Kerala High Court
Shournur Municipality vs Shournur Municipality on 17 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
WEDNESDAY, THE 17TH DAY OF FEBRUARY 2021 / 28TH MAGHA,1942
RP.No.1001 OF 2020 IN WP(C). 11677/2017
AGAINST THE JUDGMENT IN WP(C) 11677/2017(G) OF HIGH COURT OF
KERALA
REVIEW PETITIONER/1ST RESPONDENT IN WP(C):
SHOURNUR MUNICIPALITY
REPRESENTED BY ITS SECRETARY, PALAKKAD, PIN - 679 121
BY ADV. SRI.P.P.THAJUDEEN
RESPONDENTS/PETITIONER/RESPONDENT 2 TO 8 IN WP(C):
1 C. M. ABRAHAM
S/O. C. A. MATHEW, CHEMMERIKATTU HOUSE, PODUVAL
JUNCTION, MAIN ROAD, SHOURNUR - 1,
2 ANNIE ABRAHAM
W/O. C. M. ABRAHAM, CHEMMERIKATTU HOUSE, PODUVAL
JUNCTION, MAIN ROAD, SHOURNUR - 1,
3 REGIONAL TRANSPORT AUTHORITY, PALAKKAD
REP. BY ITS CHAIRMAN (DISTRICT COLLECTOR), PALAKKAD,
PIN - 678 001.
4 THE DISTRICT POLICE CHIEF
PALAKKAD, PIN - 678 001.
5 THE REGIONAL TRANSPORT OFFICER
PALAKKAD, PIN - 678 001.
6 THE SUB INSPECTOR OF POLICE
SHOURNUR POLICE STATION, SHOURNUR, PALAKKAD, PIN -
679121.
7 P. MOHANDAS
S/O. KRISHNANKUTTY, PRARATH HOUSE, KAVALAPPARA P. O.,
SHOURNUR, PIN - 679 523.
8 M. KANNAN
MANGAT HOUSE, PARUTHIPARA P. O., SHORUNUR, PIN - 679
121.
9 THE EXECUTIVE ENGINEER, PWD (ROADS)
RP.No.1001 OF 2020 IN WP(C). 11677/2017
2
PODUVAL JUNCTION, MAIN ROAD, SHOURNUR - 1.
ADV. SRI.K J MOHAMED ANZAR SPL GP
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
17.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
RP.No.1001 OF 2020 IN WP(C). 11677/2017
3
O R D E R
Dated this the 17th day of February 2021
Review petition was filed by the Municipality
aggrieved by the direction in the judgment to
relocate the parking place from in front of the shop
rooms of the writ petitioners. The writ petition
was allowed directing the official respondents to
remove the unauthorized parking from in front of the
writ petitioners' shop rooms. The review petition
was filed mainly on the ground that the area in
front of the writ petitioners' shop rooms was
identified as a parking place in the meeting
convened by the Traffic Regulatory Committee.
Annexure A is the minutes of the meeting. According
to the writ petitioners, this meeting cannot be
treated as a meeting of the Traffic Regulatory
Committee and therefore, ignoring the above
proceedings the directions in the judgment be
retained.
This Court had no occasion to consider Annexure
RP.No.1001 OF 2020 IN WP(C). 11677/2017
A. Whether it has a legal sanctity or not can only
be decided after adjudication of the same. For
proper adjudication of the matter, it is appropriate
to allow the review petition and restore the writ
petition. Accordingly the review petition is allowed
and writ petition is restored to the files.
Post the writ petition before appropriate court
having roster.
Sd/-
A.MUHAMED MUSTAQUE
SAS/17/02/2021
JUDGE
//TRUE COPY//
P.A. TO JUDGE
