Dr.Johny Kulangara vs The Secretary To Government
2021 Latest Caselaw 16152 Ker

WP(C) No.5218/2012                           1/2

                         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. 5218 OF 2012(S)
   PETITIONER:

          DR.JOHNY KULANGARA, KULANGARA HOUSE, ELANJIPRA DESOM, CHALAKUDY,
          MUKUNDAPURAM TALUK, THRISSUR DISTRICT.

   RESPONDENTS:

      1. THE SECRETARY TO GOVERNMENT, LOCAL SELF GOVERNMENT DEPARTMENT,
         GOVERNMENT OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM, PIN-695 001.
      2. THE SECRETARY, CHALAKUDY MUNICIPALITY, P.O. CHALAKUDY, THRISSUR
         DISTRICT, PIN-680 307.
      3. THE EXECUTIVE ENGINEER, NATIONAL HIGHWAY DIVISION, THRISSUR, PIN-680
         001.
      4. THE EXECUTIVE ENGINEER, PWD ROAD DIVISION, THRISSUR, PIN-680 001.

          ADDL. R5 IMPLEADED

      1. THE KERALA ADVERTISING INDUSTRIES ASSOCIATION, ERNAKULAM DISTRICT
         UNIT, 4TH FLOOR, MATAHEWSONS TRADE CENTRE, KALOOR, KOCHI - 17,
         REPRESENTED BY ITS SECRETARY K.VIJAYAKUMAR.

         IS IMPLEADED AS ADDITIONAL RESPONDENT NO.5 VIDE ORDER DATED
    27/03/2012 IN IA.4271/2012.

        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 inspect the places and take steps
   forthwith to see that the advertisement boards erected in the National
   Highway as well as in the PWD roads are in accordance with the statutory
   Rules and enactments made and to remove all unauthorized and illegal
   advertisement boards on the public roads.

        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 14/01/2021 and upon hearing the arguments of SRI.M.C. GOPI, Advocate
   for the petitioner, GOVERNMENT PLEADER for R1, R3 & R4, ADDL. ADVOCATE
   GENERAL for R1, SRI.SHEEJO CHACKO, STANDING COUNSEL for R2, the court
   passed the following:

                                                           P.T.O.
 WP(C) No.5218/2012                                 2/2




                                        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