Prof. K. Aravindakshan vs The Secretary
2022 Latest Caselaw 5962 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. 17592 OF 2022
PETITIONER:

         PROF. K. ARAVINDAKSHAN
         AGED 83 YEARS
         S/O. PRABHAKARA MENON, PLOT NO. 149,
         KRIPA, PANAMPILLY NAGAR, KOCHI, PIN-682036

         BY ADVS.
         SANTHOSH PETER (MAMALAYIL)
         P.N.ANOOP
         M.S.SANDEEP SUDHAKARAN


RESPONDENTS:

    1    THE SECRETARY
         MUNICIPAL CORPORATION, KOCHI 682001.
    2    ABI GEORGE
         S/O PROF. K.V. GEORGE PLOT NUMBER G-148,
         PANAMPILLY NAGAR, KOCHI, PIN-682036.

         BY SRI.K.JANARDHANA SHENOY

     THIS WRIT PETITION (CIVIL) HAVING COME UP        FOR
ADMISSION ON 31.05.2022, THE COURT ON THE SAME        DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.17592/2022
                                          :2:




                              N. NAGARESH, J.

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                         W.P.(C) No.17592 of 2022

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                   Dated this the 31st day of May, 2022

                               JUDGMENT

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The petitioner, who is a senior citizen and a retired

Professor, has approached this Court seeking to consider

Ext.P2 representation.

2. The petitioner would submit that he is residing in a

property in Panampilly Nagar area in Kochi along with his

wife. The 2nd respondent has made certain illegal

construction in the neighbouring property. The construction

encroaches into the property of the petitioner and it has been

made in gross violation of the Building Rules. The petitioner

therefore filed Exts.P1 and P2 complaints before the 1 st

respondent. The 1st respondent has not considered the

complaints so far though reminders were made in the year W.P.(C) No.17592/2022

2021.

3. I have heard the learned counsel for the petitioner

and the learned Standing Counsel representing the 1st

respondent. In view of the nature of the order to be passed

in the writ petition, notice to the 2 nd respondent is dispensed

with.

Taking into consideration the averments made in

the writ petition, the writ petition is disposed of directing the

1st respondent to consider Ext.P2 complaint filed by the

petitioner and take a decision thereon, after giving notice to

the 2nd respondent and after hearing the parties. Orders in

this regard shall be passed within a period of two months.

Sd/-

N. NAGARESH, JUDGE aks/31.05.2022 W.P.(C) No.17592/2022

APPENDIX OF WP(C) 17592/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE REPRESENTATION BY THE PETITIONER DATED 04.02.2021.

Exhibit P2 TRUE COPY OF THE REPRESENTATION BY THE PETITIONER TO THE 1ST RESPONDENT DATED 21.10.2021 Exhibit P3 A TRUE COPY OF THE RECEIPT ISSUED BY THE 1ST RESPONDENT.