Human Welfare Kuries And Loans ... vs Manalur Grama Panchayat
2021 Latest Caselaw 5071 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

          THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

    THURSDAY, THE 11TH DAY OF FEBRUARY 2021 / 22ND MAGHA,1942

                        WP(C).No.790 OF 2021(W)


PETITIONER/S:

                HUMAN WELFARE KURIES AND LOANS (P)LTD.,
                P.O.KANJANY, THRISSUR DISTRICT-680 612, REPRESENTED
                BY ITS GENERAL MANAGER.

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

RESPONDENT/S:

      1         MANALUR GRAMA PANCHAYAT
                REPRESENTED BY ITS SECRETARY, P.O.KANDASSAMKKADAVU,
                THRISSUR-680 613.

      2         SECRETARY, MANALUR GRAMA PANCHAYAT,
                P.O.KANDASSAMKKADAVU, THRISSUR-680 613.


OTHER PRESENT:

                SC: V.N HARIDAS

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.790 OF 2021(W)

                                        2


                                     JUDGMENT

Against Ext.P9 order of the 2nd respondent, rejecting an application

for building permit submitted by the petitioner, it has preferred Ext.P11

appeal before the 1st respondent Appellate Authority. The limited prayer in

the writ petition is for a direction to the 1st respondent to consider and

pass orders on the same, expeditiously, after hearing the petitioner.

2.I have heard the learned counsel appearing for the petitioner and

also the learned Standing Counsel appearing for the respondents.

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

the submissions made across the Bar, I dispose the writ petition by

directing the 1st respondent to consider Ext.P11 appeal within an outer

time limit of eight 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 1 st

respondent,for further action.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

SJ WP(C).No.790 OF 2021(W)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE BUILDING PERMIT DATED 16.09.2010 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P2 A COPY OF THE RECEIPT DATED 31.03.2015 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P2 A A RE-TYPED COPY OF THE EXHIBIT P2.

EXHIBIT P3 A COPY OF THE RECEIPT DATED 02.11.2016 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P4 A COPY OF THE RECEIPT DATED 17.03.2017 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P5 A COPY OF THE RECEIPT DATED 22.12.2017 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P6 A COPY OF THE RECEIPT DATED 28.11.2019 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P7 A COPY OF THE RECEIPT DATED 09.11.2020 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P8 A COPY OF THE APPLICATION DATED 14.12.2020.

EXHIBIT P9 A COPY OF THE ORDER DATED 15.12.2020 OF THE 2ND RESPONDENT.

EXHIBIT P10 A COPY OF THE GOVERNMENT CIRCULAR DATED 13.08.2018.

EXHIBIT P11 A COPY OF THE APPEAL ALONG WITH THE GOVERNMENT CIRCULAR DATED 13.08.2018 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT PANCHAYAT DATED 13.01.2021.

EXHIBIT P12 A COPY OF THE RECEIPT DATED 13.01.2021 ISSUED FROM THE OFFICE OF THE 1ST RESPONDENT TOWARDS RECEIPT OF EXHIBIT P11 APPEAL.