Lissy George vs Kunnathunad Grama Panchayat
2021 Latest Caselaw 6279 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

         THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

  MONDAY, THE 22ND DAY OF FEBRUARY 2021 / 3RD PHALGUNA,
                           1942

                   WP(C).No.248 OF 2021(E)

PETITIONERS:

     1       LISSY GEORGE
             AGED 50 YEARS, WIFE OF GEORGE, OLANGATTU
             HOUSE, MORAKKALA KARA, KUMARAPURAM P O,
             683565, ERNAKULAM DISTRICT,
             REPRESENTED BY HER BROTHER-IN-LAW AND POWER
             OF ATTORNEY HOLDER, JOSSY JOSEPH ALIAS JOSE,
             AGED 51 YEARS, SON OF IYPE, OLANGATTU HOUSE,
             MORAKKALA KARA, KUMARAPURAM P O,
             PIN-683565, ERNAKULAM DISTRICT.

     2       ANU JOSE,
             AGED 44 YEARS, WIFE OF JOSSY JOSEPH,
             OLANGATTU HOUSE, MORAKKALA KARA, KUMARAPURAM
             P O, PIN-683565, ERNAKULAM DISTRICT.

             BY ADVS.
             SRI.B.ASHOK SHENOY
             SMT.C.G.PREETHA
             SRI.P.S.GIREESH
             SRI.RIYAL DEVASSY
             ARJUN R NAIK

RESPONDENTS:

     1       KUNNATHUNAD GRAMA PANCHAYAT,
             REPRESENTED BY ITS SECRETARY, PALLIKKARA,
             KUMARAPURAM P O, PIN-683565,
             ERNAKULAM DISTRICT.

     2       SECRETARY,
             KUNNATHUNAD GRAMA PANCHAYAT, PALLIKKARA,
             KUMARAPURAM P O, PIN-683565,
             ERNAKULAM DISTRICT.

             R1-2 BY ADV. SRI.G.G.MANOJ SC
             R1-2 BY ADV. SRI.S.SARATH PRASAD

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 22.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C) No.248 of 2021
                                     2




                       W.P.(C) No.248 of 2021
                   ---------------------------------------

                             JUDGMENT

The learned counsel for the petitioners submits that

the writ petition has become infructuous. In the light of the

submission made by the learned counsel for the petitioners,

this writ petition is dismissed as infructuous.

Sd/-

P.B.SURESH KUMAR, JUDGE

YKB W.P.(C) No.248 of 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF REGISTERED SALE DEED NO.3897 OF 2005 DATED 01.06.2005 OF SUB REGISTRY OFFICE, PUTHENCRUZ.

EXHIBIT P2 A TRUE COPY OF REGISTERED SALE DEED NO.3898 OF 2005 DATED 01.06.2005 OF SUB REGISTRY OFFICE, PUTHENCRUZ.

EXHIBIT P3 A TRUE COPY OF DECREE DATED 06.09.2008 IN OS NO.261/2006 OF THE MUNSIFF'S COURT, PERUMBAVOOR.

EXHIBIT P4 A TRUE COPY OF JUDGMENT DATED 07.04.2010 IN WPC NO.12063/2010 BEFORE THIS HON'BLE COURT.

EXHIBIT P5 A TRUE COPY OF NOTICE NO.A6 3205/2010 DATED 05.06.2012 ISSUED BY 2ND RESPONDENT TO PETITIONER.

EXHIBIT P6 A TRUE COPY OF ORDER DATED 13.08.2010 IN APPEAL NO 574/2010 OF THE TRIBUNAL FOR LOCAL SELF GOVERNMENT INSTITUTIONS, THIRUVANANTHAPURAM.

EXHIBIT P7 TRUE COPY OF THE COMMON JUDGMENT DATED 10.11.2011 IN WPC NO.33660/2010 BEFORE THIS HON'BLE COURT.

EXHIBIT P8 A TRUE COPY OF JUDGMENT DATED 26.10.2020 IN WPC NO.11818/2019 BEFORE THIS HON'BLE COURT.

EXHIBIT P9 A TRUE COPY OF REPLY NOTICE NO.A1-

6043/19 DATED 22.10.2020 ISSUED BY 2ND RESPONDENT TO PETITIONER'S LAWYER, ADVOCATE ASHOK B SHENOY.

EXHIBIT P10 A TRUE COPY OF NOTICE NO.C10 14443/19 DATED 27/10/2020 ISSUED BY TAHSILDAR TO PETITIONERS ALONGWITH SKETCH PLAN ISSUED BY TALUK SURVEYOR.

EXHIBIT P11 A TRUE COPY OF APPLICATION DATED 02.11.2020 SUBMITTED BY 2ND PETITIONER TO 2ND RESPONDENT ALONGWITH W.P.(C) No.248 of 2021

ATTACHMENTS THEREWITH.

EXHIBIT P12 A TRUE COPY OF NOTICE NO.A2 4790/2020 DATED 17.12.2020 ISSUED BY 2ND RESPONDENT TO PETITIONERS.

EXHIBIT P13 TRUE COPY OF LETTER DATED 25.01.2021 SUBMITTED BY PETITIONER TO 2ND RESPONDENT WITH COPY OF EXT.P10 SURVEY SKETCH ATTACHED THEREWITH.

EXHIBIT P13 TRUE COPY OF RECEIPT NO.566 DATED 27.01.2021 ISSUED BY 1ST RESPONDENT PANCHAYATH TO THE 2ND PETITIONER.

RESPONDENT'S/S EXHIBITS:

NIL

//TRUE COPY//

PA TO JUDGE