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Basil Peter Pullanatt vs Kumbalanghi Grama Panchayat
2021 Latest Caselaw 11416 Ker

Citation : 2021 Latest Caselaw 11416 Ker
Judgement Date : 8 April, 2021

Kerala High Court
Basil Peter Pullanatt vs Kumbalanghi Grama Panchayat on 8 April, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

   THURSDAY, THE 08TH DAY OF APRIL 2021 / 18TH CHAITHRA, 1943

                       WP(C).No.6395 OF 2021(Y)


PETITIONER:

               BASIL PETER PULLANATT
               AGED 61 YEARS
               S/O. PULLANATT ROCKERY PERU, RESIDING AT PULLANATT
               HOUSE, SOUTH KUMBALANGHI P.O, KOCHI, KERALA-682 007

               BY ADV. GAYATHRI S NAIR

RESPONDENTS:

      1        KUMBALANGHI GRAMA PANCHAYAT
               REPRESENTED BY SECRETARY, KUMBALANGHI P.O,
               KOCHI-682 007

      2        ASSISTANT ENGINEER,
               KUMBALANGHI GRAMA PANCHAYATH, KUMBALANGHI P.O,
               KOCHI- 682 007


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                    SATHISH NINAN, J.
           ==================
                W. P. (C) No.6395 of 2021
           ==================
            Dated this the 8th day of April, 2021

                         JUDGMENT

The petitioner, who is the resident of the

first respondent Panchayat, is aggrieved by the

allegedly unscientific construction of a drainage

by the Panchayat. According to the petitioner, if

the proposed drainage is constructed, salt water

from the Vembanad lake will flow into the area

through the newly constructed drain during high

tide. The petitioner has submitted Ext.P3

representation before the Panchayat. It will be

sufficient if the Panchayat considers the grievance

voiced by the petitioner.

2. Accordingly this writ petition is disposed

of directing the first respondent to consider

Ext.P3 representation and pass appropriate orders W. P. (C) No.6395 of 2021

after hearing the petitioner. The same shall be

done within a period of one month from the date of

receipt of a copy of this judgment.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge WP(C).No.6395 OF 2021(Y)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE APPLICATION UNDER RIGHT TO INFORMATION ACT DATED 08.03.2021 SUBMITTED BY THE PETITIONER TO THE KUMBALANGHI GRAMA PANCHAYATH.

EXHIBIT P2 TRUE COPY OF THE RECEIPT DATED 09.03.2021 ISSUED BY THE PANCHAYATH.

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 09.03.2021 ADDRESSED TO THE SECRETARY KUMBALANGHI GRAMA PANCHAYATH, BY THE PETITIONER.

EXHIBIT P4 TRUE COPY OF THE RECEIPT FOR EXHIBIT P3 REPRESENTATION ISSUED FROM THE PANCHAYATH.

EXHIBIT P5 PHOTOGRAPH SHOWING THE DRAIN AND ITS CONDITION.

-----

 
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