Kerala High Court
R. Pazhanidas vs State Of Kerala on 25 March, 2008
Author: Antony Dominic
Bench: Antony Dominic
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C) No. 6720 of 2008(Y)
1. R. PAZHANIDAS, SAJU BHAVANAM
... Petitioner
Vs
1. STATE OF KERALA, REPRESENTED BY
... Respondent
2. THE DISTRICT COLLECTOR
3. THE CHAIRMAN
4. THE DISTRICT OFFICE, MALSYA FED
For Petitioner :SRI.LIJU. M.P
For Respondent :SRI.P.K.VIJAYA MOHANAN, SC, MATSYAFED
The Hon'ble MR. Justice ANTONY DOMINIC
Dated :25/03/2008
O R D E R
ANTONY DOMINIC, J.
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W.P.(C) NO. 6720 OF 2008 Y
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Dated this the 25th day of March, 2008
J U D G M E N T
Petitioner seeks compensation, he being a Tsunami victim. It is now submitted that a Committee has been constituted by the Government of Kerala under the chairmanship of the 2nd respondent to assess the revenue loss and to grant proper compensation. It is claiming this benefit, petitioner submits that he had submitted Ext.P5 produced along with IA 4233/08 and seeks an order requiring the 2nd respondent to take up Ext.P5 for consideration and pass appropriate orders thereon.
2. If as stated by the petitioner, Ext.P5 has been made and has been received by the 2nd respondent, the said respondent shall consider the same and pass appropriate orders thereon with notice to the petitioner. This shall be done as expeditiously as possible, at any rate within six weeks of production of a copy of this judgment.
Petitioner shall produce a copy of this judgment before the 2nd respondent for compliance.
Writ petition is disposed of as above.
ANTONY DOMINIC,JUDGE.
Rp