Mata Amritanandamayi Math vs State Of Kerala
2021 Latest Caselaw 23709 Ker

WP(C) No.26974/2021                      1/3

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                      THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
           Tuesday, the 30th day of November 2021 / 9th Agrahayana, 1943
                              WP(C) NO. 26974 OF 2021
   PETITIONER:

          MATA AMRITANANDAMAYI MATH, KODUNGALLOOR, REPRESENTED BY THE GENERAL
          SECRETARY OF THE MATH, SWAMI PURNAMRITANANDA PURI, S/O. KUTTAPPAN
          NAIR, AGED 64 YEARS, R/O. MATA AMRITANANDAMAYI MATH, AMRITAPURI
          P.O., PARAYAKADAVU, ALAPPAD, KOLLAM, AMRITHAPURI, KERALA-690525.

   RESPONDENTS:

      1. STATE OF KERALA REPRESENTED BY SECRETARY TO GOVERNMENT, DEPARTMENT
         OF REVENUE, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.
      2. THE REVENUE DIVISIONAL OFFICER, CIVIL STATION ANNEX, IRINJALAKUDA,
         THRISSUR, PIN-680125.
      3. THE SECRETARY, KODUNGALLOOR MUNICIPALITY, KODUNGALLOOR P.O.,
         THRISSUR, PIN-680664.


        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 :-

        (a) direct the 3rd respondent to process the application for
   regularisation on payment of fee @10% on the fair value.

        (b) direct the 3rd respondent to process the application for
   building permit, without insisting on the payment of Rs.100/- per.sq.ft.,
   pending disposal of the Writ Petition.


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SRI.B.G.HARINDRANATH Advocate for the petitioner, GOVERNMENT PLEADER for
   R1 & R2 and of STANDING COUNSEL for R3, the court passed the following:
 WP(C) No.26974/2021                          2/3




                          ANU SIVARAMAN, J
               ==========================
                        W.P.(C). No.26974 of 2021
               ============= ============
                 Dated this the 30th day of November, 2021

                                      ORDER

Admit.

2. Learned Government Pleader takes notice for respondents 1 and 2.

Learned standing counsel takes notice for the 3rd respondent.

3. There will be an interim direction to the 2 nd respondent to take up

Ext.P8 application and to consider and pass orders on the same in

consonance with Ext.P10 Government Order and the amended provisions of

the Act, the Rules and the Schedules attached thereto and without reference

to the Circular dated 23.07.2021.

4. There will be a further direction to the 3rd respondent to process the

application for building permit, without insisting for payment of Rs.100/-

per sq.ft., provisionally and pending further orders in this writ petition.

Post along with connected cases.

Sd/-

                                                   Anu Sivaraman, Judge
   NP




30-11-2021                     /True Copy/                          Assistant Registrar
 WP(C) No.26974/2021                 3/3


Exhibit P10           TRUE COPY OF THE GAZETTE NOTIFICATION DATED 25.2.2021

PUBLISHED IN KERALA GAZETTE DATED 21.4.2021 PURSUANT TO THE JUDGMENT IN WP(C) NO.14312 OF 2019.

Exhibit P8 TRUE COPY OF THE APPLICATION IN FORM 7 DATED 30.1.2020 SUBMITTED BY PETITIONER.