Vishnudas .V vs Director Of Lotteries
2023 Latest Caselaw 9374 Ker

WP(C) NO. 28793 OF 2023            1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
       FRIDAY, THE 25TH DAY OF AUGUST 2023 / 3RD BHADRA, 1945
                          WP(C) NO. 28793 OF 2023
PETITIONER/S:
          VISHNUDAS .VAGED 34 YEARSS/O VIKRAMAN, CHIRAYILVEEDU,
          MATHILIL P.O, PERINAD, KOLLAM, PIN - 691601

               BY ADVS.
               SAJU J PANICKER
               KURIAN K JOSE


RESPONDENT/S:
     1    DIRECTOR OF LOTTERIESDIRECTORATE OF KERALE STATE
          LOTTERIES, VLKASBHAVAN P.O, THIRUVAMANTHAPURAM, PIN -
          695033

      2        THE DISTRICT LOTTERY OFFICDISTRICT LOTTERY OFFICE,
               KADAPPAKKADA, KOLLAM, PIN - 691008


OTHER PRESENT:
          SMT. VIDYA KURIAKOSE, GP


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 28793 OF 2023                2




                       P.V.KUNHIKRISHNAN, J
                   ---------------------------------------
                     W.P.(C.) No. 28793 of 2023
                    --------------------------------------
               Dated this the 25th day of August, 2023


                                  JUDGMENT

The above writ petition is filed with following prayers :

"(i) To issue a writ of mandamus order or direction directing the 1st respondent to Ext.P2 representation send by the petitioner as expeditiously as possible within a time frame fixed by this Hon'ble Court.

(ii) Such other relief this Hon'ble Court deems fit and proper to grant in the facts and circumstances of the case." [SIC]

2. The petitioner is conducting a lottery agency since

12.06.2014 with agency No.4683 after getting consent from the

2nd respondent is the submission. lottery tickets are given to the

petitioner from the 2nd respondent officer. But without

informing the petitioner, the 2nd respondent transferred the

agency of the petitioner to Punalur Sub lottery office is the

grievance. The petitioner submitted Ext.P2 before the 1 st

respondent. The grievance of the petitioner is that the same is

not considered. Hence, this writ petition.

3. Heard the learned counsel for the petitioner and the

learned Government Pleader.

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

itself can be disposed of directing the 1 st respondent to consider

Ext.P2 by the 1st respondent within a time frame.

Therefore, this writ petition is disposed of with the

following directions :

1) The 1st respondent is directed to consider and pass

appropriate orders in Ext.P2 as expeditiously as possible,

at any rate, within three weeks from the date of receipt of

a certified copy of this judgment.

2) The petitioner will produce a certified copy of this

judgment along with a copy of this writ petition before the

1st respondent for compliance.

sd/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX OF WP(C) 28793/2023 PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE CERTIFICATE DATED 16.12.2021 ISSUED BY THE 2ND RESPONDENT

Exhibit P2 THE TRUE COPY OF THE REPRESENTATION DATED 19.06.2023 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT

Exhibit P3 THE TRUE COPY OF THE ACKNOWLEDGMENT CARD