A.K.Narayanan vs The District Town Planner
2024 Latest Caselaw 5371 Ker

Kerala High Court

A.K.Narayanan vs The District Town Planner on 15 February, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

WP(C) NO. 15043 OF 2015              1



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    THURSDAY, THE 15TH DAY OF FEBRUARY 2024 / 26TH MAGHA, 1945
                          WP(C) NO. 15043 OF 2015
PETITIONER/S:

               A.K.NARAYANAN
               AGED 62 YEARS
               S/O.KANNAN KUTTY MANNADIAR, ARRAPATH, SEENU
               HOUSE,PALAKKAD ROAD, KODUVAYUR, PALAKKAD DISTRICT

               BY ADVS.
               SRI.BINOY VASUDEVAN
               SMT.P.G.BABITHA



RESPONDENT/S:

      1        THE DISTRICT TOWN PLANNER
               TOWN PLANNING OFFICE, PALAKKAD

      2        THE KODUVAYUR GRAMA PANCHAYAT
               REPRESENTED BY ITS SECERETARY, KODUVAYUR PO, PALAKKAD
               DISTRICT, PIN 678501

      3        THE SECRETARY
               KODUVAYUR GRAMA PANCHYAT, KODUVAYUR PO, PALAKKAD

      4        THE STATE OF KERALA
               REPRESENTED BY THE PRINCIPAL SECRETARY TO THE
               GOVERNEMNT LOCAL SELF GOVERNMENT DEPARTMENT,
               GOVERNEMNT SECRETARIAT, THIRUVANANTHAPURAM

               BY ADVS.
               GOVERNMENT PLEADER
               SRI.K.MOHANAKANNAN
 WP(C) NO. 15043 OF 2015           2




OTHER PRESENT:

               SRI BS SYAMANTAK, GP




       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15043 OF 2015          3




                        P.V.KUNHIKRISHNAN, J
                    ---------------------------------------
                      W.P.(C.) No.15043 of 2015
                     --------------------------------------
              Dated this the 15th day of February, 2024


                              JUDGMENT

The counsel for the petitioner submitted that the prayers in

the writ petition are infructuous.

Therefore, this writ petition is dismissed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS