Paruthipully Ksheerolpadaka ... vs The Director, Dairy Development ...
2022 Latest Caselaw 8825 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
                        WP(C) NO. 6610 OF 2022
PETITIONER:

            PARUTHIPULLY KSHEEROLPADAKA SAHAKARANA
            SANGHAM LTD NO. P 142 (D) APCOS, PARUTHIPULLY P O,
            ALATHUR TALUK, PALAKKAD DISTRICT, PIN-678573,
            REPRESENTED BY ITS PRESIDENT
            SR.VELAYUDHAN EZHUTHACHAN).

            BY ADVS.
            G.HARIHARAN
            PRAVEEN.H.
            K.S.SMITHA
            UMA DEVI S
            ANJALY T.A
            V.R.SANJEEV KUMAR


RESPONDENTS:

    1       THE DIRECTOR,
            DAIRY DEVELOPMENT DEPARTMENT
            PATTOM, THIRUVANANTHAPURAM-695004.

    2       THE DEPUTY DIRECTOR
            DAIRY DEVELOPMENT DEPARTMENT,
            CIVIL STATION, PALAKKAD DISTRICT-678001.

    3       DAIRY DEVELOPMENT OFFICER
            DAIRY DEVELOPMENT UNIT,
            KUZHALMANNAM BLOCK, KUZHALMANNAM,
            ALATHUR TALUK, PALAKKAD DISTRICT-678702.

    4       MR.K.V KRISHNADAS
            KANAKKATHRA HOUSE, PARUTHIPULLY,
            ALATHUR TALUK, PALAKKAD DISTRICT-678573.

            BY ADVS. T.K.SANDEEP
                     VEENA HARIKUMAR
            SRI.BIMAL K.NATH, SR.GOVT.PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 6610 OF 2022
                                  2




                            T.R. RAVI, J.
             --------------------------------------------
                    W. P. (C). No. 6610 of 2022
              --------------------------------------------
                 Dated this the 7th day of July, 2022

                          JUDGMENT

The writ petition has been filed praying for a direction to the

1st respondent to consider and to take follow up action on Ext.P7

appeal submitted by the petitioner against Ext.P6 order passed by

the 2nd respondent. It is submitted that Ext.P7 is still pending.

In the above circumstances, this writ petition is disposed of

directing the 1st respondent to take up Ext.P7 and to pass orders

on the same after hearing the petitioner and the 4 th respondent at

the earliest, at any rate, within two months from the date of

receipt of a copy of this judgment. The interim order staying the

operation of Ext.P6 will continue to be in force till the disposal of

Ext.P7.

Sd/-

T.R. RAVI JUDGE Pn WP(C) NO. 6610 OF 2022

APPENDIX OF WP(C) 6610/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE COMMUNICATION DATED 08.11.2018 ISSUED BY THE 3RD RESPONDENT ADDRESSED TO THE PETITIONER.

Exhibit P2 TRUE COPY OF THE ORDER DATED 03.04.2019 ISSUED BY THE 2ND RESPONDENT ADDRESSED TO THE PETITIONER DIRECTING THE ISSUANCE OF MEMBERSHIP TO THE 4TH RESPONDENT.

Exhibit P3 TRUE COPY OF THE ORDER DATED 22.01.2020 ISSUED BY THE 2ND RESPONDENT ADDRESSED TO THE PETITIONER.

Exhibit P4 TRUE COPY OF THE REQUEST DATED 31.03.2020 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

Exhibit P5 TRUE COPY OF THE DECISION TAKEN IN ITEM NO.4 DATED 25.04.2020 OF THE MANAGING COMMITTEE OF THE PETITIONER'S SOCIETY.

Exhibit P6 TRUE COPY OF THE ORDER DATED 17.01.2022 ISSUED BY THE 2ND RESPONDENT ADDRESSED TO THE PETITIONER.

Exhibit P7 TRUE COPY OF THE APPEAL / REPRESENTATION DATED 17.02.2022 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT AGAINST EXHIBIT P6 ORDER ISSUED BY THE 2ND RESPONDENT.

Exhibit P8 TRUE COPY OF THE POSTAL RECEIPT EVIDENCING DISPATCH OF EXHIBIT P7 TO THE 1ST RESPONDENT ON 18.02.2022.