Social Justice Vigilance Forum vs Corporation Of Kochi
2024 Latest Caselaw 16504 Ker

Kerala High Court

Social Justice Vigilance Forum vs Corporation Of Kochi on 11 June, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
              THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
     TUESDAY, THE 11TH DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
                          WP(C) NO. 4075 OF 2021
PETITIONER:

            SOCIAL JUSTICE VIGILANCE FORUM
            REGISTERED OFFICE LFCN 119,
            NAYATHODE POST, KAVARAPARAMBU,
            ANGAMALY, PIN - 683 572
            REPRESENTED BY ITS SECRETARY,
            BINEESH KOYIKKAL,
            RESIDING AT KUTTANPARAMBIL HOUSE,
            ST.JOSEPH ROAD, THEVARA,
            MATTAMMAL, COCHIN - 682 013.
            BY ADVS.
            SAM ISAAC POTHIYIL
            SMT.TINU JOHNSON
            SHRI.VISHNU DAS
            SRI. SRUTHI DAS
            SMT.JISHMA K.S
            SMT.OSHIN MENDEZ
            SHRI.PHILIP ARUN M.N.
            SHRI.MOHAMED AMJAD K.M
RESPONDENTS:
     1     CORPORATION OF KOCHI
           PARK AVENUE ROAD, MARINE DRIVE,
           KOCHI - 682 011,
           REPRESENTED BY ITS SECRETARY.
     2     THE SECRETARY, CORPORATION OF KOCHI
           PARK AVENUR ROAD, MARINE DRIVE,
           KOCHI - 682 011.
     3     PULIKKAL MEDICAL FOUNDATION
           61/3992, M.G.ROAD, KOCHI - 682 016,
           REPRESENTED BY ITS MANAGING DIRECTOR.
           BY ADVS.
           SRI.D.G.VIPIN
           K.JAJU BABU (SR.)
           M.U.VIJAYALAKSHMI
           T.S.ATHIRA
           SACHIN RAMESH
           SRI.JANARDHANA SHENOY-SC
     THIS     WRIT   PETITION   (CIVIL)   HAVING   FINALLY   BEEN   HEARD   ON
11.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 4075 OF 2021

                                 2




                          JUDGMENT

1. The petitioner has filed this writ petition seeking direction

to order the respondents 1 and 2 to conduct proper

inspection on the matters stated in the writ petition and

proceed in accordance with law against the unauthorised

construction made by Medical Trust Hospital in their

compound violating the prevailing laws in the State. The

petitioner has made only vague allegations without stating

what are the unauthorised constructions made by 3rd

respondent and which provisions of law are violated.

2. The learned counsel for the petitioner submits that the

petitioner had submitted Ext.P1 complaint to the Secretary

of the Corporation that may be directed to be disposed of.

3. I find from Ext.P1 complaint that the petitioner is making WP(C) NO. 4075 OF 2021

some roving enquiry and there is no basis or reasonable

apprehension for filing such a representation. Such a casual

Representation can not be directed to be disposed of by this

Court.

4. Hence this writ petition is dismissed.

Sd/-

M.A.ABDUL HAKHIM JUDGE sms WP(C) NO. 4075 OF 2021

APPENDIX OF WP(C) 4075/2021

PETITIONER EXHIBITS EXHIBIT P1 COPY OF THE REPRESENTATION DATED 21/09/2020 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT.

EXHIBIT P2 COPY OF THE RECEIPT ISSUED BY THE 2ND RESPONDENT.