Kerala High Court
Ashtaman vs The Padinjare Kallada Grama Panchayath on 30 April, 2024
Author: Kauser Edappagath
Bench: Kauser Edappagath
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
TUESDAY, THE 30TH DAY OF APRIL 2024 / 10TH VAISAKHA, 1946
WP(C) NO. 16686 OF 2024
PETITIONERS:
ASHTAMAN,
AGED 54 YEARS
S/O.LATE KARUNAKARAN,PARVATHY BHAVANAM, KARIMTHOTTUVA, WEST
KALLADA, VELANTHARA P.O, KOLLAM, PIN - 690521
BY ADVS.
B.MOHANLAL
P.S.PREETHA
ASWIN V. NAIR
JAYAPRABHA ARJUN
BLESSY MARY SEBASTIAN
PRAVEENA T.
RESPONDENTS:
1 THE PADINJARE KALLADA GRAMA PANCHAYATH,
REPRESENTED BY ITS SECRETARY, VILANTHARA P.O.,
SASTHAMCOTTAH,KOLLAM, PIN - 690521
2 THE PADINJARE KALLADA GRAMA PANCHAYATH COMMITTEE,
REPRESENTED BY ITS PRESIDENT, VILANTHARA P.O., SASTHAMCOTTAH,
KOLLAM, PIN - 690521
3 THE ASSISTANT ENGINEER,
MINOR IRRIGATION SECTION, SASTHAMCOTTAH, KOLLAM, PIN - 690521
4 THE ASSISTANT EXECUTIVE ENGINEER,
PWD, KARUNAGAPALLY P.O, KOLLAM, PIN - 690518
5 THE DISTRICT COLLECTOR,
COLLECTORATE, CUTCHERRY P.O, KOLLAM, PIN - 691013
6 THE ASSISTANT ENGINEER,
KSEB LTD, SASTHAMCOTTAH P.O, KOLLAM, PIN - 690521
7 THE TRIBUNAL FOR LOCAL SELF GOVERNMENT INSTITUTIONS,
REPRESENTED BY ITS SECRETARY, SREEMOOLAM BUILDINGS, COURT
COMPLEX, VANCHIYOOR, THIRUVANANTHAPURAM, PIN - 695035
BY SRI.B.PRAMOD -SC
SRI.SIJU-SC
SMT.DEEPA NARAYANAN - SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 30.04.2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 16686 OF 2024
2
JUDGMENT
It is submitted by the learned Standing Counsel for
respondents 1 and 2 that the petitioner was already evicted and
the building also was demolished.
The aforesaid submission is recorded and the writ petition is
closed.
SD/-
DR. KAUSER EDAPPAGATH
JUDGE
rp
WP(C) NO. 16686 OF 2024
APPENDIX OF WP(C) 16686/2024
PETITIONER EXHIBITS
Exhibit P1 THE TRUE COPY OF THE NOTICE DATED 29/06/2019 ISSUED BY THE
4TH RESPONDENT TO THE PETITIONER
Exhibit P2 THE TRUE COPY OF THE OBJECTION DATED 01/07/2019 SUBMITTED
BY THE WIFE OF THE PETITIONER, SMT. SUNI AGAINST EXT-P1 TO
THE 5TH RESPONDENT ALONG WITH THE TYPED COPY OF THE SAME
Exhibit P3 THE TRUE COPY OF THE REPLY NO: D3.284/RTI/2005 DATED
19/08/2019 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER
Exhibit P4 A TRUE PHOTOGRAPH OF THE REMAINING AREA OF THE SHOP ROOM
Exhibit P5 THE TRUE COPY OF THE NOTICE NO:A5-4677/19 DATED 24/08/2019
ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER
Exhibit P6 THE TRUE COPY OF THE ORDER NO:A5-1965/19 DATED 02/09/2019
ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER
Exhibit P7 THE TRUE COPY OF THE NOTICE NO: A5/5445/19 DATED
28/09/2019 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER
Exhibit P8 THE TRUE COPY OF THE ORDER NO:A5/5445/19 DATED 09/09/2019
ISSUED BY THE 1ST RESPONDENT
Exhibit P9 THE TRUE COPY OF THE ABOVE ORDER NO: A5/5445/2019 DATED
09/05/2023 BY THE 1ST RESPONDENT ALONG WITH THE TYPED COPY
OF THE SAME
Exhibit P10 THE TRUE COPY OF THE ORDER NO:A5/5445/2019 DATED
01/06/2023 ISSUED BY 1ST RESPONDENT
Exhibit P11 THE TRUE COPY OF THE DECISION NO.1(1) DATED 29/05/2023 BY
THE 2ND RESPONDENT
Exhibit P12 THE TRUE COPY OF THE ORDER REVISION PETITION NO.62/2023
DATED 06/03/2024 OF THE LEARNED TRIBUNAL FOR LOCAL SELF
GOVERNMENT INSTITUTIONS, THIRUVANANTHAPURAM
Exhibit P13 THE TRUE PHOTOGRAPH OF THE SHOP ROOMS LOCATED BY THE
PERSONS ON THE SIDE OF THE KADAPUZHA-KARALIKONAM PWD ROAD
AND OVER THE WATER CHANNEL
Exhibit P14 THE TRUE COPY OF THE ENERGY CHARGES REMITTED BY THE
PETITIONER TO THE 6TH RESPONDENT FOR THE MONTH OF MARCH,
