MAYI VIJAYAN vs RAMANTHALI GRAMA PANCHAYATH

CNR : KLHC010806312026
WP(C) No.36481 of 2026
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
TH
SATURDAY, THE 24 DAY OF OCTOBER 2026 / 2ND KARTHIKA,
1948
WP(C) NO. 36481 OF 2026
PETITIONER:
MAYI VIJAYAN
AGED 72 YEARS
SON OF GOVINDAN,
KARANTHAD P.O, RAMANTHALI VILLAGE,
KANNUR DISTRICT, PIN - 670308
BY ADV SRI.T.V.JAYAKUMAR NAMBOODIRI
RESPONDENTS:
1 RAMANTHALI GRAMA PANCHAYATH
REPRESENTED BY ITS SECRETARY,
RAMANTHALI, P.O, KANNUR DISTRICT, PIN - 670308
2 TRAFFIC REGULATORY COMMITTEE
REPRESENTED BY ITS CHAIRMAN,
RAMANTHALI GRAMA PANCHAYATH, RAMANTHALI, P.O,
KANNUR DISTRICT, PIN - 670308
3 STATION HOUSE OFFICER
PAYYANUR POLICE STATION, PAYYANUR,
KANNUR DISTRICT, PIN - 670307
SR. GP- SRI. UNNI SEBASTIAN KAPPEN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.10.2026, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:

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JUDGMENT
The petitioner and his wife are the owners of a two
storied commercial building with Nos.390A, 390B1, 390C,
st
390D and 390E in ward No.6 of the 1 respondent Grama
Panchayath. The grievance of the petitioner is that
autorickshaws are being parked in front of the said building
obstructing the ingress and egress to the building. The
petitioner has preferred Ext.P5 complaint before the Secretary
st
of the 1 respondent Panchayath, as evidenced by Ext.P6
receipt. However, no action has so far been taken on Ext.P5.
Accordingly, the petitioner has filed this writ petition for the
following reliefs:
“i. issue a writ of mandamus or any other
appropriate writ, order or direction commanding
the respondents to consider and pass appropriate
orders on Exhibit P-5, after conducting a site
inspection and considering the obstruction caused
by the parking of autorickshaws in front of the
petitioner's building and the difficulties created for
vehicles turning into the intersecting roads at the
junction.
ii. issue a writ of mandamus or any other
appropriate writ, order or direction commanding
the respondents to take appropriate steps in
accordance with law to prevent parking at the
disputed location in a manner that obstructs

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access to the petitioner's building or creates a
traffic hazard at the junction.
2. Heard the learned counsel for the petitioner
and the learned Government Pleader. In the nature of the
order I propose to pass, notice to respondents 1 and 2 is
dispensed with.
In the facts and circumstances of the case, there will
st
be a direction to the President of the 1 respondent Grama
Panchayath, who is the Chairperson of the Traffic Regulatory
st
Committee constituted for the 1 respondent Panchayath
under Section 72 of the Kerala Police Act, 2011, to place
nd
Ext.P5 complaint before the 2 respondent Committee within
two weeks from the date of receipt of a copy of this judgment.
The Traffic Regulatory Committee shall take a decision on
Ext.P5 after hearing the petitioner and the stakeholders, in
accordance with law, as expeditiously as possible, at any rate,
within a period of six weeks therefrom.
The writ petition is disposed of.

Sd/-
MURALI PURUSHOTHAMAN
JUDGE
Jms

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APPENDIX OF WP(C) NO. 36481 OF 2026
PETITIONER EXHIBITS
Exhibit P-1 TRUE COPY OF THE RECEIPT
NO.1240801951/G130102 DATED 03-02-2025
FOR THE PAYMENT OF PROPERTY TAX DURING
2024-2025 FOR THE BUILDING OF THE
PETITIONER
Exhibit P-1(a) TRUE COPY OF THE RECEIPT
NO.1240801947/G130102 DATED 03-02-2025
FOR THE PAYMENT OF PROPERTY TAX DURING
2024-2025 FOR THE BUILDING OF THE
PETITIONER
Exhibit P-1(b) TRUE COPY OF THE RECEIPT
NO.1240801948/G130102 DATED 03-02-2025
FOR THE PAYMENT OF PROPERTY TAX DURING
2024-2025 FOR THE BUILDING OF THE
PETITIONER
Exhibit P-1(c) TRUE COPY OF THE RECEIPT
NO.1240801949/G130102 DATED 03-02-2025
FOR THE PAYMENT OF PROPERTY TAX DURING
2024-2025 FOR THE BUILDING OF THE
PETITIONER
Exhibit P-1(d) TRUE COPY OF THE RECEIPT
NO.1240801950/G130102 DATED 03-02-2025
FOR THE PAYMENT OF PROPERTY TAX DURING
2024-2025 FOR THE BUILDING OF THE
PETITIONER
Exhibit P-2 TRUE PHOTO IMAGE OF THE PARKING OF
AUTORICKSHAWS IN FRONT OF THE
PETITIONER’S SHOP
Exhibit P-3 TRUE PHOTO IMAGE OF THE PARKING OF
AUTORICKSHAWS IN FRONT OF THE
PETITIONER’S SHOP
Exhibit P-4 TRUE COPY OF THE RECEIPT ISSUED FROM
THE OFFICE OF THE 3RD RESPONDENT DATED
30-03-2024
Exhibit P-5 TRUE COPY OF THE COMPLAINT DATED 16-
12-2025 SUBMITTED BY THE PETITIONER
BEFORE THE 1ST RESPONDENT
Exhibit P-6 TRUE COPY OF THE ACKNOWLEDGEMENT
17.12.2025 ISSUED FROM THE OFFICE OF
1ST RESPONDENT