Janeesh P.S vs The Thrissur Municipal Corporation
2024 Latest Caselaw 15424 Ker

Kerala High Court

Janeesh P.S vs The Thrissur Municipal Corporation on 5 June, 2024

WP(C) No.35632/2023                        1/3                       Order Date : 05-06-2024

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.


                Wednesday, the 5th day of June 2024 / 15th Jyaishta, 1946


                                WP(C) NO. 35632 OF 2023

   PETITIONER:

          JANEESH P.S. AGED 45 YEARS, S/O. SHAMSUDHEEN, PANKATTAYAL HOUSE,
          POOTHOLE P.O., THRISSUR DISTRICT, KERALA, PIN - 680001

   RESPONDENTS:

      1. THE THRISSUR MUNICIPAL CORPORATION, REPRESENTED BY ITS SECRETARY,
         CORPORATION OFFICE, THRISSUR DISTRICT, KERALA., PIN - 680001
      2. THE SECRETARY, THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
         THRISSUR DISTRICT, KERALA, PIN - 680001
      3. C.P. BABU, S/O. C.J. PALU, CHIRIANKANDATH HOUSE, MISSION QUARTERS,
         THRISSUR DISTRICT, KERALA. (SOUGHT TO BE IMPLEADED)


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to direct the respondents to consider and allow the petitioners
   Exhibit P5 application for license and the land owners application for
   renewal/change of license dated 05-05-2023 and application for
   regularization of the additional construction part dated 15/03/2021,at the
   earliest, without insisting change of classification of land in revenue
   records, pending final disposal of the writ petition.


        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of WP(C) and this Court's order dated
   30/10/2023 and upon hearing the arguments of M/S M.R.DHANIL, BLITTY
   ROSE.T.K, SENITTA P. JOJO Advocates for the petitioner and of SRI.
   SANTHOSH P.PODUVAL, Advocate for R1 & R2, the court passed the following:
 WP(C) No.35632/2023                         2/3                        Order Date : 05-06-2024



                                 MOHAMMED NIAS C.P, J.
                            ---------------------------------------------
                WP(C) Nos. 13270 of 2024, 19345 of 2021, 28254 of 2021,
               9621 of 2023, 10261 of 2023, 14200 of 2023, 30964 of 2023
                           35632 of 2023 and 14183 of 2024
                           ----------------------------------------------
                            Dated this the 5th day of June, 2024


                                         ORDER

There will be a direction to the learned Standing Counsel for the

Corporation to file a statement as to the steps taken pursuant to the

order of this Court dated 01.04.2024.

Post on 20.06.2024.

Sd/- MOHAMMED NIAS C.P, JUDGE lsn WP(C) No.35632/2023 3/3 Order Date : 05-06-2024

APPENDIX OF WP(C) 35632/2023 Exhibit P1 TRUE COPY OF THE KLU ORDER BY REVENUE DIVISIONAL OFFICER, DATED 28/11/2015 Exhibit P2 TRUE COPY OF THE JUDGMENT DATED 13/10/2023 IN WP(C) NO.

Exhibit P3 TRUE COPY OF THE NO OBJECTION CERTIFICATE FROM THE DEPARTMENT OF FIRE AND RESCUE SERVICES DATED 18/05/2023 Exhibit P4 TRUE COPY NOTICE DATED 28/02/2023, ISSUED BY THE THRISSUR MUNICIPAL CORPORATION Exhibit P5 TRUE COPY OF THE RELEVANT PAGE OF THE APPLICATION MADE BY THE PETITIONER DATED 05/05/2023, WITH THE ACKNOWLEDGEMENT OF THE 2ND RESPONDENT DATED 06.05.2023 Exhibit P6 TRUE COPY OF THE UDYAM REGISTRATION CERTIFICATE DATED 05/10/2021 Exhibit P7 TRUE COPY OF THE RECEIPT DATED 27-10-2023 Exhibit P8 TRUE COPY OF THE NOTICE/ PROCEEDINGS DATED 27/10/2023 ISSUED BY THE 2ND RESPONDENT