Kerala High Court

Sudhakaran O.K vs Local Level Committee on 30 October, 2024

| 2024: KER: 81014

=N THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.3JUSTICE C.S.DIAS

WEDNESDAY, THE 3@™ DAY OF OCTOBER 2024 / 8TH KARTHIKA, 1946
WP(C) NO, 12825 OF 2623

PETITZONER:

SUDHAKARAN 0.K.,

AGED 75 YEARS

5/0 KUMARAN, ODASSERIL,
MALTANKARA, MOOTHAXUNNAM,
PARAVUR, ERNAKULAM-683516.

BY ADVS.

ARUN CHAND

BEENA N.KARTHA
VINAYAK G MENON

BHARAT VIJAY P.

MAJIO MUHAMMED K.

MINU VITTORRIA PAULSON

RESPONDENTS:

1 LOCAL LEVEL COMMITTEE,
ERNAKULAM DISTRICT,
(UNDER THE NATIONAL TRUST FOR WELFARE OF PERSONS
WITH AUTISM, CEREBRAL PALSY,
MENTAL RETARDATION AND MULTIPLE DISABILITIES ACT
1999)
REPRESENTED BY THE DISTRICT COLLECTOR,
ERNAKULAM, PIN - 682626

2 ABDUL SALAM,
AGED 56 YEARS, S/O HYDROSE,
RESIDING AT KALLUPARAMBIL,
KANAYANNUR TALUK,
PERANELLUR VILLAGE,
KAITHARAM P.0.,
ERNAKULAM DISTRECT-683 519.



2024: KER: 81014
WP(C). No.12825 of 2023 2

a P.M.ABDUL AZEEZ,
AGED 55 YEARS, S/O MUHAMMED,
RESIDING AT PARASERRIL PISHARADIPARAMBIL,
KOTTUVALLT VILLAGE,
PARAVUR TALUK, ERNAKULAM DISTRICT-683 513.

4 SAJI N.S ALIAS SAJI N SUGATHAN,
AGED 56 YEARS, NAISSERIL HOUSE, PARAVUR TALUK,
CHENTHAMANGALAM YILLAGE,
ERNAKULAM DISTRICT -637 469,
ADDL.R2 TO R4 ARE IMPLEADED AS PER ORDER DATED
17/16/2023 IN IA 3/2023 IN WP(C) 12825/2923

5 SUSHEELA,
W/O SUGATHAN, NAISSERIL HOUSE,
PARAVUR TALUK, CHENTHAMANGALAM VILLAGE,
ERNAKULAM DISTRICT IS IMPLEADED AS ADOL.R5 AS PER
ORDER DATED 12.63.24 IN I A 1/2624 IN WP(C)

BY ADVS.

PUBLIC PROSECUTOR

SREEKANTH K.M.,

K.R.RANJITH, GOVERNMENT PLEADER WITH STATE
ATTORNEY

OTHER. PRESENT:
AMICUS CURIAE SRI V RAMKUMAR NAMBIAR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION

ON 38.10.2624, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:


WP(C). No.12825 of 2023 3

Dated this the 30° day of October, 2024
JUDGMENT

The writ petition is filed to direct the first respondent to consider and pass orders on Exhibit P6 representation within a time period fixed by this Court.

2. When the writ petition came up for consideration on 10.07.2024, the learned counsel appearing for the contesting parties submitted that there was a likelihood of the dispute between the parties being settled, if they are referred to mediation. Accordingly, the parties were referred to mediation.

3. Pursuant to the said order, the parties appeared before the Mediation Centre, High Court of Kerala, and executed a Mediated Settlement Agreement dated 02.09.2024, signed by the petitioner, respondents 2 to 5, and the respective counsel! enumerating the terms and conditions of the settlement.

4, In view of the settlement arrived between the

eH ay. B Bice

2024: KER: 81014

parties, this Court directed the respondents 4 and 5 and

other necessary parties to execute the ratification deed

in favour of the petitioner. The petitioner was also

directed to comply with the other terms and conditions

in the memorandum of settlement agreement.

5. Today, when the writ petition came up for consideration, the learned counsel appearing for the contesting parties submitted that Exhibit P7 ratification deed has been executed, wherein the right of the person in need of care is also protected. Therefore, nothing further survives in the writ petition.

In the result, the writ petition is closed as per the terms and conditions of the mediation settlement agreement dated 02.09.2024, which shall form a part of

this judgment along with Exhibit P7 ratification deed.

Sd/-

C.S.DIAS, JUDGE

pithy 30.10.24

APPENDIX OF WP(C} 12825/2623

PETITIONER EXHIBITS

EXHIBIT P1

EXHIBIT P2

EXHIBIT P3

EXHIBIT P4

EXHIBIT PS

EXHIBIT P6

RESPONDENT EXHIBITS

EXHIBIT R5 {1}

EXHIBIT RS (2)

EXHIBIT R5 (3)

THE TRUE COPY OF THE SALE DEED DATED 24/89/2014 VIDE NO.1671 OF 2014 OF CHENDAMANGALAM 5.R.0.

THE TRUE COPY OF THE SALE DEED DATED 28/81/2011 VIDE NO.196 OF 2611 OF CHENDAMANGALAM S.R.0

THE TRUE COPY OF THE SALE DEED DATED 12/64/2686 VIDE NO.912/27006 OF CHENDAMANGALAM S.R.0

THE TRUE COPY OF THE ORDER DATED 16/87/2615 ISSUED BY SPECIAL SECRETARY, SOCIAL JUSTICE DEPARTMENT, GOVERNMENT OF KERALA

THE TRUE COPY OF THE CERTIFICATE OF APPOINTMENT OF GUARDIANSHIP DATED 21/95/2814 VIDE CERTIFICATE NO. 683/13 ISSUED BY THE RESPONDENT HEREIN

THE TRUE COPY OF THE REPRESENTATION DATED 22/07/2822 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT HEREIN

THE TRUE COPY OF THE PARTITION DEED NO. 946/1T/2621 OF CHENDAMANGALAM SUB REGISTRAR OFFICE DATE 18/16/2621

THE TRUE COPY OF BASIC TAX RECEIPT

NO .KL6763507976/2623 DATED 69/68/2023 UNDER THANDAPPER ACCOUNT NO.16791 OF CHENDAMANGALAM VILLAGE OFFICE

THE TRUE COPY OF THE LETTER NO.LLC/EKM/2026/283/A4/829 DATED 27/82/2828 ISSUED FROM LOCAL LEVEL

COMMITTEE, ERNAKUILAM DISTRICT PETITIONER EXHIBITS

EXHIBIT P7 THE TRUE COPY OF THE RATIFICATION DEED

DATED 15/18/2624 BEARING NO. 965/2024 EXECUTED IN FAVOUR OF THE PETITIONER BEFORE THE SRO, CHENDAMANGALAM

BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM

Sudnakaran O.K. : Petitioner

Vs.

Local Level Committee & Others ;: Respondents

REPORT SUBMITTED BY THE MEDIATOR

Matter settled and terms of settlement along is attached herewith.

Dated this the 2nd day of September, 2024.

Auv. A.R. George Mediator

High Court Mediation Centre

BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM

Sudhakaran O.K. : Petitioner Vs. Local Level Committee & Others : Respondents

MEDIATED SETTLEMENT AGREEMENT (Under Rule 24 of the Civil Procedure [ADR] Rutes, 2008}

The dispute covered in the above case was referred for Court annexed mediation and was mediated by Mr. A.R. George, Advocate and accredited trained mediator and parties have agreed to settle the dispute as under:

1. 4" & 5 respondents along with any other necessary party agree to execute ratification Deed in favour of the petitioner.

2. Petitioner agrees to deposit an amount of Rs.30,000/-

towards the share of mentally retarded person Babu N.S. Petitioner also agrees to bear all the expenses in connection with the execution and registration of the said ratification

Deed.

Petitioner Addl.Respondents R2 to RS Sudhakaran C.K. Aly R2.Abdul Salam

R3.P.M.Abdul Azeez Qyrat

R4.Saji N.S. Sy

R5.Susheela cosendyas f

3. 2" & 3 respondents agree to affix their signatures as witnesses to above said ratification Deed.

4. 1* respondent shail approve the draft ratification deed as mutually agreed by the parties.

5. Ali the parties agree to bear the expenses at their own cost.

6, The 1* respondent is only a proforma party te this terms & settlement and hence need not be a signatory to tnis terms of settlement.

Dated this the 2nd day of September, 2024.

Petitioner Addl.Respondents R2 to R5

Sudhakaran O.K. (yo. R2.Abdut Salam fy. R3.P.M.Abdul Azeez ork

R4.Saiji N.S. sy R5.Susheeta ewSied

Counsel for the petitioner 'abu Counsel for Adal.R4 & R5 "ty (Cenfta Adv. Sree \s awit KM, WAY: Beene: A. oli Wo IU 3tfreoy

el 67 LER

This settlement agreement is authenticated by me. (EZ eh A.R.George(Mediator}

3 JA 4/2024 IN WP{C) 12825/2023-Petition

BEFORE THE HON'BLE HIGH COURT OF KERALA AT ERNAKULA

ApplcantPatitioner:

Sudhakaran O.K.. aged 7S years, Sfo Kumaran, Odasseril, Maliankara, Moothakunnam, Paravur, Ernakulam -- 683514.

Va.

Respondents Respondents:

1. Local Level Cammittes, Ernatzulam District, (Under the National Trust for Waifare of Persons with Autiam, Cerebral Palay, Mental Retardation and Mukiple Disabilities Act 1999) Represented by the District Collector, Ernakuiam -- 682020.

2. Abdul Salam, aged 60 years, Sfo Hydrose, residing at Kaliuparambil, Kanayannur Taluk, Peraneéllur Village, Keitharam PoS., Ernakulam District --

683516.

3. P.M. Abdul Ageez, aged 55 years, S/o Muhammed, residing at Paraserril Fisharadiparambil, Kottuvalli Village, Paravur Taluk, Erakularn Gistict -- 663512.

4, Saji N.S. alias Saji N. Sugathan, aged SO years. S/o Sugethan, Naisseril Houses, Paravur Taluk, Ghenthamangalam Village, Ernakulam District -- 637405.

5. Susheela, aged about 64 years, Wio Sugathan, Neisseril Houses, Faravur Taluk, Chenthamangakm Vilage, Ernakulam Detict -- Ga74og.

PETITION TO ACCEPT AD I DER

RULE 4 THE K

For the reasons stated in the accompanying affidavit, it is most raspecttully prayed that this Hon'ble Court may be pleased to accept the documents marked as Exhibit P? as additional decument in the above mentioned VVvrit Petition from the side of the petitioner for a fair adjudication or elae serious prejudices will be caused.

Bated this the 24" day of October, 2024.

Boeona HN. Kartha Counsel for the petitioner

4 IA 4/2024 IN WP(C) 12825/2023-Exhibit P7

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EStamp Sena] Ne. : FS§00014273246481160E Govt. Reference No.(GAN) : K022470356297425E Department Reference No C20TH45423701

Payment Date & Time : 15/10/2024, 10:47 am Valus of e-Stanin : He 2,900/- (Rupees Two Thousand Nine Hundred Only) Name of Stamp Purchaser : Deed a ee

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13 IA 4/2024 IN WP(C) 12825/2023-Exhibit P?

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