P.M. Narayanan vs Ombudsman For Local Self ...
2021 Latest Caselaw 8306 Ker

WP(C).No.1021 OF 2011(C)         -1-

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

            THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

    FRIDAY, THE 12TH DAY OF MARCH 2021 / 21ST PHALGUNA, 1942

                       WP(C).No.1021 OF 2011(C)


PETITIONER/S:

                P.M. NARAYANAN
                PULACHUTHAL MEETHAL
                OORALLUR.P.O., KOZHIKODE.

                BY ADVS.
                SRI.ARJUN SREEDHAR
                SRI.ARUN KRISHNA DHAN
                SRI.JOSEPH GEORGE(MULLAKKARIYIL)
                SMT.C.G.PREETHA
                SRI.K.RATHISH KUMAR
                SHRI.T.K.SANDEEP

RESPONDENT/S:

      1         OMBUDSMAN FOR LOCAL SELF GOVERNMENT
                INSITUTUION, BARTON HILL BUNGLOW, KUNNUKUZHIL,,
                VANCHIYOOR.P.O.,THIRUVANANTHAPURAM-695035.

      2         ARIKULAM GRAMA PANCHAYAT
                ARIKULAM, KOZHIKODE, REPRESENTED BY ITS,
                SECRETARY.- 673621

      3         P.P.GOVINDAN, KARAKATTU KUZHIYIL.P.O.
                OORALLUR.P.O., KOYILANDY, KOZHIKODE-673620.


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
12.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1021 OF 2011(C)                -2-




                               JUDGMENT

Dated this the 12th day of March, 2021

This writ petition is filed by the petitioner seeking the following

reliefs:-

"i) Call for the records leading to the passing of Exhibit-P5 and set aside the same as illegal;

ii) Declare that the petitioner is not a public servant as defined in Section 271 F (1) (g) of the Panchayat Raj Act and is not liable to be proceeded against;

iii) To stay the operation of Exhibit-P5 pending final disposal of the writ petition;

iv) Declare that in view of Exhibit-P6 and P7, the remittance of electricity charges by the 2 nd respondent is justified / proper."

2. However, when the matter is taken up today, Adv. Bincymol

K., learned counsel representing the counsel for the petitioner

submitted that the writ petition is not pressed.

Placing on record the submission of the learned counsel, writ

petition is dismissed as not pressed.

Sd/-

SHAJI P.CHALY JUDGE

Eb

///TRUE COPY///

P. A. TO JUDGE