Kerala High Court
Thrikkakara Samskarika Kendram ... vs Greater Cochin Development Authority ... on 13 June, 2025
W.P.(C) No.12177 of 2021 1
2025:KER:42233
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 13TH DAY OF JUNE 2025 / 23RD JYAISHTA, 1947
WP(C) NO. 12177 OF 2021
PETITIONERS:
1 THRIKKAKARA SAMSKARIKA KENDRAM (T.S.K.)
REG. NO.EKM/TC/422/2013, ONAM PARK,
MAVELIPURAM, KAKKANAD, KOCHI 682 030,
REPRESENTED BY ITS PRESIDENT,
A CHANDRA KUMARAN NAIR (ACK NAIR),
S/O. LATE APPUTTAN PILLAI, AGED 59 YEARS,
HOUSE PLOT NO. STAGE-IV, MAVELIPURAM,
KAKKANAD, KOCHI 682 030.
2 PAUL MECHERIL,AGED 80 YEARS
S/O. LATE JOSEPH MECHERIL, CHIEF CO -ORDINATOR,
THRIKKAKARA SAMSKARIKA KENDRAM, (T.S.K.),
REG. NO.EKM/TC/422/2013, ONAM PARK,
MAVELIPURAM, KAKKANAD, KOCHI 682 030,
RESIDING AT HOUSE NO. 199, STAGE-V,
MAVELIPURAM, KAKKANAD, KOCHI 682 030.
BY ADVS.
SRI.BABU JOSEPH KURUVATHAZHA
SRI.M.G.SREEJITH
SMT.ARCHANA K.S.
RESPONDENTS:
1 GREATER COCHIN DEVELOPMENT AUTHORITY (GCDA)
KADAVANTHRA, KOCHI 682 020,
REPRESENTED BY ITS SECRETARY..
2 THE CHAIRMAN,
GREATER COCHIN DEVELOPMENT AUTHORITY (GCDA),
KADAVANTHRA, KOCHI 682 020,
W.P.(C) No.12177 of 2021 2
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3 THE ESTATE OFFICER,
GREATER COCHIN DEVELOPMENT AUTHORITY (GCDA),
KADAVANTHRA, KOCHI 682 020,
BY ADV SMT.MINI.V.A.
OTHER PRESENT:
SMT NIMA JACOB GP
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 13.06.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) No.12177 of 2021 3
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VIJU ABRAHAM, J.
.................................................................
W.P.(C) No.12177 of 2021
.................................................................
Dated this the 13th day of June, 2025
JUDGMENT
Petitioners would submit that in the light of Ext.P14 nothing
survives in this writ petition in as much as the stand of the respondents
is that only on withdrawal of the writ petition that the maintenance of the
Onam Park would be done by the GCDA. Therefore petitioners sought
for withdrawal of the writ petition.
In view of the above the writ petition is dismissed as
withdrawn.
Sd/-
VIJU ABRAHAM
JUDGE
cks
2025:KER:42233
APPENDIX OF WP(C) 12177/2021
PETITIONER EXHIBITS
Exhibit P14 A TRUE COPY OF THE MINUTES OF THE SAID
MEETING HELD ON 2.4.2025, WHICH WAS
CHAIRED BY THE 2ND RESPONDENT AND
PARTICIPATED BY THE 3RD RESPONDENT
Exhibit P1(A) TRUE COPY OF THE RELEVANT PAGES OF TOWN
PLANNING SHEME FOR PATTUPURAKKAL,
THRIKKAKARA, PUBLISHED BY THE COCHIN
TOWN PANNING TRUST, BANERJEE ROAD,
ERNAKULAM.
Exhibit P2 TRUE COPY OF THE TOWN PLANNING SCHEME
FOR PATTUPURAKKAL AREA FOR THRIKKAKARA
HOUSING DEVELOPMENT, NEAR CIVIL
STATION, SITE STAGE I LAYOUT PLAN.
Exhibit P3 TRUE COPY OF THE LEASE DEED DATED
5.12.1986 ENTERED INTO BETWEEN THE 1ST
RESPONDENT AND THE SECRETARY OF THE
MAVELIPURAM RESIDENTS ASSOCIATION.
Exhibit P4 TRUE COPY OF THE LETTER NO. LIB 9/2007-
LB-02 DATED 15.1.2008 SUBMITTED BY THE
ADMINISTRATIVE OFFICER OF THE EMS CO
OPERATIVE LIBRARY TO THE PRESIDENT OF
THE MAVELIPURAM RESIDENTS ASSOCIATION.
Exhibit P5 TRUE COPY OF THE LETTER DATED 16.1.2008
SUBMITTED BY THE MAVELIPURAM RESIDENTS
ASSOCIATION IN-PURSUANCE TO EXT. P4.
Exhibit P6 TRUE COPY OF THE PROCEEDING DATED
23.3.2017 OF THE 1ST RESPONDENT.
Exhibit P7 TRUE COPY OF THE NOTICE DATED 5.8.2017
ISSUED BY THE 3RD RESPONDENT.
Exhibit P8 TRUE COPY OF THE PROCEEDINGS DATED
25.9.2017 ISSUED BY THE 1ST RESPONDENT.
Exhibit P8(A) TRUE COPY OF THE JUDGMENT OF THIS
HONBLE COURT REPORTED IN PHILIP GEORGE
VS. STATE OF KERALA (2014 (2) KLT 116).
Exhibit P9 TRUE COPY OF THE ORDER OF THIS HONBLE
COURT DATED 17.10.2017 IN WPC NO.
33150/2017.
Exhibit P1 TRUE COPY OF THE NOTICE PUBLISHED BY
THE COCHIN TOWN PLANNING TRUST,
INVITING APPLICATIONS FOR THE SALE OF
HOUSE PLOTS.
Exhibit P10(A) TRUE COPY OF THE NEWS ITEM PUBLISHED IN
2025:KER:42233
THE MALAYALA MANORAMA DAILY DATED
23.6.2014.
Exhibit P10(B) TRUE COPY OF THE NEWS ITEM PUBLISHED IN
THE MATHRUBHUMI DAILY DATED 5.11.2014.
Exhibit P10(C) TRUE COPY OF THE NEWS ITEM APPEARED IN
THE MATHRUBHUMI DAILY DATED 11.8.2015.
Exhibit P10 (D) TRUE COPY OF THE NEWS ITEM APPEARED IN
THE DEEPIKA DAILY DATED 30.12.2017.
Exhibit P10(E) TRUE COPY OF THE NEWS ITEM APPEARED IN
THE MALAYALA MANORAMA DAILY DATED
2.1.2018.
Exhibit P10(F) TRUE COPY OF THE NEWS ITEM APPEARED IN
THE DEEPIKA DAILY DATED 28.6.2018.
Exhibit P10(G) TRUE COPY OF THE NEWS ITEM APPEARED IN
THE DEEPIKA DAILY DATED 6.11.2019.
Exhibit P11 TRUE COPY OF THE NOTICE DATED 19.3.2021
ISSUED BY THE 3RD RESPONDENT.
Exhibit P12 TRUE COPY OF THE REPRESENTATION DATED
5.4.2021 SUBMITTED BY THE 1ST
PETITIONER BEFORE THE 1ST RESPONDENT.
Exhibit P13 TRUE COPY OF THE ORDER DATED 17.4.2021
ISSUED BY THE 3RD RESPONDENT.
Exhibit P10 TRUE COPY OF THE NEWS ITEM PUBLISHED IN
THE MANGALAM DAILY DATED 15.8.2013.
