K.J.Joseph vs Arpookkara Grama Panchayat
2024 Latest Caselaw 4902 Ker

Kerala High Court

K.J.Joseph vs Arpookkara Grama Panchayat on 9 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
        FRIDAY, THE 9TH DAY OF FEBRUARY 2024 / 20TH MAGHA, 1945
                        WP(C) NO. 15041 OF 2015
PETITIONER:

            K.J.JOSEPH
            S/O.JOSEPH, KUZHIYANKALAYIL HOUSE, PERUMBAIKKAD
            VILLAGE, KOTTAYAM TALUK, KOTTAYAM DISTRICT.
            BY ADVS.
            SMT.A.SREEKALA
            SRI.RAJEEV.P.NAIR


RESPONDENTS:

    1       ARPOOKKARA GRAMA PANCHAYAT
            VILLOONNI P.O., KOTTAYAM,
            REPRESENTED BY ITS SECRETARY-686008.
    2       THE SECRETARY
            ARPOOKARA GRAMA PANCHAYAT, VILLOONNI P.O.,
            KOTTAYAM-686008.
    3       THE PRINCIPAL
            MEDICAL COLLEGE, GANDHI NAGAR P.O.,
            KOTTAYAM DISTRICT-686001.
            BY ADVS.
            SRI.M.V.BOSE
            SMT.NISHA BOSE
            SRI. BLAZE K.JOSE, SC, ARPOOKARA GRAMA PANCHAYAT
            SRI.VINOD MADHAVAN


OTHER PRESENT:

            SRI RIYAL DEVASSY, GP



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15041 OF 2015


                               2



              P.V.KUNHIKRISHNAN, J.
               ------------------------------
             W.P.(C)No. 15041 of 2015
       ----------------------------------------------
    Dated this the 09th day of February, 2024


                      JUDGMENT

The above writ petition is filed with the

following prayers;

"i) To issue a writ of Mandamus or any other

appropriate writ, order of direction, directing

the respondents 1 and 2 to consider Exhibit P4

application filed by the petitioner for renewal

of his license without insisting for consent

letter of Principal, Medical College,

ii) To issue a writ of Mandamus or any other

appropriate writ, order of direction, directing

the respondents 1 and 2 not to take any

coercive steps to close down the canteen WP(C) NO. 15041 OF 2015

conducted by the petitioner as per Exhibit P1

lease deed;

iii) pass such other orders, interlocutory or

otherwise, which are deemed fit and proper in

the interest of justice; and

iv) allow this Writ Petition with costs."

2. This writ petition came up in the defect list

because service to the 3rd respondent is not

complete. After going through the prayers and

pleadings, I think, the prayers in this writ petition

itself are infructuous. Moreover, there is no

representation also for the petitioner.

Therefore, this Writ Petition is closed.

Sd/-

P.V.KUNHIKRISHNAN nvj JUDGE WP(C) NO. 15041 OF 2015

APPENDIX OF WP(C) 15041/2015

PETITIONER EXHIBITS EXT.P1 : TURE COPY OF THE LEASE DEED 24-7-2003.

EXT.P2 : TURE COPY OF THE JUDGMENT IN OS 463/2008 ON THE FILES OF SUB COURT, KOTTAYAM.

EXT.P3 : TURE COPY OF THE LICENCE ISSUED TO THE PETITIONER DT.4-4-2014. EXT.P4 : TURE COPY OF THE RENEWAL APPLICATION FILED BY THE PETITIONER DT.6-3-15.

EXT.P5 : TURE COPY OF THE THE RECEIPT DT.6-3-2015.

EXT.P6 : TURE COPY OF THE SANITARY CERTIFICATE DT.5-3-2015. EXT.P7 : TURE COPY OF THE REGISTRATION CERTIFICATE DT.30-1-2013. EXT.P8 : TURE COPY OF THE IDENTITY CARD. EXT.P9 : TURE COPY OF THE NOTICE ISSUED BY R2 DT.13-4-2015.

RESPONDENTS EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE