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Moonniyur Grama Panchayath vs The Superintendent Of Police
2021 Latest Caselaw 18931 Ker

Citation : 2021 Latest Caselaw 18931 Ker
Judgement Date : 10 September, 2021

Kerala High Court
Moonniyur Grama Panchayath vs The Superintendent Of Police on 10 September, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
                       WP(C) NO. 10114 OF 2020
PETITIONERS:

    1     MOONNIYUR GRAMA PANCHAYATH,
          REPRESENTED BY ITS SECRETARY, MOONNIYUR, VELIMUKKU
          SOUTH P.O., MALAPPURAM DISTRICT, PIN-676317.

    2     THE SECRETARY,
          MOONNIYUR GRAMA PANCHAYATH, MOONNIYUR, VELIMUKKU SOUTH
          P.O., MALAPPURAM DISTRICT, PIN-676317.

          BY ADV R.RAMADAS



RESPONDENTS:

    1     THE SUPERINTENDENT OF POLICE,
          MALAPPURAM, PIN-676505.

    2     THE CIRCLE INSPECTOR OF POLICE,
          TIRURANGADI, MALAPPURAM DISTRICT, PIN-676306.

    3     THE SUB INSPECTOR OF POLICE,
          TIRURANGADI, MALAPPURAM DISTRICT, PIN-676306.

    4     ABDUL LATHEEF, S/O.YOUSEF, ANANTHARA HOUSE,
          KUNDAN KADAVU, MOONNIYUR SOUTH P.O., MALAPPURAM
          DISTRICT, PIN-676311.

          SRI.BABU KARUKAPADATH
          SMT.M.A.VAHEEDA BABU
          SRI.P.U.VINOD KUMAR
          SMT.VAISAKHI V.
          SMT.ARYA RAGHUNATH
          SMT.SNEHA SUKUMARAN MULLAKKAL


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 10114 OF 2020
                               2


                           JUDGMENT

When this matter was called today, Sri.R.Ramadas, the

learned counsel for the petitioners, submitted that the

construction of the well, for which purpose, protection had

been sought for by his clients, is now complete and that

there had been no let or interference in the same from the

fourth respondent, on account of the interim order granted

by this Court earlier.

Resultantly, this writ petition is disposed of, confirming

the interim order earlier granted.

Sd/- DEVAN RAMACHANDRAN JUDGE stu WP(C) NO. 10114 OF 2020

APPENDIX OF WP(C) 10114/2020

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE LETTER DATED 02.06.2018, ISSUED BY THE DIRECTOR OF KERALA RURAL WATER SUPPLY AND SANITATION AGENCY (JALANIDHI).

EXHIBIT P2 TRUE COPY OF THE ORDER DATED 06.03.2020 ISSUED BY THE SUPERINTENDING ENGINEER, IRRIGATION NORTH CIRCLE, KOZHIKODE.

EXHIBIT P3 TRUE COPY OF THE LETTER DATED 19.03.2020 ISSUED BY THE REGIONAL PROJECT DIRECTOR OF THE JALANIDHI.

EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED 02.02.2019 BEFORE THE 2ND PETITIONER BY THE 4TH RESPONDENT AND 4 OTHERS.

EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DATED 21.03.2020 BEFORE THE RESPONDENTS 1 TO 3 BY THE 2ND PETITIONER.

 
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