Sabu Abraham vs Vadasserikkara Grama Panchayat
2021 Latest Caselaw 646 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

    THURSDAY, THE 07TH DAY OF JANUARY 2021 / 17TH POUSHA, 1942

              RP.No.980 OF 2020 IN WP(C). 21309/2020

 AGAINST THE JUDGMENT DATED 16.11.2020 IN WP(C) 21309/2020(K) OF
                      HIGH COURT OF KERALA


REVIEW PETITIONER/WRIT PETITIONER:

             SABU ABRAHAM, AGED 54 YEARS,
             S/O.LATE ABRAHAM VARGHESE,
             RESIDING AT KAVUMKAL HOUSE, THULAPPALLY P.O,
             NELLIMALA, KOLLAMULA VILLAGE,
             RANNY TALUK, PIN-689 645.

             BY ADV. SRI.M.NARENDRA KUMAR

RESPONDENTS/RESPONDENTS:

      1      VADASSERIKKARA GRAMA PANCHAYAT,
             REPRESENTED BY ITS SECRETARY,
             RANNY, PATHANAMTHITTA, PIN-689 662.

      2      SOMI JACOB, AGED 73 YEARS, W/O.MATHEW JACOB,
             RESIDING AT THEVERTHOTTATHIL HOUSE, KUMPLAMPOIKA.P.O,
             KUMARAMPEROOR, THEKKEKARA MURI,
             VADASSERIKKARA VILLAGE, RANNI TALUK,
             PATHANAMTHITTA DISTRICT, PIN-689 662.

             BY ADVS. SRI.PHILIP J. VETTICKATTU
                      SRI.SANIL JOSE

     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION           ON
07.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 RP.No.980 OF 2020 IN WP(C). 21309/2020

                                        -2-

                                  ORDER

Dated this the 7th day of January 2021

The review petition is filed by the writ petitioner. The

matter is relating to the change of ownership of a building.

This Court directed the Panchayat Committee to take a decision

in the matter.

2. Now it is submitted in the review petition that the

dispute is pending before the family Court and therefore, the

Panchayat cannot take a decision. It is for the petitioner to

urge all these contentions before the Panchayat, including

pendency of the dispute before the family court. The Panchayat

Committee shall take an appropriate decision in the matter,

after adverting to the dispute.

Clarifying the judgment as above, the review petition is

disposed of.

Sd/-

A.MUHAMED MUSTAQUE JUDGE akv