Kerala High Court
C.T.Ignatious vs K.M.Basheer Ma on 2 November, 2011
Author: P.R. Ramachandra Menon
Bench: P.R.Ramachandra Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HON'BLE ACTING CHIEF JUSTICE MRS.MANJULA CHELLUR
&
THE HONOURABLE MR.JUSTICE P.R.RAMACHANDRA MENON
MONDAY, THE 23RD DAY OF JANUARY 2012/3RD MAGHA 1933
COC.No. 102 of 2012 (S) IN WA/1253/2011
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AGAINST THE JUDGMENT IN WA.1253/2011 DATED 02.11.2011
PETITIONER(S)/4TH RESPONDENT:
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C.T.IGNATIOUS
S/O.THOMAS, AGED 75 YEARS, CHUNGATH HOUSE
12/17, COIMBATORE ROAD, SULTANPET
PALAKKAD-678001.
BY ADV. SRI.U.BALAGANGADHARAN
RESPONDENTS:
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K.M.BASHEER MA, LLM,
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
SECRETARY, PALAKKAD MUNICIPALITY, MUNICIPAL OFFICE
PALAKKAD-678001.
BY ADV. SRI.C. SURESH MENON
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 23-01-2012, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
MANJULA CHELLUR, Ag. C.J. &
P.R. RAMACHANDRA MENON J.
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Cont. Case No. 102 Of 2012
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Dated, this the 23rd day of January, 2012
JUDGMENT
Manjula Chellur, Ag.C.J. The learned standing counsel appearing for the respondent Municipality submits that the plan submitted by the petitioner way back in 1995 is missing and therefore, they require a fresh plan to be submitted by the petitioner so as to consider the same for issuance of permission for construction of the building.
2. Accordingly, the contempt matter is closed, directing the respondent to issue permission for construction of the building within two months from the date of receipt of application seeking permission to construct the building along with the fresh plan.
Sd/-
MANJULA CHELLUR, Ag. CHIEF JUSTICE Sd/ P. R. RAMACHANDRA MENON, JUDGE kmd /True copy/ P.A. to Judge