Leelamma Philip vs Chairperson
2024 Latest Caselaw 10119 Ker

Kerala High Court

Leelamma Philip vs Chairperson on 5 April, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

MJC No.58/2024                            1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                   THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
              Friday, the 5th day of April 2024 / 16th Chaithra, 1946
                                 MJC NO. 58 OF 2024
                                WP(C) 24417/2023 (B)
   PETITIONER/PETITIONER:

          LEELAMMA PHILIP AGED 83 YEARS W/O PHILIP OTTAPPALLIL HOUSE, MANNANAM
          P.O., KOTTAYAM,, PIN - 686561

        BY ADV PRABHA JOSE
   RESPONDENTS/RESPONDENTS:

      1. CHAIRPERSON CHILD WELFARE COMMITTEE, KOTTAYAM,, PIN - 686019
      2. SUPERINTENDENT OF POLICE COLLECTORATE BUILDING, K.K.ROAD, KOTTAYAM,
         , PIN - 686002
      3. STATION HOUSE OFFICER, GANDHINAGAR POLICE STATION, KOTTAYAM, PIN -
         686008
      4. HEALTH INSPECTOR, PUBLIC HEALTH CENTRE, ATHIRAMPUZHA, KOTTAYAM, .,
         PIN - 686562
      5. SHEEBA @ GINI PLAKKUZHIYIL HOUSE, MANNANAM P.O., KOTTAYAM. , PIN -
         686561
      6. MANJULA PLAKKUZHIYIL HOUSE, MANNANAM P.O., KOTTAYAM. , PIN - 686561
      7. XXX
      8. XXX


          Application praying that in the circumstances stated in the affidavit
   filed therewith the High Court be pleased to recall the order dated
   05-12-2023 of dismissing the above WP(C) for default and to decide the matter
   on merits upon restoring the same into the file of this Hon'ble Court in the
   interest of justice.

         This application coming on for orders upon perusing the application and
   the affidavit filed in support of MJC and the Judgment dated 05.12.2023 in
   WP(C) 24417/2023 and upon hearing the arguments of PRABHA JOSE, Advocate for
   the petitioner in MJC/WP(C), GOVERNMENT PLEADER for R1 to R4 in MJC/WP(C) and
   of M/S. V. SETHUNATH, V.R. MANORANJAN, THOMAS ABRAHAM & OBEID ABDUL MAJEED,
   Advocates for R5 to R8 in MJC/WP(C), the court on the same day passed the
   following:-
 MJC No.58/2024                                2/2



                                         ORDER

Having considered the averments in the affidavit filed in support of this MJC, I am of the view that the petitioner has made out sufficient cause warranting restoration of the Writ Petition.

This MJC is, therefore, allowed and the Writ Petition is restored for further hearing.

The Registry is directed to list the Writ Petition as per roster.

Sd/- DEVAN RAMACHANDRAN JUDGE

05-04-2024 /True Copy/ Assistant Registrar