K.N.Rajan vs State Of Kerala

Shaji P.Chaly, J

The petitioner, a senior citizen within the limits of Kadungalloor Grama Panchayat, Aluva, Ernakulam District, is stated to be a victim of unprecedented flood occurred in the State of Kerala in the year 2018. In order to secure compensation, the petitioner has submitted O.P. No. 1359 of 2019 (S.A. No. 978 of 2019) before the Permanent Lok Adalath, Ernakulam and the same was allowed as per Exhibit P1 order dated 14.06.2022.

The case put forth by the petitioner in the writ petition is that in spite of a lapse of several months, an amount of Rs.1,25,000/-ordered to be paid to the petitioner is not paid. It is, thus, seeking appropriate directions, this writ petition is filed. It is also pointed out that even though the petitioner has submitted Exhibit P2 representation dated 12.08.2022 before the District Collector as well as the other authorities, no action was initiated.

I have heard the learned counsel for the petitioner Sri. D. G. Vipin, the learned Senior Government Pleader Smt. Deepa N., and Sri. Dinesh Mathew J. Muricken, learned counsel for the Grama Panchayat. It is an admitted fact that Exhibit P1 order dated 14.06.2022 passed by the Lok Adalath, Ernakulam in O.P. No. 1359 of 2019 has become final, since no appeal is preferred against the same. Hence, the petitioner has sought for the release of the amount as per Exhibit P1 order.

In the facts and circumstances stated above, there will be a direction to the District Collector, Ernakulam to pay 50% of the amount as per Exhibit P1 order within one month from today and the balance 50% within one month thereafter, to the petitioner.

This writ petition is disposed of as above.