A. Vrinda Bai vs Corporation Of Kochi
2021 Latest Caselaw 185 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

    TUESDAY, THE 05TH DAY OF JANUARY 2021 / 15TH POUSHA, 1942

                        WP(C).No.88 OF 2021(I)


PETITIONER:

               A. VRINDA BAI, AGED 77 YEARS,
               W/O. P.V DEVADAS PAI, 10/551,
               P.S DAYANDANAN LANE, AMARAVATHY,
               FORTKOCHI - 682 001.

               BY ADVS.
               SRI.M.S.UNNIKRISHNAN
               SRI.V.S.SREEJITH
               SRI.K.SUNIL
               SRI.RINU. S. ASWAN
               SMT.M.ARDRA KRISHNAN
               SMT.ALEENA MARIA JOSE
               SMT.SUSAN JACOB (S-3481)

RESPONDENTS:

      1        CORPORATION OF KOCHI, PARK AVENUE ROAD,
               KOCHI-682 011, REPRESENTED BY ITS SECRETARY.

      2        ASSISTANT EXECUTIVE ENGINEER, ZONAL OFFICE,
               CORPORATION OF KOCHI, FORT ROAD, FORT KOCHI-682 001.

      3        SMT. BABY, AGED 63 YEARS, W/O. LATE RAGHAVAN, 10/554,
               P.S DAYANDANAN LANE, AMARAVATHY, FORTKOCHI-682 001.

               BY ADVS. SRI.JIBU P THOMAS,
                        SRI.S.SUDHEESH KUMAR, SC,

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.88 OF 2021(I)

                               -2-

                           JUDGMENT

Dated this the 5th day of January 2021

The petitioner raised Exts.P5 complaint before

the 1st respondent-Corporation of Kochi as against

the illegal construction undertaken by the 3 rd

respondent.

Having considered the facts as above, it is

appropriate that Ext.P5 complaint is taken into a

logical conclusion by the 1st respondent, after

hearing the petitioner and the 3 rd respondent, within

a period of one month.

The writ petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE JUDGE akv WP(C).No.88 OF 2021(I)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE SALE DEED NO. 1969 OF 1970 OF S.R.O, MATTANCHERRY

EXHIBIT P2 TRUE COPY OF THE ROUGH SKETCH OF THE PROPERTIES OF THE PETITIONER AND THE 3RD RESPONDENT

EXHIBIT P3 TRUE COPY OF THE PETITION DATED 7-1-2020 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT

EXHIBIT P4 TRUE COPY OF THE RECEIPT ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER DATED 7-1-2020

EXHIBIT P5 TRUE COPY OF THE PETITION DATED 15-06-2020 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT

EXHIBIT P6 TRUE COPY OF THE RECEIPT ISSUED BY DTDC EXPRESS LTD TO THE PETITIONER WITH REGARD TO EXT.P5

EXHIBIT P7 TRUE COPY OF THE ACKNOWLEDGEMENT SHEET ISSUED BY THE DTDC EXPRESS LTD WITH REGARD TO EXT P5

EXHIBIT P8 PHOTOGRAPH SHOWING THE PRESENT STAGE OF CONSTRUCTION OF THE BATHROOM ON THE SOUTHERN SIDE OF THE PETITIONER'S PROPERTY

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE