K.P.Salomi vs A.S.Anuja
2023 Latest Caselaw 8101 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
       MONDAY, THE 31ST DAY OF JULY 2023/9TH SRAVANA, 1945
                    CON. CASE(C).NO.1161 OF 2018
 AGAINST THE ORDER DATED 15.2.2018 IN WP(C).NO.3049/2018 OF HIGH COURT
                               OF KERALA

PETITIONER/WRIT PETITIONER IN W.P.(C).NO.3049/2018:

           K.P.SALOMI
           AGED 62 YEARS, W/O.JACOB, PUTHUPARAMBIL HOUSE,
           TOOL GATE ROAD, PACHALAM P.O, KOCHI - 682 012.

           BY ADV.SRI.M.SHYJU



RESPONDENT/2ND RESPONDENT IN W.P.(C).NO.3049/2018:

           A.S.ANUJA
           (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
           SECRETARY, CORPORATION OF COCHIN, CORPORATION OFFICE,
           ERNAKULAM, PIN 682 018.

          BY SRI.K. JANARDHANA SHENOY, COCHIN CORPORATION
          BY SRI.V.V.JOSHI, SC, COCHIN CORPORATION
          BY SRI.JOSEPH K.L., SC, KOCHI MUNICIPAL CORPORATION


          THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
    FOR ADMISSION ON 31.07.2023, THE COURT ON THE SAME DAY
    DELIVERED THE FOLLOWING:
   CON.CASE (C).NO.1161/2018       :: 2 ::




                              JUDGMENT

In view of the order dated 29.7.2023 passed by the Cochin

Corporation that takes note of the subsequent developments that arose in

the issue whereby a writ petition [W.P.(C).No.20758/2018] was preferred by

one Sri.Lancy Figrius and an appeal before the Tribunal for Local Self

Government Institutions was also preferred by the said person against the

notice issued by the Corporation proposing demolition of the construction,

and taking note of the fact that status quo orders have been passed in both

these proceedings, the Contempt of Court Case is closed, by recording the

contents of the order dated 29.7.2023 passed by the Cochin Corporation.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

prp/31/7/23 CON.CASE (C).NO.1161/2018 :: 3 ::

APPENDIX OF CON.CASE(C).NO.1161/2018

PETITIONER ANNEXURES:

ANNEXURE A COPY OF THE ORDER DATED 15.02.2018 IN W.P.

(C)NO.3049 OF 2018.

ANNEXURE B COPY OF THE ORDER OF 3RD RESPONDENT DISTRICT COLLECTOR IN THE WRIT PETITION DATED 11.09.2014.

ANNEXURE C COPY OF THE ORDER DATED 31.01.2018 OF THE SUPREME COURT OF INDIA IN PETITION (S) FOR SPECIAL LEAVE TO APPEAL (C) NO(S).8519/2006.

ANNEXURE D COPY OF THE ORDER DATED 04.04.2018 IN W.P.

(C).NO.3049 OF 2018 ISSUED BY THIS HONOURABLE COURT.

RESPONDENTS ANNEXURES:           NIL.




                                    //TRUE COPY//



                                    P.S. TO JUDGE