Gopu vs The District Collector, Kozhikode
2026 Latest Caselaw 348 Ker

Kerala High Court

Gopu vs The District Collector, Kozhikode on 14 January, 2026

                                                          2026:KER:2886

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON

    WEDNESDAY, THE 14TH DAY OF JANUARY 2026 / 24TH POUSHA, 1947

                        WP(C) NO. 6981 OF 2019

PETITIONER:

          GOPU.,
          AGED 44 YEARS
          S/O. BHARATHAN, KORAKKAMBALATH VEEDU,KOTTAM PARAMBU,
          CHELAVOOR VILLAGE, KOZHIKODE TALUK, KOZHIKODE DISTRICT.

          BY ADV SRI.O.D.SIVADAS
RESPONDENTS:

    1     THE DISTRICT COLLECTOR, KOZHIKODE
          PIN-673001.

    2     THE TAHSILDAR,
          KOZHIKODE TALUK, KOZHIKODE DISTRICT, PIN-673001.

    3     THE VILLAGE OFFICER,
          CHELAVOOR VILLAGE, KOZHIKODE TALUK, KOZHIKODE DISTRICT,
          PIN-673001.

    4     THE SECRETARY,
          KOZHIKODE CORPORATION, KOZHIKODE,PIN-673001.

    5     RAJAN,
          S/O. LATE KRISHNANKUTTY, POTTAMMAL, KOTTAM PARAMBU,
          CHELAVOOR VILLAGE, KOZHIKODE TALUK, KOZHIKODE DISTRICT,
          PIN-673571.

    6     BABU,
          S/O. LATE KRISHNANKUTTY, POTTAMMAL, KOTTAM PARAMBU,
          CHELAVOOR VILLAGE, KOZHIKODE TALUK, KOZHIKODE DISTRICT,
          PIN-673571
 WP(C)No.6981 of 2019                      2

                                                             2026:KER:2886

     7      SURESH BABU,
            S/O. LATE KRISHNANKUTTY, POTTAMMAL, KOTTAM
            PARAMBU, CHELAVOOR VILLAGE, KOZHIKODE TALUK,
            KOZHIKODE DISTRICT, PIN-673571

            BY ADVS.
            SHRI.G.SANTHOSH KUMAR, SC, KOZHIKODE MUNICIPAL
            CORPORATION
            SRI.P.S.SREEDHARAN PILLAI
            SHRI.T.K.SANDEEP
            SRI.ARJUN SREEDHAR
            SHRI.ARUN KRISHNA DHAN

             SRI.B.S. SYAMANTHAK, GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   14.01.2026,       THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C)No.6981 of 2019                      3

                                                                2026:KER:2886



                                JUDGMENT

The petitioner has filed the captioned writ petition

seeking a direction to the respondents to implement the

directions contained in Ext.P1 order issued by the 1st

respondent.

2. The learned counsel appearing on behalf of

respondents 5 to 7 would point out that the order issued at

Ext.P1, which is apparently against them has already been

challenged and by the judgment dated 03.10.2016 of this

Court in W.P.(C)No.31883 of 2016 is set aside. The afore

aspect has already been recorded by this Court as early as on

04.04.2019.

In the light of the afore, this writ petition stands

closed in terms of the judgment dated 03.10.2016 in

W.P.(C)No.31883 of 2016.

Sd/-

HARISANKAR V. MENON JUDGE ays

2026:KER:2886

APPENDIX OF WP(C) NO. 6981 OF 2019

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE COPY OF THE ORDER DATED 26.11.2015 OF THE SUB DIVISIONAL MAGISTRATE.