Kavitha Sudhakaran vs. The Managing Director, Thrissur District Mini Industrial Estate Cooperative Society LTD.No.S.Ind
Held
The Court directed the 2nd respondent to consider the petitioner's defect-cured application in accordance with G.O.(MS)No.156/2012/ID, dated 28.12.2012, and pass appropriate orders within six weeks, after providing an opportunity of hearing.
Facts
The petitioner applied for a subsidy under a scheme, but the application was not processed due to alleged defects. The petitioner contended that the defects were cured and sought to set aside the respondent's replies and command action on the subsidy application.
Key Issues
Whether the respondents were justified in not processing the petitioner's subsidy application due to alleged defects, and if the application should be reconsidered after rectification of those defects.
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 FRIDAY, THE 27TH DAY OF MAY 2022 / 6TH JYAISHTA, 1944 WP(C) NO. 30764 OF 2021 PETITIONER: KAVITHA SUDHAKARAN, AGED 51 YEARS W/O.SUDHAKARAN, VATTAMPARAMBIL HOUSE, JAI NAGAR, POONKUNNAM P.O., THRISSUR-680 002. 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.28, THRISSUR-680 003. 2 THE GENERAL MANAGER, DISTRICT INDUSTIRES CENTRE, THRISSUR-680 003. BY ADVS. P.RAMAKRISHNAN ADVOCATE GENERAL OFFICE KERALA PREETHI RAMAKRISHNAN (P-212) T.C.KRISHNA C.ANIL KUMAR ASHA K.SHENOY PRATAP ABRAHAM VARGHESE SMT.DEEPA NARAYANAN, SENIOR G.P. THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 27.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 30764 OF 2021 2 P.V.KUNHIKRISHNAN, J. ------------------------------ W.P.(C).No. 30764 of 2021 ---------------------------------------------- Dated this the 27th day of May, 2022 JUDGMENT The above writ petition is filed with the following prayers: “(i) issue a writ in the nature of certi
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