E.K. Abdul Khader vs The Kunnathunadu Grama Panchayat
2023 Latest Caselaw 6485 Ker

               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. 36867 OF 2015
PETITIONER:

          E.K. ABDUL KHADER
          S/O.E.A.KOCHUNNI, ERUPPAKKOTTIL HOSUE,
          PERINGALA P.O., ERNAKULAM DISTRICT.
          BY ADV SRI.SAJEEV KUMAR K.GOPAL
RESPONDENTS:

    1     THE KUNNATHUNADU GRAMA PANCHAYAT
          REPRESENTED BY ITS SECRETARY, KUMARAPURAM P.O.,
          ERNAKULAM DISTRICT-683 565.
    2     THE SECRETARY
          THE KUNNATHUNADU GRAMA PANCHAYAT, KUMARAPURAM P.O.,
          ERNAKULAM DISTRICT-683 565.
    3     THE SUB INSPECTOR OF POLICE
          KUNNATHUNADU POLICE STATION, KUMARAPURAM P.O.,
          ERNAKULAM DISTRICT-683 565.
    4     THE SUB INSPECTOR OF POLICE
          AMBALAMEDU POLICE STATION, AMBALAMEDU P.O.,
          ERNAKULAM DISTRICT-683 565.
          SRI.APPU.P.S-GP
     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. 36867 OF 2015

                                       2


                                JUDGMENT

Dated this the 13th day of June, 2023

This writ petition is filed seeking directions to the 2nd respondent

to enforce and implement Exts.P6 to P12 notices and to see that the

unauthorized and illegal functioning of workshops are closed with

immediate effect.

2. I notice that though the petitioner has produced the notices

issued to the person allegedly conducting the workshops, the said

person is not a party to this writ petition. For the said reason, I am of

the opinion that this writ petition is bad for non-joinder of necessary

parties and that the prayers as sought for cannot be issued. In case the

petitioner has any surviving grievance, it is for the petitioner to take up

the matter appropriately before respondents 1 and 2.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 36867 OF 2015

APPENDIX OF WP(C) 36867/2015

PETITIONER'S EXHIBITS EXT.P1. THE COPY OF THE COMMUNICATION VIDE NO.A2-

9125/2013 ISSUED BY THE 2ND RESPONDENT DATED 25/3/2014.

EXT.P2. THE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER UNDER RIGHT TO INFORMATION ACT DATED 19/11/2014.

EXT.P3. THE COPY OF THE REPLY ISSUED BY THE INFORMATION OFFICER TO THE PETITIOENR DATED 15/12/2014.

EXT.P4. THE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 29/12/2014.` EXT.P5. THE COPY OF THE JUDGMNET IN WPC NO.137/2015 OF THIS HONORUABLE COURT DATED 4/2/2015. EXT.P6. THE COPY OF THE NOTICE ISSUED BY THE 2ND RESPONDENT TO CLOSE DOWN THE WORKSHOP DATED 7/9/2015.

EXT.P7. THE COPY OF THE NOTICE ISSUED BY THE 2ND RESPONDENT TO CLOSE DOWN THE WORKSHOP DATED 7/9/2015 EXT.P8. THE COPY OF THE NOTICE ISSUED BY THE 2ND RESPONDENT TO CLOSE DOWN THE WORKSHOP DATED 8/9/2015 EXT.P9. THE COPY OF THE NOTICE ISSUED BY THE 2ND RESPONDENT TO CLOSE DOWN THE WORKSHOP DATED 07/9/2015 EXT.P10. THE COPY OF THE NOTICE ISSUED BY THE 2ND RESPONDENT TO CLOSE DOWN THE WORKSHOP DATED 07/9/2015 EXT.P11. THE COPY OF THE NOTICE ISSUED BY THE 2ND RESPONDENT TO CLOSE DOWN THE WORKSHOP DATED 07/9/2015 EXT.P12. THE COPY OF THE NOTICE ISSUED BY THE 2ND RESPONDENT TO CLOSE DOWN THE WORKSHOP DATED 07/9/2015 EXT.P13. THE COPY OF THE COMMUNICATION FROM THE 2ND RESPONDENT TO THE RESPONDENT NO.3 AND 4 DATED 5/10/2015.

RESPONDENTS' EXHIBITS: NIL