Abdul Kalam vs Changanacherry Municipality
2022 Latest Caselaw 4666 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
        FRIDAY, THE 22ND DAY OF APRIL 2022 / 2ND VAISAKHA, 1944
                       WP(C) NO. 14275 OF 2022
PETITIONER:

            ABDUL KALAM,
            AGED 54 YEARS
            S/O.SAYED MUHAMMED, KANAKKAN VEEDU,
            CHANGANACHERRY P.O.,KOTTAYAM-686 101,
            REPRESENTED BY POWER OF ATTORNEY HOLDER
            MUHAMMED ABOOBACKER.P.A., AGED 47 YEARS,
            S/O.ABDUL KARIM, PARAKKAVETTY, CHANGANACHERRY P.O.,
            KOTTAYAM-686 101.

            BY ADVS.

            MANOJ RAMASWAMY
            JOLIMA GEORGE
            C.B.SABEELA
            JISHA SASI
            APARNA G.
            CHINNU ROSE MARY THOMAS



RESPONDENTS:

    1       CHANGANACHERRY MUNICIPALITY,
            CHENGANACHERRY P.O., KOTTAYAM DISTRICT-686 101,
            REPRESENTED BY ITS SECRETARY.

    2       THE SECRETARY,
            CHANGANACHERRY MUNICIPALITY,
            CHENGANANACHERRY P.O., KOTTAYAM DISTRICT-686 101.

    3       SONY KURIAN,
            AGED 61 YEARS
            S/O.SEBASTIAN, PULLAMKALAM, PLOT NO.38,
            HOUSE NO.25/830 AND 1218, COLONY,
            CHANGANACHERRY,
            KOTTAYAM DISTRICT-686 101.
 WP(C) NO. 14275 OF 2022
                                 2



            BY ADV.


            M.P. MADHAVAN KUTTY
     THIS    WRIT     PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION    ON   22.04.2022,    THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 14275 OF 2022
                                   3

                              JUDGMENT

The petitioner has preferred Ext.P10 representation before the

1st respondent, Changanacherry Municipality and seeks for an

expeditious disposal of Ext.P10.

2. I have heard the counsel for the petitioner and learned

standing counsel appearing for the respondents 1 and 2 also.

In the nature of the limited reliefs sought for by the petitioner,

the above writ petition is disposed of directing the 2 nd respondent to

consider and pass orders on Ext.P10 within a period of three weeks

after hearing the petitioner as well as the 3rd respondent.

Sd/-

VIJU ABRAHAM JUDGE SCS WP(C) NO. 14275 OF 2022

APPENDIX OF WP(C) 14275/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE BUILDING PERMIT VIDE NO.BA/199/08/09 DATED 03.09.2008. Exhibit P2 TRUE COPY OF THE INTERIM ORDER DATED 27.08.2009 IN WPC NO.24775 OF 2009. Exhibit P3 TRUE COPY OF THE PARTIAL OCCUPANCY CERTIFICATE DATED 11.01.2010 ISSUED BY THE 1ST RESPONDENT.

Exhibit P4 TRUE COPY OF THE ORDER VIDE NO.BA/199/08-09 DATED 09.02.2011. Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 28.09.2020 IN WPC NO.5551 OF 2011 ALONG WITH WPC NO.24775 OF 2009. Exhibit P6 TRUE COPY OF THE REPRESENTATION DATED 03.10.2020 SUBMITTED BEFORE THE 2ND RESPONDENT.

Exhibit P7 TRUE COPY OF THE NOTICE VIDE NO.E5 5415/11 DATED 15.01.2021.

Exhibit P8 TRUE COPY OF THE HEARING NOTE DATED 15.01.2021 SUBMITTED BY THE PETITIONER.

Exhibit P9 TRUE COPY OF THE COMMUNICATION VIDE NO.E2 5415/11 DATED 21.01.2022. Exhibit P10 TRUE COPY OF THE REPRESENTATION DATED 03.02.2022 SUBMITTED BEFORE THE 2ND RESPONDENT.