K. Sadanandan vs The District Collector
2022 Latest Caselaw 1336 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 TUESDAY, THE 2nd DAY OF FEBRUARY 2022 / 13TH MAGHA, 1943
                  WP(C) NO. 28880 OF 2021
PETITIONER/S:

          K. SADANANDAN,
          AGED 69 YEARS
          S/O. K.GOPALAN, M.T.K.HOUSE, (NO. XV/435)
          MADAPALLY COLLEGE P.O., VATAKARA.
          BY ADV R.K.MURALEEDHARAN


RESPONDENT/S:

    1     THE DISTRICT COLLECTOR,
          KOZHIKODE , KOZHIKODE DISTRICT-673 020.
    2     THE TAHSILDAR & EXECUTIVE MAGISTRATE
          VATAKARA, KOZHIKODE DISTRICT-673 101
    3     THE SECRETARY
          ONCHIYAM GRAMA PANCHAYATH, ONCHIYAM ROAD,
          KANNOOKKARA, KOZHIKODE-673 102
    4     DAYANANDAN.K.
          DAYALAYM, URALUNKAL DESOM, MADAPPALLY COLLEGE
          P.O., VATAKARA, KOZHIKODE DISTRICT-673 102
          BY ADVS.
          U.K.DEVIDAS
          M.P.RAMNATH
          P.RAJESH (KOTTAKKAL)
          M.VARGHESE VARGHESE
          K.S.SANDHYA
          BEPIN PAUL
          SHALU VARGHESE
          S.DEEPAK
          ANTONY THARIAN
          K.S AKSHAY MOHAN
          K.K.ANILRAJ
                                     -2-
W.P.(C). No.28880 of 2021



OTHER PRESENT:

               SMT. DEEPA NARAYANAN SR. GP



        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR FINAL
HEARING       ON     02.02.2022,   THE    COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
                                                    -3-
W.P.(C). No.28880 of 2021



                            P.V.KUNHIKRISHNAN, J.
                             =================================================

                            W.P.(C) No. 28880 of 2021
                      =============================================================

                 Dated this the 2nd day of February, 2022

                                       JUDGMENT

The above writ petition is filed with following prayers:

"i) issue a writ of mandamus or any other appropriate writ, direction directing the 2nd respondent to hear and dispose of Ext.P3 complaint strictly in terms of the procedure contemplated under Section 133 to 141 of the Cr.P.C within a time frame.

ii) Declare that Ext.P7 direction by the 2nd respondent to the 3rd respondent is illegal and against the procedure contemplated under Section 133 to 141 of the Cr.P.C.

iii) issue a writ of mandamus or any other appropriate writ, direction directing the 3rd respondent to restore the laterite stones taken away pursuant to Ext.P7 direction before hearing Ext.P3 complaint finally.

iv) issue such other writ, orders or directions as this Hon'ble Court may deem fit to grant."

2. The main grievance of the petitioner is that the 2nd

respondent is proceeding with a complaint in violation of

Section 133 to 141 of Cr.P.C. The prayer in this writ petition is

to conclude Ext.P3 complaint in accordance to the provisions in

W.P.(C). No.28880 of 2021

the Code of Criminal Procedure, within a time frame.

3. Today, when the matter came up for consideration,

the counsel appearing for the 4th respondent submitted that even

though Ext.P3 complaint was filed before the District Collector,

which was forwarded to the 2nd respondent, the 4th respondent

already approached the Panchayat and the Panchayat has

already taken steps and therefore, he is not pressing Ext.P3

complaint before the 2nd respondent. In such circumstances, the

2nd respondent need not proceed with Ext.P3 complaint. Since

Ext.P7 order is only a direction to the Panchayat to do the

needful and the Panchayat already taken steps in accordance to

law, the petitioner is free to challenge the order passed by the

Panchayat, if he is aggrieved. Ext.P7 order has no existence

now in the light of the facts narrated above. But I make it clear

that the contentions of the petitioner and the 4th respondent, if

any, are left open.

Therefore, this writ petition is closed recording the

submission of the 4th respondent that Ext.P3 complaint will not

W.P.(C). No.28880 of 2021

be pressed. Once again I make it clear that all the contentions

of the petitioner and the 4th respondent are left open.

Sd/-

P.V.KUNHIKRISHNAN JUDGE das

W.P.(C). No.28880 of 2021

APPENDIX OF WP(C) 28880/2021

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE REGISTERED WILL NO.11/1962 SRO AZHIYOOR DATED 24.10.1962 Exhibit P2 A TRUE COPY OF THE NOTICE DATED 28.07.2021 FROM THE 2ND RESPONDENT Exhibit P3 A TRUE COPY OF THE ENDORSEMENT DATED 01.09.2021 ALONG WITH THE COPY OF THE COMPLAINT FILED BY THE 4TH RESPONDENT EXCLUSING THE ENCLOSURES DATED 05.03.2021 Exhibit P4 A TRUE COPY OF THE COUNTER STATEMENT DATED 06.09.2021 FILED BY THE PETITIONER BEFORE 2ND RESPONDENT Exhibit P4A TRUE COPY OF THE ADDITIONAL COUNTER FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 13.09.2021 Exhibit P5 A TRUE COPY OF THE REPLY RECEIVED FROM THE 3RD RESPONDENT DATED 15.05.2021 Exhibit P6 A TRUE COPY OF THE PROCEEDINGS RECEIVED FROM THE 2ND RESPONDENT DATED 29.11.2021 Exhibit P7 A TRUE COPY OF THE DIRECTION ISSUED BY THE 2ND RESPONDENT DATED 12.11.2021 Exhibit P8 A TRUE COPY OF THE NOTICE NO.B2/2210-/2021-15 DATED 18.11.2021 FROM THE 3RD RESPONDENT RESPONDENT EXHIBITS Exhibit R(4)1 TRUE PHOTOCOPY OF THE FMP SKETCH OF SURVEY NO. 84 OF ONCHIYAM VILLAGE IN BLOCK NO.5 AS ISSUED FROM THE ONCHIYAM VILLAGE OFFICE.

Exhibit R(4)2 TRUE PHOTOCOPY OF THE COMPLAINT 05/03/2021 SUBMITTED BY THE 4TH RESPONDENT BEFORE THE 1ST RESPONDENT DISTRICT COLLECTOR AGAINST THE OBSTRUCTION CREATED TO PUBLIC WAY.

W.P.(C). No.28880 of 2021

Exhibit R(4)3 TRUE PHOTOCOPY OF THE REPORT WITH SKETCH DATED 15/04/2021 SUBMITTED BY THE VILLAGE OFFICER, ONCHIYAM BEFORE THE 2ND RESPONDENT TAHSILDAR.

Exhibit R(4)4 TRUE PHOTOCOPY OF THE COMPLAINT DATED 04/03/2021 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT PANCHAYATH. Exhibit R(4)5 TRUE PHOTOCOPY OF THE NOTICE DATED 22/03/2021 ISSUED BY THE 3RD RESPONDENT PANCHAYATH TO THE PETITIONER REQUIRING HIM TO REMOVE THE STONES LAID OBSTRUCTING THE ROAD. Exhibit R(4)6 TRUE PHOTOCOPY OF THE NOTICE DATED 09/04/2021 ISSUED BY THE 3RD RESPONDENT PANCHAYATH TO THE PETITIONER HEREIN INTIMATING HIM OF THE ON-COMPLIANCE WITH THE EARLIER NOTICE (EXT.R(4)-5) AND TO REMOVE THE STONES AND CLEAR THE OBSTRUCTION TO THE WAY Exhibit R(4)7 TRUE PHOTOCOPY OF THE NOTICE DATED 10/07/2021 ISSUED BY THE 3RD RESPONDENT PANCHAYATH TO THE PETITIONER HEREIN INTIMATING HIM OF THE ON-COMPLIANCE WITH THE EARLIER NOTICE (EXT.R(4)-5, EXT.R(4)-6 ) AND TO REMOVE THE STONES AND CLEAR THE OBSTRUCTION TO THE WAY.

Exhibit R(4)8 TRUE PHOTOCOPY OF THE NOTICE DATED 20/09/2021 OF THE 3RD RESPONDENT PANCHAYATH TO THE PETITIONER INTIMATING HIM ABOUT NON-COMPLIANCE WITH THE EARLIER NOTICES AND REQUIRING REMOVAL OBSTRUCTIONS BY 30/09/2021 OR ELSE THAT IT WILL BE REMOVED BY THE PANCHAYATH ITSELF.

Exhibit R(4)9 TRUE PHOTOCOPY OF THE NOTICE DATED 06/10/2021 OF THE 3RD RESPONDENT PANCHAYATH TO THE PETITIONER INTIMATING HIM ABOUT NON-COMPLIANCE WITH THE EARLIER NOTICES AND REQUIRING REMOVAL OBSTRUCTIONS BY 10/10/2021 OR ELSE THAT IT WILL BE REMOVED BY THE PANCHAYATH ITSELF.

W.P.(C). No.28880 of 2021

Exhibit R4(4)10 TRUE PHOTOCOPY OF THE NOTICE DATED 18/11/2021 ISSUED BY THE 3RD RESPONDENT PANCHAYATH TO THE PETITIONER INTIMATING THAT THE STONES WOULD BE REMOVED ON 20/11/2021 AFTER TO 10.00 AM ETC, BY THE PANCHAYATH WITH POLICE AID.

Exhibit R(4)11 TRUE COPY OF THE COMPLAINT FILED BY VARIOUS PERSONS IN THE LOCALITY BEFORE THE 3RD RESPONDENT ON 06/07/2020 AGAINST OBSTRUCTION OF WATESR AND CREATING UNHYGIENIC CONDITION IN THE PUBLIC ROAD BY THE PETITIONER.

Exhibit R(4)12 TRUE PHOTOCOPY OF THE REPORT DATED 10/07/2020 SUBMITTED BY THE HEALTH INSPECTOR, PRIMARY HEALTH CENTRE, MADAPPALLY, VATAKARA, TO THE 3RD RESPONDENT ON ENQUIRY IN RESPECT OF EXT.R(4)11 COMPLAINT.

Exhibit R(4)13 TRUE PHOTOCOPY OF THE ORDER/NOTICE DATED 14/07/2020 ISSUED BY THE 3RD RESPONDENT TO PETITIONER REQUIRING HIM TO CLEAR THE UNHYGIENIC SITUATION CREATED IN THE PUBLIC ROAD AS COMPLAINED IN EXT.R(4)11 BY THE PUBLIC.

Exhibit R(4)14 TRUE PHOTOCOPY OF THE FIR IN CRIME NO.25/2012 DATED 16/01/2012 OF THE CHOMBAL POLICE STATION REGISTERED ON COMPLAINT BY SHEELA, W/O. PETITIONER AGAINST 4TH RESPONDENT AND ANOTHER BROTHER CHANDRASEKHARAN.

Exhibit R(4)15 TRUE PHOTOCOPY OF THE FINAL REPORT UNDER S.173 CR.PC SUBMITTED BY THE SHO CHOMBALA POLICE STATION IN CRIME NO. 25/2012 OF THE SAID STATION BEFORE THE HON'BLE JUDICIAL FIRST CLASS MAGISTRATE COURT, VATAKARA.

Exhibit R(4)16 TRUE PHOTOCOPY OF THE ORDER DATED 29/08/2016 OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT, VATAKARA DISMISSING THE PRIVATE COMPLAINT CC NO.534/2012 FILED BY SHEELA WIFE OF PETITIONER.