Sanjay Panakkal vs Archeological Survey Of India
2021 Latest Caselaw 7460 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

   WEDNESDAY, THE 03RD DAY OF MARCH 2021 / 12TH PHALGUNA, 1942

                       WP(C).No.5186 OF 2021(W)


PETITIONER:

               SANJAY PANAKKAL,
               AGED 43 YEARS,
               S/O.SUBHASH, PANAKKAL HOUSE, P.O.NATTIKA BEACH,
               CHAVAKKADU, THRISSUR - 680 566.

               BY ADVS.
               SRI.GEORGE MATHEW
               SRI.M.D.SASIKUMARAN
               SRI.PRAVEEN S.
               SRI.SUNIL KUMAR A.G
               SRI.DIPU JAMES
               SRI.MATHEW K.T.
               SRI.GEORGE K.V.
               SRI.STEPHY K. REGI

RESPONDENTS:

      1        ARCHEOLOGICAL SURVEY OF INDIA,
               REP. BY THE SUPERINTENDING ARCHEOLOGIST,
               THRISSUR CIRCLE, PURATATTVA BHAVAN, FF/19A,
               K.S.H.B. FLATS, PULLAZHI P.O., THRISSUR - 680 612.

      2        THE DIRECTOR,
               DIRECTORATE OF ARCHEOLOGY, SREEPADAM PALACE,
               NEAR FORT, FORT P.O., THIRUVANANTHAPURAM - 695 023.

               BY ADVS. SRI.DINESH R.SHENOY
                        SMT.VINITHA.B, GOVERNMENT PLEADER

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION              ON
03.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.5186 OF 2021(W)

                                       2




                                 JUDGMENT

The petitioner claims that an

application in the prescribed form has

already been forwarded to the 2nd respondent

requesting for permission for renovation of

his building, which is stated to be in a

dilapidated condition.

2. It is stated that the said

application was forwarded to the 2nd

respondent along with Ext.P1 declaration and

necessary documents. Though the 2nd

respondent has already received it as early

as on 30.12.2019, no action is taken so far.

Therefore there shall be a direction

to the 2nd respondent to consider the

application submitted by the petitioner

along with Ext.P1 and to pass appropriate

orders on the same, within a period of one WP(C).No.5186 OF 2021(W)

month from the date of receipt of a copy of

the judgment.

Accordingly, the writ petition is

disposed of.

Sd/-

P.V.ASHA JUDGE WW WP(C).No.5186 OF 2021(W)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF DECLARATION DATED 21.12.2019 SUBMITTED BY PETITIONER BEFORE RESPONDENTS.

EXHIBIT P2 TRUE COPY OF POSTAL RECEIPT DATED 30.12.2019 IS ISSUED FROM NATTIKA POST OFFICE.