John Jisto Punnapura vs The Chennampallippuram Grama ...
2025 Latest Caselaw 8302 Ker

Kerala High Court

John Jisto Punnapura vs The Chennampallippuram Grama ... on 25 April, 2025

                                                          2025:KER:33105
              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                 THE HONOURABLE MR. JUSTICE S.MANU

     FRIDAY, THE 25TH DAY OF APRIL 2025 / 5TH VAISAKHA, 1947

                      WP(C) NO. 16925 OF 2025


PETITIONER:

             JOHN JISTO PUNNAPURA, AGED 54 YEARS
             S/O JOHN JOSEPH PUNNAPURA, TRINITY APARTMENT,
             CORAL-6D, PADIVATTOM, EDAPAALY P.O,
             ERNAKULAM DISTRICT, KERALA,
             REPRESENTED BY HIS POWER OF ATTORNEY HOLDER JOSE J
             KADAVIL, AGED 73, S/O K.T.JOSEPH,
             GARDEN COURT APARTMENT A1-6A, PADIVATTOM, EDAPAALY
             P.O, ERNAKULAM DISTRICT,
             KERALA, PIN - 682024.

             BY ADVS. SHERRY J. THOMAS
             JOEMON ANTONY
             ANTONY NILTON REMELO
             RENISH RAVEENDRAN
             ANJANA P.V.


RESPONDENTS:

     1       THE CHENNAMPALLIPPURAM GRAMA PANCHAYAT
             PALLIPPURAM, ALAPPUZHA DISTRICT, KERALA,
             REPRESENTED BY ITS SECRETARY, PIN - 688541.

     2       THE SECRETARY
             CHENNAMPALLIPPURAM GRAMA PANCHAYAT, PALLIPPURAM,
             ALAPPUZHA DISTRICT,
             KERALA, PIN - 688541.


         THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   25.04.2025,   THE   COURT    ON   THE   SAME   DAY    DELIVERED   THE
FOLLOWING:
                                                  2025:KER:33105
WP(C) NO. 16925 OF 2025

                             -2-
                          JUDGMENT

In view of the limited prayer in the Writ

Petition, notice to the respondents is dispensed

with.

2. The 2nd respondent shall consider Ext.P5

representation submitted by the petitioner in

accordance with law and take a decision within a

period of six weeks from the date of production of a

copy of this judgment.

3. It is clarified that the contentions of

the parties have not been examined by this Court.

This Writ Petition is disposed of as above.

Sd/-

S.MANU

JUDGE akv 2025:KER:33105 WP(C) NO. 16925 OF 2025

APPENDIX OF WP(C) 16925/2025

PETITIONER EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE TITLE DEED NO.

1879/2024 OF PANAVALLY SUB REGISTRAR OFFICE ON 16-10-2024

EXHIBIT P2 THE TRUE COPY OF THE BUILDING AGE CERTIFICATE DATED 22-11-2023 ISSUED FROM THE 1ST RESPONDENT OFFICE

EXHIBIT P3 THE TRUE COPY OF THE KSEB BILL DATED 05-03-2025

EXHIBIT P4 . THE TRUE COPY OF THE KERALA WATER ONLINE RECEIPT DATED 07-10-2024

EXHIBIT P5 THE TRUE COPY OF THE APPLICATION DATED 10-12-2024 FOR THE CHANGE THE OWNERSHIP SUBMITTED BY THE PETITIONER TO 2ND RESPONDENT

EXHIBIT P6 THE TRUE COPY OF THE RECEIPT DATED 11- 12-2024

EXHIBIT P7 THE TRUE COPY OF THE DETAILS OF THE TAX ASSESSMENT OBTAINED VIA SANCHAYA ONLINE (REVENUE AND LICENSE)

EXHIBIT P8 THE TRUE COPY OF THE PRIOR DEED NO.3897/2008 OF PANAVALLY SUB REGISTRAR OFFICE DATED 28-11-2008 OF THE PETITIONER