D.Vijayan vs Kuttichal Grama Panchayath
2022 Latest Caselaw 6816 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                         WP(C) NO. 869 OF 2012
PETITIONER:

          D.VIJAYAN
          AGED 54 YEARS
          LEKHA BHAVAN, KARUMBHOOTHATHAN PARA,KUTTICHAL
          P.O.,THIRUVANANTHAPURAM
          BY ADV SRI.G.SUDHEER


RESPONDENTS:

    1     KUTTICHAL GRAMA PANCHAYATH
          REP.BY ITS SECREARY, KUTTICHAL P.O.,THIRUVANANTHAPURAM-
          695020
    2     JOSE ROADARIKATHU VEEDU
          KUTICHAL P.O.,NEDUMANGAD, THIRUVANANTHAPURAM
          BY ADVS.
          SRI.K.K.DHEERENDRAKRISHNAN
          SRI.S.RAJEEV




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 869 OF 2012
                                 2



               P.V.KUNHIKRISHNAN, J.
              ------------------------------
               W.P.(C).No. 869 of 2012
      ----------------------------------------------
       Dated this the 14th day of June, 2022

                         JUDGMENT

The above writ petition is filed with the following prayers:

"(i) issue any appropriate writ quashing Exts.P1, P3 and P6 orders.

(ii) Such other appropriate writ order or direction this Honourable Court may deem fit and proper to meet the ends of Justice."[SIC]

2. This writ petition is filed challenging Exts.P1,

P3 and P6. Ext.P1 is an order passed by the Panchayat

directing the petitioner to close the pipe through which

overflow water from the well and rain water from the

roof is drained to the drainage on the side of the road.

Ext.P1 was challenged before the Committee of the

Panchayat and the same was confirmed by Ext.P3 order.

Even though revision was filed before the Tribunal, the

same is confirmed by Ext.P6 order. This writ petition

was filed in the year 2012. There is no interim order WP(C) NO. 869 OF 2012

passed in this case. Probably, the prayers in the writ

petition may be infructuous. Exts.P1, P3 and P6 might

have been complied by the parties.

Therefore this writ petition is closed .

Sd/-

P.V.KUNHIKRISHNAN DM JUDGE WP(C) NO. 869 OF 2012

APPENDIX OF WP(C) 869/2012

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE ORDER NO.B3-1851/11 DATED 9.6.2011 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE APPEAL FILED BY THE PETITIONER BEFORE THE COUNCIL OF KUTTICHAL GRAMA PANCHAYATH DATED 1.4.2011.

EXHIBIT P3 TRUE COPY OF THE DECISION NO.ii (3) DATED 30.05.2011 PASSED BY THE KUTTICHAL GRAMA PANCHAYATH. EXHIBIT P4 TRUE COPY OF THE REVISION NO.56/2011 FILED BY THE PETITIONER BEFORE THE TRIBUNAL FOR LOCAL SELF GOVERNMENT INSTITUTIONS DATED 4.7.2011. EXHIBIT P5 TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE KUTTICHAL GRAMA PANCHAYAT IN R.P.NO.56/2011 DATED 20.8.2011.

EXHIBIT P6 TRUE COPY OF THE ORDER IN R.P.NO.56/2011 DATED 2.11.2011 PASSED BY THE TRIBUNAL FOR LOCAL SELF GOVERNMENT INSTITUTIONS, THIRUVANANTHAPURAM.

RESPONDENTS EXHIBITS : NIL

//TRUE COPY//

PA TO JUDGE