The Thiruvananthapuram Corporation vs B. Leela
2024 Latest Caselaw 9164 Ker

Kerala High Court

The Thiruvananthapuram Corporation vs B. Leela on 3 April, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                 THE HONOURABLE MR. JUSTICE EASWARAN S.

    WEDNESDAY, THE 3RD DAY OF APRIL    2024 / 14TH CHAITHRA, 1946

                         WP(C) NO. 1650 OF 2018

PETITIONER/S:

           THE THIRUVANANTHAPURAM CORPORATION
           REPRESENTED BY ITS SECRETARY,
           CORPORATION BUILDINGS, VIKAS BHAVAN,
           THIRUVANANTHAPURAM-695033.

           BY ADVS.
           SRI.N.NANDAKUMARA MENON (SR.)
           SUMAN CHAKRAVARTHY


RESPONDENT/S:

     1     B. LEELA
           T.C NO. 30/811, BANU COTTAGE,
           NEAR PUTHEN ROAD JUNCTION,PETTAH P.O.,
           THIRUVANANTHAPURAM-695001.

     2     THE OMBUDSMAN FOR LOCAL SELF
           GOVERNMENT INSTITUTIONS, THIRUVANANTHAPURAM,
           REPRESENTED BY ITS SECRETARY, 695001.

           BY ADV SRI.D.AJITHKUMAR

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING
 WP(C) NO. 1650 OF 2018                 2




                          EASWARAN S. , J.
                         -------------------------
                      W.P. (C) No.1650 of 2018
                    -----------------------------------
                  Dated this the 3rd day of April 2024

                               JUDGMENT

This writ petition is filed by the Thiruvananthapuram Corporation

challenging Exts.P1 and P3 orders issued by the Ombudsman for Local

Self Government Institutions, Thiruvananthapuram, directing the

Corporation to number the building belonging to the 1 st respondent. The

challenge is raised basically on the question of jurisdiction of the

Ombudsman to issue directions to the Corporation in the matter of

numbering of the building.

2. When the matter is taken up for consideration today, the

learned counsel appearing for the 1 st respondent, on instructions,

submitted that the building occupied by his client has already been

numbered by the Corporation.

In that view of the matter, if the petitioner has already numbered

the building, nothing further remains in the writ petition. Writ petition is

accordingly closed recording the submission of the learned counsel

appearing for the 1st respondent. The question with regard to the

jurisdiction of the Ombudsman raised in the writ petition is left open.

Sd/-

EASWARAN S. JUDGE

NS

APPENDIX OF WP(C) 1650/2018

PETITIONER EXHIBITS :

EXHIBIT P1 THE PHOTOSTAT COPY OF THE ORDER DATED 7.6.2016 COMPLAINT NO.1215/2015 PASSED BY THE HON'BLE OMBUDSMAN FOR LOCAL SELF GOVERNMENT INSTITUTIONS, TRIVANDRUM.

EXHIBIT P2 THE PHOTOSTAT COPY OF THE OBJECTION FILED BY THE SECRETARY, CORPORATION OF THIRUVANANTHAPURAM, DATED NIL COMPLAINT NO.1215/2015 BEFORE THE HON'BLE OMBUDSMAN FOR LOCAL SELF GOVERNMENT INSTITUTIONS, TVM.

EXHIBIT P3 THE PHOTOSTAT COPY OF THE ORDER DATED 7.12.2016 COMPLAINT NO.1215/2015 PASSED BY THE HON'BLE OMBUDSMAN FOR LOCAL SELF GOVERNMENT INSTITUTIONS, TVM.