Kavitha Sudhakaran vs. The Managing Director
Held
The High Court, observing the availability of an appellate remedy against the 2nd respondent's order, directed the petitioner to file an appeal before the appropriate appellate authority within three weeks. The appellate authority was instructed to consider the appeal and pass orders in accordance with law.
Facts
The petitioner challenged certain communications and an order from the 2nd respondent concerning the grant of a subsidy, seeking to set them aside and obtain a mandamus for subsidy approval. The High Court noted that an order had been passed by the 2nd respondent after the writ petition was filed.
Key Issues
Whether the High Court should entertain a writ petition challenging administrative communications and an order regarding subsidy, when an alternative statutory appellate remedy is available to the petitioner.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN WEDNESDAY, THE 24TH DAY OF MAY 2023 / 3RD JYAISHTA, 1945 WP(C) NO. 42831 OF 2022 PETITIONER: KAVITHA SUDHAKARAN, AGED 52 YEARS W/O SUDHAKARAN, VATTAMPARAMBIL HOUSE, JAI NAGAR, POONKUNNAM P.O., THRISSUR- 680002. BY ADVS. I.DINESH MENON L.RAJESH NARAYAN RESPONDENTS: 1 THE MANAGING DIRECTOR, THRISSUR DISTRICT MINI INDUSTRIAL ESTATE COOPERATIVE SOCIETY LTD NO.S.IND(R) 240, DISTRICT INDUSTRIES CENTRE, ROOM NO.
THRISSUR- 680003. 2 THE GENERAL MANAGER, DISTRICT INDUSTRIES CENTRE, THRISSUR P.O., THRISSUR - 680003. OTHER PRESENT: VIDYA KURIAKOSE (GP) THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 24.05.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C)No.42831 of 2022 2 P.V.KUNHIKRISHNAN, J. ------------------------------ W.P.(C).No. 42831 of 2022 ---------------------------------------------- Dated this the 24th day of May, 2023 JUDGMENT This writ petition is filed with the following prayers:
i) Issue a writ in the nature of certiorari or any such other direction or orders calling for the records leading upto Exts.P10, P12, P20 and set aside the same; ii) Is
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.