Jayaprakash vs Mulakkuzha Grama Panchayat
2022 Latest Caselaw 4866 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. 14240 OF 2022
PETITIONER/S:

          JAYAPRAKASH
          AGED 45 YEARS
          S/O. NANOO, OLAKATHU KIZHAKKATHIL (H), KARAKKAD
          P.O, MULAKUZHA, CHENGANNUR, ALAPPUZHA DISTRICT
          PIN 689 504
          REPRESENTED BY THE POWER OF ATTORNEY HOLDER SMR.
          JAYAKUMARI M.S AGED 44 YEARS, W/O. JAYAPRAKASH,
          MUNADAKKAL VEEDU, KADAMBANAD P.O, PATHANAMTHITTA
          DISTRICT PIN 691 552

          BY ADVS.
          M.V.THAMBAN
          R.REJI
          THARA THAMBAN
          B.BIPIN
          ARUN BOSE
          SUNEESH KUMAR R.



RESPONDENT/S:

    1     MULAKKUZHA GRAMA PANCHAYAT
          GRAMA PANCHAYAT OFFICE, MULAKKUZHA, MULAKKUZHA
          (PO), ALAPPUZHA DISTRICT, PIN 689 505
          REPRESENTED BY ITS SECRETARY

    2     THE SECRETARY
          MULAKKUZHA GRAMA PANCHAYAT, GRAMA PANCHAYAT
          OFFICE, MULAKKUZHA, MULAKKUZHA (PO), ALAPPUZHA
          DISTRICT, PIN 689 505
 WP(C) No.14240/2022

                                   ..2..

    3          THE GEOLOGIST
               DISTRICT OFFICE OF MINING AND GEOLOGY, MINI
               CIVIL STATION, CHERTHALA, ALAPPUZHA DISTRICT PIN
               688 524


OTHER PRESENT:

               SMT PARVATHY .K 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.14240/2022

                               ..3..




                            JUDGMENT

The petitioner has approached this Court

seeking a direction to the 3rd respondent to

consider and pass orders on the application

filed on behalf of the petitioner for Mineral

Transits Pass, which is produced as Ext.P10

along with IA No.2 of 2022, within a time

frame.

2. Having considered the submissions of the

counsel for the petitioner as well as the

respondents, I am of the opinion that this

writ petition itself can be disposed of with a

direction.

3. Accordingly, there will be a direction to the

3rd respondent to consider and pass orders on

Ext.P10, after affording an opportunity of

hearing to the petitioner, either through

physical or online mode, within a period of WP(C) No.14240/2022

..4..

two months from the date of receipt of a copy

of this judgment.

The writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P.

JUDGE bka/30.04.2022 WP(C) No.14240/2022

..5..

APPENDIX OF WP(C) 14240/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE GENERAL POWER OF ATTORNEY DATED 29-07-2020 EXECUTED BY THE PETITIONER

Exhibit P2 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 14-10-2020

Exhibit P3 TRUE COPY OF THE LOCATION SKETCH DATED 02-08-2019 ISSUED BY THE VILLAGE OFFICER, MULAKUZHA

Exhibit P4 TRUE COPY OF THE KEY PLAN DATED 18-09-

Exhibit P5 TRUE COPY OF THE GENERAL BUILDING PERMIT DATED 04-10-2019

Exhibit P6 TRUE COPY OF THE CHALLAN DATED 13-01-

Exhibit P7 TRUE COPY OF THE ACKNOWLEDGEMENT SLIP DATED 12-03-2021 ISSUED BY THE 2ND RESPONDENT

Exhibit P8 TRUE COPY OF THE INFORMATION FURNISHED BY THE STATE PUBLIC INFORMATION OFFICER AND HEAD CLERK,M MULAKUZHA GRAMA PANCHAYAT

Exhibit P9 TRUE COPY OF THE G.O(MS) NO.

106/2021/ID DATED 27-10-2021

Exhibit P10 TRUE COPY OF THE APPLICATION DATED 06.01.2021 FILED BEFORE THE 3RD RESPONDENT.