Abhirami.G vs The District Collector
2022 Latest Caselaw 6264 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR.JUSTICE V.G.ARUN
     FRIDAY, THE 3RD DAY OF JUNE 2022 / 13TH JYAISHTA, 1944
                     WP(C) NO. 10675 OF 2022
PETITIONER/S:

             ABHIRAMI.G.
             AGED 26 YEARS
             D/O. GOPALAKRISHNAN R, PALLATHUPARAMBU HOUSE,
             MUTTINAGUM P.O, VARAPPUZHA, ERNAKULAM DISTRICT
             - 683517.
             BY ADV V.K.HEMA

RESPONDENT/S:

             THE DISTRICT COLLECTOR
             ERNAKULAM, CHAIRMAN, DISASTER MANAGEMENT
             AUTHORITY, CIVIL STATION, KAKKANAD, ERNAKULAM -
             682030.
OTHER PRESENT:

             GP AMMINIKUTTY K.


        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    03.06.2022,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No.10675 of 2022

                                    -2-



                              JUDGMENT

Dated this the 3rd day of June, 2022

The petitioner's dwelling house sustained

extreme damage in the 2018 floods. The

petitioner has computed her loss at

Rs.2,80,000/-. Only paltry amount of Rs.10,000/-

was paid to her compensation by the respondent.

Therefore, the petitioner filed O.P.No.1715 of

2020 before the Permanent Lok Adalath, Ernakulam,

claiming compensation of Rs.2,80,000/-. This writ

petition is filed aggrieved in disposing the

original petition.

2. In the report submitted by the Chairman

of the Permanent Lok Adalath, it is stated that

more than 25,000 flood Second Appeals were filed

before the Adalath. Initially, 100 to 160 cases

were posted daily. Since most of the petitioners

failed to appear on the posting dates, the cases W.P.(C) No.10675 of 2022

had to be adjourned. Hence, the cases are now

being adjourned by notification in order to avoid

unnecessary calling work. The Chairman has also

pointed out the insufficiency of staff at the

Permanent Lok Adalath for handling the huge

amount of work. It is assured that the

petitioner's original petition will be

considered on priority basis, after service of

notice on the respondents and on completion of

pleadings.

3. Learned Government Pleader submitted, on

instructions, that the Tahasildar concerned is

appearing on behalf of the respondents.

4. If so, the Permanent Lok Adalath can

expedite the consideration of petitioner's

original petition, taking note of the fact that

she has been rendered homeless in the floods and

is living in a hostel.

The writ petition is accordingly disposed of, W.P.(C) No.10675 of 2022

directing the Permanent Lok Adalath to take

earnest efforts to dispose of O.P.No.1715 of 2020

within four months of receipt of a copy of this

judgment.

Sd/-

V.G.ARUN JUDGE Scl/ W.P.(C) No.10675 of 2022

APPENDIX

PETITIONER'S EXHIBITS:

EXT.P1: TRUE COPY OF O.P.1715/2020 ON THE FILES OF

PERMANENT LOK ADALATH, ERNAKULAM.