Asif Azad vs Registrar General
2023 Latest Caselaw 5823 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     WEDNESDAY, THE 24TH DAY OF MAY 2023 / 3RD JYAISHTA, 1945
                        WP(C) NO. 16149 OF 2023
PETITIONER:

          ASIF AZAD
          AGED 30 YEARS
          DARUSSALAM PARAYATHUKONAM PO KIZHUVILAM,
          THIRUVANANTHAPURAM, KERALA, PIN - 695104

          BY ADV ASIF AZAD(Party-In-Person)



RESPONDENT:

          REGISTRAR GENERAL
          HIGH COURT OF KERALA, ERNAKULAM, KERALA, PIN - 682031




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.05.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P (C) No.16149 of 2023

                                       2

                      P.V.KUNHIKRISHNAN
                  ---------------------
                     W.P (C) No.16149 of 2023
               ---------------------------
                 Dated this the 24th day of May, 2023

                                 JUDGMENT

The writ petition is filed with the following prayer:-

i) It is prayed that this Hon'ble High Court may graciously be pleased to issue a writ in the nature of mandamus, directing the respondent to hand over the administrative order in the letter from [email protected] to [email protected], dated 07.12.2022, regarding the topic seeking help from Your Lordships to merge all the same matter to the part- heard bench.

2. The petitioner filed an application under the Right

to Information Act as evident by Ext.P2. The Public

Information Officer of the High Court of Kerala sent a reply

as evident by Ext.P3. Aggrieved by the same, the petitioner

filed an appeal before the appellate authority as evident by

Ext.P4. As per Ext.P5, the appellate authority informed the

petitioner to submit his contentions by post or by e-mail. It

is submitted by the petitioner that the same is also

submitted before the appellate authority by hand. Even W.P (C) No.16149 of 2023

now, no final order is passed in Ext.P4 is the grievance.

3. Since the limited prayer of the petitioner is for a

consideration of Ext.P4 appeal within a time frame, I think

this writ petition can be disposed of directing the

respondent to pass final orders in Ext.P4, if not already

passed, and intimate the result of the appeal to the

petitioner forthwith.

4. Therefore, this writ petition is disposed of with the

following directions:-

i) The respondent will consider Ext.P4 and pass

appropriate orders in it, as expeditiously as

possible, at any rate, within one month from the

date of receipt of a copy of this judgment.

ii) The order passed by the respondent will be

communicated to the petitioner forthwith.

Sd/-

P.V.KUNHIKRISHNAN

JUDGE

bng/25.05.23 W.P (C) No.16149 of 2023

APPENDIX OF WP(C) 16149/2023

PETITIONER EXHIBITS

Exhibit P 1 PHOTOCOPY OF THE EMAIL SEND TO THE HONOURABLE CHIEF JUSTICE OF KERALA DATED 07.12.2022

Exhibit P 2 PHOTOCOPY OF THE RTI TO THE HONOURABLE HIGH COURT OF KERALA DATED 23.12.2022

Exhibit P 3 PHOTOCOPY OF THE RTI REPLY FROM THE HONOURABLE HIGH COURT OF KERALA DATED 24.12.2022

Exhibit P 4 PHOTOCOPY OF THE APPEAL TO THE RTI FILED BEFORE THE HONOURABLE HIGH COURT OF KERALA DATED 28.12.2022

Exhibit P 5 PHOTOCOPY OF THE REPLY SEEKING DOCUMENTS ON THE APPEAL FILED TO THE HONOURABLE HIGH COURT OF KERALA DATED 06.01.2023