Ashraf vs Nattika Gramapanchayath
2021 Latest Caselaw 18098 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
   FRIDAY, THE 3RD DAY OF SEPTEMBER 2021/12TH BHADRA, 1943
                      WP(C) NO. 5588 OF 2021


PETITIONER:

          ASHRAF, AGED 62 YEARS, S/O.HYDROSE,
          MATHILAKATH VEETTIL HOUSE,
          NATTIKA VILLAGE, NATTIKA BEACH,
          CHAVAKKAD TALUK, THRISSUR DISTRICT.

          BY ADV. RAJIT
RESPONDENTS:

    1     NATTIKA GRAMAPANCHAYATH,
          THRIPRAYYAR, VALAPPAD P.O.,
          THRISSUR DISTRICT - 680 587,
          REPRESENTED BY THE SECRETARY.

    2     SECRETARY, NATTIKA GRAMA PANCHAYATH,
          THRIPRAYYAR, VALAPPAD P.O.,
          THRISSUR DISTRICT-680 587.

    3     CIRCLE INSPECTOR OF POLICE,
          VALAPPAD POLICE STATION,
          THRISSUR DISTRICT-680 587.

 ADDL.4   RAJESH P.K., AGED 47 YEARS,
          S/O.KUTTAPPAN, KOTTOTT HOUSE,
          P.O. THALIKULAM, PUTHIYANGADI,
          PIN 680 569, THRISSUR DISTRICT.

          (IMPLEADED AS PER ORDER DATED 03.09.2021 IN
          I.A.NO.1.20121)

          BY ADVS.
          SHRI.K.B.GANGESH
          C.R.REKHESH SHARMA
          GOVT.PLEADER SRI.VIPIN NARAYANAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 03.09.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C)No.5588/2021

                                     2



                              JUDGMENT

Dated this the 3rd day of September, 2021

When this writ petition came up for hearing today, the

learned counsel appearing for the 4th respondent submitted

that the disputed board in question 'Tagore Nagar' was

existing there even before the petitioner constructed his

residential building. However taking into consideration,

situation now prevailing the additional 4th respondent is

agreeable to shift the board to another place without causing

hindrance to the ingress and egress to the compound of the

petitioner.

In view of the submission made by the learned counsel

for the 4th respondent, no further orders are required in this

writ petition at this stage. Recording the submission, the writ

petition is closed.

Sd/-

N. NAGARESH JUDGE ncd/06.09.2021 WP(C)No.5588/2021

APPENDIX OF WP(C) 5588/2021

PETITIONER'S EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE REPRESENTATION DATED 30/01/2021 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

EXHIBIT P2 A TRUE COPY OF THE RECEIPT ISSUED BY THE OFFICER OF THE 3RD RESPONDENT DATED 04/01/2021 EVIDENCING.

EXHIBIT P3 A TRUE COPY OF THE SAID APPLICATION FILED BY THE PETITIONER DATED 14/01/2021 (WRONGLY STATED AS 14/01/2020) EXHIBIT P4 A TRUE COPY OF THE REPLY RECEIVED BY THE PETITIONER IN ANSWER TO EXT-P3. EXHIBIT P5 PHOTOGRAPH SHOWING THE BOARD AND THE HOUSE OF THE PETITIONER.

RESPONDENTS' EXHIBITS

EXHIBIT R4 THE TRUE COPIES OF THE PHOTOGRAPHS OF THE NAME BOARD SITUATED BEFORE THE CONSTRUCTION OF THE HOUSE, DURING AND AFTER THE CONSTRUCTION AND THE ACTIVITIES OF THE TAGORE KALAVEDI & CHARITABLE SOCIETY.