Sibi Ajith vs State Of Kerala
2021 Latest Caselaw 10169 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

         THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

THURSDAY, THE 25TH DAY OF MARCH 2021 / 4TH CHAITHRA, 1943

                  WP(C).No.27129 OF 2016(M)


PETITIONER:

              SIBI AJITH
              AGED:39 YEARS, W/O AJITH, THEKKECHIRAYIL
              HOUSE, THALAVADI SOUTH, THALAVADY, ALAPPUZHA-
              689572

              BY ADVS.
              SRI.R.ROHITH
              SRI.K.JANARDHANA SHENOY
              SRI.MANOJ GEORGE

RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY SECRETARY LOCAL SELF GOVERNMENT
              DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-
              695001

     2        SECRETARY
              THALAVADY GRAMA PANCHAYAT, THALAVADY,
              ALAPPUZHA-689572

              R1 - SRI.SURIN GEORGE IPE,SENIOR GOVERNMENT
              PLEADER

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 25.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C).No.27129 OF 2016(M)          2




                              JUDGMENT

Dated this the 25th day of March 2021

This writ petition is filed by the petitioner seeking a

direction to the Secretary of the Thalavady Grama Panchayat,

Allapuzha District to consider and dispose of Ext.P1

representation dated 29.06.2016 submitted before the

Secretary.

2. On going through Ext.P1, what is discernable is that

the petitioner is aggrieved by a coconut tree standing in the

nearby property and thereby, causing innumerable difficulties

to the petitioner.

3. In fact, when the matter came up for admission on

17.08.2016 the petitioner was directed to implead the party

against whom the allegations that have been raised, within a

week thereafter. However, there was no posting of the writ

petition before the writ court and the steps as directed was not

taken by the petitioner. Now five years have elapsed, at this

distance of time, one cannot presume that anything would be

surviving in Ext.P1 representation to be considered.

Therefore, after going through the pleadings and

materials on record and hearing learned Sr.Government

Pleader, Sri.Surin George Ipe appearing for the State of

Kerala, this writ petition is dismissed, since I find that the

petitioner is not entitled to get any relief as is sought for in the

writ petition at this distance of time.

Sd/-

SHAJI P.CHALY JUDGE LEK

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT:P1 A TRUE COPY OF THE REPRESENTATION DT.

6/2/16 PREFERRED BY THE PETITIONER SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT