Madhu Sreekumaran Vasudevan vs Ramapuram Grama Panchayath
2023 Latest Caselaw 2855 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. 2330 OF 2023
PETITIONER:

             MADHU SREEKUMARAN VASUDEVAN
             AGED 46 YEARS, SON OF VASUDEVAN NAMPOOTHIRI,
             KEEZHAKKAL ILLAM, RAMAPURAM P.O., RAMAPURAM
             VILLAGE, MEENACHIL TALUK, KOTTAYAM DISTRICT,
             PIN - 686576
             BY ADVS.
             P.M.ZIRAJ
             IRFAN ZIRAJ


RESPONDENTS:

       1     RAMAPURAM GRAMA PANCHAYATH, REPRESENTED BY ITS
             SECRETARY, RAMAPURAM BAZAR P.O.,
             KOTTAYAM DISTRICT PIN - 686576
       2     THE SECRETARY
             RAMAPURAM GRAMA PANCHAYATH, RAMAPURAM BAZAR P.O.,
             KOTTAYAM DISTRICT, PIN - 686576
             BY ADVS.
             SHRI.GEORGEKUTTY MATHEW, SC, RAMAPURAM GRAMA
             PANCHAYAT
             GEORGEKUTTY MATHEW


        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.2330 Of 2023


                                        .. 2 ..


             ANU SIVARAMAN, J.
        ====================
            WP(C). No.2330 of 2023
        ====================
                        Dated this the 01st day of March, 2023


                                  JUDGMENT

The learned counsel for the respondents submits that the

petitioner may be directed to give an under taking before the

Panchayath in terms of the interim order.

The petitioner shall appear before the 2 nd respondent, and

give an undertaking in terms of the interim order within two

weeks.

The writ petition is closed in terms of the interim order.

Sd/-

ANU SIVARAMAN, JUDGE ded/01.03.2023