Kerala High Court
Kunhalavi Karippayi vs Kalikavu Grama Panchayath on 12 April, 2024
W. P. (C) No. 15520/2024
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
WP(C) NO. 15520 OF 2024
PETITIONER:
KUNHALAVI KARIPPAYI, AGED 58 YEARS,
S/O ABDU, PERMANENT RESIDENCE AT THEKKEDATH
KARIPPAYI, KURUPOYIL, KALIKAVU, VELLAYUR,
MALAPPURAM DISTRICT. PRESENT ADDRESS AT HIGHWAY
FOR EXPORT & IMPORT BUILDING, BUILDING 20, BLOCK
314, ROAD 336, OFFICE 1034, LULU CENTRE, AL
NAIM, MANAMA, BAHRAIN. [PASSPORT NO. T2402108],
PIN - 679327
BY ADVS.M/S.ADITHYA RAJEEV, S.PARVATHI &
SAFA NAVAS
RESPONDENTS:
1 KALIKAVU GRAMA PANCHAYATH,
REPRESENTED BY ITS SECRETARY, KALIKAVU P.O.,
MALAPPURAM DISTRICT, PIN - 676525.
2 SECRETARY,
KALIKAVU GRAMA PANCHAYATH,KALIKAVU
P.O,MALAPPURAM DISTRICT, PIN - 676525.
3 DEPARTMENT OF FIRE AND RESCUE SERVICES,
REPRESENTED BY THE DIRECTOR GENERAL,FIRE FORCE
JUNCTION,PULIMOODU P.O,THIRUVANANTHAPURAM, PIN -
695001.
4 DISTRICT FIRE OFFICER,
OFFICE OF THE DISTRICT FIRE OFFICER,MUNDUPARAMBU
P.O,MALAPPURAM, PIN - 676509.
W. P. (C) No. 15520/2024
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5 DISTRICT TOWN PLANNER,
DISTRICT TOWN PLANNING OFFICE, MALAPPURAM
DISTRICT, PIN - 676505.
BY ADV. SRI. EBIN MATHEW
SRI.AYYAPPAN SANKAR, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 12.04.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W. P. (C) No. 15520/2024
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MOHAMMED NIAS C. P. , J.
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W. P. (C) No. 15520 of 2024
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Dated this the 12th day of April, 2024
JUDGMENT
The petitioner challenges Ext.P-5 stop memo issued to the
petitioner on 25.3.2024. The petitioner has given a reply to Ext.P-5 as is
seen from the acknowledgement, Ext.P-9 issued by the Panchayat.
2. It is for the Panchayat to consider the objections submitted by
the petitioner and take a decision on the continuance of Ext.P-5 at the
earliest, at any rate within three weeks from the date of receipt of a copy
of this judgment. The coercive actions stated in Ext.P-5 will be kept in
abeyance till the Panchayat takes a decision as directed above. All other
prayers and contentions of the petitioner are left open.
The Writ Petition is disposed of accordingly.
Sd/-
MOHAMMED NIAS C. P. ,
JUDGE
MMG
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APPENDIX OF WP(C).NO.15520/2024
PETITIONER'S EXHIBITS:
EXHIBIT-P1 A TRUE COPY OF THE NOTICE DATED 22-06-
2022 ISSUED BY THE 2ND RESPONDENT
EXHIBIT-P2 A TRUE COPY OF THE NOTICE DATED 27-08-
2022 ISSUED BY THE 2ND RESPONDENT
EXHIBIT-P3 A TRUE COPY OF THE RECEIPT ISSUED BY
THE 1ST RESPONDENT EVIDENCING
REMITTANCE OF FEE FOR REGULARIZATION
DATED 15.09.2022
EXHIBIT-P4 A TRUE COPY OF THE REPLY DATED NIL
SUBMITTED BY THE PETITIONER BEFORE THE
2ND RESPONDENT
EXHIBIT-P5 A TRUE COPY OF THE NOTICE DATED
25.03.2024 ISSUED BY THE 2ND
RESPONDENT
EXHIBIT-P6 PHOTOGRAPHS OF THE RAMPS INSTALLED IN
THE BUILDING
EXHIBIT-P7 A TRUE COPY OF THE FIRE AND SAFETY
INSTALLATION CERTIFICATE DATED
16.08.2020 ISSUED BY FOCUS FIRE AND
SAFETY SOLUTIONS
EXHIBIT-P8 A TRUE COPY OF THE RELEVANT PAGES OF
THE APPLICATION DATED 28.03.2024
SUBMITTED BY THE PETITIONER BEFORE THE
FIRE AND RESCUE DEPARTMENT
EXHIBIT-P9 A TRUE COPY OF THE REPLY DATED 02-04-
2024 SUBMITTED BY THE PETITIONER
BEFORE THE 2ND RESPONDENT ALONG WITH
ACKNOWLEDGMENT RECEIPT DATED 03-04-
2023 ISSUED BY THE 1ST RESPONDENT
