Ramya Devi R vs The Thalavoor Grama Panchayat
2021 Latest Caselaw 12241 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

 FRIDAY, THE 23RD DAY OF APRIL 2021 / 3RD VAISAKHA, 1943

                   WP(C).No.6904 OF 2021(K)


PETITIONER/S:

             RAMYA DEVI R.
             AGED 39 YEARS
             D/O.RUGMINIYAMMA, REMYA NILAYAM, PATTAZI P.O.,
             KOLLAM.

             BY ADV. SRI.O.D.SIVADAS

RESPONDENT/S:

     1       THE THALAVOOR GRAMA PANCHAYAT
             THALAVOOR P.O., KOLLAM DISTRICT,
             PIN - 691 508.

     2       THE SECRETARY, THALAVOOR GRAMA PANCHAYATH
             REPRESENTED BY ITS SECRETARY, P.O., KOLLAM
             DISTRICT, PIN - 691 508.

     3       THE SENIOR GEOLOGIST
             GEOLOGY DEPARTMENT, CIVIL STATION, KOLLAM,
             PIN - 691 002.

             R1-2 BY ADV. SHRI.M.R.SASITH, SC
             BY SMT.VINEETHA, GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 23.04.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) No.6904/2021

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                P.V.KUNHIKRISHNAN, J.
     -----------------------------------------
               WP(C) No. 6904 of 2021
     -----------------------------------------
       Dated this the 23rd day of April, 2021



                             JUDGMENT

The above writ petition is filed with the

following prayers;

"i) Call for records leading to Ext.P4 proceeding and quash the same by issuing a writ of certiorari.

ii) issue a writ of mandamus or other appropriate writ, order or direction to the 2nd respondent to grant the development permit as well as building permit to the petitioner without any delay.

iii) grant such other reliefs which this Honourable Court just and fit in the circumstances of the case."

2. When the matter came up for consideration, the

learned counsel for the petitioner submitted

that the petitioner will be satisfied if a

direction is issued to the Grama Panchayath to

consider the applications submitted by the

petitioner for development permit and building WP(C) No.6904/2021

..3..

permit within a time frame.

3. Heard the Standing Counsel for the Grama

Panchayat also.

4. After hearing both sides, I think the writ

petition can be disposed of directing the 2 nd

respondent to consider the applications for

development permit and building permit.

Therefore, this writ petition is disposed of

directing the 2nd respondent to consider the

applications for development permit and

building permit submitted by the petitioner,

which is referred to in Ext.P4 proceeding,

within one month from the date of receipt of a

copy of this judgment.

Sd/-

P.V.KUNHIKRISHNAN

JUDGE Bka/23.04.2021 WP(C) No.6904/2021

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APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE RECEIPT EVIDENCING PAYMENT OF TAX BY THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE PROCEEDING OF RESPONDENT DATED 20/10/2020 ISSUED TO THE PETITIONER.

EXHIBIT P3 TRUE COPY OF THE PROCEEDING OF REGIONAL FIRE OFFICER, DEPARTMENT OF FIRE AND RESCUE SERVICES DATED 28/12/2020 ISSUED TO THE PETITIONER.

EXHIBIT P4 TRUE COPY OF THE PROCEEDING OF RESPONDENT DATED 28/01/2021 ISSUED TO THE PETITIONER.