Rabiya Kattayat Thazhath vs Tribunal For Local Self ...
2022 Latest Caselaw 3850 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     TUESDAY, THE 5TH DAY OF APRIL 2022 / 15TH CHAITHRA, 1944
                        WP(C) NO. 10670 OF 2022
PETITIONERS:

    1     RABIYA KATTAYAT THAZHATH
          AGED 52 YEARS
          W/O. HAMSA KALATHINGAL, SAHEERA MANZIL,
          AYIKKARAPPADI P.O., MALAPPURAM, KERALA, PIN-673637.
    2     HAMZA KALATHINGAL,
          AGED 59 YEARS
          S/O. MR. MOHAMMED KUTTY KALATHINGAL,
          SAHEERA MANZIL, AYIKKARAPPADI P.O.,
          MALAPPURAM, KERALA, PIN-673637 (REPRESENTED BY THEIR
          POWER OF ATTORNEY HOLDER MR.SHARAFUDHEEN KALATHINGAL,
          AGED 46 YEARS, S/O. MOHAMMED KUTTY KALATHINGAL,
          PUNNAKKAT HOUSE, AREACODE ROAD, KONDOTTY P.O.,
          MALAPPURAM, KERALA, PIN-673638.
          BY ADVS.
          K.S.BHARATHAN
          C.J.LIZY
          ALPHIN ANTONY
          AADITHYAN S.MANNALI
          VISAKH ANTONY
          CHRISTINE MATHEW
          RANCE R.
RESPONDENTS:

    1     TRIBUNAL FOR LOCAL SELF GOVERNMENT INSTITUTIONS
          THIRUVANANTHAPURAM, PIN-695001.
    2     CHERUKAVU GRAMA PANCHAYAT,
          REPRESENTED BY ITS SECRETARY, PULICKAL P.O.,
          MALAPPURAM, PIN-673637.
          SMT.VINITHA B-SR G.P


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 10670 OF 2022

                                      2


                               JUDGMENT

Dated this the 5th day of April, 2022 This writ petition is filed seeking the following prayer:

"(a) issue a writ order or direction, directing the Honourable Tribunal for Local Self Government Institutions, Thiruvananthapuram for the expeditious disposal of Appeal No.251/2021 on its files within a time frame that may be fixed by this Hon'ble Court."

2. Heard the learned counsel for the petitioners.

3. A report has also been obtained from the 1 st respondent with

regard to the pendency of the appeal. It is submitted that an application

for impleadment is pending in the appeal and that the matter now stands

posted to June 2022.

4. Having considered the contentions advanced, there will be a

direction to the 1st respondent to take up the appeal preferred by the

petitioner and to consider and pass orders on the same, after hearing all

the parties, without inordinate delay.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 10670 OF 2022

APPENDIX OF WP(C) 10670/2022

PETITIONERS' EXHIBITS:

Exhibit P1 TRUE COPY OF THE ORDER IN I.A.NO.572/2021 IN APPEAL NO.251/2021 ON THE FILES OF THE HONOURABLE TRIBUNAL FOR LOCAL SELF GOVERNMENT INSTITUTIONS, THIRUVANANTHAPURAM. Exhibit P2 TRUE COPY OF THE ORDER BEARING NO.A3-232/2021 DATED 9.4.2021 ISSUED BY THE 2ND RESPONDENT. Exhibit P3 TRUE COPY OF THE ORDER BEARING NO.400857/BABC06/GPO/2021/1162 DATED 30.10.2021 ISSUED BY THE 2ND RESPONDENT. RESPONDENTS' EXHIBITS: NIL