Vanaja U vs Cheruthazham Grama Panchayath
2021 Latest Caselaw 12656 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR. JUSTICE SATHISH NINAN
         MONDAY, THE 31ST DAY OF MAY 2021 / 10TH JYAISHTA, 1943
                          WP(C) NO. 9385 OF 2021
PETITIONER:

              VANAJA U., D/O JANAKI,
0




              AGED 42 YEARS, KRISHNA KRIPA HOUSE,
              CHERUTHAZHAM AMSOM DESOM, PAZHAYANGADI P.O, KANNUR
              DISTRICT, PIN - 670303.

              BY ADV SRI. T.V.JAYAKUMAR NAMBOODIRI



RESPONDENTS:

     1        CHERUTHAZHAM GRAMA PANCHAYATH
              REPRESENTED BY ITS SECRETARY, CHERUTHAZHAM GRAMA PANCHAYAT
              OFFICE, PILATHARA, KANNUR DISTRICT, 670501.

     2        KOZHUMMAL JALAJA
              W/O. RADHAKRISHNAN, CHERUTHAZHAM AMSOM, ATHIYADAM,
              PAZHAYANGADI P.O, KANNUR DISTRICT - 670303.


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 31.05.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                     SATHISH NINAN, J.
            ==================
                W. P. (C) No.9385 of 2021
            ==================
            Dated this the 31st day of May, 2021

                          JUDGMENT

The petitioner is aggrieved by the alleged

obstruction caused by the second respondent, to a

water course vested with the first respondent

Panchayat. The petitioner has filed Ext.P2

representation before the Secretary of the

Panchayat seeking restoration of the water course.

2. Heard the learned counsel for the petitioner

and also Sri.I.V.Pramod, learned Standing Counsel

for the first respondent Panchayat and Sri.Murali

Krishnan, learned counsel for the second

respondent.

3. Without expressing anything on the merits,

the writ petition is disposed of directing the

Secretary of the first respondent Panchayat to W. P. (C) No.9385 of 2021

consider Ext.P2 complaint, with due notice to and

after hearing the petitioner, the second respondent

and the aggrieved parties, as expeditiously as

possible.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 9385/2021

ANNEXURE/EXHIBITS

EXHIBIT P1 TRUE COPY OF THE PROCEEDING DATED 25.07.2020.

EXHIBIT P2 TRUE COPY OF THE ARBITRATION APPLICATION BEFORE THE 1ST RESPONDENT DATED 31.12.2020.

-----