Jaimon James vs The Kidangoor Grama Panchayath
2021 Latest Caselaw 7906 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.1629 OF 2012(C)


PETITIONER:

               JAIMON JAMES
               AGED 48 YEARS
               VALLITHOTTATHIL HOUSE, KOODALLOOR POST-686 595,
               KOTTAYAM DISTRICT.

               BY ADVS.
               SRI.MATHEW JOHN (K)
               SHRI.DOMSON J.VATTAKUZHY

RESPONDENTS:

      1        THE KIDANGOOR GRAMA PANCHAYATH
               REPRESENTED BY ITS SECRETARY,
               KIDANGOOR POST-686 572,
               KOTTAYAM DISTRICT.

      2        THE SECRETARY
               KIGANGOOR GRAMA PANCHAYATH, KIDANGOOR POST-686 572,
               KOTTAYAM DISTRICT.

      3        THE CIRCLE INSPECTOR OF POLICE
               PALA-686 575.

      4        THE S.I.OF POLICE
               PALA-686 575.




               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.1629 OF 2012(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 in the nature of Mandamus or any other appropriate writ, direction or order commanding respondents 1 and 2 to pass final orders on Ext.P3 petition.

[b]. Issue a writ in the nature of Mandamus or any other appropriate writ, direction or order commanding respondents 3 and 4 to pass immediate orders on Ext.P4 petition.

[c]. Issue a writ in the nature of Mandamus or any other appropriate writ, direction or order commanding respondents 1 and 2 to take immediate action to repair the damaged portion of the Koodallur Tharappelpadi road without any further delay.

[d]. Issue a writ in the nature of Mandamus or any other appropriate writ, direction or order commanding respondents 3 and 4 to immediately register a crime in respect of the incident which happened on the night 8.1.2012 and on the night of 9.1.2012 leading to the destruction of a portion of the Koodallur Tharappelpady road without any further delay.

(e) issue such other writ, direction or order as are just and necessary in the facts and circumstances of the case to meet the ends of justice.

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