Janeesh P.S. vs. The Thrissur Corporation
Held
The Court noted that the construction is over and the building has been regularised. Therefore, no further action is required in the writ petition.
Facts
The petitioner challenged a stop memo against construction and a consequential order threatening to disconnect electricity. The construction is now complete and the building has been regularised.
Key Issues
Whether the stop memo and consequential electricity disconnection threat are still valid after construction completion and regularization.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P. WEDNESDAY, THE 24TH DAY OF JULY 2024 / 2ND SRAVANA, 1946 WP(C) NO. 19345 OF 2021 PETITIONER: BABU.C.P., AGED 61 YEARS S/O. C.J PALU, RESIDING IN THE ADDRESS CHIRIYANKANDATH HOUSE, MISSION QUARTERS, THRISSUR DISTRICT-680 001. BY ADV G.SREEKUMAR (CHELUR) RESPONDENTS: 1 THE STATE OF KERALA, REPRESENTED BY THE SECRETARY TO THE GOVERNMENT, LOCAL SELF GOVERNMENT DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM DISTRICT-695 001. 2 THE THRISSUR MUNICIPAL CORPORATION, REPRESENTED BY ITS SECRETARY, M O ROAD, THRISSUR DISTRICT-680 001. 3 THE ASSISTANT ENGINEER, THRISSUR MUNICIPAL CORPORATION, ZONAL OFFICE, AYYANTHOLE P.O., THRISSUR DISTRICT-680 003. 4 THE DISTRICT COLLECTOR, OFFICE OF THE DISTRICT COLLECTOR, COLLECTORATE, CIVIL LANE, AYYANTHOLE P.O., THRISSUR DISTRICT-680 003. 5 THE REVENUE DIVISIONAL OFFICER, OFFICE OF THE REVENUE DIVISIONAL OFFICER, COLLECTORATE, CIVIL LANE, AYYANTHOLE P.O., THRISSUR DISTRICT-680 003. BY ADV SHRI. SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION SMT.DEVI SHRI.R - GP
W.P.(C).No.19345 of 2021 & connected cases 2 THIS WRIT PETITION (CIVIL) HAVING BEE
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