Kerala High Court
Varghese Mathai vs The Corporation Of Cochin on 5 April, 2022
WP(C) No.29184/2019 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
Tuesday, the 5th day of April 2022 / 15th Chaithra, 1944
WP(C) NO. 29184 OF 2019
PETITIONER:
VARGHESE MATHAI, AGED 57 YEARS, S/O.LATE K.V.MATHAI, KATTUMANGAT
HOUSE, TEMPLE ROAD, KADAVANTHRA.P.O., ERNAKULAM.
RESPONDENTS:
1. THE CORPORATION OF COCHIN REPRESENTED BY ITS SECRETARY, CORPORATION
OF COCHIN,ERNAKULAM.
2. DISTRICT COLLECTOR, COLLECTORATE,KAKKANAD,ERNAKULAM, PIN-682030.
3. P.S.SIVANKUTTY, AGED 69 YEARS S/.O LATE N.SIVARAMAN NAIR,KAILASAM,
M4/96,INDIRA NAGAR,KADAVANTHRA,PIN-682020.
4. K.J.PETER, AGED 73 YEARS S/O.LATE K.V.JOSEPH,MANISHA,M4/96,INDIRA
NAGAR,KADAVANTHRA,PIN-682020.
5. VIJAYAKUMAR, AGED 66 YEARS S/O LATE PANKAJAKSHAN NAIR,'ANUGRAHAM',
C5/10,INDIA NAGAR,KADAVANTHRA,PIN-682020.
6. PRAFULLAKUMAR, AGED 69 YEARS S/O.V.R.GOVINDAN,'SREELAKSHMI'
C5/11,INDIRA NAGAR,KADAVANTHRA,PIN-682020.
7. V.P.JAMES, AGED 64 YEARS S/O LATE V.P.PHILIP,C5/106,INDIRA
NAGAR,KADAVANTRA,PIN-682020.
8. JAYAPRAKASH.A.K, AGED 67 YEARS S/O.S.AYYAPPAN,C5/104,INDIRA NAGAR,
KADAVANTHARA,PIN-692020.
9. OMMEN PHILIP, AGED 62 YEARS S/O LATE K.O.PHILIP,C5/107,INDIRA NAGAR,
KADAVANTHARA,PIN-682020.
10. ADDL.R10- P.J.JOSEPH @ JOHNSON MASH, COUNCILOR, WARD
NO.57,CORPORATION OF COCHIN, ERNAKULAM, RESIDING AT 1 B,GOKULAM,
AMRUTH RETREAT, VIVEK NAGAR, PADAM STOP, K.P.VALLON ROAD,
KADAVANTRA(ADDL.R10 IS IMPELADED AS PER ORDER DATED 02.12.2019 IN
IA.NO, 1/2019 IN WP(C))
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 permit the petitioner to fill the drainage illegally
constructed through the property of the petitioner in Sy.No.785 of
Elamkulam village, pending consideration of the writ Petition.
This petition again coming on for admission upon perusing the
petition and the affidavit filed in support of WP(C) and this Court's
order dated 21.03.2022 and upon hearing the arguments of SRI.BABU PAUL,
Advocate for the petitioner and of SRI.SUDHEESH KUMAR, STANDING COUNSEL
for R1, M/S.M.GOPIKRISHNAN NAMBIAR, K.JOHN MATHAI, JOSON MANAVALAN, KURYAN
THOMAS, PAULOSE C.ABRAHAM & R.CHETHAN KRISHNA, Advocates for R3 to R9 and
of SRI.T.V.GEORGE, Advocate for Addl.R10, the court passed the following:
WP(C) No.29184/2019 2/3
ANU SIVARAMAN, J.
-----------------------------------
W.P.(C) No.29184 of 2019
--------------------------------------------------
Dated this the 5th day of April, 2022
ORDER
Heard the learned counsel for the petitioner, the learned
counsel appearing for the respondent Corporation and the learned
counsel appearing for the contesting party respondents in the writ
petition.
There will be an interim direction to the Corporation to
take appropriate steps for implementing the assurances given in
Ext.P5 judgment as also Ext.P14 communication of the Secretary.
Further steps in the matter shall be taken at the earliest, at any
rate, within one month from the date of receipt of a copy of this
order.
Post on 20.5.2022.
In case no further action is taken in accordance with the
direction issued as above, the Secretary of the Corporation shall
appear in person to explain the conduct of the Corporation.
Sd/-
ANU SIVARAMAN
JUDGE
Jvt/5.4.2022
05-04-2022 /True Copy/ Assistant Registrar
WP(C) No.29184/2019 3/3
APPENDIX OF WP(C) 29184/2019
EXHIBIT P5 TRUE COPY OF THE JUDGMENT IN W.P.(C)NO.26759 OF 2012
DT.12/12/2012
EXHIBIT P14 TRUE COPY OF THE LETTER DT.25/4/14 ISSUED BY 1ST
RESPONDENT
