Shafeek T vs State Of Kerala
2022 Latest Caselaw 8549 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
                       WP(C) NO. 29049 OF 2013
PETITIONERS:

    1     SHAFEEK T.
          AGED 40 YEARS
          S/O. ABU, 2292 A,
          VALIYAVEETTIL HOUSE,
          ERNAKULAM, KOCHI-18.
    2     K.M.MOHAMMED ALI
          S/O. MOHAMMED MOIDEEN RAVUTAR,
          41/546, FIRST FLOOR,
          SYED MOHAMMED COMPLEX,
          ADVOCATE EASWAR IYER ROAD,
          PULLEPADY,
          ERNAKULAM, KOCHI-35.
          BY ADVS.
          SRI.I.DINESH MENON
          SRI.L.RAJESH NARAYAN


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY SECRETARY TO GOVERNMENT,
          LOCAL ADMINISTRATION DEPARTMENT,
          SECRETARIAT,
          THIRUVANANTHAPURAM-695 001.
    2     THE CORPORATION OF KOCHI
          ERNAKULAM,
          REPRESENTED BY ITS SECRETARY, PIN-682 011.
          BY ADV SOBHAN GEORGE
          SMT. VIDYA KURIAKOSE GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.07.2022, ALONG WITH WP(C).29055/2013, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
   WP(C) NOs. 29049 & 29055   OF 2013
                                 2




          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
      THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
                  WP(C) NO. 29055 OF 2013


  PETITIONERS:

      1     SHAFEEK T.
            AGED 40 YEARS
            S/O.ABU, 2292 A,
            VALIYAVEETTIL HOUSE,
            ERNAKULAM, KOCHI-18.
      2     K.S.USMAN
            S/O.LATE SEETHY,
            KADAVIL HOUSE,
            EDAPPALLY.
            BY ADVS.
            SRI.I.DINESH MENON
            SRI.L.RAJESH NARAYAN


  RESPONDENTS:

      1     STATE OF KERALA
            REPRESENTED BY SECRETARY TO GOVERNMENT
            LOCAL ADMINISTRATION DEPARTMENT,
            SECRETARIAT,
            THIRUVANANTHAPURAM-695001.
      2     THE CORPORATION OF KOCHI
            ERNAKULAM,
            REPRESENTED BY
            ITS SECRETARY-682011.
 WP(C) NOs. 29049 & 29055   OF 2013
                               3

          BY ADV. SOBHAN GEORGE
          SMT.VIDYA KURIAKOSE, GOVERNMENT PLEADER



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION       ON         06.07.2022,        ALONG        WITH
WP(C).29049/2013,      THE    COURT      ON   THE   SAME    DAY
DELIVERED THE FOLLOWING:
 WP(C) NOs. 29049 & 29055    OF 2013
                                4


                P.V.KUNHIKRISHNAN, J.
               ------------------------------
       W.P.(C).Nos. 29049 and 29055 of 2013
       ----------------------------------------------
         Dated this the 06th day of July, 2022


                          JUDGMENT

These two writ petitions are connected and

therefore I am disposing of these two writ petitions

by a common judgment.

2. The prayer in these writ petitions is to

consider and pass orders on Exts.P5 and P6

requests for regularization forthwith. When these

writ petitions came up for consideration on

10.01.2014, the counsel appearing for the

Corporation submitted that the application for

regularization submitted by the petitioners was

already been heard and orders will be produced

before this Court. The orders are not produced.

The counsel for the petitioners submitted that the

orders are not served to the petitioners. Probably WP(C) NOs. 29049 & 29055 OF 2013

final orders might have been passed. If the

petitioners are aggrieved by the same, they are

free to challenge the same.

With the above observation, these writ

petitions are closed.

Sd/-

P.V.KUNHIKRISHNAN DM JUDGE WP(C) NOs. 29049 & 29055 OF 2013

APPENDIX OF WP(C) 29055/2013

PETITIONER EXHIBITS EXT.P1 TRUE COPY OF THE BUILDING PERMIT OBTAINED ON 27.3.2009 EXT.P2 TRUE COPY OF THE LEASE AGREEMENT DATED 23.9.2013 EXT.P3 TRUE COPY OF THE TAX RECEIPT DAZTED 22.12.2012. EXT.P4 TRUE COPY OF THE NOTICE DATED 10.10.2013.

EXT.P5 TRUE COPY OF THE REQUEST DATED 22.10.2013 MADE BEFORE THE RESPONDENT EXT.P6 TRUE COPY OF THE REQUEST DATED 22.10.2013 MADE BEFORE THE LOCAL AUTHORITY.

WP(C) NOs. 29049 & 29055 OF 2013

APPENDIX OF WP(C) 29049/2013

PETITIONER EXHIBITS P1 : COPY OF THE LEASE AGREEMENT DTD.23.5.2013.

P2 : COPY OF THE TAX RECEIPT DTD.15.1.2013.

P3 : COPY OF THE LICENSE DTD.31.5.2013.

P4 : COPY OF THE NOTICE DTD.19.10.2013.

P5 : COPY OF THE REQUEST DTD.22.10.2013.

P6 : COPY OF THE REQUEST DTD.22.10.2013.

RESPONDENT'S EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE