Kerala High Court
Sissy Thomas vs The Managing Director on 15 November, 2012
Author: T.R.Ramachandran Nair
Bench: T.R.Ramachandran Nair
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE T.R.RAMACHANDRAN NAIR
MONDAY, THE 10TH DAY OF DECEMBER 2012/19TH AGRAHAYANA 1934
WP(C).No. 27559 of 2012 (T)
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PETITIONER(S):
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SISSY THOMAS, AGED 36 YEARS
W/O.THOMAS JACOB THOTTAMVILA HOUSE SOUTH PARAVUR ERNAKULAM
DISTRICT
BY ADVS.SRI.A.X.VARGHESE
SRI.A.V.JOJO
RESPONDENT(S):
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1. THE MANAGING DIRECTOR
MATSYAFED THIRUVANANTHAPURAM PIN 695001
2. THE PLANT MANAGER
ICE & FISHING PLANT MATSYAFED KOCHI 5
3. M.A ALI MAROTTIKKAL HOUSE PUTHUPADY P.O MUVATTUPUZHA 686673
R1,2 BY ADV. SRI.GEORGE POONTHOTTAM, SC,MATSYAFED
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10-12-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 27559 of 2012 (T)
APPENDIX
PETITIONER'S EXTS.
EXT.P1 TRUE COPY OF THE MEDICAL CERTIFICATE DATED 15.11.2012.
EXT.P2 TRUE COPY OF THE TOKEN ISSUED IN FAVOUR OF PETITIONER.
EXT.P3 TRUE COPY OF THE REPRESENTATION DATED 16.11.2012.
lgk
//true copy//
PS TO JUDGE
T.R.RAMACHANDRAN NAIR, J.
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W.P.(C) No.27559 of 2012
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Dated this the 10th day of December, 2012.
JUDGMENT
The petitioner is seeking for a direction to nullify the auction sale in respect of vehicle bearing No.KL-01-AE 3527. The further direction sought is to accept the tender submitted by the petitioner in respect of the said vehicle. Ext.P3 is the complaint submitted by the petitioner before the first respondent.
2. It is stated by the petitioner that he had offered Rs.1,01,000/- for the vehicle. But the Manager had given the vehicle to another person who submitted a sealed tender for Rs.75,000/-.
3. Learned Standing Counsel for the first respondent-Matsyafed submitted that Ext.P3 complaint will be verified by the Managing Director within a reasonable time.
4. Therefore, there will be direction to the first respondent to take a decision on Ext.P3 complaint raised by the petitioner within a period W.P.(C) No.27559/2012 2 of two weeks from date of receipt of a certified copy of this judgment. Status quo as on today will be continued till a decision is taken.
Writ Petition is disposed of as above.
T.R.RAMACHANDRAN NAIR Judge pms