Jaquiline Rozario vs Corporation Of Kochi
2021 Latest Caselaw 752 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

FRIDAY, THE 08TH DAY OF JANUARY 2021 / 18TH POUSHA, 1942

                     WP(C).No.591 OF 2021


PETITIONER:

              JAQUILINE ROZARIO, AGED 50 YEARS,
              W/O.SEBASTIAN JUDE ROZARIO, LOVE DALE,
              11/1914, NIKARTHIL ROAD, THOPPUMPADY.

              BY ADVS.
              SRI.T.H.ABDUL AZEEZ
              SRI.K.P.MAJEED

RESPONDENTS:

     1        CORPORATION OF KOCHI, REPRESENTED BY ITS
              SECRETARY. CORPORATION OFFICE, ERNAKULAM - 682
              031.

     2        CORPORATION OF KOCHI, REPRESENTED BY ITS
              SECRETARY, CORPORATION ZONAL OFFICE, FORT
              KOCHI - 682 002.

     3        MRUTHUL KUMAR T.R., THANASSERIL, NIKARTHIL
              ROAD, THOPPUMPADY P.O., KOCHI - 682 002.


              K J MANURAG GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP             FOR
ADMISSION ON 08.01.2021, THE COURT ON THE SAME             DAY
DELIVERED THE FOLLOWING:
 WP(C).No.591 OF 2021

                              ..2..




                        JUDGMENT

Dated this the 8th day of January 2021

The petitioner raised a complaint before the Cochin

Corporation alleging unauthorised construction by the 3rd

respondent.

2. The learned Standing Counsel for the Cochin

Corporation submits that the complaint is pending and

the Corporation will take necessary steps in accordance

with law.

3. Having considered the facts and

circumstances, there shall be a direction to the

Corporation to look into the complaint and take

appropriate action, without any delay, after hearing the

petitioner and the 3rd respondent. WP(C).No.591 OF 2021

..3..

4. If the Corporation is of the view that the

construction is unauthorised and illegal, immediate steps

shall be taken to issue stop memo as against the

construction undertaken by the 3rd respondent.

This writ petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR WP(C).No.591 OF 2021

..4..

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE TITLE DEED IN RESPECT OF THE PETITIONER'S PROPERTY DATED 29/4/1995.

EXHIBIT P2 TRUE COPY OF THE COMPLAINT DATED 17/12/2020 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT CORPORATION.

EXHIBIT P2(A) TRUE COPY OF THE RECEIPT DATED 17/12/2020 FOR EXT.P2 COMPLAINT.

EXHIBIT P3 TRUE COPY OF THE COMPLAINT DATED 23/12/2020 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT CORPORATION.

EXHIBIT P3(A) TRUE COPY OF THE RECEIPT DATED 23/12/2020 FOR EXT.P3 COMPLAINT.