Kerala High Court
K. Rajmohan Unnithan vs State Nodal Authority on 21 November, 2023
Author: Devan Ramachandran
Bench: Devan Ramachandran
WP(C) No.32042/2023 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
Tuesday, the 21st day of November 2023 / 30th Karthika, 1945
WP(C) NO. 32042 OF 2023(E)
PETITIONER:
K.RAJMOHAN UNNITHAN, AGED 70 YEARS, S/O. G. KUTTAN PILLA, T.C
19/1994 (1), KAMPIYIL, MUDRA-2, MUDAVANMUGAL, POOJAPPURA
P.O., THIRUVANANTHAPURAM, KERALA PIN - 695012
RESPONDENTS:
1. STATE NODAL AUTHORITY, KERALA STATE, MEMBERS OF PARLIAMENT LOCAL
AREA DEVELOPMENT SCHEME [MPLADS], THE SECRETARY TO
GOVERNMENT, DEPARTMENT OF PLANNING & ECONOMIC AFFAIRS, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, KERALA PIN - 695001
2. NODAL DISTRICT AUTHORITY, KANNUR DISTRICT, MEMBERS OF PARLIAMENT
LOCAL AREA DEVELOPMENT SCHEME [MPLADS], THE DISTRICT
COLLECTOR, KANNUR, CIVIL STATION BUILDING, KANNUR DISTRICT, KERALA
PIN - 670001
3. IMPLEMENTING DISTRICT AUTHORITY, KANNUR DISTRICT, MEMBERS OF
PARLIAMENT LOCAL AREA DEVELOPMENT SCHEME [MPLADS], THE DISTRICT
COLLECTOR, KANNUR, CIVIL STATION BUILDING, KANNUR DISTRICT, KERALA
PIN - 670001
4. USER AGENCY ,MEMBERS OF PARLIAMENT LOCAL AREA DEVELOPMENT SCHEME
[MPLADS], THE CHERUTHAZHAM GRAMA PANCHAYAT, PAZHAYANGADI ROAD,
CHUMADUTHANGI, PILATHARA, KANNUR, KERALA - 670501, REPRESENTED BY
ITS SECRETARY
5. IMPLEMENTING AGENCY, MEMBERS OF PARLIAMENT LOCAL AREA DEVELOPMENT
SCHEME [MPLADS], KERALA STATE ELECTRONICS DEVELOPMENT CORPORATION
LTD. [KELTRON]., LIGHTING DIVISION, NANDI, KOYILANDI, KATALUR
P.O., KOZHIKODE, KERALA - 673529, REPRESENTED BY ITS DEPUTY MANAGER
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay all further proceedings of any work being implemented by
the 4th respondent regarding installation of high mast lights at
Chumaduthangi junction (Ward-16) at Cheruthazham Grama Panchayat, other
than through the recommendation of the petitioner under the MPLADS,
guidelines, 2023, pending disposal of the Writ Petition.
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S. P.N.MOHANAN, C.P.SABARI, AMRUTHA SURESH, GILROY ROZARIO & SUNITHA G
Advocates for the petitioner and of SRI.I.V. PRAMOD Advocate for the
respondent 4, the court passed the following:
WP(C) No.32042/2023 2/2
ORDER
Sri.I.V.Pramod appearing for the 4th respondent, submitted that work has already been done, however, using the money from the MLA fund. Therefore, the 4th respondent will file an action taken report before this court to explain the details.
Post after two weeks.
Sd/- DEVAN RAMACHANDRAN, JUDGE 21-11-2023 /True Copy/ Assistant Registrar