K.K.Rajappan vs Vechoochira Grama Panchayath
2021 Latest Caselaw 22225 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                 THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

         FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943

                          WP(C) NO. 25349 OF 2015

PETITIONER/S:

     1       K.K.RAJAPPAN
             AGED 51 YEARS
             S/O. KESAVAN, RESIDING AT KAIPAMALA HOUSE, KOLLAMULA
             VILLAGE, RANNI TALUK, PATHANAMTHITTA DISTRICT.
     2       SUJATHA SAJIKUMAR
             AGED 43 YEARS
             CHARIVUKALAYIL HOUSE, KOLLAMULA VILLAGE, RANNI TALUK,
             PATHANAMTHITTA DISTRICT.
     3       PREETHA SHYAM
             AGED 38 YEARS
             W/O. SHYAM, RESIDING AT CHUNDASSERIYIL HOUSE, KOLLAMULA
             VILLAGE, RANNI TALUK, PATHANAMTHITTA DISTRICT.
             [P3 DELECTED AS PER ORDER DATED 08/06/2016 IN IA.8005/16.]
             BY ADVS.
             SRI.C.P.PEETHAMBARAN
             SMT.MINI.V.A.

RESPONDENT/S:
     1    VECHOOCHIRA GRAMA PANCHAYATH
          REPRESENTED BY ITS SECRETARY, KUNNAM, VECHOOCHIRA P.O., PIN
          686 511, PATHANAMTHITTA DISTRICT.
     2    THE SECRETARY
          VECHOOCHIRA GRAMA PANCHAYATH, KUNNAM, VECHOOCHIRA P.O.,
          PIN 686 511, PATHANAMTHITTA DISTRICT.
     3       THE VILLAGE OFFICER
             KOLLAMULA VILLAGE, PATHANAMTHITTA DISTICT-689 645.
     4       THE REVENUE DIVISIONAL OFFICER
             PATHANAMTHITTA-689 645.
     5       JOY THOMAS
             RESIDING AT MELOTTUKOCHI HOUSE, CHATHANTHARA P.O.,
             PATHANAMTHITTA DISTRICT, PIN-686 510.
     6       ALI RAWTHER
             RESIDING AT KOYIKKAPPARA HOUSE, CHATHANTHARA P.O.,
             PATHANAMTHITTA DISTRICT, PIN-686 510.
             BY ADVS.
             SRI. ABRAHAM MATHEW PANACHAMOOTTIL
             SRI.MANU RAMACHANDRAN
             R2 BY SHRI.M.V.S.NAMPOOTHIRY, SC

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON

05.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
  W.P.(C) No. 25349 of 2015 (P)               :2:




              Dated this the 5th day of November, 2021.

                              JUDGMENT

This writ petition is filed seeking the following reliefs:

1. Issue a writ of mandamus or any other writ, order or direction directing respondents 1 and 2 to restore the pathway starting from the Mukkuttuthara-Chathanthara road and leading to the Mukkuttuthara 10th schedule caste colony;

2. Direct the 3rd respondent to conduct local inspection and report about the nature and volume of encroachment made in the pathway forthwith.

2. Today, when the matter is taken up for consideration, the

learned counsel for the petitioner submitted that the writ petition is not

pressed.

After having heard the learned counsel for the petitioner Sri. C.

P. Peethambaran, learned Standing Counsel appearing for respondents

1 and 2, Sri. M. V. S Nampoothiri and the learned counsel appearing

for respondent No.5 Sri. Manu Ramachandran, this writ petition is

dismissed as not pressed.

sd/- SHAJI P. CHALY, JUDGE.

Rv