Renju Benoy vs Chandran Nair A
2021 Latest Caselaw 20110 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
         Friday, the 24th day of September 2021 / 2nd Aswina, 1943
          CONTEMPT CASE(C) NO. 230 OF 2021(S) IN WP(C) 15783/2020

PETITIONER/PETITIONER

      RENJU BENOY,AGED 34 YEARS,W/O.BENOY PIUS,

      HOUSE NO.29/575B,MALIYAKKAL HOUSE,LANE NO.34,

      JANATHA ROAD,VYTTILA P.O.,ERNAKULAM-682 019.



      BY ADVOCATES M/S.JAGAN ABRAHAM M.GEORGE AND JAISON ANTONY

RESPONDENT/RESPONDENT

      CHANDRAN NAIR A, AGED 55 YEARS, SECRETARY IN CHARGE,

      CORPORATION OF COCHIN,CORPORATION OFFICE, PARK AVENUE,

      PIN-682 011



      SHRI.K.JANARDHANA SHENOY, STANDING COUNSEL FOR RESPONDENT


     This Contempt of court case (civil) having come up for orders on
24.09.2021, the court on the same day passed the following:

                                                             P.T.O.
                           ALEXANDER THOMAS, J.
                  =================================
                    Contempt Case (Civil) No.230 of 2021
                        [arising out of the judgment dated 19.08.2020
                                  in W.P(C) No.15783/2020]
                   ================================
                        Dated this the 24th day of September, 2021

                                        ORDER

Sri.K.Janardhana Shenoy, learned Standing Counsel for the Kochi

Municipal Corporation appearing for the respondent-Officer submits

that his party has filed a counter affidavit stating that the survey

conducted by the Taluk Surveyor, has shown that the petitioner intends

to construct the compound wall in a manner, which would encroach into

the 'thodu', which is vested with the respondent-Municipal Body and that

an affidavit dated 23.09.2021 has been filed in that regard. However, the

said affidavit is not made available to this Court. The Registry will

ascertain this and shall ensure that the same is placed on record.

2. Sri.K.Janardhana Shenoy, learned Standing Counsel for the

Kochi Municipal Corporation will ensure that a copy of the survey sketch

prepared by the Surveyor, should also be filed along with his memo and

advance copy thereof should be given to the learned counsel for the

petitioner, well before the next posting date.

List on 12/10/2021.

Hand Over

Sd/-

ALEXANDER THOMAS, JUDGE vgd 24-09-2021 /True Copy/ Assistant Registrar