Democratic Youth Federation Of ... vs Payyoli Grama Panchayat
2021 Latest Caselaw 2241 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                 THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR

                                        &

                    THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

           WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA, 1942

                            WP(C).No.15090 OF 2014(S)


PETITIONER:

                 DEMOCRATIC YOUTH FEDERATION OF INDIA
                 PAYYOLI VILLAGE COMMITTEE OFFICE,
                 PAYYOLI P.O., KOZHIKODE DISTRICT - 673 523,
                 REPRESENTED BY ITS VILLAGE COMMIITTEE SECRETARY,
                 SRI.K.T. LIKESH

                 BY ADVS.
                 SRI.E.C.BINEESH
                 SRI.P.P.BIJU
                 SMT.M.B.SHYNI

RESPONDENTS:

       1         PAYYOLI GRAMA PANCHAYAT, PAYYOLI, MELADY POST, KOZHIKODE
                 DISTRICT, REPRESENTED BY ITS SECRETARY, PIN - 673 523.

       2         THE VILLAGE OFFICER, PAYYOLI, KOZHIKODE DISTRICT - 673 523

       3         THE AGRICULTURAL OFFICER
                 KRISHI BHAVAN, PAYYOLI, KOZHIKODE DISTRICT - 673 523.

       4         RAJULA A.V., AGED 34 YEARS, W/O. ABDUL RAHIMAN, ASARI
                 VALAPPIL, PAYYOLI, KOZHIKODE DISTRICT - 673 523.

                 R1 BY ADV. SRI.K.RAKESH ROSHAN
                 R1, R4 BY ADV. SRI.Y.JAFAR KHAN
                 R4 BY ADV. SRI.K.P.SUDHEER
                 R1 BY ADV. SMT.THUSHARA.V
                 R1 BY ADV. SRI.C.VATHSALAN
                 SRI.SURIN GEORGE IPE, SR GP FOR R2 AND R3,

      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 20-01-2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.15090 OF 2014(S)
                                        :: 2 ::




                                    JUDGMENT

Dated this the 20th day of January 2021

S.MANIKUMAR, C.J.

When this matter came up for consideration, Sri.K.R.Arun Krishnan,

representing learned counsel for the petitioner submits that the matter has

become infructuous.

Placing on record the above submission, this writ petition is dismissed

as infructuous.

SD/-

S.MANIKUMAR CHIEF JUSTICE

SD/-

SHAJI P. CHALY JUDGE jes WP(C).No.15090 OF 2014(S) :: 3 ::

APPENDIX

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGES OF THE PROCEEDINGS SHEET DATED 05/04/2013 INITIATED BY THE 3RD RESPONDENT.

EXHIBIT-P1(A) TRUE COPY OF THE ENGLISH TRANLSATION OF EXHIBIT-P1.

EXHIBIT-P2 TRUE COPY OF THE JUDGMENT DATED 23/01/2014 IN W.P(C) 29153/2012

EXHIBIT-P3 TRUE COPY OF THE DECISION DATED 12/07/2014 TAKEN BY THE 3RD RESPONDENT.

EXHIBIT-P3(A) TRUE COPY OF THE ENGLISH TRANSLATION OF EXHIBIT-P3.

EXHIBIT-P4 TRUE COPY OF THE CIRCULAR DATED 22/01/2011 NO. 4545/RA/LSGD ISSUED BY THE LOCAL SELF GOVERNMENT DEPARTMENT.

EXHIBIT-P4(A) TRUE COPY OF THE ENGLISH TRANSLATION OF EXHIBIT-P4.

EXHIBIT P5 TRUE COPY OF THE PHOTOGRAPHS.

// TRUE COPY //

P.S. TO JUDGE