Ramachandran Nair vs Corportion Of ...
2022 Latest Caselaw 7973 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
                     WP(C) NO. 18494 OF 2015
PETITIONERS:

    1       RAMACHANDRAN NAIR
            AGED 63 YEARS
            CHANDRAGIRI, PADMANABHA NAGAR, NETTAYAM PO,
            THIRUVANANTHAPURAM-695 013.
    2       SUBHA DEVI
            W/O.RAMACHANDRAN NAIR, CHANDRAGIRI, PADMANABHA
            NAGAR, NETTAYAM PO, THIRUVANANTHAPURAM-695 013.
            BY ADVS.
            SRI.PIRAPPANCODE V.S.SUDHIR
            SRI.JELSON J.EDAMPADAM

RESPONDENTS:

    1       CORPORTION OF THIRUVANANTHAPURAM
            REPRESENTED BY ITS SECRETARY,
            CORPORATION OFFICE,
            THIRUVANANTHAPURAM, PIN-695 001.
    2       SECRETARY
            CORPORATION OF THIRUVANANTHAPURAM,
            CORPORATION OFFICE, THIRUVANANTHAPURAM, PIN-695
            001.
    3       B.JAYAKUMAR
            S/O.N.BHARGAVAN, JK BUILDING, NETTAYAM PO,
            THIRUVANANTHAPURAM, PIN-695 013.
            BY ADVS.P.K.MANOJKUMAR, SC
            SRI.N.NANDAKUMARA MENON (SR.)
            SRI.MOHAN JACOB GEORGE
            SMT.P.V.PARVATHI
            SMT.REENA THOMAS


     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   29.06.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.18494/2015

                                  2




                   P.V.KUNHIKRISHNAN, J.
                    --------------------------------
                   W.P.(C).No.18494 of 2015
             ----------------------------------------------
            Dated this the 29th day of June, 2022


                           JUDGMENT

When this writ petition came up for consideration,

the learned counsel for the petitioners submitted that he

has no instruction from the parties.

Therefore, this writ petition is dismissed, leaving

open all the contentions raised in this writ petition.

sd/-

P.V.KUNHIKRISHNAN JV JUDGE W.P.(C).No.18494/2015

APPENDIX OF WP(C) 18494/2015

PETITIONER EXHIBITS P1 : TRUE COPY OF THE CONSENT LETTER DATED 7-1-1991 BY ROY MATHEW, THE NEIGHNOURING PROPERTY OWNER. P2 : TRUE COPY OF THE CONSENT LETTER DATED 17-3-2012 GIVEN BY THE 3RD RESPONDENT AND HIS WIFE.

P3 : TRUE COPY OF THE PERMIT DATED 6- 9-2012 GIVEN BY THE RESPONDENTS 1 AND

P4 : TRUE COPY OF THE PLAN FOR THE CONSTRUCTION OF A COMMERCIAL BUILDING. P5 : TRUE COPY OF THE INTIMATION DATED 12-3-2013 GIVEN BY THE 3RD RESPONDENT AND HIS WIFE REVOKING THE CONSENT GIVEN BY THEM.

P6 : TRUE COPY OF THE STOP MEMO DATED 28-3-2013 ISSUED TO THE PETITIONERS P7 : TRUE COPY OF THE ORDER DATED 12- 7-2013 OF THE TRIBUNAL OF LOCAL SELF GOVERNMENT IN APPEAL NO.363/2013. P8 : TRUE COPY OF THE ORDER DATED 11- 6-2013 OF THE MUNSIFF'S COURT, THIRUVANANTHAPURAM.

P9 : TRUE COPY OF THE ORDER DATED 7-9- 2013 OF THE DISTRICT COURT, THIRUVANANTHAPURAM IN CMA 62/2013. P10 : TRUE COPY OF THE ORDER DATED 7- 6-2013 OF THE OMBUDSMAN.

P11 : TRUE COPY OF THE APPLICATION DATED 2-6-2014 FILED BY THE PETITIONERS FOR OBTAINING THE COMPLETION CERTIFICATE BEFORE THE RESPONDENTS.

P12 : TRUE COPY OF THE RECEIPT EVIDENCING THE SUBMISSION OF EX P11 APPLICATION.

P13 : TRUE COPY OF THE PETITION DATED 31-10-2014 FILED BY THE PETITIONERS W.P.(C).No.18494/2015

BEFORE THE RESPONDENTS.

P14 : TRUE COPY OF THE ORDER DATED 2- 9-2013 OF THIS HON'BLE COURT IN WPC.NO.21082/2013.

P15 : TRUE COPY OF THE REPRESENTATION DATED 10-12-2014 SUBMITTED BY THE PETITIONERS.

P16 : TRUE COPY OF THE ORDER DATED 8- 5-2015 IN OP.NO.1797/2014.