Kerala High Court
F.Michel vs The Deputy Director Of Fisheries on 9 May, 2017
Author: Anu Sivaraman
Bench: Anu Sivaraman
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
TUESDAY, THE 9TH DAY OF MAY 2017/19TH VAISAKHA, 1939
WP(C).No. 15439 of 2017 (D)
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PETITIONER :
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F.MICHEL, AGED 59 YEARS,
S/O.FRANCIS, KADALPURAM PURANPOKKU,
PALLITHOTTAM, KOLLAM DISTRICT,
NOW RESIDING AT CENTURY NAGAR-48,
PALLITHOTTAM, KOLLAM WEST VILLAGE, KOLLAM.
BY ADV. SRI.N.SUNIL JOSEPH
RESPONDENTS :
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1. THE DEPUTY DIRECTOR OF FISHERIES
OFFICE OF THE DEPUTY DIRECTOR OF FISHERIES,
CIVIL STATION, KOLLAM, PIN-691013.
2. THE FISHERIES OFFICER,
FISHERIES STATION, NEENDAKARA, KOLLAM.
3. THE DISTRICT MATSYAFED OFFICER,
MATSYAFED OFFICER, MARIYALAYAM BUILDING,
SAKTHIKULANGARA P.O., KOLLAM, PIN-691581.
4. THE ASSISTANT MANAGER,
MATSYAFED - COMMERCIAL OPERATIONS,
MATSYAFED OFFICE, MARIYALAYAM BUILDING,
SAKTHIKULANGARA P.O., KOLLAM, PIN-691581.
5. THE PROJECT OFFICER/ASSISTANT MATSYAFED
OFFICER, MATSYAFED OFFICE,
WADY, KOLLAM DISTRICT, PIN-691013.
WP(C).No. 15439 of 2017 (D)
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6. THE FOREMAN, OBM SERVICE CENTER,
MATSYAFED, NEENDAKARA, KOLLAM,PIN-691583.
7. MALSYATHOZHILALI VIKASANA SHEMA SAHARANA
SANGAM, NO.F(Q)21, PALLITTOTTAM,
MUTHAKARA, KOLLAM WEST VILLAGE,
KOLLAM DISTRICT, PIN-691001.
8. THE SECRETARY,
MALSYATHOZHILALI VIKASANA SHEMA
SAHARANA SANGAM,NO.F(Q)21,
PALLITTOTTAM, MUTHAKARA,
KOLLAM WEST VILLAGE,
KOLLAM DISTRICT, PIN-691001.
R1 & R2 BY GOVERNMENT PLEADER
SMT. RAJI T. BHASKAR
R3 TO R5 BY ADV. SRI.T.P.PRADEEP, SC,
BY SRI.N.RADHAKRISHNAN, SC,
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 09-05-2017, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
bp
WP(C).No. 15439 of 2017 (D)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1:- TRUE COPY OF THE CERTIFICATE OF
REGISTRATION DT.26/09/2014 ISSUED TO THE
PETITIONER.
EXHIBIT P2:- TRUE COPY OF THE G.D. EXTRACT OF COSTAL
POLICE STATION, NEENDAKARA DT.18/04/2017.
EXHIBIT P3:- TRUE COPY OF THE COMPLAINT DT.18/04/2017
FILED BEFORE 2ND RESPONDENT.
EXHIBIT P4:- TRUE COPY OF THE COMPLAINT DT.18/04/2017
FILED BEFORE 3RD RESPONDENT.
EXHIBIT P5:- TRUE COPY OF THE COMPLAINT DT.18/04/2017
FILED BEFORE 8TH RESPONDENT.
EXHIBIT P6:- TRUE COPY OF THE INSTRUCTION
DT.19/04/2017 OF THE 4TH RESPONDENT.
EXHIBIT P7:- TRUE COPY OF THE REPRESENTATION
DT.25/04/2017 FILED BEFORE THE 5TH
RESPONDENT.
RESPONDENT(S)' EXHIBITS : NIL.
//TRUE COPY//
P.A. TO JUDGE
bp
ANU SIVARAMAN, J.
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W.P.(C) No.15439 of 2017(D)
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Dated this the 9th day of May, 2017
JUDGMENT
The petitioner has preferred Ext.P7 representation, before the 5th respondent, seeking rectification of damages caused to the engine of the petitioner's boat. The limited prayer of the petitioner in the writ petition is for a direction to the 5th respondent to consider and pass orders on the same.
2. I have heard the learned counsel for the petitioner, the learned Standing Counsel and the learned Government Pleader.
3. In the above circumstances, there will be a direction to the 5th respondent to take up, consider and pass orders on Ext.P7 representation preferred by the petitioner, in the light of the report submitted by the competent Officers, within a period of one month from the date of receipt of a copy of this judgment.
The writ petition is disposed of as above.
Sd/-
ANU SIVARAMAN, JUDGE sm/