K.B.Ratheesh vs Secretary
2021 Latest Caselaw 20142 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE N.NAGARESH
 FRIDAY, THE 24TH DAY OF SEPTEMBER 2021 / 2ND ASWINA, 1943
                     WP(C) NO. 1343 OF 2021
PETITIONER:

         K.B.RATHEESH,
         AGED 39 YEARS,
         S/O.BALAN, KARIKUTTIYIL HOUSE,
         P.O.ANCHERY,
         THRISSUR DISTRICT, PIN-680006.

         BY ADVS.
         SRI.B.PREMNATH (E)
         SMT.BILU K CHANDRAN
         SHRI.SARATH M.S.


RESPONDENTS:

    1    SECRETARY,
         THRISSUR CORPORATION,
         THRISSUR, PIN-680001.

    2    THRISSUR CORPORATION,
         REPRESENTED BY ITS SECRETARY,
         THRISSUR, PIN-680001.

    3    DR. LUIS K. MANAVALAN,
         MANAVALAN HOUSE, PATTALAKKAL ROAD,
         KURIYACHIRA P.O.,
         THRISSUR, PIN-680006.

         BY ADV SHRI. SANTHOSH P.PODUVAL, SC, THRISSUR
         CORPORATION

     THIS WRIT PETITION       (CIVIL) HAVING COME UP     FOR
ADMISSION ON 24.09.2021,      THE COURT ON THE SAME      DAY
DELIVERED THE FOLLOWING:
 WP(C) No.1343/2021
                                :2 :




                        JUDGMENT

~~~~~~~~~

Dated this the 24th day of September, 2021

Aggrieved by the construction made over a

dilapidated building, the petitioner has approached this Court

seeking to direct the 1st respondent to stop the construction

activities on the building by issuing notice under Section 406

of the Municipalities Act, 1994 and also to demolish the

construction already made therein.

2. The learned Standing Counsel for the Thrissur

Corporation has filed a counter affidavit in the writ petition.

3. When the writ petition came up for hearing today,

the learned counsel for the petitioner submitted that the 1 st

respondent has given a communication to the petitioner

stating that the building in question is completely demolished

as reported by the Overseer to the Municipality as per his

inspection report dated 10.03.2021. WP(C) No.1343/2021

In view of the above, no further orders are required

in this writ petition. Accordingly, the writ petition is closed

recording the above submission.

Sd/-

N. NAGARESH, JUDGE

aks/24.09.2021 WP(C) No.1343/2021

APPENDIX OF WP(C) 1343/2021

PETITIONER' EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE COMPLAINT OF THE PETITIONER TO THE 1ST RESPONDENT, DATED 16.12.2020.

EXHIBIT P1(A) TRUE COPY OF THE ACKNOWLEDGEMENT NO.DW3 45262/20 OF THE 1ST RESPONDENT, DATED 16.12.2020.

EXHIBIT P2 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT UNDER THE RIGHT TO INFORMATION ACT, 2005, DATED 15.12.2020.

EXHIBIT P2(A) TRUE COPY OF THE ACKNOWLEDGEMENT NO.DW6 45098/20 OF THE 1ST RESPONDENT, DATED 15.12.2020.

EXHIBIT P3              TRUE COPY OF THE REPLY OF THE PUBLIC
                        INFORMATION    OFFICER    OF   THE    2ND
                        RESPONDENT    UNDER    THE    RIGHT    TO
                        INFORMATION     ACT,     2005,     HAVING

NO.DW3/45098/20, DATED 8.1.2021.

SR