Moozhiyan Basheer vs Pallikkal Grama Panchayath on 10 May, 2019

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Kerala High Court

Moozhiyan Basheer vs Pallikkal Grama Panchayath on 10 May, 2019

Bench: Anu Sivaraman

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

      FRIDAY, THE 10TH DAY OF MAY 2019 / 20TH VAISAKHA, 1941

                        WP(C).No. 23463 of 2018



PETITIONER/S:


                MOOZHIYAN BASHEER, AGED 40 YEARS
                KARUVAMPATTA HOUSE, KARIPUR P.O.,
                PULIYAMPARAMBU, MALAPPURAM DISTRICT.

                BY ADV. SRI.K.RAKESH



RESPONDENT/S:

      1         PALLIKKAL GRAMA PANCHAYATH
                REPRESENTED BY ITS SECRETARY,
                PALLIKKAL P.O, MALAPPURAM DISTRICT, PIN-673634.

      2         THE SECRETARY, PALLIKKAL GRAMA PANCHAYATH,
                PALLIKKAL P.O., MALAPPURAM DISTRICT,
                PIN-673634.

      3         THE PRESIDENT, PALLIKKAL GRAMA PANCHAYATH,
                PALLIKKAL P.O., MALAPPURAM DISTRICT, PIN-673634.

                BY ADVS.
                SRI.K.T.SHYAMKUMAR
                SRI.HARISH R. MENON


THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
10.05.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 23463/18
                                           2


                                      JUDGMENT

This writ petition is filed seeking direction to the respondents to consider and pass orders on Ext.P2 complaint preferred by the petitioner before the 2nd respondent.

2. It is submitted by the learned counsel for the petitioner that the benefits of PMAY scheme, to which the petitioner is entitled by virtue of inclusion in Ext.P1 list are denied to the petitioner. The petitioner has approached the 2nd respondent with Ext.P2 complaint.

3. Having heard the learned counsel for the petitioner and having considered the contentions advanced, I am of the opinion that Ext.P2 is liable to be considered in accordance with law. There will accordingly be a direction to the 2nd respondent to consider Ext.P2 in accordance with law after hearing the petitioner also, within a period of three weeks from the date of receipt of a copy of this judgment. The WPC 23463/18 3 petitioner shall produce a copy of this writ petition along with a copy of the judgment before the 2nd respondent for further action.

The writ petition is ordered accordingly.

SD/-


                                             ANU SIVARAMAN
      RR                                          JUDGE
 WPC 23463/18
                                 4




                            APPENDIX
      PETITIONER'S/S EXHIBITS:

      EXHIBIT P1        TRUE COPY OF THE COMMUNICATION

RECEIVED BY THE PETITIONER DATED 16/1/2018 AND RELEVANT LIST APPENDED THEREWITH.

EXHIBIT P2 TRUE COPY OF THE COMPLAINT DATGED 5/7/2018 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE RECEIPT ISSUED BY THE 2ND RESPONDENT FOR EXHIBIT P2 COMPLAINT DATED, 5/7/2018.

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