Kerala High Court
K.C.Abraham vs State Of Kerala on 14 June, 2012
Author: V. Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALA ATERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
THURSDAY, THE 18TH DAYOF FEBRUARY 2016/29TH MAGHA, 1937
WP(C).No. 487 of 2013 (I)
----------------------------------
PETITIONERS:
--------------------------
1. K.C.ABRAHAM,
NELLIMOOTTIL HOUSE, THEKKEMLA P.O.
KOZHENCHERRY-689 654.
2. BABUKTTY VARUGHESE,
THODUTHARAYIL, THEKKEMLA P.O.,KOZHENCHERRY
3. ABRAHAM T. VARGHESE,
THODUTHARAYIL, THEKKEMLA P.O.,KOZHENCHERRY
4. P.P.MATHEW,
PUTHUPARAMBIL HOUSE, THEKKEMALA P.O.
KOZHENCHERRY-689654.
5. REV.FR.P.T.MATHEW,
PUTHUPARAMBIL, THEKKEMALA P.O., KOZHENCHERRY-689654.
6. P.T.JOHN,
PUTHUPARAMBIL, THEKKEMALA P.O., KOZHENCHERRY-689654.
7. P.T.SAMUEL,
CHARUVIL HOUSE, THEKEMALA P.O., 689 654.
8. ABET KORUTH,
KOLATH PALAMKUZHIYIL, THEKKEMALA P.O.
KOZHENCHERRY-689654.
9. M.G.ABRAHAM,
MUTTUTHODATHIL, THEKKEMALA P.O., KOZHENCHERRY-689654.
10. K.R.SYAMALA,
INDHU BHAVAN, THEKKEMALA P.O., KOZHENCHERRY-689654.
WP(C).No. 487 of 2013 (I)
11. VARGHESE MATHEW,
KAITHAVANA MALA, THEKKEMALA.
12. JAMES K. MATHEW,
KANJIRAMNILKUNNATHIL, THEKKEMALA P.O., KOZHENCHERRY.
13. THOMAS VARGHESE,
THDATHIL HOUSE, THEKKEMALA P.O.,KOZHENCHERRY.
14. THOMAS MATHEW,
THEKKEMALAYIL HOSUE, THEKKEMALA P.O., KOZHENCHERRY.
15. K.C.NINAN,
CHARAMPARAMBIL, THEKKEMALA, KOZHENCHERRY.
16. MATHAI MATHEW,
MELEKOTTARATH, THEKKEMALA, KOZHENCHERRY.
17. KUNJAMMA JOHN,
CHERAPARAMBIL, THEKKEMALA, KOZHENCHERRY.
18. MARYKUTTY MATHEW,
PULIYATH SAM BUNGLOW,THEKKEMALA, KOZHENCHERRY.
19. P.V.VARGHESE, PULIALATH HOUSE,
KARTHARIAM, PUNNAKKAD.
20. SARAMMA CHERIAN, THOPPIL SHAUN VILLA, THEKKEMALA,
KOZHENCHERRY.
21. MATHEW ABRAHAM,
MALAYIL KIZHAKKE VEETTIL, THEKKEMAL, KOZHENCHERRY.
22. THOMAS MATHEW,
PUTHETHU SAJI VILLA, THEKKEMALA-689 654.
BY ADVS.SRI.A.JAYASANKAR
SRI.MANU GOVIND
RESPONDENTS:
----------------------------
1. STATE OF KERALA,
REPRESENTED BY ITS PRINCIPAL SECRETRY TO
DEPARTMENT OF REVENUE
SECRETARIAT,THIRUVANANTHAPURAM - 695 001
2. THE DISTRICT COLLECTOR,
PATHANAMTHITTA, CIVIL STATION,
PATHANAMTHITTA - 689 645
WP(C).No. 487 of 2013 (I)
3. THE REVENUE DIVISIONAL OFIFCER,
ADOOR - 691 579
4. THE TAHSILDAR,
CIVIL STATION,
PATHANAMTHITTA- 689 645
5. THE KOZHENCHERY GRAMA PANCHAYATH,
REPRESENTED BY ITS SECRETARY,
KOZHENCHERY, PATHANAMTHITTA - 689 645
6. THE ELANTHOOR BLOCK PNCHAYATH,
REPRESENTED BY ITS SECRETARY,
KOZHENCHERY
PATHANAMTHITTA DISTRICT -
7. THE EXECUTIVE ENGINEER,
PUBLIC WORKS DEPARTMENT,
PATHANAMTHITTA.
8. THE SUPERINTENDENT OF POLICE ,
PTHANAMTHITTA,
PATHANAMTHITTA.
R1 - R4, R7 & R8 BY SR. GOVERNMENT PLEADER SMT. SANJEETHA K.A.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
18-02-2016, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 487 of 2013 (I)
APPENDIX
PETITIONER(S)' EXHIBITS
-------------------------------------
EXHIBIT P1: A COPY OF THE REPRESENTATION DATED 14.6.2012 FROM
PETITIONERS TO THE CHIEF MINISTER, KERALA.
EXHIBIT P2: COPY OF THE REQEUST DTED 21.6.2012 FROM THE PETITIONERS TO
THE 8TH RESPONDENT.
EXHIBIT P3: COPY OF THE ORDER DATED 11.10.2012 IN HRMP NO.5208/2012 ON THE
FILE OF THE KERALA STATE HUMAN RIGHTS COMMISSION,
TRIVANDRUM.
EXHIBIT P4: COPY OF THE REPRESENTTION DTED 24.12.2012 FROM THE
PETITIONERS RESIDENTS ASSOCIATION TO THE 8TH RESPONDENT
SUPERINTENDENT OF POLICE, SEEKING PROTECTION.
EXHIBIT P5: TRUE COPY OF FIRST INFORMATION REPORT IN CRIME NO.1483/2012
OF ARANMULA POLICE STATION.
RESPONDENT(S) ANNEXURES :-
ANNEXURE - A : TRUE COPY OF ROUGH SKETCH SHOWING THE LIE OF THE
ABOVE ROAD AND THE HOUSES OF THE PETITIONERS
ANNEXURE - B : TRUE COPY OF PHOTOGRAPHS SHOWING THE DEMOLITION
AND BROKEN WINDOWNS PANES OF SRI. K.C. ABRAHAM, THE
1ST PETITIONER IN W.P.(C). NO. 487/2013
ANNEXURE - C : TRUE COPY OFABSTRACT ESTIMATE PREPARED BY THE
EXPERT ENGINEER CALCULATING THE LOSS INCURRED BY
SRI. K.C. ABRAHAM, THE 1ST PETITIONER IN W.P.(C). NO.
487/2013
ANNEXURE - D : TRUE COPY OF PHOTOGRAPH SHOWING THE DEMOLITION
DONE IN THE HOUSE OF OF SRI. BABUKUTTY VARGHESE, THE
2ND PETITIONER IN W.P.(C). NO. 487/2013
ANNEXURE - E : TRUE COPY OFABSTRACT ESTIMATE PREPARED BY THE
EXPERT ENGINEER CALCULATING THE LOSS INCURRED BY
THE 2ND PETITIONER W.P.(C). NO. 487/2013 AND ESTIMATE
FOR RECONSTRUCTING THE COMPOUND WALL
WP(C).No. 487 of 2013 (I)
ANNEXURE - F : TRUE COPY OF PHOTOGRAPH SHOWING THE DEMOLITION
DONE TO COMPOUND WALL OF SRI. ABRAHAM T. VARGHESE,
3RD PETITIONER IN W.P.(C). NO. 487/2013
ANNEXURE - G : TRUE COPY OF THE ABSTRACT ESTIMATE FOR
RECONSTRUCTION OF COMPOUND WALLAND QUANTIFYING
THE PECUNIARY LOSS OF THE DEMOLISHED STRUCTURE AS
PREPARED BY THE EXPERT ENGINEER WITH RESPECT TO
THE THIRD PETITIONER IN W.P.(C) 487/2013
ANNEXURE - H : TRUE COPY OF PHOTOGRAPHS SHOWING THE DEMOLITION
DONE TO THE COMPOUND WALL OF THE THIRD PETITIONER
IN W.P.(C). NO. 2344/2013
ANNEXURE - I : TRUE COPY OF THE ABSTRACT ESTIMATE FOR
RECONSTRUCTION OF COMPOUND WALL OWNED BY SRI.
GEORGE T. VARGHESE (3RD PETITINER IN W.P.(C). NO.
2344/2013) AND VALUE OF THE DEMOLISHED STRUCTURE
ANNEXURE - J : TRUE COPY OF PHOTOGRAPH SHOWING THE DEMOLITION
DONE TO THE COMPOUND WALL OF THE 1ST PETITIONER
IN W.P.(C). NO. 2344/2013
ANNEXURE - K : TRUE COPY OF THE ABSTRACT ESTIMATE FOR
RECONSTRUCTION OF COMPOUND WALL OF THE FIRST
PETITIONER IN W.P.(C). NO. 2344/2013 AND VALUE OF THE
DEMOLISHED STRUCTURE
ANNEXURE - L : TRUE COPY OF PHOTOGRAPH SHOWING THE DEMOLITION
OF THE PILLARS, BROKEN WINDOW PANES,
DEMOLITION OF COMPOUND WALLAND STRIKING DOWN OF
THE IRON GATES IN THE HOUSE OF THE 7TH PETITIONER IN
W.P.(C). NO. 487/2013
ANNEXURE - M : TRUE COPY OF THE ABSTRACT ESTIMATE FOR
RECONSTRUCTION OF COMPOUND WALL OF THE 7TH
PETITIONER IN W.P.(C). NO. 487/2013 AND VALUE OF THE
DEMOLISHED STRUCTURE
ANNEXURE - N : TRUE COPY OF PHOTOGRAPH SHOWING THE DEMOLITION
DONE TO THE COMPOUND WALL BELONGING TO THE 16TH
PETITIONER IN W.P.(C). NO. 487/2013
ANNEXURE - O : TRUE COPY OF THE ABSTRACT ESTIMATE FOR
RECONSTRUCTION OF COMPOUND WALL OF THE 16TH
PETITIONER IN W.P.(C) 487/2013 AND VALUE OF THE
DEMOLISHED STRUCTURE
WP(C).No. 487 of 2013 (I)
ANNEXURE - P : TRUE COPY OF PHOTOGRAPH SHOWING THE DEMOLITION
DONE TO THE COMPOUND WALL OF THE 22ND PETITIONER
IN W.P.(C). NO. 487/2013
ANNEXURE - Q : TRUE COPY OF THE ABSTRACT ESTIMATE FOR
RECONSTRUCTION OF COMPOUND OF THE 22ND PETITIONER
IN W.P.(C). NO. 487/2013 AND VALUE OF THE DEMOLISHED
STRUCTURE
ANNEXURE - R : TRUE COPY OF PHOTOGRAPH SHOWING THE DEMOLITION
DONE TO THE FLOOR OF THE SHOP ROOMS IN THE
POSSESSION OF THE 14TH PETITIONER IN W.P.(C). NO. 487/2013
SRI. THOMAS MATHEW THEKKEMALAYIL
ANNEXURE - S : TRUE COPY OF THE ABSTRACT ESTIMATE FOR
RECONSTRUCTING THE DAMAGED FLOORING WITH
RESPECT TO THE SHOP ROOM IN THE POSSESSION OF THE
14TH PETITIONER IN IN W.P.(C). NO. 487/2013
SRI. THOMAS MATHEW THEKKEMALAYIL
ANNEXURE - T : TRUE COPY OF THE ABSTRACT ESTIMATE FOR
RECONSTRUCTING THE DAMAGED FLOORING WITH
RESPECT TO THE SHOP ROOM IN THE POSSESSION OF THE
14TH PETITIONER IN IN W.P.(C). NO. 487/2013
SRI. THOMAS MATHEW THEKKEMALAYIL
ANNEXURE - U : TRUE COPY OF THE PHOTOGRAPH SHOWING THE BROKEN
WINDOW GLASSES, STONES LYING ON THE ROOFAND DENT
THATHAS BEEN CAUSED TO THE 11TH PETITIONER'S (IN W.P.
(C). NO. 487/2013) CAR
ANNEXURE - V : TRUE COPY OF THE PHOTOGRAPH SHOWING THE WINDOWS
ATTHE RESIDENCE OF THE 9TH PETITIONER
ANNEXURE - W : TRUE COPY OF DATASHEET CONTAINING THE DETAILS OF
PECUNIARY DAMAGES SUFFERED BY EACH OF THE
PETITIONERS AND ALSO THE EXTENT OF LAND LIKELY TO BE
LOST
ANNEXURE - X : TRUE COPY OF THE WORK MEMO SUBMITTED BY THE
COUNSEL FOR THE PETITIONERS IN BOTH THE ABOVE WRIT
PETITIONS
ANNEXURE - Y : TRUE COPY OF THE DETAILS OF CALCULATION SUBMITTED
BY THE EXPERT ENGINEER
WP(C).No. 487 of 2013 (I)
ANNEXURE - Z : TRUE COPY OF THE BILL FOR RS. 3000/- CHARGED BY THE
EXPERT ENGINEER FOR PREPARATION OF THE ESTIMATE
ANNEXURE - AA : TRUE COPIES OF THE ORIGINAL STATEMENT THAT WAS
TAKEN, SIGNED BY THE 2ND PETITIONER IN W.P.(C). NO.
487/2013 AND A LEGIBLE TYPEWRITTEN COPY OF THE SAME
ANNEXURE - AB : TRUE COPY OF THE WORK MEMO SUBMITTED BY THE 10TH
RESPONDENT IN W.P.(C). NO. 2344/2013, SRI. THOMAS M
GEORGE @ BENNY KUZHIKALA
ANNEXURE - AC : TRUE COPY OF THE WORK MEMO SUBMITTED ON BEHALF
OF THE 7TH RESPONDENT IN W.P.(C). 487/2013, THE ASSISTANT
ENGINEER, PWD ROADS SECTION KOZHENCHERRY
/TRUE COPY/
P.A. TO JUDGE.
DCS
V. CHITAMBARESH, J
--------------------------------------
W.P.(C). Nos. 487 & 2344 OF 2013
----------------------------------------
Dated this the 18th day of February, 2016
JUDGMENT
It is reported that the demolished compound wall has since been reconstructed on funds released by the Government through the Public Works Department. The further remedy if any of the petitioners to proceed against the offenders for damages is left open. The interim order restraining dispossession of the petitioners except in accordance with law will continue to be in force.
No further directions are warranted and the writ petitions are disposed of.
V. CHITAMBARESH JUDGE DCS