Kerala High Court
M/S Insight Media City (India) Private ... vs State Of Kerala on 5 April, 2024
Author: T.R.Ravi
Bench: T.R.Ravi
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 5TH DAY OF APRIL 2024 / 16TH CHAITHRA, 1946
WP(C) NO. 10521 OF 2024
PETITIONER:
M/S INSIGHT MEDIA CITY (INDIA) PRIVATE LIMITED
PUTHIYA ROAD, CHAKKARAPARAMBU, VENNALA, KOCHI,
ERNAKULAM , REPRESENTED BY THE GROUP COMPANY
SECRETARY AND COMPLIANCE OFFICER,
MR. K.N. RISHIKESH., PIN - 682 028
BY ADV NOEL JACOB
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY, DEPARTMENT OF REVENUE,
GOVERNMENT OF KERALA, SECRETARIAT, STATUE,
THIRUVANANTHAPURAM, PIN - 695 001
2 TRIPUNITHURA MUNICIPALITY
TRIPUNITHARA, KOCHI, KERALA - REPRESENTED BY ITS
SECRETARY., PIN - 682 301
3 THE REVENUE DIVISIONAL OFFICER
FIRST FLOOR, KB JACOB RD, FORT KOCHI,
KOCHI, KERALA, PIN - 682 001
4 THE PULIKKAL MEDICAL FOUNDATION
MEDICAL TRUST HOSPITAL, M.G ROAD, ERNAKULAM,
REPRESENTED BY ITS MANAGING DIRECTOR., PIN - 682 016
5 DISTRICT COLLECTOR
COLLECTORATE, CIVIL STATION KAKKANAD,
ERNAKULAM -, PIN - 682 030
BY ADVS.
K.S.ARUN KUMAR
R.S.KALKURA
M.S.KALESH(K/109/1997)
HARISH GOPINATH(K/232/1999)
P.I.NAJUMAL HUSSAIN(K/153/2015)
SRI. S. RENJITH. SPL. GP.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 10521 OF 2024
2
T.R.RAVI.J
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WP(C) No.10521 of 2024
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Dated this the 05th day of April, 2024
JUDGMENT
The writ petition has been filed seeking refund of
security deposit which had been made by the petitioner
before the 2nd respondent for grant of permission to
conduct a shop which did not ultimately materialized.
The deposit was not refunded on the reason that there
was requirement of a No Objection Certificate from the
Revenue officers.
2. A memo has been filed by the Special
Government Pleader as directed by this Court producing
along with proceedings of the District Collector dated
29.04.2024, wherein it is categorically stated that
WP(C) NO. 10521 OF 2024
requirements of the Revenue had already been satisfied
and they have no objection in returning the deposit.
3. In the above circumstances, no further
impediment will remain. The writ petition is hence
disposed of directing the 2nd respondent to return the
security deposit forthwith.
Sd/-
T.R.RAVI
JUDGE
sn
WP(C) NO. 10521 OF 2024
APPENDIX OF WP(C) 10521/2024
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE AGREEMENT DATED 28.04.2018
ENTERED INTO BETWEEN THE PETITIONER AND THE
4TH RESPONDENT
Exhibit P2 TRUE COPY OF THE ORDER DATED 11.05.2018
ISSUED BY THE 2ND RESPONDENT DATED 11.05.2018
Exhibit P3 TRUE COPY OF THE LETTER DATED 27.06.2018 SENT
BY THE PETITIONER TO THE 2ND RESPONDENT
Exhibit P4 TRUE COPY OF THE RTI APPLICATION DATED
29.03.2019 MADE BY THE PETITIONER BEFORE THE
INFORMATION OFFICER OF THE 2ND RESPONDENT
Exhibit P5 TRUE COPY OF THE LETTER DATED 17.04.2019 SENT
BY THE 2ND RESPONDENT TO THE PETITIONER
Exhibit P6 TRUE COPY OF THE LETTER DATED 03.05.2019 SENT
BY THE PETITIONER TO THE 3RD RESPONDENT
Exhibit P7 TRUE COPY OF THE LETTER DATED 08.08.2022 SENT
BY THE 2ND RESPONDENT TO THE PETITIONER
RESPONDENT'S EXHIBITS : NIL
//TRUE COPY// PA TO JUDGE
