Sathish Kumar vs The District Collector
2023 Latest Caselaw 10648 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
MONDAY, THE 16TH DAY OF OCTOBER 2023 / 24TH ASWINA, 1945
                   WP(C) NO. 33842 OF 2023
PETITIONER:

           SATHISH KUMAR
           AGED 44 YEARS
           S/O PARAMASIVAN, GRANBY ESTATE, GRANBY P.O.,
           VANDIPERIYAR, IDUKKI PINCODE, PIN - 685533
           BY ADV KARJET KODUVATH


RESPONDENTS:

    1      THE DISTRICT COLLECTOR
           CIVIL STATION, IDUKKI, PAINAV, PIN - 685603
    2      SUPERINTENDENT
           TALUK HOSPITAL, PEERUMEDU, IDUKKI DISTRICT,
           PIN - 685501
    3      BABY
           S/O.JOSEPH, ANJILIMOOTIL HOUSE, MELAZHUTHA,
           PEERUMEDU, IDUKKI DISTRICT, PIN - 685501
    4      BIJOY
           THUNDATHIL, PASUMALA, MANJHUMALA, VANDIPERIYAR,
           IDUKKI DISTRICT, PIN - 685533


           SRI. SUNIL K.KURIAKOSE, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 16.10.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WPC 33842/23
                                ..2..



                          JUDGMENT

The limited plea of the petitioner is that 1 st respondent be

directed to take up and decide Ext.P4 representation of his,

within a time frame to be fixed by this Court.

2. The learned Government Pleader, in response,

submitted that if the petitioners only require Ext.P4 to be taken

up and decided, there does not appear to be any legal

impediment for the 1st respondent in doing so; but prayed that

this Court may not make any affirmative declarations in his

favour and leave it to the said respondent to take an

appropriate decision thereon, as per law.

3. Taking note of the afore submissions, I direct the 1 st

respondent to take up Ext.P4 representation and decide the

same, after affording him an opportunity of being heard; thus

culminating in an appropriate order and necessary action

thereon, as expeditiously as is possible, but not later than two

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

This writ petition is thus ordered.

Sd/-

DEVAN RAMACHANDRAN, JUDGE

ACR WPC 33842/23 ..3..

APPENDIX OF WP(C) 33842/2023

PETITIONER EXHIBITS Exhibit1 TRUE COPY OF THE QUOTATION NOTICE, 25/3/2023 Exhibit P2 TRUE COPY OF THE DETAILS OF THE QUOTATION, DATED 18/04/2023 OF THE QUOTATION OPENING COMMITTEE Exhibit P3 TRUE COPY OF THE PETITIONER SUBMITTED A COMPLAINT ON 19/04/202 Exhibit P4 TRUE COPY OF THE REPRESENTATION DATED 25/07/2023