Parameswaran Pillai vs The Secretary, Edathala Grama ...
2023 Latest Caselaw 406 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    WEDNESDAY, THE 11TH DAY OF JANUARY 2023 / 21ST POUSHA, 1944
                        WP(C) NO. 24575 OF 2011
PETITIONER:

          PARAMESWARAN PILLAI, AGED 72 YEARS,
          ANI MANDIRAM,THEVAKKAL,V.K.C.P.O, EDATHALA, ALUVA,
          ERNAKULAM DISTRICT.
          BY ADVS.
          SRI.KRISHNADAS P. NAIR
          SMT.K.L.SREEKALA


RESPONDENTS:

    1     EDATHALA GRAMA PANCHAYAT, EDATHALA,
          REP.BY SECRETARY ,PIN - 683 564.
    2     THE SECRATARY, FINANCE DEPARTMENT
          (INSPECTION TECHNICAL WING), GOVT.OF KERALA,,
          SECRETARIAT,THIRUVANANTHAPURAM - 695 001.
    3     THE CHIEF SECRETARY, GOVT.OF KERALA
          SECRETARIAT,THIRUVANANTHAPURAM,PIN - 695 001.
          BY ADV SRI.ANIL K.MOHAMMED


          SRI.RENJITH.T.R, SR.GP



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 24575 OF 2011

                              2


               P.V.KUNHIKRISHNAN, J.
              ------------------------------
             W.P.(C).No. 24575 of 2011
      ----------------------------------------------
      Dated this the 11th day of January, 2023


                      JUDGMENT

When this writ petition came up for consideration,

the counsel appearing for the petitioner submitted that

this writ petition can be closed and if there is any fresh

cause of action, the petitioner may be allowed to

approach the competent authority.

Therefore, this writ petition is closed granting

liberty to the petitioner to approach the competent

authority, if there is any fresh cause of action.

Sd/-

P.V.KUNHIKRISHNAN DM JUDGE WP(C) NO. 24575 OF 2011

APPENDIX OF WP(C) 24575/2011

PETITIONER EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE LETTER ISSUED BY THE 1ST RESPONDENT DATED 7.7.2011 HAVING NO. A 6324/11.

EXHIBIT P2 THE TRUE COPY OF THE REPLY FILED BY THE PETITIONER ON 29.7.2011 EXHIBIT P3 TRUE COPY OF THE RECEIPT HAVING NO.

7206/2011.

EXHIBIT P4 THE TRUE COPY OF THE RELEVANT PORTION OF THE RULES AND REGULATIONS OF THE PEOPLES ACTION PROGRAMME ISSUED BY THE 3RD RESPONDENT EXHIBIT P5 THE TRUE COPY OF THE ORDER ISSUED BY THE OMBUDSMAN 24-25 DATED 21.7.2011 IN O.P. NO. 309/2002.

EXHIBIT P6 TRUE COPY OF THE NOTICE ISSUED BY THE 1ST RESPONDENT HAVING NO. A-6324/2011 DATED 23.08.2011

RESPONDENTS EXHIBITS : NIL //TRUE COPY// PA TO JUDGE