compound wall and concrete house with the assistance of

Panchayat and Police Officials, illegally. They have even

drawn electricity line through the petitioners' property

forcefully. The petitioners therefore filed Ext.P1 complaint

before the 1st respondent. The 1st respondent has not WP(C)No.30863/2021

passed final orders on the petitioners' complaint. The

petitioners are therefore before this Court.

3. The learned Standing Counsel representing the

1st respondent submitted that if the petitioners are co-

operating with the proceedings pending before the 1 st

respondent, the proceedings can be concluded within a

period of three months.

In the facts and circumstances of the case, the writ

petition is disposed of directing the petitioners to co-operate

with Ext.P1 proceedings pending before the 1 st respondent

and directing the 1st respondent to conclude the

proceedings as expeditiously as possible and at any rate,

within a period of three months.

Sd/-

N. NAGARESH JUDGE ncd/11.01.2022 WP(C)No.30863/2021

APPENDIX OF WP(C) 30863/2021

PETITIONERS' EXHIBITS

Exhibit P1 TRUE COPY OF COMPLAINT NO.714/E1/2019/KSCSC& ST.

Exhibit P2 TRUE COPY OF NOTICE NO.714/E1/ 2019/KSCSC& ST DATED 06.06.2019. Exhibit P3 TRUE COPY OF THE MEDICAL CERTIFICATE DATED 14.12.2017.

Exhibit P4 TRUE COPY OF THE MEDICAL CERTIFICATE OP NO.14349 DATED 15.12.2017.

Exhibit P5 TRUE COPY OF THE MEDICAL CERTIFICATE OP NO.14349 DATED 19.02.2017.