Sulfeekarali vs The State Of Kerala
2021 Latest Caselaw 22482 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                    THE HONOURABLE MR.JUSTICE N.NAGARESH
         Tuesday, the 9th day of November 2021 / 18th Karthika, 1943
                          WP(C) NO. 23223 OF 2021(C)
PETITIONERS:

  1. SULFEEKERALI, AGED 41 YEARS, S/O. HASSAIN E. P., PUTHENPEEDIKA
     HOUSE, ANCHACHAVADI P. O., KALIKAVU, MALAPPURAM DISTRICT.
  2. ANEES BABU, AGED 39 YEARS, S/O. MOIDEEN HAJI, PAKIDEERI HOUSE,
     KALIKAVU, MALAPPURAM.
  3. RAMSHAD P, AGED 27 YEARS, S/O. ALAVI, POOVATHINGAL HOUSE, VELLAYOOR
     P. O., KALIKAVU, MALAPPURAM.

     BY ADV.SRI.K.RAKESH

RESPONDENTS:

  1. THE STATE OF KERALA, REPRESENTED BY ITS SECRETARY, DEPARTMENT OF
     LOCAL SELF GOVERNMENT INSTITUTIONS, SECRETARIAT, PALAYAM,
     TRIVANDRUM, PIN - 695 001.
  2. THE DEPUTY DIRECTOR OF PANCHAYATH, OFFICE OF THE DEPUTY DIRECTOR OF
     PANCHAYATH, CIVIL STATION, UP-HILL, MALAPPURAM, PIN - 676505.
  3. THE KALIKAVU GRAMA PANCHAYATH, REPRESENTED BY ITS SECRETARY,
     KALIKAVU P. O., MALAPPURAM DISTRICT, PIN - 676 525.
  4. THE SECRETARY KALIKAVU PANCHAYATH, KALIKAVU P. O., MALAPPURAM
     DISTRICT, PIN - 676 525.
  5. THE ASSISTANT ENGINEER, LSGD SECTION, KALIKAVU GRAMA PANCHAYATH,
     KALIKAVU P. O., MALAPPURAM DISTRICT, PIN - 676 525.

  BY SHRI.EBIN MATHEW,(SC) ,KALIKAVU GRAMA PANCHAYATH


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ORDERS ON 09.11.2021,
FOLLOWED BY THIS COURT'S JUDGMENT DATED 03.11.2021, THE COURT ON THE SAME
DAY PASSED THE FOLLOWING:
                                    N. NAGARESH, J.

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                               W.P.(C) No.23223 of 2021

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                       Dated this the 9th day of November, 2021

                                         ORDER

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The learned Standing Counsel for the respondent-

Panchayat submits that this Court had directed the petitioners

to appear before the Panchayat authorities on 05.11.2021 to

execute the agreement. Unfortunately, the Assistant

Engineer who had to execute the agreement was leave on

that day and hence the directions of this Court could not be

complied with.

In view of the above submission, the petitioners

are directed to approach the Assistant Engineer before 3 p.m.

on 11.11.2021 to execute the agreement as directed in the

judgment in W.P.(C) No.23223/2021.

Sd/-

N. NAGARESH, JUDGE aks/09.11.2021 H/o.

09-11-2021 /True Copy/ Assistant Registrar