George Thomas vs The Puncha Special Officer
2021 Latest Caselaw 16491 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
     THURSDAY, THE 5TH DAY OF AUGUST 2021 / 14TH SRAVANA, 1943
                        WP(C) NO. 15758 OF 2021
PETITIONER:

          GEORGE THOMAS
          AGED 61 YEARS
          S/O THOMAS, KOLLAM PARAMBIL HOUSE, THAYANKARI MURI,
          EDATWA VILLAGE, THAYANKARY P.O.KUTTANAD, ALAPPUZHA-689
          723.

          BY ADVS.
          P.B.KRISHNAN
          P.B.SUBRAMANYAN
          SABU GEORGE
          MANU VYASAN PETER



RESPONDENTS:

    1     THE PUNCHA SPECIAL OFFICER
          KIDANGAMPARAMP, THATHAMPALLY, ALAPPUZHA-688 013.

    2     VARGHESE ANTONY,
          AGED 46 YEARS, S/O MATHAI ANTONY, MANATHARA
          PATHINANCHIL HOUSE, THAYANKARI MURI, EDATWA VILLAGE,
          THAYANKARY P.O.KUTTANAD, ALAPPUZHA-689 723.

    3     JOSEPH ANTONY,
          AGED 59 YEARS, S/O MATHAI ANTONY, MANATHARA
          PATHINANCHIL HOUSE, THAYANKARI MURI, EDATWA VILLAGE,
          THAYANKARY P.O.KUTTANAD, ALAPPUZHA-689 723.

    4     MRS. LUCY JOSEPH,
          AGED ABOUT 53 YEARS
          W/O JOSEPH ANTONY, MANATHARA PATHINANCHIL HOUSE,
          THAYANKARI MURI, EDATWA VILLAGE, THAYANKARY
          P.O.KUTTANAD, ALAPPUZHA-689 723.

          BY ADV.VINITHA.B, GP



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15758 OF 2021

                                       2

                       W.P.(C) No.15758 of 2021
                 -----------------------------------------------
                              JUDGMENT

Petitioner is an agriculturist. He has filed Ext.P2

complaint before the first respondent praying for restoring a

public canal. The case of the petitioner is that though Ext.P2 has

been filed during the year 2020, the same has not been

disposed of till date by the first respondent. The petitioner,

therefore, seeks appropriate directions in this regard in the writ

petition.

2. Heard the learned counsel for the petitioner as

also the learned Government Pleader.

Having regard to the facts and circumstances of the

case, I deem it appropriate to dispose of the writ petition

directing the first respondent to consider and pass orders on

Ext.P2, after affording the petitioner an opportunity of hearing,

within six weeks. Ordered accordingly. It is also directed that the

hearing ordered in terms of this judgment can be conducted

through video conferencing.

Sd/-

P.B.SURESH KUMAR JUDGE Mn WP(C) NO. 15758 OF 2021

APPENDIX OF WP(C) 15758/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE COMMON ORDER DATED 4.4.2019 IN IA NO 860 OF 2018 AND IA NO 3152 OF 2018 IN OS NO 157 OF 2018 ON THE FILE OF THE PRINCIPAL MUSIFF COURT, ALAPPUZHA

Exhibit P2 TRUE COPY OF THE PETITION DATED FILED BY THE PETITIONER BEFORE RESPONDENT NO