Kerala High Court
Justine.V.G vs Pallipuram Grama Panchayat
Author: Antony Dominic
Bench: Antony Dominic
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE ANTONY DOMINIC
TUESDAY, THE 3RD DAY OF JULY 2012/12TH ASHADHA 1934
WP(C).No. 7420 of 2012 (B)
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PETITIONER(S):
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JUSTINE.V.G.,
S/O GEORGE, VADASSERY HOUSE, PARAVOOTHARA,
NORTH PARUR- 683 513
BY ADVS.SRI.P.B.SAHASRANAMAN
SRI.T.S.HARIKUMAR
SRI.K.JAGADEESH
RESPONDENT(S):
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PALLIPURAM GRAMA PANCHAYAT,
REPRESENTED BY ITS SPECIAL GRADE SECRETARY,
PALLIPURAM- 683 514.
*ADDL.R2 IMPLEADED
*R2: KERALA COASTAL ZONE MANAGEMENT AUTHORITY,
REPRESENTED BY IT'S SECRETARY, SASTHRA BHAVAN,
PATTOM, THIRUVANANTHAPRUAM-695 004.
*ADDL.R2 IS IMPLEADED AS PER ORDER DATED 03/4/2012 IN I.A.NO.5241/2012
R1 BY ADV. SRI.T.A.SHAJI
R2 BY ADV.SRI. S.RAMESH,SC,COASTAL ZONE MANAGEMENT
SRI.PRAKASH C.VADAKKAN. J., SC, KCZMA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 03-07-2012, ALONG WITH WPC.NO. 7887 OF 2012, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
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ANTONY DOMINIC,J
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W.P.(C)Nos.7420 & 7887 of 2012
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Dated this the 3rd day of July, 2012
JUDGMENT
These writ petitions were filed seeking to challenge the orders passed by the Secretary of the Panchayath rejecting the applications made by the petitioners on the ground that if the request made is granted that would be in violation of CRZ notification.
2. Now the petitioners submit that in view of the delay involved, presently they do not intend to proceed with the proposed construction and they only want to repair the existing structures. Therefore, they seek withdraw the writ petitions with liberty to repair the existing structures.
Therefore, the writ petitions are dismissed as withdrawn leaving it open to the petitioners to comply with the procedure required and repair the existing structures.
ANTONY DOMINIC, JUDGE ln