Eapen Joseph Jacob vs State Of Kerala
2022 Latest Caselaw 8326 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    FRIDAY, THE 1ST DAY OF JULY 2022 / 10TH ASHADHA, 1944
                      WP(C) NO. 6694 OF 2015
PETITIONER:

            EAPEN JOSEPH JACOB
            AGED 59 YEARS
            S/O.EAPEN JOSEPH, PUTHEN VEEDU, PULAMON P.O,
            KOTTARAKKARA, KOLLAM.
            BY ADV EAPEN JOSEPH JACOB(Party-In-Person)

RESPONDENT/S:

    1       STATE OF KERALA
            REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
            LOCAL SELF GOVERNMENT INSTITUTIONS,
            GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.
    2       SECRETARY
            TRIBUNAL FOR LOCAL SELF GOVERNMENT INSTITUTIONS
            THIRUVANANTHAPURAM-695001.
    3       THE PANCHAYATH SECRETARY
            KOTTARAKKARA GRAMA PANCHAYATH, PULAMON P.O.
            KOTTARAKKARA-691001
    4       THE ASSISTANT EXECUTIVE ENGINEER
            N.H. SUB DIVISION, PUNALUR, KOLLAM-691001
    5       THE ASSISTANT EXECUTIVE ENGINEER
            P.W.D. SUB DIVISION, N.H.DIVISION, PUNALUR,
            KOLLAM-691001.
    6       P.G. KURIEN
            PANAVILA VEEDU, KIZHAKKEKARA, PULAMON P.O.
            KOTTARAKKARA-691001.
            BY ADV SRI.SYAM J SAM

OTHER PRESENT:

            SMT.DEEPA NARAYANAN, SR.GP


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   01.07.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.6694/2015

                                  2




                   P.V.KUNHIKRISHNAN, J.
                    --------------------------------
                    W.P.(C).No.6694 of 2015
             ----------------------------------------------
            Dated this the 01st day of July, 2022


                           JUDGMENT

The learned counsel for the respondent submitted

that the petitioner is no more. No legal heirs entered

appearance to prosecute this writ petition.

Therefore this writ petition is closed.

sd/-

P.V.KUNHIKRISHNAN JV JUDGE W.P.(C).No.6694/2015

APPENDIX OF WP(C) 6694/2015 PETITIONER EXHIBITS EXT.P1 - TRUE COPY OF THE BUILDING PERMIT NO.E2-129/12-13 DATED 29-10- 2012 ISSUED BY THE 3RD RESPONDENT. EXT.P2 - THE TRUE COPY OF THE COMPLAINT DATED 12-8-2013 AND ITS TRUE TRANSLATION EXT.P3 - THE TRUE COPY OF THE LETTER DATED 7-8-2013 ISSUED FROM THE OFFICE OF THE 4TH RESPONDENT AND ITS TRUE TRANSLATION.

EXT.P4 - THE TRUE COPY OF THE LETTER DATED 24-12-2013 ISSUED FROM THE OFFICE OF THE 4TH RESPONDENT AND ITS TRUE TRANSLATION.

EXT.P5 - THE TRUE COPY OF THE LETTER DATED 13-8-2013 ISSUED FROM THE OFFICE OF THE 3RD RESPONDENT AND ITS TRUE TRANSLATION.

EXT.P6 - THE TRUE COPY OF THE LETTER DATED 17-8-2013 GIVEN TO THE CIRCLE INSPECTOR OF POLICE, KOTTARAKKARA BY THE 3RD RESPONDENT AND ITS TRUE TRANSLATION EXT.P7 - TRUE COPY OF THE APPEAL 806/2013 FILED BEFORE THE 2ND RESPONDENT EXT.P8 - THE TRUE COPY OF THE ORDER IN IA NO.1579/2013 IN APPEAL NO.806/2013 EXT.P9 - THE TRUE COPY OF THE ODER DATED 23-9-2013 OF THE 2ND RESPONDENT EXT.P10- THE TRUE COPY OF THE COMMISSION REPORT AND ITS TRUE TRANSLATION EXT.P11 - THE PHOTOGRAPHS OF THE BUILDING UNDER CONSTRUCTION EXT.P12 - THE TRUE COPY OF THE ORDER PASSED BY THE 2ND RESPONDENT IN APPEAL 806/2013