Suradhuni K.N vs The Corporation Of Kochi
2021 Latest Caselaw 10698 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

     TUESDAY, THE 30TH DAY OF MARCH 2021 / 9TH CHAITHRA, 1943

                       WP(C).No.41371 OF 2017(V)


PETITIONER/S:

                SURADHUNI K.N
                W/O K M MANOHARAN, AGED 69 YEARS,
                KALATHUMKADAVIL HOUSE, 15/717,
                PAMBAIMOOLA,EDAKOCHI PO, ERNAKULAM.682010.

                BY ADVS.
                SHRI.P.SREEKUMAR
                SRI.K.ARJUN VENUGOPAL
                SMT.V.A.HARITHA
                SRI.JEEVAN RAJEEV
                SMT.MARY RESHMA GEORGE
                SMT.P.M.MAZNA MANSOOR
                SRI.P.S.SIDHAN
                SRI.K.N.SATHEESAN

RESPONDENT/S:

      1         THE CORPORATION OF KOCHI
                REPRESENTED BY ITS SECRETARY,
                BOAT JETTY,ERNAKULAM.682011.

      2         THE ASSISTANT EXECUTIVE ENGINEER
                CORPORATION OF KOCHI, ZONAL OFFICE,
                PALLURUTHY,ERNAKULAM.682006.

      3         THE BUILDING INSPECTOR
                P W D ROAD, FORT KOCHI,
                ERNAKULAM.682006.

      4         THE ASSISTANT ENGINEER
                P W D ROADS, FORT KOCHI,
                ERNAKULAM.682001.

      5         THE REGIONAL TRANSPORT AUTHORITY
                REPRESENTED BY ITS CHAIRMAN,
                CIVIL STATION, KAKKANAD,
                ERNAKULAM DISTRICT. 682030.


      6         THE CIRCLE INSPECTOR OF POLICE
                PALLURUTHY POLICE STATION,
 WP(C).No.41371 OF 2017(V)        ..2..

             PALLURUTHY,ERNAKULAM DISTRICT.682006

             R1 BY ADV. SMT.SEENA RAMAKRISHNANSCCOCHIN CORPN.
             R1-R2 BY ADV.SRI.K.JANARDHANA SHENOY, SC COCHIN
             CORPN.
             R3-R6 BY ADV.RENIL ANTO KANDANKULATHY, GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
30.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.41371 OF 2017(V)          ..3..




                            JUDGMENT

Dated this the 30th day of March 2021

The petitioner has approached this Court by filing

the above writ petition aggrieved by the steps taken by

the 1st respondent Corporation to construct a bus

shelter, obstructing the ingress and egress to the

property of the petitioner.

2. This Court, by order dated 21.12.2017, passed

an interim order restraining the respondents from

constructing the bus shelter in front of the land

belonging to the petitioner.

3. When the matter came up for further

consideration today, the counsel for the petitioner

submits that he has no further grievance, as the

respondents have dropped the plan to put up the bus

shelter in front of the property of the petitioner. WP(C).No.41371 OF 2017(V) ..4..

Recording the said submission, the writ petition is

closed, giving liberty to the petitioner to approach the

appropriate authorities, in case there is any proposal

to put up any bus shelter in front of the property of the

petitioner.

Sd/-

                            MURALI PURUSHOTHAMAN
    SB/30/03/2021                   JUDGE
 WP(C).No.41371 OF 2017(V)           ..5..


                            APPENDIX
    PETITIONER'S/S EXHIBITS:

    EXHIBIT P1         A TRUE COPY OF THE ROUGH SKETCH

SHOWING THE PROPERTY AND ITS LOCATION.

EXHIBIT P2 A TRUE COPY OF THE STOP MEMO DATED 18.12.2017 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P3 A TRUE COPY OF THE APPLICATION DATED 19.12.2017 SUBMITTED BY THE 6TH RESPONDENT FOR THE 1ST RESPONDENT.

EXHIBIT P4 A TRUE COPY OF THE PETITION SUBMITTED BEFORE THE 1ST RESPONDENT ON 18.12.2017 BY THE PETITIONER.

EXHIBIT P5 A TRUE COPY OF THE PETITION DATED 18.12.2017 SUBMITTED BEFORE THE 2ND RESPONDENT.

EXHIBIT P6 A TRUE COPY OF THE PETITION DATED 18.12.2017 SUBMITTED BEFORE THE 4TH RESPONDENT.

EXHIBIT P7` A TRUE COPY OF THE PETITION DATED 18.12.2017 SUBMITTED BEFORE THE 5TH RESPONDENT.

//true copy //

P.A To Judge