Ashraf vs Thodiyoor Grama Panchayath
2024 Latest Caselaw 10531 Ker

Kerala High Court

Ashraf vs Thodiyoor Grama Panchayath on 11 April, 2024

W.P(C) No.14301/24                          1

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
       THURSDAY, THE 11TH DAY OF APRIL 2024 / 22ND CHAITHRA, 1946
                             WP(C) NO. 14301 OF 2024
PETITIONER/S:

              ASHRAF,
              AGED 58 YEARS
              C/O SHERY S ASHRAF, VAYAIL VEETTIL, KADATHOOR,
              KARUNAGAPPALLY, KULASEKHARAPURAM, KOLLAM,KERALA, PIN -
              690544

              BY ADVS.
              UMMUL FIDA
              C.IJLAL
              P.PARVATHY


RESPONDENT/S:

      1       THODIYOOR GRAMA PANCHAYATH,
              KUTTINEKKALA RD, THODIYOOR,KOLLAM, KERALA ,REPRESENTED
              THROUGH THE SECRETARY, PIN - 690523

      2       THE SECRETARY,
              THODIYOOR GRAMA PANCHAYATH,KUTTINEKKALA RD,
              THODIYOOR,KOLLAM, KERALA, PIN - 690523

              BY ADV SASITH M R



      THIS    WRIT     PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
11.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C) No.14301/24                                   2


                               MOHAMMED NIAS C.P., J


                      ............................................................


                                W.P(C) No.14301 of 2024
                        .............................................................


                        Dated this the 11th day of April, 2024


                                            JUDGMENT

The petitioner challenges Ext.P4 notice dated 30.3.2024 issued by the

Panchayat directing them to take a licence and also threatening to close the

auditorium in case no licence is produced within seven days of receipt of the

notice. The petitioner has not given any reply to Ext.P4 and has filed this writ

petition challenging the same.

Without any expression on the merits of the matter, there will be a

direction to the petitioner to give a reply to Ext.P4 within ten days from today.

Upon receipt of the same, the respondents will pass orders, after affording an

opportunity of hearing to the petitioner, in accordance with law, within three

weeks thereafter. Till a decision is taken as directed above and communicated

the same to the petitioner, the status quo as on today shall be maintained.

The writ petition is disposed of as above.

SD/-

MOHAMMED NIAS C.P. JUDGE

okb/

APPENDIX OF WP(C) 14301/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE DEED NO. 666 OF 2007 OF KARUNAGAPPALLY SRO DATED 23.02.2007

Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPT ISSUED IN THE NAME OF THE PETITIONER DATED 01.04.2024 OF LAND TAX FOR THE YEAR 2024-25

Exhibit P3 TRUE COPY OF RECEIPT ISSUED IN FORM NO. 33 RULE 36 ISSUED IN THE NAME OF THE PETITIONER DATED 26/03/2018 FOR THE YEAR 2017-18

Exhibit P4 TRUE COPY OF THE NOTICE DATED 30.03.2024 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER