Vinod Kumar vs Secretary
2023 Latest Caselaw 2783 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
             THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     WEDNESDAY, THE 1ST DAY OF MARCH 2023 / 10TH PHALGUNA, 1944
                          WP(C) NO. 5225 OF 2023
PETITIONER:

             VINOD KUMAR
             AGED 48 YEARS, S/O KRISHNAN KUTTY PADMALAYAM
             THADIKKAKADAVU WEST VELIYATHNADU P.O ERNAKULAM,
             PIN - 683511
             BY ADVS.
             AMEER.K.M.
             K.Y.SAJEEB
             FASNA T.Y
             M.J.JESNA


RESPONDENTS:

       1     SECRETARY
             KARUMALLOOR GRAMA PANCHAYATH KARUMALLOOR ALUVA,
             PIN - 683511
       2     ASSISTANT ENGINEER
             ASSISTANT ENGINEER KARUMALLOOR GRAMA PANCHAYATH
             KARUMALLOOR ALUVA, PIN - 683511

             BY ADV C.ANIL KUMAR - SC - KARUMALLOOR GRAMA
             PANCHAYATH


        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    01.03.2023,   THE    COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C).No.5225 Of 2023


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             ANU SIVARAMAN, J.
        ====================
            WP(C). No.5225 of 2023
        ====================
                        Dated this the 01st day of March, 2023


                                  JUDGMENT

This writ petition has filed seeking the following reliefs:

2. Heard the learned counsel appearing for the

petitioner and the learned Standing Counsel appearing for the

respondents.

3. It is submitted that due to the construction of a

bridge, the approach road has been elevated, which has resulted

in flooding in the premises of the petitioner's residence. It is

submitted that Ext.P1 - mass representation has been submitted

before the Panchayath and the same requires a consideration.

The learned Standing Counsel appearing for the Panchayath

submits that, report has been sought for by the Secretary from

the 2nd respondent, and that the 2nd respondent is conducting an

inspection, and the report will be on record by tomorrow.

In the above view of the matter, there will be a direction to

the 1st respondent to take up Ext.P1 complaint submitted by the WP(C).No.5225 Of 2023

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petitioner and to consider and pass orders on the same with

notice to the other residence of the locality as well and any body

likely to be effected by the orders to be passed. The report of

the 2nd respondent shall be duly taken note of by the 1 st

respondent by passing orders as right. Appropriate orders shall

be passed after hearing the parties concerned and taking note

of Ext.P3 as well within a period of three weeks from the date of

receipt of a copy of this judgment.

Sd/-

ANU SIVARAMAN, JUDGE ded/01.03.2023 WP(C).No.5225 Of 2023

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APPENDIX OF WP(C) 5225/2023

PETITIONER EXHIBITS Exhibit P1 REPRESENTATION FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 08.06.2022 Exhibit P2 ACKNOWLEDGMENT RECEIPT DATED 08.06.2022 Exhibit P3 MASS REPRESENTATION FILED BEFORE 1ST RESPONDENT DATED 16.06.2022 Exhibit P4 TRUE COPY OF PHOTOGRAPH OF ALLEGED ROAD