K.J.Jose vs Mr. Kuriakose Padavan
2024 Latest Caselaw 16465 Ker

Kerala High Court

K.J.Jose vs Mr. Kuriakose Padavan on 11 June, 2024

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
 TUESDAY, THE 11TH DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
                    WP(C) NO. 31630 OF 2017
PETITIONERS:

    1    K.J.JOSE,
         AGED 70 YEARS, S/O.LATE JOSEPH,
         KIZHAKKEKARA HOUSE,KIZHATHADIYOOR KARA,
         PALAI POST, LALAM VILLAGE,
         KOTTAYAM DIST - 686 675.

    2    VINEETH JOSEPH,
         S/O.K.J.JOSE
         KIZHAKKEKARA HOUSE,KIZHATHADIYOOR KARA,
         PALAI POST, LALAM VILLAGE,
         KOTTAYAM DIST - 686 675.

         BY ADVS.

         SRI.JOHNSON MANAYANI
         SRI.JEEVAN MATHEW MANAYANI


RESPONDENTS:

    1    MR. KURIAKOSE PADAVAN
         VICE CHAIRMAN,PALAI MUNICIPALITY,
         MUNCIPAL BUILDINGS,PALAI P.O.,
         KOTTAYAM 686 675.

    2    THE PALAI MUNICIPALITY
         REP. BY ITS SECRETARY, MUNICIPAL BUILDINGS,
         PALAI P.O.,KOTTAYAM DIST - 686 675.

    3    THE DY.SP, VIGILANCE AND ANTI CORRUPTION BUREAU
         VACB, ERNAKULAM 682 017.

    4    PALAI MUNCIPAL COUNCIL
         REP. BY ITS CHAIRAMAN,MUNICIPAL BUILDINGS,
         PALAI, KOTTAYAM 686 675.
 WP(C) NO.31630 OF 2017

                              2

     5     STATE OF KERALA
           REP. BY ITS SECRETARY TO HOME AFFAIRS,
           SECRETARIAT, TRIVANDRUM 695 001.

     6     THE SECRETARY LOCAL SELF GOVERNMENT
           SECRETARIAT, TRIVANDRUM 695 001.

     7     THE VIGILANCE DIRECTOR
           O/O.VIGILANCE DIRECTORATE,TRIVANDRUM 695 001.

           BY ADVS.

           SMT.K.B.SONY-GOVERNMENT PLEADER
           SRI.SUJITH MATHEW JOSE, SC, PALA MUNICIPALITY



      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 11.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO.31630 OF 2017

                                       3




                 M.A. ABDUL HAKHIM, J.
               --------------------------------
               W.P.(C) No. 31630 of 2017
               --------------------------------
            Dated this the 11th day of June, 2024

                               JUDGMENT

The learned Counsel for the petitioners submits that

the matter has become infructuous.

Accordingly, the writ petition is dismissed as

infructuous.

Sd/-

M.A. ABDUL HAKHIM, JUDGE

S.M.K. WP(C) NO.31630 OF 2017

APPENDIX OF WP(C) 31630/2017

PETITIONERS' EXHIBITS EXHIBIT P1 THE TRUE COPY OF THE ORDER IN O.S NO.102/2014, DATED 18/10/2014 EXHIBIT P2 THE TRUE COPY OF THE PETITION FILED BY THE 1ST PETITIONER, DATED 1-6-2016, BEFORE THE RESPONDENTS 5 TO 7 EXHIBIT P3 THE TRUE COPY OF THE FIR NO.-VC/09/16/ERK OF THE 3RD RESPONDENT EXHIBIT P4 THE TRUE COPY OF THE ORDER IN CRL.M.C NO.711/2017 DATED 23/8/2017 EXHIBIT P5 THE TRUE COPY OF THE F.I.R REGISTERED AGAINST THE 1ST RESPONDENT BY THE 3RD RESPONDENT, DATED 17/8/2017 EXHIBIT P6 THE TRUE COPY OF THE PETITIONERS PETITION DATED 31/8/2017, FILED BEFORE THE RESPONDENTS 5 TO 7