P. Mohana Chandran vs. State Of Kerala - Kerala High Court, 12 November 2018

Cause title — parties, addresses and appearances

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE SHAJI P.CHALY MONDAY ,THE 12TH DAY OF NOVEMBER 2018 / 21ST KARTHIKA, 1940 WP(C).No. 36624 of 2018 PETITIONER/S: 1 P. MOHANA CHANDRAN, PROPRIETOR, M/S DARSANA ADVERTISING, 39/1789-C, 4TH FLOOR, DARSANAM, KALATHIPARAMBU ROAD, COCHIN - 682 016. 2 RADHAKRISHNAN, AGED 52 YEARS S/O. LAKSHMIKUTTYAMMA, MELETHU HOUSE, MARADU P.O., KUNDANOOR,KOCHI-16 BY ADVS. SRI.LAL K.JOSEPH SRI.A.A.ZIYAD RAHMAN RESPONDENT/S: 1 STATE OF KERALA, REP. BY ITS SECRETARY, DEPARTMENT OF LOCAL SELF GOVERNMENT THIRUVANANTHAPURAM. PIN - 695 001. 2 MARADU MUNCIPALITY, MARADU, REPRESENTED BY ITS SECRETARY-680027 R1 BY SRI. P.M.MANOJ, SR.GP R2 BY SRI.T.R.RAJAN, SC THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 12.11.2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: WP(C).No. 36624 of 2018 2

JUDGMENT This writ petition is filed by the petitioner seeking the following reliefs:- “i) To issue a writ of certiorari or any other appropriate writ or order to quash Exhibit P8, ii) To issue a writ of mandamus or any other appropriate writ or order directing the 2nd respondent to give an opportunity for the petitioners to hear upon Ext.P9 before initiating any further coercive steps, iii) Pass such other orders which this Honourable Court may deem fit in the facts and circumstances of the case.”

Today, when the matter is taken up, learned counsel for the petitioner sought permission to withdraw the writ petition. Therefore, the writ petition is dismissed as withdrawn. SHAJI P.CHALY JUDGE uu 12.11.2018

WP(C).No. 36624 of 2018 3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE APPLICATION DATED 2/2/2015 FOR ERECTION OF THE HOARDING AND THE STABILITY CERTIFICATE EXHIBIT P2OF THE WRITTEN REQUEST DATED 20/4/2015 TO THE COUNCIL EXHIBIT P3OF THE ADVERTISEMENT TAX RECEIPT DATED 8/1/2015 EXHIBIT P4OF THE ADVERTISEMENT TAX RECEIPT DATED 8/1/2016 EXHIBIT P5OF THE ADVERTISEMENT TAX RECEIPT DATED 4/4/2017 EXHIBIT P5 AOF THE ADVERTISEMENT TAX RECEIPT DATED 4/4/2017 EXHIBIT P5 BOF THE ADVERTISEMENT TAX RECEIPT DATED 4/4/2017 EXHIBIT P6OF THE REGISTRATION CERTIFICATE DATED 1/7/2017 UNDER THE GST EXHIBIT P7OF HE RECEIPTS DATED 10/10/2017 EXHIBIT P8OF THE NOTICE DATED 26/102/18 EXHIBIT P9OF THE OBJECTION DATED 31/10/2018 EXHIBIT P10OF THE INTERIM ORDER DATED 18/9/18 IN WP(C) 22750/18 EXHIBIT P10 AOF THE INTERIM ORDER DATED 3/10/18 IN WP(C) 22750/18 EXHIBIT P11OF THE INTERIM ORDER DATED 10/10/18 IN WP(C) 22750/18 EXHIBIT P12OF THE INTERIM ORDER DATED 2/6/11 IN WP(C) 4298/11

WP(C).No. 36624 of 2018 4 EXHIBIT P13OF THE PHOTOGRAPH OF THE HOARDING ERECTED BY THE PETITIONERS IN THE PRIVATE PLACES EXHIBIT P14OF THE PHOTOGRAPH OF THE HOARDING ERECTED BY THE PETITIONERS IN THE PRIVATE PLACES EXHIBIT P15OF THE PHOTOGRAPH OF THE HOARDING ERECTED BY THE PETITIONERS IN THE PRIVATE PLACES RESPONDENT'S EXHIBITS:NIL //// P.A. TO JUDGE