Joy Scaria vs State Of Kerala
2022 Latest Caselaw 9307 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     WEDNESDAY, THE 10TH DAY OF AUGUST 2022 / 19TH SRAVANA, 1944
                         WP(C) NO. 31164 OF 2012
PETITIONER:

              JOY SCARIA
              AGED 50 YEARS
              S/O. SCARIA, PULIKKUNNEL HOUSE,
              POOVATHODE P.O., PALA, KOTTAYAM-686 578.

              BY ADV JOY SCARIA(Party-In-Person)


RESPONDENTS:

     1        MEENACHIL GRAMA PANCHAYAT COMMITTEE,
              GRAMA PANCHAYAT OFFICE, EDAMATTOM P.O., PALA,
              KOTTAYAM-686 588, REP.BY ITS PRESIDENT.

     2        MEENACHIL GRAMA PANCHAYAT
              GRAMA PANCHAYAT OFFICE, EDAMATTOM P.O., PALA,
              KOTTAYAM-686 588, REP.BY ITS SECRETARY.

     3        SECRETARY
              MEENACHIL GRAMA PANCHAYAT, GRAMA PANCHAYAT OFFICE,
              EDAMATTOM P.O., PALA, KOTTAYAM-686 588.

     4        CIRCLE INSPECTOR OF POLICE
              POLICE STATION, PALA, KOTTAYAM-686 574.

     5        SUB INSPECTOR OF POLICE
              POLICE STATION, PALA, KOTTAYAM-686 574.

              BY ADV SRI.P.C.HARIDAS
              SMT.DEEPA NARAYANAN - SR. GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 31164 OF 2012
                                        2

                                  JUDGMENT

This writ petition is filed with the following prayers:

I) to issue a writ in the nature of mandamus or any other appropriate writ order or direction prohibiting the respondents 1 to 3 from imposing restrictions on the vehicular traffic on Neduvelil- Poovathodu road, Poovathodeu-Edamattom Link Road, and Pulikkal Kavala - Neduvelil road:

ii) to issue a writ in the nature of mandamus or any other appropriate writ, order declaring that the respondents 1 to 3 are not having authority to impose traffic restrictions on Neduvelil- Poovathodu Road, Poovathodu-Edamattom Link Road, and Pulikkal Kavala-Neduvelil road;

2. When the above writ petition came up for

consideration on 24.12.2012 this Court passed the following

order:

"Admit.

Learned Government Pleader takes notice for respondents 4 to 5.

Issue notice by special messenger to R1 to R3.

The respondent shall permit the petitioner to use one road as access to the petitioner's quarry site until further WP(C) NO. 31164 OF 2012

orders."

In the light of the same, nothing survives in the writ

petition. Therefore, this writ petition is closed making the order

dated 24.12.2012 as absolute.

Sd/-

P.V.KUNHIKRISHNAN JUDGE nak WP(C) NO. 31164 OF 2012

APPENDIX OF WP(C) 31164/2012

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF LICENSE DTD 18.10.2012

Exhibit P2 TRUE COPY OF LOCATION SKETCH

Exhibit P3 PHOTOGRAPH SHOWING THE BOARD

Exhibit P3(A) PHOTOGRAPH SHOWING THE BOARD

Exhibit P3(B) PHOTOGRAPH SHOWING THE BOARD

Exhibit P4 TRUE COPY OF COMPLAINT DTD 17.12.2012

Exhibit P5 TRUE COPY OF COMPLAINT DTD.17.12.2012