The Periyar Wildlife ... vs Deputy Director
2023 Latest Caselaw 7332 Ker

WP(C) NO. 20933 OF 2023                  1



                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
      TUESDAY, THE 27TH DAY OF JUNE 2023 / 6TH ASHADHA, 1945
                            WP(C) NO. 20933 OF 2023
PETITIONER/S:

               THE PERIYAR WILDLIFE PRESERVATION STAFF CO -
               OPERATIVE SOCIETY
               AGED 50 YEARS
               LTD NO: 1 -124,THEKKADY REPRESENTED BY ITS SECRETARY
               SASIKUMAR S/O RAGHAVAN, KURUVIKUMBIL HOUSE,
               VISWANATHAPURAM P.0, KUMILY IDUKKI DISTRICT, PIN -
               685509

               BY ADVS.
               MANSOOR.B.H.
               SAKEENA BEEGUM



RESPONDENT/S:

               DEPUTY DIRECTOR
               PROJECT TIGER,PERIYAR TIGER RESERVE PERIYAR EAST
               DIVISION, THEKKADY, PIN - 685509

               SMT.VIDYA KURIAKOSE, GP


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   27.06.2023,          THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 20933 OF 2023            2




                       P.V.KUNHIKRISHNAN, J
                   ---------------------------------------
                     W.P.(C.) No. 20933 of 2023
                    --------------------------------------
                Dated this the 27th day of June, 2023


                               JUDGMENT

The above writ petition is filed with following prayers :

"1. Issue a writ of mandamus or any other appropriate writ order or direction commanding the respondent to consider and pass orders on Ext P1 representation seeking allotment of cafeteria portion of the newly constructed building at Thekkady Boat Landing area on lease for the continuance of functioning of the snacks bar therein.

2. Render such other orders as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case." [SIC]

2. The prayer in this writ petition is to issue a direction

to the respondent to consider and pass orders in Ext.P1

representation which was filed seeking allotment of cafeteria

portion of the newly constructed building of at Thekkady boat

landing area on lease for the continuance of the functioning of

the snack bar.

3. Heard the learned counsel for the petitioner and the

learned Government Pleader.

4. After hearing both sides, I am of the considered

opinion that there can be a direction to the respondent to

consider Ext.P1 representation with notice to the petitioner

within a time frame.

Therefore, this writ petition is disposed of with the

following directions :

1) The respondent is directed to consider and pass

appropriate orders in Ext.P1 representation after giving

an opportunity of hearing to the petitioner as

expeditiously as possible, at any rate, within one month

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 respondent for compliance.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX OF WP(C) 20933/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REPRESENTATION DATED 28/4/2023