P S Muhammed Salim vs The Paippad Grama Panchayath
2025 Latest Caselaw 8378 Ker

Kerala High Court

P S Muhammed Salim vs The Paippad Grama Panchayath on 29 April, 2025

                                                    2025:KER:33220

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

               THE HONOURABLE MR. JUSTICE S.MANU

 TUESDAY, THE 29TH DAY OF APRIL 2025 / 9TH VAISAKHA, 1947

                    WP(C) NO. 17062 OF 2025

PETITIONER:

          P S MUHAMMED SALIM
          AGED 71 YEARS
          S/O SAYIDHULLAVUDHIN, CHANDHANAPARAMBIL P C,
          KAVALA P.O, PAIPPAD, PALLICKACHIRAKAVALA,
          KOTTAYAM, KERALA, PIN - 686537


          BY ADV M.R.SASITH


RESPONDENTS:

    1     THE PAIPPAD GRAMA PANCHAYATH
          NALUKODY P O, CHANGANASSERY, KOTTAYAM,
          REPRESENTED BY ITS SECRETARY KERALA, PIN - 686548

    2     THE SECRETARY
          PAIPPAD GRAMA PANCHAYATH, NALUKODY P O,
          CHANGANASSERY, KOTTAYAM, KERALA, PIN - 686548




          SRI.SURIN GEORGE IYPE


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.04.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                            2025:KER:33220
W.P.(C).No.17062 of 2025
                                  :2:



                           S. MANU, J.
                    ------------------------------------
                  W.P.(C).No.17062 of 2025
                    ------------------------------------
               Dated this the 29th day of April, 2025

                            JUDGMENT

The limited prayer in this writ petition is to direct

the 2nd respondent to consider Ext.P3 representation of the

petitioner within a time frame. When this matter was taken

up for consideration, the learned Standing Counsel for the

Panchayath submitted that the Secretary can consider

Ext.P3 representation.

Therefore, this writ petition is disposed of directing

the 2nd respondent to consider Ext.P3 in accordance with

law and take a decision on the same within a period of four

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

sd/-

S.MANU, JUDGE.

Raj.

2025:KER:33220

APPENDIX OF WP(C) 17062/2025

PETITIONER EXHIBITS

Exhibit-P1 THE TRUE COPY OF THE LICENSE ISSUED BY THE RESPONDENT PANCHAYATH TO THE PETITIONER FOR RUNNING THE SLAUGHTERHOUSE DATED NIL.

Exhibit-P2 THE TRUE COPY OF THE TENDER NOTICE DATED 18.03.2025 ISSUED BY THE 2ND RESPONDENT.

Exhibit-P3 TRUE COPY OF THE REPRESENTATION DATED 10.04.2025 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.