Kerala High Court
Dr. Sinu Jayaprakash vs Tirur Municipality on 12 May, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
FRIDAY, THE 12TH DAY OF MAY 2023 / 22ND VAISAKHA, 1945
WP(C) NO. 15732 OF 2023
PETITIONERS:
1 DR. SINU JAYAPRAKASH, AGED 33 YEARS
D/O. JAYAPRAKASH NARAYANAN, DREAMS, K.PURAM
P.O.,TIRUR TALUK, MALAPPURAM DISTRICT, PIN -
676307,PRESENTLY RESIDING ATVIJAYASOUDHAM,
OPPOSITE BRILLIANCE ACADEMY, PATTARUVEETTIL
VISHNU KSHETHRAM LANE, ERANHIPALAM, KOZHIKODE
DISTRICT, PIN - 673006
2 DR. DWITHI JAYAPRAKASH, AGED 29 YEARS
D/O. JAYAPRAKASH NARAYANAN, DREAMS, K.PURAM
P.O., TIRUR TALUK, MALAPPURAM DISTRICT, PIN -
676307,PRESENTLY RESIDING AT NO.1D, SFS SKYLINE
MAPLE HEIGHTS APARTMENTS, CHALAKUZHI ROAD,
PATTOM P.O., THIRUVANANTHAPURAM, PIN - 695004
BY ADVS.
C.M.MOHAMMED IQUABAL
P.ABDUL NISHAD
RAIHANATH T.H.
ISTINAF ABDULLAH
MUHAMMED AMEEN
RESPONDENTS:
1 TIRUR MUNICIPALITY
MUNICIPAL OFFICE, TIRUR P.O., MALAPPURAM
DISTRICT, REPRESENTED BY ITS SECRETARY., PIN -
676101
2 THE SECRETARY,
TIRUR MUNICIPALITY, MUNICIPAL OFFICE, TIRUR
P.O., MALAPPURAM DISTRICT,, PIN - 676101
WP(C) No.15732/2023
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3 THE DEPUTY CHIEF CONTROLLER OF EXPLOSIVES,
ERNAKULAM SUB CIRCLE OFFICE, 3RD FLOOR, CGO
COMPLEX, KAKKANAD, ERNAKULAM, PIN - 682030
4 THE STATE TAX OFFICER,
STATE GST OFFICE, TIRUR, 3RD FLOOR, MINI CIVIL
STATION BUILDING, TIRUR P.O., MALAPPURAM
DISTRICT, PIN - 676101
5 THE MANAGING DIRECTOR, HINDUSTHAN PETROLEUM
CORPORATION LIMITED, PARAMARA, TATAPURAM
SUKUMARAN ROAD, KACHERIPADY, ERNAKULAM, PIN -
682018
6 SMT. SUSHAMA, AGED 52 YEARS
W/O. JAYAPRAKASH NARAYANAN, DREAMS, K.PURAM
P.O., TIRUR TALUK, MALAPPURAM DISTRICT, PIN -
676307
BY ADV SHRI.SAYED MANSOOR BAFAKHY THANGAL SC
TIRUR MUNICIPALITY
OTHER PRESENT:
SRI.APPU P.S., GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 12.05.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) No.15732/2023
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JUDGMENT
Aggrieved by the inaction on the part of
respondents 2 to 5 in considering Exts.P6 to 9
representations filed by the petitioners, they
have come up before this Court.
Considering the facts and circumstances of
the case, I am of the opinion that the writ
petition can be disposed of, with a direction to
respondents 2, 3, 4 & 5 to consider and dispose
of Exts.P6, P7, P8 & P9 respectively, in
accordance with law, after affording the
petitioners an opportunity of hearing, within a
period of one month from the date of receipt of a
copy of this judgment.
The writ petition is disposed of, as above.
SD/-
SHOBA ANNAMMA EAPEN
JUDGE
bka/-
WP(C) No.15732/2023
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APPENDIX OF WP(C) 15732/2023
PETITIONER EXHIBITS
Exhibit P1 THE TRUE COPY OF THE DEATH CERTIFICATE
OF LATE JAYAPRAKASH NARAYANAN ISSUED
BY THE TANALUR GRAMA PANCHAYATH DATED
10.05.2023
Exhibit P2 THE TRUE COPY OF THE PARTNERSHIP DEED
DATED 01.02.2017
Exhibit P3 THE TRUE COPY OF THE REGISTRATION
CERTIFICATE ISSUED UNDER GOODS AND
SERVICE TAX ACT, 2017 DATED 02.07.2017
Exhibit P4 THE TRUE COPY OF THE JUDGMENT IN W.P.
(C).NO.31362/2022 OF THIS HON'BLE
COURT DATED 8.11.2022
Exhibit P5 THE TRUE COPY OF THE REPRESENTATION
SUBMITTED BY THE PETITIONERS BEFORE
THE DEPUTY SUPERINTENDENT OF POLICE,
TIRUR DATED 01.04.2023
Exhibit P6 THE TRUE COPY OF THE REPRESENTATION
FILED BY THE PETITIONERS BEFORE THE
2ND RESPONDENT DATED 29.04.2023
Exhibit P7 THE TRUE COPY OF THE REPRESENTATION
FILED BY THE PETITIONERS BEFORE THE
3RD RESPONDENT DATED 29.04.2023
Exhibit P8 THE TRUE COPY OF THE REPRESENTATION
FILED BY THE PETITIONERS BEFORE THE
4TH RESPONDENT DATED 29.04.2023
Exhibit P9 THE TRUE COPY OF THE REPRESENTATION
FILED BY THE PETITIONERS BEFORE THE
5TH RESPONDENT DATED 29.04.2023
