Sathyan.M vs State Of Kerala
2021 Latest Caselaw 16744 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE N.NAGARESH
WEDNESDAY, THE 11TH DAY OF AUGUST 2021 / 20TH SRAVANA, 1943
                    WP(C) NO. 16241 OF 2021
PETITIONER:

         SATHYAN.M,
         AGED 60 YEARS,
         S/O LATE K. MADHAVAN, RESIDING AT M.S.BHAVAN,
         IX/479, ARAMATHUMADAM, THODIYOOR NORTH,
         KOLLAM-690 523.

         BY ADVS.
         S.CHANDRASEKHARAN NAIR
         S.GOKUL BABU
         RAJU GEORGE (KARUVATTA)
         AMALA.J.RAJ
         JEREES J.
         GOURI RAMAN


RESPONDENTS:

    1    STATE OF KERALA,
         REPRESENTED BY SECRETARY LOCAL SELF GOVERNMENT
         INSTITUTION, SECRETARIAT,
         THIRUVANANTHAPURAM, PIN-695 001.
    2    SECRETARY ,
         THODIYOOR GRAMA PANCHAYATH, THODIYOOR,
         KOLLAM, PIN-690 523.
    3    DISTRICT COLLECTOR,
         OFFICE OF THE DISTRICT COLLECTOR,
         CIVIL STATION RD,
         KAANKATHU MUKKU, KOLLAM-691 013.
    4    SURESH,
         AGED 52 YEARS
         S/O SIVADASAN, TP IX/481, M.S BUILDING,
         ARAMATHUMADAM, THODIYOOR NORTH, KOLLAM-690 523.

         BY ADV. GOVERNMENT PLEADER SRI APPU P.S
         SRI.M.R.SASITH PANICKER, SC

     THIS WRIT PETITION       (CIVIL) HAVING COME UP     FOR
ADMISSION ON 11.08.2021,      THE COURT ON THE SAME      DAY
DELIVERED THE FOLLOWING:
 WP(C) No.16241/2021
                                :2 :




                        JUDGMENT

~~~~~~~~~

Dated this the 11th day of August, 2021

The petitioner, who is a resident of Thodiyoor

North, Kollam, has filed this writ petition seeking to direct

respondents 1 to 3 to take action against the 4 th respondent.

2. The petitioner states that the 4 th respondent is

conducting a fish stall illegally without any licence adjacent to

petitioner's residential house which is creating considerable

pollution and nuisance to the petitioner and his family. The

petitioner preferred Ext.P1 representation before the 2 nd

respondent. Ext.P1 was preferred as early on 30.04.2021.

The 2nd respondent is not taking any action on Ext.P1.

3. Heard the learned counsel for the petitioner and the

respondents. In view of the nature of the order to be passed

in this writ petition, notice to the 4th respondent is dispensed

with.

WP(C) No.16241/2021

In the facts and circumstances of the case, the writ

petition is disposed of directing the 2 nd respondent to consider

and pass orders on Ext.P1 representation filed by the

petitioner in accordance with law, with notice to the petitioner

and the 4th respondent, within a period of one month.

Sd/-

N. NAGARESH, JUDGE

aks/11.08.2021 WP(C) No.16241/2021

APPENDIX OF WP(C) 16241/2021

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF THE COMPLAINT DATED 3.4.2021 ISSUED BY THE PETITIONER TO THE 2ND RESPONDENT Exhibit P2 TRUE PHOTOGRAPH Exhibit P2(A) TRUE PHOTOGRAPH

SR