Thomas Chacko vs Santhosh T.K
2024 Latest Caselaw 29148 Ker

Kerala High Court

Thomas Chacko vs Santhosh T.K on 10 October, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

CON.CASE(C) NO. 2398 OF 2024    : 1 :


                                            2024:KER:75421
         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

  THURSDAY, THE 10TH DAY OF OCTOBER 2024 / 18TH ASWINA, 1946

                CON.CASE(C) NO. 2398 OF 2024

AGAINST THE JUDGMENT DATED 18.01.2024 IN WP(C) NO.26886 OF 2023


PETITIONER/PETITIONER IN WPC:

          THOMAS CHACKO, AGED 59 YEARS
          SON OF P.A.CHACKO, FLAT NO.7B, C.C.34/1129,
          SKYLINE SOLITARE APPARTMENTS, EDAPPALLY P.O,
          ERNAKULAM DISTRICT, REPREENTED BY HIS POWER OF
          ATTORNEY HOLDER MR.TONY JOSEPH SON OF
          CHETTUPUZHA VARGHESE JOSEPH
          RESIDING AT 7A, SHANTHIKOITHARA,
          K.P.VALLON ROAD, KOCHI., PIN - 682020


          BY ADVS.
          K.JAGADEESH
          V.RENJU


RESPONDENT/RESPONDENT NO.1 IN WPC:

          SANTHOSH T.K
          AGE AND FATHERS NAME NOT KNOWN TO THE
          PETITIONER, SECRETARY, THRIKKAKARA MUNICIPALITY,
          MUNICIPAL OFFICE, NGO QUARTERS,
          MAVELIPURAM ROAD, THRIKKAKARA P.O,
          ERNAKULAM DISTRICT, PIN - 682030


          BY ADV S.JAMAL,SC


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 10.10.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 2398 OF 2024    : 2 :


                                            2024:KER:75421



                      JUDGMENT

It is submitted by the learned Standing

Counsel for the Municipality that the application for

renewal of building permit was considered and the

application has been allowed and the petitioner has

been directed to remit the required renewal fee. This

is recoreded.

The contempt of court case is closed

accordingly.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB

2024:KER:75421 APPENDIX

PETITIONER ANNEXURES

Annexure A. 1 CERTIFIED COPY OF THE JUDGMENT OF THIS HONOURABLE COURT IN W.P© NO.26886 OF 2023 DATED 18-1-2024

Annexure A.2 TRUE PHOTOSTAT COPY OF THE APPLICATION FOR RENEWAL OF BUILDING PERMIT SUBMITTED TO THE RESPONDENT DATED 6-2-2024

Annexure A.3 TRUE PHOTOSTAT COPY OF THE RECEIPT ISSUED BY THE RESPONDENT ON RECEIVING ANNEXURE A.2 APPLICATION ON 7-2-2024

Annexure A.4 TRUE PHOTOSTAT COPY OF THE JUDGMENT IN W.A.NO.218 OF 2024 DATED 10-7-2024

Annexure A.5 TRUE COPY OF THE LETTER ISSUED BY THE PETITIONER TO THE RESPONDENT DATED NIL

Annexure A. 6 THE POSTAL ACKNOWLEDGMENT DUE CARD SIGNED BY THE RESPONDENT DATED 29-7-2024

Annexure A. 7 TRUE PHOTOSTAT COPY OF THE LAWYERS NOTICE ISSUED ON BEHALF OF THE PETITIONER DATED 23-8-2024