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Kerala High Court
Ramachandran vs The State Of Kerala on 27 January, 2026
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
W.P.(C) Nos. 6109 & 6135 of 2025
1
2026:KER:6537
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 27TH DAY OF JANUARY 2026 / 7TH MAGHA, 1947
WP(C) NO. 6109 OF 2025
PETITIONER/S:
1 ANANTHA NARAYANAN,
AGED 69 YEARS
S/O K R KRISHNAN ACHARI, RESIDING AT
KUNDANOOR HOUSE, POOTHOLE P O , THRISSUR
DISTRICT, PIN - 680004
2 SHIVARAMAN,
AGED 62 YEARS
S/O. K R KRISHNAN ACHARI, RESIDING AT
KUNDANOOR HOUSE, POOTHOLE P O , THRISSUR
DISTRICT, PIN - 680004
BY ADV. SHRI.G.SREEKUMAR (CHELUR)
RESPONDENT/S:
1 THE STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO THE
GOVERNMENT, LOCAL SELF GOVERNMENT DEPARTMENT
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM P
O, THIRUVANANTHAPURAM DISTRICT, PIN - 695001
2 THE THRISSUR MUNICIPAL CORPORATION
REPRESENTED BY ITS SECRETARY, OFFICE OF THE
THRISSUR MUNICIPAL CORPORATION, THRISSUR P O
THRISSUR DISTRICT, PIN - 680001
3 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, OFFICE OF
W.P.(C) Nos. 6109 & 6135 of 2025
2
2026:KER:6537
THE THRISSUR MUNICIPAL CORPORATION, THRISSUR
P O , THRISSUR DISTRICT, PIN - 680001
4 CLEAN CITY MANAGER,
OFFICE OF THE THRISSUR MUNICIPAL
CORPORATION, MUNICIPAL OFFICE, THRISSUR P.O,
THRISSUR DISTRICT, PIN - 680001
5 SATHYAPRABHA
AGED 57 YEARS
W/O LATE RADHAKRISHNAN, RESIDING AT KURUVATH
HOUSE, POOTHOLE DESOM, POOTHOLE P O,
THRISSUR DISTRICT ,, PIN - 680004
6 RAKESH K.R.,
AGED 38 YEARS
S/O LATE RADHAKRISHNAN, RESIDING AT KURUVATH
HOUSE, POOTHOLE DESOM, POOTHOLE P O,
THRISSUR DISTRICT, PIN - 680004
7 RESHMI K. R.,
AGED 37 YEARS
D/O LATE LATE RADHAKRISHNAN, RESIDING AT
KURUVATH HOUSE, POOTHOLE DESOM, POOTHOLE P
O, THRISSUR DISTRICT, PIN - 680004
BY ADVS.
SHRI.SANTHOSH P.PODUVAL
SHRI.SANTHOSH PETER (MAMALAYIL)
SRI.P.N.ANOOP
SRI.M.S.SANDEEP SUDHAKARAN
SMT.MEGHA MOL S.
SRI.P.S.NANDANAN
SHRI.NADEEM NAZAR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.01.2026, ALONG WITH WP(C).6135/2025,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos. 6109 & 6135 of 2025
3
2026:KER:6537
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 27TH DAY OF JANUARY 2026 / 7TH MAGHA, 1947
WP(C) NO. 6135 OF 2025
PETITIONER/S:
RAMACHANDRAN,
AGED 62 YEARS
S/O KRISHNANKUTTY, RESIDING AT VADAKOOT
HOUSE, POONKUNNAM P.O. , THRISSUR DISTRICT,
PIN - 680002
BY ADV SHRI.G.SREEKUMAR (CHELUR)
RESPONDENT/S:
1 THE STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO THE
GOVERNMENT, LOCAL SELF GOVERNMENT
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM P O, THIRUVANANTHAPURAM
DISTRICT, PIN - 695001
2 THE THRISSUR MUNICIPAL CORPORATION
REPRESENTED BY ITS SECRETARY, OFFICE OF THE
THRISSUR MUNICIPAL CORPORATION, THRISSUR P O
THRISSUR DISTRICT ,, PIN - 680001
3 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, OFFICE OF
THE THRISSUR MUNICIPAL CORPORATION, THRISSUR
P O , THRISSUR DISTRICT, PIN - 680001
4 CLEAN CITY MANAGER,
W.P.(C) Nos. 6109 & 6135 of 2025
4
2026:KER:6537
OFFICE OF THE THRISSUR MUNICIPAL
CORPORATION, MUNICIPAL OFFICE, THRISSUR P O,
THRISSUR DISTRICT ,, PIN - 680001
5 SATHYAPRABHA,
AGED 57 YEARS
W/O LATE RADHAKRISHNAN, RESIDING AT KURUVATH
HOUSE, POOTHOLE DESOM, POOTHOLE P O,
THRISSUR DISTRICT, PIN - 680004
6 RAKESH K. R.,
S/O LATE RADHAKRISHNAN, RESIDING AT KURUVATH
HOUSE, POOTHOLE DESOM, POOTHOLE P O,
THRISSUR DISTRICT, PIN - 680004
7 RESHMI K. R.,
AGED 38 YEARS
D/O LATE LATE RADHAKRISHNAN, RESIDING AT
KURUVATH HOUSE, POOTHOLE DESOM, POOTHOLE P
O, THRISSUR DISTRICT, PIN - 680004
BY ADVS.
SHRI.SANTHOSH P.PODUVAL
SHRI.SANTHOSH PETER (MAMALAYIL)
SHRI.NADEEM NAZAR
SRI.P.N.ANOOP
SRI.M.S.SANDEEP SUDHAKARAN
SRI.P.S.NANDANAN
SMT.MEGHA MOL S.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.01.2026, ALONG WITH WP(C).6109/2025,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) Nos. 6109 & 6135 of 2025
5
2026:KER:6537
P.V.KUNHIKRISHNAN, J.
---------------------------------------------
W.P.(C) Nos. 6109 & 6135 of 2025
------------------------------------------------
Dated this the 27th day of January, 2026
JUDGMENT
These two Writ Petitions are connected and
therefore, I am disposing of these two Writ Petitions
by a common judgment.
2. The impugned orders in these cases are
admittedly appealable orders. If that be the case, I
am of the considered opinion that these Writ Petitions
need not be retained here. The petitioners are free to
agitate the same before the appropriate authority in
accordance with the law.
3. At this stage, the counsel appearing for the
petitioners submitted that a breathing time may be
given to approach the appellate authority. I think that
prayer can be allowed.
W.P.(C) Nos. 6109 & 6135 of 2025
2026:KER:6537
Therefore, these Writ Petitions are disposed of.
The status quo as on today shall be continued for a
period of one month.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
DM
Judgment reserved NA
Date of Judgment 27.01.2026
Judgment dictated 27.01.2026
Draft Judgment placed 27.01.2026
Final Judgment uploaded 29.01.2026
W.P.(C) Nos. 6109 & 6135 of 2025
2026:KER:6537
APPENDIX OF WP(C) NO. 6109 OF 2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE COMMON ORDER
PASSED IN R C P NOS 78, 79 AND 81
OF 2017 ON THE FILE OF THE RENT
CONTROL COURT, THRISSUR ORDER DATED
31.3.23
EXHIBIT P2 TRUE COPY OF THE ORDER PASSED IN I
A NO 1 OF 24 IN R C A NO 79 OF 24
DATED 12.6.24 ON THE FILE OF THE
RENT CONTROL APPELLATE AUTHORITY,
THRISSUR
EXHIBIT P3 TRUE COPY OF THE CERTIFICATE ISSUED
BY THE DISTRICT INDUSTRIES CENTER,
THRISSUR TO THE 2ND PETITIONER
DATED 16.12.1988
EXHIBIT P4 TRUE COPY OF THE LICENSE ISSUED BY
THE THRISSUR MUNICIPAL CORPORATION
ISSUED DATED NIL
EXHIBIT P5 TRUE COPY OF THE COMMUNICATION
RECEIVED BY THE PETITIONERS DATED
20.12.24
EXHIBIT P6 TRUE COPY OF THE REPLY GIVEN BY THE
FIRST PETITIONER TO THE RESPONDENTS
3 AND 4 DATED 6.1.25
EXHIBIT P7 TRUE COPY OF THE ORDER PASSED BY
THE CORPORATION DATED 13.2.2025
W.P.(C) Nos. 6109 & 6135 of 2025
2026:KER:6537
APPENDIX OF WP(C) NO. 6135 OF 2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE COMMON ORDER
PASSED IN R C P NOS 78, 79 AND 81
OF 2017 ON THE FILE OF THE RENT
CONTROL COURT, THRISSUR ORDER DATED
31.3.23
EXHIBIT P2 TRUE COPY OF THE ORDER PASSED IN I
A NO 1 OF 24 IN R C A NO 75 OF 24
DATED 22.6.24 ON THE FILE OF THE
RENT CONTROL APPELLATE AUTHORITY,
THRISSUR
EXHIBIT P3 TRUE COPY OF THE CERTIFICATE ISSUED
BY THE DISTRICT INDUSTRIES CENTER,
THRISSUR TO THE PETITIONER DATED
28.3.92 POINTING OUT THE
COMMENCEMENT OF THE JOB ON 8.3.92
EXHIBIT P4 TRUE COPY OF THE LICENSE ISSUED BY
THE THRISSUR MUNICIPAL CORPORATION
ISSUED DATED 26.3.24
EXHIBIT P5 TRUE COPY OF THE COMMUNICATION
RECEIVED BY THE PETITIONER DATED
28.12.24
EXHIBIT P6 TRUE COPY OF THE REPLY GIVEN BY THE
PETITIONER TO THE RESPONDENTS 3 AND
4 DATED 6.1.25
EXHIBIT P7 TRUE COPY OF THE ORDER PASSED BY
THE CORPORATION DATED 13.2.2025
