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Kerala High Court

The Federation Of Housing Societies And ... vs The State Of Kerala on 11 September, 2023

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

WP(C) No.21134/2022                             1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
            Monday, the 11th day of September 2023 / 20th Bhadra, 1945
                              WP(C) NO. 21134 OF 2022
   PETITIONER:

          THE FEDERATION OF HOUSING SOCIETIES AND COMMERCIAL BUILDING OWNERS
          OF STADIUM LINK ROAD,A SOCIETY REGISTERED UNDER THE PROVISIONS OF
          THE TRAVANCORE COCHIN LITERARY, SCIENTIFIC AND CHARITABLE SOCIETIES
          REGISTRATION ACT 1955 WITH REGISTRATION NO.EKM/TC/157/2021 HAVING
          ITS REGISTERED OFFICE AT SKYLINE APARTMENTS, BARONS, SKYLINE
          IMPERIAL GARDENS, NEAR IMA HOUSE, J.N. STADIUM LINK ROAD, KOCHI -
          682 025., REPRESENTED BY ITS GENERAL CONVENER RAJAGOPAL K.A., SON OF
          LATE ACHUTHANKUTTY, AGED 48 YEARS.

   RESPONDENTS:

      1. THE STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
         LOCAL SELF GOVERNMENT INSTITUTION DEPARTMENT, GOVERNMENT
         SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
                  AND 2 OTHERS


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to direct respondents 2 and 3 to desist from renaming the Stadium
   Link Road to that of St. Kuriakose Elias Chavara Achan Road without
   convening the Ward Committee/Ward Sabhas as contemplated under the Proviso
   to Sub Section 1 of Section 379 of the Kerala Municipality Act 1979,
   pending disposal of the above writ petition, so as to secure the ends of
   justice.


        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of WP(C) and this court's order dated
   25.08.2023 and upon hearing the arguments of M/S P.O.THOMAS, T.MADHU,
   C.R.SARADAMANI, SHAHID AZEEZ and RENJISH S. MENON, Advocates for the
   petitioner, GOVERNMENT PLEADER for R1 and of SRI. SOBHAN GEORGE, STANDING
   COUNSEL for R2 and R3, the court passed the following:

                                           ORDER

Interim order shall stand extended by two months.

11.09.2023 Sd/- BECHU KURIAN THOMAS, JUDGE 11-09-2023 /True Copy/ Assistant Registrar