Kerala High Court
Sutheendran Purameri vs State Of Kerala on 10 November, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
W.P.(C) No.28240 of 2023
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 10TH DAY OF NOVEMBER 2025 / 19TH KARTHIKA, 1947
WP(C) NO. 28240 OF 2023
PETITIONER(S):
SUTHEENDRAN PURAMERI
AGED 62 YEARS, S/O. KUNHIRAMAN ACHARI, PURAMERI
HOUSE, PATTEL ROAD, P.O.CHIRAKKAL, KANNUR .,
PIN - 670011
BY ADVS.
SRI.K.C.SANTHOSHKUMAR
SMT.K.K.CHANDRALEKHA
SMT.ANUPAMA JOHNY
SMT.K.S.SUDHA
SMT.VISMAYA VENUGOPAL
RESPONDENT(S):
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, LOCAL
SELF GOVERNMENT DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM -, PIN - 695001
2 THE DEPUTY DIRECTOR OF PANCHAYATH
CIVIL STATION, KANNUR - ., PIN - 670002
3 THE CHIRAKKAL GRAMAPANCHAYATH
CHIRAKKAL P.O., KANNUR - REPRESENTED BY ITS
SECRETARY., PIN - 670011
4 THE SECRETARY.
CHIRAKKAL GRAMAPANCHAYATH, CHIRAKKAL P.O.,
KANNUR -, PIN - 670011
5 THE DISTRICT OFFICER,
THE POLLUTION CONTROL BOARD, KANNUR -,
PIN - 670001
W.P.(C) No.28240 of 2023
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6 JAYAPRAKASAN
S/O. AMBADI, NALLANHI HOUSE, NALUMUKKU,
PALLIKKULAM, KANNUR -, PIN - 670011
7 SATHYANANDAN
S/O. MADHAVAN, NALUPURACKAL HOUSE, PALLIKKULAM NEAR
JEBEES COLLEGE, P.O.CHIRAKKAL, KANNUR - .,
PIN - 670011
BY ADVS.
SMT.K.T.LILLY @ LILLY JAMES
SRI. I.V. PRAMOD, SC,; GP,
SRI. K. JANARDHANA SHENOY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 10.11.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) No.28240 of 2023
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P.V.KUNHIKRISHNAN, J.
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W.P.(C) No.28240 of 2023
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Dated this the 10th day of November, 2025
JUDGMENT
This writ petition is filed seeking the following reliefs:
"i) Issue a writ of mandamus or any other appropriate writ, order or direction to the respondents No. 3 and 4 to take necessary follow up action to close down the furniture manufacturing unit being conducted in CP-X/407 and CP-X/408 of Chirakkal Grama Panchayath forthwith as sought for vide Ext.P6 representation.
Or in the alternative
(ii) Issue a writ of mandamus or any other appropriate writ, order or direction to the respondent No. 4 to take up, consider and initiate necessary follow up action on Ext.P6 representation as expeditiously as possible or within a time frame to be stipulated by this Honourable Court.
(iii) Dispense with filing the translation of vernacular documents.
And
(iv) To grant such other and further reliefs this Hon'ble Court may deem fit and proper in the interest of justice" [SIC]
2. Heard the learned counsel appearing for the petitioner, the counsel appearing for respondent Nos.6 W.P.(C) No.28240 of 2023 4 2025:KER:86372 and 7 and the Standing Counsel appearing for the Panchayath. I also heard the learned Government Pleader.
3. The main grievance of the petitioner is against a wood planing unit which is situated near the residential building of the petitioner. The petitioner submitted Ext.P6 representation before the 4th respondent. The same is not considered is the grievance. The counsel for the petitioner submitted that the applicability of Ext.P1 judgment may be considered while considering Ext.P6. The counsel appearing for respondent Nos.6 and 7 submitted that, that judgment is not at all applicable in this case and that is dealing with another shop unit.
4. After hearing both sides, I think, there can be a direction to the 3rd and 4th respondents to consider Ext.P6 after giving an opportunity of hearing to the petitioner and respondent Nos.6 and 7 within a time frame.
Therefore, this Writ Petition(C) is disposed of with W.P.(C) No.28240 of 2023 5 2025:KER:86372 the following directions:
1. The 3rd and 4th respondents are directed to consider Ext.P6 representation submitted by the petitioner, after giving an opportunity of hearing to the petitioner and respondent Nos.6 and 7, as expeditiously as possible, at any rate, within a period of three months from the date of receipt of a certified copy of this judgment.
2. The applicability of Ext.P1 judgment will also be considered by the Panchayath at the time of hearing.
3. I make it clear that I have not considered the matter on merit and the Panchayath is free to pass appropriate orders in accordance with law.
Sd/-
P.V.KUNHIKRISHNAN,
JUDGE
nvj
Judgment reserved NA
Date of Judgment 10.11.2025
Judgment dictated 10.11.2025
Draft Judgment placed 13.11.2025
Final Judgment uploaded 15.11.2025
W.P.(C) No.28240 of 2023
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APPENDIX OF WP(C) 28240/2023
PETITIONER EXHIBITS
Exhibit P1 THE COPY OF THE JUDGMENT DATED
14.06.2022 IN R.S.A.NO.455/2008 OF THIS HONOURABLE COURT Exhibit P2 THE COPY OF THE COMPLAINT DATED 21.02.2023 FILED BY THE PETITIONER TO THE 4TH RESPONDENT Exhibit P3 THE COPY OF THE COMPLAINT DATED 21.02.2023 SUBMITTED BY THE PETITIONER BEFORE THE 5TH RESPONDENT Exhibit P4 THE COPY OF THE COMPLAINT DATED 27.03.2023 SUBMITTED BY THE PETITIONER ADDRESSED TO THE 2ND RESPONDENT Exhibit P5 THE COPY OF THE INTIMATION DATED 12.05.2023 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER Exhibit P6 THE COPY OF THE REPRESENTATION DATED 24.07.2023 SUBMITTED BY THE PETITIONER TO 4TH RESPONDENT Exhibit P7 THE POSTAL RECEIPT EVIDENCING THE SENDING OF EXT.P6 REPRESENTATION TO THE 4TH RESPONDENT RESPONDENT EXHIBITS Exhibit R6(a) True copy of the consent bearing No:
PCB/KNR/ICO/80/2007 Exhibit R6(b) True copy of the acknowledgement of surrender of room No: X/415 to the owner on 10.1.2020 Exhibit R6(c) True copy of the letter dated 29.07.2023 issued by 4th respondent to these respondents W.P.(C) No.28240 of 2023 7 2025:KER:86372 Exhibit R6(d) True copy of the location plan details of shop rooms bearing numbers X/415, 416, 407 and 408 of Chirakkal Panchayath , approved by Supervisor-B, having Reg.No:E-
2050/08/21453/KKD/88/2022/SB, Department of urdan Affairs, Govt. Kerala Exhibit R6(e) True copy of the discharge summary dated 14.7.2020 issued from Aster MIMS hospital //TRUE COPY// PA TO JUDGE