Kerala High Court
Babu K.M vs State Of Kerala on 23 March, 2020
Author: Alexander Thomas
Bench: Alexander Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
MONDAY, THE 23RD DAY OF MARCH 2020 / 3RD CHAITHRA, 1942
WP(C).No.9301 OF 2020(K)
PETITIONER:
BABU K.M.,
AGED 49 YEARS
KAMMANGAL HOUSE, THALAYOLAPARAMBU, KOTTAYAM DISTRICT,
PIN - 686 605.
BY ADV. SRI.P.RAJESH KUMAR
RESPONDENTS:
1 STATE OF KERALA,
R/BY THE PRINCIPAL SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT, THIRUVANANTHAPURAM, PIN - 695 001.
2 DEPUTY DIRECTOR OF PANCHAYATH,
COLLECTORATE, KOTTAYAM, PIN - 686 001.
3 SECRETARY, THALAYOLAPARAMBU GRAMMA PANCHAYAT,
KOTTAYAM DISTRICT, PIN - 686 605.
4 VILLAGE EXTENSION OFFICER,
VADAYAR VILLAGE, THALAYOLAPARAMBU, KOTTAYAM DISTRICT,
PIN - 686 605.
5 SHIJI VINCENT,
WARD MEMBER 8TH, THALAYOLAPARAMBU GRAMA PANCHAYAT,
KOTTAYAM DISTRICT, PIN - 686 605.
SRI.JESTIN MATHEW, GOVT.PLEADER, SRI.ATHUL SHAJI,SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.03.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.9301 OF 2020(K)
2
ALEXANDER THOMAS, J.
===========================
WP(c) NO. 9301/2020
==============================================
Dated this the 23rd day of March 2020
JUDGMENT
The case set up in this WP(c) are as follows: The petitioner is aggrieved by the rejection of housing scheme benefit which he is entitled to. Therefore, the petitioner filed an OP No;1885/15 before the Honorable Panchayath Ombudsman. The Hon'ble Ombudsman passed an order on 21-01-2o17. The order state that if any housing scheme is introduced by the panchayath the petitioner submit application for the scheme and he should be given priority if the Grama Sabha selected the petitioner as beneficiary. Even though the Grama Sabha selected the petitioner as a beneficiary of the housing scheme, the respondents prevented him from enjoying the benefit of the schemes. The panchayath introduced the "Life Mission" housing scheme the petitioner gave Ext.P7 request on 04-08-2017 to the 3rd respondent to enlist him in the beneficiary list of the scheme in accordance with the Exhibit P4 statement made before the Ombudsman, but he was rejected. Now the panchayat introduced the PMAY(G) housing scheme, the petitioner filed Ext.P9 request on 12-03-2020 to the 3rd respondent to enlist him in the beneficiary list of the scheme in accordance with the Exhibit.P4 statement made before the Ombudsman. WP(C).No.9301 OF 2020(K) 3
2. It is in the light of these averments and contentions, the petitioner has filed this instant writ petition (civil) with the following prayers.
(I) Issue a writ of mandamus or any other appropriate writ, order or direction directing the respondents to enlist the petitioner into the beneficiary list of PMAY(G) Housing Scheme as in Minority category.
(ii) Issue a writ of mandamus or any other appropriate writ, order or direction directing respondents to provide him, the housing scheme benefits as per Ext.P9.
3. Heard Sri.P. Rajesh Kumar learned counsel appearing for the petitioner and Sri. Jestin Mathew, learned Government Pleader appearing for respondents 1, 2 and 4 and Sri. Athul Shaji, learned counsel appearing for R3 (Thalayolaparmbu Gramapanchayat). In the nature of the orders proposed to be passed, notice to R5 will stand dispensed with.
4. According to the petitioner, after making several attempts to secure housing benefits by submitting application under various schemes, petitioner has now submitted Ext.P9 application dated 12/03/2020 before the 3rd respondent Secretary of the Thalayolaparambu Gramapanchayat for getting the benefit of the Prime Minister's Awaz Yojana (PMAY) Housing Scheme in order to enlist him in the beneficiary list of the scheme and in the light of Ext.P4 statement filed by the respondent Gramapanchayat before the Ombudsman in a previous occasion and also to take into account WP(C).No.9301 OF 2020(K) 4 Ext.P6 decision rendered by the Ombudsman on 21/01/2017. In the final paragraph of Ext.P6 proceedings dated 21/01/2017, the ombudsman for Local Self Government Institutions have ordered as follows:
2016-17 സസാമ്പതത്തിക വർഷഷം ഐ.എഫഫ.ഐ പദ്ധതത്തി നത്തിർതലസാകത്തിയതത്തിനസാൽ പരസാതത്തികസാരനഫ ആനുകൂലലഷം നൽകുവസാൻ സസാധത്തിചത്തിടത്തില. 2011-ലല സസാമൂഹത്തിക സസാമ്പതത്തിക ലസൻസസത്തിനഫ അടത്തിസസാനതത്തിൽ തയസാറസാകത്തിയത്തിട്ടുള്ള പത്തി.എഷം.എ.വവ അർഹത ലത്തിസത്തിൽ ഡത്തി ആളുലട പപരഫ ഉൾലപ്പെടത്തിടത്തില . ലത്തിസത്തിൽ ഉൾലപ്പെടസാൻ അർഹതയുള്ളവരുലട അഡഡീഷണൽ ലത്തിസഫ തയസാറസാകസാൻ പബസാകഫ ഓഫഡീസത്തിൽ നത്തിനഷം ആവശലലപ്പെടത്തിട്ടുണഫ. ഡത്തി ലത്തിസത്തിൽ ഉൾലപ്പെടുതത്തിയ പഞസായതഫ മപറ്റേലതങത്തിലഷം ഭവനപദ്ധതത്തി ആവത്തിഷ്കരത്തിക്കുകയസാലണങത്തിൽ അതത്തിൽ ഉൾടുതത്തിയ പരസാതത്തികസാരനഫ ധനസഹസായഷം അനുവദത്തിക്കുന്നതത്തിനുള്ള നടപടത്തികൾ സസഡീകരത്തിക്കുന്നതസാണഫ.
പുതത്തിയ ഭവന നത്തിർമസാണ പദ്ധതത്തി നത്തിലവത്തിൽ വരത്തികയസാലണങത്തിൽ പരസാതത്തികസാരനഫ ആനുകൂലലഷം നൽകുന്നകസാരലഷം പരത്തിഗണത്തികസാലമന്നഫ ഗസാമപഞസായതഫ ലസക്രടറത്തി പബസാധത്തിപ്പെത്തിച. ഡത്തി സഷംഗതത്തികൾ പരത്തിഗണത്തിചഫ തസാലഴെ പറയുഷം പ്രകസാരഷം ഉതരവസാകുന പുതത്തിയ ഭവന നത്തിർമസാണ പദ്ധതത്തി നത്തിലവത്തിൽ വരത്തികയസാലണങത്തിൽ ആയതത്തിലന ആനുകൂലലതത്തിനഫ ആയുള്ള പുതത്തിയ അപപക്ഷ പരസാതത്തികസാരൻ പഞസായതഫ ലസക്രടറത്തികഫ നൽകുക ആ അപപക്ഷ ഗസാമസഭയുലട പരത്തിഗണനയഫ ലവക്കുക ഗസാമസഭ അഷംഗഡീകരത്തിക്കുകയസാലണങത്തിൽ മുൻഗണനസാ ക്രമമനുസരത്തിചഫ പരസാതത്തികസാരനഫ ആനുകൂലലഷം നൽകണലമന്നഫ ഗസാമപഞസായതത്തിപനസാടഫ നത്തിർപദശത്തിചലകസാണഫ ഈ പരസാതത്തിയത്തിൽ തുടർ നടപടത്തികൾ അവസസാനത്തിപ്പെത്തിക്കുന."
5. Accordingly the 3rd respondent will take up for consideration, the request made by the petitioner in Ext.P9 application for consideration without any further delay and may get a report from a competent official regarding the eligibility of the petitioner for the grant of housing scheme WP(C).No.9301 OF 2020(K) 5 (PMAY scheme) with due prior notice to the petitioner and may also ensure that a copy of the said report is also given to the petitioner in advance and thereafter the 3rd respondent will afford reasonable opportunity of being heard to the petitioner and then should take a considered decision on the request made by the petitioner in Ext.P9 application without much delay and taking note of the verdict of the Ombudsman as ordered in Ext.P6 proceedings and final orders should thus be passed on Ext.P9 on the claim of the petitioner for the said benefit, without much delay, preferably within a period of 2 months from the date of production of a certified copy of this judgment.
With these observations and directions, the above WP(c) will stand disposed of.
Sd/-
ALEXANDER THOMAS
Nsd JUDGE
WP(C).No.9301 OF 2020(K)
6
APPENDIX
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF IAY HOUSING SCHEME
BENEFICIARY LIST OF 2012-2013 YEAR OF THE
8TH WARD GRAMA SABHA OF 3RD RESPONDENT
GRAMA PANCHAYAT OBTAINED UNDER RTI ACT
2005.
EXHIBIT P2 A TRUE COPY OF THE REGULARIZED LIST OF IAY
HOUSING SCHEME PREPARED BY PANCHAYATH
OBTAINED UNDER RTI ACT 2005.
EXHIBIT P3 TRUE COPY OF THE COMPLAINT FILED BEFORE THE
HONORABLE PANCHAYAT OMBUDSMAN DATED
05/12/2015.
EXHIBIT P4 TRUE COPY OF THE WRITTEN STATEMENT FILED BY
THE 3RD RESPONDENT BEFORE THE HONORABLE
OMBUDSMAN IN OP NO.1885/15 DATED
18/11/2016.
EXHIBIT P5 A TRUE COPY OF THE 3RD NUMBER DECISION OF
THE GRAMA PANCHAYAT COMMITTEE ON 03/11/2016 IS OBTAINED UNDER RTI ACT 2005.
EXHIBIT P6 A TRUE COPY OF THE ORDER OF HONORABLE OMBUDSMAN IN OP NO.1885/15, DATED 21/01/2017.
EXHIBIT P7 A TRUE COPY OF THE REQUEST TO ENLIST THE PETITIONER IN THE LIFE MISSION SCHEME SUBMITTED BEFORE THE 3RD RESPONDENT AND IT RECEIPT DATED 04/08/2017.
EXHIBIT P8 A TRUE COPY OF THE REPRESENTATION GIVEN TO THE 1ST AND 2ND RESPONDENTS AND ITS POSTAL RECEIPT DATED 28/11/2019.
EXHIBIT P9 A TRUE COPY OF THE REQUEST TO ENLIST HIM FOR THE PMAY(G) HOUSING SCHEME OR LIFE MISSION SCHEME SUBMITTED BEFORE THE 3RD RESPONDENT DATED 12/03/2020.