Sankaran vs The Director Of Fisheries on 9 October, 2009

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Kerala High Court

Sankaran vs The Director Of Fisheries on 9 October, 2009

Bench: P.N.Ravindran

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

WP(C).No. 36082 of 2007(U)


1. SANKARAN, VADAKKE MANNEL,
                      ...  Petitioner

                        Vs



1. THE DIRECTOR OF FISHERIES,
                       ...       Respondent

2. DEPUTY DIRECTOR OF FISHERIES,

3. DISTRICT COLLECTOR, KOLLAM.

4. STATE OF KERALA, REPRESENTED BY CHIEF

5. DISTRICT MANAGER, MATSYAFED, KOLLAM.

                For Petitioner  :SMT.K.TRESA RANI GEORGE

                For Respondent  :SRI.P.K.VIJAYA MOHANAN, SC, MATSYAFED

The Hon'ble MR. Justice P.N.RAVINDRAN

 Dated :09/10/2009

 O R D E R

P.N.RAVINDRAN,J.

---------------------------------------- W.P.(C) No. 36082 of 2007 - U

---------------------------------------- Dated 9th October, 2009 Judgment Heard Smt.K.Tresa Rani George, the learned counsel appearing for the petitioner, Sri.K.Ramesh, the learned Government Pleader appearing for respondents 1 to 4 and Sri.P.K.Vijayamohan, the learned standing counsel appearing for the fifth respondent.

2. The relief sought for in this writ petition relates to the claim made by the petitioner who is a victim of the Tsunami which struck Kerala on 26.12.2004. His grievance is that though his fishing vessel, fishing nets, outboard engines and other equipment were valued at Rs.4,35,000/-, only the sum of Rs.50,000/- has been sanctioned for payment by way of relief. The said sum has also not paid is yet another grievance and it is conceded by the learned Government Pleader for respondents 1 to 4. The learned standing counsel for the fifth respondent submits that the petitioner's claims will be considered by the Permanent Lok Adalath being held at Vanchiyoor, Thiruvananthapuram pursuant to the directions issued by this Court in W.P.(C) No.26906 of 2006 and connected cases. W.P.(C) No.36082/2007 2

2. Since a Permanent Lok Adalath has been constituted to consider such claims, I am of the opinion that the petitioner's claims should also be considered by the Permanent Lok Adalath. I accordingly dispose of this writ petition with a direction that in the event of the petitioner filing an appropriate representation before the Permanent Lok Adalath at Thiruvananthapuram setting out his claims and contentions, the said authority shall consider the same expeditiously and, in any event, within three months from the on which the petitioner moves the Permanent Lok Adalath. I also direct that as an interim measure, the respondents shall disburse to the petitioner the sum of Rs.50,000/- already sanctioned to him within two weeks from the date on which the petitioner produces a certified copy of this judgment before the District Collector.

P.N.RAVINDRAN Judge vaa

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