Paulachan Maniamkot vs Kumbalam Grama Panchayat
2022 Latest Caselaw 8554 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
                        WP(C) NO. 24595 OF 2013
PETITIONER:

          SRI.PAULACHAN MANIAMKOT
          S/O.KURIAKOSE, GREEN VILLA,
          KUMBALAM P.O., PIN - 682 506
          BY ADVS.
          SRI.ASP.KURUP
          SRI.SADCHITH.P.KURUP


RESPONDENTS:

    1     KUMBALAM GRAMA PANCHAYAT
          REP. BY ITS SECRETARY,
          PANCHAYAT OFFICE,
          PANANGAD, PIN - 682 506.
    2     THE HEALTH INSPECTOR
          PRIMARY HEALTH CENTRE,
          PANANGAD, PIN - 682 506.
    3     THE SUB INSPECTOR,
          PANANGAD POLICE STATION,
          PANANGAD, PIN - 682 506
    4     SRI. ALI K.S.
          KUPPAKKATTIL HOUSE, NORTH KUMBALAM,
          ERNAKULAM, PIN - 682 506.
    5     SMT. JAMEELA, WIFE OF ALI K.S.
          KUPPAKKATTIL HOUSE, NORTH KUMBALAM,
          ERNAKULAM, PIN - 682 506
          BY ADVS.
          SRI.P.J.MATHEW
          SRI.AJITH GEORGE
          SRI.SUNIL V.MOHAMMED
          SRI.V.PRASANTH
          SMT.M.S.SHAMNA
          SRI.B.JITHU
 WP(C) NO. 24595 OF 2013
                                2

            SMT.SANDHYA R.NAIR
            SRI.MAITHEEN M.PAREETH
            SMT.VIDYA KURIAKOSE, GOVERNMENT PLEADER



     THIS    WRIT   PETITION    (CIVIL)   HAVING   COME   UP    FOR
ADMISSION    ON   06.07.2022,   THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 24595 OF 2013
                             3


                P.V.KUNHIKRISHNAN, J.
               ------------------------------
              W.P.(C).No. 24595 of 2013
       ----------------------------------------------
         Dated this the 06th day of July, 2022


                     JUDGMENT

When this writ petition came up for consideration,

the counsel appearing for respondents 4 and 5

submitted that the matter is infructuous. The counsel

also submitted that the consequential order passed by

the Secretary of the Panchayath is challenged before the

Tribunal and that order was set aside. There is no

representation for the petitioner.

In the light of the submission of the contesting

respondents, this writ petition is closed.

Sd/-

P.V.KUNHIKRISHNAN DM JUDGE WP(C) NO. 24595 OF 2013

APPENDIX OF WP(C) 24595/2013

PETITIONER EXHIBITS EXT.P1 - TRUE COPY OF REPRESENTATION DATED 11-9-2013 GIVEN BY PETITIONER TO 1ST RESPONDENT.

EXT.P2 - TRUE COPY OF NOTICE DATED 12-9-2013 ISSUED BY 1ST RESPONDENT TO 5TH RESPONDENT.

EXT.P3 - TRUE COPY OF REPRESENTATION DATED 24-9-2013 GIVEN BY PETITIONER TO 1ST RESPONDENT.

EXT.P4 - TRUE COPY OF REPRESENTATION DATED 26-9-2013 GIVEN BY PETITIONER TO 2ND RESPONDENT.

EXT.P5 - TRUE COPY OF NOTICE DATED 28-9-2013 ISSUED BY 1ST RESPONDENT TO 5TH RESPONDENT.

RESPONDENT'S EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE