Kerala High Court
Monday vs Paristhithi Samrakshana Samithy on 22 March, 2021
WP(C) 31106/2019 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR.JUSTICE S.V.BHATTI
&
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
Monday,the 22nd day of March 2021/1st Chaithra, 1943
PETITIONER
For information purpose only
WP(C) No.31106/2019(S)
PARISTHITHI SAMRAKSHANA SAMITHY,
REGISTRATION NO.TVM/TC/651/2017, HEAD OFFICE,
ANJILIVELIL BUILDING, OPPOSITE LEKSHORE HOSPITAL,
ROOM NO.1(17/601, A1) NETTOOR P.O., NH BYPASS,
ERNAKULAM DISTRICT, KERALA, PIN-682 040,
REPRESENTED BY ITS STATE PRESIDENT, K.N. PRADEEP.
RESPONDENTS
1. DISTRICT COLLECTOR, CIVIL STATION,
KAKKANAD, ERNAKULAM, PIN-682 030.
2. THRIKKAKKARA MUNICIPALITY, THRIKKAKKARA (P.O.),
KAKKANAD, PIN-682 021, REPRESENTED BY ITS SECRETARY.
3. THE SECRETARY, THRIKKAKKARA MUNICIPALITY,
THRIKKAKKARA (P.O.), KAKKANAD, PIN-682 021.
4. REVENUE DIVISIONAL OFFICER, FORT KOCHI,
ERNAKULAM DISTRICT, PIN-682 001.
5. TAHASILDAR, KANNAYANNUR TALUK OFFICE, PARK AVENUE,
NEAR SUBASH PARK, ERNAKULAM, PIN-682 011.
6. THE VILLAGE OFFICER, KAKKANAD, ERNAKULAM, PIN-682 030.
7. SATHAR E.K., PROPRIETOR, HOTEL AMEERA,
OPP. CARNIVAL INFO PARK, EDACHIRA P.O,
ERNAKULAM DISTRICT, PIN-682 030.
Writ Petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to direct the 1st respondent to conduct an enquiry and submit a
report before this Honourable Court about the unauthorized construction
carried out by the 7th respondent in 43.20 Ares of the Government Poramboke
Thodu (Canal) land comprised in Block-7 in R.Sy.120 of Kakkanad Village in
Kanayannoor Taluk during the pendency of the above writ petition.
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this court's order dated
12/03/2021 and Judgment dated 03.12.2020 and upon hearing the arguments of
M/S K.B.ARUNKUMAR, SURESH JOSEPH & RANJIT BABU, Advocates for the
petitioner, GOVERNMENT PLEADER FOR R1 & R4 TO R6, SRI.G.G. MANOJ, STANDING
COUNSEL FOR R2 & R3, SRI.JOSEPH RONY JOSE, Advocate for R7 and of SRI.N.K.
WP(C) 31106/2019 2/3
THANKACHAN, SENIOR GOVERNMENT PLEADER, the court passed the following:
P.T.O.
For information purpose only
S.V.BHATTI & BECHU KURIAN THOMAS, JJ.
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-
W.P.(C).No. 31106 of 2019
=-=-=-=-=-=-=-=-=-=-=-=-=-=
Dated this the 22nd day of March, 2021
ORDER
For information purpose only
S.V.Bhatti, J.
Post on 19.05.2021.
The learned Senior Government Pleader Sri.N.K.Thankachan
informs the Court that as stated in the affidavit dated 16.03.2021 of
the District Collector, Ernakulam, the directions issued by this Court in
the writ petition will be carried out and a report is placed before the
Court on or before the next date of hearing. The statement is placed
on record and accepted.
Handover copy to the learned Senior Government Pleader.
Sd/-
S.V.BHATTI, JUDGE
Sd/-
BECHU KURIAN THOMAS, JUDGE
RKM
/true copy/ Sd/- ASSISTANT REGISTRAR
