Bina Rose vs Thiruvananthapuram Corporation
2021 Latest Caselaw 23176 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
  WEDNESDAY, THE 24TH DAY OF NOVEMBER 2021 / 3RD AGRAHAYANA, 1943
                        WP(C) NO. 23105 OF 2021
PETITIONER:

          BINA ROSE
          AGED 37 YEARS
          D/O.JOHN BRADLY ROSE, TC 1/706-1, JAYA NAGAR, KATTELA,
          SREEKARYAM, TRIVANDRUM.
          BY ADVS.
          G.HARIHARAN
          PRAVEEN.H.
          SMITHA PRAVEEN
          JINU ANTONY
          T.T.SHANIBA
          M.V.VIPINDAS
          SISIRA M.SHIRINE


RESPONDENTS:

    1     THIRUVANANTHAPURAM CORPORATION
          REPRESENTED BY ITS SECRETARY, LMS VELLAYAMBALAM RD,
          OPPOSITE LMS COMPOUND, LMS COMPOUND, PMG,
          THIRUVANANTHAPURAM, KERALA-695033.
    2     THE SECRETARY
          THIRUVANANTHAPURAM CORPORATION, LMS VELLAYAMBALAM RD,
          OPPOSITE LMS COMPOUND, PMG, THIRUVANANTHAPURAM, KERALA-
          695033.
    3     THE SECRETARY
          ULLOOR ZONAL CORPORATION, 37, ELITE GARDENS RD., BAPUJI
          NAGAR, PONGUMOODU, THIRUVANANTHAPURAM, KERALA-695011.
    4     THE REGIONAL TOWN PLANNER,
          FXV2+GMG, SANTHI NAGAR, PULIMOODU, THIRUVANANTHAPURAM,
          KERALA-695001.
          BY ADVS.
          SHRI.P.K.MANOJKUMAR,SC,TVPM CORPORATION
          N.NANDAKUMARA MENON (SR.)


          SRI.APPU.P.S-GOVERNMENT PLEADER
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.23105 OF 2021

                                      2




                             JUDGMENT

Dated this the 24th day of November 2021

This writ petition is filed seeking directions

to the 3rd respondent to take up the application

submitted by the petitioner for layout approval,

referred to in Exhibit P2 without delay.

2. Heard the learned counsel for the petitioner

and the learned Standing Counsel appearing for the 1 st

respondent as well as the learned Government Pleader.

3. The learned standing Counsel appearing for

the Corporation submits that Exhibit P3 document

produced by the petitioner would show that the

application submitted by the petitioner has been

forwarded to the 4th respondent and that further steps

are liable to be taken on the application in accordance

with law.

There will, accordingly, be a direction to WP(C).No.23105 OF 2021

respondents 2 and 4 to see that appropriate steps are

taken on the application submitted by the petitioner. If

the same is received and pending with them, steps for

consideration of the application shall be taken within a

period of six weeks from the date of receipt of copy of

this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE SSK/24/11 WP(C).No.23105 OF 2021

APPENDIX

PETITIONERS' EXHIBITS:

A TRUE COPY OF THE REGISTERED WILL DATED Exhibit P1 01.09.2007.

A TRUE COPY OF THE RECEIPT OF THE LAYOUT Exhibit P2 APPROVAL PLAN, ISSUED BY THE FIRST RESPONDENT. TRUE COPY OF THE COMMUNICATION DATED 08.10.2021 Exhibit P3 SENT BY THE PETITIONER TO THE THIRD RESPONDENT.

RESPONDENTS' EXHIBITS:          NIL



  SSK                           //TRUE COPY//          PA TO JUDGE