Jeevan vs Poruvazhy Grama Panchayath
2024 Latest Caselaw 27869 Ker

Kerala High Court

Jeevan vs Poruvazhy Grama Panchayath on 13 September, 2024

                                                             2024:KER:70292

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

    FRIDAY, THE 13TH DAY OF SEPTEMBER 2024 / 22ND BHADRA, 1946

                        WP(C) NO. 15093 OF 2024

PETITIONER:

          JEEVAN,
          AGED 54 YEARS
          S/O KOCHUKUNJU, CHARINJAYYATHU
          THEKKEPURAYIL,AMBALATHUMBHAGOM P.O., PORUVAZHY VILLAGE,
          KOLLAM DISTRICT, PIN - 690520


          BY ADVS.
          K.V.ANIL KUMAR
          SWAPNA VIJAYAN
          RADHIKA S.ANIL



RESPONDENTS:

    1     PORUVAZHY GRAMA PANCHAYATH,
          REPRESENTED BY ITS SECRETARY, AMBALATHUMBHAGOM
          P.O.,PORUVAZHY, KOLLAM DISTRICT REPRESENTED BY ITS
          SECRETARY., PIN - 690520

    2     THE SECRETARY,
          PORUVAZHY GRAMA PANCHAYATH, AMBALATHUMBHAGOM P.O.,
          PORUVAZHY, KOLLAM DISTRICT, PIN - 690520

    3     VILLAGE OFFICER,
          PORUVAZHY VILLAGE,KOLLAM DISTRICT, PIN - 690520
 WP(C) NO. 15093 OF 2024             2




                                                               2024:KER:70292



OTHER PRESENT:

             SMT.PREETHA K.K., SR.GP, SRI.VINOY VARGHEESE, SC


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   13.09.2024,      THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 15093 OF 2024            3




                                                            2024:KER:70292



                          MOHAMMED NIAS C. P. , J.
               =====================
                   W. P. (C) No. 15093 of 2024
         =============================
           Dated this the 13th day of September, 2024

                              JUDGMENT

The petitioner submitted that he has filed Ext.P5 application

seeking regularisation before respondents 1 and 2. Accordingly,

there will be a direction to the respondents 1 and 2 to consider the

application for regularisation, Ext.P5 with notice to the petitioner

and other affected parties, if any, and pass appropriate orders on

the same within six weeks from the date of receipt of a copy of

this Judgment.

Sd/-

MOHAMMED NIAS C. P. , JUDGE Pvv

2024:KER:70292

APPENDIX OF WP(C) 15093/2024 PETITIONER'S EXHIBITS

EXHIBIT-P1 A TRUE COPY OF THE POSSESSION CERTIFICATE DATED 27.09.2023 OF THE PETITIONER'S PROPERTY ISSUED BY THE 3RD RESPONDENT

EXHIBIT-P2 A TRUE COPY OF THE TAX RECEIPT DATED 12.10.2022 OF THE PETITIONER'S PROPERTY

EXHIBIT-P3 A TRUE COPY OF THE CERTIFICATE DATED 01.07.2011 OF THE PETITIONER'S PROPERTY ISSUED BY THE 2ND RESPONDENT

EXHIBIT-P4 A TRUE COPY OF THE INVITATION LETTER OF HOUSEWARMING CEREMONY

EXHIBIT-P5 A TRUE COPY OF THE ONLINE APPLICATION FOR PERMIT / REGULARIZATION NO.

02503140123002178087 DATED 18.10.2023 SUBMITTED BEFORE THE RESPONDENTS 1 AND 2

EXHIBIT-P6 A TRUE COPY OF THE RECEIPT OF APPLICATION FEES FOR PERMIT / REGULARIZATION DATED 20.10.2023 ISSUED BY THE 2ND RESPONDENT

EXHIBIT-P7 A TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT OF APPLICATION FOR PERMIT / REGULARIZATION DATED 20.10.2023 ISSUED BY THE 2ND RESPONDENT

EXHIBIT-P8 A TRUE COPY OF THE LETTER NO.

400281/BRRL01/GPO/2023/6659/ (1) DATED 30.10.2023 ISSUED BY THE 2ND RESPONDENT

EXHIBIT-P9 A TRUE COPY OF THE REPLY DATED 27.11.2023 SUBMITTED BEFORE THE 2ND RESPONDENT

EXHIBIT-P10 A TRUE COPY OF THE UNDATED AFFIDAVIT OF PREETHA SUBMITTED BEFORE THE 2ND RESPONDENT