Moideen Kutty, S/O.Bava vs The District Collector, ...
2022 Latest Caselaw 7019 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

          FRIDAY, THE 17TH DAY OF JUNE 2022 / 27TH JYAISHTA, 1944

                         WP(C) NO. 27400 OF 2015

PETITIONER/S:

           MOIDEEN KUTTY, S/O.BAVA
           AGED 60 YEARS
           PUTHUSSERY HOUSE, CHIRAKKAL, POST TANUR, TIRUR TALUK,
           MALAPPURAM DISTRICT.
           BY ADVS.
           SRI.C.M.MOHAMMED IQUABAL
           SMT.ANJALI G.KRISHNAN


RESPONDENT/S:

     1     THE DISTRICT COLLECTOR, MALAPPURAM
           COLLECTORATE, POST MALAPPURAM, PIN-676 505.
     2     THE REVENUE DIVISIONAL OFFICER
           OFFICE OF THE REVENUE DIVISIONAL OFFICER, POST TIRUR,
           MALAPPURAM, PIN-676 101.
     3     THE TAHSILDAR
           TALUK OFFICE, POST TIRUR, MALAPPURAM, PIN-676 101.
     4     THE VILLAGE OFFICER
           PARIYAPURAM VILLAGE, POST TANUR, MALAPPURAM, PIN-676 302.
     5     TANUR GRAMA PANCHAYATH
           POST TANUR,TIRUR TALUK, MALAPPURAM, PIN-676 302,
           REPRESENTED BUY ITS SECRETARY.
     6     THE SECRETARY
           TANUR GRAMA PANCHAYATH, POST TANUR,TIRUR TALUK,
           MALAPPURAM, PIN-676 302.
           BY ADVS.
           R5 & R6 BY SRI.HARISH R. MENON
           SRI.K.T.SHYAMKUMAR




           R1 TO 4 - SRI.ARAVIND.V.MATHEW, GOVERNMENT PLEADER



      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 17.06.2022,

     THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
  W.P.(C) No. 27400/2015              :2:




               Dated this the 17th day of June, 2022.
                             JUDGMENT

The petitioner has filed this writ petition seeking the following

reliefs:

1. Issue a writ of mandamus or any other appropriate writ, order or direction directing the 5 th respondent Grama Panchayat to take necessary and immediate steps to construct the way as per Ext. P1 report of the 3rd respondent within a time stipulated by this Hon'be Court.

2. Issue a writ of mandamus or any other appropriate writ, order or direction directing the 5 th respondent Grama Panchayat to take necessary and immediate steps to implement Ext. P4 and Ext. P7 orders of the Ombudsman for Local Self Government Institutions, Thiruvananthapuram.

3. Issue a writ of mandamus or any other appropriate writ, order or direction directing the first respondent to consider and pass appropriate orders on Ext. P12 representation filed by the petitioner.

2. However, today, when the matter is taken up for

consideration, the learned counsel for the petitioner submitted that

the writ petition has become infrucutous.

Accordingly, this writ petition is dismissed as infructuous.

sd/­ SHAJI P. CHALY, JUDGE.

Rv