Kerala High Court
Suvarna Raja vs The Corporation Of Thiruvananthapuram on 25 September, 2024
WP(C) No.3510/2022 1/3 Order Date : 25-09-2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
Wednesday, the 25th day of September 2024 / 3rd Aswina, 1946
WP(C) NO. 3510 OF 2022
PETITIONERS:
1. SUVARNA RAJA, AGED 52 YEARS, W/O.P.K.RAMESH, TC 25/2792, AMBUJA
VILASOM ROAD, VANCHIYOOR, THIRUVANANTHAPURAM-695 035.
2. P.K.RAMESH, AGED 55 YEARS, S/O.RAVI VARMA, TC 25/2792, AMBUJA
VILASOM ROAD, VANCHIYOOR, THIRUVANANTHAPURAM-695 035.
RESPONDENTS:
1. THE CORPORATION OF THIRUVANANTHAPURAM, REPRESENTED BY ITS SECRETARY,
CORPORATION OFFICE, PALAYAM, VIKAS BHAVAN P.O.,
THIRUVANANTHAPURAM-695 033.
2. R.VIJAYAKUMARI, AGED 73 YEARS, D/O.KARTHIYAYANI AMMA, VIJAYA
MANSION, AMBUJAVILASOM ROAD, VANCHIYOOR, THIRUVANANTHAPURAM-695 035.
3. MANOJ.S., AGED 48 YEARS, S/O.P.B.SURENDRANATH, VIJAYA MANSION,
AMBUJAVILASOM ROAD, VANCHIYOOR, THIRUVANANTHAPURAM-695 035.
4. STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT, LOCAL SELF
GOVERNMENT DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695 001.
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 stay the operation of exhibit p6 order pending disposal of this
writ petition.
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
10.09.2024 and upon hearing the arguments of M/S G.P.SHINOD, GOVIND
PADMANAABHAN, AJIT G ANJARLEKAR & ATUL MATHEWS Advocates for the
petitioners,SRI.N.NANDAKUMARA MENON (SR.) & SRI.SUMAN CHAKRAVARTHY,(SC)for
R1, SRI. M.SREEKUMAR, Advocate for R2 & R3, the court passed the
following:
WP(C) No.3510/2022 2/3 Order Date : 25-09-2024
MOHAMMED NIAS C.P., J
=======================
W.P.(C.) Nos.3063 of 2020 & 3510 of 2022
==============================
DATED THIS THE 25th DAY OF SEPTEMBER, 2024.
ORDER
The respondent Corporation is granted ten days time from today
to comply with the order dated 29.08.2024. I make it clear that no
further time will be granted.
Post on 04.10.2024.
I.A.No. 1 of 2024 in W.P.(C.) No. 3063 of 2020 and
Interim order will stand extended till 04.10.2024.
sd/-
MOHAMMED NIAS C.P.
JUDGE
DCS
WP(C) No.3510/2022 3/3 Order Date : 25-09-2024
APPENDIX OF WP(C) 3510/2022
Exhibit P1 A TRUE COPY OF THE ORDER NO.E11/5957/12 DATED
28.01.2014 ISSUED BY THE FIRST RESPONDENT.
Exhibit P2 A TRUE COPY OF THE ORDER DATED 10.02.2016 IN APPEAL
NOS.222/2014 AND 604/2014 OF THE TRIBUNAL FOR LOCAL
SELF GOVERNMENT INSTITUTIONS.
Exhibit P3 A TRUE COPY OF THE PROVISIONAL ORDER DATED 02.08.2017
ISSUED BY THE FIRST RESPONDENT.
Exhibit P4 A TRUE COPY OF THE PROCEEDINGS NO.E14/MS/2963/19 DATED
17.07.2019 ISSUED 4TH RESPONDENT DIRECTING THE FIRST
RESPONDENT TO ISSUE OCCUPANCY CERTIFICATE.
Exhibit P5 A TRUE COPY OF THE PETITION IA NO.470/2020 DATED
02.08.2019.
Exhibit P6 A TRUE COPY OF THE ORDER DATED 16.08.2021 IN IA
NO.470/2020 IN APPEAL NO.222/2014 OF THE TRIBUNAL FOR
LOCAL SELF GOVERNMENT INSTITUTIONS.
Ext.R3(a) true copy of the photograph of the pathway taken on
20..06..2014
Ext.R3(b) true copy of the judgment of this Hon'ble Court dated
06..07..2015 in OP(C)No.1460/2014
Ext.R3(c) true copy of the judgment of this Hon'ble Court dated
08..07..2021 in OP©No.751/2021
Annexure R1(a) A true copy of the notarized affidavit dated 26.07.2019
Annexure R1(b) A true copy of the order No.E14/FE1/7066/12
regularizing the construction dated 28.09.2019
Annexure R1(c) A true copy of the occupancy certificate
No.E14/Fe1/7066/12 dated nil
