M.A. Sajiroshan vs Corporation Of Cochin
2023 Latest Caselaw 8576 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH

         MONDAY, THE 7TH DAY OF AUGUST 2023 / 16TH SRAVANA, 1945

                             WP(C) NO. 6798 OF 2019

PETITIONER/S:

             M.A. SAJIROSHAN
             AGED 52 YEARS
             S/O LATE ABDUL AZEEZ, 55/1547, GIRINAGAR, COCHIN-682020.
             BY ADV V.I.CHITHRANJALI


RESPONDENT/S:

             CORPORATION OF COCHIN
             ERNAKULAM.
             BY ADV SMT.P.Y.SHEHEERA, SC, KOCHI MUNICIPAL CORPORATION



      THIS   WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON

07.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.6798 of 2019
                                  2




                             JUDGMENT

1. None appears in the revised call on behalf of the

petitioner.

2. Hence, the Writ Petition is dismissed for non-

prosecution.

Sd/-

DINESH KUMAR SINGH JUDGE Shg WP(C) No.6798 of 2019

APPENDIX OF WP(C) 6798/2019

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE PURPOSE CHANGE APPLICATION FROM COMMERCIAL TO RESIDENTIAL ADDRESSED TO THE CORPORATION SECRETARY DATED 12.10.2017 WITH ENGLISH TRANSLATION EXHIBIT P2 IS THE RECEIPT ISSUED IN THE ABOVE APPLICATION ON 12.10.2017 WITH ENGLISH TRANSLATION EXHIBIT P3 LETTER FROM CORPORATION ON 21.12.2017 DIRECTING THE PETITIONER TO PRODUCE PLAN DATED 20.10.2017 WITH ENGLISH TRANSLATION EXHIBIT P4 IS THE COPY OF THE PLAN OF THE BUILDING SUBMITTED TO THE CORPORATION EXHIBIT P5 IS THE PROPERTY TAX OF A HOUSE WITH GREATER FLOOR AREA DATED 10TH JUNE 2015 EXHIBIT P6 IS AN EVASIVE REPLY TO APPLICATION UNDER RTI ACT FROM CORPORATION OF COCHIN TO THE PETITIONER DATED 20.11.2018 WITH ENGLISH TRANSLATION