Janaki vs Sooranadu South Grama Panchayath
2021 Latest Caselaw 1089 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

     THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

  TUESDAY, THE 12TH DAY OF JANUARY 2021 / 22TH POUSHA, 1942

                       WP(C).No.797 OF 2021


PETITIONER:

               JANAKI
               AGED 75 YEARS
               W/O. PARAMESWARAN ACHARI, AVANI, KAKKAKUNU P.O,
               KOLLAM, PIN - 690522.

               BY ADVS.
               SRI.K.R.VINOD
               SMT.M.S.LETHA

RESPONDENTS:

      1        SOORANADU SOUTH GRAMA PANCHAYATH
               REPRESENTED BY ITS SECRETARY, SOORANADU SOUTH,
               KAKKAKUNNU P.O, KOLLAM, PIN - 690522.

      2        THE SECRETARY
               SOORANADU SOUTH PANCHAYATH, SOORANADU SOUTH,
               KAKKAKUNNU P.O, KOLLAM, PIN - 690522.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 12.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                       :2:
WP(C).No.797 OF 2021


                                JUDGMENT

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

respondent seeking removal of an alleged obstruction in the Panchayat

Road. 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 her.

2. I have heard the learned counsel appearing for the

petitioner..

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

also the submissions made across the bar, I dispose the writ petition with

a direction to the 2nd respondent to consider and pass orders on Ext.P2

representation, within three weeks from the date of receipt of a copy of

this judgment, after hearing the petitioner and others likely to be

affected by any orders to be passed by the 2 nd respondent. 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 mns/12.01.2021

WP(C).No.797 OF 2021

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE PHOTOGRAPH SHOWING THE SURVEY STONE ERECTED ON THE ROAD MARGIN KAKKAKUNNU- KUMARANCHIRA ROAD, THAT CAUSES OBSTRUCTION TO THE ACCESS OF THE PETITIONER.

EXHIBIT P2 THE COPY OF THE WRITTEN REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 08.01.2021.

EXHIBIT P3 THE COPY OF RECEIPT ISSUED TO FROM THE OFFICE OF THE RESPONDENTS, ACKNOWLEDGING THE RECEIPT OF THE REPRESENTATION OF THE PETITIONER, DATED 08.01.2021.

RESPONDENTS EXHIBITS:NIL

//TRUE COPY//

P.A TO JUDGE