Indus Towers Limited vs Alappuzha Municipality
2024 Latest Caselaw 27835 Ker

Kerala High Court

Indus Towers Limited vs Alappuzha Municipality on 13 September, 2024

                                                          2024:KER:70177
WP(C) NO. 12480 OF 2024              1
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM


                                  PRESENT

               THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

     FRIDAY, THE 13TH DAY OF SEPTEMBER 2024 / 22ND BHADRA, 1946

                          WP(C) NO. 12480 OF 2024

PETITIONER:

               INDUS TOWERS LIMITED,
               8TH FLOOR, VANKARATH TOWERS, N H BYPASS, PALARIVATTOM,
               KOCHI, REPRESENTED BY ITS AUTHORIZED SIGNATORY
               SRI. V.G. SANKARAN, PIN - 682024.


               BY ADVS.
               G.MINI(1748)
               P.J.ANILKUMAR
               P.S.SREE PRASAD


RESPONDENTS:

               ALAPPUZHA MUNICIPALITY,
               REP. BY THE SECRETARY, ALAPPUZHA P.O., ALAPPUZHA,
      1
               PIN - 688001.

               SECRETARY,
               ALAPPUZHA MUNICIPALITY, ALAPPUZHA P.O., ALAPPUZHA,
      2
               PIN - 688001.

               MUNICIPAL ENGINEER,
               LSGD DEPARTMENT, ALAPPUZHA MUNICIPALITY,
      3
               ALAPPUZHA P.O., ALAPPUZHA, PIN - 682031.

               EXECUTIVE ENGINEER,
               LSGD DEPARTMENT, ALAPPUZHA MUNICIPALITY, ALAPPUZHA
      4
               P.O., ALAPPUZHA, PIN - 688001.
                                                  2024:KER:70177
WP(C) NO. 12480 OF 2024                2




               SMT.DEVI SHRI R., GP,
               SRI.AZAD BABU, SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                              2024:KER:70177
WP(C) NO. 12480 OF 2024                 3
                                 JUDGMENT

This writ petition is filed to quash Exhibit P4, a Stop Memo

issued by the 3rd and 4th respondents regarding a

telecommunication tower.

The learned counsel for the petitioner submits that the

construction is over and an Occupancy Certificate has been issued.

This is recorded. Nothing further remains to be adjudicated in the

writ petition, and it is accordingly closed.

Sd/-

MOHAMMED NIAS C.P. JUDGE Sru 2024:KER:70177

APPENDIX OF WP(C) 12480/2024

PETITIONER'S EXHIBITS

TRUE COPY OF THE INTIMATION SUBMITTED UNDER COVER OF LETTER DATED 22.2.2024 WITH THE Exhibit P1 APPLICATION FOR INTIMATION IN APPENDIX 5.

TRUE COPY OF THE ACKNOWLEDGEMENT DATED Exhibit P2 23.2.2024.

TRUE COPY OF THE RECEIPT FOR THE FEE ISSUED BY THE ALAPPUZHA MUNICIPALITY DATED Exhibit P3 23.2.2024.

TRUE COPY OF THE STOP MEMO DATED 18.3.2024. Exhibit P4

TRUE COPY OF THE REPLY DATED 19.3.2024. Exhibit P5