Shahanaz Mohammed Riazuddin vs Mylapra Grama Panchayat
2024 Latest Caselaw 27504 Ker

Kerala High Court

Shahanaz Mohammed Riazuddin vs Mylapra Grama Panchayat on 11 September, 2024

                                                            2024:KER:69435


                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

               THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

    WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946

                          WP(C)NO. 25193 OF 2024

PETITIONERS:

           SHAHANAZ MOHAMMED RIAZUDDIN,
           AGED 48 YEARS
           W/O. RIAZUDDIN MOHAMMED, AYSHA VILLA, AYSHA NAGAR,
           PATHANAMTHITTA P.O., PATHANAMTHITTA DISTRICT, PIN -
           689645

           BY ADVS.
           P.K.MOHAMED JAMEEL
           K.P.BHAGYESH
           SUHARABI KANNETH
           SMRITHI HARRIS



RESPONDENTS:

     1     MYLAPRA GRAMA PANCHAYAT,
           REPRESENTED BY SECRETARY,MAIN ESTERN
           HIGHWAY,MAYLAPRA,PATHANAMTHITTA DISTRICT, PIN - 689678

     2     THE SECRETARY,
           MYLAPRA GRAMA PANCHAYAT,MAIN EASTERN HIGHWAY,
           MYLAPRA,PATHANAMTHITTA DISTRICT, PIN - 689678

     3     PATHANAMTHITTA MUNCIPALITY,
           REPRESENTED BY SECRETARY, PATHANAMTHITTA
           P.O,PATHANAMTHITTA DISTRICT, PIN - 989645

     4     THE SECRETARY,
           PATHANAMTHITTA MUNICIPALITY, PATHANAMTHITTA P.O,
 WP(C)No.25193 of 2024
                             -2-
                                                   2024:KER:69435

           PATHANAMTHITTA DISTRICT, PIN - 689645

     5     ADDL.R5. T.K.RAJAN,
           KURUMPANATTU,KUMBAZHA NORTH, MYLAPRA
           P.O.,PATHANAMTHITTA DISTRICT - 689671 [ ADDL.R5 IS
           IMPLEADED AS PER ORDER DATED 23.07.2024 IN I.A.
           1/2024 IN WP(C) 25193/2024.]

           BY ADVS.
           JESTIN MATHEW
           V.K.SUNIL, STANDING COUNSEL



    THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY
HEARD ON 11.09.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WP(C)No.25193 of 2024
                                       -3-
                                                                2024:KER:69435

                          MOHAMMED NIAS C.P., J
                    ..................................................
                          W.P.(C)No.25193 of 2024
              .............................................................
                Dated this the 11th day of September, 2024


                               JUDGMENT

The petitioner has preferred Ext.P4 before the 2 nd

respondent, alleging illegal excavation by the 5th respondent.

Petitioner submits that no decision has been taken on Ext.P4 so

far.

2. Accordingly, there will be a direction to the 2 nd

respondent to hear both the petitioner and the 5 th respondent

and to pass appropriate orders on Ext.P4 within 4 weeks from

the date of the receipt of a copy of this judgment.

This writ petition is disposed as above.

Sd/-

MOHAMMED NIAS C.P. JUDGE

RPR/-

2024:KER:69435

APPENDIX OF WP(C)NO.25193/2024

PETITIONER'S EXHIBITS

EXHIBIT P1 A TRUE COPY OF GIFT DEED NO.2419/2022 OF SRO PATHANAMTHITTA

EXHIBIT P2 A TRUE COPY OF LAND TAX RECEIPT DATED 12.04.2024

EXHIBIT P3 A TRUE COPY OF THE NOTICE DATED 24.05.2024 ISSUED BY PATHANAMTHITTA MUNCIPALITY

EXHIBIT P4 A TRUE COPY OF THE COMPLAINT DATED 24.06.2024 SUBMITTED BY PETITIONER

EXHIBIT P5 A TRUE COPY OF THE RECEIPT DATED 24.06.2024 ACKNOWLEDGING THE RECEIPT OF EXHIBIT P4 COMPLAINT