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T.C.Vasu vs The Akathethara Grama Panchayat
2021 Latest Caselaw 6291 Ker

Citation : 2021 Latest Caselaw 6291 Ker
Judgement Date : 22 February, 2021

Kerala High Court
T.C.Vasu vs The Akathethara Grama Panchayat on 22 February, 2021
          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.15561 OF 2020(U)


PETITIONERS:

     1       T.C.VASU
             AGED 46 YEARS, S/O.VELLAMMA, THALEPULLY
             PARAMBIL, MANKARA P.O., PALAKKAD DISTRICT-
             678604.

     2       PONNAMMA K.C.,
             AGED 46 YEARS, W/O.T.C.VASU, THALEPULLY
             PARAMBIL, MANKARA P.O., PALAKKAD DISTRICT-
             678604.

             BY ADV. SRI.BINOY VASUDEVAN

RESPONDENTS:

     1       THE AKATHETHARA GRAMA PANCHAYAT,
             REPRESENTED BY ITS SECRETARY,
             PANCHAYAT OFFICE, AKATHETHARA P.O.,
             PALAKKAD DISTRICT-678008.

     2       THE SECRETARY,
             THE AKATHETHARA GRAMA PANCHAYAT,
             AKATHETHARA P.O., PALAKKAD DISTRICT-678008.

     3       THE KERALA STATE ELECTRICITY BOARD,
             REPRESENTED BY ITS SECRETARY, VYDHUTHI BHAVAN,
             PATTOM, THIRUVANANTHAPURAM-695004.

     4       THE ASSISTANT ENGINEER,
             KERALA STATE ELECTRICITY BOARD,
             MALAMPUZHA SECTION, MALAMPUZHA P.O.,
             PALAKKAD DISTRICT-678651.

             R1-2 BY ADV. SRI.U.BALAGANGADHARAN
             ADV.SUDHEESH KUMAR SC

     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.15561 of 2020

                                       2




                       W.P.(C) No.15561 of 2020
                     ---------------------------------------


                               JUDGMENT

The learned counsel for the petitioners seeks

permission to withdraw the writ petition. Permission sought for

is granted and the writ petition is dismissed as withdrawn.

Sd/-

P.B.SURESH KUMAR, JUDGE

YKB W.P.(C) No.15561 of 2020

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF DOCUMENT NO.297/2018 OF S.R.O., OVALAKKODE.

EXHIBIT P2 TRUE COPY OF OWNERSHIP CERTIFICATE DATED 23.1.2020 ISSUED BY THE SECRETARY OF AKATHETHA GRAMA PANCHAYAT.

EXHIBIT P3 TRUE COPY OF THE APPLICATION PREPARED BY THE PETITIONER.

EXHIBIT P4 TRUE COPY OF THE REQUEST DATED 31.1.2020.

EXHIBIT P5 TRUE COPY OF THE INTIMATION GIVEN BY THE 2ND RESPONDENT TO THE PETITIONER.

EXHIBIT P5(A) TRUE COPY OF THE SKETCH OF THE PROPOSED WORK.

EXHIBIT P6 TRUE COPY OF THE NOTICE DATED 7.3.2020 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P6(A) TRUE COPY OF THE LETTER SUBMITTED ON BEHALF OF THE PETITIONERS BEFORE THE 2ND RESPONDENT.

EXHIBIT P7 TRUE COPY OF ORDER NO.A4-8868/19 DATED 17.6.2020.

EXHIBIT P8 TRUE COPY OF MEMO SUBMITTED BY THE PETITIONERS IN W.P.(C) NO.7766 OF 2020.

 
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