Kerala High Court
T.P.Ayyappan vs The District Collector on 10 May, 2024
Author: Murali Purushothaman
Bench: Murali Purushothaman
WP(C) No.15411/2024 1/3 Order Date : 10-05-2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
Friday, the 10th day of May 2024 / 20th Vaisakha, 1946
WP(C) NO. 15411 OF 2024
PETITIONERS:
1. T.P.AYYAPPAN, AGED 79 YEARS, S/O. LATE T.P.PAZHANI ACHARY, UNNATHI
HOUSE, AZHOOR, PATHANAMTHITTA, PIN - 689645
2. LALITHA AYYAPPAN AGED 70 YEARS W/O T.P.AYYAPPAN,, SREEPARVATHY
BHAVANAM, UNNATHI HOUSE, AZHOOR, PATHANAMTHITTA, PIN-689645
RESPONDENTS:
1. THE DISTRICT COLLECTOR 2ND FLOOR, COLLECTORATE ROAD CHITTOOR,
PATHANAMTHITTA, PIN - 689645
2. THE REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL OFFICE, ADOOR,
PATHANAMTHITTA, PIN - 691523
3. THE DISTRICT POLICE CHIEF PATHANAMTHITTA, DISTRICT POLICE OFFICE,
THAZHEVETTIPRAM, PATHANAMTHITTA, PIN - 689645
4. K-CHERY CHITS PVT. LTD PANAMKUTTYMALA, PUNALUR, KOLLAM- 691 305,
REP. BY ITS MANAGING DIRECTOR, PIN-691305
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 issue directions to the 1st respondent to release forthwith the
building of the petitioner and handover the vacant possession of the same,
during the pendency of this writ petition, in the interest of justice.
This petition coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
SHRI. PRAVEEN K. JOY, Advocate for the petitioner, the court passed the
following:
WP(C) No.15411/2024 2/3 Order Date : 10-05-2024
MURALI PURUSHOTHAMAN, J.
---------------------------------------------
W.P.(C) No.15411 OF 2024
-------------------------------------------------
Dated this the 10th day of May, 2024
ORDER
The competent authority (Under Banning of
Unregulated Deposit Schemes Act, 2019) Room No.374,
Main Block, Government Secretariat, Thiruvananthapuram-
695001, Pin -695001 is suo motu impleaded as additional
5th respondent. The petitioners shall make necessary
application before the additional 5 th respondent for release
of the building of the petitioners and the additional 5 th
respondent shall consider the same and pass appropriate
orders in accordance to law within a period of six weeks
from the date of receipt of such application.
Post on 07.06.2024.
Sd/-
MURALI PURUSHOTHAMAN
JUDGE
al/-.
WP(C) No.15411/2024 3/3 Order Date : 10-05-2024
APPENDIX OF WP(C) 15411/2024
Exhibit P1 TRUE PHOTOCOPY OF THE BUILDING TAX RECEIPT DATED
17.12.2022
Exhibit P2 TRUE PHOTOCOPY OF THE RENT AGREEMENT DATED 20.06.2016
Exhibit P3 TRUE PHOTOCOPY OF THE RENT AGREEMENT DATED 01.03.2018
Exhibit P4 TRUE PHOTOCOPY OF THE RENT AGREEMENT DATED 01.03.2019
Exhibit P5 TRUE PHOTOCOPY OF THE RENT AGREEMENT DATED 01.03.2020
Exhibit P6 TRUE PHOTOCOPY OF THE RENT AGREEMENT DATED 01.03.2021
Exhibit P7 TRUE PHOTOCOPY OF THE RENT AGREEMENT DATED 01.03.2022
Exhibit P8 TRUE PHOTOCOPY OF THE APPLICATION FOR VACANCY REMISSION
(30/796/4) BEFORE THE PATHANAMTHITTA MUNICIPALITY DATED
02.03.2024
Exhibit P9 TRUE PHOTOCOPY OF THE JUDGMENT IN WPC 6244/2021 DATED
04.01.2022
Exhibit P10 TRUE PHOTOCOPY OF THE JUDGMENT IN WPC 42255/2023 DATED
15.12.2023
Exhibit P11 TRUE PHOTOCOPY OF THE JUDGMENT IN WPC 23237/2023 DATED
08.08.2023
Exhibit P12 TRUE PHOTOCOPY OF THE LETTER ISSUED BY THE DISTRICT
COLLECTOR DATED 13.02.2024
Exhibit P13 TRUE PHOTOCOPY OF THE REPRESENTATION SUBMITTED BEFORE
THE 1ST RESPONDENT DATED 20.09.2023
