Abha K.N vs Corporation Of Kochi
2021 Latest Caselaw 20484 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
        FRIDAY, THE 1ST DAY OF OCTOBER 2021 / 9TH ASWINA, 1943
                        WP(C) NO. 19831 OF 2021
PETITIONER/S:

            ABHA K.N.,
            AGED 48 YEARS
            W/O. K.T. SHYAM KUMAR, P2,
            ACE CITY HOMES, HAMSAKUNJ LANE,
            SRM ROAD, ERNAKULAM, KOCHI-682 018

            BY ADVS.
            JAI GEORGE
            DAISY A.PHILIPOSE



RESPONDENT/S:

    1       CORPORATION OF KOCHI,
            CORPORATION OFFICE, PARK AVENUE,
            ERNAKULAM, KOCHI-682 011,
            REPRESENTED BY ITS SECRETARY.

    2       THE SECRETARY,
            CORPORATION OF KOCHI, CORPORATION OFFICE,
            PARK AVENUE, ERNAKULAM, KOCHI-682 011

            BY ADV SOBHAN GEORGE




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 19831 OF 2021
                                          2



                                 JUDGMENT

The Writ petition is filed seeking directions to the 2 nd respondent to take

immediate action to clear vegetation from the abandoned land situated on the

western side of the petitioner's property. Ext.P1 is the complaint preferred by

the petitioner, seeking urgent remedial action in this regard.

2. The learned Standing counsel for the Corporation submits that

appropriate steps will be taken on Ext.P1 application by the 2 nd respondent

within 3 weeks from the date of receipt of copy of this judgment.

3. In the above view of the matter, there will be a direction to the 2 nd

respondent to take appropriate action on Ext.P1 representation preferred by

the petitioner, taking note of the specific provisions of the Kerala

Municipality Act, 1994 and to redress the grievance of the petitioner within 3

weeks from the receipt of copy of this judgment.

The Writ petition is disposed as above.

(Sd/-)

ANU SIVARAMAN, JUDGE

rps/ WP(C) NO. 19831 OF 2021

APPENDIX OF WP(C) 19831/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE COMPLAINT DATED 15.10.2020 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

Exhibit P2 PHOTOGRAPHS OF THE PROPERTY SITUATED ON THE WESTERN SIDE OF THE PROPERTY OF THE PETITIONER.

Exhibit P3 TRUE COPY OF THE JUDGMENT DATED 20.11.2019 IN W.P.C NO. 30418/2019.

                        //True copy//       PA to Judge