Vijayakumar vs The Edapatta Grama Panchayath ...
2021 Latest Caselaw 4461 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

              THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR

                                      &

                  THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

           MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942

                          WP(C).No.30190 OF 2014(S)

PETITIONER/S:

                 VIJAYAKUMAR
                 AGED 35 YEARS
                 S/O. V.C.GOPALAPANICKER, CHEMRAMUNDA HOUSE, EDAPATTA,
                 MELATTOOR, MALAPPURAM DISTRICT.

                 BY ADVS.
                 SRI.BABU S. NAIR
                 SMT.SMITHA BABU

RESPONDENT/S:

       1         THE EDAPATTA GRAMA PANCHAYATH BOARD,
                 REPRESENTED BY ITS PRESIDENT, EDAPATTA P.O.,
                 MALAPPURAM DISTRICT, PIN-679 326.
       2         THE SECRETARY
                 EDAPATTA GRAMA PANCHAYATH, EDAPATTA P.O.,
                 MALAPPURAM DISTRICT, PIN-679 326.
       3         THE SUB INSPECTOR OF POLICE
                 MELATTOOR POLICE STATION,
                 MALAPPURAM DISTRICT, PIN-679 326.
       4         ABOOBACKER P.T.
                 AGED 32 YEARS
                 S/O.MOHAMMED, RESIDING AT PULIKKATHODI, PATHIRIKOTTU PO.,
                 MALAPPURAM, PIN - 679 326.
                 (ADDL.R4 IS IMPLEADED AS PER ORDER DTED 8.12.2014 I I.A
                 16127/2014)

                 R1 BY ADV. SRI.V.V.RAJA
                 R1 BY ADV. SRI.M.T.SURESHKUMAR
                 R1 BY ADV. SRI.SAJU.S.A


                 R1 & R2 BY SRI.M.T.SURESHKUMAR
                 R3 BY SRI. TEK CHAND SR. GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 08.02.2021,
     THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No. 30190/2014              :2:


                Dated this the 8th day of February, 2021.

                              JUDGMENT

S. MANIKUMAR,CJ.

The petitioner, a resident of Edapatta Grama Panchayat, has filed

this writ petition as a Public Interest Litigation seeking for a direction

to the Edapatta Grama Panchayat Board, represented by its President,

and the Secretary, Edapatta Grama Panchayat, respondents 1 and 2

respectively to implement the decision taken by the Edapatta Grama

Panchayat vide Exts. P1 and P2, as per which the first respondent has

passed resolutions to construct a community hall by demolishing the

old building.

2. Today, when the matter is taken up for hearing, learned

Standing Counsel for the respondent Panchayat, submitted that the

construction has already been completed and therefore, nothing

remains to be adjudicated in this case. Placing on record the aforesaid

submission, this writ petition is dismissed as infructuous.

S. MANIKUMAR, CHIEF JUSTICE.

SHAJI P. CHALY, JUDGE.

Rv