M/S Sanroyal Builders And ... vs Adat Grama Panchayat
2021 Latest Caselaw 4201 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

    THURSDAY, THE 04TH DAY OF FEBRUARY 2021 / 15TH MAGHA,1942

                        WP(C).No.1330 OF 2021(M)


PETITIONER/S:

                M/S SANROYAL BUILDERS AND CONTRACTORS PVT.LTD
                REPRESENTED BY ITS DEPUTY GENERAL MANAGER, 1ST FLOOR,
                UNITED TOWER, LALOOR ROAD, AYYANTHOLE, THRISSUR-
                680003.

                BY ADVS.
                SRI.LINDONS C.DAVIS
                SMT.E.U.DHANYA
                SRI.RAJITH DAVIS

RESPONDENT/S:

      1         ADAT GRAMA PANCHAYAT
                REPRESENTED BY ITS SECRETARY
                PURANATTUKARA P.O., THRISSUR DISTRICT-680551.

      2         SECRETARY,ADAT GRAMA PANCHAYAT
                PURANATTUKARA P.O., THRISSUR DISTRICT-680551.

                SHRI.K.B.GANGESH, SC, ADAT GRAMA PANCHAYAT

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1330 OF 2021(M)                   2




                                    JUDGMENT

The petitioner has preferred Ext.P7 application before the 2 nd respondent

seeking permission to construct a compound wall. In the writ petition it is the

case of the petitioner that an issue with regard to the boundaries of the

petitioner's property has already been resolved by measurements and the

boundaries has already been fixed. It is the submission that all that remains now is

for the 2nd respondent to consider and pass orders on Ext.P7 application

expeditiously, after hearing the petitioner.

2. Heard the learned counsel for the petitioner and also the learned

Government Pleader for the respondents.

On a consideration of the facts and circumstances of the case and the

submissions made across the Bar, I dispose the writ petition with a direction to the

2nd respondent to consider and pass orders on Ext.P7 application preferred by the

petitioner within three weeks from the date of receipt of a copy of this judgment,

after hearing the petitioner. The petitioner shall produce a copy of the writ

petition together with a copy of this judgment before the 2 nd respondent for

further action.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

sd

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A COPY OF THE BUILDING PERMIT ISSUED BY THE 2ND RESPONDENT, DATED 25.8.2017.

EXHIBIT P2 A COPY OF THE NOTICE DATED 24.2.2020 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P3 A COPY OF THE REPRESENTATION SUBMITTED BEFORE THE 2ND RESPONDENT, DATED 27.2.2020.

EXHIBIT P4 A TRUE COPY OF THE REPRESENTATION DATED 12.3.2020 SUBMITTED BEFORE THE 2ND RESPONDENT.

EXHIBIT P5 A COPY OF THE JUDGMENT DATED 16.4.2020 IN WP(C) NO.8077/2020 OF THIS HON'BLE COURT.

EXHIBIT P6 A COPY OF THE REPORT DATED 13.8.2020 OF THASILDAR, LAND RECORDS.

EXHIBIT P7 A COPY OF THE APPLICATION FOR PERMISSION TO CONSTRUCT COMPOUND WALL DATED 22.9.2020 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT ALON WITH RECEIPT ISSUED FROM THE PANCHAYAT TOWARDS THE SAME.