Kerala High Court
Dr.Prasannan N vs Corporation Of Thiruvananthapuram on 20 February, 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
TUESDAY, THE 20TH DAY OF FEBRUARY 2024 / 1ST PHALGUNA, 1945
WP(C) NO. 18448 OF 2022
PETITIONER/S:
DR.PRASANNAN N.
AGED 84 YEARS
S/O. NARAYANAN DAKSHAYANI VIHAR,
T.C.75/2454, V.V ROAD,AMBALATHUMUKKU
PETTAH,THIRUVANANTHAPURAM, PIN - 695024
BY ADVS.
M.BALAGOVINDAN
LAL KUMAR N.
RESPONDENT/S:
1 CORPORATION OF THIRUVANANTHAPURAM
REPRESENTED BY ITS SECRETARY CORPORATION BUILDING,
NATHENCODE,THIRUVANANTHAPURAM, PIN - 695004
2 DIRECTOR OF VIGILANCE AND ANTI CORRUPTION BUREAU
OFFICE OF THE DIRECTOR,
VIGILANCE AND ANTI CORRUPTION BUREAU
THIRUVANANTHAPURAM, PIN - 695001
3 STATION HOUSE OFFICER
PETTAH POLICE STATION,
THIRUVANANTHAPURAM-, PIN - 695024
4 PREMAKUMARI
PROPRIETOR, K.P.TRADERS,
T.C.93/ 1838 (NEW T.C.30/ 1355) AMBALATHUMUKKU,
THIRUVANANTHAPURAM-, PIN - 695004
BY ADVS.
N.NANDAKUMARA MENON (SR.)
J.HARIKUMAR
SHRI.P.K.MANOJKUMAR, SC, TVPM CORPORATION
SUMAN CHAKRAVARTHY, SC, TVPM CORPORATION
OTHER PRESENT:
SRI SYAMANTAK, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 18448 OF 2022
2
P.V. KUNHIKRISHNAN, J.
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W.P.(C).No.18448 of 2022
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Dated this the 20th day of February, 2024
JUDGMENT
The above writ petition is filed with following reliefs:-
I. Issue a Writ of Mandamus or other
appropriate writ direction or order directing
respondents 1 to 3 to give effect Exhibit -P1
and P3 orders passed by in its letter and
spirit.
II. Grant such other relief that are deemed fit
and proper in the circumstances of the case.
2. When this writ petition came up for consideration, the
learned Counsel for the petitioner submits that now the Tribunal
for Local Self Government Institutions, as per Ext.R4 (b), stayed
the cancellation of license.
3. If that is the case, the petitioner has to approach the
Tribunal with appropriate application for impleading and to
vacate the interim order, if he advise so.
WP(C) NO. 18448 OF 2022
4. The Tribunal shall take steps to dispose of
R.P.No.55/2022, as expeditiously as possible, at any rate, within
three months from the date of receipt of the copy of this
Judgment.
Accordingly, the writ petition is disposed of.
Sd/-
P.V. KUNHIKRISHNAN
JUDGE
S.M.K.
WP(C) NO. 18448 OF 2022
APPENDIX
PETITIONER'S EXHIBITS
Exhibit P-1 TRUE COPY OF THE FINAL ORDER PASSED BY THE
OMBUDSMAN DATED 29/10/2012 CMP NO 329/12 IN
Exhibit P-2 TRUE COPY OF THE COMMUNICATION ISSUED BY THE
INFORMATION OFFICER OF FIRST RESPONDENT DATED
20/01/2022
Exhibit P-3 TRUE COPY OF THE LAWYER NOTICE ISSUED BY THE
PETITIONER TO THE RESPONDENTS R1 TO R4 DATED
10/02/2022 WITH A.D
RESPONDENT EXHIBITS
Exhibit R4 (a) A true copy of the judgment of this
Honourable Court dated 15-01-2018 in WP(C)
Exhibit R4 (b) A true copy of the order of the Tribunal for
Local Self Government Institutions,
Thiruvananthapuram in I.A. No. 1062/2022 in
Revision Petition No. 55/2022 dated 18-07-
