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Kerala High Court
B.Sasikumar vs Kayamkulam Municipality on 31 March, 2026
2026:KER:30513
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WP(C) No. 17975 of 2020
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.M.MANOJ
TUESDAY, THE 31ST DAY OF MARCH 2026 / 10TH CHAITHRA,
1948
WP(C) NO. 17975 OF 2020
PETITIONER:
B.SASIKUMAR, AGED 56 YEARS
S/O.BHASKARAN, RESIDING AT KALLUMPURATH
THONDIYATHU THARAYIL HOUSE, CHERAVALLY MURI,
KAYAMKULAM VILLAGE, ALAPPURATHU HOUSE,
CHIRAKKADAVAM MURI, KAYAMKULAM VILLAGE,
KAYAMKULAM P.O., ALAPPUZHA DISTRICT - 690502.
BY ADVS.
SRI.C.D.ANIL
SRI.OMAR SALIM
SRI.ABDULLA ZIYAD
KUM. K. REMIYA RAMACHANDRAN
RESPONDENTS:
1 KAYAMKULAM MUNICIPALITY
KAYAMKULAM P.O., ALAPPUZHA DISTRICT - 690 502,
REPRESENTED BY ITS SECRETARY.
2 THE SECRETARY, KAYAMKULAM MUNICIPALITY
KAYAMKULAM P.O., ALAPPUZHA - 690 502.
3 THE DISTRICT POLICE CHIEF
DISTRICT POLICE HEAD QUARTERS, CCSB ROAD,
CIVIL STATION WARD, ALAPPUZHA - 688 012.
4 STATION HOUSE OFFICER
KAYAMKULAM POLICE STATION, KAYAMKULAM,
ALAPPUZHA - 690502.
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WP(C) No. 17975 of 2020
5 B.S.KRISHNAKUMAR
NOW RESIDING AT OORAYI PARAMBIL, PALACE ROAD,
KRISHNAPURAM MURI, KAYAMKULAM P.O., ALAPPUZHA
- 690 502, FROM ALAPURATHU VEEDU,
CHIRAKKADAVOM MURI, KAYAMKULAM VILLAGE- 690
502.
BY ADV SRI.T.R.RAJAN
OTHER PRESENT:
SMT.MABLE C KURIAN,GOVERNMENT PLEADER
SMT.A.SHALINI LAL,SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY
HEARD ON 31.03.2026, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
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WP(C) No. 17975 of 2020
JUDGMENT
Dated this the 31st day of March, 2026
The writ petition is preferred for implementation of
Ext.P7 order and to direct respondents 1 and 2 to initiate
appropriate proceedings for demolition of the unauthorized
construction in defiance of Ext.P7 order with effect from
12.06.2020. On 15.09.2020, while admitting the matter, this
Court passed the following order:
"Admit.
Government Pleader takes notice for respondents 3
and 4. Standing Counsel takes notice for
respondents 1 and 2. Issue notice by speed post to
the fifth respondent.
Pending disposal of the writ petition, the second
respondent shall give a communication forthwith to
the fourth respondent as to whether Ext.P7 interim
order of the Tribunal for Local Self Government
Institutions is still in force and if the second
respondent gives such a communication, the fourth
respondent shall ensure compliance of Ext.P7 order
until otherwise ordered by the second respondent."
2. Since the order was issued on 15.09.2020
and no further complaints have been raised with respect to
the non-compliance of the same, there is no necessity to
keep this writ petition pending before this Court.
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3. Smt. Salini Lal, the learned Standing
Counsel appearing for the respondent Municipality, also
submitted that no further steps are required in the matter,
as there is no complaint regarding non-compliance with the
order dated 15.09.2020.
The writ petition is disposed of accordingly.
sd/-
P.M.MANOJ
JUDGE
das
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APPENDIX OF WP(C) NO. 17975 OF 2020
PETITIONER EXHIBITS
EXHIBIT P1 THE TRUE COPY OF THE TAX RECEIPT
DATED 13/08/2020 FOR THE PERIOD 2020-
2021.
EXHIBIT P2 THE TRUE COPY OF THE PARTITION DEED
NO.2224 OF 2002 DATED 17/10/2002.
EXHIBIT P3 THE TRUE COPY OF THE APPLICATION
SUBMITTED BEFORE THE PUBLIC
INFORMATION OFFICER, KAYAMKULAM
MUNICIPALITY UNDER RIGHT TO
INFORMATION ACT DATED 4/3/2020.
EXHIBIT P4 THE TRUE COPY OF THE PLAINT IN OS
NO.120/2020 DATED 18/3/2020.
EXHIBIT P5 THE PHOTO COPY OF THE SKETCH AS
ANNEXURE NO.9 IN OS NO.120/2020.
EXHIBIT P6 THE TRUE PHOTOCOPY OF THE BUILDING
PERMIT VIDE NO.TP1-BA(280691)/2019
DATED 1/10/2019.
EXHIBIT P7 THE TRUE COPY OF THE ORDER IN IA
461/2020 IN APPEAL NO.254/2020 DATED
12/6/2020 ON THE FILE OF LSGIT.
EXHIBIT P8 THE PHOTOGRAPH DATED 18/6/2020.
EXHIBIT P9 THE TRUE COPY OF THE RECEIPT ISSUED
BY THE 1ST RESPONDENT DATED
15/6/2020.
EXHIBIT P10 PHOTOGRAPH SHOT ON 25/6/2020.
EXHIBIT P11 THE TRUE COPY OF THE APPLICATION
SUBMITTED BEFORE THE 2ND RESPONDENT
DATED 25/6/2020.
EXHIBIT P12 THE TRUE COPY OF THE RECEIPT ISSUED
BY THE 1ST RESPONDENT VIDE INWARD
NO.11827 DATED 25/6/2020.
EXHIBIT P13 THE TRUE COPY OF THE COMPLAINT LAID
BEFORE THE 4TH RESPONDENT DATED
26/6/2020.
EXHIBIT P14 THE TRUE COPY OF THE COMPLAINT LAID
BEFORE THE 3RD RESPONDENT DATED
1/7/2020.
EXHIBIT P15 THE TRUE COPY OF THE RECEIPT ISSUED
BY THE 3RD RESPONDENT DATED 1/7/2020.
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EXHIBIT P16 PHOTOGRAPH DATED 3/7/2020.
EXHIBIT P17 LEGAL NOTICE DATED 29/7/2020.
EXHIBIT P18 PHOTOGRAPH DATED 12/8/2020.
EXHIBIT P19 PHOTOGRAPH DATED 22/8/2020.
