Susama Sebatian vs Vaikom Municipality
2023 Latest Caselaw 7285 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

         TUESDAY, THE 27TH DAY OF JUNE 2023 / 6TH ASHADHA, 1945

                         WP(C) NO. 3380 OF 2015

PETITIONER/S:



     1      SUSAMA SEBASTIAN
            AGED 40 YEARS
            W/O. SEBASTIAN, ALATHINKAL HOUSE, KARUVALLY, UDAYANAPURAM
            P.O., VAIKOM.
     2      DAYANANDAN
            AGED 55 YEARS
            S/O. MADHAVAN, CHANITHARAYIL HOUSE, UDAYANAPURAM P.O.,
            VAIKOM, KOTTAYAM - 686 143.
     3      ASHOK KUMAR P
            AGED 43 YEARS
            S/O. PONNAPPAN, ERICHILAYIL HOUSE, UDAYANAPURAM P.O.,
            VAIKOM, KOTTAYAM - 686 143.
     4      CHANDRAN
            AGED 65 YEARS
            S/O. VELAYUDHAN, KUTTIKKATTIL HOUSE, UDAYANAPURAM P.O.,
            VAIKOM, KOTTAYAM - 686 143.
            BY ADVS.
            SRI.SABU THOZHUPPADAN
            SMT.P.M.JINIMOL


RESPONDENT/S:



     1      VAIKOM MUNICIPALITY
            VAIKOM - 686 141, REPRESENTED BY ITS MUNICIPAL SECRETARY.
     2      SENIOR ENVIORNMENTAL ENGINEER
            KERALA STATE POLLUTION CONTROL BOARD, GANDHI NAGAR,
            ERNAKULAM - 682 036.
     3      M/S. RELIANCE JIO INFOCOMM LTD
            CHANDRIKA CHAMBERS, S.A ROAD, VYTTILA, KOCHI - 682 019.
 W.P.(C). No.3380 of 2015
                                     -2-

      4        T.V.THOMAS
               AGED 60 YEARS
               S/O. VARKEY, THEKKEVALLARAYIL HOUE, UDAYANAPURAM, VAIKOM -
               686 143.
               BY ADVS.
               SMT.A.SREEKALA
               SRI.P.BENNY THOMAS
               SRI.M.GOPIKRISHNAN NAMBIAR
               SRI.P.BENNY THOMAS
               SRI.M.GOPIKRISHNAN NAMBIAR
               SRI.P.GOPINATH
               SRI.K.JOHN MATHAI
               SRI.JOSON MANAVALAN
               SRI.KURYAN THOMAS



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

     27.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C). No.3380 of 2015
                                        -3-




                                     JUDGMENT

It is submitted by the learned counsel for the

petitioners that the writ petition relates to construction of

a mobile tower.

Learned counsel appearing for the respondents

submitted that the tower was not constructed and the

permit has also expired.

In the above view of the matter, nothing survives for

consideration in this writ petition. Accordingly, the Writ

Petition is dismissed as infructuous.

Sd/-

ANU SIVARAMAN

JUDGE

shg W.P.(C). No.3380 of 2015

AAPPENDIX OF WP(C) 3380/2015

PETITIONER EXHIBITS P1- TRUE COPY OF BUILDING PERMIT NO. 11170/2014 DT. 14.11.14 ISSUED BY THE 1ST RESPONDNET IN THE NAME OF THE 4TH RESPONDENT. P2 - TRUE COPY OF NOTICE DT. 20.11.14 ISSUED BY THE 1ST RESPONDENT TO THE 3RD RESPONDENT.

P3 - TRUE COPY OF THE CIRCULAR NO. 25070/R.D2/2011/LSGD DT. 16.5.11 ISSUED BY THE DEPARTMENT OF LOCAL SELF GOVERNMENT (RD) GOVERNMENT OF KERALA.

P4 - TRUE COPY OF MASS PETITION DT. 20.1.15 SUBMITTED BY THE PETITIONERS AND OTHERS TO THE 1ST RESPONDENT.