Kerala High Court
Lilly Varghese vs The State Of Kerala on 4 August, 2025
W.P.(C) Nos.14066 of 2021, 21272 of 2024,
24235 of 2024 and 1529 of 2025 1
2025:KER:58031
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
MONDAY, THE 4TH DAY OF AUGUST 2025 / 13TH SRAVANA, 1947
WP(C) NO. 14066 OF 2021
PETITIONER:
LILLY VARGHESE,AGED 49, W/O. VARGHESE,
RESIDING IN THE ADDRESS MALAKARAN HOSE,
VETTUKADAVU DESOM, CHALAKUDY P. O.,
THRISSUR DISTRICT - 680 307.
BY ADV SHRI.G.SREEKUMAR (CHELUR)
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO THE GOVERNMENT,
LOCAL SELF GOVERNMENT DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM DISTRICT - 695 001.
2 THE CHALAKUDY MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, MUNICIPAL OFFICE,
CHALAKUDY P. O., THRISSUR DISTRICT - 680 307.
3 THE SECRETARY,
CHALAKUDY MUNICIPALITY, MUNICIPAL OFFICE,
CHALAKUDY P. O., THRISSUR DISTRICT - 680 307.
4 CLETUS P. C. ,AGED 50 YEARS
S/O. CHAKKAPPAN, RESIDING IN THE ADDRESS
PANAKKAL HOUSE, NORTH CHALAKUDY P. O.,
THRISSUR DISTRICT - 680 307.
5 ANANDHAM N. K. ,AGED 55 YEARS
W/O. SURENDRAN, RESIDING IN THE ADDRESS
PARAKKAT VALAPPIL HOUSE, NELLAYI P. O.,
THRISSUR DISTRICT - 680 305.
W.P.(C) Nos.14066 of 2021, 21272 of 2024,
24235 of 2024 and 1529 of 2025 2
2025:KER:58031
6 LEELA KRISHNAN ,AGED 45 YEARS
W/O. KRISHNAN, RESIDING IN THE ADDRESS
ENKEKATTIL HOUSE, ALOOR P. O.,
THRISSUR DISTRICT, PINCODE - 680 683.
7 JOY , AGED 45 YEARS
S/O. VARGHESE, RESIDING IN THE ADDRESS
KUNATHOLI HOUSE, MELUR P. O., CHALAKUDY,
THRISSUR DISTRICT, PINCODE - 680 721.
8 THOMAS ,AGED 52 YEARS
S/O. VARGHESE, RESIDING IN THE ADDRESS
KUNATHOLI HOUSE, MELUR P. O., CHALAKUDY,
THRISSUR DISTRICT, PINCODE - 680 721.
9 RAHMAN ,AGED 40 YEARS
S/O.HAMEED, RESIDING IN THE ADDRESS
BANGLAVUPARAMBIL HOUSE, NORTH CHALAKUDY P. O.,
THRISSUR DISTRICT - 680 307.
10 RASHEED , AGED 42 YEARS
S/O.HAMEED, RESIDING IN THE ADDRESS
BANGAVIL HOUSE, NORTH CHALAKUDY P. O.,
THRISSUR DISTRICT - 680 307.
R2 & R3 BY ADV.SHRI.SHEEJO CHACKO, SC, CHALAKUDY
MUNICIPALITY
R4 TO R0 BY ADVS.SRI.LINDONS C.DAVIS
SMT.E.U.DHANYA
R1 BY GP SMT.NIMA JACOB
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
04.08.2025, ALONG WITH WP(C).1529/2025 AND CONNECTED CASE, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos.14066 of 2021, 21272 of 2024,
24235 of 2024 and 1529 of 2025 3
2025:KER:58031
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
MONDAY, THE 4TH DAY OF AUGUST 2025 / 13TH SRAVANA, 1947
WP(C) NO. 21272 OF 2024
PETITIONER:
LILLY VARGHESE,AGED 51 YEARS
W/O VARGHESE, RESIDING IN THE ADDRESS
MALAKARAN HOUSE, VETTUKADAVU DESOM, CHALAKUDY P O,
THRISSUR, PIN - 680307
BY ADVS.
SHRI.G.SREEKUMAR (CHELUR)
SHRI.MANU NAIR G.
RESPONDENTS:
1 THE STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO THE GOVERNMENT,
LOCAL SELF GOVERNMENT DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM DISTRICT,PIN - 695001
2 THE CHALAKUDY MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, MUNICIPAL OFFICE,
CHALAKUDY P O, THRISSUR DISTRICT, PIN - 680307
3 THE SECRETARY,
CHALAKUDY MUNICIPALITY,MUNICIPAL OFFICE,
CHALAKUDY P O, THRISSUR DISTRICT, PIN - 680307
4 CLETUS P.C, AGED 50 YEARS
S/O.CHAKKAPPAN,RESIDING IN THE ADDRESS
PANAKKAL HOUSE, NORTH CHALAKUDY P O,
THRISSUR DISTRICT, PIN - 680307
5 ANANDHAM N.K,AGED 55 YEARS
W.P.(C) Nos.14066 of 2021, 21272 of 2024,
24235 of 2024 and 1529 of 2025 4
2025:KER:58031
W/O.SURENDRAN,RESIDING IN THE ADDRESS
PARAKKAT VALAPPIL HOUSE, NELLAYI P O,
THRISSUR DISTRICT, PIN - 680307
6 LEELA KRISHNAN,AGED 45 YEARS
W/O. KRISHNAN,RESIDING IN THE ADDRESS
ENKEKATTIL HOUSE, ALOOR P O,
THRISSUR DISTRICT, PIN - 680307
7 JOY, AGED 45 YEARS
JOY, S/O. VARGHESE, RESIDING IN THE ADDRESS
KUNATHOLI HOUSE, MELUR P.O, CHALAKUDY,
THRISSUR DISTRICT, PIN - 680307
8 THOMAS, AGED 52 YEARS
S/O. VARGHESE,RESIDING IN THE ADDRESS
KUNATHOLI HOUSE, MELUR P O, CHALAKUDY,
THRISSUR DISTRICT, PIN - 680307
9 RAHMAN, AGED 40 YEARS
S/O.HAMEED, RESIDING IN THE ADDRESS
BANGLAVUPARAMBIL HOUSE, NORTH CHALAKUDY P O,
THRISSUR DISTRICT, PIN - 680307
0 RASHEED, AGED 42 YEARS
S/O.HAMEED, RESIDING IN THE ADDRESS
BANGAVIL HOUSE, NORTH CHALAKUDY P O,
THRISSUR DISTRICT, PIN - 680307
BY ADVS.
R2 & R3 BY ADV.SHRI.SHEEJO CHACKO, SC, KADUKUTTY GRAMA
PANCHAYAT, THRISSUR
R4 TO 10 BY ADVS.SRI.LINDONS C.DAVIS
SMT.V.A.HARITHA
SRI.V.C.VALSAN
SMT.E.U.DHANYA
SMT.N.S.SHAMILA
SMT.CHINJU P. JOYIES
R1 BY GP SMT.NIMA JACOB
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.08.2025, ALONG WITH WP(C).1529/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos.14066 of 2021, 21272 of 2024,
24235 of 2024 and 1529 of 2025 5
2025:KER:58031
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
MONDAY, THE 4TH DAY OF AUGUST 2025 / 13TH SRAVANA, 1947
WP(C) NO. 24235 OF 2024
PETITIONERS:
1 CLEETUS,AGED 56 YEARS
S/O.CHAKKAPPAN, PANACKAL HOUSE, CHALAKKUDY.P.O,
THRISSUR DISTRICT, PIN - 680307
2 LEELA KRISHNAN,AGED 49 YEARS
W/O.KRISHNAN, ENGEKKATTIL HOUSE, ALOOR.P.O,THRISSUR
DISTRICT, PIN - 680683
3 K.V.JOY,AGED 46 YEARS
S/O.VARGHESE, KUNNATHOLY HOUSE, MELOOR.P.O,
CHALAKKUDY, THRISSUR DISTRICT-680721.
4 K.V.THOMAS,AGED 53 YEARS
S/O.VARGHESE,KUNNATHOLY HOUSE, MELOOR.P.O, CHALAKKUDY,
THRISSUR DISTRICT, PIN - 680721
5 RAHMAN,AGED 35 YEARS
S/O.HAMEED, BANGLAVUPARAMBIL HOUSE, CHALAKKUDY.P.O,
THRISSUR DISTRICT-680307.
6 RASHEED,AGED 43 YEARS
S/O.HAMEED, BANGLAVUPARAMBIL HOUSE, CHALAKUDY.P.O,
THRISSUR DISTRICT., PIN - 680307
BY ADVS.
SRI.LINDONS C.DAVIS
SRI.V.C.VALSAN
SMT.E.U.DHANYA
SMT.N.S.SHAMILA
SMT.CHINJU P. JOYIES
W.P.(C) Nos.14066 of 2021, 21272 of 2024,
24235 of 2024 and 1529 of 2025 6
2025:KER:58031
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO THE GOVERNMENT,
LOCAL SELF GOVERNMENT DEPARTMENT,SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 CHALAKUDY MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, MUNICIPAL OFFICE,
CHALAKUDY.P.O, THRISSUR DISTRICT., PIN - 680307
3 SECRETARY,
CHALAKUDY MUNICIPALITY, MUNICIPAL OFFICE,
CHALAKUDY.P.O, THRISSUR DISTRICT, PIN - 680307
4 OMBUDSMAN FOR LOCAL SELF GOVERNMENT INSTITUTIONS,
3RD FLOOR, SAPHALLYAM COMPLEX, PALAYAM,
UNIVERSITY.P.O, THIRUVANANTHPAURAM, PIN - 695034
5 LILLY VARGHESE, AGED 51 YEARS
W/O.VARGHEWSE, RESIDING AT MALAKARAN HOUSE,
VETTUKADAVU DESOM, CHALAKUDY.P.O,,
THRISSUR, PIN - 680307
R2 & R3 BY ADV.SHRI.SHEEJO CHACKO, SC, KADUKUTTY GRAMA
PANCHAYAT, THRISSUR
R4 BY ADVS.SHRI.MANU NAIR G.
SMT.S.S.SAILAKSHMI
SMT.LIKHITHA E.S
SHRI.SONITH THOMAS CHACKO
SHRI.G.SREEKUMAR (CHELUR)
R1 BY GP SMT.NIMA JACOB
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.08.2025, ALONG WITH WP(C).1529/2025 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos.14066 of 2021, 21272 of 2024,
24235 of 2024 and 1529 of 2025 7
2025:KER:58031
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
MONDAY, THE 4TH DAY OF AUGUST 2025 / 13TH SRAVANA, 1947
WP(C) NO. 1529 OF 2025
PETITIONER:
LILLY VARGHESE,AGED 51 YEARS
MALAKARAN HOUSE, VETTUKADAVU DESOM,
CHALAKUDY P O, THRISSUR DISTRICT, PIN - 680307
BY ADVS.
SHRI.MANU NAIR G.
SHRI.G.SREEKUMAR (CHELUR)
SHRI.BHARATH MURALI
SHRI.AJAY SANKAR
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO THE GOVERNMENT,
LOCAL SELF GOVERNMENT DEPARTMENT,
HAVING OFFICE AT PRINCIPAL DIRECTORATE
SWARAJ BHAVAN, GROUND FLOOR, NANTHANCODU, KOWDIAR.P.O,
THIRUVANANTHAPURAM, PIN - 695003
2 CHALAKUDY MUNICIPALITY,
CHALAKUDY MUNICIPALITY, CHALAKUDY P.O.
THRISSUR, PIN - 680307
3 THE SECRETARY, CHALAKUDY MUNICIPALITY,
CHALAKUDY MUNICIPALITY, CHALAKUDY P.O.
THRISSUR, PIN - 680307
4 CLETUS P.C., AGED 50 YEARS
PANAKKAL HOUSE, NORTH CHALAKUDY P O,
THRISSUR DISTRICT, PIN - 680307
5 ANANDHAM N.K., AGED 55 YEARS
W.P.(C) Nos.14066 of 2021, 21272 of 2024,
24235 of 2024 and 1529 of 2025 8
2025:KER:58031
PARAKKAT VALAPPIL HOUSE, NELLAYI P O,
THRISSUR DISTRICT, PIN - 680305
6 LEELA KRISHNAN, AGED 45 YEARS
ENKEKATTIL HOUSE, ALOOR P O,
THRISSUR DISTRICT, PIN - 680683
7 JOY, AGED 45 YEARS
KUNATHOLI HOUSE, MELUR P O, CHALAKUDY,
THRISSUR DISTRICT, PIN - 680721
8 THOMAS, AGED 52 YEARS
KUNATHOLI HOUSE, MELUR P O, CHALAKUDY,
THRISSUR DISTRICT, PIN - 680721
9 RAHMAN, AGED 40 YEARS
BANGLAVUPARAMBIL HOUSE, NORTH CHALAKUDY P O,
THRISSUR DISTRICT, PIN - 680307
0 RASHEED, AGED 42 YEARS
BANGAVIL HOUSE, NORTH CHALAKUDY P O,
THRISSUR DISTRICT, PIN - 680307
BY ADVS.
R2 & R3 BY ADV.SHRI.SHEEJO CHACKO, SC
R4, R7TO R10 BY ADVS.SRI.LINDONS C.DAVIS
SMT.LIKHITHA E.S
SMT.S.S.SAILAKSHMI
SHRI.SONITH THOMAS CHACKO
SMT.E.U.DHANYA
SMT.N.S.SHAMILA
SMT.CHINJU P. JOYIES
SRI.V.C.VALSAN
R1 BY GP SMT.NIMA JACOB
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
04.08.2025, ALONG WITH WP(C).14066/2021 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos.14066 of 2021, 21272 of 2024,
24235 of 2024 and 1529 of 2025 9
2025:KER:58031
VIJU ABRAHAM, J.
.................................................................
W.P.(C) Nos.14066 of 2021, 21272 of 2024,
24235 of 2024 and 1529 of 2025
.................................................................
Dated this the 4th day of August, 2025
JUDGMENT
W.P.(C) Nos.1529 of 2025, 21272 of 2024 and 14066 of 2021
are filed seeking a direction to the local authority to take action for the
removal of all illegal encroachers, including respondents 4 to 10, in a time
bound manner. Whereas W.P.(C) No.24235 of 2024 is filed by the street
vendors challenging the order of the Ombudsman for Local Self
Government Institutions wherein a direction was issued to evict them from
the premises they are occupying as on date.
W.P.(C) Nos.1529 of 2025, 21272 of 2024 and 14066 of 2021
2. Petitioner is the same in these three writ petitions, who is
conducting business in C1 room in block No.C of the Chalakudy market
building after executing necessary documents in that regard and on
payment of monthly license fee. The grievance raised by the petitioner is
that in the entrance area and right in front of the building, which also
serves as the compound space and parking area, respondents 4 to 10,
W.P.(C) Nos.14066 of 2021, 21272 of 2024,
2025:KER:58031
who are the petitioners in W.P.(C) No.24235 of 2024, have set up a street
vending business identical to that of the petitioner and a few other shop
owners. Various complaints are filed, but no action was taken in this
regard. In W.P.(C) No.14066 of 2021 though an interim order was passed
directing the Municipality to ensure that business activities as alleged in
the writ petition without any licence are not conducted inside the market
premises, the same was modified later on as per order dated 02.11.2021
holding that the Municipality has a duty to protect the interest of the
petitioner as well as respondents 4 to 10 and the Municipality was directed
to take necessary steps in this regard.
3. Learned standing counsel appearing for the Municipality would
submit that the Town Vending Committee, as mandated under the Street
Vendors (Protection of Livelihood and Regulation of Street Vending) Act,
2014 (hereinafter referred to as "Act 2014") has taken a decision on
10.11.2022 to relocate the persons including respondents 4 to 10 engaged
in the business of vegetables and dry fish to a place inside the market.
The learned standing counsel would further submit that this Court in the
case of a similarly situated person, taking note of the decision of the Town
Vending Committee to provide a designated place inside the market itself
to the street vendors, issued a direction in W.P(C) No.16905 of 2023 for
shifting of the petitioner therein to the designated place as offered by the
W.P.(C) Nos.14066 of 2021, 21272 of 2024,
2025:KER:58031
Municipality within ten days. Learned standing counsel for the Municipality
would submit that they have also taken a decision on 02.05.2024 bearing
file No.H2-909574/24 to provide to the street vendors including
respondents 4 to 10 a designated space inside the market as a stopgap
arrangement.
4. Learned counsel for the petitioners as well as the learned
standing counsel appearing for the Municipality would submit that going by
Section 3 of the Act 2014 it is the duty of the Town Vending Committee to
conduct a survey of all existing street vendors within the area under its
jurisdiction and the Committee shall ensure that all existing street vendors,
identified in the survey, are accommodated in the vending zones subject to
a norm conforming to two and half percent of the population of the ward or
zone or town or city, as the case may be, in accordance with the plan for
street vending and the holding capacity of the vending zones and that no
street vendor shall be evicted or relocated till the survey is completed and
the certificate of vending is issued to all street vendors. It is submitted that
the survey is almost complete, especially with regard to the area where the
petitioners in W.P.(C) No.24235 of 2024 are doing the street vending
business, and that identity cards were also issued, but the learned
standing counsel appearing for the Municipality would submit that before
issuing the identity cards, a certificate of vending to be issued to the street
W.P.(C) Nos.14066 of 2021, 21272 of 2024,
2025:KER:58031
vendors as per Section 4 of Act 2014 which has not been given before
issuance of identity cards due to an inadvertent omission.
5. Now the street vendors are confronted with an order issued by
the Ombudsman for Local Self Government Institutions wherein a direction
was issued to the Municipality to evict them from their respective place of
business and the petitioner in W.P.(C) Nos.1529 of 2025, 21272 of 2024
and 14066 of 2021 who is a licensed shop owner inside the market is now
aggrieved by Ext.P8, which is challenged in W.P.(C) No.1529 of 2025,
issued by the Street Vendors Grievance Redressal Committee, wherein an
injunction was granted against the eviction of petitioners in W.P.(C)
No.24235 of 2024.
After considering the rival contentions on both sides and based
on the agreement between the parties, I am of the view that the writ
petitions could be disposed of without entering upon the veracity and
legality of the orders impugned in these writ petitions. The Town Vending
Committee shall issue necessary certificate of vending, which is to be
issued to street vendors after the survey is completed as provided under
Sections 3 and 4 of the Act 2014 to the petitioners in W.P.(C) No.24235 of
2024 without any delay. After issuance of the certificate of vending, the
petitioners in W.P.(C) No.24235 of 2024 will be shifted by the Municipality,
as a stopgap arrangement till the vending zones are identified, to a
W.P.(C) Nos.14066 of 2021, 21272 of 2024,
2025:KER:58031
designated place inside the market run by the respondent Municipality and
they will be permitted to conduct their business activity in the said
designated premises. The learned standing counsel for the respondent
Municipality would submit that necessary arrangements for allotment of
the designated place inside the market as a stopgap arrangement will be
provided within a period of two months from the date of receipt of a copy of
the judgment. The learned standing counsel for the Municipality would
further submit that the petitioners in W.P.(C) No.24235 of 2024 will be
accommodated after the vending zones are identified and the same will be
done without delay after such identification is completed. The said
submission of the learned standing counsel is recorded. Learned counsel
appearing for the petitioners in W.P.(C) No.24235 of 2024 would submit
that on the abovesaid understanding and if action is taken as undertaken
above, they have no objection in being shifted to the designated place
inside the market premises as a stopgap arrangement.
In view of the above, the writ petitions are disposed of.
Sd/-
VIJU ABRAHAM
JUDGE
cks
W.P.(C) Nos.14066 of 2021, 21272 of 2024,
2025:KER:58031
APPENDIX OF WP(C) 14066/2021
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE PHOTOGRAPH PRODUCED BY
THE PETITIONER TAKEN RECENTLY DATED NIL.
Exhibit P2 A TRUE COPY OF THE REPRESENTATION SUBMITTED
BY THE PETITIONER TO THE THIRD RESPONDENT
DATED NIL.
Exhibit P3 A TRUE COPY OF THE RECEIPT ISSUED BY THE
THIRD RESPONDENT DATED 16.06.18.
Exhibit P4 A TRUE COPY OF THE APPLICATION OF THE
PETITIONER TO THE INFORMATION OFFICER,
CHALAKUDY MUNICIPALITY DATED 29.06.18.
Exhibit P5 A TRUE COPY OF THE INTIMATION OF THE SECOND
RESPONDENT DATED 27.07.18.
Exhibit P6 A TRUE COPY OF THE APPLICATION OF THE
PETITIONER BEFORE THE SECOND RESPONDENT
DATED 27.01.21.
Exhibit P7 A TRUE COPY OF THE REPLY OF THE SECOND
RESPONDENT DATED 22.02.21.
Exhibit P8 A TRUE COPY OF THE COMPLAINT OF THE
PETITIONER BEFORE THE THIRD RESPONDENT
DATED 27.01.21.
Exhibit P9 A TRUE COPY OF THE RECEIPT ISSUED BY THE
2ND RESPONDENT DATED 27.01.21.
Exhibit P10 A TRUE COPY OF THE CERTIFICATE ISSUED TO
THE PETITIONER BY THE 2ND RESPONDENT DATED
08.04.2021.
W.P.(C) Nos.14066 of 2021, 21272 of 2024,
2025:KER:58031
APPENDIX OF WP(C) 21272/2024
PETITIONER EXHIBITS
Exhibit p1 TRUE COPY OF THE PHOTOGRAPHS OF THE PRESENT
STATE OF AFFAIRS DATED NIL
Exhibit p2 TRUE COPY OF THE INTERIM ORDER PASSED IN
W.P (CIVIL) NO. 14066 OF 2021 DATED
15.07.2021
Exhibit p3 TRUE COPY OF THE NOTICE ISSUED BY THE 2ND
RESPONDENT TO RESPONDENTS 4-10 DATED
25.09.2023
Exhibit p4 TRUE COPY OF THE JUDGMENT PASSED IN W.P (C)
NO. 41812 OF 2023 DATED 13.12.2023
Exhibit p5 TRUE COPY OF THE JUDGMENT PASSED IN W.P (C)
NO. 35903 OF 2023 DATED 16.01.2024
Exhibit p6 TRUE COPY OF THE ORDER PASSED BY THE
HON'BLE OMBUDSMAN IN COMPLAINT NO.935/2023
DATED 12.12.2023
Exhibit p7 TRUE COPY OF THE ORDER PASSED BY THE
HON'BLE OMBUDSMAN IN COMPLAINT NO.935/2023
DATED 14.03.2024
Exhibit p8 TRUE COPY OF THE RTI APPLICATION FILED BY
ONE MR. LAWRENCE C. V DATED 04.04.2023
Exhibit p9 TRUE COPY OF THE REPLY ISSUED BY THE PUBLIC
INFORMATION OFFICER TO THE RTI APPLICATION
Exhibit P10 TRUE COPY OF THE REQUEST LETTER ISSUED BY
5TH RESPONDENT TO CHALAKKUDY MUNICIPAL
CHAIRMAN DATED 21.06.2024
RESPONDENT EXHIBITS
Exhibit R4(a) A copy of the street vendor identity card
of the 4th respondent issued by the 2nd
respondent
Exhibit R4(b) A copy of the street vendor identity card
of the 6th respondent issued by the 2nd
respondent.
Exhibit R4(c) A copy of the street vendor identity card
of the 7th respondent issued by the 2nd
respondent .
Exhibit R4(d) A copy of the street vendor identity card
of the 8th respondent issued by the 2nd
respondent.
Exhibit R4(e) A copy of the street vendor identity card
of the 9th resondent issued by the 2nd
respondent.
W.P.(C) Nos.14066 of 2021, 21272 of 2024,
2025:KER:58031
Exhibit R4(f) A copy of the street vendor identity card
of the 10th respondent issued by the 2nd
respondent.
Exhibit R4(g) A copy of the interim order dated
02.11.2021 in WP(C).No.14066/2021.
Exhibit R4(h) A copy of the order dated 11.6.2024 of
Street Vendors Grievances Redressal
Committee in Case No.40/2024.
Exhibit R4(h)-A The legible typed copy of Exhibit.R4(h).
ANNEXURE R2(a) The true copy of the minutes of the Town
Vending Committee held on 10.11.2022
ANNEXURE R2(b) Judgment dated 23.09.2024 in W.P.(C)
ANNEXURE R2(c) Judgment dated 23.09.2024 in W.P.(C)
W.P.(C) Nos.14066 of 2021, 21272 of 2024,
2025:KER:58031
APPENDIX OF WP(C) 24235/2024
PETITIONER EXHIBITS
Exhibit P1 A COPY OF THE STREET VENDOR IDENTITY CARD
OF THE 1ST PETITIONER ISSUED BY THE 2ND
RESPONDENT.
Exhibit P2 A COPY OF THE STREET VENDOR IDENTITY CARD
OF THE 2ND PETITIONER ISSUED BY THE 2ND
RESPONDENT.
Exhibit P3 A COPY OF THE STREET VENDOR IDENTITY CARD
OF THE 3RD PETITIONER ISSUED BY THE 2ND
RESPONDENT.
Exhibit P4 A COPY OF THE STREET VENDOR IDENTITY CARD
OF THE 4TH PETITIONER ISSUED BY THE 2ND
RESPONDENT.
Exhibit P5 A COPY OF THE STREET VENDOR IDENTITY CARD
OF THE 5TH PETITIONER ISSUED BY THE 2ND
RESPONDENT.
Exhibit P6 A COPY OF THE STREET VENDOR IDENTITY CARD
OF THE 6TH PETITIONER ISSUED BY THE 2ND
RESPONDENT.
Exhibit P7 A COPY OF THE INTERIM ORDER DATED
15.07.2021 IN W.P(C) NO.14066/2021.
Exhibit P8 A COPY OF THE INTERIM ORDER DATED
02.11.2021 IN WP(C).NO.14066/2021.
Exhibit P9 A COPY OF THE ORDER DATED 12.12.2023 IN
COMPLAINT NO.935/2023.
Exhibit P10 A COPY OF THE ORDER DATED 14.03.2024 IN
COMPLAINT NO.935/2023 OF THE HONOURABLE
OMBUDSMAN FOR LSGI.
Exhibit P11 A COPY OF THE NOTICE DATED 25.09.2023
ISSUED BY THE 3RD RESPONDENT TO THE
PETITIONERS.
Exhibit P12 A COPY OF THE JUDGMENT DATED 13.12.2023 IN
WP(C).NO.41812/2023 OF THIS HONOURABLE
COURT.
Exhibit P13 A copy of the letter No.H3-R4/7787/23 dated
28.04.2023 of the 3rd respondent to the 5th
petitioner.
W.P.(C) Nos.14066 of 2021, 21272 of 2024,
2025:KER:58031
APPENDIX OF WP(C) 1529/2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE PHOTOGRAPHS OF THE PRESENT
STATE OF AFFAIRS DATED NIL
Exhibit P2 TRUE COPY OF THE INTERIM ORDER PASSED IN
W.P (CIVIL) NO. 14066 OF 2021 DATED
15.07.2021
Exhibit P3 TRUE COPY OF THE JUDGMENT PASSED IN W.P (C)
NO. 41812 OF 2023 DATED 13.12.2023
Exhibit P4 TRUE COPY OF THE JUDGMENT PASSED IN W.P (C)
NO. 35903 OF 2023 DATED 16.01.2024
Exhibit P5 TRUE COPY OF THE ORDER PASSED BY THE
HON'BLE OMBUDSMAN IN COMPLAINT NO.935/2023
DATED 12.12.2023
Exhibit P6 TRUE COPY OF THE JUDGMENT IN W.P (C) NO.
16905 OF 2023 DATED 23.09.2024
Exhibit P7 TRUE COPY OF THE JUDGMENT IN W.P (C) NO.
27959 OF 2023 DATED 23.09.2024
Exhibit P8 TRUE COPY OF THE ORDER OF INJUNCTION PASSED
BY THE STREET VENDORS GRIEVANCE REDRESSAL
COMMITTEE IN CASE NO. 40 / 2024 DATED
11.06.2024
Exhibit P9 TRUE COPY OF THE COMPLAINT PREFERRED BEFORE
THE HON'BLE OMBUDSMAN DATED 10.10.2023
