Sheeba vs Thrissur Corporation
2021 Latest Caselaw 11826 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

    FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943

                       WP(C).No.8874 OF 2021(H)


PETITIONER:

               SHEEBA
               AGED 48 YEARS
               W/O.C.P.NARENDRAN(LATE),
               CHAKKAMADATHIL HOUSE,KANJANI.P.O, PIN-680612.

               BY ADV. SMT.DAISY A.PHILIPOSE

RESPONDENTS:

      1        THRISSUR CORPORATION
               MUNICIPAL OFFICE ROAD,KURUPPAM,
               THRISSUR,PIN-680001,REPRESENTED BY ITS SECRETARY.

      2        THE ASSISTANT ENGINEER,
               THRISSUR CORPORATION,ZONAL OFFICE,
               AYYANTHOLE,THRISSUR,PIN-680002.

               R1-2 BY SHRI. SANTHOSH P.PODUVAL, SC, THRISSUR
               CORPORATION

               BY GOVT. PLEADER SRI.RAVIKRISHNAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                    SATHISH NINAN, J.
           ==================
                W. P. (C) No.8874 of 2021
           ==================
            Dated this the 9th day of April, 2021

                       JUDGMENT

The building in question, which was numbered as

14/3/33/1 (53/62-1) was issued with Group-1

residential occupancy. Alleging that the same is

violated by using the premises for a toddy shop,

the petitioner has been served with Ext.P5 notice

for cancellation of occupancy. The petitioner has

submitted Ext.P6 reply thereto.

2. The writ petition is disposed of directing

Ext.P6 representation to be considered and orders

passed before further proceedings pursuant to

Ext.P5 is taken. Let the same be done within 2

weeks from today.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge WP(C).No.8874 OF 2021(H)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE OCCUPANCY CERTIFICATE DATED 27/8/2020 ISSUED TO THE PETITIONER'S HUSBAND BY THE 2ND RESPONDENT.

EXHIBIT P2 A TRUE COPY OF THE BUILDING TAX RECEIPT DATED 5/10/2020 ISSUED TO THE PETITIONER'S HUSBAND BY THE 2ND RESPONDENT

EXHIBIT P3 A TRUE COPY OF THE OWNERSHIP CERTIFICATE DATED 6/10/2020 ISSUED TO THE PETITIONER'S HUSBAND BY THE 1ST RESPONDENT

EXHIBIT P4 A TRUE COPY OF THE NOTICE DATED 6/10/2020 ISSUED BY THE 2ND RESPONDENT

EXHIBIT P5 A TRUE COPY OF THE NOTICE DATED 13/2/2021 ADDRESSED TO THE PETITIONER'S HUSBAND,ISSUED BY THE 2ND RESPONDENT

EXHIBIT P6 A TRUE COPY OF THE REPRESENTATION DATED 12/3/2021 SUBMITTED BY THE PETITIONER,BEFORE THE 2ND RESPONDENT ALONG WITH ITS RECEIPT.

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