E. Hassan vs Ongallur Grama Panchayath
2022 Latest Caselaw 6909 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. 16780 OF 2012
PETITIONER:

          E. HASSAN
          AGED 55 YEARS
          S/O.E.MOHAMMED, ERAKKINGAL HOUSE, POST KALLADIPATTA,
          PALAKKAD DISTRICT.
          BY ADVS.
          SRI.SAJU.S.A
          SRI.K.C.KIRAN
          SMT.MEENA.A.
          SMT.P.A.SHEEJA


RESPONDENTS:

    1     ONGALLUR GRAMA PANCHAYATH
          REPRESENTED BY THE SECRETARY, POST KALLADIPATTA,
          PALAKKAD DISTRICT, PIN-679313.
    2     ASSISTANT EXECUTIVE ENGINEER
          BLOCK OFFICE, PATTAMBI, PALAKKAD DISTRICT-679303.
          BY ADVS.
          SRI.S.M.PRASANTH - R1
          GOVERNMENT PLEADER
          SRI.K.RAMAKUMAR SR.
          SMT.SMITHA GEORGE



          SMT.DEEPA NARAYANAN, SENIOR GOVERNMENT PLEADER



     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. 16780 OF 2012
                                2



               P.V.KUNHIKRISHNAN, J.
              ------------------------------
             W.P.(C).No. 16780 of 2012
      ----------------------------------------------
       Dated this the 14th day of June, 2022

                         JUDGMENT

The above writ petition is filed with the following prayers:

"(a) issue a writ of mandamus or any other appropriate writ, order or direction directing the 1 st respondent to pay the amounts as per the final bills submitted by the petitioner in connection with the construction of "Panchayath Ghar" from the 1 st respondent Grama Panchayath immediately.

(b) issue a writ of mandamus or any other appropriate writ, order or direction directing the 2 nd respondent to submit the final bills in connection with the construction of "Panchayath Ghar" from the 1st respondent Grama Panchayath immediately.

(c) Pass any other appropriate writ, order or direction which this Hon'ble Court may deem fit to issue and the petitioner may pray from time to time."[SIC]

2. The main prayer in the writ petition is for

disbursing the amount due to the petitioner from the 1 st

respondent. This writ petition is pending before this WP(C) NO. 16780 OF 2012

Court from 2012 onwards. There is no interim order also

in this writ petition. Probably the prayers in the writ

petition may be infructuous. If there is any amount due

to the petitioner, the petitioner is free to approach the 1 st

respondent with a representation and if such a

representation is received, the 1st respondent will do the

needful in accordance to law.

Wit the above observation, this writ petition is

closed.

Sd/-

P.V.KUNHIKRISHNAN DM JUDGE WP(C) NO. 16780 OF 2012

APPENDIX OF WP(C) 16780/2012

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE COMMUNICATION FROM THE GRAMA PANCHAYATH TO THE ASSISTANT EXECUTIVE ENGINEER, PATTAMBI DATED 12.12.2005.

EXHIBIT P2 TRUE COPY OF THE RESOLUTION BY THE ONGALLUR GRAMA PANCHAYATH DATED 04.02.2006.

EXHIBIT P3 TRUE COPY OF THE NOICE TO GRAMA PANCHAYATH DATED 28.03.2006. EXHIBIT P4 TRUE COPY OF THE REPLY NOTICE ISSUED BY ONGALLUR GRAMA PANCHAYATH TO THE PETITIONER DATED 22.04.2006. EXHIBIT P5 TRUE COPY OF THE JUDGMENT IN W.P.(C) NO.14362 OF 2006 DATED 16.10.2007. EXHIBIT P6 TRUE COPY OF THE NOTICE THROUGH PETITIONER'S LAWYER TO THE GRAMA PANCHAYATH DATED 28.06.2008.

EXHIBIT P7 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN W.P.(C)NO.25658/2008 DATED 26.08.2008.

RESPONDENTS EXHIBITS : NIL

//TRUE COPY//

PA TO JUDGE