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P K Murali vs The Secretary
2022 Latest Caselaw 3038 Ker

Citation : 2022 Latest Caselaw 3038 Ker
Judgement Date : 17 March, 2022

Kerala High Court
P K Murali vs The Secretary on 17 March, 2022
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
    THURSDAY, THE 17TH DAY OF MARCH 2022 / 26TH PHALGUNA, 1943
                       WP(C) NO. 18050 OF 2021
PETITIONERS:

    1     P K MURALI
          AGED 49 YEARS
          S/O.KRISHNANKUTTY,
          KRISHNA VIHAR,
          PARAKKODE P.O,
          EZHAMKULAM VILLAGE,
          ADOOR TALUK, PATHANAMTHITTA
          DISTRICT, PIN - 691 554.

    2     SRIDEVI BALAKRISHNAN
          AGED 58 YEARS
          W/O. P.K. BALAKRISHNAPILLAI,
          KRISHNAKRIPA, MEMBER FROM WARD NO.6,
          EZHAMKULAM GRAMAPANCHAYATH,
          NEDUMON P.O, EZHAMKULAM VILLAGE,
          ADOOR TALUK, PIN - 691 556.

          BY ADVS.
          VARUGHESE M EASO
          VIVEK VARGHESE P.J.


RESPONDENTS:

    1     THE SECRETARY
          EZHAMKULAM GRAMA PANCHAYATH, PARAKODE P.O,
          ADOOR TALUK, PATHANAMTHITTA DISTRICT, PIN - 691 554.

    2     THE EZHAMKULAM GRAMA PANCHAYATH
          REPRESENTED BY ITS SECRETARY, PARAKODE P.O, ADOOR
          TALUK, PATHANAMTHITTA DISTRICT, PIN - 691554.

    3     DISTRICT COLLECTOR
          COLLECTORATE, PATHANAMTHITTA - 689 645.

    4     THE EXECUTIVE ENGINEER FOR ROADS
          PUBLIC WORKS DEPARTMENT, CIVIL STATION,
          PATHANAMTHITTA P.O, PATHANAMTHITTA - 689 645.

    5     DISTRICT TOWN PLANNER.
          MINI CIVIL STATION, PATHANAMTHITTA P.O,
          PATHANAMTHITTA - 689 645.
 WP(C) NO. 18050 OF 2021
                                          2

       6          DEPUTY DIRECTOR OF PANCHAYATS
                  PATHANAMTHITTA P.O, PATHANAMTHITTA - 689 645.

       7          THE NEDUMON SERVICE CO-OPERATIVE BANK.
                  REPRESENTED BY ITS SECRETARY, NEDUMON,
                  NEDUMON P.O, ADOOR TALUK,
                  PATHANAMTHITTA DISTRICT, PIN - 691 554.

       8          STATE OF KERALA
                  REPRESENTED BY THE SECRETARY TO LOCAL SELF GOVERNMENT,
                  GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

                  BY ADVS.
                  SHRI.K.SHAJ, SC, EZHAMKULAM GRAMA PANCHAYATH
                  SERGI JOSEPH THOMAS

                  SRI. RAJEEV JYOTHISH GEORGE. GP.


THIS       WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
17.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18050 OF 2021
                                          3



                                T.R.RAVI, J.
                         ----------------------------------------
                          WP(C) NO.18050 OF 2021
                       -------------------------------------------
                  Dated this the 17th .day of March, 2022

                                JUDGMENT

When the case is taken up today, the counsel for the

petitioner submitted that the petitioner is at present limiting his

relief to the 2nd prayer made in this writ petition, which is for a

direction to the 3rd respondent to consider Exts.P2, P7, P10 and

P11 complaints. I find that the prayer is justified.

In such circumstances, the writ petition is disposed of

direcing the 3rd respondent to take up Exts.P2, P7, P10 and P11

complaints and order the same after hearing the petitioner and

respondent 2, 4 and 7. Necessary orders shall be issued within two

months from the date of receipt of a copy of this judgment.

Sd/-

T.R.RAVI

JUDGE

sn WP(C) NO. 18050 OF 2021

APPENDIX OF WP(C) 18050/2021

PETITIONER'S EXHIBITS Exhibit P1 PHOTOGRAPH OF THE BUILDING OWNED BY THE 2ND RESPONDENT Exhibit P2 TRUE COPY OF THE COMPLAINT DATED 02.08.2021 SUBMITTED BY THE 2ND PETITIONER AND OTHERS BEFORE THE 1ST RESPONDENT Exhibit P3 TRUE COPY OF THE RECEIPT NO.E1/6125/2020 DATED 10.08.2021 BY THE OFFICE OF THE 1ST RESPONDENT Exhibit P4 TRUE COPY OF THE RECEIPT NO.11 DATED 10.08.2021 BY THE OFFICE OF THE 5TH RESPONDENT Exhibit P5 TRUE COPY OF THE RECEIPT NO.B1-299372 DATED 10.08.2021 BY THE OFFICE OF THE 3RD RESPONDENT Exhibit P6 TRUE COPY OF THE RECEIPT DATED 10.08.2021 BY THE OFFICE OF THE 6TH RESPONDENT Exhibit P7 TRUE COPY OF THE COMPLAINT DATED 16.08.2021 SUBMITTED BY THE 1ST PETITIONER BEFORE THE 1ST RESPONDENT Exhibit P8 TRUE COPY OF THE RECEIPT NO.6235 DATED 16.08.2021 BY THE OFFICE OF THE 1ST RESPONDENT Exhibit P9 TRUE COPY OF THE RECEIPT DATED 25.08.2021 BY THE OFFICE OF THE 6TH RESPONDENT Exhibit P10 TRUE COPY OF THE COMPLAINT DATED 24.08.2021 SUBMITTED TO THE CHIEF TOWN PLANNER VIGILANCE OF THE LOCAL SELF GOVERNMENT DEPARTMENT Exhibit P11 TRUE COPY OF COMPLAINT DATED 24.08.2021 SUBMITTED BEFORE THE 3RD RESPONDENT Exhibit P12 TRUE COPY OF THE PHOTOGRAPH OF THE PRESENT STATUS OF THE BUILDING Exhibit P13 TRUE COPY OF THE COMPLAINAT DATED 17.01.2022 SUBMITTED BY THE 2ND PETITIONER AND OTHERS BEFORE THE 6TH RESPONDENT Exhibit P14 TRUE COPY OF THE RECEIPT DT.17.01.22 ISSUED BY THE 6TH RESPONDENT WP(C) NO. 18050 OF 2021

Exhibit P15 TRUE COPY OF THE RECEIPT NO.B1-333719 DT.17/01/2022 BY THE OFFICE OF THE 3RD RESPONDENT

RESPONDENT'S EXHIBITS Exhibit R1(A) THE TRUE COPY OF NOTICE NO.E6/6000/21 DATED 04/08/2021 ISSUED BY THE 1ST RESPONDENT TO THE 7TH RESPONDENT Exhibit R1(B) THE TRUE COPY OF REPLY SUBMITTED BY 7TH RESPONDENT TO THE 1ST RESPONDENT Exhibit R1(C) THE TRUE COPY OF NOTICE NO.E1/5861/2021 DATED 01/09/2021 ISSUED BY THE 1ST RESPONDENT TO THE 7TH RESPONDENT.

          //TRUE COPY//            PA TO JUDGE
 

 
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