A. K. Philip vs Vandanmedu Grama Panchayath
2024 Latest Caselaw 8736 Ker

Kerala High Court

A. K. Philip vs Vandanmedu Grama Panchayath on 27 March, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
   WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA, 1946
                       WP(C) NO. 15417 OF 2023
PETITIONER:

          A. K. PHILIP., AGED 67 YEARS
          S/O KORA, VATTAVATTAKUZHIYIL VEEDU,
          PUTTADI P.O., VANDANMEDU,
          IDUKKI DISTRICT, PIN - 685551
          BY ADV GODWIN JOSEPH


RESPONDENTS:

    1     VANDANMEDU GRAMA PANCHAYATH,
          REPRESENTED BY ITS SECRETARY,
          VANDANMEDU P.O., IDUKKI DISTRICT, PIN - 685551
    2     SECRETARY.,
          VANDANMEDU GRAMA PANCHAYAT,
          VANDANMEDU PO., IDUKKI DISTRICT, PIN - 685551
    3     KERALA STATE POLLUTION CONTROL BOARD,
          REPRESENTED BY ENVIRONMENTAL ENGINEER DISTRICT OFFICE,
          THODUPUZHA, IDUKKI DISTRICT, PIN - 685584
    4     V.J. JOHN.,
          S/O VADAKEDATH JOHN, PUTTADIKARAYIL,
          ANAKKARA VILLAGE, PUTTADI P.O.,
          VANDANMEDU, UDUMBANCHOLA TALUK,
          IDUKKI DISTRICT, PIN - 685551
          BY ADVS.
          JOMY K. JOSE
          G.SREEKUMAR (CHELUR)
          SRI.NAVEEN T, SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.03.2024,    THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C)No.15417 of 2023

                                                     2

                               MOHAMMED NIAS C.P., J


                    ............................................................


                                WP(C)No.15417 OF 2023
                        .............................................................


                    Dated this the 27th                day of March, 2024


                                            JUDGMENT

Learned counsel for the petitioner submits that the matter has

become infructuous. Hence, the writ petition is dismissed as

infructuous.

Sd/-

MOHAMMED NIAS C.P. JUDGE

dlk/27.3.2024

APPENDIX OF WP(C) 15417/2023

PETITIONER'S EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE ORDER DATED 25.03.2022 IN COMPLAINT NO. 143/2022 OF THE HON'BLE OMBUDSMAN FOR LOCAL SELF GOVERNING INSTITUTIONS, THIRUVANANTHAPURAM. EXHIBIT P2 A TRUE COPY OF THE LETTER NO. A1-1346/22 DATED 06.04.2022 ISSUED BY THE 2ND RESPONDENT TO THE 4TH RESPONDENT. EXHIBIT P3 A TRUE COPY OF THE JUDGMENT DATED 16.10.2020 IN W.P.(C) NO. 21571/2020 OF THIS HON'BLE COURT.

EXHIBIT P4 A TRUE COPY OF THE REPORT NO. C4-14607/2021 DATED 03.11.2021 SUBMITTED BY THE DISTRICT MEDICAL OFFICER, IDUKKI, TO THE 2ND RESPONDENT.

EXHIBIT P5 A TRUE COPY OF THE LETTER NO. PCB/HO/SEE-

3/TECH/99/2019 DATED 15.12.2020 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P6 A TRUE COPY OF THE JUDGMENT DATED 27.06.2022 IN W.P.(C) NO. 20737/2022 OF THIS HON'BLE COURT.

EXHIBIT P7 A TRUE COPY OF THE REPRESENTATION DATED 13.02.2023 SUBMITTED BY PERSONS IN THE LOCALITY TO THE GOVERNING COUNCIL OF THE 1ST RESPONDENT.

EXHIBIT P8 A TRUE COPY OF THE REPRESENTATION DATED 18.01.2023 SUBMITTED BY THE PETITIONER TO THE 3RD RESPONDENT.

RESPONDENTS EXHIBITS

EXHIBIT R2(A) A TRUE COPY OF THE COMMUNICATION ISSUED BY THE SECRETARY VANDANMEDU GRAMA PANCHAYAT DATED 24-12-2022 EXHIBIT R2(B) A TRUE COPY OF THE COMMUNICATION ISSUED BY THE SECRETARY VANDANMEDU GRAMA PANCHAYAT DATED 30-01-2023 EXHIBIT R2(C) A TRUE COPY OF THE COMMUNICATION ISSUED BY THE SECRETARY VANDANMEDU GRAMA PANCHAYAT DATED 23-05-2023