Renju Benoy vs Chandran Nair A
2021 Latest Caselaw 14936 Ker

Con.Case(C) No.230/2021                        1/3

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                 Thursday, the 15th day of July 2021 / 24th Ashadha, 1943
               CONTEMPT CASE(CIVIL) NO. 230 OF 2021(S) IN WP(C) 15783/2020

   PETITIONER/PETITIONER

           RENJU BENOY,AGED 34 YEARS,W/O.BENOY PIUS,HOUSE NO.29/575B,MALIYAKKAL
           HOUSE,LANE NO.34, JANATHA ROAD,VYTTILA P.O.,ERNAKULAM-682 019

        BY ADVOCATES M/S.JAGAN ABRAHAM M.GEORGE AND JAISON ANTONY
   RESPONDENT/RESPONDENT

           MR.CHANDRAN NAIR A,AGED 55 YEARS,SECRETARY IN-CHARGE,
           CORPORATION OF COCHIN,
           CORPORATION OFFICE,PARK AVENUE,PIN-682 011

        SRI.K.JANARDHANA SHENOY,SC,KOCHI MUNICIPAL CORPORATION FOR RESPONDENT

        This Contempt of court case (civil) having come up for orders on
   15.07.2021, the court on the same day passed the following:
 Con.Case(C) No.230/2021                          2/3




                                 ALEXANDER THOMAS, J.
                              ----------------------------------------------
                                   Con. Case (C) No.230 of 2021
                    [arising out of the impugned judgment dated 19.08.2020 in W.P.(C)
                                              No.15783/2020]
                              -----------------------------------------------
                                  Dated this the 15th day of July, 2021


                                             ORDER

Sri.K.Janardhana Shenoy, learned Standing Counsel for the

Kochi Municipal Corporation would submit on the basis of the

instructions of the respondent Municipal Corporation Secretary

that the Village Officer, concerned has now issued a stop memo

dated 16.11.2020 in respect of the proposed construction of the

compound wall by the petitioner and that the petitioner has

recently filed W.P.(C) No.2606/2021 to challenge the said action of

the Village Officer and that the respondent officer has taken action

to request the Taluk Surveyor concerned to ascertain and identify

the boundaries of the property to ascertain whether the compound

wall is being constructed without any encroachment into the public

property and that so far the Taluk Surveyor has not responded and

that steps should be again taken to alert the Taluk Surveyor to

immediately conduct survey and measurement with notice to the

respondent-Corporation Secretary and the petitioner, etc. Con.Case(C) No.230/2021 3/3

Con. Case (C) No.230 of 2021

2. The learned Standing Counsel for the respondent Kochi

Municipal Corporation will serve a copy of this order along with a copy of

his request made to the Taluk Surveyor to the learned Senior

Government Pleader, who will then give immediate instructions to the

Taluk Surveyor, Kanayannur, Ernakulam, to expedite the process of

survey and measurement as requested by the respondent-Municipal

Corporation Secretary, etc.

List the case on 06.08.2021.

Sd/-

ALEXANDER THOMAS, JUDGE Skk//15072021

15-07-2021 /True Copy/ Assistant Registrar