P.V. Varghese vs The Piravam Grama Panchayath
2022 Latest Caselaw 60 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        MONDAY, THE 3RD DAY OF JANUARY 2022 / 13TH POUSHA, 1943
                         WP(C) NO. 9675 OF 2012
PETITIONER:

            P.V. VARGHESE
            AGED 71 YEARS
            S/O.VARKEY, PADYAMKATTIL HOUSE, MULAKULAM NORTH
            NAMAKUZHY P.O., PIN-686 664.
            BY ADV SMT.ANUPAMA JOHNY


RESPONDENTS:

    1       THE PIRAVAM GRAMA PANCHAYATH
            REPRESENTED BY ITS SECRETARY,
            PIRAVAM P.O., PIN-686 664.
    2       PIRAVAM KADAVU COMMITTEE
            REPRESENTED BY ITS CHAIRMAN, SABU K.JACOB, THE
            PRESIDENT PRIVAM GRAMA PANCHAYAT,
            PIRAVAM P.O., PIN-686 664.
    3       THE DISTRICT COLLECTOR
            ERNAKULAM, OFFICE OF THE DISTRICT COLLECTOR, CIVIL
            STATION, KAKKANADU, PIN-682 030.
            BY ADVS.
            SRI.P.MARTIN JOSE
            SRI.S.SREEKUMAR SR.



            SMT.AMMINIKUTTY.K, SENIOR GOVERNMENT PLEADER



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.9675/2012

                                2




                 P.V.KUNHIKRISHNAN, J
     ------------------------------------------------------
                W.P.(C)No.9675 of 2012
     ------------------------------------------------------
     Dated this the 03rd day of January,2022

                         JUDGMENT

The above writ petition is filed with following

prayers:

"(i) A Writ of Mandamus or any other appropriate writ, order or direction commanding the Respondents to allot 45 loads of river sand to the Petitioner for completing the constructing of his residential building.

(ii) A Writ of Mandamus or any other appropriate writ, order or direction commanding the Respondents not to allot river sand to persons who are not carrying out construction activities.

(iii) A Writ of Mandamus or any other appropriate writ, order or direction commanding the Respondents to lay down specific transparent procedure for accepting applications and allotting river sand on the basis and proof of actual requirement and to maintain sufficient records for the same.

(iv) A Writ of Mandamus or any other appropriate writ, order or direction commanding the third Respondent to enquire into Ext.P4 complaint W.P.(C)No.9675/2012

filed by the petitioner.

(v) Any other writ, order or direction that may found fit and proper by this Hon'ble Court in the facts and in the circumstances of the case."

2. This writ petition is pending before this Court

from 12.04.2012 onwards. From the nature of the

prayers it is clear that the matter is infructuous.

Therefore, this writ petition is dismissed as

infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

DM