P.M. Sivaraman vs Tomy Thomas
2023 Latest Caselaw 6424 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE THE CHIEF JUSTICE MR.S.V.N.BHATTI
                                    &
                 THE HONOURABLE MR.JUSTICE BASANT BALAJI
          Tuesday, the 13th day of June 2023 / 23rd Jyaishta, 1945
              IA.NO.1/2023 IN WA NO. 575 OF 2023 (FILING NO.)

    AGAINST JUDGMENT DATED 27/05/2020 IN WP(C) 5897/2020 OF THIS COURT

                                   ---

PETITIONER/APPELLANT:

     P.M. SIVARAMAN,S/O. MADHAVAN, AGED 61 YEARS, PUNNAKKAL
     HOUSE,KALATHUKADAVU PO, ERATTUPETTA VILLAGE, MEENACHIL TALUK,
     KOTTAYAM DISTRICT - 686579.

RESPONDENTS/RESPONDENTS:

  1. TOMY THOMAS, AGED 54 YEARS, S/O THOMAS, PULICKAL HOUSE,
     KALATHUKADAVU PO , ERATTUPETTA, KOTTAYAM - 686579.
  2. THE THALAPPALAM GRAMA PANCHAYAT, REPRESENTED BY ITS SECRETARY,
     OFFICE OF THE THALAPPALAM GRAMA PANCHAYAT, PLASANAL PO, KOTTAYAM -
     686579.
  3. THE SECRETARY, THALAPPALAM GRAMA PANCHAYAT, PLASANAL PO, KOTTAYAM
     - 686579.
  4. THE STATE ENVIRONMENT IMPACT ASSESSMENT AUTHORITY (SEIAA,
     KERALA), REPRESENTED BY ITS MEMBER SECRETARY, K.S.R.T.C BUS TERMINAL
     COMPLEX, 4TH FLOOR, THAMPANOOR, THIRUVANANTHAPURAM - 695001.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to pass an order to
permit/grant leave to the petitioner to prefer an appeal against the
judgment dated 27/05/2020 in W.P(C) No.5897 of 2020 of the learned single
judge, to meet the ends of justice.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of M/S. P.C.HARIDAS & P.S.GOVIND, Advocates for the petitioner and of SRI.
JOBI JOSE KONDODY, Advocate for the respondent 1, the court passed the
following:

                                                                     P.T.O.
                                 S. V. N. Bhatti, C.J.
                                          &
                                  Basant Balaji, J.
                          =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
                                  I.A.No.1 of 2023
                                          in
                              W.A.(F)No.575 of 2023
                          =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
                       Dated this the 13th day of June, 2023

                                             ORDER

S. V. N. Bhatti, C.J.

The application filed seeking leave of the court to file appeal

against the judgment dated 27.05.2020 is not considered and

accepted. Hence rejected. However, we make it clear that the leave

to file an appeal against the judgment dated 27.05.2020 alone is

considered by us. In other words, P.M. Sivaraman/petitioner herein

is given liberty to work out all the prayers available against any of

the decisions taken by the competent authorities before proper

forum.

Sd/-

S. V. N. Bhatti Chief Justice

Sd/-

Basant Balaji Judge vpv

13-06-2023 /True Copy/ Assistant Registrar