Kerala High Court
Preeja T.L vs Suresh K.V on 27 June, 2024
Author: P Gopinath
Bench: P Gopinath
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
THURSDAY, THE 27TH DAY OF JUNE 2024 / 6TH ASHADHA, 1946
CON.CASE(C) NO. 513 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.23663 OF 2023 OF HIGH
COURT OF KERALA
PETITIONER/PETITIONER:
PREEJA T.L.,AGED 48 YEARS
W/O.SHIBU, RESIDING AT NANDAKRISHNA VILASOM, POONCODE,
BHAGAVATHINADA P.O., MUDAVOORPARA, BALARAMAPURAM,
THIRUVANANTHAPURAM, PIN - 695501
BY ADVS.
PIRAPPANCODE V.S.SUDHIR
AKASH S.
GIRISH KUMAR M S
V.S.VARALEKSHMI
RAJALAKSHMI.R.
RESPONDENT/2ND RESPONDENT:
SURESH K.V.
THE SECRETARY, PALLICHAL GRAMA PANCHAYAT,
VEDIVACHANKOVIL P.O., PALLICHAL,
THIRUVANANTHAPURAM, PIN - 695501
BY ADV T.K.ANANDA KRISHNAN
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
CON.CASE(C) NO. 513 OF 2024 2
JUDGMENT
When this matter is taken up for consideration today,
learned counsel appearing for the respondent would submit that
the building of the petitioner has been inspected and building
number can be allotted without further delay.
Taking into consideration the above submission, the
Contempt of Court Case is closed.
Sd/-
GOPINATH P.
JUDGE
ajt
APPENDIX OF CON.CASE(C) 513/2024
PETITIONER ANNEXURES
Annexure I THE CERTIFIED COPY OF THE JUDGMENT DATED
17.01.2024 IN W.P.(C)NO.23663/20023 OF THIS
HON'BLE COURT)
Annexure II TRUE COPY OF THE RECEIPT, ACKNOWLEDGING THE
RECEIPT OF THE JUDGMENT IN W.P.
Annexure III TRUE COPY OF THE REPRESENTATION DATED
03.02.2024 SUBMITTED BY THE PETITIONER BEFORE
THE RESPONDENT
Annexure IV TRUE COPY OF THE ACKNOWLEDGMENT CARD
EVIDENCING THE RECEIPT OF ANNEXURE III
REPRESENTATION ON 06.02.2024 BY THE
RESPONDENT
Annexure V TRUE COPY OF THE RECEIPT ACKNOWLEDGING THAT
THE RESPONDENT HAD RECEIVED ANNEX.III
REPRESENTATION ON 06.02.2024, IN PERSON
Annexure VI TRUE COPY OF THE MESSAGE RECEIVED BY THE
PETITIONER AT 6.36 A.M ON 07.02.2024.
Annexure VII TRUE COPY OF THE COMMUNICATION
NO.400246/LLAP03/GPO/2024/671(1) DATED
07.02.2024 OF THE 2ND RESPONDENT DOWNLOADED
BY THE PETITIONER FROM THE WEBSITE REFERRED
TO IN ANNEXURE VI
Annexure VIII TRUE COPY OF THE REPRESENTATION DATED
07.02.2024 SUBMITTED BY THE PETITIONER TO THE
RESPONDENT
Annexure IX TRUE COPY OF THE RECEIPT ACKNOWLEDGING THAT
THE RESPONDENT HAD RECEIVED ANNEXURE VIII
REPRESENTATION
Annexure X TRUE COPY OF THE REGISTERED LETTER DATED
22.02.2024 OF THE RESPONDENT WHICH THE
PETITIONER HAD RECEIVED ON 09.03.2024
Annexure XI TRUE COPY OF THE MEMO, ACKNOWLEDGED BY THE
PETITIONER, OF HAVING RECEIVED ANNEXURE X
LETTER ON 09.03.2024
Annexure XII True copy of the letter No.400246/BAB
C06/GPO/2022/10610/(1) dated 11.12.2022
Annexure XIII True copy of the office notings, received by
the petitioner under the Right to Information
Act commencing from paragraph 1 dated
05.12.2022 and right upto paragraph 40 dated
11.04.2024
Annexure XIV True copy of the file transaction history,
pertaining to the file created after the
petitioner had submitted her application
seeking Occupancy Certificate and numbering
of the building
Annexure XV True copy of the letter No.400246/BAB
C06/GPO/2022/10610/(2) dated 19.02.2023 of
the respondent, addressed to petitioner
Annexure XVI True copy of the letter No.400246/BAB
C06/GPO/2022/10610/(3) dated 15.04.2023 of
the respondent
Annexure XVII True copy of the letter No.400246/BAB
C06/GPO/2022/10610/(5) dated 28.05.2023
Anneuxre XVIII True copy of the letter No. No.400246/BAB
C06/GPO/2022/10610/(6) dated 07.07.2023
Annexure XIX TRUE COPY OF THE APPLICATION DATED 17.05.2023
WHICH INCIDENTALLY WAS RECEIVED BY THE
APPLICANT FROM THE STATE PUBLIC INFORMATION
OFFICER
Annexure XX TRUE COPY OF THE APPLICATION DATED 13.06.2024
FILED BY THE APPLICANT BEFORE THE RESPONDENT
RESPONDENT ANNEXURES
annexure R 1 The true copy of the notice issued by
respondent dated 07/02/2024
annexure R 2 The true copy of the memo showing refusal of
Annexure R1 notice dated 07/02/2024 by the
petitioner
