Kerala High Court
K.Jagal Prasad vs Corporation Of ... on 31 May, 2022
WP(C) NO. 11376 OF 2022 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
WP(C) NO. 11376 OF 2022
PETITIONER/S:
1 K.JAGAL PRASAD (*DIED)
AGED 79 YEARS
S/O.KUNJUPANIKKAR, T.C.NO.14/1016(2), MANRA-5, MALOOR NAGAR,
VELLAYAMBALAM, THIRUVANANTHAPURAM - 695 010.
2 ADDL. REVAMMA K.K., W/O
K.JAGAR PRASAD, TC NO 14/1016(2) MANRA-5, MALLOOR NAGAR,
VELLAYAMBALAM, THIRUVANANTHAPURAM 695 010
3 PRAMOD JAGAL
S/O K.JAGAR PRASAD, TC NO 14/1016(2) MANRA-5, MALLOOR NAGAR,
VELLAYAMBALAM, THIRUVANANTHAPURAM 695 010
4 SOUMYA JAGAL
S/O K.JAGAR PRASAD, TC NO 14/1016(2) MANRA-5, MALLOOR NAGAR,
VELLAYAMBALAM, THIRUVANANTHAPURAM 695 010
5 PRASANT JAGAL
S/O K.JAGAR PRASAD, TC NO 14/1016(2) MANRA-5, MALLOOR NAGAR,
VELLAYAMBALAM, THIRUVANANTHAPURAM 695 010
*(LEGAL HEIRS OF THE 1ST PETITIONER ARE IMPLEADED AS ADDL.
PETITIONERS 2 TO 5 IN THIS WRIT PETITION AS PER ORDER DATED 31.5.2022
IN IA NO.1/2022)
BY ADVS.
MANUEL KACHIRAMATTAM
MERRY GEORGE
RESPONDENT/S:
1 CORPORATION OF THIRUVANANTHAPURAM
REPRESENTED BY ITS SECRETARY, VIKAS BHAVAN P.O., THIRUVANANTHAPURAM -
695 033.
2 SECRETARY
CORPORATION OF THIRUVANANTHAPURAM, VIKAS BHAVAN P.O.,
THIRUVANANTHAPURAM - 695 033.
3 R.SHEELA
T.C.NO.14/101691), MANRA-13, MALLOOR NAGAR, VELLAYAMBALAM,
THIRUVANANTHAPURAM - 695 010.
BY ADVS.
N.NANDAKUMARA MENON (SR.)
SHRI.P.K.MANOJKUMAR,SC,TVPM CORPORATION
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. 11376 OF 2022 2
P.V.KUNHIKRISHNAN, J
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W.P.(C.) No. 11376 of 2022
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Dated this the 31st day of May, 2022
JUDGMENT
The above writ petition is filed with following prayers :
"(i) Issue a writ of mandamus or any other writ or order or
direction directing the 2nd respondent to consider the Exhibit P3
representation and Exhibit P4 reminder, after affording an
opportunity of being heard to the petitioner within a time frame
fixed by this Hon'ble Court.
(ii) Such others and further reliefs as this Hon'ble Court
deems fit to ground for the facts and circumstances of the
case."[SIC]
2. The deceased 1st petitioner submitted Exts.P3 and P4
before the 2nd respondent. The petitioners are the legal heirs of
the deceased 1st petitioner. The 1st petitioner died pending this
writ petition. The limited prayer of the petitioners is to
consider Exts.P3 and P4. Since the 1st petitioner is no more,
the petitioners are free to file a fresh representation before the
2nd respondent narrating the grievance raised in this writ
petition. If such a representation is received, the 2 nd
respondent is directed to consider the same.
Therefore, this writ petition is disposed of in the following
manner :
1) The petitioners are free to submit their representation to
the 2nd respondent narrating the grievance raised in this
writ petition within one month from the date of receipt of
a copy of this judgment
2) If such a representation is received by the 2 nd respondent,
the 2nd respondent will consider the same and pass
appropriate orders in it, after giving an opportunity of
hearing to the petitioners and other affected parties,
within two months from the date of receipt of the
representation.
SD/-
P.V.KUNHIKRISHNAN
JUDGE
SKS
APPENDIX OF WP(C) 11376/2022
PETITIONER EXHIBITS
Exhibit P1 THE TRUE PHOTOCOPY OF THE BASIC TAX
RECEIPT DATED 7/3/2006 ISSUED BY VILLAGE
OFFICE, THYCAUD.
Exhibit P2 THE TRUE PHOTOCOPY OF THE PROPERTY TAX
RECEIPT DATED 26/3/2015 ISSUED BY THE
-----
Exhibit P3 THE TRUE COPY OF THE REPRESENTATION DATED
7/2/2020 SUBMITTED BY THE PETITIONER VIA
EMIL TO THE 2ND RESPONDENT.
Exhibit P4 THE TRUE COPY OF THE REMINDER DATED
12/10/2021 SUBMITTED BY THE PETITIONER TO
THE 2ND RESPONDENT.
Exhibit P5 THE TRUE COMPUTER GENERATED COPY OF THE
DEATH CERTIFICATE DATED 28.4.2022 OF
K.JAGAL PRASAD.
