Praveen M.K vs The District Telecom Committee
2024 Latest Caselaw 12176 Ker

Kerala High Court

Praveen M.K vs The District Telecom Committee on 14 May, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
        TUESDAY, THE 14TH DAY OF MAY 2024 / 24TH VAISAKHA, 1946
                        WP(C) NO. 17673 OF 2024
PETITIONERS:

    1       PRAVEEN M.K
            AGED 44 YEARS
            S/OUNNIKRISHNAN, PEACE HOMES, DURGA LANE-1, PUTHUR,
            PALAKKAD, PIN - 678001
    2       PADMAVATHY M.P
            AGED 58 YEARS
            W/O KANAPPAN, CHENNATH HOUSE, DURGA LANE-2, PUTHUR,
            PALAKKAD, PIN - 678001
            BY ADVS.
            RAJESH SIVARAMANKUTTY
            ARUL MURALIDHARAN


RESPONDENTS:

    1       THE DISTRICT TELECOM COMMITTEE
            PALAKKAD, REP. BY ITS CHAIRMAN, DISTRICT COLLECTOR,
            PALAKKAD, CIVIL STATION, PALAKKAD, PIN - 678001
    2       THE PALAKKAD MUNICIPALITY
            REP. BY ITS SECRETARY, PALAKKAD MUNICIPALITY, PALAKKAD,
            PIN - 678001
    3       ASCEND TELECOM INFRASTRUCTURE PVT. LTD
            BY ITS AUTHORIZED REPRESENTATIVE, JAYAKUMAR, DOOR
            NO.32/2987-D 2 ND FLOOR, SALAMIYA BUILDING, AYSHA ROAD,
            NH -47, VYTTILA, ERNAKULAM, PIN - 682018
    4       SUBRAMANIAN K.K
            AGED 70 YEARS
            S/O KUPPAYI, VELLATHERI KALAM, DURGA LANE, PUTHUR,
            PALAKKAD, PIN - 678001
OTHER PRESENT:

            GP SURYA BINOY


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17673 OF 2024
                                    2

                          VIJU ABRAHAM, J.
                   -----------------------------------------
                     W.P.(C) No. 17673 of 2024
                    ----------------------------------------
                Dated this the 14th day of May, 2024


                              JUDGMENT

Petitioners have approached this Court seeking a direction to

the 1st respondent to take up Ext.P2 request and pass appropriate

orders thereon. Learned Government Pleader upon instruction

submitted that Ext.P2 is received and pending consideration before

the 1st respondent, and a decision will be taken in the next meeting

of the District Telecom Committee.

2. Therefore, this writ petition is disposed of with a direction to

the 1st respondent to take up Ext.P2 request made by the petitioners

in the next meeting of the 1 st respondent and pass appropriate

orders thereon, after affording an opportunity of being heard to the

petitioners as well as respondents 2 to 4. It is made clear that the 1 st

respondent shall take a decision on Ext.P2, at any rate, within a

period of two months from the date of receipt of a copy of this

judgment.

Sd/-

VIJU ABRAHAM JUDGE AJM/14/5/24 WP(C) NO. 17673 OF 2024

APPENDIX OF WP(C) 17673/2024

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE PHOTOGRAPHS OF THE CLEARANCE OF THE LAND OF 4 TH RESPONDENT BY WORKERS OF 3 RD RESPONDENT Exhibit P2 A TRUE COPY OF THE PETITION DATED 10- 5-2024 SUBMITTED BY PETITIONERS BEFORE THE 1 ST RESPONDENT Exhibit P3 A TRUE COPY OF THE RECEIPT NO.749403/24 DATED 10-5-2024 ISSUED BY THE OFFICE OF THE 1 ST RESPONDENT TO THE 1 ST PETITIONER