Kerala Nilathezhuthu Asan Sanghatana vs State Of Kerala
2024 Latest Caselaw 9716 Ker

Kerala High Court

Kerala Nilathezhuthu Asan Sanghatana vs State Of Kerala on 4 April, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
                       WP(C) NO. 13803 OF 2024
PETITIONER:

          KERALA NILATHEZHUTHU ASAN SANGHATANA,
          REG.NO.337/84, HEAD OFFICE,
          VELOORVATTOM, CHERTHALA, ALAPPUZHA DISTRICT.
          REPRESENTED BY THE GENERAL SECRETARY,
          SRI. N.G. ARAVINDAKSHAN, AGED 74 YEARS, PIN - 688 524

          BY ADVS.
          JOLIMA GEORGE
          R.SEEMA


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
          GOVERNMENT, LOCAL SELF GOVERNMENT DEPARTMENT,
          GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695 001

    2     THE DIRECTOR OF PANCHAYATS
          DIRECTORATE, THIRUVANANTHAPURAM, PIN - 695 001


          SMT. VIDYA KURIAKOSE. GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13803 OF 2024
                                     2




                               T.R.RAVI.J
            -------------------------------------------------------
                       WP(C) No.13803 of 2024
          --------------------------------------------------------
              Dated this the 04th day of April, 2024


                              JUDGMENT

Admit. Government Pleader takes notice for

respondents.

2. The petitioner is aggrieved by the issuance of

Ext.P4 order granting permission to issue certificates for

the sake of obtaining grant earmarked for 'Nilathezhuthu

Asans'. Petitioner has preferred Ext.P5 representation

pointing out the shortcomings in Ext.P4 order before the

1st respondent and seeks early disposal of the same.

3. In view of the limited prayer made, this writ

petition is disposed of directing the 1 st respondent to

consider and pass orders on Ext.P5, after hearing the WP(C) NO. 13803 OF 2024

petitioner, at the earliest, at any rate within three

months from the date of receipt of a copy of this

judgment.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 13803 OF 2024

APPENDIX OF WP(C) 13803/2024

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE G.O.(RT.)NO.832/86/LAD DATED 07.03.1986 Exhibit P2 TRUE COPY OF THE G.O.(O). NO. 623/98/LAD DATED 10.03.1998 Exhibit P3 TRUE COPY OF THE JUDGMENT DATED 2.4.2003 IN O.P. NO.7856/2003 OF THIS HON'BLE COURT Exhibit P4 TRUE COPY OF THE ORDER DATED 24.01.2023 BY 1 ST RESPONDENT Exhibit P5 TRUE COPY OF THE REPRESENTATION DATED 21-02-

RESPONDENT'S EXHIBITS        :   NIL


             //TRUE COPY//             PA TO JUDGE