Kerala High Court
Basheer C.K vs The Kozhikode Corporation on 18 March, 2022
Author: P.B.Suresh Kumar
Bench: P.B.Suresh Kumar
WP(C) No.21634/2020 1/4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.B.SURESH KUMAR
Friday, the 18th day of March 2022 / 27th Phalguna, 1943
WP(C) NO.21634 OF 2020(D)
PETITIONER:
BASHEER C.K., AGED 47 YEARS, S/O.AYAMMED KUTTY, CHENNAN KULANGARA
HOUSE, MANGAD, PUTHUR P.O., KOZHIKODE DISTRICT-673 582, REPRESENTED
BY POWER OF ATTORNEY HOLDER HUSSAIN HAJI.P.P.
BY ADVS: SRI.ABDUL JAWAD K. &
SMT.A.GRANCY JOSE,
RESPONDENTS:
1. THE KOZHIKODE CORPORATION, REPRESENTED BY ITS SECRETARY, CALICUT
BEACH, NEAR AKASHVANI, KOZHIKODE DISTRICT-673 032.
2. THE SECRETARY, THE KOZHIKODE CORPORATION, CALICUT BEACH, NEAR
AKASHVANI, KOZHIKODE DISTRICT-673 032.
3. THE STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT,
LOCAL SELF GOVERNMENT DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM
695033
4. ADDL.R4. THE SECRETARY TO GOVERNMENT LOCAL SELF GOVERNMENT
DEPARTMENT, GOVERNMENT OF KERALA, THIRUVANANTHAPURAM.
5. ADDL.R5. THE DIRECTOR OF MUNICIPALITIES, THIRUVANANTHAPURAM
6. ADDL.R6.THE DIRECTOR OF PANCHAYATS, THIRUVANANTHAPURAM.
7. ADDL.R7.THE CHIEF TOWN PLANNER, GOVERNMENT OF KERALA,
THIRUVANANTHAPURAM
8. ADDL.R8.THE DISTRICT TOWN PLANNER, THIRUVANANTHAPURAM.
9. ADDL.R9.THE DISTRICT TOWN PLANNER, KOLLAM DISTRICT.
10. ADDL.R10.THE DISTRICT TOWN PLANNER, ALAPPUZHA DISTRICT.
11. ADDL.R11.THE DISTRICT TOWN PLANNER, PATHANAMTHITTA DISTRICT
12. ADDL.R12.THE DISTRICT TOWN PLANNER, KOTTAYAM DISTRICT
13. ADDL.R13.THE DISTRICT TOWN PLANNER, IDUKKI DISTRICT
14. ADDL.R14.THE DISTRICT TOWN PLANNER, ERNAKULAM DISTRICT
15. ADDL.R15.THE DISTRICT TOWN PLANNER, THRISSUR DISTRICT.
16. ADDL.R16.THE DISTRICT TOWN PLANNER, PALAKKAD DISTRICT
17. ADDL.R17.THE DISTRICT TOWN PLANNER, MALAPPURAM DISTRICT
18. ADDL.R18.THE DISTRICT TOWN PLANNER, KOZHIKODE DISTRICT
19. ADDL.R19.THE DISTRICT TOWN PLANNER, WAYANAD DISTRICT
20. ADDL.R20.THE DISTRICT TOWN PLANNER, KANNUR DISTRICT.
21. ADDL.R21.THE DISTRICT TOWN PLANNER, KASARAGOD DISTRICT. ADDL. R4 TO
21 ARE SUO MOTU IMPLEADED AS PER ORDER DATED 15.01.2021 IN WPC NO.
21634/2020.
BY R1 & R2 G.SANTHOSH KUMAR, STANDING COUNSEL
BY R3 TO R21 GOVERNMENT PLEADER
WP(C) No.21634/2020 2/4
BY SANTHOSH MATHEW, AMICUS CURIAE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ORDERS ON 18.03.2022
AND UPON THE JUDGMENT DATED 22.06.2021, THE COURT ON THE SAME DAY
DELIVERED THE FILLOWING:
WP(C) No.21634/2020 3/4
P.B.SURESH KUMAR, J.
-----------------------------------------------
W.P.(C) No.21634 of 2020
-----------------------------------------------
Dated this the 18th day of March, 2022.
ORDER
The respondents concerned are permitted to implement the directions contained in the judgment in terms of the plan of action mentioned in paragraphs 6 to 9 in the affidavit dated 02.03.2022 filed by the Chief Town Planner in R.P.No.653 of 2021. The time limit prescribed in the judgment shall be strictly adhered to, and statements shall be filed periodically indicating compliance of the plan of action.
Sd/-
P.B.SURESH KUMAR, JUDGE Mn 18-03-2022 /True Copy/ Assistant Registrar WP(C) No.21634/2020 4/4