Kerala High Court
Kurien Abraham vs State Of Kerala on 8 January, 2008
Author: Pius C.Kuriakose
Bench: Pius C.Kuriakose
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C) No. 17623 of 2007(W)
1. KURIEN ABRAHAM, AGED 77 YEARS,
... Petitioner
Vs
1. STATE OF KERALA, REPRESENTED BY ITS
... Respondent
2. SECRETARY TO GOVERNMENT, LOCAL
3. VAKATHANAM GRAMA PANCHAYATH,
For Petitioner :SRI.MOHAN JACOB GEORGE
For Respondent :SRI.M.P.MADHAVANKUTTY
The Hon'ble MR. Justice PIUS C.KURIAKOSE
Dated :08/01/2008
O R D E R
PIUS C. KURIAKOSE, J.
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W.P.(C)No. 17623 OF 2007-W
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DATED THIS THE 8TH JANUARY, 2008
J U D G M E N T
It is obvious that the auction and the bid was confirmed in favour of the petitioner without obtaining sanction from the Government as is required under Rule 6 of the Kerala Panchayath Raj (Acquisition And Disposal of Property) Rules, 2005. Mr. M.P.Madhavankutty, standing counsel for the Panchayath submits that the Panchayath will be pressing the Government for necessary sanction and that once sanction is received, the auction and the bid will be confirmed in favour of the petitioner.
2. Under these circumstances, I dispose of the writ petition directing the Panchayath to seek the Government sanction regarding confirmation of the bid made by the petitioner in the auction as regards the subject land, i.e. 12.72 cents in Sy.Nos.270/8/3 & 70/4/8 known as Moolayil Purayidom, Vakathanam Panchayath and to confirm the petitioner's bid as son as sanction is received from the Government. The first WP(C)No.17623/2007.
-2-respondent Government is also directed to pass orders on the request of the Panchayath for sanction within six weeks of receiving request from the Panchayath.
(PIUS C.KURIAKOSE, JUDGE) ks.
WP(C)No.17623/2007.
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