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Korathm.M vs Rayamangalam Grama Panchayat
2023 Latest Caselaw 6470 Ker

Citation : 2023 Latest Caselaw 6470 Ker
Judgement Date : 13 June, 2023

Kerala High Court
Korathm.M vs Rayamangalam Grama Panchayat on 13 June, 2023
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     TUESDAY, THE 13TH DAY OF JUNE 2023 / 23RD JYAISHTA, 1945
                        WP(C) NO. 29273 OF 2015
PETITIONER:

          KORATHM.M
          AGED 70 YEARS
          KANALKAVALA, PERUMBAVOOR.

          BY ADVS.
          SRI.S.RENJITH
          SRI.K.R.PRATHISH



RESPONDENTS:

    1     RAYAMANGALAM GRAMA PANCHAYAT
          REPRESENTED BY ITS SECRETARY, PIN - 683 545.

    2     CIRCLE INSPECTOR OF POLICE KURUPPAMPADI POLICE STATION
          PERUMBAVOOR, ERNAKULAM DISTRICT - 683 545.

    3     JOSE SO.PAILY CHIRAIKKAKKIUDI HOUSE RAYAMANGALAM P.O.
          PERUMBAVOOR- 683 545.

          BY ADVS.
          SRI.BINU PAUL
          SRI.PADAYATTEE YELDO
          SRI.PADAYATTEE YELDO

          BY SRI.APPU P.S.-G.P




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.29273 OF 2015

                                     2



                       ANU SIVARAMAN, J.
                 =========================
                    W.P.(C) No.29273 of 2015
                 =========================

                   Dated this the 13th day of June, 2023

                            JUDGMENT

This writ petition is filed seeking enforcement of the

stop memo issued by the Panchayat to the 3 rd respondent,

who is conducting a work shop near to the petitioner's

property. Though notice was taken out to the 3 rd respondent,

there is no appearance for the 3rd respondent.

2. This Court had, while admitting the writ petition,

ordered that the stop memo issued by the 1 st respondent to

the 3rd respondent shall be enforced, if there is no interdiction

from any other Forum.

In the above view of the matter, this writ petition is

closed, in the light of the interim order dated 28.09.2015.

Sd/-

ANU SIVARAMAN JUDGE SSK/13/06 WP(C) No.29273 OF 2015

APPENDIX PETITIONER EXHIBITS Exhibit-P1 P1:-COPY OF THE JUDGMENT OF THE HON'BLE HIGH COURT OF IN WPC NO 12667 OF 2015 DTD 28/7/2015

Exhibit-P2 P2:-COPY OF THE COMPLAINT SUBMITTED BY THE PETITIONER TO THE IST RESPONDENT DTD 18/8/2015

Exhibit-P3 P3:-COPY ISSUED BY THE IST RESPONDENT TO THE 3RD RESPONDENT DTD 20/8/2015

Exhibit-P4 P4:-COPY OF THE COMPLAINT SUBMITTED BY THE PETITIONER TO THE IST RESPONDENT DTD 10/9/2015

 
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