Kerala High Court
Gangadharan Nair vs The State Of Kerala on 11 April, 2024
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
WP(C) NO. 37381 OF 2015 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 11TH DAY OF APRIL 2024 / 22ND CHAITHRA, 1946
WP(C) NO. 37381 OF 2015
PETITIONER/S:
1 GANGADHARAN NAIR
AGED 75 YEARS
S/O. LATE P.V.VELLAPPAN NAIR, AMMATHU VADAKKETHIL,
P.O THIRUMITTACODE, PALAKKAD DISTRICT - 679 533.
2 PAZHAVARAPPADY ASHOKAN
PAZHAVARAPPADY HOUSE, P.O.THIRUMITTACODE, PALAKKAD
DISTRICT - 679 533.
3 PAZHAVARAPPADY KUNJAN
PAZHAVARAPPADY HOUSE, P.O.THIRUMITTACODE, PALAKKAD
DISTRICT - 679 533.
4 KALATHUPADIKKAL NASSER
KALATHUPADY HOUSE, P.O.THIRUMITTACODE, PALAKKAD
DISTRCT - 679 533.
BY ADV SRI.T.A.RAJAGOPALAN
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY THE SECRETARY, DEPARTMENT OF HEALTH,
SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 INDUS TOWER LTD. CIRCLE OFFICE
VANKARATH TOWERS, 8TH FLOOR, NH - 47, PALARIVATTOM,
KOCHI - 24, REPRESENTED BY IT'S EAD-LEGAL.
WP(C) NO. 37381 OF 2015 2
3 SUBRAMANIAN
S/O. ARUMUKHAN, MUTHUKATTIL HOSUE,
P.O.THIRUMITTACODE, PALAKKADDISTRICT - 679 533.
4 THIRUMITTACODE GRAMA PANCHAYATH
REPRESETNED BY IT'S SECRETARY, P.O.CHATHANOOR, VIA
PERINGODE, PALAKKAD DISTRICT - 679 533.
5 THE DISTRICT COLLECTOR
PALAKKAD, PALAKKAD DISTRICT - 679 001.
BY ADVS.
SRI.V.G.ARUN
SRI.D.SREEKUMAR
SRI.T.R.HARIKUMAR,SRI.RIYAL DEVASSY, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 37381 OF 2015 3
P.V.KUNHIKRISHNAN, J
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W.P.(C.) No. 37381 of 2015
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Dated this the 11th day of April, 2024
JUDGMENT
The above writ petition is filed with following prayers :
"a) To call for the records connected with the case.
(b) To issue a writ of Mandamus, order or other direction to
the 1st and 5th Respondents to take immediate steps to shift the
mobile tower situated in the property of the 3rd Respondents in
Survey No.199/4 in Thirumattacode-1 Village.
(c) To issue such other writ, order or other direction that this
Honorable Court may deem fit and proper in the circumstances
of the case.
(d) To order that the cost of this writ petition be provided
for." [sic]
2. The main prayer in this writ petition is regarding the
shifting of a mobile tower. This writ petition is pending before
this Court from 2015 onwards. No interim orders are passed in
this case. If the petitioners have got any surviving grievance, the
petitioners are free to file a representation to shift the mobile
tower before the competent authority. If such a representation
is received, the competent authority will consider the same and
pass appropriate orders in it, in accordance with law.
With the above observation, this writ petition is disposed
of.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
SKS
APPENDIX OF WP(C) 37381/2015
PETITIONER EXHIBITS
P1 - MASS PETITION TO 4TH RESPONDEN ON
30.09.2011.
P2 - KERALA GOVERNMENT CIRCULAR NO.
2760/2RD.2/09LSGD, DT. 10.08.2009.
P3 - DECISION NO.12(15)2011 OF THE
PANCHAYATH COMMITTEE ON 17.10.2011.
P4 - MASS PETITION TO DISTRICT COLLECTOR.
P5 - JUDGMENT OF HONOURABLE HIGH COURT OF
KERALA DT. 12.12.2011 INWPC NO. 27033 OF
2011.
P6 - ORDER OF THE LEARNED MUNSIFF, PATTAMBI
IN IA NO. 1089/2011, IN OS NO. 132/2011 DT.
22.2.2012.
P7 - COMMISSION REPORT IN IA 114/12, IN OS
28/12.
P8 - COMPLAINT FROM 1ST PETITIONER & FAMILY
DT. 12.02.2015 TO THE DISTRICT COLLECTOR.
P9 - COMPLAINT FROM CHERLACHIKUNNU COLONY
RESIDINTS TO DISTRICT COLLECTORE DT.
12.02.2015.
P10 - APPLICATION DT. 12.2.2015 UNDER THE
RIGHT TO INFORMATION ACT.
P11 - BUILDING PERMIT DT. 26.11.2013.
P12- BUILDING PERMIT DT. 26.08.2011.
P13 - REPORT IN MALAYALA MANORAMA DAILY DT.
15.10.2011.
P14 - LETTER NO. D7-2014/20805/9 DT.
03.8.2015 FROM DISTRICT COLLECTOR.
P15 - COMPLAINT DT. 11.8.2015 TO DISTRICT
COLLECTOR, PALAKKAD.
