Sivadasan vs Ratnakaran
2022 Latest Caselaw 11801 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 21ST DAY OF DECEMBER 2022 / 30TH AGRAHAYANA,
                                1944
                    WP(C) NO. 25469 OF 2012
PETITIONER/S:

    1       SIVADASAN
            AGED 80 YEARS
            S/O.NARAYANAN NAIR PUSHPALAYAM(SURYA KRIPA) NAD
            P.O NACHAMA ALUVA TALUK

    2       THE SECRETARY
            EDATHALA GRAMA PANCHAYAT EDATHALA NORTH P.O ALUVA

            BY ADVS.
            SRI.KRISHNADAS P. NAIR
            SMT.K.L.SREEKALA



RESPONDENT/S:

            RATNAKARAN

     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   21.12.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.C.No. 25469 of 2012

                                               2


                         P. V. KUNHIKRISHNAN, J
                       ............................................
                        W.P.(C) No.25469 of 2012
             ....................................................................
             Dated this the 21st day of December, 2022


                                    JUDGMENT

This Writ Petition is filed with the following prayers;

"i) to issue writ of mandamus or other appropriate writ, order or direction, directing the 2nd respondent to call for the records leading to Exhibit P4 and P6.

ii) to issue a writ of mandamus or other appropriate writ, order or direction to the 2nd respondent to stop all further proceedings in Exhibit P6 and quash the same;

iii) issue such other writ, order or direction that his Hon'ble Court may deem fit and proper in the facts and circumstances of the case."

Exts. P4 and P6 are issued by the 2nd respondent

Panchayat. This writ petition is pending before this Court from

2012 onwards. No interim order is passed in this case. This

writ petition need not be retained indefinitely. If there is any W.P.C.No. 25469 of 2012

surviving grievance to the petitioner, the petitioner is free to

approach the competent Authority in accordance with law.

With the above observations, this writ petition is closed.

Sd/-

P. V. KUNHIKRISHNAN, JUDGE Dxy