SHAJITH K K Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner, learned Government Pleader appearing for the 1st respondent and the learned standing counsel appearing for the 2nd respondent.

(2.) PETITIONER was a respondent in OP(MV) No.1079/01 on the file of MACT, Thalasserry. The award was passed granting compensation to the victim and leaving it open to the insurance company to discharge the liability and recover the same from the petitioner, he being the owner of the vehicle. The award was also confirmed by this Court in Ext.P1 judgment.

(3.) IF such order has been passed against the petitioner on 27/3/12, such order to become effective is to be served on the affected person, the petitioner. Such service is important for the reason that if the order is illegal for any reason, it is always open to the petitioner to take recourse to the remedies that are available to him. Therefore, before the order is implemented, it is incumbent on the authorities to have served the order on the affected party. Since the service of the order is not proved in this matter before this Court, I dispose of the writ petition with the following directions:-