Sri.Babi Raj vs The Revenue Divisional Officer, Tirur
2024 Latest Caselaw 5585 Ker

Kerala High Court

Sri.Babi Raj vs The Revenue Divisional Officer, Tirur on 16 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 16TH DAY OF FEBRUARY 2024 / 27TH MAGHA,
                            1945
                  WP(C) NO. 10127 OF 2015
PETITIONER:

          SRI.BABI RAJ
          POOLAKKATTU (H), ESWARAMANGALAM.
          BY ADVS.
          SMT.P.K.RADHIKA
          SMT.ALISHA MATHEW
          SRI.KOSHY P.GEORGE


RESPONDENTS:

   1      THE REVENUE DIVISIONAL OFFICER, TIRUR
          TIRUR - 676 101.
   2      THE SECRETARY
          PONNANI MUNICIPALITY - 679 577.
   3      VILLAGE OFFICER
          EZHATHURTHYIL, KOTTATHARA, MALAPURAM
          DISTRICT.
   4      SUB INSPECTOR OF POLICE
          PONNANI - 679 577.
   5      SHRI.RAVI OORATH
          KOTTATHARA, ESWARAMANGALAM P.O. - 678 581.
          BY ADVS.
          SRI.C.V.MANUVILSAN
          SRI.B S SYAMANTAK, GP
          SRI.N.N.SUGUNAPALAN
THIS    WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 16.02.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 W.P(C).10127/2015
                                           2



                  P. V. KUNHIKRISHNAN, J.
               -------------------------------------------
                    W.P(C).No.10127 of 2015
               -------------------------------------------
           Dated this the 16th day of February, 2024

                              JUDGMENT

The above Writ Petition is filed with the following prayers:

(i). to give a direction to the respondents to Execute Exhibit P1, P3 and P4.

(ii). to declare that 5th respondent is legally entitled to implement Exhibit P1, P3 and P4 order.

(iii). to declare that 5th respondent is liable to be penalized for the non compliance of orders made by the statutory authorities.

(iv). To direct the 4th respondent to implement Exhibit P3 order passed by the 1st respondent.

(v). to grant such other and further reliefs as this Hon'ble Court may deem fit and proper in the circumstances of the case.

[SIC]

2. The main prayer in this Writ Petition is to implement

the orders passed by the Sub Divisional Magistrate. If there is any W.P(C).10127/2015

non compliance of the order passed by the Sub Divisional

Magistrate, there are remedies available to the petitioner in the

Criminal Procedure Code. The petitioner is free to do the needful in

accordance with law.

Granting liberty to the petitioner to avail the remedies

available in the Cr.P.C., this Writ Petition is disposed of.

Sd/-

P. V. KUNHIKRISHNAN JUDGE Sbna/ W.P(C).10127/2015

APPENDIX OF WP(C) 10127/2015

PETITIONER EXHIBITS EXHIBIT P1. A TRUE COPY OF THE ORDER DATED 28.06.2014 AND ITS ENGLISH TRANSLATION.

EXHIBIT P2. A TRUE COPY OF THE APPLICATION FILED BY THE FATHER OF THE PETITIONER AND ITS ENGLISH TRANSLATION. EXHIBIT P3. A TRUE COPY OF THE ORDER DATED 12.08.14 MADE BY THE 1ST RESPONDENT AND ITS ENGLISH TRANSLATION. EXHIBIT P4. A TRUE COPY OF THE ORDER DATED 03.09.14. EXHIBIT P5. A TRUE COPY OF THE ORDER DATED 03.09.14. EXHIBIT P6. A TRUE COPY OF THE PHOTOGRAPHS.