Kerala High Court
Thalhath Muhammed vs Manjeri Municipality on 23 September, 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
THURSDAY, THE 23RD DAY OF SEPTEMBER 2021 / 1ST ASWINA, 1943
WP(C) NO. 11990 OF 2018
PETITIONER:
THALHATH MUHAMMED, AGED 53 YEARS
53 YEARS, S/O. ABDULLKUTTY HAJI, AVUNNIPURATH HOUSE, COURT
ROAD, KACHERIPADI, MANJERI P.O., MALAPPURAM DISTRICT.
BY ADVS.V.M.KRISHNAKUMAR
MAYA M.
RESPONDENTS:
1 MANJERI MUNICIPALITY REPRESENTED BY ITS SECRETARY,
MUNICIPAL OFFICE, MANJERI, MALAPPURAM DIST., PIN-676121.
2 SECRETARY, MANJERI MUNICIPALITY, MUNICIPAL OFFICE, MANJERI,
MALAPPURAM DIST., PIN-676121.
3 MUNICIPAL ENGINEER, MANJERI MUNICIPALITY, MUNICIPAL OFFICE,
MANJERI, MALAPPURAM DIST., PIN-676121.
4 DISTRICT COLLECTOR, CHAIRPERSON, DISTRICT DISASTER MANAGEMENT
AUTHORITY, MALAPPURAM, COLLECTORATE- MALAPPURAM, PIN-676 505.
BY ADV R.RANJITH (MANJERI)
SRI.K.P.HARISH, SR.G.P. FOR R4
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 23.09.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C)NO.11990 OF 2018
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JUDGMENT
Dated this the 23rd day of September, 2021
S.MANIKUMAR, C.J.
Petitioner in this writ petition claims to be a resident of Manjeri
Municipality. He is stated to be a law abiding citizen and a commuter in
buses that starts from old bus stand in the Manjeri Municipality. According
to the petitioner, this Public Interest Litigation is filed in the interest of
safety and security of the commuter public in Manjeri Municipality.
2. Petitioner has contended that the old bus stand in Manjeri town is
admittedly in a dilapidated state, causing grave danger to the public at large.
3. However, the respondents have not taken urgent remedial action to
demolish it, despite their statutory duties and power to do so. There are
binding directions issued by the District Collector, the 4 th respondent under
the Disaster Management Act, 2005, and resolutions of the Municipality that
the building should be demolished, passed from 2014 onwards.
4. Contending inter alia that the bus stand in the premises of Manjeri
Municipality is in a dilapidated condition, endangering human life, and
despite pointing out the same to the Municipality, no action has been taken,
instant writ petition is filed for the following reliefs:-
W.P.(C)NO.11990 OF 2018
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"i. Issue a writ in the nature of mandamus commanding the 1 st respondent
to implement Exhibit P7 decision and Exhibit P10 direction and to ensure
that the dilapidated Kurikkal Smaraka Soudham in old bus stand premises
of Manjery municipality is removed within such time as may be fixed by
this Hon'ble Court.
ii. Issue a writ in the nature of mandamus commanding the 4 th respondent
to invoke its powers under the Disaster Management Act, 2005 to control
and regulate vehicular and passenger traffic in the old bus stand of
Manjery municipality and to ensure that the dilapidated Kurikkal Smaraka
Soudham is removed, within such time as may be fixed by this Hon'ble
Court.
iii. Issue a writ in the nature of mandamus commanding the 2 nd respondent
not to permit occupancy of rooms in Kurikkal Smaraka Soudham in the old
bus stand in Manjeri Municipality, without obtaining fitness certificate
from the Municipal Engineer forthwith."
5. Petitioner has contended that there are three bus stands within
Manjeri Municipal limits and the oldest bus stand is known as old bus stand,
which is situated in 80 cents of land, within the Municipal area.
6. In the said bus stand, there is an old building having 20 rooms each
in ground and first floors, which is more than 45 years old.
7. Apart from the building, as aforesaid, there are 10 - 12 bus tracks in
the said bus stand.
8. There is another bus stand having an extent of 1.20 acres of land,
namely Seethi Haji bus stand.
9. A new bus stand with all the facilities (IGBT) was inaugurated
within the municipal area in 2013. The said bus stand is having three acres
W.P.(C)NO.11990 OF 2018
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of land and is having all the facilities. Photographs enclosed along with the
writ petition depict that the building is in a dilapidated condition.
10. Mr. R. Ranjith (Manjeri), learned counsel appearing for Manjeri
Municipality/respondents 1 to 3 submitted that being aggrieved by the
order of demolition passed by the Municipality, occupants of the building
have filed an appeal before the Tribunal for Local Self Government
Institutions, Thiruvananthapuram, and that the matter is still pending.
11. It is further submitted that all efforts have been taken by the
Municipality to vacate the existing interim stay and to proceed further with
the demolition works of the K.S.S Bus Stand Building.
12. A detailed counter affidavit has been filed on behalf of Manjeri
Municipality/respondents 1 to 3, which reads as under:
"2. It is humbly submitted that the occupants in the Kurikkal Smaraka
Soudham Bus Stand were given eviction notices with No. R4-2876/14,
dated 14/02/2014 to vacate their respective rooms before 15/3/2014
and it is also insisted in the notices that such vacating of the rooms
should be reported in writing before the office of the Municipality on
the basis of the report of the Municipal Engineer stating that the
Kurikkal Smaraka Soudham/R.D.B buildings are in dangerously
dilapidated condition.
3. On 5/3/2014 itself, the Municipal Chairman was authorized to call a
meeting of the licensees of the Kurikkal Smaraka Soudham /R.D.B
buildings and to discuss about the necessity of demolishing the
buildings by the Municipal Council. The Municipality has always
assured them that they will be given priority in the new building with
the license fees and advance amount that would be decided later by the
Municipal Council after construction of the new building. Though all
efforts have taken by the Municipality, the meeting with the licensees
did not gain the needed result.
W.P.(C)NO.11990 OF 2018
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4. Further, the petitioner in this Writ Petition has preferred W.P.(C)
1046/2017 stating that the building concerned is in dilapidated
condition and it should be demolished expeditiously and the said case
was disposed by this Hon'ble Court vide Exhibit P4, directing the
Secretary of the Municipality to consider and pass orders on the
representation considered by the petitioner, within a period of six
weeks after hearing the petitioner and other persons likely to be
affected by the orders to be passed by the 2 nd respondent, dated
17/03/2021.
5. Later the petitioner preferred a Contempt Case as Contempt Case
(Civil) No. 1762 of 2017 and during the pendency of the Case, the
respondent complied with the order and the Contempt Case was
disposed of by order dated 23/11/2017 finding that the directions in
the judgment dated 17/03/2017 in W.P(C) No. 1046 of 2017 have been
complied with by the respondent. True Copy of the judgment in
Contempt Case (C) No. 1762 of 2017 in W.P. (C) 1046/2017, dated
17/03/2017 is produced herewith and marked as Exhibit R1[a).
6. Earlier, the Revenue Inspector reported that the concrete ceiling of
the K.S.S Building in the western side was about to be tumble down and
it may cause accidents to the public in his report dated 29/06/2017.
7. The Assistant Engineer in the Municipality in his report, dated
04/07/2017 stated that the K.S.S Bus Stand building, which is situated
in the centre of the Manjeri Town, was constructed for about 50 years
back. The said building was constructed as a reinforced concrete
structure using masonry wall. During the inspection of the building, it
is seen that there are several ruptures and fungus marks in the
structure. There are also leakages due to rain. Moreover, there are
ruptures nearby the beam which is the important part ot the building
and also on other parts. The inner area of the slabs were broken and
fell down already in several areas. Due to that, the steel bars in the
slabs were exposed towards the outer side and they were rusted away
already. Slab is the structural element that takes the load initially and
transfer it through the beam, then through the pillars and finally rests
on the floor through the footing. When the slab takes the load, it acts
as an external moment and the moment to resist the Beam is
completely involved in the reinforcement of the slab. Here, the
covering below the slab has ruined already and the reinforcement is
rusted away and its yield strength has lost partially. Therefore the slab
may damage immediately or may fail in long run. For the above
reasons, due to the leakage of water or by the foundation settlement,
there are chances for more cracks in the building. That will affect the
whole structure. Thus it is reported that the building cannot withstand
any more additional loading. Moreover, the masonry can only be kept
W.P.(C)NO.11990 OF 2018
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as a barrier. For the above reasons, it is reported that there are
possibilities of differential settlement and damages while loading the
existing and upcoming weights. On basis of the above inspection, it is
reported that the said building is not safe as it is a place where
hundreds of people come and go on daily basis, there are more chances
for huge losses including loss of lives and due to the fact that the
repairing of the building is not possible and it may incur the same
expense as of constructing a new building, it would be appropriate to
vacate the existing shops and the occupants and to prohibit the entry
of the public to the building. True copy of the report of the Assistant
Engineer, dated 04/07/2017 along with the English Translation is
produced herewith and marked as Exhibit R1(b).
8. It is humbly submitted that further again as per the 4th No. decision
of the Municipal Council (File No. E2-131 17/17) dated 18/08/2017,
Municipality decided to give eviction notices to the licensees of the
K.S.S Building considering the dangerous situation of the building.
9. Another a meeting was conducted on 19/09/2017 presided by the
Chairperson of the Municipality with the license holders and certain
decisions were taken. As the construction of the new building has to be
begun as expeditiously as possible, all the license holders were directed
to be vacated on or before 30/9/2017 and notices (No. R4- 2876/14)
informing the same were issued to them on 19/09/2017 itself.
10. Further as per the No. 1st decision taken by the Municipal Council
Convened on 10/10/2017, it was decided to collect all pending rent due
to the Municipality by the licensees in the K.S.S building until
30/09/2017 and to cancel the licenses of the 27 licensees in the building
from 09/10/2017 unanimously.
11. Then the occupants gave a communication to the Municipality
dated 10/10/2017 stating that they were not heard before a decision is
taken and issuing eviction notices (R4/E2/13117/2017) dated
13/09/2017 and intimated that against the same, they are prepared to
file a Contempt Case before this Hon'ble Court. It was absolutely false
and the occupants were given proper notices always and the
communication with them regarding the danger that the public may
suffer including them has been a gradual process till date.
12. It is true that on 14/02/2018, while one Mr. Irshad, S/o. Mayinkutti
residing at Malavam House - a commuter, was walking out of the Bus
Stand building through the area where a transformer of KSEB stands, a
concreate piece fell off the roof of the building and though he avoided
by slipping away, he fell down supporting with his hand, he was injured
and bone in the hand was fractured. He had undergone treatment in
Medical College, Manjeri and applied for demolishing the obsolete
W.P.(C)NO.11990 OF 2018
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building for creating a new one and also for granting his medical
expenses.
13. On 26/02/2018, the Deputy Collector directed the Municipality to
take appropriate actions immediately on a petition preferred by one
Ms. Fathima Suhra and Others alleging that the Bus Stand Building is
used by the public including women and students and the Municipality
could not take a decision for the last 10 years regarding its rebuilding
and that intoxicants are sold openly around the building.
14. Considering the dangerous situation of the building, the appeal
preferred by one Mr. Feroz Babu, claiming to be the Secretary,
Kurikkal Smaraka Soudham Stall Association, an unregistered
Association, Manjeri Municipal Bus Stand Building, Manjeri,
challenging the proceedings rejecting the renewal of the licenses of
the occupants was dismissed by the Municipal Council vide 16th no.
decision on 24/03/2018 and said information was communicated to
him on 26/03/2018 as no.R4-2876/2014 communication.
15. Then the said Mr. Feroz Babu challenged the decision of the
Council rejecting the appeal before the learned Tribunal for Local Self
Government Institutions, Thiruvananthapuram as Revision Petition
No. 31 of 2018. The revision petition was allowed by the learned
Tribunal and it was held that "impugned order No. R4/2876/14 dated
26/3/18 issued by the respondent and the same is produced as
Annexure P1. As per the said document, it is seen that the Municipality
issued the said notice on the basis of the decision No. 17 dated
24/3/2018 taken by the municipal council are set aside. The
respondent is directed to consider the issue once again afresh after
affording an opportunity to the petitioner and shall take a decision
within 60 days. Further, the respondent municipality before arriving a
decision, must seek the help of an expert engineer". True copy of the
order of the Tribunal for Local Self Government Institutions,
Thiruvananthapuram in R.P. No. 31/2018, dated 9/10/2018 is produced
herewith and marked as Exhibit R1(C).
16. lt is humbly submitted that even before the order of the Tribunal,
Exhibit R1(b) - stability report was prepared by the then Assistant
Engineer in Municipality, Sri. Mubarak C.K., who has Sufficient
experience, expertise and educational qualification for analysis of a
building to check if it is in dilapidated and obsolete condition and
preparation of the Stability Report. The said engineer is qualified BE
and ME (Structural) and also has sufficient experience in government
service and also in private sector. But unfortunately, the Municipality
W.P.(C)NO.11990 OF 2018
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could not produce it on time before the Tribunal, though it was
pleaded that the decision to demolish the building was taken on the
basis of the Stability Report from the engineer concerned.
17. The order of the Tribunal for Local Self Government Institutions,
Thiruvananthapuram in R.P. No. 31/2018, dated 9/10/2018 has been
discussed in detail by the Council of the Manjeri Municipality and the
matter was considered afresh and considering the fact that the
Assistant Engineer in the Municipality who has analysed and prepared
the stability report is qualified enough and has the expertise to
prepare such a report, directed the occupants to vacate the building
and premises and decided to demolish the building. Thus the Manjeri
municipal council was decided to take immediate steps to demolish the
said building vide decision No. 11, dated 13/01/2020. True copy of the
decision no. 11 of the Manjeri Municipal Council, dated 13/01/2020
issued by the Chairperson of the Municipality stated it to be a true
copy along with the English translation is produced herewith and
marked as Exhibit R1(d).
18. Though the matter was considered afresh by the Manjeri Municipal
Council as directed by the Learned Triburnal for Local Self
Government Institutions, Thiruvananthapuram again Mr. Feroz Babu,
claiming to be the Secretary, Kurikkal Smaraka Soudham Stall
Association, an unregistered Association, Manjeri Municipal Bus Stand
Building, Manjeri, challenged the No. 11 decision of the council, dated
13/01/2020 by preferring R.P. No. 23/2020. True copy of the revision
petition filed in R.P. No. 23/2020 before the Tribunal for Local Self
Government Institutions, Thiruvananthapuram, dated 14/03/2020 is
produced herewith and marked as Exhibit R1(e). The learned tribunal
stayed the No. 11 decision of the council, dated 13/01/2020 decision
without appreciating the merits of the case vide order dated
17/3/2020. True copy of the order of the Tribunal for Local Self
Government Institutions, Thiruvananthapuram in I.A. No.360/2020 in
Revision Petition No.23/2020, dated 17/3/2020 is produced herewith
and marked as Exhibit R1(f).
19. It is humbly submitted that the above R.P 23/2020 which is
pending before the Tribunal for Local Self Government Institutions
was posted for the appearance of the Municipality on 17/04/2020. The
municipality has entrusted a counsel to appear before the tribunal
with all relevant records to vacate the stay and to file the written
statement before the said date. On 17/04/2020, there was no sitting for
the tribunal and case was notified to be posted on 26/08/2020, again
W.P.(C)NO.11990 OF 2018
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notified to 19/11/2020 and further to 22/02/2021. It is submitted that
only on 22/02/2021, the counsel for the respondent could appear
before the Tribunal after the return of notice for the appearance of the
respondent. On 22/02/2021, the Hon'ble Tribunal adjourned the case
to 14/05/2021, ordered the respondent to file written statement. On
14/05/2021, the statement along with counter affidavit to vacate the
stay was prepared to file before the tribunal. Unfortunately, the case
was adjourned by notification to 27/09/2021. The reason for not filing
the written statement on 14/05/2021 was that the counsel appearing
for the revision petitioner is practicing at Attingal Court Center,
Thiruvananthapuram and hence the counsel appearing for the
respondent herein could not serve the copy on the said date and thus
the written statement could not be made part of the records. It is
humbly submitted that the written statement as well as the counter
affidavit on I.A. No. 360/2020 in Revision Petition No. 23/2020 to
vacate the stay is all prepared and will be on records before 7/9/2021
before the Hon'ble Tribunal for Local Self Government Institutions,
Thiruvananthapuram. Therefore it is humbly submitted that all efforts
were taken by the Municipality to vacate the existing interim stay and
to proceed further with the demolition works of the K.S.S Bus Stand
Building.
20. It is most humbly submitted that though there was an order of this
Hon'ble Court to file a detail counter affidavit/statement with all
documents and also to explain the steps taken for the disposal of
Revision No. 23/2020 pending on the file óf the Tribunal as last chance
when the matter was posted on 02/09/2021, only dụè to the fact that
all the necessary documents were entrusted to the Counsel appearing
for the Municipality in the Tribunal for Local Self Government
Institutions, Thiruvananthapuram, the officials in Municipality could
not procure all the details and documents on time and prepare a
statement and entrust it to the Standing Counsel appearing before this
Hon'ble Court. Therefore, it is humbly submitted that the Standing
Counsel appearing for the Municipality was not in a position to file the
counter affidavit/ statement before 16/09/2021, when the matter was
posted for disposal. On the very next day that is on 17/09/2021 itself, a
statement was prepared with all the necessary documents and it was
handed over to the Standing Counsel. It is most humbly submitted that
there is no willful latches or negligence from the part of Municipality.
13. Pursuant to the direction of this court, a memo has been filed by
Mr.K.P.Harish, learned Senior Government Pleader, on 22.9.2021, along with
W.P.(C)NO.11990 OF 2018
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a report of the Executive Engineer, PWD Building Division, Malappuram.
Report of the Executive Engineer, PWD Building Division, Malappuram,
reads as under:
"REPORT CALLED FOR BY THE DISTRICT COLLECTOR, MALAPPURAM
DISTRICT ON THE WRIT PETITION NO. WP(C)NO.11990/2018 HON'BLE
HIGH COURT OF KERALA IN CONNECTION WITH THE STRUCTURAL
STABILITY OF THE OLD MUNICIPAL BUS STAND BUILDING AT MANJERI
MUNICIPALITY.
The Assistant Executive Engineer and the Assistant Engineer,
PWD Buildings, Manjeri, the Municipal Secretary Manjeri Municipality,
the representative from the Eranad Taluk are carried out joint
inspection on3.9.2021 in the old Municipal Bus stand Building at
Manjeri.
It is further submitted that, the municipal old bus stand building
is constructed approximately 50 years back. The actual age of the
building will be reported by the Municipal authorities. The said
building is constructed in a pattern of two 'L' shaped building joined
together so as to use the centre portion as parking area for other
vehicle than buses. Two outer sides are facing two main roads Manjeri
to Malappuram and Manjeri to Pandikkad. And the other two sides are
facing internal roads of the bus stand for in an out for buses. The outer
side of the building facing the main road has occupied by commercial
shops and the other two faces has arranged for bus parking for 12
buses.
During the inspection, it was observed that the said old building
is in dilapidated condition. At many portions, the outer concrete is
seems to start spalling-down and hence the steel bars inside are found
corroded. Due to corroded steel bars, some of the columns and beams
are found extremely dangerous condition as they may collapse at any
time. Severe water leakages are observed in many portions of the slabs
in the building. This leakage in slabs, especially in heavy rain may
affect the old electrical fittings and ultimately leads to electrical shock
accidents.
It is also submitted that, the said old building is situated in the
main junction of the Manjeri Town. As the Building constructed years
back, they left only very less space for the main roads. If a new
building is proposed to construct after demolishing the old building
will facilitate the local Municipal authorities for better town planning.
W.P.(C)NO.11990 OF 2018
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Therefore, this office in an opinion that the old Municipal Bus
Stand Building may be demolished and construct a new building by
giving sufficient space for the main roads and the road junction so as to
avoid traffic jams. Photographs of the said damaged structure
elements of the buildings are enclosed herewith."
14. In the said report, it is stated that as the building in question is
constructed years back, they left only very less space for the main road. If a
new building is proposed to be constructed, after demolishing of the old
building, will facilitate the local Municipal authorities for better town
planning. Thus, it is opined that the old Municipal Bus Stand Building may
be demolished and a new building be constructed, by giving sufficient space
for the main roads and the road junction, so as to avoid traffic jams.
15. Considering the entire facts and circumstances of the case, we are
not inclined to interfere with the matter, at this stage, as revision petition is
stated to be pending before the Tribunal for Local Self Government
Institutions, Thiruvananthapuram, against the order of demolition.
16. However, in the light of the averments made in the counter
affidavit filed by respondents 1 to 3 at the report, which we have extracted,
that all efforts should be taken for vacating the interim order of stay
granted by the Tribunal and for the disposal of the revision petition, the
Tribunal should consider the merits inter se, and dispose of the revision
petition. We only direct the respondents 1 to 3, Manjeri Municipality
W.P.(C)NO.11990 OF 2018
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authorities, to take effective steps for the above forthwith, and act
according to the decision taken by the Tribunal for Local Self Government
Institutions, Thiruvananthapuram, without any further delay.
Writ petition is accordingly disposed of.
SD/-
S.MANIKUMAR
CHIEF JUSTICE
SD/-
SHAJI P CHALY
JUDGE
jes
W.P.(C)NO.11990 OF 2018
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APPENDIX
PETITIONER'S EXHIBITS:
EXHIBIT P1 PHOTOGRAPH SHOWING THE PRESENT STATE OF THE BUILDING IN MANJERI
MUNICIPAL BUS STAND.
EXHIBIT P1(a) PHOTOGRAPH SHOWING THE PRESENT STATE OF THE BUILDING IN MANJERI
MUNICIPAL BUS STAND.
EXHIBIT P1(b) PHOTOGRAPH SHOWING THE PRESENT STATE OF THE BUILDING IN MANJERI
MUNICIPAL BUS STAND.
EXHIBIT P1(c) PHOTOGRAPH SHOWING THE PRESENT STATE OF THE BUILDING IN MANJERI
MUNICIPAL BUS STAND.
EXHIBIT P1(d) PHOTOGRAPH SHOWING THE PRESENT STATE OF THE BUILDING IN MANJERI
MUNICIPAL BUS STAND.
EXHIBIT P1(e) PHOTOGRAPH SHOWING THE PRESENT STATE OF THE BUILDING IN MANJERI
MUNICIPAL BUS STAND.
EXHIBIT P1(f) PHOTOGRAPH SHOWING THE PRESENT STATE OF THE BUILDING IN MANJERI
MUNICIPAL BUS STAND.
EXHIBIT P1(g) PHOTOGRAPH SHOWING THE PRESENT STATE OF THE BUILDING IN MANJERI
MUNICIPAL BUS STAND.
EXHIBIT P2 TRUE COPY OF THE RESOLUTION DATED 05.03.2014 OF THE MANJERI MUNICIPAL
COUNCIL WITH ENGLISH TRANSLATION.
EXHIBIT P3 TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER DATED 04.01.2017.
EXHIBIT P4 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT DATED 17.03.2017 IN W.P.
(C) NO. 1046 OF 2017.
EXHIBIT P5 TRUE COPY OF THE ORDER DATED 07.11.2017 PASSED BY THE 2ND RESPONDENT IN
COMPLIANCE OF EXHIBIT P4 WITH ENGLISH TRANSLATION.
EXHIBIT P6 TRUE COPY OF THE NOTICE DATED 16.08.2017 OF THE MEETING OF THE MANJERI
MUNICIPAL COUNCIL TO BE HELD ON 18.08.2017 WITH ENGLISH TRANSLATION.
EXHIBIT P7 TRUE COPY OF THE RECORD OF THE DECISIONS TAKEN ON THE MEETING OF THE
MANJERI MUNICIPAL COUNCIL ON 18.08.2017 WITH ENGLISH TRANSLATION.
EXHIBIT P8 TRUE COPY OF THE REPRESENTATION FILED ONE IRSHAD BEFORE THE SECRETARY,
MANJERI MUNICIPALITY DATED NIL WITH ENGLISH TRANSLATION.
EXHIBIT P9 TRUE COPY OF THE PRESCRIPTION ISSUED BY THE GOVERNMENT MEDICAL
COLLEGE TO MR. IRSHAD DATED 14.02.2018.
EXHIBIT P10 TRUE COPY OF THE DIRECTIONS ISSUED BY THE DISTRICT COLLECTOR TO THE
SECRETARY, MANJERI MUNICIPALITY WITH ENGLISH TRANSLATION.
//TRUE COPY //
P.S. TO JUDGE
