C.Jayasankar vs State Of Kerala
2024 Latest Caselaw 10922 Ker

Kerala High Court

C.Jayasankar vs State Of Kerala on 12 April, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
         FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
                            WP(C) NO. 10998 OF 2017
PETITIONER:

              C.JAYASANKAR
              RESIDING AT 'KRISHNA KRIPA', TC.21/2031,SREE NAGAR (NO.100),
              THALIYAL, KARAMANA,TRIVANDRUM.

              BY ADV SRI.BASANT BALAJI



RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY ITS SECRETARY,DEPARTMENT OF LOCAL SELF
              INSTITUTIONS,GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM - 695 001.

     2        THE CORPORATION OF THIRUVANANTHAPURAM
              REPRESENTED BY ITS SECRETARY,CORPORATION OF TRIVANDRUM,
              TRIVANDRUM - 695 001.

     3        THE EXECUTIVE ENGINEER
              HEALTH SECTION, CORPORATION OF TRIVANDRUM - 695 001.

     4        THE HEALTH OFFICER
              CORPORATION OF TRIVANDRUM, KARAMAN SECTION,
              TRIVANDRUM - 695 001.

     5        N.USHA KUMARI
              RESIDING AT TC.21/1881(1) PANAYIL PUTHEN VEEDU, ELANKAM,
              KARAMANA P.O., THIRUVANANTHAPURAM - 695 001.

              BY ADVS.SRI.B.S.SYAMANTAK, GP,
              SRI. SUMAN CHAKRAVARTHY, SC, TVM CORPORATION
              SRI.K.T.SHYAMKUMAR - R5
              SRI.P.K.MANOJKUMAR,SC,




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 10998 OF 2017


                                2


              P.V.KUNHIKRISHNAN, J.
          --------------------------------------------
              W.P.(C) No.10998 of 2017
         ----------------------------------------------
       Dated this the 12th day of April, 2024


                          JUDGMENT

The above writ petition is filed with the following

prayers:

"i) Issue the writ of mandamus or some other writ or order or direction to the 2nd respondent to construct a proper drain along the side of the Mithra Nagar Road within a time limit.

ii) issue the writ of mandamus or some other writ or order or direction to the respondents two and three to see that no water is accumulated in the area of the Mithra Nagar Road, during rainy season;

iii) Such other reliefs as deems fit may be granted at the time of hearing." SIC

2. This writ petition is pending before this WP(C) NO. 10998 OF 2017

Court from 2017 onwards. If there is any surviving

grievance to the petitioner, the petitioner is free to

approach the statutory authority among the

respondents.

With the above observation, this writ petition is

disposed of.

Sd/-

P.V.KUNHIKRISHNAN nvj JUDGE WP(C) NO. 10998 OF 2017

APPENDIX OF WP(C) 10998/2017

PETITIONER EXHIBITS

EXHIBIT P1. THE PHOTOCOPY OF THE OBJECTION IN COMPLAINT O.P.NO.162 OF 2011 BEFORE THE HONOURABLE OMBUDSMAN FOR LOCAL SELF GOVERNMENT INSTITUTIONS, TRIVANDRUM.

EXHIBIT P2. THE PHOTOCOPY OF THE REPORT DATED 17.10.2011 FILED BY THE CORPORATION AUTHORITIES.

EXHIBIT P3. TRUE COPY OF OBJECTION DATED 07.12.2011 FILED BY THE PETITIONER TO THE REPORT OF THE EXECUTIVE ENGINEER.

EXHIBIT P4. TRUE COPY OF THE ORDER DATED 09.02.2012 OF THE OMBUDSMAN FOR LOCAL SELF GOVERNMENT INSTITUTIONS, THIRUVANANTHAPURAM.

EXHIBIT P5. TRUE COPY OF LEGAL NOTICE DATED 01.10.2012 ISSUED BY THE PETITIONER THROUGH COUNSEL SRI.H.K.RADHAKRISHNAN.

EXHIBIT P6. PHOTOCOPY OF THE JUDGMENT DATED 29.05.2013 IN WRIT PETITION NO.7153 OF 2013 OF THIS HONOURABLE COURT.

EXHIBIT P7. TRUE COPY OF REPRESENTATION DATED 16.02.2017 SUBMITTED BY THE PETITIONER BEFORE THE MAYOR OF THIRUVANANTHAPURAM CITY CORPORATION.

RESPONDENTS EXHIBITS           :       NIL

                          //TRUE COPY//


                           PA TO JUDGE