Samson C.T vs Elavally Grama Panchayath
2021 Latest Caselaw 7917 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

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

                        WP(C).No.5927 OF 2021(M)


PETITIONER/S:
                SAMSON C.T.,
                AGED 44 YEARS, S/O.THOMAS,
                CHIRAYANKANDATH HOUSE,
                CHITTATTUKARA P.O.- 680 511
                THRISSUR DISTRICT.

                BY ADV. SRI.I.SREEHARI

RESPONDENT/S:

      1         ELAVALLY GRAMA PANCHAYATH,
                CHITTATTUKARA P.O.- 680 511
                THRISSUR DISTRICT -
                REPRESENTED BY ITS SECRETARY.

      2         THE SECRETARY
                ELAVALLY GRAMA PANCHAYATH,
                CHITTATTUKARA P.O.- 680 511
                THRISSUR DISTRICT.

      3         THE ENVIRONMENTAL ENGINEER,
                THE KERALA STATE POLLUTION CONTROL BOARD,
                3RD FLOOR, MAJESTIC SQUARE BUILDING,
                PARAVATTANI P.O., OLLUKKARA,
                THRISSUR 680 655

      4         ITTIACHAN C.T.
                S/O.OF THARU C.L., CHALAKKAL (H),
                CHITTATTUKARA P.O.- 680 511
                THRISSUR DISTRICT

      5         MOHAMMED HANEEFA
                S/O.MOHAMMED, KODAPARAMBIL (H),
                PANDARAKAD, ELAVALLY SOUTH P.O.,
                THRISSUR 680 511

                R1&R2 BY ADV. SHRI.SANTHOSH P. PODUVAL, SC, ELAVALLY
                GRAMA PANCHAYAT
                BY SRI.T.NAVEEN, STANDING COUNSEL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.5927 of 2021
                                            2




                              W.P.(C) No.5927 of 2021
                          --------------------------------------

                                      JUDGMENT

Ext.P5 is a complaint given by the petitioner to the first

respondent. The grievance voiced by the petitioner in Ext.P5

complaint concerns the unauthorised building constructed by the

fourth respondent in the neighbourhood of the residential property of

the petitioner and the activity undertaken by the fourth respondent in

the said building. It is alleged that Ext.P5 complaint is not being

considered by the second respondent. The petitioner, therefore,

seeks appropriate directions in this regard in the writ petition.

2. Heard the learned counsel for the petitioner as also

the learned Standing Counsel for respondents 1 and 2.

Having regard to the facts and circumstances of the case,

I deem it appropriate to dispose of the writ petition directing the

second respondent to consider and take appropriate action on Ext.P5

complaint with notice to the petitioner as also the fourth respondent.

Ordered accordingly. This shall be done within two weeks.

Sd/-

P.B.SURESH KUMAR JUDGE rkj W.P.(C) No.5927 of 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF SALE DEED NO.2373 OF 2003 DATED 26 11.2003

EXHIBIT P2 TRUE COPY OF THE TAX RECEIPT DATED 21.10.2020

EXHIBIT P3 TRUE COPY OF THE PHOTOGRAPHS

EXHIBIT P4 TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT

EXHIBIT P5 TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER DATED 3.2.2021

EXHIBIT P5(a) TRUE COPY OF THE RECEIPT FROM ELAVALLY PANCHAYATH DATED 3.2.2021