Viswanathan Pillai vs The Grama Panchayat Of Kulanada
2022 Latest Caselaw 5409 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944
                       WP(C) NO. 15440 OF 2022
PETITIONER:

            VISWANATHAN PILLAI
            AGED 71 YEARS
            S/O GOPALA PILLAI,
            AGED 71 YEARS, PULICKAL PUTHEN VEEDU,
            MUTTATHUKONAM,
            ELAVUMTHITTA P.O,
            PATHANAMTHITTA DISTRICT, PIN - 689625

            BY ADVS.
            MANU RAMACHANDRAN
            M.KIRANLAL
            T.S.SARATH
            R.RAJESH (VARKALA)
            SAMEER M NAIR
            HARSHA SUSAN SAM
            GEETHU KRISHNAN


RESPONDENTS:

    1       THE GRAMA PANCHAYAT OF KULANADA
            KULANADA P.O, PATHANAMTHITTA DISTRICT
            REPRESENTED BY ITS SECRETARY, PIN - 689 503

    2       THE SECRETARY
            GRAMA PANCHAYAT OF KULANADA,
            KULANADA P.O,
            PATHANAMTHITTA DISTRICT, PIN - 689 503

            BY ADV V.SETHUNATH


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15440 OF 2022
                                         2




                                T.R.RAVI, J.
                       ----------------------------------------
                        WP(C) NO.15440 OF 2022
                      -------------------------------------------
                  Dated this the 20th .day of May, 2022

                               JUDGMENT

The petitioner seeks variation of the building permit by

including the details of the earth cutting and the quantity of earth

to be removed. The counsel for the respondents submits that the

Secretary can be directed to consider the request.

In the above circumstances, the writ petition is disposed of

directing the 2nd respondent to consider Ext.P3 representation

seeking modification of Ext.P2 site approval and building permit

and pass orders within three weeks from the date of receipt of a

copy of this judgment.

Sd/-

T.R.RAVI

JUDGE

sn WP(C) NO. 15440 OF 2022

APPENDIX OF WP(C) 15440/2022

PETITIONER'S EXHIBITS

Exhibit P1 THE TRUE COPY OF THE LAND TAX PAID RECEIPT NO. KL03020706339/2021 DATED 16.10.2021 OF THE THANDAPPER NO.2933 ISSUED BY THE MEZHUVELI VILLAGE IN THE NAME OF PETITIONER

Exhibit P2 THE TRUE COPY OF THE SITE APPROVAL AND BUILDING PERMIT VIDE NO.A2-BA(6145)/2022 DATED 06.01.2022 ISSUED BY THE 2ND RESPONDENT IN FAVOUR OF THE PETITIONER

Exhibit P3 THE REPRESENTATION DATED 05.04.2022 PREFERRED BY THE PETITIONER TO THE 2ND RESPONDENT

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE