K.V.Rajesh vs Puncha Special Officer
2022 Latest Caselaw 1406 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                 &
           THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
 TUESDAY, THE 1ST DAY OF FEBRUARY 2022 / 12TH MAGHA, 1943
                      WP(C) NO. 16928 OF 2021
PETITIONER:

           K.V.RAJESH
           AGED 50 YEARS, S/O. VELAYUDHAN,
           KOLLADY HOUSE, ANTHIKKAD P.O.,
           THRISSUR DISTRICT.
           BY ADVS.
           SRI.RANJITH THAMPAN (SR.)
           V.M.KRISHNAKUMAR
           P.R.REENA
           P.S.SIDHARTHAN
           MAYA M.

RESPONDENT:

    1      PUNCHA SPECIAL OFFICER
           PUNCHA SPECIAL OFFICE,
           CHEMBUKKAVU, THRISSUR-680020.
    2      AGRICULTURAL OFFICER,
           KRISHI BHAVAN, ANTHIKKAD,
           THRISSUR DISTRICT, PIN-680641.
    3      AGRICULTURAL OFFICER,
           KRISHI BHAVAN, CHAZHOOR,
           THRISSUR DISTRICT, PIN-680571.
    4      AGRICULTURAL OFFICER,
           KRISHI BHAVAN, MANALOOR,
           THRISSUR DISTRICT, PIN-680617.
    5      ANTHIKKAD KOLPADAVU PADASEKHARA COMMITTEE,
           (REG. NO.286/91), P.O.ANTHIKKAD-680641,
           REP. BY ITS SECRETARY.
           BY SR. GOVERNMENT PLEADER SRI. V. TEKCHAND


     THIS WRIT PETITION        (CIVIL) HAVING COME UP     FOR
ADMISSION ON 01.02.2022,       THE COURT ON THE SAME      DAY
DELIVERED THE FOLLOWING:
        W.P(C).16928/2021
                                          2

                                  JUDGMENT

Dated this the 1st day of February, 2022

S. Manikumar, CJ

In this writ petition, petitioner has sought for the following reliefs:

i. Call for records leading to Ext. P3 and issue a writ in the nature of certiorari quashing Ext.P3. ii. Issue a writ in the nature of mandamus commanding the respondents 1 and 5 not to conduct election to the 5th respondent society otherwise than in accordance with Ext.P1 byelaw.

iii. Issue a writ in the nature of mandamus commanding the 1st respondent not to conduct any election in Anthikkad Kolpadavu as proposed in Ext.P3 in accordance with Kerala Irrigation and Water Conservation Act and Rules since Anthikkad Kolpadavu is not coming within the area of operation of the Kerala Irrigation and Water Conservation Act and Rules.

Today, when the matter came up for further hearing, Mr. Ranjith

Thampan, learned Senior Counsel appearing for the petitioner

submitted that he is not pressing the writ petition. Accordingly, the

writ petition is dismissed as not pressed.

Sd/-

S. Manikumar, Chief Justice

Sd/-

Shaji P. Chaly, Judge sou.