Raghunath.K.P vs Kannur Municipality
2024 Latest Caselaw 33069 Ker

Kerala High Court

Raghunath.K.P vs Kannur Municipality on 14 November, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
                                     &
                     THE HONOURABLE MR. JUSTICE S.MANU
        Thursday, the 14th day of November 2024 / 23rd Karthika, 1946
                             WA NO. 1409 OF 2019
    AGAINST JUDGMENT DATED 03.08.2018 IN WP(C) 27855/2013 OF THIS COURT
APPELLANT/WRIT PETITIONER:

     RAGHUNATH.K.P, AGED 62 YEARS SON OF SUKUMARAN K. P., QUINTESSENCE,
     WELLESLEY ROAD, KANNUR - 670 013.

BY ADVS.M/S.K.JAGADEESH, SMT.V.RENJU & SRI.P.B.SAHASRANAMAN(B/O)

RESPONDENTS/RESPONDENTS:

  1. KANNUR MUNICIPALITY, REPRESENTED BY ITS SECRETARY, KANNUR - 670 001.
  2. KERALA COASTAL ZONE MANAGEMENT AUTHORITY, REPRESENTED BY ITS
     SECRETARY, SASTHRA BHAVAN, PATTOM PALACE P.O., THIRUVANATHAPURAM -
     695 004.
  3. SAFE HOMES DEVELOPERS PVT. LTD., REPRESENTED BY ITS MANAGING
     DIRECTOR, MT VII/4-2, MIS BUILIDING, THANA P.O., KANNUR - 670 012.

BY SENIOR ADVOCATE SRI.K.K.CHANDRAN PILLAI AND ADVS.M/S.S.AMBILY, NAMITHA
NAMBIAR, SAJI THOMAS, MICKY THOMAS & M.MEENA JOHN FOR R1

STANDING COUNSEL SRI.M.P.PRAKASH FOR R2

SENIOR ADVOCATE SRI.M.RAMESH CHANDER AND SMT.K.A.SANJEETHA FOR R3

     This Writ appeal again coming on for orders on 14/11/2024 upon
perusing the appeal memorandum and this court's order dated 10/10/2024,
the court on the same day passed the following:
                           Nitin Jamdar, C.J. & S. Manu, J.
                            =-=-=-=-=-=-=-=-=-=-=-=-=-=
                                 WA.No.1409 of 2019
                            =-=-=-=-=-=-=-=-=-=-=-=-=-=
                      Dated this the 14th day of November, 2024

                                           ORDER

Nitin Jamdar, C.J.

Heard Mr.K.Jagadeesh, learned counsel appearing for the Appellant, Ms.M.Meena John, learned Standing Counsel for Respondent No.1 - Kannur Municipal Corporation and Senior Advocate Ramesh Chander appearing for Respondent No.3.

2. Learned counsel for the Municipality seeks further time on the ground that instructions were awaited. While we grant time of four weeks, we place responsibility on the Secretary of the concerned Municipality to give necessary instructions to the learned counsel in time, so that reply can be filed in light of the order dated 10 October 2024 by learned counsel for Respondent No.3.

3. Post on 12 December 2024. sd/-

Nitin Jamdar Chief Justice

sd/-

S. Manu Judge Nsd

14-11-2024 /True Copy/ Assistant Registrar