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Kerala High Court
Manthamkund Residence Association vs Taliparamba Municipality on 15 December, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
W.P.(C) No.46895 of 2025
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 15TH DAY OF DECEMBER 2025 / 24TH AGRAHAYANA, 1947
WP(C) NO. 46895 OF 2025
PETITIONER(S):
MANTHAMKUND RESIDENCE ASSOCIATION
TALIPARAMBA.P.O, TALIPARAMBA AMSOM, KANNUR DISTRICT
REPRESENTED BY ITS SECRETARY VIJESH.M, AGED 36 YEARS, S/O
CHANDRAN, NANIYOOR HOUSE, MANTHAMKUND, TALIPARAMBA.P.O,
TALIPARAMBA AMSOM, KANNUR DISTRICT, PIN - 670141
BY ADVS.
SRI.V.T.MADHAVANUNNI
SRI.M.VIVEK RABINDRANATH
SRI.M.S.VINEETH
MS.GAYATHRI C.H.
SMT.T.K.SNEHASREE
RESPONDENT(S):
1 TALIPARAMBA MUNICIPALITY
TALIPARAMBA.P.O, TALIPARAMBA AMSOM, KANNUR DISTRICT.
REPRESENTED BY ITS SECRETARY, PIN - 670141
2 STATION HOUSE OFFICER
TALIPARAMBA POLICE STATION, TALIPARAMBA.P.O, TALIPARAMBA
AMSOM, KANNUR DISTRICT, PIN - 670141
3 DISTRICT POLCIE CHIEF
KANNUR (RURAL), DHARMASALA, MANGATTUPATAMBA,, KANNUR
DISTRICT, PIN - 670562
4 MANTHAMKUND YUVADHARA ARTS AND SPORTS CLUB,
MANTHAMKUNDU, TALIPARAMBA.P.O, TALIPARAMBA AMSOM, KANNUR
DISTRICT REPRESENTED BY ITS SECRETARY.,
PIN - 670141
BY ADV.
SHRI.K.I.ABDUL RASHEED, SC, THALIPARAMBU MUNICIPALITY,
KANNUR
SR GP, SMT VIDYA KURIAKOSE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.12.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No.46895 of 2025
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P.V.KUNHIKRISHNAN, J.
---------------------------------------------
W.P.(C) No.46895 of 2025
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Dated this the 15th day of December, 2025
JUDGMENT
The above writ petition is filed seeking the following
reliefs:
"a) That this Hon'ble Court may be pleased to issue a Writ of
Mandamus or such other Writ or order directing the Respondent
No.1 to consider Exhibit P6 representation as early as possible.
b) That this Hon'ble Court may be pleased to issue a Writ of
Mandamus or such other Writ or order directing the respondents
to remove the advertisement board of Respondent No.4 placed
on various public roads in Ward No. 31 and 32 of Taliparamba
Municipality.
c) To dispense with filing of translation of vernacular documents.
d) For such other and further writs or orders as the nature and
circumstances the case may require." [SIC]
2. When this writ petition came up for
consideration, the counsel appearing for the petitioner
submitted that the petitioner will be satisfied, if a direction
is issued to the 1st respondent to consider Ext.P6 within a
time frame.
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3. Heard the learned counsel appearing for the
petitioner, the Standing Counsel appearing for the
Municipality and also the Government Pleader. The
manner in which this writ petition is going to be disposed
of, no notice is necessary to the 4 th respondent. If the 4th
respondent is aggrieved by any of the directions issued by
this Court, the 4th respondent is free to file a review petition
before this Court.
4. After hearing the counsel for the petitioner and
the official respondents, I think there can be a direction to
consider Ext.P6, after giving an opportunity of hearing to
the petitioner and the 4th respondent within a time frame.
Therefore, this Writ Petition is disposed of with the
following directions:
1. The 1st respondent is directed to consider
Ext.P6, after giving sufficient opportunity of
hearing to a representative of the petitioner
and the 4th respondent, as expeditiously as
possible, at any rate, within a period of six
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weeks from the date of receipt of a certified
copy of this judgment.
2. All the contentions raised by the petitioner
and the 4th respondent are left open and the
1st respondent is free to take appropriate
decision in accordance with law.
Sd/-
P.V.KUNHIKRISHNAN,
JUDGE
nvj
Judgment reserved NA
Date of Judgment 15.12.2025
Judgment dictated 15.12.2025
Draft Judgment placed 16.12.2025
Final Judgment uploaded 16 .12.2025
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APPENDIX OF WP(C) NO. 46895 OF 2025
PETITIONER EXHIBITS
Exhibit P1 PHOTO SHOWING THE BOARD PLACED AT THE
STARTING POINT OF PALAMUTHAPPAN-
VANNARATH VAYAL ROAD.
Exhibit P2 PHOTO SHOWING THE BOARD PLACED AT
VECHIYOTTU KAVU ROAD.
Exhibit P3 PHOTO SHOWING THE BOARD PLACED AT
MANTHAMKUNDU - KEEZHATTOR SCHOOL ROAD.
Exhibit P4 PHOTO SHOWING THE BOARD PLACED AT
KEEZHATTOOR- THOTTILPALAM ROAD.
Exhibit P5 PHOTO SHOWING THE BOARD PLACED AT
THITTAYILPALAM ROAD.
Exhibit P6 TRUE COPY OF THE REPRESENTATION GIVEN
BY THE PETITIONER BEFORE THE 1ST
RESPONDENT DATED 27-6-2026
Exhibit P7 RECEIPT ISSUED BY RESPONDENT NO.1 DATED
27-6-2025
