Kerala High Court
Moideenkutty.V.M vs State Of Kerala
Author: A.K.Jayasankaran Nambiar
Bench: A.K.Jayasankaran Nambiar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
THURSDAY, THE 8TH DAY OF MARCH 2018 / 17TH PHALGUNA, 1939
WP(C).No. 7887 of 2018
PETITIONER(S):
MOIDEENKUTTY.V.M.
AGED 69, S/O VELIYAVEETTIL MUHAMMED@AHAMMED
VALIYAVEETTIL HOUSE, MUKUNDAPURAM, KONOTHUKUNNU PO,
THRISSUR. 680123.
BY ADVS.SRI.K.C.SANTHOSHKUMAR
SMT.K.K.CHANDRALEKHA
RESPONDENT(S):
1. STATE OF KERALA
REPRESENTED BY THE SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM.695001.
2. THE DISTRICT COLLECTOR,
THRISSUR. 680001.
3. THE GEOLOGIST,
MINING AND GEOLOGY, THRISSUR. 680001.
4. THE TAHSILDAR,
MUKUNDAPURAM TALUK, THRISSUR. 680123.
5. THE VILLAGE OFFICER,
THEKKUMKARA VILLAGE, THRISSUR DISTRICT-680001.
6. VELLANGALLUR GRAMA PANCHAYATH,
KONOTHUKUNNU PO, THRISSUR DISTRICT.680123,
REPRESENTED BY THE SECRETARY.
7. NASEEMA,(AGE AND FATHER'S NAME NOT KNOWN)
EDAVAZHIKKAL HOUSE, MENON BAZAR,
P.O.AZHEEKODE, THRISSUR. 680666.
R BY GOVERNMENT PLEADER SRI. MANU RAJ.K.J.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 08-03-2018,THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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WP(C).No. 7887 of 2018 (I)
APPENDIX
PETITIONER(S)' EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE TITLE DEED BEARING NO.664/1990 OF S.R.O
VADAKKUMKARA.
EXHIBIT P2 TRUE COPY OF THE INTIMATION DATED 21.09.2017 ISSUED BY 6TH
RESPONDENT TO THE PETITIONER.
EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 04.10.2017
SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT NO.2
EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED 04.10.2017
SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT NO.3
EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DATED 04.10.2017
SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT NO.4.
EXHIBIT P6 TRUE COPY OF THE REPRESENTATION DATED 04.10.2017
SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT NO.5.
EXHIBIT P7 TRUE COPY OF THE REPRESENTATION DATED 04.10.2017
SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT NO.6.
EXHIBIT P8 TRUE COPY OF THE ACKNOWLEDGMENT ISSUED BY THE 3RD RESPONDENT.
EXHIBIT P9 TRUE COPY OF THE ACKNOWLEDGMENT ISSUED BY THE 4TH RESPONDENT.
EXHIBIT P10 TRUE COPY OF THE ACKNOWLEDGMENT ISSUED BY THE 6TH RESPONDENT.
RESPONDENTS EXHIBITS: NIL.
//TRUE COPY//
P.S. TO JUDGE
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A.K.JAYASANKARAN NAMBIAR, J.
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W.P.(C).NO.7887 OF 2018 (I)
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Dated this the 8th day of March, 2018
JUDGMENT
The petitioner, who is aggrieved by the steps taken by the respondent Panchayat to grant a development permit to the 7 th respondent, has preferred Ext.P7 representation before the 6 th respondent, and the limited prayer of the petitioner is for a direction to the 6th respondent to consider and pass orders on Ext.P7 representation submitted by him, expeditiously, after hearing him and the 7th respondent.
2. I have heard the learned counsel for the petitioner as also the learned Government Pleader for the respondents.
On a consideration of the facts and circumstances of the case as also the submissions made across the bar, I dispose the writ petition with a direction to the 6th respondent to consider and pass orders on Ext.P7 representation, preferred by the petitioner, within a period of two weeks from the date of receipt of a copy of this judgment, after W.P.(C).No.7887/2018 2 hearing the petitioner and the 7th respondent. The petitioner shall produce a copy of the writ petition along with a copy of this judgment, before the 6th respondent, for further action.
Sd/-
A.K.JAYASANKARAN NAMBIAR JUDGE prp/8/3/18