Karthyayani K.V vs The District Collector
2023 Latest Caselaw 5904 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                     THE HONOURABLE MR. JUSTICE GOPINATH P.
       WEDNESDAY, THE 24TH DAY OF MAY 2023 / 3RD JYAISHTA, 1945
                              WP(C) NO. 16535 OF 2023
PETITIONER:

                  KARTHYAYANI K.V.
                  AGED 60 YEARS
                  W/O. LATE KUNHIKANNAN, VEERACHERI HOUSE, KARIYAPPU,
                  CHEEMENI PO, KASARGOD DISTRICT -, PIN - 670313

                  BY ADVS.
                  K.MOHANAKANNAN
                  H.PRAVEEN (KOTTARAKARA)



RESPONDENTS:

       1          THE DISTRICT COLLECTOR,
                  KASARGOD CIVIL STATION, VIDYANAGAR, KASARGOD DISTRICT
                  -, PIN - 671123

       2          THE TAHSILDAR,
                  TALUK OFFICE HOSDURG, KOCHI-PANVEL HIGHWAY, HOSDURG,
                  KANHANGAD, KASARGOD DISTRICT -, PIN - 671315

       3          THE VILLAGE OFFICER
                  CHEEMENI CHEEMENI VILLAGE OFFICE, CHEEMENI PO, KASARGOD
                  DISTRICT -, PIN - 671313

                  SMT. PREETHA K.K. (SR.G.P.)


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.16535/2023                    2

                            JUDGMENT

The petitioner has approached this court essentially seeking

an expeditious consideration of Ext.P1 request by the 1 st respondent.

2. The learned Senior Government Pleader would submit

that the request made by the petitioner in Ext.P1 can only be

considered in terms of Ext.P2 Government order and therefore the

1st respondent may be directed to take a decision on Ext.P1 strictly in

terms of Ext.P2 Government order.

3. Having heard the learned counsel for the petitioner and

the learned Government Pleader, this writ petition will stand

disposed of directing the 1st respondent to consider and pass orders

Ext.P1 strictly in terms of Ext.P2 Government order after affording

an opportunity of hearing to the petitioner within a period 4 months

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

4. I make it clear that I have not expressed any opinion on

the merits of the matter and it is open to the 1st respondent to take a

decision in accordance with law.

Sd/

GOPINATH P.

JUDGE acd

APPENDIX OF WP(C) 16535/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 1 ST RESPONDENT DATED 12/04/2023

Exhibit P2 TRUE COPY OF G.O.(MS) NO. 62/2016/REV.

DATED 28/01/2016

Exhibit P3 TRUE COPY OF THE JUDGMENT IN WP(C) NO.

10245/2023 DATED 03/04/2023