M.P.Felix vs Revenue Divisional Officer, Fort Kochi
2024 Latest Caselaw 9653 Ker

Kerala High Court

M.P.Felix vs Revenue Divisional Officer, Fort Kochi on 4 April, 2024

Author: P Gopinath

Bench: P Gopinath

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
     THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
                        WP(C) NO. 26767 OF 2016
PETITIONER/S:

          M.P.FELIX
          AGED 58 YEARS, S/O. PHILIP,
          MANAYATH HOUSE, 1/736, FORT COCHIN.

          BY ADVS.
          SRI.P.V.ANILKUMAR
          SMT.M.K.RAJITHA


RESPONDENT/S:

    1     REVENUE DIVISIONAL OFFICER, FORT KOCHI
          FORT KOCHI-682 001.

    2     PRESIDENT
          JUMA MASJID, PATTALAM MUSLIM MOSQUE,
          PATTALAM, FORT KOCHI-682 001.

          SRI. VENUGOPAL V. , GOVT. PLEADER


     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.26767/2016                 -2-

                              JUDGMENT

The issue raised in this writ petition is covered by the judgment of the

Supreme Court in Forum, Prevention of Environmental and Sound

Pollution v. Union of India and another; (2005) 5 SCC733 and also by

the judgment of this court in Anoop Chandran v. Union of India and

others; ILR 2021 (4) Kerala 1080.

2. Though this writ petition was filed in the year 2016, it has not

been admitted by this court. Taking into consideration of the above, this writ

petition will stand disposed of directing that if the petitioner has any

subsisting grievance, he may make a suitable representation before the 1 st

respondent who shall on such representation being received consider the

matter in accordance with the law laid down by the Supreme Court in

Forum, Prevention of Environmental and Sound Pollution (supra)

and by this court in Anoop Chandran (supra), after affording an

opportunity of hearing to the petitioner and the 2nd respondent.

Sd/-

GOPINATH P. JUDGE

AMG

APPENDIX OF WP(C) 26767/2016

PETITIONER EXHIBITS

EXHIBIT P1 COPY OF THE MASS PETITION WAS PREPARED WITH THE SIGNATURES OF THE AFFECTED RESIDENTS AND THE PETITIONER SUBMITTED BEFORE THE R.D.O., FORT KOCHI ON 7.4.2016.

EXHIBIT P2 COPY OF THE RECEIPT GIVEN FOR THE COMPLAINT TO THE PETITIONER.