P.Muhammed Haji vs Vellamunda Grama Panchayat
2024 Latest Caselaw 13100 Ker

Kerala High Court

P.Muhammed Haji vs Vellamunda Grama Panchayat on 23 May, 2024

W. P. (C) No. 21922 of 2023

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              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
           THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
  THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                              WP(C) NO. 21922 OF 2023
PETITIONER:

              P.MUHAMMED HAJI, AGED 70 YEARS,
              S/O. ABU, SEENATH, VELLAMUNDA, KATTAYADU.P.O.,
              WAYANAD, PIN - 670731.

              BY ADVS.M/S.M.SASINDRAN & P.K.SUBHASH


RESPONDENTS:

      1       VELLAMUNDA GRAMA PANCHAYAT,
              REPRESENTED BY ITS SECRETARY, KATTAYADU.P.O.,
              VELLAMUNDA,WAYANAD DISTRICT, PIN - 670731.

      2       THE SECRETARY,
              VELLAMUNDA GRAMA PANCHAYATH,KATTAYADU.P.O.,
              VELLAMUNDA,WAYANAD DISTRICT, PIN - 670731.

              BY SRI. M.A.ASIF, SC, VELLAMUNDA GRAMA PANCHAYAT
              ADV.SRI.K.S.ARUN KUMAR



          THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 23.05.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W. P. (C) No. 21922 of 2023

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                     MOHAMMED NIAS C. P. , J.
              ====================================
                      W. P. (C) No. 21922 of 2023
              ====================================
                   Dated this the 23rd day of May, 2024


                              JUDGMENT

The petitioner challenges Ext.P-1 order issued by the respondents

directing him to remove the unauthorised showcases/structures put up in

the corridor of the shopping complex.

2. The counter affidavit filed by the Panchayat shows that the

petitioner was served with Ext.P-1 on 21.6.2023 directing him to

demolish the unauthorised construction within 7 days. The petitioner had

submitted a reply on 27.6.2023 and after the Panchayat considered the

objections on 1.7.2023, finding the reply to be unsatisfactory, the

petitioner was again served with a notice on 1.7.2023 directing

demolition of all the unauthorised structures put up without the prior

permission of the Panchayat on or before 3.7.2023. The Panchayat

submits that the petitioner refused to receive the said notice after reading

its contents. Thereafter, on 5.7.2023, again another notice was served

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directing the demolition of the unauthorised constructions.

3. The Writ Petition was filed on 4.7.2023 and an interim order was

passed on the ground that the petitioner was not heard before issuing

Ext.P-1. The said interim order is still in force. Given the contention of

the Panchayat in their statement that, final orders were already passed

which the petitioner refused to accept, there will be a direction to the

respondents to serve a copy of the final order on the petitioner, either

personally or through registered post, if not already done, within ten days

from today. The interim order passed by this Court will continue for a

further period of three weeks from today to enable the petitioner to work

out his remedies if so advised.

The Writ Petition is disposed of as above.

Sd/-

MOHAMMED NIAS C. P. , JUDGE MMG

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APPENDIX OF WP(C).NO.21922/2023

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE COMMUNICATION NO.

400998/BAUV01/GPO/2023/5188(1) DATED 21.06.2023 ISSUED BY THE RESPONDENTS PANCHAYATH.

EXHIBIT P2 TRUE COPY OF THE REPLY TO EXHIBIT P1 COMMUNICATION ISSUED BY THE RESPONDENTS PANCHAYATH DATED 27.6.2023