Deepa vs Mulakkuzha Grama Panchayath
2022 Latest Caselaw 4829 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
        FRIDAY, THE 29TH DAY OF APRIL 2022 / 9TH VAISAKHA, 1944
                        WP(C) NO. 14922 OF 2022
PETITIONER:

            DEEPA
            AGED 46 YEARS
            W/O RENJITH.K, DEEPALAYAM(MAVANAL VEEDU), KOZUVALLOOR
            MURI, MULAKUZHA VILLAGE, CHENGANNUR TALUK,
            ALAPPUZHA DISTRICT,
            PIN-689521.

            BY ADVS.
            AJITH MURALI
            MOHANAN M.K.



RESPONDENTS:

    1       MULAKKUZHA GRAMA PANCHAYATH
            MULAKKUZHA.P.O, ALAPPUZHA DISTRICT,
            PIN-689504, REPRESENTED BY ITS SECRETARY.

    2       THE SECRETARY,
            MULAKKUZHA GRAMA PANCHAYATH, MULAKKUZHA.P.O,
            ALAPPUZHA DISTRICT,PIN-689504.

    3       THE SENIOR GEOLOGIST,
            DEPARTMENT OF MINING AND GEOLOGY, OFFICE OF THE
            DEPARTMENT OF MINING AND GEOLOGY, MINI CIVIL STATION,
            1ST FLOOR, CHERTHALA,
            ALAPPUZHA DISTRICT,PIN-688524.

    4       THE VILLAGE OFFICER,
            MULAKKUZHA VILLAGE, CHENGANNUR TALUK,
            ALAPPUZHA DISTRICT,PIN-689504.

            SMT VINITHA .V SR GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14922 OF 2022
                               2

                          JUDGMENT

This writ petition is filed with the following

reliefs:-

"I) Issue a writ of mandamus or any other appropriate writ order of direction, commanding respondents 1 and 2 to consider Exhibit-P4 request and granting approved development plan and building plan to the petitioner in accordance with law."

2. I have heard the learned counsel for the

petitioner as well as the learned counsel for the

respondents.

Having regard to the facts and circumstances

of the case, there will be a direction to the 2 nd

respondent to consider Ext.P4 within a period of

three weeks from the date of receipt of a copy of

this judgment. The petitioner will also produce a

copy of the writ petition as well as a copy of

this judgment for compliance.

This writ petition is thus disposed of.

Sd/-

MOHAMMED NIAS C.P.

SAS JUDGE WP(C) NO. 14922 OF 2022

APPENDIX OF WP(C) 14922/2022

PETITIONER'S EXHIBITS

Exhibit P1 THE TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED BY THE 4TH RESPONDENT DATED 03.03.2022.

Exhibit P2 THE TRUE COPY OF THE SITE APPROVAL AND BUILDING PERMIT NO.A2/4354/2021 DATED 13.12.2021 ISSUED BY THE 2ND RESPONDENT GRAMA PANACHAYATH.

Exhibit P3 THE TRUE COPY OF THE NOTICE NO.DOA/309/MM/2022 DATED 31.03.2022 BY THE 3RD RESPONDENT.

Exhibit P4 A TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 2.04.2022.