Suchitra Gopi vs Aroor Grama Panchayath
2024 Latest Caselaw 9610 Ker

Kerala High Court

Suchitra Gopi vs Aroor Grama Panchayath on 4 April, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

WP(C) NO. 3015 OF 2017            1



                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
                         WP(C) NO. 3015 OF 2017
PETITIONER/S:
          SUCHITRA GOPI
          AGED 48 YEARS
          AGED 48 YEARS, S/O.GOPI, ARACKAPARAMBIL HOUSE,
          PROJECT COLONY ROAD, PUTHENANGADY, AROOR P O,
          ALAPPUZHA DISTRICT-688534.

              BY ADV SRI.T.S.HARIKUMAR


RESPONDENT/S:
    1     AROOR GRAMA PANCHAYATH
          AROOR P O, ALAPPUZHA - 688534. REPRESENTED BY ITS
          SECRETARY.

      2        SECRETARY
               AROOR GRAMA PANCHAYATH, AROOR P O, ALAPUZHA 688534.

      3        MOHANDAS
               S/O.PADMANABHAN PILLAI, VAIKUNDAM, PROJECT COLONY
               ROAD, PUTHENANGADY, AROOR P O, ALAPPUZHA.688534.

              BY ADVS.
              SRI.J.OM PRAKASH
              SRI.V.N.MADHUSUDANAN
              DR.V.N.SANKARJEE
              SRI.S.SIDHARDHAN
              SMT.M.SUSEELA
              SMT.R.UDAYA JYOTHI
              SRI.M.M.VINOD

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 04.04.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 3015 OF 2017                 2




                        P.V.KUNHIKRISHNAN, J
                    ---------------------------------------
                      W.P.(C.) No. 3015 of 2017
                     --------------------------------------
               Dated this the 4th day of April, 2024


                                  JUDGMENT

The above writ petition is filed with following prayers :

i) "Issue a writ of mandamus or appropriate writ or direction directing the respondents 1 and 2 to consider Exhibit P1 and P2 and to pass appropriate orders within a time period;

ii) Such other relief's which this Hon'ble Court deems fit and necessary in the circumstances of the case and the costs of this case." [sic]

2. When this writ petition came up for consideration on

30.01.2017, this Court passed the following order :

"Admit. Issue notice to respondents by speed post. There shall be no construction made in violation of the approved plan."

3. In the light of the above order, no further order is

necessary. If there is any violation, the 1 st respondent will

proceed in accordance with law, with notice to the affected

parties.

Recording the above order, this writ petition is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX OF WP(C) 3015/2017

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE REPRESENTATION DTD 7/4/2014 MADE TO THE 2ND RESPONDENT

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DTD 16/12/2016 MADE TO THE 2ND RESPONDENT.