Kochi Metro Shop Owners ... vs Kochi Metro Rail Limited
2023 Latest Caselaw 5686 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
        TUESDAY, THE 16TH DAY OF MAY 2023 / 26TH VAISAKHA, 1945
                        WP(C) NO. 12078 OF 2023
PETITIONER/S:

            KOCHI METRO SHOP OWNERS ASSOCIATION
            AGED 57 YEARS
            REG. NO. EKM/TC138/2023, ESI ROAD, ERNAKULAM - 682018
            REPRESENTED BY IT'S SECRETARY, A R SUDHEER, AGED 57
            YEARS, RESIDING AT ANCHADITHITTAYIL, RSAC ROAD, VYTILLA
            P O., KOCHI, PIN - 682019
            BY ADVS.
            K.JANARDHANA SHENOY
            N.SATHEESH
            PRIYA CAROL


RESPONDENT/S:

    1       KOCHI METRO RAIL LIMITED
            JLN METRO STATION, 4TH FLOOR, KALOOR, ERNAKULAM, PIN -
            682017
    2       THE MANAGING DIRECTOR
            JLN METRO STATION, 4TH FLOOR, KALOOR, ERNAKULAM, PIN -
            682017
            BY ADVS.
            M.U.VIJAYALAKSHMI M U
            K.JAJU BABU (SR.)(K/116/1981)


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.05.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12078 OF 2023
                                    2

                              JUDGMENT

The petitioner has approached this Court

seeking a direction to the 2nd respondent-Managing

Director of Kochi Metro Rail Limited to consider

and pass orders on Ext.P4 representation within a

period of one month after hearing the petitioner.

2. Heard both sides.

3. Having considered the facts and

circumstances of the case, I am of the opinion

that this writ petition itself can be disposed of

with a direction.

4. Accordingly, there will be a direction to

the 2nd respondent to consider and pass orders on

Ext.P4 representation, within a period of one

month from the date of receipt of a copy of this

judgment after hearing the representative of the

1st petitioner.

The writ petition is disposed of as above.

sd/-

SHOBA ANNAMMA EAPEN JUDGE Nsd WP(C) NO. 12078 OF 2023

APPENDIX OF WP(C) 12078/2023

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF REGISTRATION CERTIFICATE NO:

EKM/TC/138/2023 DATED 24/02/2023 ISSUED BY REGISTRAR OF SOCIETIES, ERNAKULAM Exhibit P2 A TRUE COPY OF LIST OF MEMBERS OF THE ASSOCIATION Exhibit P3 A TRUE COPY OF ONE SUCH AGREEMENT ENTERED BETWEEN ALLOTTEE AND THE RESPONDENT Exhibit P4 A TRUE COPY REPRESENTATION SUBMITTED BY THE PETITIONER ASSOCIATION TO THE 2ND RESPONDENT DATED 16/03/2023 Exhibit P5 A TRUE COPY OF NOTICE DATED 29/03/2023 ISSUED BY THE 1ST RESPONDENT Exhibit P6 A TRUE COPY OF CORRIGENDUM -1 ISSUED BY RESPONDENT NO: 1 Exhibit P7 A TRUE COPY OF NEWSPAPER REPORT PUBLISHED IN KERALA KAUMUDI DAILY DATED 01/04/2023 Exhibit P8 A TRUE COPY OF THE LIST OF STATIONS ALONG WITH BASE PRICE FIXED BY THE RESPONDENTS ADVERTISED IN NEWSPAPERS WITH RESPECT TO NOVEMBER 2 TO 6, 2021 Exhibit P9 A TRUE COPY OF THE LIST OF STATIONS ALONG WITH BASE PRICE FIXED BY THE RESPONDENTS ADVERTISED IN THE NEWSPAPERS WITH RESPECT O DECEMBER 13 TO 15, 2021 Exhibit P10 A TRUE COPY OF THE PLAN OF KIOSK'S Exhibit P11 A TRUE COPY OF REPRESENTATION DATED 28/02/2023 SUBMITTED TO THE RESPONDENT