Bijoy Philip vs The Panchikkad Grama Panchayat
2024 Latest Caselaw 12351 Ker

Kerala High Court

Bijoy Philip vs The Panchikkad Grama Panchayat on 20 May, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM


                               PRESENT
          THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
     MONDAY, THE 20TH DAY OF MAY 2024 / 30TH VAISAKHA, 1946
                       WP(C) NO. 16484 OF 2024
PETITIONERS:

    1     BIJOY PHILIP, AGED 40 YEARS
          S/O. ABRAHAM PHILIPOSE,
          KANJIRATHUMOOTTIL HOUSE,
          MOOLAVATTOM .P.O,
          KOTTAYAM DISTRICT-, PIN - 686012

    2     LELLAMA PHILIPOSE
          W/O.ABRAHAM PHILIPOSE,
          KANJIRATHUMOOTTIL HOUSE,
          MOOLAVATTOM .P.O,
          KOTTAYAM DISTRICT-, PIN - 686012

          BY ADV PRASAD CHANDRAN



RESPONDENTS:

    1     THE PANCHIKKAD GRAMA PANCHAYAT
          REPRESENTED BY ITS SECRETARY,
          PANACHIKKAD.P.O,
          KOTTAYAM DISTRICT-, PIN - 686533

    2     THE SECRETARY
          PANCHIKKAD GRAMA PANCHAYAT,
          PANACHIKKAD .P.O,
          KOTTAYAM DISTRICT-, PIN - 686533




          SRI.SIBY CHENAPPADY, SC




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                             -2-
WP(C)No. 16484/2024



                                MOHAMMED NIAS C.P., J.

                             ---------------------


                                WP(C)No. 16484 of 2024


                            ---------------------------


                         Dated this the 20th day of May, 2024


                                       JUDGMENT

The first petitioner has submitted Ext.P5 application before the respondents

seeking a building permit for the construction of a building/shed. The learned

counsel for the petitioners submits that no orders have been passed on the same

so far.

2. Accordingly, there will be a direction to the second respondent -

secretary to consider Ext.P5 and pass orders on the same in accordance with law

within a month from the date of receipt of a copy of this judgment.

The writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P.

JUDGE

dlk/20.5.24

APPENDIX OF WP(C) 16484/2024

PETITIONERS EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE WILL EXECUTED IN FAVOUR OF THE PETITIONER DATED 18.10.2021

EXHIBIT P2 A TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED BY THE VILLAGE OFFICER PANACHIKKAD DATED 01.02.2024

EXHIBIT P3 A TRUE COPY OF THE LAND TAX RECEIPT DATED 27.06.2023

EXHIBIT P4 A TRUE COPY OF THE DEATH CERTIFICATE ISSUED BY THE 1ST RESPONDENT PANCHAYAT

EXHIBIT P5 A TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER DATED 18-03-2024

EXHIBIT P6 A TRUE COPY OF THE CONSENT SUBMITTED BY THE 2ND PETITIONER

EXHIBIT P7 A TRUE COPY OF REPRESENTATION SUBMITTED BY THE 1ST PETITIONER