Kerala High Court
Thrikkakara G.C.D.A. House Owners' vs The State Of Kerala on 18 July, 2008
Author: Kurian Joseph
Bench: Kurian Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 16827 of 2005(C)
1. THRIKKAKARA G.C.D.A. HOUSE OWNERS'
... Petitioner
2. DR.GEORGE MATHEW,
Vs
1. THE STATE OF KERALA, REPRESENTED
... Respondent
2. THE GREATER COCHIN DEVELOPMENT
For Petitioner :SRI.S.V.BALAKRISHNA IYER (SR.)
For Respondent :SRI.P.R.RAMACHANDRA MENON, SC,GCDA
The Hon'ble MR. Justice KURIAN JOSEPH
Dated :18/07/2008
O R D E R
KURIAN JOSEPH, J.
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W.P.(C) No. 16827 OF 2005
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Dated this the 18th day of July, 2008.
J U D G M E N T
This writ petition is filed with the following prayer:
i) Issue a writ of mandamus or any other appropriate writ, order or direction restraining the respondents from converting the existing open space and common amenities withing the Surabhi Nagar Colony under the Thrikkakara Pattupurackal Scheme into built up area for any BOT Flat Complex or otherwise.
It is seen that the petitioners have filed Exhibit P4 representation before the second respondent. There will be a direction to the second respondent to consider Exhibit P4 with notice to the petitioners and pass appropriate orders thereon in accordance with law, expeditiously. Interim order passed by this Court will continue till such time.
This writ petition is disposed of as above.
KURIAN JOSEPH, JUDGE.
smp KURIAN JOSEPH, J.
W.P.(C) No. 16827 OF 2005 J U D G M E N T 18.07.2008