Pramod M vs Kozhikode Corporation
2024 Latest Caselaw 9628 Ker

Kerala High Court

Pramod M vs Kozhikode Corporation 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. 26056 OF 2013


PETITIONER:

             PRAMOD M.
             AGED 48 YEARS
             APPUTTY, S/O.8/243,VETTAYATTIL HOUSE,
             VENGERI POST, KOZHIKODE-673010.
             BY ADVS.
             SRI.R.SUDHISH
             SMT.M.MANJU
             SRI.K.R.RANJITH

RESPONDENT:

             KOZHIKODE CORPORATION
             REPRESENTED BY ITS SECRETARY,
             BEACH ROAD,KOZHIKODE-673001.
             SRI.G.SANTHOSH KUMAR, SC



       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    04.04.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C).No.26056/2013

                                      2




                   P.V.KUNHIKRISHNAN, J.
                    --------------------------------
                   W.P.(C).No.26056 of 2013
             ----------------------------------------------
            Dated this the 04th day of April, 2024


                             JUDGMENT

This writ petition is filed with following prayers:

i. Issue a writ of mandamus or the other appropriate writ, order or direction directing the respondent to consider Exhibit-P1 representation by giving an opportunity to the petitioner of being heard.

ii. Issue such other writ, order or direction which this Honourable court may deem fit and proper in the facts and circumstances of this case.

(SIC)

2. The grievance of the petitioner is that Ext.P1

representation is not properly considered. Ext.P2 is the notice

issued based on Ext.P1. This Court perused Ext.P2. In Ext.P2

it is only stated that the petitioner has to point out the

buildings with numbers. The counsel for the petitioner

submitted that the petitioner is ready to furnish the details.

3. If that be the case, the petitioner can submit a fresh

representation narrating the details sought for in Ext.P2 and if

such a representation is received, the respondent will do the

needful in accordance with law, after giving an opportunity of

hearing to the petitioner.

With the above observation, this writ petition is disposed

of.

sd/-

P.V.KUNHIKRISHNAN JV JUDGE

APPENDIX OF WP(C) 26056/2013

PETITIONER EXHIBITS EXT.P1 COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATGED 3.7.2013.

EXT.P2 COPY OF THE REPLY SENT BY THE RESPONDENT TO THE PETITIONER DATED 16.8.2013.