Santhosh P V vs State Of Kerala
2024 Latest Caselaw 5920 Ker

Kerala High Court

Santhosh P V vs State Of Kerala on 23 February, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
         THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
 FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                          WP(C) NO.4249 OF 2024
PETITIONER:

             SANTHOSH P.V, AGED 56 YEARS
             S/O.VELAYUDHAN, PUTHENPURA HOUSE, IRINGOLE P.O.,
             PERUMBAVOOR ERNAKULAM DISTRICT, PIN - 683548
             BY ADVS.
             P.P.BIJU
             SAFNA P.S.


RESPONDENTS:

     1       STATE OF KERALA
             REPRESENTED BY SECRETARY, LOCAL SELF GOVERNMENT
             DEPARTMENT (LSGD), GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM, PIN - 695001
     2       PERUMBAVOOR MUNICIPALITY
             PERUMBAVOOR P.O., ERNAKULAM DISTRICT, REPRESENTED
             BY ITS SECRETARY, PIN - 683542
     3       SAJITH, NEDUVELI VEED, KANGIRAKKAD, RAYON PURAM P.O
             PERUMBAVOOR, ERNAKULAM DISTRICT, PIN - 683543
             BY ADVS.
             PHILIP T.VARGHESE
             ACHU SUBHA ABRAHAM(K/001758/1999)
             V.T.LITHA(K/278/2006)
             K.R.MONISHA(K/915/2013)
             JIJO PAUL(K/1009/2023)
             MATHEW B.KURIAN, SC
             E.G.GORDEN, SR.GP
      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   23.02.2024,   THE     COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No.4249 of 2024               2




                               JUDGMENT

It is submitted by the learned counsel for the

petitioner that the order sought to be implemented

in this writ petition has been stayed by the

Tribunal for Local Self Government Institutions.

The learned counsel also submits that the

petitioner will pursue his remedy before the

Tribunal.

With the said liberty, this writ petition is

closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE sp/23/02/2024

APPENDIX

PETITIONER'S EXHIBITS:-

Exhibit P1 TRUE COPY OF THE COMPLAINT DATED 16.08.23 SUBMITTED BY THE KERALA STATE HUMAN RIGHT FORUM TO THE 2ND RESPONDENT Exhibit P2 TRUE COPY OF THE RECEIPT DATED 16.08.2023 ISSUED BY THE 2ND RESPONDENT Exhibit P3 TRUE COPY OF THE PHOTOGRAPHS Exhibit P4 TRUE COPY OF THE REPLY DATED 03.11.2023 ISSUED BY THE PUBLIC INFORMATION OFFICER & ASSISTANT EXECUTIVE ENGINEER, ENGINEERING WING, PERUMBAVOOR MUNICIPALITY Exhibit P5 TRUE COPY OF THE ORDER NO. PW4-1879/23 DATED 29.05.2023 ISSUED BY THE 2ND RESPONDENT Exhibit P6 TRUE COPY OF THE APPLICATION DATED 15.12.2023 SUBMITTED BY THE PETITIONER TO THE PUBLIC INFORMATION OFFICER, PERUMBAVOOR MUNICIPALITY Exhibit P7 TRUE COPY OF THE RECEIPT DATED 15.12.2023 ISSUED BY THE 2ND RESPONDENT Exhibit P8 TRUE COPY OF THE REPLY NO. PW4(RTI) 12113/23 DATED 09.01.2024 ISSUED BY THE PUBLIC INFORMATION OFFICER, PERUMBAVOOR MUNICIPALITY RESPONDENT'S EXHIBITS:-

Exhibit R3 TRUE COPY OF THE ORDER DATED 13.02.2024 IN I.A NO. 190/2024 IN APPEAL. NO. 78/2024 PASSED BY THE TRIBUNAL FOR LOCAL SELF GOVERNMENT INSTITUTIONS, THIRUVANANTHAPURAM