Shahida Subair vs Pavaratty Gramapanchayath
2022 Latest Caselaw 6913 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. 22176 OF 2012
PETITIONER:

          SHAHIDA SUBAIR
          AGED 54 YEARS
          W/O.LATE SUBAIR MUHAMMED, AGED 54, RAYAM MARAYKKAR
          VEETTIL, KAKKASSERY P.O., PAVARATTY, THRISSUR DISTRICT.
          BY ADVS.
          SRI.K.I.SAGEER
          SRI.A.I.FAISAL


RESPONDENTS:

    1     PAVARATTY GRAMAPANCHAYATH
          REP. BY ITS SECRETARY, GRAMA PANCHAYATH
          OFFICE,PAVARATTY P.O., 680 507.
    2     SECRETARY, PAVARATTY GRAMA PANCHAYATH
          GRAMA PANCHAYATH OFFICE, PAVARATTY P.O., 680 507.
          BY ADV SRI.DEEPU THANKAN - R1 & R2



     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. 22176 OF 2012
                                2



               P.V.KUNHIKRISHNAN, J.
              ------------------------------
             W.P.(C).No. 22176 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 respondents to consider Ext.P3 and to take necessary action to change tenancy in favour of the petitioner within the timelimit fixed by this Hon'ble Court.

(b) Issue such other appropriate writs, orders or directions as this Hon'ble Court deems fit and proper in the facts and circumstances of the case."[SIC]

2. The main prayer in the writ petition is to issue

directions to the respondents to consider Ext.P3 and to

take necessary action to change tenancy in favour of the

petitioner within a time limit fixed by this Court. This

writ petition was filed on 24.09.2012. Even now this

writ petition is pending before this Court. No interim

order was passed in this case. Probably the prayers in

the writ petition may be infructuous. According to me, WP(C) NO. 22176 OF 2012

there is nothing survives in this case. If there is any

surviving grievance to the petitioner, the petitioner is

free to approach the competent authority among the

respondents and if such a representation is received, the

competent authority among the respondents will do the

needful in accordance to law.

With the above observation, this writ petition is

dismissed.

Sd/-

P.V.KUNHIKRISHNAN DM JUDGE WP(C) NO. 22176 OF 2012

APPENDIX OF WP(C) 22176/2012

PETITIONER EXHIBITS EXHIBIT P1 A TRUE COPY OF THE RENT RECEIPT ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER'S HUSBAND DT.6-04-2010. EXHIBIT P1(A) A TRUE COPY OF THE RENT RECEIPT ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER'S HUSBAND DT.7-03-2011. EXHIBIT P1(B) A TRUE COPY OF THE RENT RECEIPT ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER'S HUSBAND DT.08-04-2011. EXHIBIT P2 A TRUE COPY OF THE DEATH CERTIFICATE ISSUED BY THE THRISSUR CORPORATION [VILVATTOM ZONAL] DT. 26-05-2011. EXHIBIT P3 A TRUE COPY OF THE REPRESENTATION DT.26-04-2012 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

RESPONDENTS EXHIBITS : NIL

//TRUE COPY//

PA TO JUDGE