Jineesh.P.A vs. The Director
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE SMT. JUSTICE P.V.ASHA TUE AY, THE 20TH DAY OF OCTOBER 2020 / 28TH ASWINA, 1942 WP(C).No.22244 OF 2020(E) PETITIONER: JINEESH.P.A, AGED 40 YEARS, S/O. ARJUNAN, PUTHENKANDATHIL HOUSE, BHOOTHANAM COLONY P.O., PULPALLI, SULTHAN BATHERY TALUK, WAYANAD DISTRICT, MANAGING PARTNER, SEETHA DEVI BOREWELLS, PULPALLI P.O., SULTHAN BATHERY TALUK, WAYANAD DISTRICT, PIN-673 579. BY ADVS. SRI.P.U.SHAILAJAN SRI.V.SREEJITH SMT.VIDYA KURIAKOSE RESPONDENTS: 1 THE DIRECTOR, KERALA STATE GROUND WATER DEPARTMENT, GOVERNEMNT SECRETARIAT, THIRUVANANTHAPURAM-695 001. 2 THE DISTRICT OFFICER, GROUND WATER DEPARTMENT, MEENANGADI P.O., WAYANAD-673 591. BY ADV. SMT.VINITHA.B., GOVERNEMNT PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 20.10.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.22244 OF 2020(E) 2 JUDGMENT Aggrieved by the cancellation of registration for construction of borewell in Ext.P8 order, petitioner has submitted Ext.P9 appeal before the 1st respondent.
Therefore the writ petition is disposed of directing the 1st respondent to consider and pass orders on Ext.P9 appeal, after affording an opportunity of hearing to the petitioner, within a period of two months from the date of receipt of a copy of the judgment. It is made clear that hearing can be held through video conferencing or any electronic media. P.V.ASHA ww JUDGE
WP(C).No.22244 OF 2020(E) 3 APPENDIX PETITIONER'S EXHIBITS: EXHIBIT P1OF THE GST REGISTRATION CERTIFICATE DATED 17.7.2018 OF M/S.SEETHA DEVI BORE WELLS. EXHIBIT P2OF THE REGISTRATION CERTIFICATE DATED 1.10.2019 OF M/S.SEETHA DEVI BORE WELLS. EXHIBIT P3OF THE LETTER DATED 5.6.2020 ISSUED BY THE DISTRICT OFFICER, GROUND WATER DEPARTMENT, WAYANAD. EXHIBIT P4OF THE EXPLANATION SUBMITTED BY THE PETITIONER DATED 15.6.2020 TO THE 2ND RESPONDENT. EXHIBIT P5OF THE LETTER DATED 29.6.2020 ISSUED BY THE 2ND RESPONDENT. EXHIBIT P6OF THE RECEIPT DATED 5.8.2020 ISSUED FROM THE OFFICE OF THE 2ND RESPONDENT. EXHIBIT P7OF THE LETTER DATED 29.6.2020 ISSUED BY THE 2ND RESPONDENT TO SRI.C.POOMALAI, SELAM, TAMIL NADU. EXHIBIT P8OF THE ORDER DATED 30.7.2020 ISSUED BY THE 2ND RESPONDENT ALONG WITH THE COVERING LETTER DATED 30.7.2020 OF THE 2ND RESPONDENT. EXHIBIT P9OF THE APPEAL DATED 17.8.2020 SUBMITTED BY THE PETITIONER BEFORE THE IST RESPONDENT. EXHIBIT P10OF THE ACKNOWLEDGMENT CARD DATED 21.8.2020 REGARDING RECEIPT OF EXT.P9. EXHIBIT P11OF THE RECEIPT DATED 6.8.2020 ISSUED TO THIS PETITIONER FROM THE OFFICE OF THE 2ND RESPONDENT. EXHIBIT P12OF THE LETTER DATED 27.7.2019 ISSUED BY THE 2ND RESPONDENT. EXHIBIT P13OF THE COMPLAINT DATED 25.11.2019 FILED BY THE BOREWELL DRILLING CONTRACTORS ASSOCIATION, WAYANAD DISTRICT COMMITTEE TO THE DISTRICT OFFICER, GROUND WATER DEPARTMENT, WAYANAD.
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.