Nafeesathul Misriya Charitable ... vs Kochi Municipal Corporation
2023 Latest Caselaw 1660 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                  THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
         FRIDAY, THE 27TH DAY OF JANUARY 2023 / 7TH MAGHA, 1944
                         WP(C) NO. 31365 OF 2022
PETITIONER:

              NAFEESATHUL MISRIYA CHARITABLE FOUNDATION
              NAFEESATHUL MISRIYA CHARITABLE FOUNDATION ,
              ERANAKULAM-145/ 2022, PALLURUTHY,ERNAKULAM -682006.
              REPRESENTED BY ITS SECRETARY:MR. VAHID A. A.
              ANACHALIPARAMBU, NAMBIAPURAM,
              PALLURUTHY PO, PIN - 682006

              BY ADVS.
              PAUL JACOB (P)
              SHERU JOSEPH
              MATHEW THOMAS
              ANAND KRISHNA


RESPONDENTS:

     1        KOCHI MUNICIPAL CORPORATION
              KOCHI MUNICIPAL CORPORATION,
              PARK AVE RD, MARINE DRIVE,
              KOCHI, KERALA 682011 REPRESENTED BY ITS SECRETARY, PIN -
              682011

     2        ASSISTANT EXECUTIVE ENGINEER,
              KOCHI MUNICIPAL CORPORATION,PALLURUTHY OFFICE, PIN -
              682006

              BY ADV ARUN ANTONY

              STANDING COUNSEL SRI.K.JANARDHANA SHENOY


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No.31365 of 2022                2

                    VIJU ABRAHAM,J
               -----------------------
              W.P.(C).No.31365 of 2022
       -------------------------------------
      Dated this the 27th day of January, 2023

                           JUDGMENT

The above writ petition is filed challenging

Ext.P5.

2. When the matter was taken up for

consideration, the learned counsel for the

petitioner would submit that Ext.P7 application for

regularisation has been allowed by the respondent

Corporation after the filing of the writ petition

and therefore, no grievance subsist in the matter.

Recording the above submission, the writ petition

is closed.

sd/-

VIJU ABRAHAM, JUDGE

pm

APPENDIX OF WP(C) 31365/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REGISTRATION CERTIFICATE OF THE CHARITABLE TRUST BEARING REGISTRATION NO.

EKM/TC/145/2022.

Exhibit2 TRUE COPY OF THE LAND TAX RECEIPT ISSUED BY THE GOVERNMENT OF KERALA DATED 21.06.2020.

Exhibit P3 TRUE COPY OF THE POSSESSION ISSUED BY THE GOVERNMENT OF KERALA DATED 18.07.2022.

Exhibit P4 TRUE COPY OF THE PROPERTY TAX RECEIPT ISSUED TO MANSOOR BY THE RESPONDENT CORPORATION DATED 22.06.2020.

Exhibit P5 TRUE COPY OF THE SHOW CAUSE NOTICE DATED 27.08.2022 ISSUED BY THE 2ND RESPONDENT.

Exhibit P6 TRUE COPY OF THE REPLY DATED 06.09.2022 SUBMITTED BY THE PETITIONER TO THE RESPONDENT CORPORATION.

Exhibit P7 TRUE COPY OF THE APPLICATION FOR REGULARISATION DATED 06.09.2022 SUBMITTED BY THE PETITIONER TO THE RESPONDENT CORPORATION.

Exhibit P8 TRUE COPY OF THE FEE RECEIPT FOR REGULARIZATION DATED 06.09.2022 ISSUED BY THE RESPONDENT CORPORATION.

Exhibit P9 TRUE COPY OF THE SKETCH OF THE NEW STRUCTURE SUBMITTED BEFORE THE RESPONDENT.