G4S Security Services (India) Pvt.Ltd vs Satheeshkumar K on 14 December, 2009

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Kerala High Court

G4S Security Services (India) Pvt.Ltd vs Satheeshkumar K on 14 December, 2009

Bench: S.Siri Jagan

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

WP(C).No. 10079 of 2009(D)


1. G4S SECURITY SERVICES (INDIA) PVT.LTD.,
                      ...  Petitioner

                        Vs



1. SATHEESHKUMAR K,
                       ...       Respondent

2. DILEEP T.T., THANICKALPARA,

3. RENJITH T.R.,

4. ANOOP M.G.,

5. BIJU ABRAHAM, MANGATTORATHU HOUSE,

6. SELVARAJ M.S.,

7. THE LABOUR COURT, ERNAKULAM.

                For Petitioner  :SRI.GEORGE POONTHOTTAM

                For Respondent  :SRI.A.JAYASANKAR

The Hon'ble MR. Justice S.SIRI JAGAN

 Dated :14/12/2009

 O R D E R
        THOTTATHIL B. RADHAKRISHNAN, J
  ...........................................
       WP(C).NOs.10079 & 10941  OF   2008
  ............................................
   DATED THIS THE  21st DAY OF OCTOBER, 2009

                    JUDGMENT

These are writ petitions by a person, who has completed the construction of a building. The earlier among these matters was filed more than one and a half years ago on a complaint that the request for numbering the building has not been done. Later, a demolition notice was issued by the panchayat. That stands stayed in WP(C) 10941 of 2008. The Tribunal for Local Self Government Institutions is constituted for dealing with issues referable to notices, decisions, orders etc, taken by the Grama Panchayat. There is nothing extra ordinary on the facts of the case in hand, warranting an extra ordinary measure of exercising the jurisdiction by this court under Article 226. All that is required is for the panchayat Secretary to do his job. The request of the petitioner for numbering the building shall be Wpc 10079/09 & conn, 2 taken up and a decision shall be issued thereon after hearing the petitioner. This shall be done within one month from the date of receipt of a copy of this judgment. Till such decision is rendered, the interim order granted by this court in WP(C)10941 of 2009 shall continue and the notice issued to the petitioner for demolishing the building would stand regulated by the decision that the Secretary will render on the request for numbering the building. It is clarified that this court does not express anything on merits of the matter and if the decision of the Secretary is adverse to the interest of the petitioner, it shall contain specific reasons for the decision so that the petitioner will then be able to seek appropriate relief in terms of the statutory provisions.

THOTTATHIL B RADHAKRISHNAN, JUDGE lgk/22/10

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