Kerala High Court

M.N. Sunil Kumar vs Kerala Gramam Properties on 19 November, 2021

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                     &
                  THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
        Friday, the 19th day of November 2021 / 28th Karthika, 1943
                            WA NO. 1443 OF 2021

    AGAINST JUDGMENT DATED 22.9.2021 IN WP(C) 19723/2021 OF THIS COURT.

                                      ---

APPELLANTS/RESPONDENTS 2 TO 6,8 TO 11,13 TO 19,21 TO 23,25,26&28 :

1.M.N.SUNIL KUMAR,AGED 48,S/O.M.N.NARAYANAN,MAMBRAPILLY MANA,

  ANNAMANADA P.O.,CHALAKUDY,THRISSUR-680307.

2.KUMAR DAS,RAMANEEYAM,TC 8/853-4,TIRUMALA,

  THIRUVANANTHAPURAM-695006.

3.V.SURESH KUMAR,S/O.SRI.VELAYUDHAN CHETTIYAR,

  SURAMANA,SPRA 405,SREEPADMAM LINE,NETTAYAM P.O.,

  THIRUVANANTHAPURAM-695013.

4.T.S.SANKAR,S/O.THANKAPPAN NAIR,

  SOBHA NIVAS,ICR 106/1,SREEVARAHAM,

  THIRUVANANTHAPURAM-695009.

5.RAJA LAKSHMI HARIDAS,W/O.V.K.HARIDASAN,

  NELLIKKAL,EDAVETTY P.O.,THODUPUZHA-685588.

6.P.RAJA MOHANAN,S/O.KUTTISANKARAN NAIR,RANJANA,

  PALLIKKAL P.O.,MALAPPURAM-676517.

7.M.V.INDIRA,W/O.SANKARA NARAYANAN,SREELEKSHMI,

  MUTHUKURISI,ELAMKULAM P.O.,MALAPPURAM-679290.

8.M.O.VINOD,S/O.PARAMESWARAN NAMBOOTHIRIPAD,OZHUKIL,

  NELLUVAYA P.O.,THRISSUR-680584.

9.AJITH,S/O.GANGADHARAN PILLAI,

  RESIDING AT TC 21/1289,SAMGAM,

  NEDUMCAND P.O.,THIRUVANANTHAPURAM-695002.

10.K.NARENDRAN,S/O.GOPALAKRISHNAN NAIR,

   KELAMKANDOTH HOUSE,GURUVAYUR P.O.,THRISSUR-680101.

                                                                      P.T.O.
 11.VIJAYA MENON,S/O.KUTTIKRISHNAN MENON,

  PATTATHIL PUTHENPURA HOUSE,ANNAKARA,THRISSUR-680508.

12.DAYA RADHAKRISHNAN,KEZHUKUTTY HOUSE,CHEMMANNOOR P.O.,

  KANIPPAYYUR,THRISSUR-680517.

13.BALACHANDRAN PILLAI T.B.,S/O.T.R.GOVINDA MENON,EASWARA,

  SWADESHABHIMANI NAGAR,NEYYATTINKARA P.O.,

  THIRUVANANTHAPURAM-695121.

14.C.V.JESSY,W/O.LATE PAPPACHAN MANJALI,CHAVAKADU,

  GURUVAYUR,THRISSUR-680 506.

15.K.C.SASIKUMAR,S/O.LATE RAMUNNI MENON,ANAGHA,NHARANGAT,

  OLAKKARA P.O.,TIRURANGADI,MALAPPURAM-676306.

16.SHEEJA A.K.,W/O.LATE SONI THENGAMOM,TC 11/631,

  ANJALI,NANTHENCODE,KOWDIAR P.O.,THIRUVANANTHAPURAM-695003.

17.LAKSHMI P.,W/O.JANARDHANAN,T.C.40/95,ONNANT PUTHENTHERUVU,

  MANACAUD P.O.,THIRUVANANTHAPURAM-695009.

18.SUBASH M.,S/O.PARAMESWARAN NAIR,MANNARATHU HOUSE,

  GURUVAYUR P.O.,THRISSUR-680 101.

19.DR.VASUDEVAN,S/O.VMC NARAYANAN NAMBOOTHIRI,VAIDYAMADHAM MANA,

  MUZHATHOOR,THRITHALA P.O.,PALAKKAD-679 529.

20.RAJAGOPALAN NAIR,S/O.GOVINDAN NAIR,FLAT NO G-603,6TH FLOOR,

  SANTHI COMPLEX,SAKI VIHAR ROAD,THUNGA VILLAGE,POWAI,

  ANDERI (EAST),MUMBAI-400072.

21.MANNIL SANKUNNI NAIR,S/O.KESAVAN NAIR,FLAT NO.402,

  A-6 KACHNAR BLOCK,AAKRITI,ECOCITY,BHOPAL,MADHYA PRADESH-462001.

22.SANTHOSH KUMAR,S/O.UDAYAVANNA RAJA,

  RESODING AT HQ CWE (NAVY)VASCO DA GAMA,GOA-403802.

                                                                    P.T.O.
 BY ADVS.M/S.R.T.PRADEEP,V.VIJULAL,

BINDUDAS M. & K.C.HARISH

RESPONDENTS/PETITIONER & RESPONDENTS 1,7,12,20,24,27 & 29:

1.KERALA GRAMAM PROPERTIES,LAKSHMI HOMES,NEAR LION'S CLUB,

  MAVINCHUVADU,THAIKKAD P.O.,GURUVAYOOR-680104,

  REPRESENTED BY THE MANAGING PARTNER OF KERALA

  GRAMAM PROPERTIES,FIYAS THANVEER,AGED 37 YEARS,

  S/O.R.V.ABDUL MAJEED,IX/87,RAYAMARAKKARVEETTIL HOUSE,

  GURUVAYOOR AMSOM,KARAKKAD DESOM,CHAVAKKAD,THRISSUR-680101.

2.KERALA REAL ESTATE REGULATORY AUTHORITY,SWARAJ BHAVAN,

  NALANDA LN,NANDANCODE,THIRUVANANTHAPURAM,

  REPRESENTED BY THE CHAIRMAN,PIN-695003.

3.SHAMEER,S/O.ABU,FLAT NO.608,AL KAHTHIR BUILDING A-BLOCK,

  AL NAHDA SHARJAH,UAE,RESIDING AT KARUPPAM VEETTIL,

  IRINGAPURAM P.O.,GURUVAYUR,THRISSUR-680103.

  REPRESENTED BY POWER OF ATTORNEY HOLDER HASEENA SHAMEER,

  RESIDING AT KARUPPAM VEETTIL,IRINGAPURAM P.O..

  GURUVAYUR,THRISSUR-680103.

4.VISWANATHAN K.V.,KGRA-AG-2,PUTHANPALLI P.O.,GURUVAYOOR-680103.

  REPRESENTED BY POWER OF ATTORNEY HOLDER SRI.SANKAR NARAYANAN,

  S/O.S.N.WARRIER SREELAKSHMI,MUTHUKKURUSSI,ELAMKULAM P.O.,

  MALAPPURAM-679 290.

5.LAKSHMI MENON,PATTATHIL PUTHENPURA HOUSE,ANNAKKARA,

  THRISSUR-680508,REPRESENTED BY POWER OF ATTORNEY HOLDER

  SRI.VIJAYAN MENON,S/O.KUTTIKRISHNA MENON,

  PATTATHIL PUTHENPURA HOUSE,ANNAKARA,THRISSUR-680508.

6.RANGANATH,S/O.VENKITACHALAM IYER,FLAT NO.8/B,

  GEEVAN PRAKASH,NES SCHOOL MARG BHATTIPACFA,

  BHANDEEP WEST,MUMBAI-400078,REPRESENTED BY HIS

  POWER OF ATTORNEY HOLDER V.K.SANAL KUMAR,SHANMUGA VILASOM,

  VAIKKATILLAM,NEDUMPURAM P.O.,THIRUVALLA,PATHANAMTHITTA-689 110.

                                                                    P.T.O.
 7.LESHITHA HARIKUMAR,W/O.K.HARIKUMAR KIDSON,PUTHIYARA P.O.,

  KOZHIKODE-73004,REPRESENTED BY POWER OF ATTORNEY HOLDER

  SRI.K.HARIKUMAR,S/O.K.SOMASUNDARAN,KIDSON,PUTHIYARA P.O.,

  KOZHIKODE-673004.

8.SANTHOSH M.,REPRESENTED BY POWER OF ATTORNEY HOLDER SRI.SUBASH,

  MANNARATHU HOUSE,GURUVAYOOR P.O.,THRISSUR-680 101.


     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay the operation of Judgment dated 22.9.2021 in W.P.(C)No.19723/2021
by the learned Single Judge of this Hon'ble Court, pending disposal of the
Writ Appeal.


     This Writ Appeal coming on for admission on 19/11/2021 upon perusing
the appeal memorandum, the court on the same day passed the following:


                                                                    P.T.O.
                          S.Manikumar, C.J.
                                  &
                          Shaji P.Chaly, J.
                  =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
                       W.A.No.1443 of 2021
                  =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
             Dated this the 19th day of November, 2021

                                   ORDER

S.Manikumar, C.J.

Before the writ court, the petitioner therein has sought

for the following reliefs:

"A. Call for the records leading upto Ext-P5 and quash Ext-P5 order issued by the 1st respondent by issuance of a Writ of Certiorari or any other appropriate writ order or direction. B. Declare that the 1st respondent has no jurisdiction to entertain Ext-P3 complaint and render all actions initiated by the 1st respondent pursuant thereto to be a nullity. C. Issue a writ of mandamus or any other appropriate writ order or direction quashing Exhibit P5 order passed by the 1st respondent to the extent that the Petitioner is directed to form association of the allottees."

2. After hearing the learned counsel for the petitioner as

well as the learned Government Pleader, writ court, vide

judgment dated 22.09.2021 in W.P.(C)No.19723 of 2021, ordered

thus:

W.A.No.1443 of 2021

"4. According to me, the question of jurisdiction can be raised before the 1st respondent itself by filing a petition. The 1st respondent can consider the same and pass appropriate orders in accordance to law before proceeding further. I don't want to make any observations about the merit of the case. All the contentions raised by the petitioner in this writ petition are left open.

Therefore this writ petition is disposed in the following manner.

1. The petitioner is free to file a petition before the 1st respondent raising the jurisdiction of the authority to proceed with Ext.P3 complaint and other similar complaints.

2. If such an application is received, the 1st respondent will consider the same and pass appropriate orders in accordance to law before proceeding with the complaint.

3. Before passing final orders the 1 st respondent will hear the petitioner and all other affected parties."

3. Being aggrieved, instant writ appeal is filed.

4. Having heard learned counsel for the appellants and

perused the material available on record, we deem it fit to

entertain the writ appeal and advert to the grounds raised.

W.A.No.1443 of 2021

5. Admit. Issue notice to respondent Nos.1 and 3 to 8

returnable in three weeks. Notice need not be issued to Kerala

Real Estate Regulatory Authority, respondent No.2.

There shall be an interim stay of the impugned judgment.

Sd/-

S.Manikumar Chief Justice