K.V.Valsan vs The District Collector, Thrissur
2023 Latest Caselaw 8239 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  TUESDAY, THE 1ST DAY OF AUGUST 2023 / 10TH SRAVANA, 1945
                   WP(C) NO. 25048 OF 2023


PETITIONER:

          K.V.VALSAN
          AGED 57 YEARS
          S/O VELAYUDHAN, KUTTICHIRA HOUSE, MADAMBY LANE,
          POOTHOL, THRISSUR, PIN - 680004
          BY ADVS.
          T.A.UNNIKRISHNAN
          K.K.AKHIL
          T. SREELAKSHMI UNNIKRISHNAN

RESPONDENTS:

    1     THE DISTRICT COLLECTOR, THRISSUR
          COLLECTORATE, THRISSUR, PIN - 680003
    2     THE DISTRICT SUPPLY OFFICER
          CIVIL SUPPLIES DEPARTMENT,
          GOVERNMENT OF KERALA, COLLECTORATE, AYYANTHOLE,
          THRISSUR, PIN - 680003
    3     THE TALUK SUPPLY OFFICER
          CIVIL SUPPLIES DEPARTMENT,
          THRISSUR, PIN - 680020
OTHER PRESENT:

          SRI. B.S.SYAMANTAK, GP


    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 01.08.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WP(C).No.25048/2023

                                   2




                    P.V.KUNHIKRISHNAN, J.
                     --------------------------------
                    W.P.(C).No.25048 of 2023
              ----------------------------------------------
            Dated this the 01st day of August, 2023


                            JUDGMENT

This writ petition is filed with following prayers:

i. issue a writ of certiorari or such other writ, order or direction quashing Exhibit P1 order. ii. issue a writ of mandamus or such other writ order or direction directing the 1st respondent to take up Exhibit P4 appeal and dispose of the same immediately after affording an opportunity of being heard to the petitioner.

iii. to dispense with the translation of the documents produced in the Vernacular Language. iv. Grant such other writ, order or direction as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case.

(SIC)

2. Aggrieved by Ext.P1 order, the petitioner filed

Ext.P4 appeal before the 1st respondent. The grievance of the

petitioner is that the same is not considered.

3. Heard the learned counsel for the petitioner and WP(C).No.25048/2023

the learned Government Pleader.

4. After hearing both sides, I think this writ petition

can be disposed of directing the 1 st respondent to consider

Ext.P4 within a time frame, after giving an opportunity of

hearing to the petitioner.

Therefore, this writ petition is disposed of in the

following manner:

1. The 1st respondent is directed to consider and

pass appropriate orders in Ext.P4, after

affording an opportunity of hearing to the

petitioner, as expeditiously as possible, at any

rate, within one month from the date of receipt

of a stamped certified copy of this judgment.

2. The petitioner will produce a stamped certified

copy of this judgment along with a copy of this

writ petition before the 1st respondent for

compliance.

sd/-

P.V.KUNHIKRISHNAN JV JUDGE WP(C).No.25048/2023

APPENDIX OF WP(C) 25048/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE ORDER DATED 12/8/22 ISSUED BY THE 2ND RESPONDENT Exhibit P2 TRUE COPY OF THE JUDGMENT DATED 1/12/21 IN WP(C) 25525 OF 2021 OF THIS HON'BLE COURT Exhibit P3 TRUE COPY OF THE REPLY DATED 10/8/22 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT Exhibit P4 TRUE COPY OF THE APPEAL DATED 12/10/22 SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT