Kerala High Court
Rex Harison vs The Tahsildar (R.R.) on 11 July, 2008
Author: S.Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 14767 of 2007(G)
1. REX HARISON, S.S.VILLA,
... Petitioner
Vs
1. THE TAHSILDAR (R.R.)
... Respondent
2. DEPUTY TAHSILDAR (R.R.)
3. PRESIDENT, DISTRICT CONSUMER
4. THE MANAGING DIRECTOR,
For Petitioner :SRI.K.SREEKUMARAN NAIR
For Respondent :SRI.B.S.KRISHNAN(SR.)SC,TRAV.TITANIUM
The Hon'ble MR. Justice S.SIRI JAGAN
Dated :11/07/2008
O R D E R
S. SIRI JAGAN, J.
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W.P.(C)No.14767 OF 2007
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Dated this the 11th day of July, 2008
JUDGMENT
The only prayer of the petitioner now in this writ petition is that Ext.P9 application submitted by the petitioner, before the District Consumer Disputes Redressal Forum, Thiruvananthapuram, to set aside Ext.P1 ex parte order may be directed to be considered and disposed of expeditiously.
2. I have heard the learned Counsel appearing for the additional 5th respondent also. Although the additional 5th respondent seeks time to file a counter affidavit, I am of opinion that in so far as the additional 5th respondent cannot object to disposal of an application pending, the writ petition need not be adjourned for that purpose.
Accordingly, the writ petition is disposed of with a direction to the District Consumer Redressal Forum, Thiruvananthapuram to consider and pass appropriate orders on Ext.P9 application, as expeditiously as possible, at any rate, within a period of one month from the date of receipt of a copy of this judgment. The W.P.(c)No.14767/07 2 petitioner shall forward a certified copy of this judgment along with a copy of the writ petition to the District Consumer Redressal Forum, Thiruvananthapuram for compliance.
S. SIRI JAGAN, JUDGE Acd