Middle East Hotel Company Pvt Ltd vs State Of Kerala
2022 Latest Caselaw 6386 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        FRIDAY, THE 3RD DAY OF JUNE 2022 / 13TH JYAISHTA, 1944
                       WP(C) NO. 17960 OF 2022
PETITIONER:

            MIDDLE EAST HOTEL COMPANY PVT LTD
            SAHODARAN AYYAPPAN ROAD,
            ELAMKULAM, KOCHI 682 020,
            REPRESENTED BY ITS GENERAL MANAGER AND
            POWER OF ATTORNEY HOLDER,
            MAHADEVAN K.

            BY ADVS.
            GEORGE CHERIAN (SR.)
            GEORGE A.CHERIAN
            JIJI N.VARGHESE


RESPONDENTS:

    1       STATE OF KERALA,
            REPRESENTED BY CHIEF SECRETARY TO GOVERNMENT,
            TRIVANDRUM 695 036.

    2       THE TALUK LAND BOARD,
            CHANGANASSERY, REPRESENTED BY ITS CHAIRMAN,
            SUB COLLECTOR, REVENUE DIVISIONAL OFFICE,
            KOTTAYAM, 686 001




            SRI. BIMAL K. NATH, SR.GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17960 OF 2022
                                      2




                             T.R.RAVI, J.
                    ----------------------------------------
                     WP(C) No.17960 OF 2022
                   -------------------------------------------
               Dated this the 03rd day of June, 2022

                            JUDGMENT

Admit. Government Pleader takes notice for the

respondents.

2. The grievance of the petitioner is that, in S.M

proceedings pending before the 2nd respondent, the petitioner

has filed an application for impleadment, copy of which is

produced as Ext.P2. It is submitted that the same has not been

taken up and orders passed. It is further submitted that the

petitioner was also not heard though he had appeared before

the 2nd respondent on 20.05.2022.

3. In the above circumstances, the writ petition is

disposed of directing the 2nd respondent to pass orders on

Ext.P2 application, and if the petitioner is impleaded on the

basis of Ext.P2 application, they shall also be heard before

finalizing SMC 1/2008. Necessary orders shall be issued within WP(C) NO. 17960 OF 2022

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

The petitioner shall produce a copy of the writ petition along

with a copy of this judgment before the 2 nd respondent for

compliance.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 17960 OF 2022

APPENDIX OF WP(C) 17960/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE STATUS REPORT OF THE COMPANY AS ON 18.05.2022.

Exhibit P2 TRUE COPY OF THE AFFIDAVIT AND PETITION BEFORE THE SECOND RESPONDENT.

Exhibit P3 TRUE COPY OF THE LETTER DATED 9.5.2022 ISSUED BY THE 2ND RESPONDENT.

RESPONDENT'S EXHIBITS      :    NIL


                   //TRUE COPY//             PA TO JUDGE