Citation : 2024 Latest Caselaw 27846 Ker
Judgement Date : 13 September, 2024
1
W.P.(C) No.41277 of 2017
2024:KER:69930
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
FRIDAY, THE 13TH DAY OF SEPTEMBER 2024 / 22ND BHADRA, 1946
WP(C) NO. 41277 OF 2017
PETITIONER:
P.R.JAGADEESH
S/O.P.N.RAMAKRISHNA RAO,
WOODLANDS ICE 'N' CREAM, WOODLANDS
JUNCTION, M.G.ROAD, ERNAKULAM.
BY ADVS.
SRI.M.NARENDRA KUMAR
SMT.M.J.SAJITHA
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY,
MINISTRY OF LOCAL SELF GOVERNMENT,
THIRUVANANTHAPURAM 695 001.
2 CORPORATION OF COCHIN
REPRESENTED BY ITS SECRETARY,682 012.
3 TOWN PLANNING OFFICER
CORPORATION OF COCHIN 682 012.
4 P.R.BALAKRISHNAN
S/O.P.N.RAMAKRISHNA RAO,WOODLANDS
JEWELLERY,M.G.ROAD, ERNAKULAM 682 016.
5 PRATHIMA BALAKRISHNAN
W/O.P.R.BALAKRISHNAN,
S/O.P.N.RAMAKRISHNA RAO, WOODLANDS J
EWELLERY, M.G.ROAD, ERNAKULAM 682 016.
6 B.SANKAR
S/O.P.R.BALAKRISHNAN, WOODLANDS
JEWELLERY, M.G.ROAD, ERNAKULAM 682 016.
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W.P.(C) No.41277 of 2017
2024:KER:69930
BY ADVS.
SRI.G.S.REGHUNATH
SRI.K.ANAND, SC, COCHIN CORPN.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
13.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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W.P.(C) No.41277 of 2017
2024:KER:69930
HARISANKAR V. MENON, J.
------------------------------
W.P.(C) No.41277 of 2017
------------------------------
Dated this the 13th day of September, 2024
JUDGMENT
Sri.M.Narendra Kumar, learned counsel for the petitioner,
points out that the matter has been settled between the parties
and the writ petition has become infructuous.
In the light of the above submission, this writ petition is
dismissed as infructuous.
Sd/-
HARISANKAR V. MENON JUDGE
anm
2024:KER:69930
APPENDIX OF WP(C) 41277/2017
PETITIONER EXHIBITS EXHIBIT P1 THE TRUE COPY OF THE SKETCH OF THE BUILDING EXHIBIT P2 THE TRUE COPY OF THE COMPLAINT DATED 10/7/2006 SUBMITTED BY THE PETITIONER EXHIBIT P3 THE TRUE COPY OF THE NOTICE DATED 26/9/2006 ISSUED BY THE 3RD RESPONDENT EXHIBIT P4 THE TRUE COPY OF THE REPORT SUBMITTED BY THE REVENUE INSPECTOR EXHIBIT P5 THE TRUE COPY OF THE LETTER DATED 20/7/2006 EXHIBIT P6 THE TRUE COPY OF THE SAID REPRESENTATION DATED 20/10/2006 EXHIBIT P7 THE TRUE COPY OF THE PLAN OBTAINED FROM 2ND RESPONDENT ON SUBMITTING AN APPLICATION UNDER THE RIGHT TO INFORMATION ACT, 2005 EXHIBIT P8 THE TRUE COPY OF THE LETTER DATED 16/10/2006 ISSUED BY THE 1ST RESPONDENT EXHIBIT P9 THE TRUE COPY OF THE REPRESENTATION DATED 1/11/2006 EXHIBIT P10 THE TRUE COPY OF THE ORDER DATED 8/11/2006
EXHIBIT P11 THE TRUE COPY OF THE ORDER DATED 4/12/2006
EXHIBIT P12 THE TRUE COPY OF THE SAID LETTER NO.MOP 4/18778/06 (U.A) DATED 4/5/2007 EXHIBIT P13 THE TRUE COPY OF THE JUDGMENT DATED 15/7/2009 IN WPC NO.29297/2006 EXHIBIT P14 THE TRUE COPY OF THE G.O.(RT) NO.1555/10/SGD DATED 7/5/2010 EXHIBIT P15 THE TRUE COPY OF THE JUDGMENT DATED 26/11/2010 IN WPC NO.32733/10 EXHIBIT P16 TRUE COPY OF THE CLEAR FROM THE COMMUNICATION DATED 3/7/2012 RECEIVED BY THE PETITIONER
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