Mumthas vs Kollam Municipal Corporation
2023 Latest Caselaw 413 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR.JUSTICE N.NAGARESH
     WEDNESDAY, THE 11TH DAY OF JANUARY 2023 / 21ST POUSHA, 1944
                        WP(C) NO. 42222 OF 2022
PETITIONER

             MUMTHAS
             AGED 43 YEARS, W/O.FAZIL R KOYA
             PANDALAYIL HOUSE, MANAKKADUCHERY, VADAKKEVILA P.O.,
             KOLLAM, KOLLAM DISTRICT., PIN - 691010
             BY ADV P.M.SHAHIDA


RESPONDENTS:

     1       KOLLAM MUNICIPAL CORPORATION
             CORPORATION OFFICE, NEAR RAILWAY STATION, STADIUM BACK
             ROAD, KARBALA, KOLLAM DISTRICT .
             REPRESENTED BY ITS SECRETARY ., PIN - 691001
     2       THE SECRETARY
             KOLLAM MUNICIPAL CORPORATION, ZONAL OFFICE, VALATHUNGAL,
             ERAVIPURAM, KOLLAM DISTRICT - 691011, PIN - 691011

             SRI.S.SREEKUMAR (SC) R1 & R2
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.42222 OF 2022
                                     2




                            JUDGMENT

Dated this the 11th day of January, 2023

The petitioner, who is exclusive owner in possession of

25.69 Square Metres of land in Survey No.269/4-6-2 of

Vadakkevila Village, Kollam Taluk of Kollam District, has

approached this Court seeking to direct the respondents to

dispose of Ext.P3 application within a time frame to be fixed by

this Court, after granting an opportunity of hearing to the

petitioner.

2. Ext.P3 is the application submitted by the petitioner

for issuing permanent Building Number for the shop rooms

and condone the delay in filing the application.

3. When the writ petition came up for hearing today,

the Standing Counsel representing the respondents submitted

that a final decision on Ext.P3 can be taken within a period of

one month.

WP(C) NO.42222 OF 2022

In view of the facts as stated above, the writ petition is

disposed of directing the competent among the respondents to

pass orders on Ext.P3, within a period of one month.

sd/-

N.NAGARESH JUDGE hmh WP(C) NO.42222 OF 2022

APPENDIX OF WP(C) 42222/2022

PETITIONER EXHIBITS

Exhibit1 TRUE COPY OF THE ASSIGNMENT DEED NO.1543 OF 2012 IN SRO, ERAVIPURAM DATED 01.08.2012 Exhibit P2 TRUE COPY OF BASIC TAX RECEIPT DATED 30.08.2022 ISSUED BY THE VILLAGE OFFICE, ERAVIPURAM Exhibit3 TRUE COPY OF THE APPLICATION DATED 30.08.2022 SUBMITTED BEFORE THE FIRST RESPONDENT BY THE PETITIONER Exhibit P3(a) TRUE COPY OF THE APPLICATION TO CONDONE DELAY DATED 30.08.2022 BEFORE THE SECOND RESPONDENT BY THE PETITIONER