Mohandas vs The Divisional Railway Manager ...
2023 Latest Caselaw 3171 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
     THURSDAY, THE 23RD DAY OF MARCH 2023 / 2ND CHAITHRA, 1945
                         WP(C) NO. 8877 OF 2023
PETITIONER/S:

          MOHANDAS
          AGED 59 YEARS
          S/O KRISHNANKUTTY, PRARATH HOUSE, KAVALAPPARA P.O.,
          KARAKKAD, PALAKKAD, PIN - 679523
          BY ADV NAZRIN BANU


RESPONDENT/S:

          THE DIVISIONAL RAILWAY MANAGER (COMMERCIAL)
          DIVISIONAL OFFICE, COMMERCIAL BRANCH, SOUTHERN RAILWAY,
          PALAKKAD, PIN - 678002

          SRI.MANU.S,DSGI


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 8877 OF 2023


                                         -2-

                                 JUDGMENT

This writ petition is filed by the petitioner seeking the following

reliefs:-

"1. Issue a writ in the nature of mandamus or such other writ, order or direction commanding the Respondent to consider Exhibit P4 representation and pass orders on the same in a time bound manner.

2. Issue such other writ order or direction as this Hon'ble Court may deem fit in the facts and circumstances of the case.

3. Dispense with the translation of vernacular documents."

2. According to the petitioner, petitioner is the owner of an auto-

taxi motor cab bearing registration No.KL 51 F 4484. It seems that

petitioner was permitted to park his auto-taxi at Shornur Railway Taxi

Stand as per Ext.P1 order of the respondent. Now, the case projected

by the petitioner is that petitioner is prevented from parking his auto-

taxi in the area earmarked for parking taxi cars. Thereupon, petitioner

has submitted Ext.P4 representation before the Divisional Railway

Manager, Palakkad, the respondent. Petitioner seeks direction for WP(C) NO. 8877 OF 2023

early consideration of Ext.P4.

3. Having heard the learned Counsel for the petitioner

Smt. Nazrin Banu, and the learned Deputy Solicitor General of India

Sri. S.Manu, the writ petition is disposed of, directing the respondent

to finalize Ext.P4 application, at the earliest, and at any rate, within a

month from the date of receipt of a copy of this judgment.

The writ petition is disposed of accordingly.

Sd/-

SHAJI P.CHALY JUDGE

uu 23.03.2023 WP(C) NO. 8877 OF 2023

APPENDIX OF WP(C) 8877/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE ORDER DATED 15.11.2016 ISSUED BY THE 1ST RESPONDENT Exhibit P2 TRUE COPY OF THE JUDGMENT DATED 09.03.2020 IN W.P.(C) NO.3700 OF 2020 Exhibit P3 TRUE COPY OF THE PHOTOGRAPHS OF THE ALLOTTED PARKING AREA IN FRONT OF HOTEL APSARA Exhibit P4 TRUE COPY OF THE REPRESENTATION DATED 02.02.2022 Exhibit P5 TRUE COPY OF THE PHOTOGRAPHS OF THE SUGGESTED PARKING AREA WITHIN THE RAILWAY TAXI STAND