K.V.Jacob vs Director Of Panchayat
2021 Latest Caselaw 14658 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
               THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
 WEDNESDAY, THE 14TH DAY OF JULY 2021 / 23RD ASHADHA, 1943
                        WP(C) NO. 25487 OF 2017
PETITIONER:

           K.V.JACOB
           AGED 47 YEARS
           PRESIDENT,
           KIZHAKKAMBALAM GRAMA PANCHAYAT,KIZHAKKAMBALAM,
           ERNAKULAM,
           PINCODE 683562

               BY ADV SRI.BLAZE K.JOSE



RESPONDENTS:

    1          DIRECTOR OF PANCHAYAT
               DIRECTORATE OF PANCHAYAT MUSEUM P.O,
               THIRUVANANTHAPURAM, PINCODE 695 033

    2          JASMIONE AHMED
               ASSISTANT SECRTARY,
               MANJALLOOR GRAMA PANCHAYATH,
               ERNAKULAM DISTRICT PINCODE 686 670

               BY ADV
               R2 SRI.DINESH MATHEW J.MURICKEN

               R1 SURIN GEORGE IPE, SR. GOVERNMENT PLEADER




        THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION       ON   14.07.2021,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 25487 OF 2017
                                               -2-



                                      JUDGMENT

This writ petition is filed by the

petitioner seeking the following reliefs:-

"i) Issue a writ of mandamus or any other appropriate writ, order or direction commanding the 1st respondent not to retransfer the 2 nd respondent to the Kizhakkambalam Grama Panchayath.

ii) Issue a writ of mandamus or any other appropriate writ orders or directions commanding the 1st respondent to consider Exhibit P4 representation submitted by the petitioner and issue appropriate orders after giving a reasonable opportunity of being heard to the petitioner within a time limit fixed by this Hon'ble Court."

2. However, today when the matter is

taken up, learned counsel for the petitioner

submitted that the matter has become infructuous.

Accordingly, this writ petition is

dismissed as infructuous.

Sd/-

SHAJI P.CHALY JUDGE hmh