P.A. Sarojini vs State Of Kerala
2021 Latest Caselaw 5163 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.19473 OF 2020(H)


PETITIONER/S:

                P.A. SAROJINI
                AGED 57 YEARS
                W/O. C.K.BABU (LATE), POOLAKAL PARAMBA HOUSE,
                EDATHARA, PALAKKAD-678611.

                BY ADV. SRI.VINOD KUMAR.C

RESPONDENT/S:

      1         STATE OF KERALA,
                REPRESENTED BY DISTRICT COLLECTOR, PALAKKAD, CIVIL
                STATION, PALAKKAD-678001.

      2         PARALI GRAMA PANCHAYATH,
                REPRESENTED BY ITS SECRETARY, PANCHAYATH OFFICE,
                PARALI, PALAKKAD-678612.

                R2 BY ADV. SRI.K.RAVI (PARIYARATH)
                R2 BY ADV. SRI.A.V.RAVI

     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.19473 OF 2020(H)

                                          2


                                     JUDGMENT

The petitioner has preferred Ext.P2 representation before the 2 nd

respondent seeking a widening of a pathway. The limited prayer in the writ

petition is for a direction to the 2 nd 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 Government Pleader 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 2nd respondent to consider and pass orders on Ext.P2

representation within a period of six 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 2nd respondent, for further action.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

SJ WP(C).No.19473 OF 2020(H)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF MASS PETITION FILED BEFORE 2ND RESPONDENT DATED 5.6.2008.

EXHIBIT P2 TRUE COPY OF THE REQUEST BEFORE 2ND RESPONDENT DATED 15.10.2019.