K.M.Joseph vs State Of Kerala
2022 Latest Caselaw 8317 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
                 FRIDAY, THE 1ST DAY OF JULY 2022 / 10TH ASHADHA, 1944
                                WP(C) NO. 13209 OF 2016
PETITIONER:

               K.M.JOSEPH, AGED 61 YEARS, S/O.AVIRA THOMAS, AGED 61 YEARS, KOOTHANATHU
               PUTHEN PURACKAL HOUSE, MEMBER WARD 9 OF MANIMALA GRAMA
               PANCHAYATH, KARIKATOOR PO, KOTTAYAM DISTRICT, PIN 686 544

               BY ADVS.SRI.BABU CHERUKARA
               SRI.ANZAR BASHEER


RESPONDENTS:

      1        STATE OF KERALA, REPRESENTED BY THE SECRETARY TO LOCAL SELF
               GOVERNMENT INSTITUTIONS DEPARTMENT, THIRUVANANTHAPURAM, PIN 695001

      2        NIRMALA MANOJKUMAR MEMBER WARD 1, OF MANIMALA GRAMA PANCHAYATH,
               KARIKATOOR PO, KOTTAYAM DISTRICT, PIN 686544

      3        MERCY MATHEW MEMBER WARD 2, OF MANIMALA GRAMA PANCHAYATH,
               KARIKATOOR PO, KOTTAYAM DISTRICT, PIN 686544

      4        ROSILEY JOSE MEMBER WARD 3, OF MANIMALA GRAMA PANCHAYATH,
               KARIKATOOR PO, KOTTAYAM DISTRICT, PIN 686544

      5        JOHN JOSEPH MEMBER WARD 4, OF MANIMALA GRAMA PANCHAYATH,
               KARIKATOOR PO, KOTTAYAM DISTRICT, PIN 686544

      6        THANKAMMA SURENDRAN MEMBER WARD 13, OF MANIMALA GRAMA
               PANCHAYATH, KARIKATOOR PO, KOTTAYAM DISTRICT, PIN 686544

      7        PUSHPAKUMARI MEMBER WARD 15, OF MANIMALA GRAMA PANCHAYATH,
               KARIKATOOR PO, KOTTAYAM DISTRICT, PIN 686544

               BY ADVS.SRI.B.RAJESH KOTTAYAM
               SRI.SHAJI THOMAS
               R1 - SRI.K.P.HARISH,SENIOR GOVERNMENT PLEADER




       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 01.07.2022, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13209 OF 2016
                                         :: 2 ::



                                     JUDGMENT

Dated this the 1st day of July 2022

This writ petition is filed seeking for a direction to call for the

records leading to Ext.P12 order and for issuing a writ of certiorari or any

other appropriate writ or order to quash the Ext.P12 order dated

19.12.2015 in O.P.421/2012 of the honorable Ombudsman and to direct

the Ombudsman to reconsider the O.P.421/2012 and dispose the same on

merits after taking evidence in the case within a time frame at the

maximum four months, or in the alternative issue a writ of mandamus or

any other appropriate writ or order directing the state to initiate

criminal prosecution against respondents 2 to 7 for the forgery

committed by them on Grama sabha minutes book.

2. On this day, when the matter is taken up for consideration,

learned counsel for the petitioner Sri.Babu Cherukara submitted that the

writ petition has become infructuous.

Recording the submission of the learned counsel for the petitioner,

this writ petition is dismissed as infructuous.

SD/-

SHAJI P. CHALY JUDGE jes