M.L. Rosy vs Thrissur Corporation
2024 Latest Caselaw 10921 Ker

Kerala High Court

M.L. Rosy vs Thrissur Corporation on 12 April, 2024

WP(C) No.10414/2024                       1/3                        Order Date : 12-04-2024

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
             Friday, the 12th day of April 2024 / 23rd Chaithra, 1946
                              WP(C) NO. 10414 OF 2024
   PETITIONER:

          M.L. ROSY, AGED 70 YEARS, D/O. (LATE) M.D. LONAPPAN, MULLAKKARA
          HOUSE, PARAVATTANI, EAST FORT P.O., THRISSUR DISTRICT, KERALA,
          PIN-680005

   RESPONDENTS:

      1. THRISSUR CORPORATION, REPRESENTED BY ITS SECRETARY, CORPORATION
         OFFICE, THRISSUR DISTRICT, KERALA, PIN-680001
      2. THE SECRETARY, THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
         DISTRICT, KERALA, PIN- 680001
      3. THE OMBUDSMAN FOR LOCAL SELF GOVERNMENT INSTITUTIONS, SAPHALYAM
         COMPLEX, IVTH FLOOR, TRIDA BUILDING, UNIVERSITY P.O., TRIVANDRUM,
         KERALA, PIN-695034
      4. MATHEW K.D, S/O. DEVASSY K.M., KARIYATTI VILLA, PARAVATTANI,
         CHRISTIAN STREET, PO JUBILEE MISSION, THRISSUR DISTRICT, (SOUGHT TO
         BE IMPLEADED)


        Writ Petition (Civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay the operation of Exhibit P1 and all further proceedings
   pursuant to the issuance of Exhibit P1 order of the learned Ombudsman for
   the Local Self Governments Institutions, Thiruvananthapuram, pending final
   disposal of this writ petition.


        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of WP(C) and this Court's order dated
   14-03-2024 and upon hearing the arguments of M/S. M.R.DHANIL & SENITTA P.
   JOJO, Advocates for the petitioner and SRI. SANTHOSH P.PODUVAL, Advocate
   for R1 & R2 and of M/S. K.MOHANAKANNAN & NAVANEETH D.PAI, Advocates for
   R4, the court passed the following:
 WP(C) No.10414/2024                           2/3                         Order Date : 12-04-2024




                                    MOHAMMED NIAS C.P, J.
                            ========================
                               W.P.(C.) No. 10414 of 2024
                            ========================
                           Dated this the 12th day of April, 2024


                                           ORDER

This is an application to implead the petitioner who is stated to be

the complaint before the Ombudsman.

Heard. Allowed.

The Registry is directed to make necessary changes in the cause

title.

Post on 26.06.2024.

Sd/-

MOHAMMED NIAS C.P

JUDGE

LU WP(C) No.10414/2024 3/3 Order Date : 12-04-2024

APPENDIX OF WP(C) 10414/2024 Exhibit P1 TRUE COPY OF THE ORDER DATED 01/03/2024 OF THE LEARNED OMBUDSMAN FOR THE LOCAL SELF GOVERNMENTS INSTITUTIONS Exhibit P2 TRUE COPY OF THE JUDGMENT DATED 04/04/2016 IN WP(C) NO.