Basheer C.K vs The Kozhikode Corporation
2022 Latest Caselaw 3160 Ker

WP(C) No.21634/2020                         1/4

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                       THE HONOURABLE MR.JUSTICE P.B.SURESH KUMAR
             Friday, the 18th day of March 2022 / 27th Phalguna, 1943
                             WP(C) NO.21634 OF 2020(D)
   PETITIONER:

          BASHEER C.K., AGED 47 YEARS, S/O.AYAMMED KUTTY, CHENNAN KULANGARA
          HOUSE, MANGAD, PUTHUR P.O., KOZHIKODE DISTRICT-673 582, REPRESENTED
          BY POWER OF ATTORNEY HOLDER HUSSAIN HAJI.P.P.

            BY ADVS: SRI.ABDUL JAWAD K. &

                      SMT.A.GRANCY JOSE,

   RESPONDENTS:

      1. THE KOZHIKODE CORPORATION, REPRESENTED BY ITS SECRETARY, CALICUT
         BEACH, NEAR AKASHVANI, KOZHIKODE DISTRICT-673 032.
      2. THE SECRETARY, THE KOZHIKODE CORPORATION, CALICUT BEACH, NEAR
         AKASHVANI, KOZHIKODE DISTRICT-673 032.
      3. THE STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT,
         LOCAL SELF GOVERNMENT DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM
         695033
      4. ADDL.R4. THE SECRETARY TO GOVERNMENT LOCAL SELF GOVERNMENT
         DEPARTMENT, GOVERNMENT OF KERALA, THIRUVANANTHAPURAM.
      5. ADDL.R5. THE DIRECTOR OF MUNICIPALITIES, THIRUVANANTHAPURAM
      6. ADDL.R6.THE DIRECTOR OF PANCHAYATS, THIRUVANANTHAPURAM.
      7. ADDL.R7.THE CHIEF TOWN PLANNER, GOVERNMENT OF KERALA,
         THIRUVANANTHAPURAM
      8. ADDL.R8.THE DISTRICT TOWN PLANNER, THIRUVANANTHAPURAM.
      9. ADDL.R9.THE DISTRICT TOWN PLANNER, KOLLAM DISTRICT.
     10. ADDL.R10.THE DISTRICT TOWN PLANNER, ALAPPUZHA DISTRICT.
     11. ADDL.R11.THE DISTRICT TOWN PLANNER, PATHANAMTHITTA DISTRICT
     12. ADDL.R12.THE DISTRICT TOWN PLANNER, KOTTAYAM DISTRICT
     13. ADDL.R13.THE DISTRICT TOWN PLANNER, IDUKKI DISTRICT
     14. ADDL.R14.THE DISTRICT TOWN PLANNER, ERNAKULAM DISTRICT
     15. ADDL.R15.THE DISTRICT TOWN PLANNER, THRISSUR DISTRICT.
     16. ADDL.R16.THE DISTRICT TOWN PLANNER, PALAKKAD DISTRICT
     17. ADDL.R17.THE DISTRICT TOWN PLANNER, MALAPPURAM DISTRICT
     18. ADDL.R18.THE DISTRICT TOWN PLANNER, KOZHIKODE DISTRICT
     19. ADDL.R19.THE DISTRICT TOWN PLANNER, WAYANAD DISTRICT
     20. ADDL.R20.THE DISTRICT TOWN PLANNER, KANNUR DISTRICT.
     21. ADDL.R21.THE DISTRICT TOWN PLANNER, KASARAGOD DISTRICT. ADDL. R4 TO
         21 ARE SUO MOTU IMPLEADED AS PER ORDER DATED 15.01.2021 IN WPC NO.
         21634/2020.


           BY R1 & R2 G.SANTHOSH KUMAR, STANDING COUNSEL

          BY R3 TO R21 GOVERNMENT PLEADER
 WP(C) No.21634/2020                      2/4

          BY SANTHOSH MATHEW, AMICUS CURIAE


         THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ORDERS ON 18.03.2022
   AND UPON THE JUDGMENT DATED 22.06.2021, THE COURT ON THE SAME DAY
   DELIVERED THE FILLOWING:
 WP(C) No.21634/2020                           3/4




                                  P.B.SURESH KUMAR, J.
                          -----------------------------------------------
                                W.P.(C) No.21634 of 2020
                          -----------------------------------------------
                       Dated this the 18th day of March, 2022.


                                           ORDER

The respondents concerned are permitted to

implement the directions contained in the judgment in terms of

the plan of action mentioned in paragraphs 6 to 9 in the

affidavit dated 02.03.2022 filed by the Chief Town Planner in

R.P.No.653 of 2021. The time limit prescribed in the judgment

shall be strictly adhered to, and statements shall be filed

periodically indicating compliance of the plan of action.

Sd/-

P.B.SURESH KUMAR, JUDGE Mn

18-03-2022 /True Copy/ Assistant Registrar WP(C) No.21634/2020 4/4