R.Sadasivan vs State Of Kerala
2024 Latest Caselaw 31219 Ker

Kerala High Court

R.Sadasivan vs State Of Kerala on 1 November, 2024

                                                    2024:KER:82352

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
                                &
                THE HONOURABLE MR. JUSTICE S.MANU
  FRIDAY, THE 1ST DAY OF NOVEMBER 2024 / 10TH KARTHIKA, 1946
                       WA NO.2203 OF 2018
JUDGMENT DATED 7.2.2017 IN WP(C) NO.20816 OF 2016 OF HIGH COURT
                           OF KERALA
                       -----------------
APPELLANT/PETITIONER :-

           R.SADASIVAN, AGED 80 YEARS
           S/O.RAGHAVA PANICKER, PRADEEP BHAVAN,
           DHANUVACHAPURAM P.O., NEYYATTINKARA TALUK,
           THIRUVANANTHAPURAM-695 503.

           BY ADVS.
           K.C.ELDHO
           JIJO THOMAS
           MALLENATHAN.M.
           ANEESH JAMES


RESPONDENTS/RESPONDENTS :-

    1      STATE OF KERALA
           REPRESENTED BY ITS SECRETARY,
           DEPARTMENT OF LOCAL SELF GOVERNMENT,
           GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.

    2      THE SECRETARY TO THE GOVERNMENT OF KERALA,
           DEPARTMENT OF LOCAL SELF GOVERNMENT,
           GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001

    3      THE CHIEF TOWN PLANNER,
           OFFICE OF THE CHIEF TOWN PLANNER,
           SWARAJ BHAVAN, NANTHENCODE, KOWDIAR P.O.,
           THIRUVANANTHAPURAM - 695 003

    4      KOLLAYIL GRAMA PANCHAYATH,
           REPRESENTED BY ITS SECRETARY, DHANUVACHAPURAM P.O.,
           THIRUVANANTHAPURAM - 695 003
                                                  2024:KER:82352
WA NO.2203 OF 2018
                             -: 2 :-


    5      THE SECRETARY,
           KOLLAYIL GRAMA PANCHAYATH, DHANUVACHAPURAM P.O.,
           THIRUVANANTHAPURAM - 695 003

    6      KOLLAYIL GRAMA PANCHAYAT,
           REPRESENTED BY ITS PRESIDENT,
           KOLLAYIL GRAMA PANCHAYATH OFFICE,
           DHANUVACHAPURAM P.O., THIRUVANANTHAPURAM - 695 003

    7      THE PRESIDENT
           KOLLAYIL GRAMA PANCHAYATH, DHANUVACHAPURAM P.O.,
           THIRUVANANTHAPURAM - 695 003

    8      THE ASSISTANT ENGINEER,
           LOCAL SELF GOVERNMENT DEPARTMENT,
           KOLLAYIL GRAMA PANCHAYATH, DHANUVACHAPURAM P.O.,
           THIRUVANANTHAPURAM - 695 003

    9      INDIAN OIL CORPORATION LTD.,
           REPRESENTED BY ITS GENERAL MANAGER,
           KERALA STATE OFFICE, PANAMPILLY NAGAR AVENUE,
           PANAMPILLY NAGAR P.O., ERNAKULAM, KOCHI - 682 036

    10     THE SENIOR DIVISIONAL
           RETAIL SALES MANAGER, INDIAN OIL CORPORATION ,
           THIRUVANANTHAPURAM, DIVISIONAL OFFICE,
           GROUND FLOOR, PREMIER PARK, INCHAKKAL BYE PASS ROAD,
           VALLAKKADAVU P.O., THIRUVANANTHAPURAM - 695 008

    11     FANCY MABEL V.R.,
           D/O. RASILI, FANCY MANDIRAM, DHANUVACHAPURAM P.O.,
           NEYYATTINKARA TALUK, THIRUVANANTHAPURAM - 695 503

           BY ADVS.
           SRI.R.T.PRADEEP
           SRI.M.GOPIKRISHNAN NAMBIAR
           SRI.DEEPAK VARUGHESE MATHEW
           SRI.K.JOHN MATHAI
           SRI.JOSON MANAVALAN
           SRI.KURYAN THOMAS
           SRI.V.TEKCHAND, SR.GP


     THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 01.11.2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                                 2024:KER:82352
WA NO.2203 OF 2018
                                     -: 3 :-


                                  JUDGMENT

W.A. No.2203 of 2018 & C. M. Appln. No.2 of 2018 Dated this the 1st day of November, 2024

Nitin Jamdar, C.J.

Heard Mr. K. C. Eldho, learmned counsel for the Appellant.

2. Learned counsel for the Appellant states that the appeal need not be considered as the issue has become infructuous. Accordingly, the application for delay condonation and the appeal are disposed of as infructuous.

Sd/-

NITIN JAMDAR CHIEF JUSTICE

Sd/-

S. MANU JUDGE Jvt