Bini Sunil Kumar vs Thrikkakara Municipality
2022 Latest Caselaw 11636 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY,THE 20TH DAY OF DECEMBER 2022 / 29TH AGRAHAYANA, 1944
                      WP(C) NO. 10351 OF 2013
PETITIONERS:

     1       BINI SUNIL KUMAR
             AGED 35 YEARS
             W/O.SUNIL KUMAR, RADHA NIVAS,
             THRIKKAKARA PO,KOCHI
     2       RADHAMONI AMMA
             AGED 60 YEARS
             W/O.LATE N.V. HARSHAN, VII/128 PHC ROAD,
             NEAR NGO QUARTERS JUNCTION,
             THRIKKAKARA PO, KOCHI.
             BY ADVS.
             SRI.K.B.PRADEEP
             SRI.ASHOK SURESH

RESPONDENT:

             THRIKKAKARA MUNICIPALITY
             KAKKANADU P.O., KOCHI-30
             REPRESENTED BY ITS SECRETARY
             BY ADV SRI.S.SHANAVAS KHAN
             SRI.S.JAMAL, SC


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   20.12.2022,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C).No.10351/2013

                                       2




                     P.V.KUNHIKRISHNAN, J.
                      --------------------------------
                     W.P.(C).No.10351 of 2013
               ----------------------------------------------
           Dated this the 20th day of December, 2022


                                 JUDGMENT

This writ petition is filed with following prayers:

i. Issue a writ of mandamus directing the respondent to remove forthwith all the illegally placed name boards in and around the PH Centre, Ward No.27, Thrikkaa Municipality, describing/ indicating the name of the roads around the PH Centre, as Kizhakkekara Road. ii. Pass such other orders as this Honourable Court may deem fit and proper in the facts and circumstances of the case.

(SIC)

2. When this writ petition came up for consideration

on 11.04.2013, this Court passed the following order:

"The counsel for the Municipality submits that naming of the roads would be done only in accordance with Section 379 of the Kerala Municipalities Act, 1994. The counsel for the petitioner submits that boards have been planted at WP(C).No.10351/2013

different places displaying the names of various roads, without any authorisation from the Municipality. Ext.P2 representation pointing out the above fact is pending before the Municipality. Therefore, there shall be an interim direction to the Municipality to consider Ext.P2 representation and to take a decision thereon within a period of one month."

3. In the light of the same, nothing survives in this

case. If there is any surviving grievance to the petitioners,

they are free to approach the Municipality in accordance to

law.

With the above observation, this writ petition is closed,

recording the order dated 11.04.2013.

sd/-

P.V.KUNHIKRISHNAN JV JUDGE WP(C).No.10351/2013

APPENDIX OF WP(C) 10351/2013

PETITIONER EXHIBITS EXT.P1- TRUE COPY OF THE PHOTOGRAPH DISPLAYING THE NAME OF THE ROAD AS KIZHAKKEKARA ROAD EXT.P2 - TRUE COPY OF THE COMPLAINT DATED 18-2-2012 EXT.P3 - TRUE COPY OF THE LIST OF NAMES PUBLISHED DATED 12-12-12 EXT.P4 - TRUE COPY OF THE REPLY DATED 14-1-2013