Dil Kumar V.V vs Corporation Of Kochi
2022 Latest Caselaw 5948 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR.JUSTICE N.NAGARESH
         TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
                        WP(C) NO. 15460 OF 2022
PETITIONER

             DIL KUMAR V.V
             AGED 45 YEARS
             S/O VELAYUDHAN, VETTIKKAPPALLIL HOUSE, VYASAPURAM,
             PANANGAD P.O.
             ERNAKULAM DISTRICT. PIN-682 506.
             BY ADVS.
             D.NARENDRANATH
             M.HARISHARMA


RESPONDENTS:

     1       CORPORATION OF KOCHI
             PARK AVENUE, ERNAKULAM, KOCHI- 682 011,
             REPRESENTED BY ITS
             SECRETARY
     2       SECRETARY,
             CORPORATION OF KOCHI, PARK AVENUE, ERNAKULAM,
             KOCHI- 682 011.
     3       HEALTH INSPECTOR,
             CORPORATION OF KOCHI , PARK AVENUE, ERNAKULAM,
             KOCHI- 682 011
             BY ADV D.G.VIPIN - R1 TO R3


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.15460 OF 2022
                                    2




                           JUDGMENT

Dated this the 31st day of May, 2022

This writ petition has been filed by the petitioner seeking

to direct respondents 2 and 3 to permit the petitioner to

remove all the materials, which are specified in Ext.P2, from

the premises which was taken possession of by the 3rd

respondent as per Ext.P1.

2. When this writ petition came up for hearing today,

the learned counsel for the petitioner submitted that the

petitioner has removed certain items from the building and at

present the respondent authorities are permitting him to

remove the items.

3. The learned Standing Counsel for the 1 st

respondent submitted that the respondents cannot vouchsafe

the number of items available in the building as per Ext.P2.

However, the respondents have no objection in the petitioner

removing the remaining movables belonging to him. WP(C) NO.15460 OF 2022

In view of the submission made as above, no further

orders are required in this writ petition. The writ petition is

accordingly disposed of recording the submissions made as

above. The petitioner will be at liberty to raise grievance, if

any, remaining after removal of the available items, before the

appropriate forum.

sd/-

N.NAGARESH JUDGE hmh WP(C) NO.15460 OF 2022

APPENDIX OF WP(C) 15460/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE MAHASSAR PREPARED BY THE THIRD RESPONDENT DATED 13.04.2022 Exhibit P2 TRUE COPY OF THE REQUEST LETTER DATED 18.04.2022 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT RESPONDENT'S EXHIBITS NIL