Ravethinal Indirabhai ... vs State Of Kerala
2022 Latest Caselaw 11091 Ker

               THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT
         THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
 SATURDAY, THE 5TH DAY OF NOVEMBER 2022 / 14TH KARTHIKA, 1944
                     WP(C) NO. 26957 OF 2012
PETITIONERS:

    1     RAVETHINAL INDIRABHAI THAMPURATTI
          AGED 76 YEARS
          W/O.LATE DIVAKARA RAJA,
          KALAPPURA MADOM,
          KAPRASSERY CHENGAMANAD P.O. ALUVA.
    2     SUSEELABHAI THAMPURATTI
          W/O.K.UDAYAVARMA, KALAPPURA MADOM,
          KAPRASSERY CHENGAMANAD P.O. ALUVA.
    3     GIRIJABHAI THAMPURATTI
          W/O. ARAVINDAKSHAN, KALAPPURA MADOM,
          KAPRASSERY CHENGAMANAD P.O. ALUVA.
    4     NARENDRA VARMA RAJA
          S/O. BHARATHI THAMPURATTI,
          KALAPPURA MADOM, KAPRASSERY
          CHENGAMANAD P.O. ALUVA.
    5     UTHADAMNAL NARENDRAVARMA RAJA
          PADINJAREMADOM, DESOM ALUVA.
    6     AYILYAMNAL SANTHA THAMPURATTI
          W/O.HAYAN THAMPURAN, PADINJAREMADAM,
          KALAPPURA MADOM, KAPRASSERY
          CHENGAMANAD P.O. ALUVA.
    7     REVATHINAL SATHIBHAI THAMPURATTI
          PADINJAREMADOM, DESAM, ALUVA.
    8     CHATHAYAMNAL RADHABHAI THAMPURATTI
          W/O.KOCHUNNI THAMPURAN,
          KERALAVILAS PALACE,
          KORATTY EAST P.O.
          THRISSUR DIST.
          BY ADVS.
          SRI.V.M.KRISHNAKUMAR
          SMT.P.R.REENA

RESPONDENT:

          STATE OF KERALA
 WP(C).No. 26957 of 2012
                                2


             REPRESENTED BY THE CHIEF SECRETARY,
             SECRETARIAT, THIRUVANANTHAPURAM.


             BY GOVERNMENT PLEADER SRI.P.S.APPU

       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.11.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No. 26957 of 2012
                                       3




                            MOHAMMED NIAS. C.P.,J
                       ------------------------
                          WP(C).No.26957 of 2012
                       ------------------------
                  Dated this the 5th day of November, 2022

                                 JUDGMENT

The petitioner seeks disposal of Ext.P3 representation by the

first respondent and also claims the benefit of Ext.P2 judgment.

2. Accordingly, there will a direction to the first respondent

or any of the competent subordinates under the first respondent to

hear the petitioner and take a decision on Ext.P3 within an outer limit

of three months from the date of receipt of a copy of this judgment.

The writ petition is disposed of.

Sd/-

MOHAMMED NIAS. C.P.,JUDGE

dlk 5.11.2022 WP(C).No. 26957 of 2012

APPENDIX OF WP(C) 26957/2012

PETITIONER'S EXHIBITS EXHIBIT P1 - TRUE COPY OF THE G.O.(MS) NO.529/2000/GAD DATED 20.09.2000 EXHIBIT P2 - TRUE COPY OF THE JUDGMENT IN WP(C)NO.14723 OF 2006 DATED 21.02.2011 OF THIS HON'BLE COURT. EXHIBIT P3 - TRUE COPY OF THE REPRESENTATION DATED 3.11.2012 FILED BY THE PETITIONERS BEFORE THE RESPONDENT.