T.S.Amruthanath vs T.V.Puram Grama Panchayath
2021 Latest Caselaw 7905 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

     MONDAY, THE 08TH DAY OF MARCH 2021 / 17TH PHALGUNA, 1942

                       WP(C).No.2822 OF 2013(C)


PETITIONER:

               T.S.AMRUTHANATH
               AGED 50 YEARS
               S/O.SUDHAKARAN, THAYYETHU VEEDU, T V PURAM
               P.O.VAIKKOM, KOTTAYAM DIST-686606

               BY ADVS.
               SRI.R.KRISHNAKUMAR (CHERTHALA)
               SRI.K.N.AJAYAN

RESPONDENTS:

      1        T.V.PURAM GRAMA PANCHAYATH
               REP.BY ITS SECRETARY, T V PURAM P.O.,VAIKOM, 686606

      2        THE DEPUTY DIRECTOR OF PANCHAYATH
               CIVIL STATION,COLLECTORATE P.O,KOTTAYAM-686002

      3        STATE OF KERALA
               REP.BY ITS SECRETARY TO THE GOVERNMENT, LOCAL SELF
               GOVERNMENT DEPARTMENT,SECRETARIAT,
               THIRUVANANTHAPURAM-695001



               SRI.SURIN GEORGE IPE, SENIOR GOVERNEMNT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD            ON
08.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2822 OF 2013(C)                        2




                                     JUDGMENT

Dated this the 8th day of March 2021

This writ petition is filed by the petitioner seeking the following reliefs:

[a]. Issue a writ of Mandamus or any other appropriate writ, order or direction directing the 1st respondent to approve the list of beneficiaries of schemes as per Exts.P1 and P2 strictly in accordance with list forwarded by Grama Sabha as contemplated by Ext.P4 guidelines and direct the 2nd respondent to ensure that Ext.P4 is scrupulously followed by the 1st respondent. [b]. Issue a writ of Mandamus or any other appropriate writ, order or direction directing the 3rd respondent to ensure that the 1st respondent is following Ext.P4 guidelines scrupulously while implementing projects/schemes like Exts.P1 and P2.

(c) issue such other appropriate writ, orders or direction or order as this Hon'ble Court deems fit and proper in the facts and circumstances of the case.

2. However, today when the matter is taken up, learned counsel for

petitioner submitted that the matter has become infructuous.

Submission recorded and the writ petition is dismissed as infructuous.

Sd/-

                                                        SHAJI P.CHALY

smv                                                             JUDGE


                           APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1           A TRUE COPY OF THE SPECIMEN OF THE
                     APPLICATION FORM ISSUED BY THE 1ST
                     RESPONDENT.

EXHIBIT P2           A TRUE COPY OF THE NOTICE FIXING

ELIGIBILITY AND PRIORITY CRITERIA FOR SELECTING BENEFICIARIES UNDER VARIOUS PROJECTS/SCHEMES OF THE 1ST RESPONDENT.

EXHIBIT P3 A TRUE COPY OF THE RECEIPTS ISSUED BY THE 1ST RESPONDENT EVIDENCING SUBMISSION OF APPLICATION DATED 21/01/2003.

EXHIBIT P4 A TRUE COPY OF THE GO(P) NO.220/97/LAD DATED 02/10/1997 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P5 A TRUE COPY OF THE COMPLAINT FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED NIL.

EXHIBIT P6 A TRUE COPY OF THE COMPLAINT FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED NIL.

EXHIBIT P7 A TRUE COPY OF THE COMPLAINT FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED NIL.