Kuriachan vs Pazhayannur Gramapanchayath
2023 Latest Caselaw 5181 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
         TUESDAY, THE 18TH DAY OF APRIL 2023 / 28TH CHAITHRA, 1945
                             WP(C) NO. 11799 OF 2023
PETITIONER:

              KURIACHAN, AGED 63 YEARS
              S/O POULOSE, KUNNASSERY HOUSE, ADICHIRA, ELANAD,
              THRISSUR DISTRICT, PIN - 650586
              BY ADVS.
              V.M.KRISHNAKUMAR
              P.R.REENA


RESPONDENTS:

     1        PAZHAYANNUR GRAMAPANCHAYATH
              REPRESENTED BY ITS SECRETARY, PAZHAYANNUR.P.O,
              THRISSUR DISTRICT, PIN - 680587
     2        SECRETARY
              PAZHAYANNUR GRAMAPANCHAYATH, PAZHAYANNUR.P.O,
              THRISSUR DISTRICT, PIN - 680587
              BY ADV R.RAJPRADEEP



     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
18.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.11799 of 2023                         2



                                VIJU ABRAHAM, J.
                .................................................................
                           W.P.(C) No.11799 of 2023
                .................................................................
                    Dated this the 18th day of April, 2023

                                      JUDGMENT

Petitioner has approached this Court seeking a direction to

the respondent Panchayat to forward the clarification sought for by the

District Geologist as per Ext.P6 letter.

2. The learned standing counsel for the respondent

Panchayat upon instruction submitted that Ext.P6 is not yet received in

the Panchayat. It is further submitted that since a copy of Ext.P6 has

been received along with the writ petition, the 2nd respondent will take

appropriate follow up action pursuant to Ext.P6 and the details sought

for will be forwarded to the District Geologist without much delay.

Therefore, there will be a direction to the 2 nd respondent to forward the

clarification sought for by the District Geologist as per Ext.P6 letter

within a period of two weeks from the date of receipt of a copy of this

judgment.

Writ petition is disposed of as above.

Sd/-

VIJU ABRAHAM JUDGE cks

APPENDIX OF WP(C) 11799/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF SITE APPROVAL AND BUILDING PERMIT ISSUED TO THE PETITIONER DATED 01.12.2020 Exhibit P2 TRUE COPY OF THE LETTER DATED 21.01.2021 OF THE PAZHAYANNUR PANCHAYATH Exhibit P3 TRUE COPY OF THE APPLICATION DATED 04.01.2021 FILED BY THE PETITIONER BEFORE THE GEOLOGIST Exhibit P4 TRUE COPY OF ORDER DATED 03.02.2022 OF THE GEOLOGIST Exhibit P5 TRUE COPY OF THE ORDER DATED 06.05.2022 OF DISTRICT GEOLOGIST Exhibit P6 TRUE COPY OF THE LETTER DATED 04.11.2022 OF GEOLOGIST TO THE PANCHAYATH Exhibit P7 TRUE COPY OF THE APPLICATION FILED BY PETITIONER BEFORE THE SECRETARY OF PAZHAYANNUR GRAMAPANCHAYATH DATED 20.03.2023