Bhuvanadas vs Puthur Grama Panchayath, Rep. By Its ...
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Kerala High Court

Bhuvanadas vs Puthur Grama Panchayath, Rep. By Its ... on 6 February, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
       THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA,
                           1945
                 WP(C) NO. 21092 OF 2015
PETITIONER:

          BHUVANADAS, S/O.VASU,KALLADATHIL HOUSE,
          VETTUKADU DESOM, PUTHUR GRAMA PANCHAYAT,
          THRISSUR.
          BY ADVS.
          SRI.YASH THOMAS MANNULLY
          SRI.P.A.GIREESH KUMAR


RESPONDENTS:

   1      PUTHUR GRAMA PANCHAYATH, REP. BY ITS
          SECRETARY, REPRESENTED BY THE SECRETARY,
          PUTHUR.P.O, THRISSUR DISTRICT-6800014.
   2      THE SECRETARY, PUTHUR GRAMA
          PANCHAYATH,PUTHUR.P.O,
          THRISSUR DISTRICT-680014.
   3      THE DISTRICT COLLECTOR
          THRISSUR DISTRICT,
          COLLECTORATE,THRISSUR-680003.
          BY ADV SRI.SANTHOSH P.PODUVAL, SC, PUTHUR
          GRAMA PANCHAYAT


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 06.02.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 W.P(C).21092/2015
                                           2



                 P. V. KUNHIKRISHNAN, J.
              -------------------------------------------
                  W.P(C).No.21092 of 2015
              -------------------------------------------
           Dated this the 6th day of February, 2024

                              JUDGMENT

The above Writ Petition is filed with the following prayers:

(i). Issue a writ of Mandamus or any other appropriate Writ, Order or direction commanding the first and the third respondent to disburse the balance amount of Rs. 3,04,000/- (Rupees Three Lakhs and Four Thousand Only);

(ii). issue a writ of Mandamus or any other appropriate Writ, Order or direction commanding the third respondent to consider and dispose Exhibit P5 in a time bound manner; and

(iii) to issue such other reliefs as this Hon'ble Court may deem fit and proper in the facts and circumstances of this case.

[SIC]

2. The main prayer is regarding the non payment of

expenses of water supplied through tanker lorries to overcome the

drought in the 1st respondent/grama panchayath. W.P(C).21092/2015

3. This Writ Petition is pending before this Court from

2015 onwards. No interim order is passed in this case. If there is

any amount due as on today, the petitioner is free to approach the

competent authority among the respondents and the competent

authority among the respondents will do the needful in accordance

with law.

With the above observation, this Writ Petition is disposed of.

Sd/-

P. V. KUNHIKRISHNAN JUDGE Sbna/ W.P(C).21092/2015

APPENDIX OF WP(C) 21092/2015

PETITIONER EXHIBITS P1 TRUE COPY OF THE DECISION NUMBERED VII(4)DATED 16-04- 2013 OF FIRST RESPONDENT P2 TRUE COPY OF THE MINUTES OF THE MEETING DATED 06-05- 2013 OF THE FIRST RESPONDENT P3 TRUE COPY OF AGREEMENT BETWEEN THE PETITIONER AND THE SECOND RESPONDENT P4 TRUE COPY OF THE REPRESENTATION GIVEN TO THE SECOND RESPONDENT P5 TRUE COPY OF THE LETTER DATED 24-05-2013 GIVEN TO THE THIRD RESPONDENT BY THE FIRST RESPONDENT P6 TRUE COPY OF THE DECISION NUMBERED XVI(1)DATED 24-05- 2013 OF THE FIRST RESPONDENT.