K.Jagal Prasad (*Died) vs Corporation Of Thiruvananthapuram

P.V.Kunhikrishnan, J

The above writ petition is filed with following prayers :

“(i) Issue a writ of mandamus or any other writ or order or direction directing the 2nd respondent to consider the Exhibit P3 representation and Exhibit P4 reminder, after affording an opportunity of being heard to the petitioner within a time frame fixed by this Hon'ble Court.

(ii) Such others and further reliefs as this Hon'ble Court deems fit to ground for the facts and circumstances of the case.”[SIC]

The deceased 1st petitioner submitted Exts.P3 and P4 before the 2nd respondent. The petitioners are the legal heirs of the deceased 1st petitioner. The 1st petitioner died pending this writ petition. The limited prayer of the petitioners is to consider Exts.P3 and P4. Since the 1st petitioner is no more, the petitioners are free to file a fresh representation before the 2nd respondent narrating the grievance raised in this writ petition. If such a representation is received, the 2nd respondent is directed to consider the same.

Therefore, this writ petition is disposed of in the following manner :

1) The petitioners are free to submit their representation to the 2nd respondent narrating the grievance raised in this writ petition within one month from the date of receipt of a copy of this judgment

2) If such a representation is received by the 2nd respondent, the 2nd respondent will consider the same and pass appropriate orders in it, after giving an opportunity of hearing to the petitioners and other affected parties, within two months from the date of receipt of the representation.