Kerala High Court
Jayakumar G vs Corporation Of Thiruvananthapuram on 4 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
THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
WP(C) NO. 2611 OF 2017
PETITIONER:
JAYAKUMAR G
AGED 41 YEARS
AGED 41 YEARS, S/O. GOPALAN,T.C 25/599,
THAMPANOOR,THIRUVANANTHAPURAM - 695 001.
BY ADVS.
SRI.G.P.SHINOD
SHRI.AJIT G ANJARLEKAR
SRI.GOVIND PADMANAABHAN
SRI.RAM MOHAN.G.
RESPONDENTS:
1 CORPORATION OF THIRUVANANTHAPURAM
REPRESENTED BY ITS SECRETARY,THIRUVANANTHAPURAM.
2 SREEDHARAN
REGAL SOUPARNIKA, BENAVAN GARDEN,KAWDIAR,
THIRUVANANTHAPURAM.
3 BABU SUBHASH
LEKSHMI NIVAS, R.C JUNCTION,KUNNUKUZHY,
THIRUVANANTHAPURAM.
4 MOHAN KUMAR
REGAL HOUSE, T.C 25/552, THAMPANOOR,
THIRUVANANTHAPURAM.
BY ADVS.
PEEYUS A. KOTTAM
SRI.P.K.MANOJKUMAR,SC,TVPM CORPORATION
OTHER PRESENT:
SRI.SUMAN CHAKRAVARTHY, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P (C) No.2611 of 2017
2
P.V.KUNHIKRISHNAN,J.
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W.P (C) No.2611 of 2017
---------------------------
Dated this the 4th day of April, 2024
JUDGMENT
This writ petition is filed with the following prayers:-
"I. Issue a writ of mandamus or any other appropriate
writ, order or direction commanding the first
respondent to take immediate action to implement
Exhibit P3 order forthwith; and
II. Grant such other and further reliefs which are just
and reasonable under the nature and circumstances of
the case." [SIC]
2. This writ petition is filed to implement Ext.P3 order.
Ext.P3 is an order passed by the Ombudsman in an application
filed stating that the order passed by the Ombudsman itself is
not complied. If there is any violation of Ext.P3, the petitioner
has to approach the Ombudsman itself with appropriate
applications. This Court is not an execution court to execute the
orders pased by the Ombudsman.
Granting liberty to the petitioner to approach the
Ombudsman, if there is any surviving grievance, this writ
petition is closed. Sd/-
P.V.KUNHIKRISHNAN
JUDGE
bng
APPENDIX OF WP(C) 2611/2017
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE ORDER DATED 29.6.2012
PASSED BY THE OMBUDSMAN FOR LOCAL SELF
GOVERNEMNT INSTITUTIONS,
THIRUVANANTHAPURAM IN OP NO. 497 OF 2012.
EXHIBIT P2 A TRUE COPY OF THE ORDER DATED 08.11.2013
PASSED BY THE OMBUDSMAN FOR LOCAL SELF
GOVERNMENT INSTITUTIONS,
THIRUVANANTHAPURAM IN CMP NO. 386 OF 2013
IN OP NO. 497 OF 2012.
EXHIBIT P3 A TRUE COPY OF THE ORDER DATED 09.10.2015
PASSED BY THE OMBUDSMAN FOR LOCAL SELF
GOVERNMENT INSTITUTIONS,
THIRUVANANTHAPURAM IN CMP NO. 306 OF 2014
IN OP NO. 497 OF 2012.
RESPONDENT EXHIBITS
EXHIBIT R4(A) TRUE COPY OF THE PLAINT IN THE
O.S.NO.365/2011 ON THE FILE OF MUNSIFF'S
COURT, THIRUVANANTHAPURAM.
EXHIBIT R4(B) TRUE COPY OF THE DECREE IN
O.S.NO.365/2011 DATED 10.10.2017 OF THE
ADDITIONAL MUNSIFF'S COURT II,
THIRUVANANTHAPURAM.
EXHIBIT R4(C) TRUE COPY OF THE LETTER DATED 18.7.2013
FROM CORPORATION OF THIRUVANANTHAPURAM.
EXHIBIT R4(D) TRUE COPY OF THE TAX RECEIPT DATED
4.12.2006 ISSUED FROM VILLAGE OFFICE,
THAIKKAD.
