Muhammed Arsal vs Thalakkulathur Grama Panchayath
2021 Latest Caselaw 14108 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
 WEDNESDAY, THE 7TH DAY OF JULY 2021 / 16TH ASHADHA, 1943
                 WP(C) NO. 13257 OF 2021
PETITIONERS:

   1     MUHAMMED ARSAL
         AGED 49 YEARS
         S/O AHMADKOYA,PTA
         PRESIDENT,CMM.HSS,THALAKKULATHUR.P.O,
         KOZHIKKODE-673303.

   2     THE MANAGER,
         CMM HSS,THALAKKULATHUR,
         THALAKULATHUR.P.O,
         KOZHIKKODE-673303.

         BY ADVS.
         T.T.MUHAMOOD(K/1026/1995)-17338
         A.RENJIT
         V.E.ABDUL GAFOOR
         A.MOHAMMED SAVAD
         T.R.VISHNU



RESPONDENTS:

   1     THALAKKULATHUR GRAMA PANCHAYATH
         THALAKKULATHUR.P.O, KOZHIKKODE-
         673303,REPRESENTED BY SECRETARY

   2     THE SECRETARY
         THALAKKULATHUR GRAMA
         PANCHAYAT,THALAKKULATHUR.P.O,KOZHIKKODE-673303.

   3     THE DISTRICT TELECOM COMMITTEE,
         CIVIL STATION,KOZHIKODE-673020,REPRESENTED BY
         IT'S CHAIRMAN (THE DISTRICT
         COLLECTOR,KOZHIKODE).

   4     DHEERAJ NAIR,
         S/O.C.K.DAMODARAN NAIR,
 WP(C) NO. 13257 OF 2021
                                    2



            PARIJATHAM,THALAKKUTHUR,
            KOZHIKODE DISTRICT-673303.

    5       C.K.DAMODARAN NAIR,
            PARIJATHAM,THALAKKUTHUR.P.O, KOZHIKODE-673303.

    6       SUMMIT DIGITAL INFRA STRUCTURE PVT.LTD.,
            REPRESENTED BY MANAGING DIRECTOR,32/0/2552-C,1ST
            FLOOR MAMANGALAM,NEAR YATHRI NIVAS,
            P.O.PALARIVATTOM,ERNAKULAM,
            KERALA-682025.

               BY ADV.SMT.PRINCY XAVIER, GP




        THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION       ON   07.07.2021,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 13257 OF 2021
                                    3




                   W.P.(C) No.13257 of 2021
             -----------------------------------------------


                             JUDGMENT

The grievance of the petitioners in the writ petition

concerns the delay on the part of the third respondent in taking

appropriate action on Ext.P3 complaint.

2. The learned Government Pleader, on

instructions, pointed out that the next meeting of the third

respondent is scheduled on 12.07.2021 and Ext.P3 will be

taken up for consideration on 12.07.2021.

In the circumstances, the writ petition is disposed of

recording the submission made by the learned Government

Pleader.

Sd/-

P.B.SURESH KUMAR JUDGE PV WP(C) NO. 13257 OF 2021

APPENDIX OF WP(C) 13257/2021

PETITIONER ANNEXURE

Exhibit P1 TRUE COPY OF REPRESENTATION DATED 21.06.2021 SUBMITTED BY THE 1ST PETITIONER AND THE SCHOOL AUTHORITIES BEFORE THE 2ND RESPONDENT

Exhibit P2 TRUE COPY OF REPRESENTATION SUBMITTED BEFORE THE PANCHAYATH BY THE PETITIONERS ON 15.06.2021 (WITH TYPED COPY)

Exhibit P3 TRUE COPY OF REPRESENTATION SUBMITTED BY THE PETITIONERS BEFORE THE 3RD RESPONDENT ON 17.06.2021.

Exhibit P4 TRUE COPY OF REPRESENTATION SUBMITTED BY THE PETITIONERS BEFORE THE 2ND RESPONDENT ON 23.06.2021.