Kerala High Court
R.Pazhanidas vs State Of Kerala on 5 November, 2008
Author: V.Giri
Bench: V.Giri
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 19798 of 2008(F)
1. R.PAZHANIDAS, S/O.RAMAKRISHNAN,
... Petitioner
Vs
1. STATE OF KERALA, REPRESENTED BY
... Respondent
2. THE DISTRICT COLLECTOR, KOLLAM DISTRICT,
3. THE CHAIRMAN, DISTRICT LEGAL SERVICE
4. THE DISTRICT OFFICE, MALSYA FED,
5. TAHSILDAR, TALUK OFFICE, KARUNAGAPPALLY.
For Petitioner :SRI.LIJU. M.P
For Respondent :SRI.P.K.VIJAYA MOHANAN, SC, MATSYAFED
The Hon'ble MR. Justice V.GIRI
Dated :05/11/2008
O R D E R
V.GIRI, J
-------------------
W.P.(C).19798/2008
--------------------
Dated this the 5th day of November, 2008
JUDGMENT
Petitioner challenges Ext.P6 order passed by the District Collector rejecting the claim made by the petitioner to compensate the loss suffered by him in Tsunami.
2. Learned Government Pleader, on instructions, submits that the District Collector will pass fresh orders after hearing the petitioner in as much as that the petitioner was not heard before Ext.P6 order was passed. Submission is recorded.
3. In the result, writ petition is disposed of quashing Ext.P6 and directing the District Collector to pass fresh order, after hearing the petitioner, within six weeks from the date of receipt of a copy of this judgment. It is open to the petitioner to produce all materials to substantiate his claim, before the District Collector.
V.GIRI, Judge mrcs