Kerala High Court
Munauvar vs Secretrary To Government on 31 January, 2025
Author: A.K.Jayasankaran Nambiar
Bench: A.K.Jayasankaran Nambiar
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.21401 OF 2019
PETITIONER:
JAMAL.K.M
AGED 58 YEARS
S/O.LATE P.M.MUHAMMED KUNJU, RINSHAD MANZIL,
KUHAYATTIKKARA P.O, ARAYANKAVU, ERNAKULAM-682 315
BY ADV.SRI.KALEESWARAM RAJ
BY ADV.SRI.VARUN C.VIJAY
BY ADV.SMT.ARUNA
BY ADV.SMT.THULASI K. RAJ
BY ADV.SMT.MAITREYI SACHIDANANDA HEGDE
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT,
DEPARTMENT OF LOCAL SELF GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001
2 KOCHI MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, KOCHI MUNICIPAL
CORPORATION, KOCHI-682 011
3 SECRETARY,
KOCHI MUNICIPAL CORPORATION, KOCHI-682 011
4 TOWN VENDING COMMITTEE,
REPRESENTED BY ITS CHAIRMAN SECRETARY,
KOCHI MUNICIPAL CORPORATION, KOCHI-682 011
5 ADDL R5:
SRI.DEEPAK SHAH,
AGED 58 YEARS
TREASURER, PANAMPILLY NAGAR WELFARE ASSOCIATION,
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 2 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
PANAMPILLY NAGAR, COCHIN 682 036
6 ADDL R6:
GEORGE P.KORAH,
JOINT SECRETARY PANAMPILLY NAGAR WELFARE ASSOCIATION
PANAMPILLY NAGAR, COCHIN 682 036
[ADDL.R5 AND R6 ARE IMPLEADED AS PER ORDER DATED
27-9-2019 IN I.A.NO.1/2019]
7 ADDL R7:
THE SECRETARY,
GREATER COCHIN DEVELOPMENT AUTHORITY (GCDA),
KOCHI.
[ADDL.R7 IS SUO MOTU IMPLEADED AS PER ORDER DATED
26-11-2019 IN WP(C).]
8 ADDL R8:
COCHIN SMART MISSION LIMITED,
4TH FLOOR, JLN STADIUM, METRO STATION, KAL00R, KOCHI,
KERALA-682 017
[ADDL.R8 IS SUO MOTU IMPLEADED AS PER ORDER DATED
26-02-2021 IN WP(C)21401/2019].
9 ADDL.R9:
THE GENERAL SECRETARY (KMCC)
KERALA MERCHANTS CHAMBER OF COMMERCE (KMCC),
REPRESENTED BY ITS GENERAL SECRETARY,
1ST FLOOR, ALLIANCE RESIDENCY, MARINE DRIVE,
COCHIN-682031.
[ADDL.R9 IS IMPLEADED AS PER ORDER DATED 12.08.2021 IN
I.A.NO.1/2021 IN W.P.(C).NO.21401/2019]
0 ADDL.R10:
DISTRICT COLLECTOR
ERNAKULAM.
11 ADDL.R11:
COMMISSIONER OF POLICE,
KOCHI CITY, ABDUL KALAM MARG, MARINE DRIVE,
ERNAKULAM-682011.
[ADDL.R10 AND ADDL.R11 ARE SUO MOTU IMPLEADED AS PER
ORDER DATED 12/11/2021 IN W.P.(C).NO.21401/2019]
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 3 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
12 ADDL.R12:
REENA COELHO, JOINT SECRETARY, GIRI NAGAR RESIDENTS
ASSOCIATION, GIRI NAGAR, COCHIN-682020.
[ADDL.R12 IS IMPLEADED AS PER ORDER DATED 3/12/2021 IN
I.A.NO.6/2021 IN W.P.(C)).NO.21401/2019]
13 ADDL.R13:
ERNAKULAM DISTRICT PETTIKADA VANDIKADA VAYAPARI
ASSOCIATION,
C.S.ROAD, COCHIN-682011, ERNAKULAM
REPRESENTED BY ITS GENERAL SECRETARY PRAVEEN V.V,
[ADDL R13 IS IMPLEADED AS PER ORDER DATED 25-11-2022 IN
I.A.NO.3/2022 IN W.P(C).NO.21401/2019]
14 ADDL.R14:
ERNAKULAM SMALL SCALE MERCHANTS ASSOCIATION
REG: NO. 1243/19 REPRESENTED BY ITS SECRETARY
SHANMUGHADAS T.S, AGED 65 YEARS, S/O.SUBRAHMANAIAN
P.S., THOTTUNGAL HOUSE, ALIFAS ENCLAVE,
PUTHUKALAVATTOM, COCHIN-26
[ADDL.R14 IS IMPLEADED AS PER ORDER DATED 18/9/23 IN
I.A.NO.3/23 IN W.P(C).NO.21401/2019]
15 ADDL.R15:
RAHIM K.T
AGED 56 YEARS,
SECRETARY, KERALA HOTEL AND RESTAURANT ASSOCIATION,
ERNAKULAM, OFFICE OF THE OF THE DISTRICT COMMITTEE
KHRA, KHRA BHAVAN, M.G. ROAD, COCHIN - 682025
[ADDL.R15 IS IMPLEADED AS PER ORDER DATED 31/1/25 IN
I.A.NO.1/24 IN W.P(C).NO.21401/2019]
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY SMT.K.R.DEEPA, GOVERNMENT PLEADER
BY ADV.SRI.ANIL SIVARAMAN
BY ADV.SRI.THANKAPPAN M K
BY ADV.SRI.SRI.K.JAJU BABU (SR.)
BY ADV.SRI.BRIJESH MOHAN
BY ADV.SRI.M.K.DILEEPAN
BY ADV.SRI.JOHN K.GEORGE
BY ADV.SRI.ANOOP.V. NAIR
BY ADV.SMT.RAJI VINCENT
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 4 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
BY SRI.SMT.M.U.VIJAYALAKSHMI, SC, CSML
BY ADV.SRI.DEEPAK T.NEDUNGADAN
BY ADV.SRI.K.D.VINCENT
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
31.01.2025 ALONG WITH W.P(C).NO.3617 OF 2012 & CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 5 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.3617 OF 2012
PETITIONER:
KERALA STATE STREET VENDORS CO-ORDINATION SAMATHI
AGED 37 YEARS
REPRESENTED BY SONIA GEROGE, CONVENER,
D/O.REV.M.E.GEORGE, SEWA, KRAD-51, KUNNUMPURAM,
THIRUVANANTHAPURAM - 6.
BY ADV.SRI.T.R.S.KUMAR
BY ADV.SRI.E.M.SUNIL KUMAR
BY ADV.SRI.G.VIJAYAN
RESPONDENTS:
1 GOVERNMENT OF INDIA
REPRESENTED BY SECRETARY, MINISTRY OF HOUSING & URBAN
POVERTY ALLEVIATION, NIRMAN BHAVAN, NEW DELHI - 110001.
2 THE STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY,
GOVERNMENT SECRETRIAT, THIRUVANANTHAPURAM - 695001
3 THE SECRETARY TO GOVERNMENT
PWD, GOVERNMENT SECRETRIAT, THIRUVANANTHAPURAM - 695001
4 THE DISTRICT COLLECTOR
ERNAKULAM 682030
5 CORPORATION OF COCHIN
REPRESENTED BY ITS SECRETARY - 682011
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 6 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY SMT.K.R.DEEPA, GOVERNMENT PLEADER
BY SRI.T.C.KRISHNA, SENIOR PANEL COUNSEL
BY ADV.SRI.PARAMESWARAN NAIR, ASG OF INDIA
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 7 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.17012 OF 2013
PETITIONER:
K.G.MOHANAN
KRIYIL (H), KODANTHURUTHY, KUTHIATHODE P.O,
CHERTHALA, ALAPPUZHA, PIN - 688533
BY ADV.SRI.PAUL JACOB
RESPONDENTS:
1 CORPORATION OF COCHIN
COCHIN - 682011, REPRESENTED BY ITS SECRETARY.
2 SECRETARY,
CORPORATION OF COCHIN, COCHIN - 682011
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 8 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.16559 OF 2019
PETITIONERS:
1 P.J.JOSEPH
AGED 58 YEARS
S/O.P.C.JOSEPH, PUTHUSSERY HOUSE, NEAR ST.MARY'S
SCHOOL, SOUTH CHITTOOR P.O, ERNAKULAM-682 027
2 GOPAKUMAR P.K.,
AGED 47 YEARS
S/O.NARAYANAN, VETTIKKATTUPARAMBIL,POOVANTHURUTHU P.O.,
NATTAKAM, KOTTAYAM-686 012
3 ABUTHAHIR E.P.,
AGED 33 YEARS
S/O.PAREED, EDAKKATTUPARAMBU, KOMBARA, ERNAKULAM.
4 I.P.DEVESSY,
AGED 52 YEARS
S/O.PAULO, INCHAKKA HOUSE, THIRUMUDIKKUNNU, KORATTY
EAST P.O., THRISSUR-680 308
5 USMAN.K.A.,
AGED 63 YEARS
S/O.ABDUL KHADER, PONKATTEL HOUSE, PALACHUVADU,
H.M.T.COLONY, KALAMASSERY, ERNAKULAM-678 503
6 P.P.PAULOSE,
AGED 53 YEARS
S/O.LATE P.P.PAPPU, PALLUPPATTA HOUSE, PANDUPARA,
NADUVATTAM P.O., ANGAMALY VIA, ERNAKULAM DISTRICT
7 P.M.NAJEEB,
AGED 57 YEARS
S/O.MUHAMMED (LATE), VALIYAPARAMBU HOUSE,
MATTANCHERRY, KOCHI-2, ERNAKULAM DISTRICT
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 9 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
BY ADV.SRI.KALEESWARAM RAJ
BY ADV.SRI.VARUN C.VIJAY
BY ADV.SMT.A.ARUNA
BY ADV.SMT.THULASI K. RAJ
BY ADV.SMT.RIYA RAYMOL IYPE
BY ADV.SMT.MAITREYI SACHIDANANDA HEGDE
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT,
DEPARTMENT OF LOCAL SELF GOVERNMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001
2 KOCHI MUNICIPALITY CORPORATION,
REPRESENTED BY ITS SECRETARY, KOCHI MUNICIPAL
CORPORATION, KOCHI-682 011
3 SECRETARY,
KOCHI MUNICIPAL CORPORATION, KOCHI-682 011
4 HEALTH INSPECTOR,
KOCHI MUNICIPAL CORPORATION, KOCHI-682 011
5 TOWN VENDING COMMITTEE,
REPRESENTED BY ITS CHAIRMAN, SECRETARY,
KOCHI MUNICIPAL CORPORATION, KOCHI-682 011
6 ADDL R6:
THE SECRETARY
GREATER COCHIN DEVELOPMENT AUTHORITY (GCDA),
KOCHI.
[ADDL.R6 IS SUO MOTU IMPLEADED AS PER ORDER DATED
26/11/2019 IN W.P(C).NO.16559 OF 2019.]
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY SMT.K.R.DEEPA, GOVERNMENT PLEADER
BY ADV.SRI.C.N.PRABHAKARAN
BY ADV.SRI.M.K.THANKAPPAN
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 10 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C) NO.19352 OF 2019
PETITIONER:
CHERIYAN PHILIP,
AGED 56 YEARS
S/O.SKARIYA PHILIP, THAKADIYEL HOUSE,
KACHAPPILLY ROAD, VYTTILA, ERNAKULAM, KOCHI - 19.
BY ADV.SRI.KALEESWARAM RAJ
BY ADV.SRI.SRI.VARUN C.VIJAY
BY ADV.SMT.A.ARUNA
BY ADV.SMT.THULASI K. RAJ
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT, DEPARTMENT OF
LOCAL SELF GOVERNMENT, SECRETARIAT, THIRUVANANTHAPURAM
- 695 001.
2 KOCHI MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, KOCHI MUNICIPAL
CORPORATION, KOCHI - 682 011.
3 SECRETARY, KOCHI MUNICIPAL CORPORATION,
KOCHI - 682 011.
4 TOWN VENDING COMMITTEE,
REPRESENTED BY ITS CHAIRMAN, SECRETARY,
KOCHI MUNICIPAL CORPORATION, KOCHI - 682 011.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 11 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
5 ADDL.R5:
THE SECRETARY
GREATER COCHIN DEVELOPMENT AUTHORITY(GCDA), KOCHI.
[ADDL.R5 IS SUO MOTU IMPLEADED AS PER ORDER DATED
26.11.19 IN W.P.(C).NO.19352/19.]
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY SMT.K.R.DEEPA, GOVERNMENT PLEADER
BY ADV.SRI.M.K.THANKAPPAN
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 12 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.23835 OF 2019
PETITIONERS:
1 A.RAVI,
AGED 53 YEARS
S/O.AYYAR THEVAR, LIG 691, PANAMPILLY NAGAR,
ERNAKULAM DISTRICT, PIN-682 036.
2 AYOOB M,
AGED 47 YEARS
S/O.HAMSA HAJI, MELEDATH HOUSE, HIG, PANAMPILLY NAGAR,
HB883, ERNAKULAM DISTRICT, PIN-682 036.
3 SULFIKAR ALI,
AGED 45 YEARS
S/O.HAMSA HAJI, MELEDATH HOUSE, THEVARA, MAMATHIMUKKU,
ERNAKULAM DISTRICT, PIN-682 013.
4 RAJI K.R.
AGED 36 YEARS
KOOTTUNGATHARA HOUSE, PANAMPILLY NAGAR, ERNAKULAM
DISTRICT, PIN-682 036.
5 P.ERULAPPAN,
AGED 53 YEARS
S/O.M.PARAMESWARAN PILLAI, MAHATMA COLONY, PANAMPILLY
NAGAR, ERNAKULAM DISTRICT, PIN-682 036.
6 RASHID T.M,
AGED 27 YEARS
S/O.MOIDU, RESIDING AT PANAMPILLY NAGAR, ERNAKULAM
DISTRICT, PIN-682 036.
7 DEVASSY C.C,
AGED 59 YEARS
CHELAKATT HOUSE, BESIDE IOC QUARTERS, PANAMPILLY NAGAR,
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 13 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
SO,PANAMPILLY NAGAR, ERNAKULAM DISTRICT-682 036.
8 JESTIN JOSEPH,
AGED 40 YEARS
S/O.JOSEPH, THOTTUPURAM HOUSE, POONITHURA P.O.,
CHAMPAKKARA, ERNAKULAM DISTRICT, PIN-682 032.
9 VINOD T.B,
AGED 48 YEARS
S/O.BAHULEYAN, THAZHATHETHARA HOUSE, KADAVANTHRA,
ERNAKULAM DISTRICT, PIN-682 020.
0 ELSY BIJU,
AGED 65 YEARS
W/O.STEPHEN, PATTALATHUPARAMBU, PALLURUTHY, ERNAKULAM
DISTRICT, PIN-680 206.
11 JANTHARA BAGHEL,
AGED 45 YEARS
W/O.BHOOPSINGH, NO.630, MAVELI ROAD, GANDHINAGAR,
KADAVANTHRA, ERNAKULAM DISTRICT, PIN-682 020.
12 JOYAN JOSEPH,
AGED 44 YEARS
S/O.A.C.JOSEPH, ALUNKAL HOUSE, CHELAVANNOOR ROAD,
CHELAVANNOR, KADAVANTHRA P.O.KADAVANTHRA SO. ERNAKULAM
DISTRICT, PIN-682 020.
BY ADV.SMT.T.B.MINI
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM DISTRICT,PIN-695 001.
2 SECRETARY TO GOVERNMENT,
LOCAL SELF GOVERNMENT DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM DISTRICT, PIN-695 001.
3 THE DISTRICT COLLECTOR,
CIVIL STATION , KAKKANAD, ERNAKULAM DISTRICT,
PIN-682 030.
4 THE CORPORATION OF COCHIN,
REPRESENTED BY ITS SECRETARY, PARK AVENUE ROAD,
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 14 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
ERNAKULAM DISTRICT, PIN-682 011.
5 HEALTH INSPECTOR,
COCHIN CORPORATION, CIRCLE NO.30, KADAVANTHRA,
ERNAKULAM DISTRICT, PIN-682 020.
6 MAYOR,
COCHIN CORPORATION COUNCIL, OFFICE OF COCHIN
CORPORATION, PARK AVENUE ROAD, ERNAKULAM DISTRICT,
PIN-682 011.
7 ADDL.R7:
DEEPAK SHAH
TREASURER, PANAMPILLY NAGAR WELFARE ASSOCIATION,
PANAMPILLY NAGAR, COCHIN - 682036.
8 ADDL.R8:
GEORGE V. KORAH,
JOINT SECRETARY, PANAMPILLY NAGAR WELFARE ASSOCIATION,
PANAMPILLY NAGAR, COCHIN - 682036.
[ADDL.R7 AND A8 ARE IMPLEADED AS PER ORDER DATED
27.09.2019 IN I.A.NO.1/2019].
9 ADDL.R9:
THE SECRETARY,
GREATER COCHIN DEVELOPMENT AUTHORITY (GCDA), KOCHI.
[ADDL.R9 IS SUO MOTU IMPLEADED AS PER ORDER DATED
26/11/2019 IN WP(C)].
BY ADV.SRI.BABU KARUKAPADATH
BY ADV.SRI.ANIL SIVARAMAN
BY SRI.M.K.THANKAPPAN, SC, GCDA
BY ADV.SRI.C.N.PRABHAKARAN
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY SMT.K.R.DEEPA, GOVERNMENT PLEADER
BY ADV.SRI.M.K.THANKAPPAN
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 15 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.27547 OF 2019
PETITIONER:
RAJEEV RANJAN
AGED 34 YEARS
S/O.RAM SHARAN PRASAD, RAHIMAPUR P.O. PATNA DISTRICT,
BIHAR, AND NOW RESIDING AT BUILDING NO.211,
C.C.39/1290, BASANT NAGAR, NEAR KALOOR STADIUM, KOCHI.
BY ADV.SRI.PAULY MATHEW MURICKEN
BY ADV.SRI.AMEER.K.M.
BY ADV.SMT.MEERA BAI S.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,
SECRETARIAT, THIRUVANANTHAPURAM 695 001.
2 SECRETARY TO GOVERNMENT,
LOCAL SELF GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM 695 001.
3 THE DISTRICT COLLECTOR,
ERNAKULAM DISTRICT, CIVIL STATION, KAKKANAD,
PIN: 682 030.
4 THE CORPORATION OF COHIN,
REPRESENTED BY ITS SECRETARY, PARK AVENUE ROD,
ERNAKULAM 682 011.
5 THE HEALTH INSPECTOR,
CORPORATION OF COCHIN, CIRCLE NO.30,
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 16 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
PANAMPILLY NAGAR AREA, ERNAKULAM 682 011
6 ADDL.R6:
THE SECRETARY,
GREATER COCHIN DEVELOPMENT AUTHORITY, (GCDA), KOCHI.
[ADDITIONAL R6 IS SUO MOTU IMPLEADED AS PER THE ORDER
DATED 26-11-2019 IN W.P(C).]
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY SMT.K.R.DEEPA, GOVERNMENT PLEADER
BY ADV.SRI.M.K.THANKAPPAN
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 17 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.29669 OF 2019
PETITIONERS:
1 SHAFI K.S.
AGED 35 YEARS
2/327, KUZHIKANDATHIL HOUSE, KALVATHY, FORT KOCHI,
KOCHI - 682 002.
2 K.H. SHAMNATH
2/515, KALLEPADATH HOUSE, KALVATHY, FORT KOCHI,
KOCHI - 682 002.
3 RAFEEK K. M.
H.NO.2/1034, THURUTHY COLONY, FORT KOCHI,
KOCHI - 682 002.
BY ADV.SMT.T.B.MINI
RESPONDENTS:
1 DISTRICT COLLECTOR
ERNAKULAM, CIVIL STATION, KAKKANAD - 682 030.
2 THE COCHIN PORT TRUST
REPRESENTED BY ITS SECRETARY, WILLINGTON ISLAND,
KOCHI - 682003.
3 THE CORPORATION OF COCHIN
REPRESENTED BY ITS SECRETARY, MAIN OFFICE,
NEAR BOAT JETTY, ERNAKULAM, KOCHI - 11
4 SECRETARY TO GOVERNMENT
FISHERIES DEPARTMENT, SECRETARIAT,
TRIVANDRUM - 695 001.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 18 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY SMT.K.R.DEEPA, GOVERNMENT PLEADER
BY ADV.SRI.M.K.THANKAPPAN
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 19 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.34508 OF 2019
PETITIONER:
MUTHUKUMAR
AGED 37 YEARS
S/O.SUBRAMANIAN, MADANA HOUSE, BACKSIDE OF
IOC QUARTERS, PANAMPILLY NAGAR, COCHIN-682 036
BY ADV.SMT.G.CHITRA
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,
SECRETARIAT, THIRUVANANTHAPURAM-695 001
2 SECRETARY TO GOVERNMENT,
LOCAL SELF GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001
3 THE DISTRICT COLLECTOR,
ERNAKULAM DISTRICT, CIVIL STATION, KAKKANAD,
PIN-682 030
4 THE CORPORATION OF COCHIN
REPRESENTED BY ITS SECRETARY, PARK AVENUE ROAD,
ERNAKULAM-682 011
5 THE HEALTH INSPECTOR,
CORPORATION OF COCHIN, CIRCLE NO.30, PANAMPILLY NAGAR
AREA, ERNAKULAM-682 011
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 20 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
BY SMT.K.R.DEEPA, GOVERNMENT PLEADER
BY ADV.SRI.M.K.THANKAPPAN
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 21 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.4722 OF 2020
PETITIONERS:
1 RAJESH.R.
AGED 35 YEARS
S/O.RAMACHANDRAN, RESIDING AT KUTTYTHARA HOUSE,
KURUPPAN KULANGARA (PO), CHERTHALA, ALAPPUZHA DISTRICT,
PIN-688530.
2 ABDUL ASEES V.A.,
AGED 61 YEARS
S/O.ABDU, RESIDING AT VADAKEVETTIL HOUSE,
H.NO.14/877-B, PALLURUTHY, KOCHI TALUK,
ERNAKULAM DISTRICT, PIN-682006.
3 SHEFEEK L.,
AGED 44 YEARS
S/O.LATHEEF, RESIDING AT PAYYAR HOUSE, GROUND FLOOR
SHREYAS APARTMENTS CR AN 43 A, PONEKKARA ROAD,
EDAPPALLY, ERNAKULAM DISTRICT, PIN-682024.
4 SHUKOOR N.A.,
AGED 44 YEARS
S/O.ABDULAKUTTY, RESIDING KARINGACHIRA-20, PALLURUTHY,
KOCHI TALUK, ERNAKULAM DISTRICT, PIN-682006.
BY ADV.SRI.R.O.MUHAMED SHEMEEM
BY ADV.SMT.NASEEHA BEEGUM P.S.
RESPONDENTS:
1 THE HEALTH INSPECTOR
MUNICIPAL CORPORATION OF KOCHI, KOCHI ZONE, PIN-682006.
2 HEALTH CIRCLE OFFICERS,
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 22 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
KOCHI MUNICIPAL CORPORATION, KOCHI ZONE, PIN-682006.
3 KOCHI MUNICIPAL CORPORATION,
CORPORATION OFFICE, ERNAKULAM, PIN-682011,
REPRESENTED BY ITS SECRETARY.
4 THE ASSISTANT COMMISSIONER OF POLICE,
MATTANCHERY, KOCHI TALUK, ERNAKULAM DISTRICT,
PIN-682002.
5 STATE OF KERALA,
REPRESENTED BY PRINCIPAL SECRETARY TO THE GOVERNMENT,
SECRETARIAT AT THIRUVANANTHAPURAM-695001.
6 ADDL R6:
THE DISTRICT COMMITTEE
(REGISTRATION NO.TR 495/87)
KERALA HOTEL AND RESTAURANT ASSOCIATION,
OFFICE OF THE DISTRICT COMMITTEE, KHRA BHAVAN,
M.G.ROAD, ERNAKULAM DISTRICT-682 035,
REPRESENTED BY ITS SECRETARY.
[ADDL.R6 IS IMPLEADED AS PER ORDER DATED 03.12.2021 IN
I.A.1/2021 IN WPC 4722/2020.]
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY SMT.K.R.DEEPA, GOVERNMENT PLEADER
BY ADV.SRI.M.K.THANKAPPAN
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
BY ADV.SRI.S.SUDHISH KUMAR
BY ADV.SRI.RAMESH CHAND
BY ADV.SMT.DEVI P.
BY ADV.SRI.A.K.ANANDA KRISHNAN
BY ADV.SRI.ANOOP.V.NAIR
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 23 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.29042 OF 2020
PETITIONERS:
1 ELSY RODIGEZ
AGED 48 YEARS
D/O.MARTY SIGUERA, RESIDING AT THATTAMPARAMBIL,
MULAVUKADU, KANAYANNUR TALUK, ERNAKULAM-682 504
2 SUSHEEL KUMAR
AGED 49 YEARS
S/O.PRABHU NARAYANAN, RESIDING AT HOUSE NO.5/231,
MATTANCHERY, KOCHI TALUK, ERNAKULAM DISTRICT,
PIN-682 001
3 K.M.AFSAL
AGED 35 YEARS
S/O.MOHAMED, BAVA RESIDING AT KURUNGATTIL HOUSE,
SOUTH MALIPPURAM, PIN-682 511
4 P.H.SADIK
AGED 40 YEARS
S/O.HAMSA KOYA, RESIDING AT H.NO.2/1177,
THURUTHY, FORT KOCHI, KOCHI TALUK,
ERNAKULAM DISTRICT,PIN-682 001
5 ARAFA K.F.,
AGED 30 YEARS
S/O.ABDUL FAROOQ, RESIDING AT H.NO.19/284,
MATTANCHERY, KOCHI TALUK, ERNAKULAM DISTRICT,
PIN-682 001
6 ARIFATH NAHAS
AGED 32 YEARS
S/O.K.E.NASAR, RESIDING AT KALAPURAKKAL HOUSE,
KALVATHY, FORT KOCHI, KOCHI TALUK, ERNAKULAM
DISTRICT,PIN-682 001
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 24 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
7 NAJEEB.P.A.
AGED 51 YEARS
S/O.ABOO, RESIDING AT HOUSE NO.5/1417,RESIDING AT
PALIYATHPARAMBU, M ASS ROAD, MATTANCHERY, KOCHI TALUK,
ERNAKULAM DISTRICT,PIN-682 001
8 S.I. SUBAIR
AGED 42 YEARS
S/O.IBRAHIM, RESIDING AT HOUSE NO.7/467, MATTANCHERY,
KOCHI TALUK, ERNAKULAM DISTRICT,PIN-682 001
9 M.M.ABDUL JABBAR
AGED 55 YEARS
S/O.M.V MUHAMMED, RESIDING AT HOUSE NO.6/2221, STAR
ROAD, MATTANCHERY, KOCHI TALUK, ERNAKULAM DISTRICT,
PIN-682 001
0 SAFEER M.S.
AGED 30 YEARS
S/O.M.I.SAMAD, RESIDING AT HOUSE NO.2/165, KALVATHY,
FORTKOCHI, KOCHI TALUK, ERNAKULAM DISTRICT,PIN-682 001
11 UMMER N.P.
AGED 63 YEARS
S/O.PAREEKUTTY, RESIDING AT HOUSE NO.3/44,
NJALIPARAMBU, FORTKOCHI, KOCHI TALUK, ERNAKULAM
DISTRICT,PIN-682 001
12 SHAMEER.S.
AGED 28 YEARS
S/O.SALAHUDHEEN, ROADARIKATHUVEDU, ACHAMKALLU,
KOONANVENGA (PO), THIRUVANANTHAPURAM,PIN-695 568
BY ADV.SRI.R.O.MUHAMED SHEMEEM
BY ADV.SMT.NASEEHA BEEGUM P.S.
RESPONDENTS:
1 THE KOCHI METRO RAIL LTD.,
CORPORATE OFFICE- JLN METRO, STATION, 4TH FLOOR,
KALOOR, ERNAKULAM,PIN-682 017, REPRESENTED BY ITS
MANAGING DIRECTOR
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 25 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
2 THE DISTRICT COLLECTOR,
CIVIL STATION, KAKKANAD, ERNAKULAM ,PIN-682 034
3 THE REVENUE DIVISIONAL OFFICER,
FORT KOCHI, ERNAKULAM ,PIN-682 001
4 KOCHI MUNICIPAL CORPORATION/TOWN VENDING COMMITTEE,
CORPORATION OFFICE, ERNAKULAM, PIN-682 011, REPRESENTED
BY ITS SECRETARY.
5 THE ASSISTANT COMMISSIONER OF POLICE,
MATTANCHERY, KOCHI TALUK, ERNAKULAM DISTRICT,
PIN-682 002
6 STATE OF KERALA,
REPRESENTED BY PRINCIPAL SECRETARY TO THE GOVERNMENT,
SECRETARIAT, AT THRIUVANANTHAPURAM-1
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY SMT.K.R.DEEPA, GOVERNMENT PLEADER
BY SRI.M.U.VIJAYALAKSHMI, SC, KOCHI METRO RAIL LTD.
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
BY ADV.SRI.PRAVEEN K. JOY
BY ADV.SRI.K.B.ARUNKUMAR
BY ADV.SMT.A.K.PREETHA
BY ADV.SRI.C.ANIL KUMAR (K/000906/1993)
BY ADV.SMT.DEVIKA MOHAN(K/1257/2021)
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.01.2025 ALONG WITH W.P(C).21401 OF 2019 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 26 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.28797 OF 2021
PETITIONERS:
RAJILA K.A.
AGED 50 YEARS
W/O.NOUSHAD, RESIDING AT KOCHUMUHAMMED MANZIL,
THURAVOOR P.O., CHERTHALA, PIN - 688532, NOW RESIDING
AT 12/1428, THARAYIL HOUSE, PANAYAPPILLY, KOCHI - 2.
BY ADV.SRI.T.P.SANTHOSH KUMAR
BY ADV.SRI.C.H.ABDUL RASAC
BY ADV.SMT.AKHILA DENCIL
BY ADV.SMT.DIYA KADUTHUS
RESPONDENTS:
1 CORPORATION OF COCHIN
REPRESENTED BY ITS SECRETARY, KOCHI - 35.
2 THE STATION HOUSE OFFICER
THOPPUMPADY POLICE STATION, THOPPUMPADY, ERNAKULAM,
PIN - 682 030.
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY SMT.K.R.DEEPA, GOVERNMENT PLEADER
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.01.2025 ALONG WITH W.P(C).21401 OF 2019 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 27 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.30916 OF 2021
PETITIONERS:
1 SAJEEB J.S
AGED 37 YEARS
S/O.SAVAD, RESIDING AT H.NO.2/425, CALVATHY,
LANE NO.6, FORT KOCHI, KOCHI, PIN - 682001.
2 GEORGE FERNANDEZ
AGED 58 YEARS
S/O.DOMINIC FERNANDEZ, RESIDING AT KANDATHIPARAMBIL
HOUSE, PUKKATT, ELAMKUNNAPUZHA, ERNAKULAM,
PIN - 682503.
3 NAVAS V.K
AGED 49 YEARS
S/O.KOYA, PRESENTLY RESIDING AT H.NO.20/708-B1,
HOSPITAL ROAD, PALLURUTHY, KOCHI, PIN - 682006.
4 NAGENDRAN M
AGED 47 YEARS
S/O.MURUKAN S, RESIDING AT H.NO.23/1422, MANASSERY,
MUNDAMVELI, ERNAKULAM, PIN - 682507.
5 ASHKAR P.N,
AGED 33 YEARS
S/O.NAZAR, RESIDING AT H.NO.3/805, CHAKKARAYIDUKKU,
MATTANCHERY, ERNAKULAM, PIN - 682002.
6 SHINAS K.N
AGED 34 YEARS
S/O.NAZAR, PERMANENTLY RESIDING AT H.NO.2/287,
CALVATHY, FORT KOCHI, ERNAKULAM, PIN - 682001.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 28 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
BY ADV.SRI.R.O.MUHAMED SHEMEEM
BY ADV.SMT.NASEEHA BEEGUM P.S.
RESPONDENTS:
1 THE KOCHI METRO RAIL LTD.
CORPORATE OFFICE, JLN METRO, STATION, 4TH FLOOR,
KALOOR, ERNAKULAM, PIN - 682017, REPRESENTED BY ITS
MANAGING DIRECTOR.
2 THE DISTRICT COLLECTOR
CIVIL STATION, KAKKANAD, ERNAKULAM, PIN - 682034.
3 THE REVENUE DIVISIONAL OFFICER
FORT KOCHI, ERNAKULAM, PIN - 682001.
4 KOCHI MUNICIPAL CORPORATION/TOWN VENDING COMMITTEE
CORPORATION OFFICE
ERNAKULAM, PIN - 682011, REPRESENTED BY ITS SECRETARY.
5 THE ASSISTANT COMMISSIONER OF POLICE
MATTANCHERY, KOCHI TALUK, ERNAKULAM DISTRICT,
PIN - 682002.
6 STATE OF KERALA
REPRESENTED BY PRINCIPAL SECRETARY TO THE GOVERNMENT,
SECRETARIAT, THIRUVANANTHAPURAM - 1.
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY SMT.K.R.DEEPA, GOVERNMENT PLEADER
BY SRI.M.U.VIJAYALAKSHMI, SC, KOCHI METRO RAIL LTD.
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
BY ADV.SMT.A.K.PREETHA
BY ADV.SRI.C.ANIL KUMAR(K/000906/1993)
BY ADV.SMT.DEVIKA MOHAN(K/1257/2021)
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 29 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.16041 OF 2022
PETITIONERS:
1 P.T.SUNIL
AGED 51 YEARS
S/O.THANKAPPAN, ARATTUKULAM, ULAVAIPPU P.O,
VTC PANAVALLY CHERTHALA, TEA SHOP @ DIVISION 1
FORT KOCHI.
2 K.M. MANAF,
14/416, MALIYEKKAL SANTO GOPALAN ROAD, CHULLIKKAL
THOPPUMPADI ERNAKULAM,
3 RASHEED K.A,
S/O.ABDUL KAREEM, KANJIRAPARAMBIL, PARAVOOTHARA,
MANNAM P.O, PARAVUR, ERNAKULAM, BELT, GLASSES @
DIVISION 62,
4 JAYAPRAKASHAN M,
S/O.BALAN, MANIYANKANDI HOUSE, KANNUKKARA VADAKARA,
KOZHIKODE - BELT, GLASSES @ DIVISION 62.
5 AKBAR P
S/O.PAKKIR MOHIDEEN, KANATTU HOUSE WATER TANK ROAD,
THEVARA P.O, THEVARA, ERNAKULAM- VADA, BAJJI SHOP @
DIVISION 60.
6 RAMU.R,
S/O.GOPALAN, 3/48, THEKKETHERUVIL ELOOR SOUTH,
UDYOGAMANDAL, ERNAKULAM, KARIKK, KARIMB @ DIVISION 39.
7 SUMA K.M,
W/O.SUNU, C/O.SUNUMON, A.K. NEERTHADATHIL HOUSE, AN
JUNCTION, NEAR THEKKEPATTUPURAKKAL TEMPLE, NETTOOR,
VEGETABLE SHOP @ DIVISION 39.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 30 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
8 KOCHAPPAN
S/O.THOMAN, PALATTY HOUSE, KARUKUTTY P.O, ERNAKULAM,
COOLBAR @ DIVISION 56.
9 MINI SOLAMAN
W/O.M.V.SOLAMAN, MALIYEKKAL HOUSE 2195C, KADAVANTHRA,
AMBANATTUCHIRA ROAD, ERNAKULAM, TEA SHOP @ DIVISION 60,
KRISHNAYYA ROAD.
0 M.D. AHSAN,
S/O.JAHUR ALAM, NAYABASTI DAKAITA UTTAR DINAPPUR,
WEST BENGAL, PRESENT ADDRESS, KARUKAPPALLI, DESABHIMANI
ROAD, ERNAKULAM, TEA COOL DRINKS SHOP @ BOAT JETTY @
DIVISION 62.
11 SAMSHEER
S/O.GAFOOR, EWS HOUSE NO.633, GANDHINAGAR,
KADAVANTHRA, ERNAKULAM @ DIVISION 62.
12 GURUSAMY REMASAMY,
S/O.RAMASAMY, 204/2 INTHIRA COLONY, PERUNGAMANALUR,
MADURAI, KAPPALANDI KACHAVADAM @ THEVARA AROOTH
DIVISION 61.
13 JANTHARA BAGHEL,
D/O. MAHARAJ SINGH ADDRESS: BAGHEL, HOUSE NO.630,
MAVELLIL ROAD, GANDHINAGAR, KADAVANTHRA, ERNAKULAM,
BELPOORI SHOP @ PANAMPILLI NAGAR, DIVISION - 55.
14 CLEETUS
C/O. GETRUDE, KOTHAD P.O, CHITTOOR - ERNAKULAM,
LOTTERY @ DIVISION 66.
15 D.UDAYABHANU
S/O. DAMODARAN PATTARI, VADAKKE ERAVOOR, KIZHAKKEPRAM,
NORTH PARAVUR P.O, PARAVUR ERNAKULAM, LOTTERY @
DIVISION 66.
16 RESHMA WILSON MATHEW,
THANNICKAL HOUSE, CHALAPPALLY P.O, EZHUMATTOOR,
METHANAM @ DIVISION 39.
17 MOOKAIAHSWAMY P,
S/O.POICHOLLAN, NARUKATTU HOUSE, PERUMANUR, ERNAKULAM,
PERUMANUR - 682015, JOB : TEA SNACKS & LOTTERY SALE @
DIVISION 61.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 31 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
18 K.P. SATHI,
AGED 58 YEARS
W/O.SURESH BABU, 19/2184, PUNNACKAPPILLY,
NANDYAPURAM ROAD, PALLURUTHY, NOW AT PUNNACKAPPILLY,
NELSON MANDELA ROAD, PALLURUTHY, TEA SHOP AT
PALLURUTHY VELI, KOCHI - 21.
19 GUNDU GURUNG,
AGED 41 YEARS
S/O.MON BAHADUR GURUNG, 13/2025A, NEAR PETROL PUMP,
MARUNNUKADA, PALLURUTHY, ERNAKULAM, PIN - 682006.
20 MURUKESAN
AGED 32 YEARS
C/O.KARUPPAIYA, 6/5, VANNARAPPATTI, MARUGAPARU TALUK,
VEMBANUR, TAMIL NADU - 622102.
BY ADV.SMT.T.B.MINI
RESPONDENT:
KOCHI CORPORATION
REPRESENTED BY ITS SECRETARY, PARK AVENUE ROAD,
KOCHI - 682011, ERNAKULAM DISTRICT.
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 31.01.2025 ALONG WITH W.P(C).21401 OF 2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 32 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.18608 OF 2022
PETITIONERS:
1 RAKHEEB
AGED 50 YEARS
SHOP NO.1, 464E, NEAR DELTA CENTRE,
FORT KOCHI - 682 001.
2 P.S.SHEBEER
AGED 29 YEARS
SHOP NO.464F, NEAR DELTA CENTRE, FORT KOCHI - 682 001.
3 SHIHABUDHEEN V.S. @ SHIBU
SHOP NO.464D, S/O.V.M.SHAMSUDEEN, H.NO.5/1378, MASS
ROAD, MATTANCHERY - 682 002.
4 REGHU
S/O.VIJAYAN, H.NO.II/205A, AMARAVATHY,
FORT KOCHI - 682 001.
5 HASHIM A.G.
AGED 32 YEARS
S/O.GAFOOR, 3/378A, UBAID ROAD, KOCHI - 1.
BY ADV.SMT.T.B.MINI
RESPONDENTS:
1 THE DISTRICT COLLECTOR
ERNAKULAM, OFFICE OF THE DISTRICT COLLECTOR, CIVIL
STATION, KAKKANAD, KOCHI - 30.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 33 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
2 THE CIRCLE INSPECTOR OF POLICE
FORT KOCHI POLICE STATION, FORT KOCHI, KOCHI - 682 001.
3 CORPORATION OF KOCHI
REPRESENTED BY THE SECRETARY, CORPORATION OFFICE, PARK
AVENUE ROAD, BOAT JETTY, ERNAKULAM, KOCHI - 682 011.
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY SMT.K.R.DEEPA, GOVERNMENT PLEADER
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 34 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.33922 OF 2022
PETITIONER/PETITIONER:
SUPRU M @ SUBRAMANIYAN
AGED 50 YEARS
S/O. MURUGAN, CURRENTLY RESIDING AT EWS 544, NEAR
SUPPLY CO., MAVELI ROAD, GANDHINAGAR, KADAVANTHRA,
ERNAKULAM-682020.
BY ADV.SRI.KAPPILLIL ANILKUMAR
BY ADV.SMT.LEENU ANANDHAN
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY PRINCIPAL SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT, GOVERNMENT OF KERALA,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.
2 COCHIN CORPORATION,
REPRESENTED BY ITS SECRETARY, COCHIN CORPORATION
OFFICE, ERNAKULAM-682011.
3 THE CHIEF TOWN PLANNER (VIGILANCE),
VIGILANCE WING, LOCAL SELF GOVERNMENT DEPARTMENT,
5TH FLOOR, SWARAJ BHAVAN, NANTHANCODE, KOWDIAR P.O.,
THIRUVANANTHAPURAM-695003.
4 JOSEPH,
S/O.THOMAS, KANJIRAKKATTU HOUSE, GANDHINAGAR,
KADAVANTHRA P.O., ERNAKULAM-682020.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 35 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY SMT.K.R.DEEPA, GOVERNMENT PLEADER
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 36 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P.(C).NO.34198 OF 2022
PETITIONER:
JOJO P. K
AGED 40 YEARS
S/O.K.PAULOSE, VALANATTU HOUSE, KATTITHARA ROAD,
HOUSE NO.120, MARADU P O., PIN - 682304
BY ADV.SRI.SASI M.R.
BY ADV.SMT.N.P.SILPA
BY ADV.SRI.SREEKUMAR K.V.
BY ADV.SMT.DHARMYA M.S
BY ADV.SMT.KAVYA KRISHNAN
BY ADV.SRI.S.SAJIT SANAL
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 CORPORATION OF KOCHI
REPRESENTED BY ITS SECRETARY, OFFICE OF THE
CORPORATION OF KOCHI, ERNAKULAM, PIN - 682031
3 SECRETARY
THE CORPORATION OF KOCHI, OFFICE OF THE CORPORATION
OF KOCHI, ERNAKULAM, PIN - 682031
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY SMT.K.R.DEEPA, GOVERNMENT PLEADER
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 31.01.2025, ALONG WITH WP(C).21401/2019 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 37 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.35249 OF 2022
PETITIONERS:
1 MUHAMMED RIYAS
AGED 25 YEARS
S/O.SHAHUL HAMEED, MUNDAYIL HOUSE, MONGAM P. O,
MORAYUR, MALAPPURAM, PIN -673642, NOW RESIDING AT
AYYAPPANKAVU, ERNAKULAM-682018. (BUSINESS PLACE
DIV.74).
2 VIJAYAN. P. M,
S/O.SREEJA, MANNATHIKKUZHIYIL, ETTICHUVADU,
VAYYATTUPUZHA, CHITTAR- SEETHATHODU, PATHANAMTHITTA,
PIN - 689663, BUSINESS PLACE DIV.67 (ABDULKALAM ROAD).
3 VINOTH KUMAR,
AGED 25, S/O SANGILI, NO.2-778, EAST STREET,
PADUMADAIN, RAMANATHAPURAM, TAMIL NADU-623524 NOW
RESIDING AT EW8 818-GANDHI NAGAR, C/O.GOGUL AGENCY,
KADAVANTRA, ERNAKULAM (BUSINESS PLACE DIV.67)
4 PRAKASH CHANDRA,
AGED 29, S/O.HIRA, KAALIBHEET, UDAIPUR, RAJASTHAN,
313604, NOW RESIDING AT AYYAPANKAVU ROAD PACHALAM
JUNCTION -682012 (BUSINESS PLACE DIV.68)
5 BABU. K.V,
AGED 52, S/O.VARGHESE K.O, KANAPILLY HOUSE, EDAYAR
KODUNGALLOOR, BINANIPURAM, ERNAKULAM, KERALA -683502.
(BUSINESS PLACE DIV.66 AMMANKOVIL ROAD - LOTTERY).
BY ADV.SMT.T.B.MINI
BY ADV.SMT.RESHMA GIRISH
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 38 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
RESPONDENT:
KOCHI CORPORATION
REPRESENTED BY ITS SECRETARY, PARK AVENUE ROAD,
KOCHI-682011, ERNAKULAM DISTRICT.
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 39 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.37235 OF 2022
PETITIONER:
MOLLY SEBASTIAN
AGED 50 YEARS
W/O.LATE P.J.SEBASTIAN, ANATHIL PUTHEN PURAYIL HOUSE,
KANAKKARI P.O., KOTTAYAM, NOW RESIDING AT NANDINI
NIVAS, 66/2847, PULLEPADI, KRISHNA SWAMI ROAD,
AMBADI LINE, ERNAKULAM, KOCHI-682 035.
BY ADV.SRI.NAVEEN.T
BY ADV.SMT.CHITHRA CHANDRASEKHARAN
BY ADV.SRI.V.S.ABHISHEK
BY ADV.SRI.BIJI A MANIKOTH
BY ADV.SRI.RAJEEV V.K.(K.001941/2023)
RESPONDENTS:
1 COCHIN CORPORATION
REPRESENTED BY ITS SECRETARY, OFFICE OF THE
CORPORATION OF COCHIN, ERNAKULAM, COCIN-682 011.
2 THE SECRETARY,
COCHIN CORPORATION, OFFICE OF THE CORPORATION
OF COCHIN, ERNAKULAM, COCHIN-682 011.
3 TOWN VENDING COMMITTEE,
REPRESENTED BY ITS CONVENOR, COCHIN CORPORATION,
OFFICE OF THE CORPORATION OF COCHIN, ERNAKULAM,
COCHIN-682 011.
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 40 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.37990 OF 2022
PETITIONERS:
1 H.D.HARI
AGED 62 YEARS
S/O.DAMODARAN, MAHAJANAVADI PARAMBU, MM ROAD ERNAKULAM,
NORTH S.O ERNAKULAM, KERALA, 682018 PHO. NO.8129293607
(BUSINESS-TEA, BAJI SHOP)
2 KISHORE KUMAR
AGED 40 YEARS
S/O.SIVASANKARAN, KARITHALAPARAMBU, C.P UMMER ROAD,
ERNAKULAM COLLEGE, KERALA 682035 PHO.NO.9446218644
(BUSINESS-LOTTERY, DIVISION 66)
3 PRAMILA.K
AGED 54 YEARS
W/O.GIKULAKRISHNAN, VRINDAVANAM, KASATHURBA NAGAR,
KOCHU KADAVANTHRA, ELAMKULAM, KADAVANTHARA, ERNAKULAM,
KERALA - 682920 PHO.NO.9633737343 (BUSINESS-TEA SHOP,
DIVISION-60)
4 BEENA PEETHAMBARAN
AGED 64 YEARS
W/O.PEETHAMBARAN. P.S, PETTIKATTIL HOUSE, KASTHOORBA
NAGAR, KADAVANTHARA, ERNAKULAM, KERALA - 682020
PHO.NO.9656878444 (BUSINESS - TEA SHOP, DIVISION-60)
5 RAJKUMAR
AGED 19 YEARS
S/O.BHIKAM SINGH, 288 MANKABAG, BABEDI, BHIND,
MADHYA PRADESH-477105 PHO.NO.7722829615
(BUSINESS-FAST FOOD, DIVISION - 63)
6 GEETHA. P
AGED 46 YEARS
W/O.T.J.NOBLE, 15-106A1, SURESH BHAVAN, PALUKAL POST,
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 41 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
KANYAKUMARI, TAMIL NADU-629170. NOW RESIDING AT H.B 28,
PEARL VILLA, FOURTH CROSS ROAD PANAMBILLY NAGAR,
ERNAKULAM. PHO.NO.7034111345 (BUSINESS-PAYASAM,
TEA AND SNACKS, DIVISION-60)
BY ADV.SMT.T.B.MINI
BY ADV.SMT.RESHMA GIRISH
RESPONDENT:
CORPORATION OF KOCHI
REPRESENTED BY ITS SECRETARY, PARK AVENUE ROAD,
KOCHI - 682011, ERNAKULAM DISTRICT.
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 42 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.39303 OF 2022
PETITIONER:
SUMATHI.T.P.
AGED 64 YEARS
W/O.SREEDHARAN, S.J VILLA 13/1394 C, KADEBHAGOM,
PALLURUTHY P.O, ERNAKULAM DISTRICT, PIN - 682006
BY ADV.SRI.DINESH MATHEW J.MURICKEN
BY ADV.SRI.K.A.ABHILASH
BY ADV.SRI.VINOD S. PILLAI
BY ADV.SRI.MOHAMMED THAYIB N.M.
BY ADV.SMT.NAYANA VARGHESE
BY ADV.SRI.AHAMMAD SACHIN K.
BY ADV.SMT.K.S.SANGEETHA (KOOMBEL)
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT, SECRETARIAT, STATUE JUNCTION,
THIRUVANANTHAPURAM GENERAL.P.O., THIRUVANANTHAPURAM
DISTRICT, PIN - 695001
2 THE CORPORATION OF KOCHI
PARK AVE ROAD, MARINE DRIVE, KOCHI.P.O., ERNAKULAM
DISTRICT, REPRESENTED BY ITS SECRETARY, PIN - 682011
3 THE SECRETARY
CORPORATION OF KOCHI, PARK AVE ROAD, MARINE DRIVE,
KOCHI.P.O., ERNAKULAM DISTRICT, PIN - 682011
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 43 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
BY SMT.K.R.DEEPA, GOVERNMENT PLEADER
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 44 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.5435 OF 2023
PETITIONER:
FRANKLIN C.R.
AGED 51 YEARS
S/O.ROCKEY, CHOOREPARAMBIL HOUSE, BALAN MENON ROAD,
KALOOR, COCHIN, PIN - 682017
BY ADV.SRI.M.K.DILEEPAN
BY ADV.SRI.DEEPAK T.NEDUNGADAN
BY ADV.SRI.K.D.VINCENT
BY ADV.SRI.S.KARTHIK MENON
RESPONDENTS:
1 CORPORATION OF COCHIN
REPRESENTED BY ITS SECRETARY, ERNAKULAM., PIN - 682011
2 THE SECRETARY
CORPORATION OF COCHIN, ERNAKULAM, PIN - 682011
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.01.2025 ALONG WITH W.P(C).NO.21401/2019 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 45 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.7625 OF 2023
PETITIONER:
KASINADHAN, V.R,
AGED 63 YEARS
S/O.RAGHAVAN NAIR, VETTIYAZHATH HOUSE, ELAMKULAM,
KADAVANTHRA, KOCHI, PIN - 682020
BY ADV.SRI.K.MOHANAKANNAN
BY ADV.SRI.NAVANEETH D.PAI
RESPONDENTS:
1 KOCHI CORPORATION,
REPRESENTED BY ITS SECRETARY, KOCHI MUNICIPAL
CORPORATION, PB NO-1016, COCHIN, ERNAKULAM,
PIN - 682012
2 THE SECRETARY,
KOCHI CORPORATION, KOCHI MUNICIPAL CORPORATION,
PB NO-1016, COCHIN, ERNAKULAM - 682012
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 46 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.8530 OF 2023
PETITIONER:
SKARIA JOSEPH
AGED 52 YEARS
SON OF MR. JOSEPH, CHANDANAPRAMBIL HOUSE, A.V GEORGE
ROAD, ELAMKULAM, KALOOR (PO), ERNAKULAM., PIN - 682017
BY ADV.SRI.SHAJI CHIRAYATH
BY ADV.SMT.JIJI M. VARKEY
BY ADV.SMT.M.K.SAFEELA BEEVI
BY ADV.SMT.SAVITHA GANAPATHIYATAN
BY ADV.SRI.M.M.SHAJAHAN
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
DEPARTMENT OF LOCAL SELF GOVERNMENT, SECRETARIAT,
THIRUVANTHAPURAM, PIN - 695001
2 KOCHI MUNICIPAL CORPORATION
OFFICE OF THE CORPORATION OF KOCHI, PARK AVENUE ROAD,
ERNAKULAM REPRESENTED BY ITS SECRETARY, PIN - 682011
3 SECRETARY
KOCHI MUNICIPAL CORPORATION, OFFICE OF THE CORPORATION
OF KOCHI, PARK AVENUE ROAD, ERNAKULAM, PIN - 682011
4 TOWN VENDING COMMITTEE
KOCHI MUNICIPAL CORPORATION, OFFICE OF THE CORPORATION
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 47 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
OF KOCHI, PARK AVENUE ROAD, ERNAKULAM, PIN - 682011
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY SMT.K.R.DEEPA, GOVERNMENT PLEADER
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
BY ADV.SRI.ARUN ANTONY
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 48 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.17371 OF 2023
PETITIONERS:
1 SUMESH M P
AGED 42 YEARS
S/O.SASIKALA M.P., PEEDIKAKANDY HOUSE, MANANTHERI,
KANNUR - 670643, NOW RESIDING @ CAPTAIN BY UNIVERSITY
NAGAR, KALAMASSERY - CUSAT - 682022, PIN - 682022
2 SUSHANT SETHI
AGED 39 YEARS
SAMPADA, SAMPADA NUAGAON NAYAGARH , ODISHA - 752083
(BUSINESS- FAST FOOD, DIVISION-56) PH:9895315577
NOW RESIDING @ L.I.G 856, PANAMPILLY NAGAR, ERNAKULAM,
KOCHI - 682036.
BY ADV.SMT.T.B.MINI
RESPONDENT:
KOCHI CORPORATION
KOCHI CORPORATION REPRESENTED BY ITS SECRETARY,
PARK AVENUE ROAD, KOCHI-682011, ERNAKULAM DISTRICT.,
PIN - 682011
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 49 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.20446 OF 2023
PETITIONER:
ATHIMULA PERUMAL,
AGED 43 YEARS
S/O. SUDALIMUTHUPILLAI, L.I.C - 525,
PANAMPALLY NAGAR, ERNAKULAM DISTRICT, PIN - 682036
BY ADV.SRI.KISHOR B.
BY ADV.SMT.M.M.LAIJU NISSA
BY ADV.SRI.BABUMON N.
BY ADV.SRI.ROBIN JOS M. J.
BY ADV.SRI.REGHUVARAN R.
RESPONDENT:
THE SECRETARY,
CORPORATION OF COCHIN, COCHIN MUNICIPAL CORPORATION,
ERNAKULAM DISTRICT, PIN - 682011
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 50 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.23704 OF 2023
PETITIONER:
MUHAMMED SAMJU
AGED 39 YEARS
S/O.MUHAMMED RAFI, NAIMANAPARAMBIL HOUSE,
INDIRA PRIYADARSINI ROAD, NETTOOR.P.O,
ERNAKULAM, PIN - 682040
BY ADV.SMT.T.B.MINI
BY ADV.SMT.RESHMA GIRISH
RESPONDENT:
COCHIN MUNICIPAL CORPORATION
REPRESENTED BY ITS SECRETARY
OFFICE OF COCHIN CORPORATION, BOATJETTY,
ABRAHAM MADAMAKAL ROAD ERNAKULAM., PIN - 682011
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 51 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.26801 OF 2023
PETITIONER:
T.A.SUKUMARAN
AGED 61 YEARS
S/O.AYYAPPAN, CONVENER, TAXI DRIVERS UNION,
VALANJAMBALAM, ERNAKULAM -682016 RESIDING AT
AMBELI PADAM HOUSE, BHUVANESHWARI ROAD,
PONNURUNNI, VYTILA, PIN - 681019
BY ADV.SRI.DIVAKARAN R
RESPONDENTS:
1 KOCHI MUNICIPAL CORPORATION
CORPORATION OFFICE, PARK AVENUE, P-B NO.1016,
KOCHI, PIN - 682016, REPRESENTED BY ITS SECRETARY.
2 THE EXECUTIVE ENGINEER
KOCHI MUNICIPAL CORPORATION, CORPORATION OFFICE,
PARK AVENUE, P-B NO.1016, KOCHI, PIN - 682016
3 TOWN PLANNING OFFICER,
KOCHI MUNICIPAL CORPORATION, CORPORATION OFFICE,
PARK AVENUE, P-B NO.1016, KOCHI - 682016
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 52 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.38221 OF 2023
PETITIONER:
MUNAUVAR
AGED 55 YEARS
C/O.GOBARE, POUNDA, BAHRAICH, UTTAR PRADESH,
PIN 271855, PRESENTLY RESIDING NEAR ST.ALBERTS COLLEGE,
ERNAKULAM NORTH , KOCHI, PIN - 682018
BY ADV.SMT.NIJI K.SHAHUL
BY ADV.SRI.P.A.AYUB KHAN
RESPONDENTS:
1 SECRETARY TO GOVERNMENT
LOCAL SELF GOVERNMENT DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 COCHIN MUNICIPAL CORPORATION
REPRESENTED BY ITS SECRETARY, COCHIN MUNICIPAL
CORPORATION OFFICE, COCHIN, PIN - 682001
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY SMT.K.R.DEEPA, GOVERNMENT PLEADER
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 53 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.39987 OF 2023
PETITIONERS:
1 RIZWAN E.H.,
AGED 26 YEARS
S/O.E.M HUSSAIN,5/330, VALIYAPARAMBU
MATTANCHERY P.O,ERNAKULAM, KOCHI, PIN - 682002
2 SHAHEER S.,
AGED 41 YEARS
S/O.HAMEED, 6/1466,
PUTHUKATTUPARAMBU,MATTANCHERY.PO,ERNAKULAM,
KOCHI, PIN - 682002
3 SALIM A.,
AGED 40 YEARS
S/O.ABDULLA,H.NO. 3/853 ,ERAVELI,MATTANCHERY
PO,ERNAKULAM, KOCHI, PIN - 682002
4 MUNAS.C.M.,
AGED 36 YEARS
S/O.MUHAMMED C.M.,H.NO.V/363, BANGLAW
PARAMBU ,MATTANCHERY PO,ERNAKULAM, KOCHI- 682002.
5 JABBAR K.M.,
AGED 60 YEARS
S/O.MAHAMMED, H.NO.3/637, ERAVELI MSS ROAD,
MATTANCHERY P.O, ERNAKULAM, KOCHI, PIN - 682002
6 UDAYAKUMAR M.,
AGED 43 YEARS
S/O.S.MURALI ,H.NO.4/1153, THUNDIPARAMBU
HOUSE,MATTANCHERY P.O,ERNAKULAM, KOCHI, PIN - 682002
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 54 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
7 NAJEEB S.,
AGED 38 YEARS
S/O.NAUSHAD, H.NO.13/1169, R.K.PILLAI ROAD,
FORT KOCHI, ERNAKULAM, KOCHI, PIN - 682001
8 M.A RASIYA,
AGED 52 YEARS
S/O.ABDU, 13/1169, VALLACHIRA HOUSE,
R.K. PILLAI ROAD, KARUVELIPADY, ERNAKULAM,
KOCHI, PIN - 682005
9 SANEESH.K.S
AGED 36 YEARS
S/O.SULAIMAN.K.M, H.NO.2/1071,THURUTHI ,ERNAKULAM,
KOCHI, PIN - 686535
BY ADV.SMT.T.B.MINI
BY ADV.SMT.RESHMA GIRISH
RESPONDENTS:
1 STATE OF KERALA, REPRESENTED BY THE SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT, THIRUVANANTHAPURAM,
PIN - 695036
2 KOCHI MUNICIPAL CORPORATION
REPRESENTED BY ITS DEPUTY SECRETARY,
OFFICE OF KOCHI MUNICIPAL CORPORATION,
BOAT JETTY, ERNAKULAM, PIN - 682011
3 ASSISTANT EXECUTIVE ENGINEER,
KOCHI MUNICIPAL CORPORATION, BOAT JETTY ERNAKULAM,
PIN - 682011
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY SMT.K.R.DEEPA, GOVERNMENT PLEADER
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 55 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.41117 OF 2023
PETITIONERS:
1 SUDHEER B.M. ALIAS SUDHEER V.M. ,
AGED 48 YEARS
S/O.MUHAMMED, 2/950 MINI MARKET, KONCHERY.P.O,
FORTKOCHI, KOCHI, PIN - 682001
2 K.A NAUFAL
AGED 50 YEARS
S/O.ALIBAVA, H.NO.11/851, C.P.THODU,
FORTKOCHI, KOCHI, PIN - 682001
BY ADV.SMT.T.B.MINI
BY ADV.SMT.RESHMA GIRISH
RESPONDENTS:
1 STATE OF KERALA, REP. BY THE SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
THIRUVANANTHAPURAM, PIN - 695036
2 KOCHI MUNICIPAL CORPORATION
REP. BY ITS DEPUTY SECRETARY,
OFFICE OF KOCHI MUNICIPAL CORPORATION,
BOAT JETTY ERNAKULAM, KOCHI, PIN - 682011
3 STATION HOUSE OFFICER,
FORT KOCHI, POLICE STATION, FORT KOCHI, PIN - 682001
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 56 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY SMT.K.R.DEEPA, GOVERNMENT PLEADER
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 57 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.2962 OF 2024
PETITIONERS:
1 ELSY RODIGEZ
AGED 54 YEARS
D/O.MARTY SIGUERA, RESIDING AT THATTAMPARAMBIL,
MULAVUKADU, KANAYANNUR TALUK, ERNAKULAM,
PIN - 682504
2 SUSHIL KUMAR
AGED 41 YEARS
S/O.PRABHU NARAYANAN, RESIDING AT HOUSE NO:5/231,
MATTANCHERY, KOCHI TALUK, ERNAKULAM DISTRICT,
PIN - 682001
3 K.M.AFSAL
AGED 42 YEARS
S/O.MOHAMED. BAVA, RESIDING AT KURUNGATTIL HOUSE,
YMCA ROAD, FORTKOCHI, KOCHI, ERNAKULAM DISTRICT,
PIN - 682001
4 P.H.SADIK
AGED 45 YEARS
S/O.HAMSA KOYA, RESIDING AT H.NO:2/1006, KONCHERY,
FORT KOCHI, KOCHI TALUK, ERNAKULAM DISTRICT,
PIN - 682001
5 ARAF.K.F
AGED 30 YEARS
S/O.ABDUL FAROOQ, RESIDING AT H.NO:19/284,
MLA ROAD PALLURUTHY, KOCHI TALUK,
ERNAKULAM DISTRICT, PIN - 682006
6 NAHAS.K.N
AGED 38 YEARS
S/O.K.E.NASAR, RESIDING AT KALAPURAKKAL HOUSE,
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 58 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
KALVATHY, FORTKOCHI, KOCHI TALUK, ERNAKULAM DISTRICT,
PIN - 682001
7 S.I. SUBAIR
AGED 54 YEARS
S/O.LBRAHIM, RESIDING AT HOUSE NO:7/467,
MATTANCHERY, KOCHI TALUK, ERNAKULAM DISTRICT,
PIN - 682002
8 M.M. ABDUL JABBAR
AGED 59 YEARS
S/O.M.V.MUHAMMED, RESIDING AT HOUSE NO:6/2221,
STAR ROAD, MATTANCHERY, KOCHI TALUK, ERNAKULAM
DISTRICT, PIN - 682002.
9 SAFEER M.S @ SAHEER.M.S
AGED 38 YEARS
S/O.M.I.SAMAD, RESIDING AT HOUSE NO:2/165,
KALVATHY, FORTKOCHI, KOCHI TALUK,
ERNAKULAM DISTRICT, PIN - 682001.
0 SHAMEER. S
AGED 32 YEARS
S/O.SALAHUDHEEN, H.NO.3/861, ERAVELI,
MATTANCHERY (PO), KOCHI, ERNAKULAM DISTRICT,
PIN - 682002.
11 RAFEEQ .T.S
AGED 46 YEARS
S/O.T.B.SHERIEF, THOPPIL HOUSE, H.NO.2/852,
FORTKOCHI (PO), FORTKOCHI, KOCHI, PIN - 682001
12 MUHAMMED SALAHUDHEEN
AGED 38 YEARS
S/O.ABDUL REHIMAN, PATTATHUVALAPPIL HOUSE,
LOVELY CORNER, VATTAMKULAM (PO),
MALAPPURAM DISTRICT, PIN - 679578
BY ADV.SRI.R.O.MUHAMED SHEMEEM
BY ADV.SMT.NASEEHA BEEGUM P.S.
RESPONDENTS:
1 THE CHAIRMAN, KOCHI SMART MISSION LTD.,
4TH FLOOR, STADIUM METRO STATION, KALOOR,
ERNAKULAM, PIN - 682017
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 59 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
2 THE CHIEF EXECUTIVE OFFICER
KOCHI SMART MISSION LTD., 4TH FLOOR,
STADIUM METRO STATION, KALOOR, ERNAKULAM,
PIN - 682017
3 THE DIRECTOR/DISTRICT COLLECTOR
KOCHI SMART MISSION LTD., 4TH FLOOR,
STADIUM METRO STATION, KALOOR, ERNAKULAM,
PIN - 682017
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY SMT.K.R.DEEPA, GOVERNMENT PLEADER
BY ADV.SRI.K.JAJU BABU (SR.)(K/116/1981)
BY SRI.M.U.VIJAYALAKSHMI, SC, KOCHI METRO RAIL LTD.
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 60 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.3412 OF 2024
PETITIONER:
PRAMEELA K.N
AGED 67 YEARS
W/O.LATE K.G. MOHANAN, KARIYIL (H), KODANTHURUTH,
KUTHIATHODE P.O, CHERTHALA, ALAPPUZHA., PIN - 688533
BY ADV.SRI.PAUL JACOB (P)
BY ADV.SMT.SHERU JOSEPH
BY ADV.SRI.MATHEW THOMAS
BY ADV.SMT.NIKITTA TRESSY GEORGE
BY ADV.SRI.DIPAK CHERIAN ABRAHAM
RESPONDENTS:
1 KOCHI MUNICIPAL CORPORATION
REPRESENTED BY ITS SECRETARY, PARK AVE RD,
MARINE DRIVE, KOCHI, KERALA, PIN - 682011
2 THE SECRETARY
KOCHI MUNICIPAL CORPORATION PARK AVE RD,
MARINE DRIVE, KOCHI, KERALA., PIN - 682011
3 TOWN VENDING COMMITTEE
REPRESENTED BY ITS CHAIRMAN SECRETARY,
KOCHI MUNICIPAL CORPORATION, PARK AVE RD,
MARINE DRIVE, KOCHI, KERALA., PIN - 682011
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY SMT.K.R.DEEPA, GOVERNMENT PLEADER
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 61 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 62 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.6357 OF 2024
PETITIONER:
RAJMOHAN BAHEL
AGED 30 YEARS
S/O.RAMDAS, PARYWADA, AMARAVATHY, HOUSE NO.2798,
KANDALI/44805, PRESENTLY RESIDING AT HOUSE NO.63,
SHANMUGHAPURAN ROAD, PACHALAM, COCHIN, PIN - 682012
BY ADV.SMT.NIJI K.SHAHUL
BY ADV.SRI.P.A.AYUB KHAN
RESPONDENTS:
1 SECRETRARY TO GOVERNMENT
LOCAL SELF GOVERNMENT DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 KOCHIN MUNICIPAL CORPORATION
REPRESENTED BY IT'S SECRETARY, KOCHI MUNICIPAL
CORPORATION OFFICE, KOCHIN, PIN - 682001
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY SMT.K.R.DEEPA, GOVERNMENT PLEADER
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 63 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.8868 OF 2024
PETITIONERS:
1 SAFARUDEEN.P.S
AGED 41 YEARS
S/O.UMAIBA, MATHILAKATH VEEDU, AMMAYIMUKKU,
MATTANCHERY P.O ERNAKULAM, KERALA, PIN - 682002
2 THANKACHAN
AGED 58 YEARS
S/O.DEVASYA, KOTTAYKKAL, KOTTUMURI P.O,
THRIKKODITHAN, KOTTAMURICKAL, KOTTAYAM, KERALA,
(BUSINESS-LOTERRY VENDOR DIVISION, SOUTH RAILWAY
STATION, PIN - 686105.
BY ADV.SMT.T.B.MINI
BY ADV.SMT.RESHMA GIRISH
RESPONDENT:
KOCHI MUNCIPAL CORPORATION
REPRESENTED BY ITS SECRETARY
PARK AVENUE ROAD, KOCHI-, ERNAKULAM, PIN - 682011
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 64 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.8885 OF 2024
PETITIONER(S):
SHABEER.A.S.
AGED 33 YEARS
S/O.SABIRA, H.NO.4/1485, ADHIKARIVALAPU,
FORT KOCHI, ERNAKULAM, PIN - 682001
BY ADV.SMT.T.B.MINI
RESPONDENT(S):
1 THE DISTRICT COLLECTOR, ERNAKULAM,
CIVIL STATION, KAKKANAD, ERNAKULAM, KERALA,
PIN - 682030
2 THE VILLAGE OFFICER, FORT KOCHI VILLAGE
FORT KOCHI, ERNAKULAM, KERALA, PIN - 682003
3 THE KOCHI MUNICIPAL CORPORATION
REPRESENTED BY ITS SECRETARY, BOAT JETTY,
ERNAKULAM, KERALA, PIN - 682011
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY SMT.K.R.DEEPA, GOVERNMENT PLEADER
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 65 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.9564 OF 2024
PETITIONER(S):
SABEENA SUBASH
AGED 38 YEARS
W/O.SUBASH, EWS 586, GANDHI NAGAR KADAVANTHRA,
ERNAKULAM, PIN - 682020
BY ADV.SMT.T.B.MINI
RESPONDENT:
KOCHI MUNICIPAL CORPORATION
REPRESENTED BY ITS SECRETARY, BOAT JETTY,
ERNAKULAM, PIN - 682011
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 66 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 31ST DAY OF JANUARY 2025/11TH MAGHA, 1946
W.P(C).NO.15243 OF 2024
PETITIONER:
SIB SANKAR KHATUA
AGED 39 YEARS
S/O.ARABINDA KHATUA, AKANDI, PURBA, MEDINAPUR,
WEST BENGAL - 721 448. NOW RESIDING AT PALLATH HOUSE,
FREEDOM ROAD, KALOOR P.O, ERNAKULAM DISTRICT,
KERALA STATE, PIN - 682017
BY ADV.SRI.SHAJI P.MATHEW
BY ADV.SMT.AISHWARYA MARY MATHEW
RESPONDENT:
CORPORATION OF COCHIN
REPRESENTED BY ITS SECRETARY,
PARK AVENUE ROAD, ERNAKULAM, KERALA,
PIN - 682011
BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
CORPORATION
BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 67 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
'C.R.'
JUDGMENT
This batch of writ petitions concerns the issue of regulation of
street vending activities within the limits of the Kochi Municipal
Corporation. Writ petitions have been filed both by persons aggrieved by
the attempts of the Municipal Corporation to prevent them from carrying
on their street vending activities, as also by resident associations
aggrieved by the proliferation of unlicensed street vendors carrying on
vending activities in their residential areas.
2. The writ petitions have been pending since 2019, primarily
on account of the fact that the legislative regime for regulating the
activities of street vendors had not been effectively implemented in the
State. The legislative regime envisaged is discernible from The Street
Vendors (Protection of Livelihood and Regulation of Street Vending) Act,
2014, The Kerala Street Vendors (Protection of Livelihood and Regulation
of Street Vending) Rules and The Kerala Street Vendors (Protection of
Livelihood and Regulation of Street Vending and Licensing) Scheme,
2019 (hereinafter referred to as "The Act", "The Rules" and "The
Scheme" respectively for brevity). The object of the said regime is to
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 68 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
protect the rights of urban street vendors and to regulate street vending
activities and matters connected therewith or incidental thereto.
3. Towards ensuring an effective implementation of the
legislative regime within the limits of the Kochi Municipal Corporation it
was felt necessary to first streamline the functioning of the Town Vending
Committee of the Municipal Corporation so that important functions,
such as the preparation of the plan for street vending and identification of
existing street vendors and issuance of certificates of vending to them,
could be carried out by the said committee. An Amicus Curiae - Dr. K.P.
Pradeep - was also appointed to assist the court by monitoring the
effective implementation of its orders. It was also realized that an
effective regulation of street vending activities, and rehabilitation of
those street vendors found operating in areas identified as non-vending
zones, can be achieved only after a street vending plan, that identifies
vending and non-vending zones, is first prepared by the Municipal
Corporation. This Court, therefore, passed various orders in these writ
petitions, regulating the street vending activities within the Kochi
Municipal Corporation limits till such time as the Street Vending Plan for
the Kochi Municipal Corporation was notified by the Government.
4. A brief chronology of the significant orders passed by this
Court in the last five years reads as follows:
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 69 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
Order dated 24.01.2020: The Divisional Councillors of each
division of the Cochin Corporation were asked to identify the street
vendors operating within the territorial limits of their respective
divisions and to submit a list of such persons before the Town Vending
Committee constituted in terms of the Rules within three weeks. The
Corporation was also directed to publish, within that time, a summary of
the Scheme notified by the State Government, in at least two local
newspapers having circulation within the area of the Corporation and
further, to ensure that the necessary bye-laws in conformity with the
Scheme, as required under Section 37 of the Act, are framed by it within
two months. The Assistant Commissioners of Police (Traffic) West and
East were directed to consider the areas identified by the Corporation as
possible vending zones, and submit their suggestions after conducting a
joint inspection of the areas along with the representatives of the
Corporation and the Greater Cochin Development Authority (GCDA).
Order dated 19.02.2020: The court took note of the lists of
street vendors, prepared and submitted by each of the Divisional
Councillors before the Town Vending Committee, and directed the latter
committee to compare the names in the said lists, with the names in the
lists earlier prepared by the Corporation, and prepare a fresh list of
street vendors, division-wise, after excluding the duplicate entries
therein. For the said purpose, the committee was directed to convene a
meeting on 26.02.2020 making it clear that in the said meeting the
Amicus Curiae was also to be permitted to participate. Further, in partial
modification of the earlier order, the Police, Corporation and the GCDA
were asked to first identify areas within the Cochin Corporation limits
that could be designated as non-vending zones so that the remaining
areas could be categorized as vending zones and subjected to varying
degrees of regulation.
Order dated 28.02.2020: Taking note of the delay occasioned
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 70 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
in complying with some of the directions issued in the earlier order
dated 19.02.2020, some more time was granted to the Corporation to
comply with the said directions. As for the preparation of the final list of
street vendors, the Corporation was directed to publish the division-wise
consolidated list prepared by them in the notice boards of the six zonal
offices of the Corporation. It was also directed to publish a public notice
in two vernacular dailies having circulation within the Corporation
limits, as also on the website of the Corporation, indicating that those
persons who claimed to be street vendors, and whose names do not find
place in the consolidated list prepared by the Corporation, can submit
their claim for inclusion in the list of street vendors before the Convenor,
Town Vending Committee, at the office of the Cochin Corporation, within
a period of one month from the date of the public notice. The notice had
to make it clear that applications received after the said period of one
month would not be considered for inclusion in the consolidated list of
street vendors prepared by the Corporation.
Before the directions in the above order could be
implemented, a nation-wide lockdown was imposed in the wake of the
COVID 19 pandemic. The lockdown and similar restrictions continued for
well over a year and hence, a continuation of the steps taken earlier
could be attempted only from February, 2021.
Order dated 26.02.2021: The standing counsel of the Cochin
Corporation was directed to file a statement showing the steps taken
pursuant to the order dated 28.02.2020 so that further directions could
be issued in the matter. Taking note of development activities
undertaken within the Cochin Corporation, primarily at the instance of
the Cochin Smart Mission Limited, and finding that the developments
proposed and then underway would have a bearing on the declaration of
areas as 'vending zone' or 'non-vending zone', the said Cochin Smart
Mission Limited was impleaded as an addition respondent in W.P.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 71 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
(C).No.21401/2019, which was treated as the lead case in this batch of
writ petitions.
Order dated 05.03.2021: The statement filed on behalf of the
Cochin Corporation was taken on record wherein it was averred that the
Secretary of the Corporation had published a summary of the Scheme in
the Malayala Manorama Newspaper. Further that the Bye-Laws in
conformity with the scheme had also been prepared and approved by the
Town Planning Standing Committee and submitted before the Council for
approval. The Corporation was also directed to ensure that no persons,
other than those who had been identified and included in the list
prepared by the Corporation, were permitted to carry on street vending
activities within the limits of the Corporation. The Cochin Smart Mission
Limited was directed to undertake a study to identify those areas covered
by their developmental activities that ought to be declared as 'non-
vending zones' considering the aims and objectives of the projects
undertaken by them for the City of Cochin.
Order dated 16.07.2021: The Corporation was directed to
finalise the list of street vendors, as approved by the Town Vending
Committee, and publish zone-wise lists on the Corporation notice board,
as well as in each of the zonal offices of the Corporation on or before
12.08.2021. Those street vendors whose names did not find mention in
the final lists of street vendors published by the Corporation were given
an opportunity to prefer applications for vending licences within 30 days
of publication of the final list by the corporation. The Corporation was
directed to consider and pass orders on the said applications within 15
days of receipt of such applications. It was made clear that such
applicants for vending licences would discontinue their vending activities
on expiry of 30 days from the date of submission of their applications for
licence or on receipt of an order from the Corporation rejecting their
applications, whichever is earlier, and that they could thereafter
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 72 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
commence vending activities only after obtaining a vending licence from
the Corporation and strictly in accordance therewith. The Centre for
Socio-economic & Environmental Studies (CSES), an accredited agency
identified by the State Government, and with whom the Corporation had
entered into an agreement for the purposes of conducting a survey and
preparing a street-vending plan, was directed to complete their study and
finalise the proposed street-vending plan on or before 12.08.2021. It was
also clarified that the draft Street Vending Plan prepared by the CSES, if
approved by the Cochin Corporation, shall be seen as the approved plan
for the purposes of the Act.
Order dated 12.11.2021: Taking note of the stage of processing
of applications for street vending by the Corporation, it was directed to
complete the process of issuance of identity cards and certificates of
vending to the identified street vendors by 30.11.2021. It was made clear
that effective 01.12.2021, only such street vendors, as have obtained the
certificates of vending from the Town Vending Committee of the
Corporation, shall be permitted to carry on street vending activities
within the limits of Cochin Corporation. Those who were desirous of
applying for a certificate of vending were given the liberty to apply for
the same before the Corporation with the caveat that they could
commence vending activities only after obtaining the certificate of
vending. To assist the Corporation in ensuring that no unlicensed street
vending activities were carried on after 01.12.2021, the District
Collector, Ernakulam and the Commissioner of Police, Kochi City were
impleaded as additional respondents in W.P.(C).No. 21401/2019.
Order dated 03.12.2021: The Court took note of the progress of
issuance of certificates of vending to identified street vendors and also
directed that 'Jagratha Samithi's' be constituted in each division of the
Cochin Corporation comprising of (i) The Divisional Councillor as its
Convenor, (ii) The Station House Officer of the jurisdictional Police
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 73 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
Station, and (iii) a representative of either the residential association or
the recognised association representing the commercial establishments
in the area, depending on the nature of the area. It was to be the
responsibility of the Jagratha Samithi to conduct periodical surveillance
of the area to ensure that only those street vendors, who have been
issued a certificate of vending by the Corporation, carry on street
vending operations in the respective area. Cases of unlicensed vending
activities were to be reported to the Corporation.
Order dated 04.01.2022: Taking note of the fact that, as on
30.12.2021, the Corporation had already issued certificates of vending to
1070 persons and that a further, 1589 persons had been identified by the
sub-committee of the Town Vending Committee as persons entitled to
certificates of vending based on applications received by the committee
during the period from 23.11.2021 to 05.12.2021, the Corporation was
directed to immediately issue provisional certificates of vending to the
said 1589 persons subject to a scrutiny being undertaken by the
Corporation through the Kudumbasree and the Jagratha Samithi's under
the overall supervision of the Health Department of the Corporation. It
was directed that the provisional certificates of vending so issued clearly
indicate thereon that the said certificate would be valid only for a period
of one month and that the continuance of vending activities by the holder
of the certificate thereafter would depend upon whether or not they are
found eligible in the scrutiny procedure. The Corporation was also
directed to publish the list of persons whose application for certificate of
vending had been rejected by the Corporation, so that they could pursue
their appellate remedies against the rejection in terms of the Act and
Rules. It was also directed that with effect from 10.01.2022, the
Corporation shall ensure that only such persons, who possess a
certificate of vending issued by the Corporation, either provisional or
regular, shall carry on vending activities within the Corporation limits.
The holders of the certificates of vending were directed to ensure that
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 74 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
the certificate is carried by them at all times when they are engaged in
street vending activities and shown to the Corporation/Law Enforcement
personnel when demanded. The Jagratha Samithi's were also directed to
keep strict vigil and report cases of unauthorised street vending activities
to the Corporation.
Order dated 28.01.2022: With a view to effectively monitoring
the street vending operations within the limits of the Kochi Municipal
Corporation, it was deemed necessary to form a Committee comprising of
(i) The District Collector, Ernakulam; (ii) The City Police Commissioner,
Kochi; (iii) The Amicus Curiae Dr. K.P. Pradeep; (iv) The Mayor of the
Kochi Municipal Corporation and (v) The CEO, CSML and entrust with
them the task of regularly monitoring street vending activities within the
Corporation limits. It was directed that the Committee would receive
regular reports from the Municipal Corporation, its Town Vending
Committee and the Jagratha Samithi's set up in each division and
promptly take action to prevent unauthorised street vending within the
Corporation limits including issuing of strict directives to authorised
vendors to display their vending certificates. The Committee was also
directed to convene monthly for the purposes of effective monitoring of
the street vending activities. The City Police Commissioner was directed
to promptly assemble a special team to investigate into activities of
illegal networks that were alleged to be supporting unauthorised street
vending and monthly progress reports were directed to be submitted
before this Court. The Municipal Corporation, District Collector and
Police authorities were also specifically directed to ensure that all notices
issued to unauthorised individuals during eviction drives from unlawfully
occupied locations must contain clear reasons for the action taken. It
was also made clear that steps for removing unauthorised vendors from
the streets must also be commenced and continued promptly. The Kochi
Corporation was also directed to extend the validity of the provisional
certificate of vending issued to 1589 persons by a further period of one
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 75 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
month, which was to expire on 04.03.2022.
Order dated 18.02.2022: As a follow up to the earlier order
dated 28.01.2022, the Monitoring Committee was directed to ensure that
all vending activities were carried on only by the holder of the certificate
of vending or his/her family member and further that vending activities
on footpaths were restricted only to areas where with the footpath width
exceeded 3 meters so as to ensure ample space for pedestrians to walk
without obstruction. It was also made clear that the facilities designed
for guiding differently abled persons could not be obstructed in any
manner. The vending activities were also directed to be limited to an
area of 15-25 square feet, depending on the nature of the activity.
Order dated 31.03.2022: The Kochi Municipal Corporation was
directed to issue regular certificates and photo Id cards to the 1350
persons who held provisional certificates of vending. As regarding
pending applications for certificates of vending, the Town Vending
Committee was directed to scrutinize and process the said applications
and pass orders on them within a period of two months.
Order dated 07.04.2022: The Kochi Municipal Corporation was
directed to ensure that a division-wise list of those street vendors who
had been issued certificates of vending, either provisional or final, were
published in the website of the Corporation within a period of two weeks.
It was made clear for the purposes of effective monitoring of street
vending activities that the law enforcement agencies must permit only
valid certificate holders to engage in street vending activities within the
Corporation limits and those who only had an Id card would not be
permitted to engage in street vending activities.
Order dated 04.05.2022: Taking note of the variants in the
number of vendors who have issued vending certificates as mentioned in
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 76 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
the reports prepared by the Secretary of the Kochi Corporation and the
Amicus Curiae, a direction was given to the Standing Counsel for the
Kochi Corporation to compare the two figures in the two reports and
agree upon a final figure regarding the number of persons issued with
vending certificates by the Corporation. The Secretary of the Kochi
Corporation was also directed to promptly notify all eligible street
vendors to collect their vending certificates if they had not already
obtained the same. The necessity of displaying the certificates at
vending locations and presenting them to authorities upon request was
emphasised in the order of this Court and additionally, the Secretary of
the Corporation was also requested to issue a public notice regarding the
same without delay.
Order dated 27.05.2022: The Court accepted a list furnished
by the Amicus Curiae of bunk owners stated to be operating within the
Kochi Corporation limits under other Schemes of the
Corporation/Government and directed the Monitoring Committee to cross
verify the identity of the existing street vendors with the list of 3520
eligible persons maintained by the Corporation as also the list of 250
bunk owners maintained by the Corporation.
Order dated 17.06.2022: The Kochi Municipal Corporation was
directed to remove the names of 745 individuals who were found entitled
to vending certificates and photo Id cards but had neither responded to
the notices issued by the Corporation nor submitted necessary
documents as required by the Corporation, from the list of authorised
vendors published by the Corporation. By way of abundant caution, the
Corporation is also directed to publish a division-wise list of deleted
persons on the Corporation website so that any person aggrieved by the
said action could approach the Corporation with the necessary
documentation and seek a restoration of their status as authorised street
vendors.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 77 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
Order dated 22.07.2022: The Monitoring Committee
constituted by the Court was directed to ensure that in the immediate
aftermath of every eviction drive that they conducted, the respective
Jagratha Samithi's in the areas would maintain heightened vigil against
the re-occupation of those premises by unlicensed vendors and promptly
report any such instance to the Monitoring Committee. The said
direction was issued to provide for immediate action to remove illegal
operators from the vending area.
Order dated 30.09.2022: The Monitoring Committee was
directed to ensure that till such time as the Corporation finalised the
vending zones and the vending plan, wherever street vendors were
violating the Rule regarding operating on footpaths less than 3 meters
wide, they had to direct the vendor to the closest spot nearby where the
footpath was wider than 3 meters.
Order dated 25.11.2022: The Court was informed by the
Secretary, Local Self Government Department that the Scheme for street
vending had been finalised after carrying out certain amendments to the
erstwhile Scheme that was notified and the amended Scheme was
notified through Notification dated 17.11.2022.
Order dated 07.07.2023: The Court took note of the
submission made on behalf of the Kochi Municipal Corporation that in
the Council meeting held on 30.06.2023 it had approved the Street
Vending Plan. The Court also directed the Enforcement Squad to include
testing using mobile testing laboratories as part of the inspection routine
among street vendors especially those vending in food articles.
Order dated 31.07.2023: Based on the 21st Report of the
Amicus Curiae, the Kochi Municipal Corporation was directed to conduct
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 78 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
a re-verification of 134 bunk owners to determine their current status
and whether or not they were still operational. It was also directed that
unauthorised vending bunks, if and when identified by the Town Vending
Committee of the Corporation had to be removed promptly after affixing
a notice thereon indicating that the bunks would be removed within 48
hours from the time of affixation of the notice. The City Police
Commissioner was also directed to instruct the Station House Officers
who were members of the various Jagratha Samithi's, to submit monthly
reports to the Monitoring Committee appointed by the Court.
Order dated 27.03.2024: Sri.A.Balagopalan was appointed as
the new Amicus Curiae and Convener of the Monitoring Committee
constituted by the Court.
5. It will be seen from a perusal of the orders passed by this
Court thus far that, with a view to have an effective implementation of
the Scheme prepared by the State Government in terms of the Act,
directions were issued to the Kochi Municipal Corporation from time to
time to comply with the procedural mandate of the Act, Rules and
Scheme so that the street vendors operating within its territorial limits
could be clearly identified and issued with certificates of vending that
would enable them to carry on street vending activities in the area
earmarked in the certificate issued to them, subject to the conditions
stipulated therein. The above directions were deemed necessary since
the Street Vending Plan envisaged under Section 21 of the Act had not
been finalised and notified, and in its absence, there could not have been
any effective regulation for street vending activities carried on by the
Kochi Municipal Corporation.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 79 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
6. It is with a sense of relief that this Court now finds that the
Street Vending Plan under Section 21 of the Act has been finalised and
notified by the State Government through G.O.No.77/2024/LSGD with
effect from June 27, 2024. Under the said circumstances, the time is ripe
for entrusting the future regulation of street vending activities within the
Kochi Municipal Corporation limits to the respective authorities specified
under the Act, Rules and Scheme. To enable the said authorities to
function effectively, the Monitoring Committees and the Jagratha
Samithi's put in place by this Court during the pendency of these writ
petitions shall continue to function as directed by this court for a further
period of six months or till such time as the authorities under the Act
establish their own regulatory mechanism, in terms of the statutory
provision, whichever is earlier.
These writ petitions are therefore disposed by directing that
(i) Only those street vendors whose names feature in the list of
authorised street vendors published by the Corporation and who hold
valid certificates of vending and photo Id cards issued by the
Corporation shall be seen as authorised street vendors for the
purposes of the Act, Rules and Scheme. None, including the
petitioners herein, who do not hold a valid certificate of vending and
photo Id card issued by the Corporation, shall be permitted to carry
on vending operations within the limits of the Kochi Municipal
Corporation. It is also made clear that any interim order granted in
favour of the petitioners herein, that is inconsistent with the above
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 80 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
declaration, stands vacated by this judgment.
(ii) All applications seeking the issuance of certificates of
vending shall from now on be processed and dealt with by the Kochi
Municipal Corporation in accordance with the provisions of the Act,
Rules and Scheme, read with the Street Vending Plan notified by the
Government.
(iii) The Monitoring Committee and the Jagratha Samithi's
put in place by this Court during the pendency of these writ
petitions shall continue to function as directed by this Court for a
further period of six months or till such time as the authorities
under the Act establish their own regulatory mechanism, in terms
of the statutory provision, whichever is earlier.
(iv) The authorities of the Cochin Municipal Corporation
shall ensure that the exercise of shifting authorised street vendors
currently operating in non-vending zones identified in the approved
street vending plan, to the nearest vending zone identified therein,
is completed with the aid of the Monitoring Committee, within an
outer time limit of three months from the date of this judgment.
Before parting with these writ petitions, I must acknowledge
the yeomen service rendered by the Amici Curiae - Dr. K.P.Pradeep and
Adv. Balagopal whose timely reports helped this court in issuing effective
directions to regulate the activities of street vendors operating within the
limits of the Kochi Municipal Corporation. I must also acknowledge the
assistance received from all the learned counsel who appeared for the
parties in these proceedings. But for their co-operation throughout the
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 81 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
proceedings, this court would have found it arduous to ensure that the
procedures and mechanisms envisaged under the statute, for effective
regulation of street vendors, did actually materialize.
The writ petitions stand disposed as above.
Sd/-
DR. A.K.JAYASANKARAN NAMBIAR
JUDGE
prp/
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 82 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P(C).NO.21401/2019
PETITIONERS ANNEXURES:
Exhibit P1 True copy of the relevant pages of the list
of street vendors.
Exhibit P2(a) True copy of the covering letter dated
2.11.1998 issued by the Member of Legislative
Assembly to the Mayor, Cochin Corporation.
Exhibit P2(b) True copy of the representation dated
3.11.1998 submitted by the petitioner before
the Mayor, Cochin Corporation.
Exhibit P2(c) True copy of the representation dated
24.01.2001.
Exhibit P2(d) True copy of the representation dated
2.5.2001 submitted by the petitioner before
the Mayor, Kochi Corporation.
Exhibit P2(e) True copy of the application for licence
dated 2.05.2001 submitted by the petitioner.
Exhibit P2(f) True copy of the request dated 2.05.2001
submitted by the petitioner before the
Secretary, Kochi Corporation.
Exhibit P2(g) True copy of the representation dated
24.07.2001 submitted by the petitioner before
the Mayor, Kochi Corporation.
Exhibit P2(h) True copy of the representation dated
22.03.2007 submitted by the petitioner before
the Hon'ble Chairman, Health Committee.
Exhibit P2(i) True copy of the communication dated
10.05.2012 submitted by the Council, Kochi
Corporation before the Mayor, Kochi
Corporation.
Exhibit P2(j) True copy of the communiction for reference
dated 12.05.2012 issued by Hybi Eden (MLA) to
the Mayor, Kochi Corporation.
Exhibit P2(k) True copy of the receipt dated 21.05.2012
evidencing that the request submitted by the
petitioner is being forwarded to the
presiding officer.
Exhibit P2(l) True copy of the representation dated
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 83 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
21.05.2012 submitted by the petitioner before
the Mayor, Kochi Corporation together with
receipts.
Exhibit P2(m) True copy of the request dated 30.07.2012
submitted by the petitioner before the
Coucnillor, 56th Division, Kochi Corporation.
Exhibit P2(n) True copy of the representation dated
20.11.2012 submitted by the petitioner before
the Secretary, Kochi Corporation.
Exhibit P2(o) True copy of the representation dated
24.07.2016 submitted by the petitioner before
the Councillor, 56th Division, Kochi
Corporation.
Exhibit P2(p) True copy of the representation dated
25.10.2016 submitted by the petitioner before
the Health Circle Officer, Kadavanthara
Circle.
Exhibit P2(q) True copy of the representation dated
23.07.2019 submitted by the petitioner before
the Hon'ble Mayor, Kochi Corporation.
Exhibit P3 True copy of the certificate issued to the
petitioner from the Kerala Commissionerate of
Food Safety.
Exhibit P4 True copy of the certificate issued to the
brother from the Kerala Commissionerate of
Food Safety.
Exhibit P5 True copy of the news appeared in Malayala
Manorama daily on 11 July 2019.
Exhibit P6 True copy of the Central Act No.7 of 2014
Exhibit P7 True copy of the receipt dated 21.10.2003
Exhibit P8 True copy of the receipt dated 22.01.2003
Exhibit P9 True copy of the receipt dated 13.12.2003
Exhibit P10 True photograph of the bunks in panampilly
nagar
Exhibit P11 True photograph of the street vending shop of
the petitioner.
Annexure List LIST OF BUNK OWNERS WITHIN KOCHI CORPORATION
AS FURNISHED BY THE SECRETARY
Annexure A1 True copy of the status report submitted by
the Nodal Officer, Enforcement Squad
Annexure A3 True copy of the details of lease holders
under the scheme of Cochin Heritage Zone
Conservation Society submitted along with
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 84 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
Annexure A2
Annexure A2 True copy of the letter dated 3-6-2022
submitted by the District Collector
Annexure A Police report of action taken 15-03-2022 to
21-07-2022
Annexure A-1 True copy of the List of people issued with
notice
Annexure B True copy of list of licensed bunks issued
with notice
Annexure B 2 True copy of unlicensed vendors as per 252
list
Annexure B 3 True copy of list of licensed bunks without
violation
Annexure A2 True copy of the list of Street Vending Zone
published by the Kochi Corporation
Annexure A1 True copy of the List of Eligible Street
Vendors in Kochi Corporation
Annexure A1 Report filed by the Commissioner of Police
dated 24-08-2022
Annexure A2 List of Vendors issued with notice upto 20-
08-2022
Annexure A3 List of vendors not displaying license
Annexure A4 LIST OF LICENCED BUNKS ISSUED WITH NOTICE
Annexure A5 UNLICENCED VENDORS AS PER 252 LIST
Annexure A6 LIST OF LICENSED BUNKS WITHOUT VIOLATIONS
Annexure A7 LIST OF LICENSED BUNKS NOT FOUND
Annexure A8 True copy of the FIR No.0985/2022 of
Ernakulam Town North Police Station
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 85 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
Annexure B True copy of the list of 201 bunks which are
verified out of the list submitted by the
Corporation
Annexure A True copy of the report dated 23-09-2022
submitted by the Assistant Commissioner of
Police, Traffic Police, Kochi City
Annexure B1 True copy of the list of 120 bunks
Annexure B2 True copy of the list of 51 bunks
Annexure B3 True copy of the list of 81 bunks who are
seen violating guidelines
Annexure C True copy of the list of 41 bunks owners who
are running the trading activities, without
having any authorisation
RESPONDENT ANNEXURES:
Annexure A1 True copy of the Report dated 02-02-2023 of
the Assistant Commissioner of Police, Traffic
West, Kochi City without Annexures
Annexure A2 True copy of the list of 118 vendors issued
with licenses by the Revenue Wing of Kochi
Corporation
Annexure A3 True copy of the list of 134 bunks/kiosks
having no bunk numbers
Annexure A4 True copy of the FIR in Crime NO 214 of 2023
of Palarivattom Police Station
Annexure A5 True copy of the FIR in Crime No 437 of 2023
of Ernakulam Central Police Station
RESPONDENT EXHIBITS:
Exhibit R5(g) PHOTOGRAPH DEPICTING THE CARTS DEPOSITED BY
THE 6TH RESPONDENT DOTTING THE STREETS NEAR
THE HDFC BANK, IDBI BANK, IDEE APARTMENTS,
ETC. IN PANAMPILLY NAGAR
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 86 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
Exhibit R5(h) PHOTOGRAPH DEPICTING THE CARTS DEPOSITED BY
THE 6TH RESPONDENT DOTTING THE STREETS NEAR
THE HDFC BANK, IDBI BANK, IDEE APARTMENTS,
ETC. IN PANAMPILLY NAGAR
Exhibit R5(i) PHOTOGRAPHS DEPICTING THE CARTS DEPOSITED BY
THE 6TH RESPONDENT DOTTING THE STREETS NEAR
THE HDFC BANK, IDBI BANK, IDEE APARTMENTS,
ETC. IN PANAMPILLY NAGAR
Exhibit R5(j) PHOTOGRAPH DEPICTING THE CARTS DEPOSITED BY
THE 6TH RESPONDENT DOTTING THE STREETS NEAR
THE HDFC BANK, IDBI BANK, IDEE APARTMENTS,
ETC. IN PANAMPILLY NAGAR
Exhibit R5(k) PHOTOGRAPHS DEPICTING THE CARTS DEPOSITED BY
THE 6TH RESPONDENT DOTTING THE STREETS NEAR
THE HDFC BANK, IDBI BANK, IDEE APARTMENTS,
ETC. IN PANAMPILLY NAGAR
Exhibit R5(l) PHOTOGRAPHS DEPICTING THE CARTS DEPOSITED BY
THE 6TH RESPONDENT DOTTING THE STREETS NEAR
THE HDFC BANK, IDBI BANK, IDEE APARTMENTS,
ETC. IN PANAMPILLY NAGAR
RESPONDENTS ANNEXURES:
Annexure A1 True copy of the Report on Bunks without
annexures submitted by the Kochi City Police
Annexure A 2 True copy of the consolidated report without
annexures of the Kochi City Police
Annexure A1-III True copy of list of 9 bunks
Annexure A1-I True copy of the list of 6 bunks seen closed
Annexure A1-II True copy of the list of 20 bunks
Annexure A 1 True copy of the Report on Bunks submitted by
the Kochi City Police dated 08-03-2023
Annexure A1-IV True copy of list of 12 bunks
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 87 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
Annexure A1-V True copy of the list of 5 bunks
Annexure A1 True copy of the list of 118 bunk owners who
are issued with license for 2022-23
Annexure A2 True copy of the list of 65 bunk owners who
are currently running bunks under different
welfare schemes
Annexure A3 True copy of the list of bunk owners who are
illegally running the vending in the city
Annexure A4 True copy of the report of Cochin Heritage
Zone Conservation Society
Annexure A1 True copy of the Order dated 28-04-2023
Annexure A3 The annexures submitted along with Annexure
A2 report
Annexure A2 True copy of the Reports on Bunks dated 02-
06-2023
Annexure A7 True copy of the Notification dated 03-06-
Annexure A6 True copy of the proceedings of Town Vending
Committee Meeting held on 10-05-2023
Annexure A5 The annexures submitted along with Annexure
A4 report
Annexure A4 True copy of the Report on Street Vending
dated 02-06-2023
Annexure A1 List and details of Division Councilors
attended the Jagratha Samithy meet-ings in
September, 2023
Annexure A2 List and details of Division councilors who
have not attended the Jagratha Samithy
meetings in September 2023
Annexure A3 Details of verification
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 88 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
PETITIONER'S EXHIBITS:
EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED
25.10.2016 SUBMITTED BY THE PETITIONER BEFORE
THE HEALTH CIRCLE OFFICER, KADAVANTHRA CIRCLE
EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED
24.07.2016 SUBMITTED BY THE PETITIONER BEFORE
THE COUNCILLOR, 56TH DIVISION, COCHIN
CORPORATION
EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED
20.11.2012 SUBMITTED BY THE PETITIONER BEFORE
THE SECRETARY, COCHIN CORPORATION
EXHIBIT P2 TRUE COPY OF THE REQUEST DATED 30.07.2012
SUBMITTED BY THE PETITIONER BEFORE THE
COUNCILLOR, 56TH DIVISION , KOCHI CORPORATION
EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED
21.05.2012 SUBMITTED BY THE PETITIONER BEFORE
THE MAYOR, COCHIN CORPORATION TOGETHER WITH
RECEIPTS
EXHIBIT P2 TRUE COPY OF THE RECEIPT DATED 21.05./2012
EVIDENCING THAT THE REQUEST SUBMITTED BY THE
PETITIONER IS BEING FORWARDED TO THE
PRESIDING OFFICER
EXHIBIT P2 TRUE COPY OF THE COMMUNICATION FOR REFERENCE
DATED 12.05.2012 ISSUED BY HYBI EDEN (MLA) TO
THE MAYOR, KOCHI CORPORATION
EXHIBIT P2 TRUE COPY OF THE COMMUNICATION DATED
10.05.2012 SUBMITTED BY THE COUNCILLOR, KOCHI
CORONATION BEFORE THE MAYOR,KOCHI CORPORATION
EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED
22.03.2007 SUBMITTED BY THE PETITIONER BEFORE
THE HON'BLE CHAIRMAN, HEALTH COMMITTEE
EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED
24.07.2001 SUBMITTED BY THE PETITIONER BEFORE
THE MAYOR, COCHIN CORPORATION
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 89 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
EXHIBIT P2 TRUE COPY OF THE REQUEST DATED 2.05.2001
SUBMITTED BY THE PETITIONER BEFORE THE
SECRETARY, KOCHI CORPORATION
EXHIBIT P2 TRUE COPY OF THE APPLICATION FOR LICENCE
DATED 2.05.2001 SUBMITTED BY THE PETITIONER
EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED
2.05.2001 SUBMITTED BY THE PETITIONER BEFORE
THE MAYOR, COCHIN CORPORATION
EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED
24.02.2001SUBMITTED BY THE PETITIONER BEFORE
THE SECRETARY, COCHIN CORPORATION
EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED
3.11.1998 SUBMITTED BY THE PETITIONER BEFORE
THE MAYOR, COCHIN CORPORATION
EXHIBIT P2 TRUE COPY OF THE COVERING LETTER DATED
2.11.1998 ISSUED BY THE MEMBER OF LEGISLATIVE
ASSEMBLY TO THE MAYOR
EXHIBIT P2 NIL
EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGES OF THE LIST
OF STREET VENDORS
EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED
23.07.2019 SUBMITTED BY THE PETITIONER BEFORE
THE HON'BLE MAYOR, COCHIN CORPORATION
EXHIBIT P3 TRUE COPY OF THE CERTIFICATE ISSUED TO THE
PETITIONER FROM TE KERALA COMMISSIONERATE OF
FOOD SAFETY
EXHIBIT P4 TRUE COPY OF THE CERTIFICATE ISSUED TO THE
BROTHER OF THE PETITIONER KERALA
COMMISSIONERATE OF FOOD SAFETY
EXHIBIT P5 TRUE COPY OF THE NEWS APPEARED IN MALAYALA
MANORAMA DAILY ON 11 JULY 2019
EXHIBIT P6 TRUE COPY OF THE CENTRAL ACT NO. 7 OF 2014
EXHIBIT P7 TRUE COPY OF THE RECEIPT DATED 21.10.2003
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 90 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
EXHIBIT P8 TRUE COPY OF THE RECEIPT DATED 22.01.2003
EXHIBIT P9 TRUE COPY OF THE RECEIPT DATED 13.12.2003
EXHIBIT P10 TRUE PHOTOGRAPH OF THE BUNKS IN PANAMPILLY
NAGAR
EXHIBIT P11 TRUE PHOTOGRAPH OF THE STREET VENDING SHOP OF
THE PETITIONER
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 91 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P(C).NO.3617/2012
PETITIONER'S EXHIBITS:
Exhibit-P1 PHOTO COPY OF THE NATIONAL POLICY ON URBAN
STREET VENDORS, 2009 FORMULATED BY GOVERNMENT
OF INDIA.
Exhibit-P2 PHOTO COPY OF THE JUDGMENT IN THE HON'BLE
SUPREME COURT IN GAINDA RAM AND OTHERS V.
MUNICIPAL CORPORATION OF DELHI AND OTHERS.
Exhibit-P3 PHOTO COPY OF THE ORDER IN THE I.A. 411 & 412
OF 2011.
Exhibit-P4 PHOTO COPY OF THE GOVERNMENT ORDER NO.G.O.
(M.S.) NO.90/2011/LS & GD DATED 30/4/2011.
ENGLISH TRANSLATION OF EXHIBIT P4.
Exhibit-P5 PHOTO COPY OF THE AGENDA OF THE CITY
RESIDENCE COMMITTEE. ENGLISH TRANSLATION OF
EXHIBIT P5
Exhibit-P6 PHOTO COPY OF THE HON'BLE PRIME MINISTER OF
INDIA'S LETTER DATED 4.8.2009.
EXHIBIT-P7 PHOTO COPY OF THE REPRESENTATION DATED
13/1/2012 SUBMITTED BEFORE THE 5TH
RESPONDENT.
EXHIBIT-P8(A) & (B) PHOTO COPY OF THE NEWS ITEM PUBLISHED IN
JANAYUGAM DAILY DATED 26/1/2012 AND
DESABHIMANI DAILY DATED 26/1/2012. ENGLISH
TRANSLATION OF EXHIBIT-P8.
EXHIBIT-P9 PHOTO COPY OF THE NOTICE DATED 19/7/2011.
ENGLISH TRANSLATION OF EXHIBIT P9.
EXHIBIT-P10 PHOTO COPY OF MEMORANDUM DATED 12/7/2011
ENGLISH TRANSLATION OF EXHIBIT-P10.
RESPONDENTS EXHIBITS: NIL.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 92 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P(C).NO.17012/2013
PETITIONER EXHIBITS:
EXHIBIIT P1 TRUE PHOTOGRAPH OF THE BOOTH SITUATED IN
FRONT OF THE HIGH COURT BUILDING
EXHIBIT P2 TRUE COPY OF THE NATIONAL POLICY ON URBAN
STREET VENDORS 2009 AS FRAMED BY THE MINISTRY
OF HOUSING AND URBAN POVERTY ALLEVIATION,
GOVEERNMENT OF INDIA
RESPONDENTS EXHIBITS: NIL.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 93 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P©.NO.16559/2019
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGES OF THE LIST
OF STREET VENDORS
EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED
30.5.2019 TOGETHER WITH RECEIPT DATED
30.05.2019 ISSUED BY THE CORPORATION
EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED
31.5.2019 SUBMITTED BY THE PRESIDENT AND
SECRETARY TO THE ERNAKULAM DISTRICT STREET
VENDORES UNION (CITU) BEFORE THE DISTRICT
COLLECTOR, ERNAKULAM
EXHIBIT P4 TRUE COPY OF THE CENTRAL ACT NO.7 OF 2014
RESPONDENTS EXHIBITS: NIL.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 94 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P©.NO.19352/2019
PETITIONER EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGES OF THE LIST
OF STREET VENDORS.
EXHIBIT P2 TRUE THE DOCUMENT BEARING NO.MOH 15/31594/12
ISSUED BY THE SECRETARY OF THE KOCHI
CORPORATION.
EXHIBIT P3 TRUE COPY OF THE JUDGMENT DATED 6/7/2015 IN
W.P.(C) NO.16455 OF 2015.
EXHIBIT P4 TRUE COPY OF THE RECEIPT DATED 26/05/2015.
EXHIBIT P5 TRUE COPY OF THE NOTICE
NO.KIRP2/3633/15(3725/15) DATED 15/3/2016
ISSUED BY THE EXECUTIVE ENGINEER OF THE
CORPORATION.
EXHIBIT P6 TRUE COPY OF THE APPROXIMATE COPY OF THE
REPLY DATED 26/03/2016 SUBMITTED BY THE
PETITIONER.
EXHIBIT P7 TRUE COPY OF THE CERTIFICATE ISSUED TO THE
PETITIONER FROM THE FOOD CRAFT INSTITUTE
KALAMASSERY.
EXHIBIT P8 TRUE COPY OF THE CENTRAL ACT NO.7 OF 2014.
RESPONDENTS EXHIBITS: NIL.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 95 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P©.NO.23835/2019
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF G.O.NO.2818/2015 LSGD DATED
15.9.2015
EXHIBIT P2 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS
HON'BLE COURT IN WPC NO 31401/2019 DATED
6.8.2019
EXHIBIT P3 TRUE COPY OF KERALA STREET VENDORS
(PROTECTION OF LIVELIHOOD, REGULATION OF
STREET VENDING)SCHEME 2016
EXHIBIT P4 TRUE COPY OF JUDGMENT IN WP©.NO.10740/2018 OF
THIS HON'BLE COURT
RESPONDENTS EXHIBITS: NIL.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 96 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P©.NO.27547/2019
PETITIONER EXHIBITS:
EXHIBIT P1 TRUE PHOTOCOPY OF THE G.O. NO. 2818/2015/LSGD
DATED 15.9.2015.
EXHIBIT P2 TRUE PHOTOCOPY OF THE INTERIM ORDER DATED
6.8.109 PASSED BY THIS HONBLE COURT IN WPC
NO. 21401/2019.
EXHIBIT P3 A TRUE PHOTOCOPY OF THE KERALA STREET VENDOR
PROTECTION OF LIVELIHOOD, REGULATION OF
STREET VENDING SCHEME 2016.
EXHIBIT P4 A TRUE PHOTOCOPY OF THE INTERIM ORDER DATED
12.4.2018 PASSED BY THIS HONBLE COURT IN WPC
NO. 10740/2018 AND ITS CONNECTED CASES.
EXHIBIT P5 A TRUE PHOTOCOPY OF THE IDENTITY CARD ISSUED
BY THE KERALA SATE VAZHIYORA VYAPARA
THOZHILALY CONGRESS.
RESPONDENTS EXHIBITS: NIL.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 97 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P©.NO.29669/2019
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE LIST OF STREET VENDORS
PUBLISHED BY TOWN VENDING COMMITTEE OF THE
KOCHI CORPORATION.
EXHIBIT P2 TRUE COPY OF THE IDENTITY CARD ISSUED TO THE
1ST PETITIONER BY TOWN VENDING COMMITTEE OF
THE KOCHI CORPORATION.
EXHIBIT P3 TRUE COPY OF THE JUDGMENT IN WPC 35193/2011
DATED 6.11.2017.
EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED
19.3.2018 SUBMITTED BY THE PETITIONERS BEFORE
THE COCHIN PORT TRUST.
EXHIBIT P5 TRUE COPY OF THE JUDGMENT IN W.P(C)
NO.13268/2018.
EXHIBIT P6 TRUE COPY OF THE LETTER NO.EM4/188/WP-
13268/2018 DATED 25.10.2018.
EXHIBIT P7 TRUE COPY OF THE REPRESENTATION SUBMITTED BY
THE PETITIONERS BEFORE THE DISTRICT COLLECTOR
DATED 19.3.2018.
EXHIBIT P8 TRUE COPY OF THE REPRESENTATION SUBMITTED BY
THE PETITIONERS BEFORE THE CHAIRPERSON,
COCHIN PORT TRUST DATED 19.3.2018.
EXHIBIT P9 TRUE COPY OF THE NOTICE ISSUED BY THE COCHIN
PORT TRUST TO THE 1ST PETITIONER DATED
1.10.2019.
EXHIBIT P10 TRUE COPY OF THE POLICY GUIDELINES FOR LAND
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 98 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
MANAGEMENT 2014 APPLICABLE AND ADOPTED BY THE
COCHIN PORT TRUST.
EXHIBIT P11 TRUE COPY OF THE REPRESENTATION SUBMITTED BY
THE PETITIONER BEFORE DISTRICT COLLECTOR ON
14.10.2019.
RESPONDENTS EXHIBITS: NIL.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 99 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P©.NO.34508/2019
PETITIONER EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE GOVERNMENT ORDER
EXHIBIT P2 A TRUE COPY OF THE INTERIM ORDER DATED
6.8.2019 PASSED BY THIS HON'BLE COURT IN
EXHIBIT P3 A TRUE COPY OF THE KERALA STREET VENDORS
(PROTECTION OF LIVELIHOOD, REGULATION OF
STREET VENDING) SCHEME,2016
EXHIBIT P4 A TRUE COPY OF THE INTERIM ORDER IN W.P(C)
RESPONDENTS EXHIBITS: NIL.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 100 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P©.NO.4722/2020
PETITIONER'S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE MUDRA BANK LOAN BANK
ACCOUNT STATEMENT ISSUED BY THE CANARA BANK
FOR THE PERIOD 17/12/2019 TO 17/12/2023.
EXHIBIT P2 A TRUE COPY OF THE RC DETAILS OF PIAGGIO
GOODS CARRIAGE (APE G V) BEARING NO.KL.AW-
3995 BELONGS TO 2ND PETITIONER DATED
31/5/2005.
EXHIBIT P3 A TRUE COPY OF THE MAHAZAR DATED 14.02.2020
ISSUED TO THE 1ST PETITIONER BY THE 1ST
RESPONDENT.
EXHIBIT P4 A TRUE COPY OF THE MAHAZAR DATED 14.02.2020
ISSUED TO THE 2ND PETITIONER BY THE 1ST
RESPONDENT.
EXHIBIT P5 A TRUE COPY OF THE MAHAZAR DATED 14.02.2020
ISSUED TO THE 3RD PETITIONER BY THE 1ST
RESPONDENT.
EXHIBIT P6 A TRUE COPY OF THE APPLICATION DATED
15.11.2019 OF THE 1ST PETITIONER.
EXHIBIT P7 A TRUE COPY OF THE APPLICATION DATED
20.12.2019 OF THE 2ND PETITIONER.
EXHIBIT P8 A TRUE COPY OF THE APPLICATION DATED
01.11.2019 OF THE 3RD PETITIONER.
EXHIBIT P9 A TRUE COPY OF THE APPLICATION DATED
18.12.2019 OF THE 4TH PETITIONER.
RESPONDENTS EXHIBITS: NIL.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 101 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P(C)NO.29042/2020
PETITIONER'S EXHIBITS:
EXHIBIT-P1, P1 (A),
P1(B),P1 (C), P1(D), A TRUE COPIES OF THE IDENTITY CARD ISSUED BY
P1 (E0,P1(F), P1 THE 3RD RESPONDENT CORPORATION OF COCHIN
(G), P1(H), P1(I),
P1(J), AND P1(K)-
EXHIBIT-P2 TRUE COPY OF THE COMMON JUDGMENT DATED
EXHIBIT P3 TRUE COPY OF THE COMMON JUDGMENT DATED
26.06.2019 IN WPC NOS 42408 OF 2018
EXHIBIT P4 A TRUE COPY OF THE REPRESENTATION DATED
10.12.2020 SUBMITTED BEFORE THE 2ND
RESPONDENT DISTRICT COLLECTOR.
EXHIBIT P5 A TRUE COPY OF THE REPRESENTATION DATED
10.12.2020 SUBMITTED BEFORE THE 3RD
RESPONDENT RDO FORT KOCHI
EXHIBIT P6 A TRUE COPY OF THE REPRESENTATION DATED
10.12.2020 SUBMITTED BEFORE THE 3RD
RESPONDENT COCHIN CORPORATION.
RESPONDENTS EXHIBITS: NIL.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 102 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P(C)NO.28797/2021
PETITIONER'S EXHIBITS:
Exhibit P1 THE TRUE COPY OF THE APPLICATION DATED
29.11.2021 SUBMITTED BY THE PETITIONER BEFORE
THE 1ST RESPONDENT.
Exhibit P2 THE TRUE COPY OF THE RECEIPT ISSUED BY THE
1ST RESPONDENT.
Exhibit P3 THE TRUE COPY OF THE PHOTOGRAPH SHOWS THE
PLACE IN WHICH THE PROPOSED LOCATION OF THE
BUSINESS OF THE PETITIONER.
RESPONDENTS EXHIBITS: NIL.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 103 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P(C)NO.30916/2021
PETITIONER EXHIBITS:
Exhibit P1, P1(a), A TRUE COPIES OF THE IDENTITY CARD ISSUED BY
P1(b), P1(c), P1(d), THE 3RD RESPONDENT CORPORATION OF COCHIN.
P1(e)
RESPONDENTS EXHIBITS: NIL.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 104 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P(C).NO.16041/2022
Exhibit P1 TRUE COPY OF THE APPLICATION SUBMITTED BY THE
FIRST PETITIONER BEFORE THE CORPORATION.
Exhibit P2 TRUE COPY OF THE RECEIPT ISSUED TO THE 2ND
PETITIONER BY THE CORPORATION.
Exhibit P3 TRUE COPY OF THE RECEIPT ISSUED TO THE 3RD
PETITIONER BY THE CORPORATION.
Exhibit P4 TRUE COPY OF THE RECEIPT ISSUED TO THE 4TH
PETITIONER BY THE CORPORATION
Exhibit P5 TRUE COPY OF THE RECEIPT ISSUED TO THE 5TH
PETITIONER BY THE CORPORATION
Exhibit P6 TRUE COPY OF THE RECEIPT ISSUED TO THE 6TH
PETITIONER BY THE CORPORATION
Exhibit P7 TRUE COPY OF THE RECEIPT ISSUED TO THE 7TH
PETITIONER BY THE CORPORATION
Exhibit P8 TRUE COPY OF THE RECEIPT ISSUED TO THE 8TH
PETITIONER BY THE CORPORATION
Exhibit P9 TRUE COPY OF THE RECEIPT ISSUED TO THE 9TH
PETITIONER BY THE CORPORATION
Exhibit P10 TRUE COPY OF THE RECEIPT ISSUED TO THE 10
PETITIONER BY THE CORPORATION
Exhibit P11 TRUE COPY OF THE RECEIPT ISSUED TO THE 11TH
PETITIONER BY THE CORPORATION
Exhibit P12 TRUE COPY OF THE RECEIPT ISSUED TO THE 12TH
PETITIONER BY THE CORPORATION
Exhibit P13 TRUE COPY OF THE RECEIPT ISSUED TO THE 13TH
PETITIONER BY THE CORPORATION
Exhibit P14 TRUE COPY OF THE RECEIPT ISSUED TO THE 14TH
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 105 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
PETITIONER BY THE CORPORATION
Exhibit P15 TRUE COPY OF THE RECEIPT ISSUED TO THE 15TH
PETITIONER BY THE CORPORATION
Exhibit P16 TRUE COPY OF THE RECEIPT ISSUED TO THE 16TH
PETITIONER BY THE CORPORATION
Exhibit P17 TRUE COPY OF THE RECEIPT ISSUED TO THE 17TH
PETITIONER BY THE CORPORATION
Exhibit P18 TRUE COPY OF THE RECEIPT ISSUED TO THE 18TH
PETITIONER BY THE CORPORATION
Exhibit P19 TRUE COPY OF THE RECEIPT ISSUED TO THE 19TH
PETITIONER BY THE CORPORATION
Exhibit P20 TRUE COPY OF THE RECEIPT ISSUED TO THE 20TH
PETITIONER BY THE CORPORATION
Exhibit P21 TRUE COPY OF THE NOTICE ISSUED TO THE FIRST
PETITIONER BY THE COHIN CORPORATION DATED 04-
06-2022
Exhibit P21(A) TRUE COPY OF THE NOTICE ISSUED TO THE 2ND
PETITIONER BY THE CORPORATION DATED 25-5-
2022.
Exhibit P21(B) TRUE COPY OF THE NOTICE ISSUED TO THE 5TH
PETITIONER BY THE CORPORATION DATED 25-5-
2022.
Exhibit P21(C) TRUE COPY OF THE NOTICE ISSUED TO THE 6TH
PETITIONER BY THE CORPORATION DATED 25-5-
2022.
Exhibit P21(D) TRUE COPY OF THE NOTICE ISSUED TO THE 7TH
PETITIONER BY THE CORPORATION DATED 25-5-
2022.
Exhibit P21(E) TRUE COPY OF THE NOTICE ISSUED TO THE 8TH
PETITIONER BY THE CORPORATION DATED 25-5-
2022.
Exhibit P21(F) TRUE COPY OF THE NOTICE ISSUED TO THE 9TH
PETITIONER BY THE CORPORATION DATED 25-5-
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 106 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
2022.
Exhibit P21(G) TRUE COPY OF THE NOTICE ISSUED TO THE 12TH
PETITIONER BY THE CORPORATION DATED 25-5-
2022.
Exhibit P21(H) TRUE COPY OF THE NOTICE ISSUED TO THE 14TH
PETITIONER BY THE CORPORATION DATED 25-5-
2022.
Exhibit P21(I) TRUE COPY OF THE NOTICE ISSUED TO THE 15TH
PETITIONER BY THE CORPORATION DATED 25-5-
2022.
Exhibit P21(J) TRUE COPY OF THE NOTICE ISSUED TO THE 17TH
PETITIONER BY THE CORPORATION DATED 25-5-
2022.
Exhibit P21(K) TRUE COPY OF THE NOTICE ISSUED TO THE 18TH
PETITIONER BY THE CORPORATION DATED 25-5-
2022.
Exhibit P21(L) TRUE COPY OF THE NOTICE ISSUED TO THE 19TH
PETITIONER BY THE CORPORATION DATED 25-5-
2022.
Exhibit P21(M) TRUE COPY OF THE NOTICE ISSUED TO THE 19TH
PETITIONER BY THE CORPORATION DATED 25-5-
2022.
Exhibit P22 TRUE COPY OF THE APPEAL FILED BY THE FIRST
PETITIONER BEFORE THE CORPORATION DATED 7-6-
2022.
Exhibit P22(A) TRUE COPY OF THE APPEAL FILED BY THE 2ND
PETITIONER BEFORE THE CORPORATION.
Exhibit P22(B) TRUE COPY OF THE APPEAL FILED BY THE 5TH
PETITIONER BEFORE THE CORPORATION DATED 6-6-
2022.
Exhibit P22(C) TRUE COPY OF THE APPEAL FILED BY THE 6TH
PETITIONER BEFORE THE CORPORATION DATED 6-6-
2022.
Exhibit P22(D) TRUE COPY OF THE APPEAL FILED BY THE 7TH
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 107 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
PETITIONER BEFORE THE CORPORATION DATED 6-6-
2022.
Exhibit P22(E) TRUE COPY OF THE APPEAL FILED BY THE 8TH
PETITIONER BEFORE THE CORPORATION DATED 7-6-
2022.
Exhibit P22(F) TRUE COPY OF THE APPEAL FILED BY THE 9TH
PETITIONER BEFORE THE CORPORATION DATED 7-6-
2022.
Exhibit P23(G) TRUE COPY OF THE APPEAL FILED BY THE 10TH
PETITIONER BEFORE THE CORPORATION.
Exhibit P22(H) TRUE COPY OF THE APPEAL FILED BY THE 12TH
PETITIONER BEFORE THE CORPORATION DATED 6-6-
2022.
Exhibit P22(I) TRUE COPY OF THE APPEAL FILED BY THE 14TH
PETITIONER BEFORE THE CORPORATION DATED 7-6-
2022.
Exhibit P22(J) TRUE COPY OF THE APPEAL FILED BY THE 15TH
PETITIONER BEFORE THE CORPORATION DATED 7-6-
2022.
Exhibit P22(K) TRUE COPY OF THE APPEAL FILED BY THE 17TH
PETITIONER BEFORE THE CORPORATION DATED 6-6-
2022.
Exhibit P22(L) TRUE COPY OF THE APPEAL FILED BY THE 18TH
PETITIONER BEFORE THE CORPORATION DATED 6-6-
2022.
Exhibit P22(M) TRUE COPY OF THE APPEAL FILED BY THE 19TH
PETITIONER BEFORE THE CORPORATION DATED 6-6-
2022.
Exhibit P22(N) TRUE COPY OF THE APPEAL FILED BY THE 20TH
PETITIONER BEFORE THE CORPORATION DATED 6-6-
2022.
RESPONDENTS EXHIBITS: NIL.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 108 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P©.NO.18608/2022
PETITIONER EXHIBITS:
Exhibit P1 TRUE COPY OF THE LEASE AGREEMENT ENTERED INTO
BETWEEN THE FIRST RESPONDENT AND THE FIRST
PETITIONER ON 7/12/2021 AS PART OF RENEWAL.
Exhibit P2 TRUE COPY OF THE LEASE AGREEMENT ENTERED INTO
BETWEEN THE FIRST RESPONDENT AND THE 2ND
PETITIONER ON 7/12/2021 AS PART OF RENEWAL.
Exhibit P3 TRUE COPY OF THE LEASE AGREEMENT ENTERED INTO
BETWEEN THE FIRST RESPONDENT AND THE THIRD
PETITIONER ON 7/12/2021 AS PART OF RENEWAL.
Exhibit P4 TRUE COPY OF THE LEASE AGREEMENT ENTERED INTO
BETWEEN THE FIRST RESPONDENT AND THE 4TH
PETITIONER ON 7/12/2021 AS PART OF RENEWAL.
Exhibit P5 TRUE COPY OF THE LEASE AGREEMENT ENTERED INTO
BETWEEN THE FIRST RESPONDENT AND THE 5TH
PETITIONER ON 16/5/2018 AS PART OF RENEWAL.
Exhibit P6 TRUE COPY OF THE RENT RECEIPT ISSUED TO THE
5TH PETITIONER ON RECEIVING RENT DATED
1/6/2022.
Exhibit P7 TRUE COPY OF THE ORDER NO.CH-28/07, CHZCS/EKM
DATED 19/6/2015.
Exhibit P8 TRUE COPY OF THE ORDER NO.CI-I-28/2009,
CHZCS/EKM DATED 23/9/2015.
Exhibit P9 TRUE COPLY OF THE NOTICE ISSUED BY THE 3RD
RESPONDENT TO THE PETITIONERS DATED 2/6/2022.
RESPONDENTS EXHIBITS: NIL.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 109 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P©.NO.33922/2022
PETITIONER'S EXHIBITS:
Exhibit P1 TRUE COPY OF THE APPLICATION SUBMITTED BY THE
PETITIONER TO THE 2ND RESPONDENT FOR
OBTAINING LICENSE DATED 19.8.2022.
Exhibit P2 TRUE COPY OF THE SPEED POST ACKNOWLEDGEMENT
CARD BY THE 2ND RESPONDENT.
Exhibit P3 TRUE COPY OF THE REGISTRATION CERTIFICATE
ISSUED BY THE FOOD SAFETY AND STANDARDS
AUTHORITY OF INDIA DATED 10.8.2022.
Exhibit P4 TRUE COPY OF THE ADHAR CARD OF THE
PETITIONER.
Exhibit P5 TRUE COPY OF THE RATION CARD OF THE
PETITIONER.
Exhibit P6 TRUE COPY OF THE LEASE AGREEMENT BETWEEN THE
PETITIONER AND THE 4TH RESPONDENT, DATED
1.12.2021.
Exhibit P7 TRUE COPY OF APPLICATION DATED 10.11.2022 TO
THE TOWN VENDING COMMITTEE, CORPORATION OF
COCHIN BY THE PETITIONER.
RESPONDENTS EXHIBITS: NIL.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 110 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P©.NO.34198/2022
PETITIONER EXHIBITS:
Exhibit P1 TRUE COPY OF THE LICENSE ISSUED BY THE
SECRETARY, KOCHI MUNICIPAL CORPORATION AND
ITS ENGLISH TRANSLATION.
Exhibit P2 TRUE COPY OF THE IDENTITY CARD NO. 07C0
33055001085 AND ITS ENGLISH TRANSLATION.
Exhibit P3 TRUE COPY OF THE REPRESENTATION DATED
17/08/2022 AND ITS ENGLISH TRANSLATION.
Exhibit P4 TRUE COPY OF THE POSTAL RECEIPT DATED
17/08/2022.
RESPONDENTS EXHIBITS: NIL.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 111 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P©.NO.35249/2022
PETITIONER EXHIBITS:
Exhibit P1 TRUE COPY OF THE COUNTER RECEIPT ISSUED TO
THE FIRST PETITIONER DATED 3011-2021 ALONG
WITH ENGLISH TRANSLATION.
Exhibit P2 TRUE COPY OF THE COUNTER RECEIPT ISSUED TO
THE FIRST PETITIONER DATED 156-2021 ALONG
WITH ENGLISH TRANSLATION.
Exhibit P3 TRUE COPY OF THE APPLICATION SUBMITTED BY THE
2ND PETITIONER DATED 2210-22 ALONG WITH
ENGLISH TRANSLATION.
Exhibit P4 TRUE COPY OF THE APPLICATION SUBMITTED BY THE
3RD PETITIONER DATED 26-10-22 ALONG WITH
ENGLISH TRANSLATION.
Exhibit P5 TRUE COPY OF THE APPLICATION SUBMITTED BY THE
4TH PETITIONER DATED 2610-22 ALONG WITH
ENGLISH TRANSLATION.
Exhibit P6 TRUE COPY OF THE TEMPORARY LICENCE ISSUED TO
THE 5TH PETITIONER FROM THE KOCHI CORPORATION
ALONG WITH ENGLISH TRANSLATION.
Exhibit P7 TRUE COPY OF THE APPEAL FILED BY THE 5TH
PETITIONER BEFORE THE APPEAL COMMITTEE AND
ITS RECEIPT ALONG WITH ENGLISH TRANSLATION.
RESPONDENTS EXHIBITS: NIL.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 112 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P©.NO.37235/2022
PETITIONER'S EXHIBITS:
Exhibit P1 TRUE COPY OF THE APPLICATION DATED 4.11.2022
SUBMITTED BY THE PETITIONER BEFORE THE 2ND
RESPONDENT ALONG WITH ENGLISH TRANSLATION.
Exhibit P2 TRUE COPY OF THE REPRESENTATION SUBMITTED BY
THE PETITIONER BEFORE THE 2ND RESPONDENT
ALONG WITH ENGLISH TRANSLATION.
RESPONDENTS EXHIBITS: NIL.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 113 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P©.NO.37990/2022
PETITIONER'S EXHIBITS:
Exhibit P1 TRUE COPY OF THE CERTIFICATE OF VENDING
ISSUED TO THE 1ST PETITIONER BY THE
CORPORATION ALONG WITH ENGLISH TRANSLATION.
Exhibit P2 TRUE COPY OF THE APPLICATION OF THE 2ND
PETITIONER BY THE CORPORATION ALONG WITH
ENGLISH TRANSLATION.
Exhibit P3 TRUE COPY OF APPLICATION OF THE 3RD
PETITIONER BY THE CORPORATION ALONG WITH
ENGLISH TRANSLATION.
Exhibit P4 TRUE COPY OF THE APPLICATION OF THE 4TH
PETITIONER BY THE CORPORATION ALONG WITH
ENGLISH TRANSLATION.
Exhibit P5 TRUE COPY OF THE APPLICATION OF THE 5TH
PETITIONER BY THE CORPORATION ALONG WITH
ENGLISH TRANSLATION.
Exhibit P6 TRUE COPY OF THE APPLICATION OF THE 6TH
PETITIONER BY THE CORPORATION ALONG WITH
ENGLISH TRANSLATION.
RESPONDENTS EXHIBITS: NIL.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 114 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P©.NO.39303/2022
PETITIONER'S EXHIBITS:
Exhibit P1 TRUE COPY OF THE REPRESENTATION SUBMITTED BY
THE PETITIONER BEFORE THE 3RD RESPONDENT
DATED 04.08.2022
Exhibit P2 TRUE COPY OF THE RECEIPT EVIDENCING THE
SUBMISSION OF EXHIBIT P1 REPRESENTATION
BEFORE THE 3RD RESPONDENT THROUGH POST DATED
05.08.2022
RESPONDENTS EXHIBITS: NIL.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 115 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P©.NO.5435/2023
PETITIONER'S EXHIBITS:
Exhibit-P1 TRUE COPY OF THE LICENSE ISSUED TO PETITIONER
DATED 22-12-2014
Exhibit-P2 TRUE COPY OF THE CERTIFICATE ISSUED BY THE
MEDICAL BOARD CONSTITUTED BY THE DISTRICT
MEDICAL OFFICER, ERNAKULAM TO PETITIONER
Exhibit-P3 TRUE COPY OF THE RECEIPT NO. 01/11602122990
ISSUED TO PETITIONER FOR REMITTANCE OF FLOOR
RENT WITH RESPECT OF PETITIONER'S BUNK SHOP
Exhibit-P4 TRUE COPY OF THE APPLICATION DATED 31-01-2023
SUBMITTED BY PETITIONER TO 1ST RESPONDENT
Exhibit-P5 TRUE COPY OF THE RECEIPT DATED 31-01-2023
ISSUED BY 1ST RESPONDENT FOR RECEIPT OF
EXHIBIT- P4
RESPONDENTS EXHIBITS: NIL.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 116 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P©.NO.7625/2023
PETITIONER'S EXHIBITS:
Exhibit P1 TRUE COPY OF THE PROCEEDINGS NO.KR E2-
448/2000 DATED 26-6-2000 OF THE 1ST
RESPONDENT
Exhibit P2 TRUE COPY OF THE PROCEEDINGS NO.MOR
14.448/2000 DATED 3-01-2001
Exhibit P3 TRUE COPY OF THE PROCEEDINGS
NO.MOR.14/39041/05 DATED 19-07-2006
Exhibit P4 TRUE COPY OF THE RECEIPTS DATED 3-5-2007
Exhibit P5 TRUE COPY OF THE ACKNOWLEDGEMENT ISSUED BY
THE 1ST RESPONDENT DATED 3-5-2007
Exhibit P6 TRUE COPY OF THE ACKNOWLEDGEMENT ISSUED BY
THE CORPORATION DATED 3-6-2019
Exhibit P7 TRUE COPY OF THE ACKNOWLEDGEMENT RECEIPT
ISSUED BY THE 1ST RESPONDENT DATED 24-2-2022
Exhibit P8 TRUE COPY OF THE ACKNOWLEDGEMENT RECEIPT
ISSUED BY THE 1ST RESPONDENT DATED 13-2-2023
Exhibit P9 EXHIBIT.P9:- TRUE COPY OF THE PROCEEDINGS
NO.COC/NULM/ 017669/2021 DATED 10-2-2023
Exhibit P10 TRUE COPY OF THE REPRESENTATION SUBMITTED BY
THE PETITIONER BEFORE THE 1ST RESPONDENT
DATED 28-2-2023
RESPONDENTS EXHIBITS: NIL.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 117 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P©.NO.8530/2023
PETITIONER EXHIBITS:
Exhibit P1 STREET VENDORS LICENCE DATED 25TH JANUARY
2021 ISSUED BY THE 3RD RESPONDENT
Exhibit P2 ERTIFICATE OF REGISTRATION DATED 21ST JULY
2018 ISSUED BY THE COMMISSIONERATE OF FOOD
SAFETY, OF THE FOOD SAFETY AND STANDARDS
AUTHORITY OF INDIA (FSSAI)
Exhibit P3 NOTICE ISSUED BY THE 3RD RESPONDENT STATING
THAT PETITIONER'S EXHIBIT P1 LICENCE HAS BEEN
CANCELLED PURSUANT TO DECISION NO.5 OF THE
TOWN VENDING COMMITTEE
RESPONDENTS EXHIBITS: NIL.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 118 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P©.NO.17371/2023
PETITIONER'S EXHIBITS:
Exhibit P1 TRUE COPY OF TEMPORARY LICENSE ISSUED TO 2ND
PETITIONER.
Exhibit P2 TRUE COPY OF THE RECEIPT ISSUED TO THE FIRST
PETITIONER BY THE CORPORATION.
Exhibit P3 TRUE COPY OF THE APPLICATION 30-08.2022 AND
ITS RECEIPT SUBMITTED BY THE 2ND PETITIONER
RESPONDENTS EXHIBITS: NIL.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 119 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P©.NO.20446/2023
PETITIONER'S EXHIBITS:
Exhibit P1 COPY OF THE SEIZURE MAHASSAR DATED 23-01-2023
Exhibit P2 COPY OF THE COMMUNICATION NUMBER
DCEKM/4210/2023-A3 DATED 28/04/2023.
RESPONDENTS EXHIBITS: NIL.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 120 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P©.NO.23704/2023
PETITIONER'S EXHIBITS:
Exhibit P1 THE TRUE COPY OF NOTICE DATED 5-5-23 ISSUED
BY RESPONDENT
Exhibit P2 THE TRUE COPY OF LICENCE RENEWED TO N.B BABU
ON 22-12-2014
Exhibit P3 THE TRUE COPY OF PETITION DATED NIL SUBMITTED
BY THE PETITIONER BEFORE DEPUTY SECRETARY IN
CHARGE OF ISSUING LICENCE TO BUNKS
/19505/2021 .DATED 11-8.2021
Exhibit P5 THE TRUE COPY OF RECEIPT DATED 14-7-23 ISSUED
ACCEPTING THE APPLICATION
RESPONDENTS EXHIBITS: NIL.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 121 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P©.NO.26801/2023
PETITIONER'S EXHIBITS:
Exhibit P1 TRUE COPY OF THE ORDER DATED 04.06.1998 OF
THE 3RD RESPONDENT
Exhibit P2 TRUE COPY OF NOTICE DATED 27.05.2023 ISSUED
TO THE PETITIONER BY THE CORPORATION OF
KOCHI.
Exhibit P3 TRUE COPY OF THE LETTER DATED 13.02.2023
SUBMITTED BY THE PETITIONER TO THE
CORPORATION OF KOCHI.
Exhibit P4 TRUE COPY OF THE RECEIPT DATED 13.02.2023
ISSUED TO THE PETITIONER BY THE CORPORATION.
Exhibit P5 TRUE COPY OF THE NOTICE DATED 19.06.2023
ISSUED TO THE PETITIONER BY THE CORPORATION
OF COCHIN.
Exhibit P6 TRUE COPY OF THE RECEIPT DATED 22.06.2023
ISSUED TO THE PETITIONER BY CORPORATION OF
COCHIN
Exhibit P7 TRUE COPY OF THE APPLICATION DATED 22.06.2023
SUBMITTED BY THE PETITIONER TO THE
CORPORATION OF COCHIN.
Exhibit P8 TRUE COPY OF THE REPRESENTATION SUBMITTED BY
THE PETITIONER BEFORE THE 1ST RESPONDENT
DATED 02.04.2024
Exhibit P9 TRUE COPY OF THE ACKNOWLEDGMENT ISSUED BY THE
1ST RESPONDENT TO THE PETITIONER
Exhibit P10 TRUE COPY OF THE REPLY ISSUED BY THE 1ST
RESPONDENT TO THE PETITIONER DATED 24/4/2024
RESPONDENTS EXHIBITS: NIL.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 122 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P©.NO.39987/2023
PETITIONER EXHIBITS:
Exhibit P1(a) THE TRUE COPY OF LICENCES ISSUED BY 2ND
RESPONDENT TO THE 1ST PETITIONER IS PRODUCED
HERE WITH AND MARKED AS
Exhibit P1(b) THE TRUE COPY OF LICENCES ISSUED BY 2ND
RESPONDENT TO THE 2ND PETITIONER IS PRODUCED
HERE WITH AND MARKED AS
Exhibit P1(c) THE TRUE COPY OF LICENCES ISSUED BY 2ND
RESPONDENT TO THE 3RD PETITIONER IS PRODUCED
HERE WITH AND MARKED AS
Exhibit P1(d) THE TRUE COPY OF LICENCES ISSUED BY 2ND
RESPONDENT TO THE 4TH PETITIONER IS PRODUCED
HERE WITH AND MARKED AS
Exhibit P1(e) THE TRUE COPY OF LICENCES ISSUED BY 2ND
RESPONDENT TO THE 5TH PETITIONER IS PRODUCED
HERE WITH AND MARKED AS
Exhibit P1(f) THE TRUE COPY OF LICENCES ISSUED BY 2ND
RESPONDENT TO THE 6TH PETITIONER IS PRODUCED
HERE WITH AND MARKED AS
Exhibit P1(g) THE TRUE COPY OF LICENCES ISSUED BY 2ND
RESPONDENT TO THE 7TH PETITIONER IS PRODUCED
HERE WITH AND MARKED AS
Exhibit P1(h) THE TRUE COPY OF LICENCES ISSUED BY 2ND
RESPONDENT TO THE 8TH PETITIONER IS PRODUCED
HERE WITH AND MARKED AS
Exhibit P1(i) THE TRUE COPY OF LICENCES ISSUED BY 2ND
RESPONDENT TO THE 9TH PETITIONER IS PRODUCED
HERE WITH AND MARKED AS
Exhibit P2(a) THE TRUE COPY OF IDENTITY CARD ISSUED BY 2ND
RESPONDENT TO 1ST PETITIONER IS PRODUCED HERE
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 123 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
WITH AND MARKED AS
Exhibit P2(b) TRUE COPY OF IDENTITY CARD ISSUED BY 2ND
RESPONDENT TO 2ND PETITIONER IS PRODUCED HERE
WITH AND MARKED AS
Exhibit P2(c) TRUE COPY OF IDENTITY CARD ISSUED BY 2ND
RESPONDENT TO 3RD PETITIONER IS PRODUCED HERE
WITH AND MARKED AS
Exhibit P2(d) TRUE COPY OF IDENTITY CARD ISSUED BY 2ND
RESPONDENT TO 4TH PETITIONER IS PRODUCED HERE
WITH AND MARKED AS
Exhibit P2(e) TRUE COPY OF IDENTITY CARD ISSUED BY 2ND
RESPONDENT TO 5TH PETITIONER IS PRODUCED HERE
WITH AND MARKED AS
Exhibit P2(f) TRUE COPY OF IDENTITY CARD ISSUED BY 2ND
RESPONDENT TO 7TH PETITIONER IS PRODUCED HERE
WITH AND MARKED AS
Exhibit P2(g) TRUE COPY OF IDENTITY CARD ISSUED BY 2ND
RESPONDENT TO 8TH PETITIONER IS PRODUCED HERE
WITH AND MARKED AS
Exhibit P2(h) TRUE COPY OF IDENTITY CARD ISSUED BY 2ND
RESPONDENT TO 9TH PETITIONER IS PRODUCED HERE
WITH AND MARKED AS
Exhibit P3(a) THE TRUE COPY OF NOTICE DATED 21-11-2023
ISSUED BY 3RD RESPONDENT TO 1ST PETITIONER IS
PRODUCED HERE WITH AND MARKED AS
Exhibit P3(b) THE TRUE COPY OF NOTICE DATED 21-11-2023
ISSUED BY 3D RESPONDENT TO 2ND PETITIONER BY
IS PRODUCED HERE WITH AND MARKED AS
Exhibit P3(c) THE TRUE COPY OF NOTICE DATED 21-11-2023
ISSUED BY 3RD RESPONDENT TO 3RD PETITIONER IS
PRODUCED HERE WITH AND MARKED AS
Exhibit P3(d) THE TRUE COPY OF NOTICE DATED 21-11-2023
ISSUED BY 3RD RESPONDENT TO 4TH PETITIONER IS
PRODUCED HERE WITH AND MARKED AS
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 124 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
Exhibit P3(e) THE TRUE COPY OF NOTICE DATED 21-11-2023
ISSUED BY 3RD RESPONDENT TO 5TH PETITIONER IS
PRODUCED HERE WITH AND MARKED AS
Exhibit P3(f) THE TRUE COPY OF NOTICE DATED 21-11-2023
ISSUED BY 3RD RESPONDENT TO 6TH PETITIONER IS
PRODUCED HERE WITH AND MARKED AS
Exhibit P3(g) THE TRUE COPY OF NOTICE DATED 21-11-2023
ISSUED BY 3RD RESPONDENT TO 7TH PETITIONER IS
PRODUCED HERE WITH AND MARKED AS
Exhibit P3(h) THE TRUE COPY OF NOTICE DATED 21-11-2023
ISSUED BY 3RD RESPONDENT TO 8TH PETITIONER IS
PRODUCED HERE WITH AND MARKED AS
Exhibit P3(i) THE TRUE COPY OF NOTICE DATED 21-11-2023
ISSUED BY 3RD RESPONDENT TO 9TH PETITIONER IS
PRODUCED HERE WITH AND MARKED AS
RESPONDENTS EXHIBITS: NIL.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 125 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P©.NO.41117/2023
PETITIONER EXHIBITS:
Exhibit P1 TRUE COPY OF THE LICENSE DATED 25.11.2021
ISSUED TO THE PETITIONERS BY THE 2ND
RESPONDENT IS PRODUCED HEREWITH AND MARKED AS
Exhibit P2 TRUE COPY OF PHOTOCOPY OF LICENSES WHERE THE
CORRECTION OF DIVISION IS MADE AND THAT OF
RELEVANT PAGE OF LIST IS PRODUCED HERE WITH
AND MARKED AS
RESPONDENTS EXHIBITS: NIL.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 126 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P©.NO.2962/2024
PETITIONER EXHIBITS:
Exhibit P1 TRUE COPY OF THE STREET VENDING LICENCE
HAVING ID NO.07C033001000023 OF THE 1ST
PETITIONER SMT. ELSY RODIGEZ.
Exhibit P2 TRUE COPY OF THE STREET VENDING LICENSE
HAVING ID NO. 07C033001000071 OF THE 2ND
PETITIONER SRI. SUSHIL KUMAR.
Exhibit P3 TRUE COPY OF THE STREET VENDING LICENSE
HAVING ID NO. 07C033001000006 OF THE 3RD
PETITIONER SRI. K.M.AFSAL.
Exhibit P4 TRUE COPY OF THE STREET VENDING LICENCE
HAVING ID NO. 07C033001000054 OF THE 4TH
PETITIONER SRI. P.H.SADIK.
Exhibit P5 TRUE COPY OF THE STREET VENDING LICENSE
HAVING ID NO. 07C033001000013 OF THE 5TH
PETITIONER SRI. ARAF. K.F.
Exhibit P6 TRUE COPY OF THE STREET VENDING LICENSE
HAVING ID NO. 07C033001000046 OF THE 6TH
PETITIONER SRI. NAHAS.K.N.
Exhibit P7 TRUE COPY OF THE STREET VENDING LICENSE
HAVING ID NO. 07C033001000069 OF THE 7TH
PETITIONER SRI. S.I. SUBAIR.
Exhibit P8 TRUE COPY OF THE STREET VENDING LICENCE
HAVING ID NO. 07C033001000040 OF THE 8 TH
PETITIONER SRI. M.M. ABDUL JABBAR.
Exhibit P9 TRUE COPY OF THE STREET VENDING LICENCE
HAVING ID NO. 07C033001000056 OF THE 9 TH
PETITIONER SRI. SAFEER M.S, @ SAHEER.M.S.
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 127 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
Exhibit P10 TRUE COPY OF THE STREET VENDING LICENSE
HAVING ID NO. 07C033001000065 OF THE 10TH
PETITIONER SRI. SHAMEER. S.
Exhibit P11 TRUE COPY OF THE STREET VENDING LICENSE
HAVING ID NO. 07C033001002741 OF THE 11TH
PETITIONER SRI. RAFEEQ .T.S.
Exhibit P12 TRUE COPY OF THE STREET VENDING LICENSE
HAVING ID NO. 07C033001347 OF THE 12TH
PETITIONER SRI. MUHAMMED SALAHUDHEEN.
Exhibit 13 TRUE COPY OF THE REPRESENTATION DATED
12.12.2023 SUBMITTED TO THE 1ST RESPONDENT BY
THE PETITIONERS ALONG WITH POSTAL RECEIPT
DATED 14.12.2023
RESPONDENTS EXHIBITS: NIL
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 128 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P©.NO.3412/2024
PETITIONER'S EXHIBITS:
Exhibit P1 TRUE COPY OF THE INTERIM ORDER 08.07.2013 IN
WP(C) 17012 OF 2013 PASSED BY THIS HON'BLE
COURT
Exhibit P2 TRUE COPY OF THE PROFESSIONAL TAX RECEIPT
ISSUED BY THE 1ST RESPONDENT DATED 20.10.2018
Exhibit P3 TRUE COPY OF THE LICENSE APPLICATION FILED BY
SHRI. K.G. MOHANAN DATED 06.08.2021 ALONG
WITH THE COVERING LETTER
Exhibit P3(a) TRUE COPY OF THE STREET VENDOR INFORMATION
FORM FILED BY SHRI. K.G. MOHANAN DATED
20.11.2021
Exhibit P4 TRUE COPY OF THE STREET VENDOR INFORMATION
FORM FILED BY THE PETITIONER DATED NIL BEFORE
THE RESPONDENT CORPORATION
Exhibit P5 TRUE COPY OF THE NOTICE DATED 24.01.2024
BEARING NUMBER COC/NULM/017669/2021 ISSUED BY
THE 2ND RESPONDENT TO THE SON OF THE
PETITIONER
Exhibit P6 TRUE COPY OF THE REPLY DATED 25.01.2024
ISSUED BY THE PETITIONER TO THE 2ND
RESPONDENT.
RESPONDENTS EXHIBITS: NIL
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 129 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P©.NO.6357/2024
PETITIONER'S EXHIBITS:
Exhibit P1 A TRUE PHOTOCOPY OF THE STREET VENDORS
(PROTECTION OF LIVELIHOOD AND REGULATION OF
STREET VENDING) ACT 2014 DATED 05.03.2014
Exhibit P2 A TRUE PHOTOCOPY OF THE TEMPORARY LICENSE
ISSUED IN THE NAME OF THE PETITIONER DATED
02.09.2022.
Exhibit P3 A TRUE PHOTOCOPY OF THE UNDERTAKING AFFIDAVIT
SUBMITTED BY THE PETITIONER DATED 07.01.2023.
Exhibit P4 A TRUE PHOTOCOPY OF THE DEATH CERTIFICATE,
DATED 12.12.2022.
Exhibit P5 A TRUE PHOTOCOPY OF THE NOTICE DATED
17.11.2023 ISSUED BY THE 2ND RESPONDENT
Exhibit P6 A TRUE PHOTOCOPY OF THE JUDGMENT DATED
17.11.2023 IN WP (C) NO. 38174/2023.
RESPONDENTS EXHIBITS: NIL
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 130 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P©.NO.8868/2024
PETITIONER EXHIBITS:
Exhibit.P1 TRUE COPY OF LICENCE ISSUED TO 1ST AND SECOND
PETITIONER IS PRODUCED HERE WITH AND MARKED
EXHIBIT P1
Exhibit P2 TRUE COPY OF IDENTITY CARD ISSUED TO THE 1ST
PETITIONER IS PRODUCED HERE WITH MARKED AS
EXHIBI P2
Exhibit P3 TRUE COPY OF THE AFFIDAVIT SUBMITTED BY THE
FIRST PETITIONER ON 6.5.2023 AND 2ND
PETITIONER SUBMITTED AFFIDAVIT ON 19.12.2022
HERE WITH MARKED AS EXHIBIT P3
RESPONDENTS EXHIBITS: NIL
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 131 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P©.NO.8885/2024
PETITIONERS EXHIBITS:
Exhibit.P1 TRUE COPY OF LICENCE ISSUED TO THE PETITIONER
BY TOWN VENDING COMMITTEE OF KOCHI MUNICIPAL
CORPORATION
Exhibit.P2 TRUE COPY OF THE NOTICE DATED 23-02-2024
ISSUED BY 2ND RESPONDENT TO PETITIONER DATED
23-2-2024
RESPONDENTS EXHIBITS: NIL
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 132 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P©.NO.9564/2024
PETITIONERS EXHIBITS:
Exhibit.P1 TRUE COPY OF LICENCE ISSUED TO THE PETITIONER
BY TOWN VENDING COMMITTEE OF KOCHI MUNICIPAL
CORPORATION
Exhibit.P1(A) TRUE COPY OF IDENTITY CARD ISSUED TO THE
PETITIONER BY TOWN VENDING COMMITTEE OF KOCHI
MUNICIPAL CORPORATION
Exhibit.P2 TRUE COPY OF THE APPLICATION DATED 16-01-2023
BY THE PETITIONER.
RESPONDENTS EXHIBITS: NIL
W.P.(C).NOS.21401/19, 3617/12,
17012/13,16559, 19352, 23835,27547,
29669 & 34508/19, 4722 & 29042/20,
28797 & 30916/21, 16041,18608, 33922, :: 133 ::
34198, 35249, 37235, 37990 & 39303/22,
5435,7625, 8530, 17371, 20446, 23704,
26801, 38221, 39987, 41117/23, 2962,
3412, 6357, 8868, 8885, 9564 & 15243/24
2025:KER:7948
APPENDIX OF W.P©.NO.15243/2024
PETITIONER EXHIBITS:
Exhibit P1 THE TRUE COPY OF THE RENTAL AGREEMENT DATED
01/10/2019 BETWEEN THE PETITIONER AND HIS
LANDLORD
Exhibit P2 TRUE COPY OF THE AADHAR ID CARD
Exhibit P3 TRUE COPY OF THE RECEIPT DATED 24/11/2021
ISSUED BY THE CORPORATION
Exhibit P4 THE TRUE COPY OF THE LETTER SUBMITTED TO THE
RESPONDENT, DATED 04/01/2024 BY THE
PETITIONER
Exhibit P5 TRUE COPY OF THE APPLICATION SUBMITTED TO THE
RESPONDENT AS PER RTI ACT, DATED 24/02/2024
Exhibit P6 THE TRUE COPY OF THIS LETTER DATED 05/03/2024
Exhibit P7 THE PHOTOGRAPHS OF THE PETITIONER'S VENDING
CART
RESPONDENTS EXHIBITS: NIL.
//TRUE COPY//
P.S. TO JUDGE
