P.A.Jinas vs The Corporation Of Kochi
2021 Latest Caselaw 1339 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

   WEDNESDAY, THE 13TH DAY OF JANUARY 2021 / 23TH POUSHA, 1942

                        WP(C).No.896 OF 2021(J)


PETITIONER/S:

                P.A.JINAS,AGED 47 YEARS,S/O. ABDUL RAHMAN
                MANAGING DIRECTOR, M/S. GALAXY HOMES PRIVATE LIMITED,
                6TH FLOOR, GALAXY SQUARE, RAJAJI ROAD JUNCTION, M.,G
                ROAD, ERNAKULAM,PIN-682 035, RESIDING AT GALAXY,DOOR
                NO.35/514,KALOOR P.O. ERNAKULAM DISTRICT-682 017

                BY ADVS.
                SRI.S.SREEKUMAR (SR.)
                SRI.MANOJ RAMASWAMY

RESPONDENT/S:

      1         THE CORPORATION OF KOCHI
                KOCHI-682 011, REPRESENTED BY ITS SECRETARY

      2         THE SECRETARY,
                CORPORATION OF KOCHI, KOCHI-682 011

                R1-2 BY ADV. SRI.S.SUDHISH KUMAR

OTHER PRESENT:

                SC : SRI.S.SUDHEESH KUMAR

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.896 OF 2021(J)                   2




                                   JUDGMENT

The petitioner has preferred an application, as evidenced by Ext.P6 receipt,

before the 2nd respondent for renewal of the building permit. The limited prayer of

the petitioner is for a direction to the 2 nd respondent to consider and pass orders

on the same expeditiously, after hearing the petitioner.

2. Heard the learned counsel for the petitioner and also the learned

Standing Counsel for the respondents.

On a consideration of the facts and circumstances of the case and the

submissions made across the Bar, I dispose the writ petition with a direction to the

2nd respondent to consider and pass orders on the application preferred by the

petitioner, as evidenced by Ext.P6 receipt, for seeking renewal of building permit,

within an outer limit of three weeks from the date of receipt of a copy of this

judgment. The petitioner shall produce a copy of the writ petition together with a

copy of this judgment before the 2nd respondent for further action.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

sd

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE REVISED BUILDING PERMIT VIDE NO.KRP1/394/14/COC/KRP/950/14 DATED 01.07.2015

EXHIBIT P2 TRUE COPY OF THE JUDGMENT DATED 06.12.2017 IN WPC NO.38929 OF 2015

EXHIBIT P3 TRUE COPY OF THE JUDGMENT DATED 02.08.2018 IN WPC NO.23683 OF 2018

EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED 13.09.2018 IN WA NO.1764 OF 2018

EXHIBIT P5 TRUE COPY OF THE MEMO NO.L.DIS KRP1/394/14/COC/KRP/950/14 DATED 21.11.2018 ISSUED BY THE CORPORATION OF COCHIN

EXHIBIT P6 TRUE COPY OF THE RECEIPT NO.012653 DATED 19.11.2020 ISSUED FROM THE CORPORATION