Madhu Sreekumaran Vasudevan vs Ramapuram Grama Panchayat Represented ...
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Kerala High Court

Madhu Sreekumaran Vasudevan vs Ramapuram Grama Panchayat Represented ... on 10 May, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

WP(C) No.12014/2024                        1/3                         Order Date : 10-05-2024

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
              Friday, the 10th day of May 2024 / 20th Vaisakha, 1946
                              WP(C) NO. 12014 OF 2024
   PETITIONER(S)

          MADHU SREEKUMARAN VASUDEVAN, AGED 46 YEARS, S/O VASUDEVAN
          NAMBOOTHIRI, KEEZHAKKALLILLAM, RAMAPURAM P.O, KOTTAYAM, PIN - 686576

   RESPONDENT(S)

      1. RAMAPURAM GRAMA PANCHAYAT, REPRESENTED BY ITS SECRETARY OFFICE OF
         THE RAMAPURAM GRAMA PANCHAYAT, MANIYAMMACKAL, RAMAPUARAM, KOTTAYAM,
         PIN - 686576
      2. SECRETARY RAMAPUARAM GRAMA PANCHAYAT, OFFICE OF THE RAMAPURAM GRAMA
         PANCHAYAT, MANIYAMMACKAL, RAMAPUARAM, KOTTAYAM, PIN - 686576
      3. THE GEOLOGIST MINING AND GEOLOGY DEPARTMENT, KOTTAYAM DISTRICT, ,
         PIN - 686002

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to direct the 3rd respondent to re consider the application dated
   02/02/2023 for renewal of transit passes submitted by the petitioner
   uninfluenced by the observations in report of the 2nd respondent mentioned
   in Exhibit P7 pending disposal of the above Writ Petition.
        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SRI.CHITHRA CHANDRASEKHARAN, Advocate for the petitioner and
   of SRI.GEORGEKUTTY MATHEW, Advocate forR1 & R2, the court passed the
   following:
 WP(C) No.12014/2024                        2/3                        Order Date : 10-05-2024




                          MURALI PURUSHOTHAMAN, J.
                        ---------------------------------------------
                             W.P. (C) No.12014 of 2024
                      -------------------------------------------------
                        Dated this the 10th day of May, 2024

                                        ORDER

The learned counsel for the Panchayat seeks time

to place on record a statement/counter affidavit.

Post on 24.05.2024.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

Nsd WP(C) No.12014/2024 3/3 Order Date : 10-05-2024

APPENDIX OF WP(C) 12014/2024 Exhibit P1 A TRUE COPY OF THE LOCATION SKETCH NO.629/2021 ISSUED BY THE VILLAGE OFFICER, RAMAPURAM TO THE PETITIONER DATED 30/10/2021 Exhibit P2 A TRUE COPY OF THE BUILDING PERMIT NO. BA(161438)/2022 DATED 17/05/2022 ISSUED BY THE 2ND RESPONDENT Exhibit P3 TRUE COPY OF THE MOVEMENT PERMIT NO.

1024/2022-2023/2512/DOY/ ML/2022 DATED 04/01/2023 Exhibit P4 A TRUE COPY OF THE INTERIM ORDER IN WP(C) NO. 2330/2023 DATED 31/01/2023 Exhibit P5 A TRUE COPY OF THE ORDER NO.2512/DY/ML/2022 DATED 29/03/2023 IS ISSUED BY THE 3RD RESPONDENT Exhibit P6 TRUE COPY OF THE JUDGMENT IN WP(C) NO.13089/2023 DATED 16/11/2023 IN THIS HON'BLE COURT Exhibit P7 A TRUE COPY OF THE ORDER NO.

260/20232024/2512/DOY/ML/2022 DATED 15/01/2023