Pankajakshi vs The District Collector, Thrissur
2023 Latest Caselaw 5586 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
         FRIDAY, THE 12TH DAY OF MAY 2023 / 22ND VAISAKHA, 1945
                          WP(C) NO. 15745 OF 2023
PETITIONER:

              PANKAJAKSHI
              AGED 74 YEARS
              W/O LATE RAMACHANDRAN, MALAYEDATH HOUSE, KODAKARA,
              MANAKKULANGARA.P.O., THRISSUR,, PIN - 680684
              BY ADVS.
              SARATH M.S.
              N.J.ASHWIN


RESPONDENTS:

     1        THE DISTRICT COLLECTOR, THRISSUR
              CIVIL STATION, THRISSUR,, PIN - 680003
     2        THE DIRECTOR
              HEALTH DEPARTMENT, KERALA, GENERAL HOSPITAL JUNCTION,
              THIRUVANANTHAPURAM,, PIN - 695035
     3        ASSISTANT COMMISSIONER
              FOOD SAFETY DEPARTMENT, REGIONAL ANALYTICAL LABORATORY,
              ERNAKULAM,, PIN - 682306
     4        THE SECRETARY
              KODAKARA GRAMA PANCHAYATH, NH-47, KODAKARA, THRISSUR,,
              PIN - 680684
     5        SHAJEER.P. SHAJAHAN
              MANAGER, S.R. FUEL STATION, INDIAN OIL PETROL PUMP
              (DEALER CODE 292332), MANAKULANGARA POST, THRISSUR,, PIN
              - 680684
     6        SAJITHA RAMAKRISHNAN
              PARTNER/LICENSEE, S.R. FUEL STATION, INDIAN OIL PETROL
              PUMP (DEALER CODE 292332), MANAKULANGARA POST, THRISSUR,,
              PIN - 680684
              GP-SMT PARVATHY K
                 SRI.M.R.ANISON-SC
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.05.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.15745 OF 2023
                                       2




                              JUDGMENT

The petitioner has approached this Court

seeking a direction to the 1st respondent to

consider and pass orders on Ext.P4 after

affording an opportunity of hearing to the

petitioner.

2. Having considered the facts and

circumstances of the case, I am of the opinion

that this writ petition itself can be disposed of

with a direction.

3. Accordingly, there will be a direction to

the 1st respondent to consider and pass orders on

Ext.P4 within a period of one month with notice to

the parties and also affording an opportunity of

hearing to the petitioner. The petitioner shall

produce all necessary documents before the WP(C) NO.15745 OF 2023

concerned officer for consideration.

The writ petition is disposed of as above

sd/-

SHOBA ANNAMMA EAPEN JUDGE hmh WP(C) NO.15745 OF 2023

APPENDIX OF WP(C) 15745/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REPORT OF THE ADVOCATE COMMISSIONER DATED 15.12.2022 IN O.S. NO.1157/2022 ON THE FILE OF MUNSIFF COURT, IRINJALAKKUDA Exhibit P2 TRUE COPY OF THE REPORT DATED 20.9.2022 OF THE FOOD ANALYST, FOOD SAFETY DEPARTMENT, REGIONAL ANALYTICAL LABORATORY, ERNAKULAM Exhibit P3 TRUE COPY OF THE REPORT DATED 30.9.2022 OF THE FOOD ANALYST, FOOD SAFETY DEPARTMENT, REGIONAL ANALYTICAL LABORATORY, ERNAKULAM Exhibit P4 TRUE COPY OF THE REPRESENTATION GIVEN BY THE PETITIONER TO THE DISTRICT COLLECTOR DATED 30.9.2022 Exhibit P5 TRUE COPY OF THE REPRESENTATION GIVEN BY THE PETITIONER TO THE DIRECTOR, HEALTH DEPARTMENT, KERALA DATED 30.9.2022 Exhibit P6 TRUE COPY OF THE REPRESENTATION GIVEN BY THE PETITIONER TO THE SECRETARY, KODAKARA GRAMA PANCHAYAT DATED 30.9.2022