Sreekrishna College Of Pharmacy And Research Centre Represented By By Chairman, Near Railway Station, Parassala, Trivandrum vs Chair Person District Disaster Management Authority, Trivandrum, Civil Station, Kudapanakkunnu, Trivandrum

V.G.Arun, J

At the request of Parassala Panchayat, the hostels attached to the petitioner's educational institution and its premises was requisitioned by the

District Disaster Management Authority on 24.05.2021. The property was taken over for setting up a Covid First Line Treatment Centre. After taking

over the property, nothing further was done by the Panchayat.

The petitioner would submit that the exams for all courses are due to commence from 21.06.2021 onwards and unless the hostels and the College

premises are returned to the petitioner's possession forthwith, the future of the students will be at stake.

Learned Counsel for the Panchayat submits that at present the premises and the hostel are not required, since a Domiciliary Care Centre is

functioning within the Panchayat. Hence, the Panchayat has no objection in the premises and the hostel being returned to the petitioner's possession.

Learned Government Pleader submits, on instructions that, the Panchayat has communicated its no objection to the District Disaster Management

Authority and therefore, the hostel and premises can be returned, subject to the condition that the petitioner will make it available as and when

requested by the Panchayat.

Having heard the respective Counsel, I deem it appropriate to dispose of the writ petition directing the Panchayat to return the key of the hostels and

to handover possession of the premises of the College to the petitioner forthwith, so that necessary arrangements can be made for conduct of

examinations from 21.06.2021 onwards.

Learned Counsel for the petitioner undertakes to hand over possession of the hostel and the premises as and when requested by the Panchayat.