P. Ramachandran vs The Kozhikkode Municipal Corporation
2025 Latest Caselaw 7998 Ker

Kerala High Court

P. Ramachandran vs The Kozhikkode Municipal Corporation on 16 April, 2025

                                                     2025:KER:32624
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

        THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN

   WEDNESDAY, THE 16TH DAY OF APRIL 2025 / 26TH CHAITHRA, 1947

                       WP(C) NO. 16331 OF 2025

PETITIONERS:

    1     P. RAMACHANDRAN
          AGED 71 YEARS
          S/O.SANKARAN NAIR, SREEPADAM, VTC KUTHIRAVATTOM P.O.,
          KOZHIKKODE DISTRICT, PIN - 673016

    2     JIDENDRAN P
          AGED 53 YEARS
          S/O.CHANDRASEKHARAN NAIR, POYILIL HOUSE, PATTERI,
          KOTTOOLI, KUTHIRAVATTOM P.O.,
          KOZHIKKODE DISTRICT, PIN - 673016

          BY ADVS.
          BABU S. NAIR
          SMITHA BABU



RESPONDENTS:

    1     THE KOZHIKKODE MUNICIPAL CORPORATION
          REPRESENTED BY ITS SECRETARY,
          KOZHIKKODE, PIN - 673001

    2     THE CHIEF TOWN PLANNER (VIGILANCE)
          LOCAL SELF GOVERNMENT DEPARTMENT, VIGILANCE CELL, 5TH
          FLOOR, SWARAJ BHAVAN, NANTHANCODE, THIRUVANANTHAPURAM,
          PIN - 695003

    3     SIDDIQUE C.K.
          AGED 49 YEARS
          S/O.MUHAMMED C.K., CHERUKULATH HOUSE, MUTTANCHERY
          P.O., NARIKKUNI, KOZHIKKODE DISTRICT, PIN - 673585


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
16.04.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16331 OF 2025
                                  2



                                                     2025:KER:32624
                            JUDGMENT

Dated this the 16th day of April, 2025

This writ petition has been filed challenging the

unauthorized and illegal construction of a multi storied building

carried out by the 3rd respondent. When the case is taken up for

hearing today, the learned counsel for the petitioners has limited

his prayer for disposal of Ext.P1 representation filed before the

1st respondent.

2. Heard the learned standing counsel for the 1st

respondent.

3. Considering the facts of this case I am of the

opinion that this writ petition can be disposed of as follows;

The 1st respondent is directed to consider and

pass orders on Ext.P1 representation filed before the 1 st

respondent within a period of one month from today, with notice

to the 3rd respondent and also after affording opportunity of

hearing to all parties.

Sd/-

SHOBA ANNAMMA EAPEN JUDGE ASH WP(C) NO. 16331 OF 2025

2025:KER:32624 APPENDIX OF WP(C) 16331/2025

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONERS AND OTHERS DATED, 28-3- 2025 BEFORE THE FIRST RESPONDENT

Exhibit P2 TRUE COPY OF THE ACKNOWLEDGMENT SHOWING THE RECEIPT OF EXHIBIT P1 BY THE FIRST RESPONDENT DATED, 11-4-2025

Exhibit P3 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONERS BEFORE THE 2ND RESPONDENT DATED, 28-3-2025