Kerala High Court
Santhosh G.S vs Corporation Of Thiruvananthapuram on 3 October, 2024
WP(C) No.4241/2017 1/3 Order Date : 03-10-2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946
WP(C) NO. 4241 OF 2017
PETITIONER:
SANTHOSH G.S., T.C.23/702, PAVITRAM, VALIAYSALA,
THIRUVANANTHAPURAM-36
RESPONDENT(S):
1. CORPORATION OF THIRUVANANTHAPURAM, REPRESENTED BY SECRETARY, OFFICE
OF CORPORATION OF THIRUVANANTHAPURAM, PALAYAM, THIRUVANANTHAPURAM,
PIN-695001
2. SECRETARY, CORPORATION OF THIRUVANANTHAPURAM, OFFICE OF CORPORATION
OF THIRUVANANTHAPURAM, PALAYAM, THIRUVANANTHAPURAM, PIN-695001
3. JABALA P. NAIR, W/O. SATHEESHKUMAR, T.C.23/700, KUNNUVILAKOM,
VALIYASALA, THIRUVANANTHAPURAM DISTRICT, PIN-695001
4. SUB INSPECTOR OF POLICE, THAMPANOOR POLICE STATION, THAMPANOOR,
PIN-695001
5. SUPERINTENDING ENGINEER, CORPORATION OF THIRUVANANTHAPURAM, OFFICE
OF CORPORATION OF THIRUVANANTHAPURAM, PALAYAM, THIRUVANANTHAPURAM,
PIN-695001
6. SMT. SUJATHA R., ASSISTANT ENGINEER, LOCAL SELF GOVERNMENT
DEPARTMENT, CORPORATION OF THIRUVANANTHAPURAM, PIN-695001
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 an interim direction to respondents 2 & 4 to implement
Ext. P2 stop memo forthwith pending disposal of this Writ Petition (C).
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
05-09-2024 and upon hearing the arguments of SRI. M. SREEKUMAR, Advocate
for the petitioner, and of M/S. M.K. CHANDRA MOHANDAS & SUMAN
CHAKRAVARTHY, STANDING COUNSEL, THIRUVANANTHAPURAM CORPORATION, for R1 &
R2, SRI. LIJU. M.P., advocate for R3 and GOVERNMENT PLEADER for R4, the
court passed the following:
WP(C) No.4241/2017 2/3 Order Date : 03-10-2024
HARISANKAR V. MENON, J.
------------------------------------------------
W.P.(C) Nos.4241 of 2017 & 1842, 20867 of 2019
-----------------------------------------------------
Dated this the 3rd day of October, 2024
O R D E R
It is pointed out by the learned Counsel for both
parties that the mediation as ordered by this Court on
05.09.2024 is going on.
Post on 15.10.2024.
Sd/-
HARISANKAR V. MENON
JUDGE
SRJ
WP(C) No.4241/2017 3/3 Order Date : 03-10-2024
APPENDIX OF WP(C) 4241/2017
P1 TRUE COPY OF COMPLAINT FILED BY THE PETITIONER BEFORE
2ND RESPONDENT DATED 25.7.2016
P2 TRUE COPY OF STOP MEMO NO.TP/ES/1138/08 DATED 25.7.2016
ISSUED TO THE 3RD RESPONDENT
P3 TRUE COPY OF REPRESENTATION FILED BY THE PETITIONER
BEFORE 4TH RESPONDENT DATED 25.7.2016
P4 TRUE COPY OF REPRESENTATION FILED BY THE PETITIONER
BEFORE 2ND RESPONDENT DATED 28.7.2016
P5 TRUE COPY OF ORDER OF THIS HON'BLE COURT IN
WPCNO.25700/16 DATED 3.8.2016
P6 TRUE COPY OF JUDGMENT OF THIS HON'BLE COURT IN WPC
NO.25700/16 DATED 20.10.2016
P7 TRUE COPY OF ORDER NO.E6/TSL/14410/16 DATED 14.11.2016
OF THE 2ND RESPONDENT
P8 TRUE COPY OF NOTICE NO.E6/RTI/161151/16 DATED 19.1.2017
ISSUED TO THE PETITIONER.
EXHIBIT P8 TRUE COPY OF REVISED BUILDING PERMIT
NO.E6/TSL/144010/16 AND E6/96811/16 DATED 18.10.2016.
EXHIBIT P8 TRUE COPY OF THE INSPECTION REPORT SUBMITTED BY
EXECUTIVE ENGINEER, CORPORATION OF THIRUVANANTHAPURAM.
EXHIBIT P8 TRUE COPY OF BUILDING PERMIT NO.E6/TSL/144010/16 DATED
20.04.2016.
EXHIBIT R3(A) TRUE COPY OF THE REVISED PERMIT DATED 18.10.2016 ISSUED
BY THE 2ND RESPONDENT.
EXHIBIT R3(B) TRUE PHOTOGRAPH OF THE BUILDING.
EXHIBIT R3(C) TRUE PHOTOGRAPHS OF THE PORCH AND BUILDING OF THE
PETITIONER.
EXHIBIT R3(D) TRUE COPY OF THE NOTICE DATED 18.02.2017 ISSUED BY 2ND
RESPONDENT.
