ELCY JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) Grievance of the petitioner is that, Government has not sanctioned an amount of Rs.78,369/-, as certified revised Natural Calamity Claim Statement prepared and submitted by the 3rd respondent in accordance with the G.O.(P) dated 29.09.2015, for claim under Natural Calamity occurred during 05.04.2014, under State Disaster Relief Funds/State fund.

(2.) According to the petitioner, petitioner has submitted Ext.P4 before the 1st respondent, which is pending consideration. However, learned Government Pleader pointed out that, the issue is to be considered by the additional 4th respondent.

(3.) In that view of the matter, and realizing that the subject matter is pending consideration from the year 2014, it is only appropriate that the writ petition is disposed of with appropriate directions.