Shri. George John vs State Of Kerala
2021 Latest Caselaw 16149 Ker

WP(C) No.24840/2017                          1/3

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                      THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                             &
                          THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
             Tuesday, the 3rd day of August 2021 / 12th Sravana, 1943
                            WP(C) NO. 24840 OF 2017(S)
   PETITIONER:

          SHRI.GEORGE JOHN, S/O.SHRI.JOHN, AGED 57 YEARS,
          230, MATHER NAGAR, SOUTH KALAMASSERY, KOCHI - 682 033.

   RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY ITS CHIEF SECRETARY, GOVERNMENT OF
         KERALA, SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
      2. KERALA STATE ELECTRICITY BOARD, VYDYUTHI BHAVANAM, PATTOM,
         THIRUVANANTHAPURAM - 695 004, REPRESENTED BY ITS CHAIRMAN & MANAGING
         DIRECTOR.
      3. THE DIRECTOR GENERAL OF POLICE, POLICE HEAD QUARTERS, VELLAYAMBALAM,
         THIRUVANANTHAPURAM - 695 001.
      4. THE SECRETARY, TRANSPORT DEPARTMENT, GOVERNMENT OF KERALA,
         GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to direct the respondents to take all possible effective measures
   to enforce enforcement of Exhibit P1, for removal of the illegal
   Hoardings, Billboards and Posters being put up on the sides of the Roads,
   Dividers, Electric Poles/Post, Traffic Signals and Pillars alongside the
   Public roads and State and National Highways as well as those pasted and
   put up on Government Buildings and offices through the State of Kerala
   forthwith and at any rate within a period as deemed reasonable by this
   Honourable Court.

        This petition again coming on for orders upon perusing the      petition
   and the affidavit filed in support of WP(C) and this Court's         judgment
   dated 21/01/2021 and upon hearing the arguments of M/S A.G.ADITYA    SHENOY &
   JEFF JOSEPH, Advocates for the petitioner, GOVERNMENT PLEADER for    R1 & R3,
   the court passed the following:

                                                            P.T.O.
 WP(C) No.24840/2017                  2/3

                       APPENDIX OF WP(C) 24840/2017
EXHIBIT P1            TRUE COPY OF THE KERALA STATE POLICY ON OUTDOOR
                      ADVERTISING ISSUED UNDER THE ROAD SAFETY ACT, 2007.
 WP(C) No.24840/2017                                 3/3




                                         S.Manikumar, C.J.
                                                 &
                                          Shaji P.Chaly, J.
                                 =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
                                     W.P.(C)Nos.5218 of 2012,
                                   22557 of 2015 & 24840 of 2017
                                 =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
                                  Dated this the 3rd day of August, 2021

                                                 ORDER

S.Manikumar, C.J.

Respondent/State is stated to have filed an application for extension

of time. It is also the submission that circular dated 9.7.2021 has been

issued for complying with the directions issued in the writ petitions.

Learned Government Pleader is directed to ensure that the application

for extension of time is tagged along with the writ petitions.

Post on 12.8.2021.

Sd/-

S.Manikumar Chief Justice

Sd/-

Shaji P.Chaly Judge vpv

03-08-2021 /True Copy/ Assistant Registrar