Satheesh Chandran vs Karunagappally Municipality
2021 Latest Caselaw 10746 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

     TUESDAY, THE 30TH DAY OF MARCH 2021 / 9TH CHAITHRA, 1943

                       WP(C).No.3075 OF 2019(H)


PETITIONER:

               SATHEESH CHANDRAN
               AGED 38 YEARS
               S/O.RAMACHANDRAN PILLAI, MALIYEKKAL HOUSE,
               MARU NORTH, ALUNKADAVU.P.O.,
               KARUNAGAPPALLY, KOLLAM-690573.

               BY ADVS.
               SRI.M.T.SURESHKUMAR
               SRI.N.MANU THAMPI

RESPONDENTS:

      1        KARUNAGAPPALLY MUNICIPALITY,
               KARUNAGAPPALLY.P.O., KOLLAM, PIN-690518, REPRESENTED
               BY ITS SECRETARY.

      2        SECRETARY,
               KARUNAGAPPALLY MUNICIPALITY, KARUNAGAPPALLY.P.O.,
               KOLLAM, PIN-690518.

      3        THE ASSISTANT EXECUTIVE ENGINEER,
               WATER AUTHORITY OFFICE, EDAPPALLY KOTTA,
               KARUNAGAPPLLY, KOLLAM DISTRICT-691583.

      4        EXECUTIVE ENGINEER,
               WATER AUTHORITY OFFICE, EDAPPALLYKOTTA,
               KARUNAGAPPALLY, KOLLAM DISTRICT-691583.

               R1-2 BY ADV. SRI.M.R.SASITH
               R3-4 BY SRI.P.BENJAMIN PAUL, SC, KERALA WATER
               AUTHORITY

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
30.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3075 OF 2019(H)

                                  2




                   W.P.(C) No.3075 of 2019
            -----------------------------------------------


                         JUDGMENT

In the light of the memo filed by the counsel for the

petitioner on 25.03.2021, the writ petition is dismissed as not

pressed without prejudice to the right of the petitioner to avail

other remedies available to him for redressal of the grievance

voiced in the writ petition.

Sd/-

P.B.SURESH KUMAR, JUDGE.

PV WP(C).No.3075 OF 2019(H)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED BY THE VILLAGE OFFICER, KARUNAGAPPALLY TO THE PETITIONER DATED 2.8.2018.

EXHIBIT P2 TRUE COPY OF THE BUILDING PERMIT DATED 8.10.2018.

EXHIBIT P3 TRUE COPY OF THE STOP MEMO ISSUED BY THE 2ND RESPONDENT SECRETARY DATED 7.11.2018.

EXHIBIT P4 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER DATED 7.11.2018 TO THE 3RD RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE REPORT OF THE 3RD RESPONDENT DATED 19.11.2018.

EXHIBIT P6 TRUE COPY OF THE REPRESENTATION DATED 23.11.2018.

EXHIBIT P7 TRUE COPY OF THE REPLY DATED 14.11.2018.

EXHIBIT P8 TRUE COPY OF THE QUESTIONS UNDER THE RTI ACT AND THE ANSWER GIVEN BY THE MUNICIPALITY ON 15.11.2018.

EXHIBIT P9 TRUE COPY OF THE REPRESENTATION DATED 23.11.2018.

EXHIBIT P10 TRUE COPY OF THE NOTICE DATED 31.12.2018.

EXHIBIT P11 TRUE COPY OF THE REPRESENTATION DATED 7.1.2019.

EXHIBIT P12 TRUE COPY OF THE REPRESENTATION DATED 21.1.2019.