Lissy Jacob vs State Of Kerala
2021 Latest Caselaw 14861 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
               THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
 THURSDAY, THE 15TH DAY OF JULY 2021 / 24TH ASHADHA, 1943
                        WP(C) NO. 2830 OF 2014
PETITIONER:
         LISSY JACOB
         MOONNUPLAVU VADAKKETHIL, THUMPAMON THAZHAM P.O.,
         PATHANAMTHITTA DISTRICT.

               BY ADVS.
               SRI.THOMAS ABRAHAM
               SRI.ASWIN.P.JOHN
               SMT.MERCIAMMA MATHEW
               SRI.V.RENJITH KUMAR


RESPONDENTS:

    1          STATE OF KERALA
               REPRESENTED BY ITS SECRETARY,
               LOCAL SELF GOVERNMENT DEPARTMENT,
               GOVERNMENT OF KERALA, SECRETARIAT,
               TRIVANDRUM-695001.

    2          DIRECTOR OF PANCHAYATS
               KERALA STATE, TRIVANDRUM-695001.

    3          DEPUTY DIRECTOR OF PANCHAYATS
               PATHANAMTHITTA-689001.

    4          SECRETARY
               KULANADA GRAMA PANCHAYAT, KULANADA P.O.,
               PATHANAMTHITTA DISTRICT-689503.

    5          TRIBUNAL FOR LOCAL SELF GOVERNMENT INSTITUTIONS
               TRIVANDRUM-695001.

            R4 BY ADV SRI.N.UNNIKRISHNAN
            R1 TO R3 SRI.SURIN GEORGE IPE, SRI.GP


        THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION       ON   15.07.2021,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 2830 OF 2014
                                        -2-



                                 JUDGMENT

This writ petition is filed by the

petitioner seeking the following reliefs:-

"(i) call for the records leading to Exhibit P6 and all steps taken pursuant to the said order and quash the same by issuing a writ of certiorari or any other writ, order or direction;

(ii) issue a writ of mandamus or any other appropriate writ, order or direction commanding the 4th respondent to number the building as the objections pointed out in Exhibit P6 are legally untenable;

(iii) issue a writ of mandamus or any other appropriate writ, order or direction commanding the respondents 1 to 3 to issue appropriate orders to the 4th respondent to stop all steps/proceedings in view of Exhibit P2 communications revealing that the complaints received against the petitioner's building were forged documents and not genuine;

(iv) issue a writ of mandamus or any other appropriate writ, order or direction commanding the respondents 1 to 3 issue appropriate orders to the 1st respondent WP(C) NO. 2830 OF 2014

to consider Exhibit P7 representation and pass orders on the same after affording an opportunity of hearing to the petitioner through his authorised representative.

2. Today when the matter is taken up,

learned counsel for the petitioner submitted that

this writ petition may be dismissed as not

pressed.

Accordingly this writ petition is dismissed

as not pressed.

SD/-

SHAJI P.CHALY JUDGE hmh