Latha M.K vs E.Mohanan
2022 Latest Caselaw 5791 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
       FRIDAY, THE 27TH DAY OF MAY 2022 / 6TH JYAISHTA, 1944
                        WP(C) NO. 17212 OF 2022
PETITIONER/S:

          LATHA M.K.,AGED 65 YEARS
          W/O KARUNAKARAN, KIZHAKKEMANA,
          H.NO.21/216, PARAKULAM,
          AYYANTHOL POST, THRISSUR 680 003

          BY ADVS.
          P.V.ANILKUMAR
          D.SARITHA(K/776/2006)
          KEERTHI PRIYA A.



RESPONDENT/S:

1         E.MOHANAN
          EARLI HOUSE, HOUSE NO.21/215.
          THRIKKUMARAMKUDAM, AYYANTHOLE PO
          THRISSUR 680 003

2         THE SECRETARY, THRISSUR CORPORATION
          THRISSUR 680 001

3         THE ASSISTANT ENGINEER
          THRISSUR CORPORATION,
          THRISSUR 680 001

          R BY ADV.SANTHOSH P PODUVAL


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17212 OF 2022      ..2..




                          JUDGMENT

The petitioner is aggrieved by Ext.P1 notice issued by

the 3rd respondent, directing the petitioner to demolish

certain alleged constructions carried out by the petitioner in

her residential building. The petitioner contends that Ext.P1

order has been issued without hearing the petitioner.

2. When the matter came up for consideration today, the

learned Standing Counsel for the Municipality on instructions

submits that, Ext.P1 is only a notice and further steps under

Section 406(1) of the Kerala Municipality Act, 1994 will be

issued to the petitioner pursuant to Ext.P1 and that only after

complying with the provisions under Section 406 of the Act,

further coercive steps will be taken against the petitioner.

In the light of the said submission, the writ petition is

disposed of.

Sd/-

                            MURALI PURUSHOTHAMAN
                                   JUDGE
SB/27/05/2022
 WP(C) NO. 17212 OF 2022    ..3..

                          APPENDIX

PETITIONERS EXHIBITS

EXT.P1 TRUE COPY OF THE DEMAND NOTICE DATED 9.5.22 ISSUED BY THE 3RD RESPONDENT WHICH IS RECEIVED BY THE PETITIONER ON 16.05.22