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Alex Rockey vs Chief Executive Officer (Ceo)
2021 Latest Caselaw 22383 Ker

Citation : 2021 Latest Caselaw 22383 Ker
Judgement Date : 9 November, 2021

Kerala High Court
Alex Rockey vs Chief Executive Officer (Ceo) on 9 November, 2021
          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
  TUESDAY, THE 9TH DAY OF NOVEMBER 2021/18TH KARTHIKA, 1943
                     WP(C) NO. 24286 OF 2021
PETITIONER:

         ALEX ROCKEY, AGED 42 YEARS,
         S/O.ROCKEY C NEROTH,
         10D AURA RDS FLAT,
         K.P.VALLON ROAD, KADAVANTHRA,
         ERNAKULAM-682 020.

         BY ADVS.
         J.JULIAN XAVIER
         FIROZ K.ROBIN
RESPONDENTS:

    1    CHIEF EXECUTIVE OFFICER (CEO),
         COCHIN SMART MISSION LTD., 4TH FLOOR,
         JLN STADIUM METRO STATION, KALOOR,
         COCHIN-682017, KERALA.

    2    GENERAL MANAGER,
         COCHIN SMART MISSION LTD.,
         4TH FLOOR, JLN STADIUM METRO STATION,
         KALOOR, COCHIN-682017, KERALA.

    3    PROJECT ENGINEER,
         COCHIN SMART MISSION LTD.,
         4TH FLOOR, JLN STADIUM METRO STATION,
         KALOOR, COCHIN-682017, KERALA.

    4    IPE GLOBAL, REPRESENTED BY ITS
         MANAGING DIRECTOR (SMART CITY TEAM LEADER),
         (ELECTRICAL), 5TH FLOOR, REVENUE TOWER
         (HOUSING BOARD) PARK AVENUE ROAD,
         PIN-682 011, ERNAKULAM.

         SMT.M.U.VIJAYALAKSHMI, SC FOR R1 TO R3
         SRI.BRIJESH MOHAN (APPEARS FOR R1 TO R3)

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 09.11.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C)No.24286/2021

                                    2




                              JUDGMENT

Dated this the 9th day of November, 2021

The petitioner challenges the proposed change of

alignment of electrical distribution boxes after starting work

and that too without notice. The petitioner prayed that the

4th respondent be directed to erect all the electrical

distribution boxes only in the places approved as per Ext.P2

sketch.

2. The learned Standing Counsel representing

respondents 1 to 3 on instructions submitted that

respondents 1 to 3 are adhering to Ext.P2 and the electrical

distribution boxes will be placed at the space earmarked in

Ext.P2 and respondents 1 to 3 do not propose to depart

from Ext.P2. In view of the emphatic submission made by

respondents 1 to 3, no further orders are required in this writ

petition.

WP(C)No.24286/2021

Accordingly, the writ petition is disposed of recording

the submission made by the learned Standing Counsel for

respondents 1 to 3 as above.

Sd/-

N. NAGARESH JUDGE ncd/09.11.2021 WP(C)No.24286/2021

APPENDIX OF WP(C) 24286/2021

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE TAX RECEIPT ISSUED FOR THE YEAR 2020-2021 DATED 19.06.2020 ISSUED BY THE VILLAGE OFFICER MATTANCHERY VILLAGE. Exhibit P2 TRUE COPY OF THE APPROVED SKETCH PREPARED BY THE 4TH RESPONDENT. Exhibit P3 PHOTO SHOWING THE ERECTION OF C-SEP-

Exhibit P4 PHOTO SHOWING CONSTRUCTION STARTED FOR C-SFP-1.

Exhibit P5 PHOTO SHOWING THE SURVEY ON THE EASTERN SIDE OF THE ROAD STARTING FROM THE SIDE OF SYNAGOGUE.

Exhibit P6 PHOTO SHOWING THE PROPOSED SHIFTING PLACE OF C-SFP-1.

Exhibit P7           TRUE COPY OF THE PETITION DATED
                     09.10.2021     SUBMITTED     BY    THE

PETITIONER BEFORE THE 3RD RESPONDENT. Exhibit P8 TRUE COPY OF THE PETITION DATED 25.10.2021 BEFORE THE 3RD RESPONDENT.

Exhibit P9           TRUE COPY OF THE PETITION DATED
                     26.10.2021     SUBMITTED     BY    THE

PETITIONER BEFORE THE 1ST RESPONDENT.

 
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