2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.21401 OF 2019

PETITIONER:

JAMAL.K.M

AGED 58 YEARS

S/O.LATE P.M.MUHAMMED KUNJU, RINSHAD MANZIL,

KUHAYATTIKKARA P.O, ARAYANKAVU, ERNAKULAM-682 315

BY ADV.SRI.KALEESWARAM RAJ

BY ADV.SRI.VARUN C.VIJAY

BY ADV.SMT.ARUNA

BY ADV.SMT.THULASI K. RAJ

BY ADV.SMT.MAITREYI SACHIDANANDA HEGDE

RESPONDENTS:

1 STATE OF KERALA

REPRESENTED BY SECRETARY TO GOVERNMENT,

DEPARTMENT OF LOCAL SELF GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM-695 001

2 KOCHI MUNICIPAL CORPORATION,

REPRESENTED BY ITS SECRETARY, KOCHI MUNICIPAL

CORPORATION, KOCHI-682 011

3 SECRETARY,

KOCHI MUNICIPAL CORPORATION, KOCHI-682 011

4 TOWN VENDING COMMITTEE,

REPRESENTED BY ITS CHAIRMAN SECRETARY,

KOCHI MUNICIPAL CORPORATION, KOCHI-682 011

5 ADDL R5:

SRI.DEEPAK SHAH,

AGED 58 YEARS

TREASURER, PANAMPILLY NAGAR WELFARE ASSOCIATION,

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 2 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

PANAMPILLY NAGAR, COCHIN 682 036

6 ADDL R6:

GEORGE P.KORAH,

JOINT SECRETARY PANAMPILLY NAGAR WELFARE ASSOCIATION

PANAMPILLY NAGAR, COCHIN 682 036

[ADDL.R5 AND R6 ARE IMPLEADED AS PER ORDER DATED

27-9-2019 IN I.A.NO.1/2019]

7 ADDL R7:

THE SECRETARY,

GREATER COCHIN DEVELOPMENT AUTHORITY (GCDA),

KOCHI.

[ADDL.R7 IS SUO MOTU IMPLEADED AS PER ORDER DATED

26-11-2019 IN WP(C).]

8 ADDL R8:

COCHIN SMART MISSION LIMITED,

4TH FLOOR, JLN STADIUM, METRO STATION, KAL00R, KOCHI,

KERALA-682 017

[ADDL.R8 IS SUO MOTU IMPLEADED AS PER ORDER DATED

26-02-2021 IN WP(C)21401/2019].

9 ADDL.R9:

THE GENERAL SECRETARY (KMCC)

KERALA MERCHANTS CHAMBER OF COMMERCE (KMCC),

REPRESENTED BY ITS GENERAL SECRETARY,

1ST FLOOR, ALLIANCE RESIDENCY, MARINE DRIVE,

COCHIN-682031.

[ADDL.R9 IS IMPLEADED AS PER ORDER DATED 12.08.2021 IN

I.A.NO.1/2021 IN W.P.(C).NO.21401/2019]

0 ADDL.R10:

DISTRICT COLLECTOR

ERNAKULAM.

11 ADDL.R11:

COMMISSIONER OF POLICE,

KOCHI CITY, ABDUL KALAM MARG, MARINE DRIVE,

ERNAKULAM-682011.

[ADDL.R10 AND ADDL.R11 ARE SUO MOTU IMPLEADED AS PER

ORDER DATED 12/11/2021 IN W.P.(C).NO.21401/2019]

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 3 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

12 ADDL.R12:

REENA COELHO, JOINT SECRETARY, GIRI NAGAR RESIDENTS

ASSOCIATION, GIRI NAGAR, COCHIN-682020.

[ADDL.R12 IS IMPLEADED AS PER ORDER DATED 3/12/2021 IN

I.A.NO.6/2021 IN W.P.(C)).NO.21401/2019]

13 ADDL.R13:

ERNAKULAM DISTRICT PETTIKADA VANDIKADA VAYAPARI

ASSOCIATION,

C.S.ROAD, COCHIN-682011, ERNAKULAM

REPRESENTED BY ITS GENERAL SECRETARY PRAVEEN V.V,

[ADDL R13 IS IMPLEADED AS PER ORDER DATED 25-11-2022 IN

I.A.NO.3/2022 IN W.P(C).NO.21401/2019]

14 ADDL.R14:

ERNAKULAM SMALL SCALE MERCHANTS ASSOCIATION

REG: NO. 1243/19 REPRESENTED BY ITS SECRETARY

SHANMUGHADAS T.S, AGED 65 YEARS, S/O.SUBRAHMANAIAN

P.S., THOTTUNGAL HOUSE, ALIFAS ENCLAVE,

PUTHUKALAVATTOM, COCHIN-26

[ADDL.R14 IS IMPLEADED AS PER ORDER DATED 18/9/23 IN

I.A.NO.3/23 IN W.P(C).NO.21401/2019]

15 ADDL.R15:

RAHIM K.T

AGED 56 YEARS,

SECRETARY, KERALA HOTEL AND RESTAURANT ASSOCIATION,

ERNAKULAM, OFFICE OF THE OF THE DISTRICT COMMITTEE

KHRA, KHRA BHAVAN, M.G. ROAD, COCHIN – 682025

[ADDL.R15 IS IMPLEADED AS PER ORDER DATED 31/1/25 IN

I.A.NO.1/24 IN W.P(C).NO.21401/2019]

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY SMT.K.R.DEEPA, GOVERNMENT PLEADER

BY ADV.SRI.ANIL SIVARAMAN

BY ADV.SRI.THANKAPPAN M K

BY ADV.SRI.SRI.K.JAJU BABU (SR.)

BY ADV.SRI.BRIJESH MOHAN

BY ADV.SRI.M.K.DILEEPAN

BY ADV.SRI.JOHN K.GEORGE

BY ADV.SRI.ANOOP.V. NAIR

BY ADV.SMT.RAJI VINCENT

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 4 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

BY SRI.SMT.M.U.VIJAYALAKSHMI, SC, CSML

BY ADV.SRI.DEEPAK T.NEDUNGADAN

BY ADV.SRI.K.D.VINCENT

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

31.01.2025 ALONG WITH W.P(C).NO.3617 OF 2012 & CONNECTED

CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 5 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.3617 OF 2012

PETITIONER:

KERALA STATE STREET VENDORS CO-ORDINATION SAMATHI

AGED 37 YEARS

REPRESENTED BY SONIA GEROGE, CONVENER,

D/O.REV.M.E.GEORGE, SEWA, KRAD-51, KUNNUMPURAM,

THIRUVANANTHAPURAM - 6.

BY ADV.SRI.T.R.S.KUMAR

BY ADV.SRI.E.M.SUNIL KUMAR

BY ADV.SRI.G.VIJAYAN

RESPONDENTS:

1 GOVERNMENT OF INDIA

REPRESENTED BY SECRETARY, MINISTRY OF HOUSING & URBAN

POVERTY ALLEVIATION, NIRMAN BHAVAN, NEW DELHI - 110001.

2 THE STATE OF KERALA

REPRESENTED BY THE CHIEF SECRETARY,

GOVERNMENT SECRETRIAT, THIRUVANANTHAPURAM - 695001

3 THE SECRETARY TO GOVERNMENT

PWD, GOVERNMENT SECRETRIAT, THIRUVANANTHAPURAM - 695001

4 THE DISTRICT COLLECTOR

ERNAKULAM 682030

5 CORPORATION OF COCHIN

REPRESENTED BY ITS SECRETARY – 682011

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 6 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY SMT.K.R.DEEPA, GOVERNMENT PLEADER

BY SRI.T.C.KRISHNA, SENIOR PANEL COUNSEL

BY ADV.SRI.PARAMESWARAN NAIR, ASG OF INDIA

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND CONNECTED

CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 7 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.17012 OF 2013

PETITIONER:

K.G.MOHANAN

KRIYIL (H), KODANTHURUTHY, KUTHIATHODE P.O,

CHERTHALA, ALAPPUZHA, PIN - 688533

BY ADV.SRI.PAUL JACOB

RESPONDENTS:

1 CORPORATION OF COCHIN

COCHIN - 682011, REPRESENTED BY ITS SECRETARY.

2 SECRETARY,

CORPORATION OF COCHIN, COCHIN - 682011

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND CONNECTED

CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 8 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.16559 OF 2019

PETITIONERS:

1 P.J.JOSEPH

AGED 58 YEARS

S/O.P.C.JOSEPH, PUTHUSSERY HOUSE, NEAR ST.MARY'S

SCHOOL, SOUTH CHITTOOR P.O, ERNAKULAM-682 027

2 GOPAKUMAR P.K.,

AGED 47 YEARS

S/O.NARAYANAN, VETTIKKATTUPARAMBIL,POOVANTHURUTHU P.O.,

NATTAKAM, KOTTAYAM-686 012

3 ABUTHAHIR E.P.,

AGED 33 YEARS

S/O.PAREED, EDAKKATTUPARAMBU, KOMBARA, ERNAKULAM.

4 I.P.DEVESSY,

AGED 52 YEARS

S/O.PAULO, INCHAKKA HOUSE, THIRUMUDIKKUNNU, KORATTY

EAST P.O., THRISSUR-680 308

5 USMAN.K.A.,

AGED 63 YEARS

S/O.ABDUL KHADER, PONKATTEL HOUSE, PALACHUVADU,

H.M.T.COLONY, KALAMASSERY, ERNAKULAM-678 503

6 P.P.PAULOSE,

AGED 53 YEARS

S/O.LATE P.P.PAPPU, PALLUPPATTA HOUSE, PANDUPARA,

NADUVATTAM P.O., ANGAMALY VIA, ERNAKULAM DISTRICT

7 P.M.NAJEEB,

AGED 57 YEARS

S/O.MUHAMMED (LATE), VALIYAPARAMBU HOUSE,

MATTANCHERRY, KOCHI-2, ERNAKULAM DISTRICT

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 9 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

BY ADV.SRI.KALEESWARAM RAJ

BY ADV.SRI.VARUN C.VIJAY

BY ADV.SMT.A.ARUNA

BY ADV.SMT.THULASI K. RAJ

BY ADV.SMT.RIYA RAYMOL IYPE

BY ADV.SMT.MAITREYI SACHIDANANDA HEGDE

RESPONDENTS:

1 STATE OF KERALA

REPRESENTED BY SECRETARY TO GOVERNMENT,

DEPARTMENT OF LOCAL SELF GOVERNMENT, SECRETARIAT,

THIRUVANANTHAPURAM-695 001

2 KOCHI MUNICIPALITY CORPORATION,

REPRESENTED BY ITS SECRETARY, KOCHI MUNICIPAL

CORPORATION, KOCHI-682 011

3 SECRETARY,

KOCHI MUNICIPAL CORPORATION, KOCHI-682 011

4 HEALTH INSPECTOR,

KOCHI MUNICIPAL CORPORATION, KOCHI-682 011

5 TOWN VENDING COMMITTEE,

REPRESENTED BY ITS CHAIRMAN, SECRETARY,

KOCHI MUNICIPAL CORPORATION, KOCHI-682 011

6 ADDL R6:

THE SECRETARY

GREATER COCHIN DEVELOPMENT AUTHORITY (GCDA),

KOCHI.

[ADDL.R6 IS SUO MOTU IMPLEADED AS PER ORDER DATED

26/11/2019 IN W.P(C).NO.16559 OF 2019.]

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY SMT.K.R.DEEPA, GOVERNMENT PLEADER

BY ADV.SRI.C.N.PRABHAKARAN

BY ADV.SRI.M.K.THANKAPPAN

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND CONNECTED

CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 10 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C) NO.19352 OF 2019

PETITIONER:

CHERIYAN PHILIP,

AGED 56 YEARS

S/O.SKARIYA PHILIP, THAKADIYEL HOUSE,

KACHAPPILLY ROAD, VYTTILA, ERNAKULAM, KOCHI - 19.

BY ADV.SRI.KALEESWARAM RAJ

BY ADV.SRI.SRI.VARUN C.VIJAY

BY ADV.SMT.A.ARUNA

BY ADV.SMT.THULASI K. RAJ

RESPONDENTS:

1 STATE OF KERALA,

REPRESENTED BY SECRETARY TO GOVERNMENT, DEPARTMENT OF

LOCAL SELF GOVERNMENT, SECRETARIAT, THIRUVANANTHAPURAM

- 695 001.

2 KOCHI MUNICIPAL CORPORATION,

REPRESENTED BY ITS SECRETARY, KOCHI MUNICIPAL

CORPORATION, KOCHI - 682 011.

3 SECRETARY, KOCHI MUNICIPAL CORPORATION,

KOCHI - 682 011.

4 TOWN VENDING COMMITTEE,

REPRESENTED BY ITS CHAIRMAN, SECRETARY,

KOCHI MUNICIPAL CORPORATION, KOCHI - 682 011.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 11 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

5 ADDL.R5:

THE SECRETARY

GREATER COCHIN DEVELOPMENT AUTHORITY(GCDA), KOCHI.

[ADDL.R5 IS SUO MOTU IMPLEADED AS PER ORDER DATED

26.11.19 IN W.P.(C).NO.19352/19.]

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY SMT.K.R.DEEPA, GOVERNMENT PLEADER

BY ADV.SRI.M.K.THANKAPPAN

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD

ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND

CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 12 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.23835 OF 2019

PETITIONERS:

1 A.RAVI,

AGED 53 YEARS

S/O.AYYAR THEVAR, LIG 691, PANAMPILLY NAGAR,

ERNAKULAM DISTRICT, PIN-682 036.

2 AYOOB M,

AGED 47 YEARS

S/O.HAMSA HAJI, MELEDATH HOUSE, HIG, PANAMPILLY NAGAR,

HB883, ERNAKULAM DISTRICT, PIN-682 036.

3 SULFIKAR ALI,

AGED 45 YEARS

S/O.HAMSA HAJI, MELEDATH HOUSE, THEVARA, MAMATHIMUKKU,

ERNAKULAM DISTRICT, PIN-682 013.

4 RAJI K.R.

AGED 36 YEARS

KOOTTUNGATHARA HOUSE, PANAMPILLY NAGAR, ERNAKULAM

DISTRICT, PIN-682 036.

5 P.ERULAPPAN,

AGED 53 YEARS

S/O.M.PARAMESWARAN PILLAI, MAHATMA COLONY, PANAMPILLY

NAGAR, ERNAKULAM DISTRICT, PIN-682 036.

6 RASHID T.M,

AGED 27 YEARS

S/O.MOIDU, RESIDING AT PANAMPILLY NAGAR, ERNAKULAM

DISTRICT, PIN-682 036.

7 DEVASSY C.C,

AGED 59 YEARS

CHELAKATT HOUSE, BESIDE IOC QUARTERS, PANAMPILLY NAGAR,

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 13 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

SO,PANAMPILLY NAGAR, ERNAKULAM DISTRICT-682 036.

8 JESTIN JOSEPH,

AGED 40 YEARS

S/O.JOSEPH, THOTTUPURAM HOUSE, POONITHURA P.O.,

CHAMPAKKARA, ERNAKULAM DISTRICT, PIN-682 032.

9 VINOD T.B,

AGED 48 YEARS

S/O.BAHULEYAN, THAZHATHETHARA HOUSE, KADAVANTHRA,

ERNAKULAM DISTRICT, PIN-682 020.

0 ELSY BIJU,

AGED 65 YEARS

W/O.STEPHEN, PATTALATHUPARAMBU, PALLURUTHY, ERNAKULAM

DISTRICT, PIN-680 206.

11 JANTHARA BAGHEL,

AGED 45 YEARS

W/O.BHOOPSINGH, NO.630, MAVELI ROAD, GANDHINAGAR,

KADAVANTHRA, ERNAKULAM DISTRICT, PIN-682 020.

12 JOYAN JOSEPH,

AGED 44 YEARS

S/O.A.C.JOSEPH, ALUNKAL HOUSE, CHELAVANNOOR ROAD,

CHELAVANNOR, KADAVANTHRA P.O.KADAVANTHRA SO. ERNAKULAM

DISTRICT, PIN-682 020.

BY ADV.SMT.T.B.MINI

RESPONDENTS:

1 STATE OF KERALA

REPRESENTED BY THE SECRETARY, GOVERNMENT SECRETARIAT,

THIRUVANANTHAPURAM DISTRICT,PIN-695 001.

2 SECRETARY TO GOVERNMENT,

LOCAL SELF GOVERNMENT DEPARTMENT, GOVERNMENT

SECRETARIAT, THIRUVANANTHAPURAM DISTRICT, PIN-695 001.

3 THE DISTRICT COLLECTOR,

CIVIL STATION , KAKKANAD, ERNAKULAM DISTRICT,

PIN-682 030.

4 THE CORPORATION OF COCHIN,

REPRESENTED BY ITS SECRETARY, PARK AVENUE ROAD,

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 14 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

ERNAKULAM DISTRICT, PIN-682 011.

5 HEALTH INSPECTOR,

COCHIN CORPORATION, CIRCLE NO.30, KADAVANTHRA,

ERNAKULAM DISTRICT, PIN-682 020.

6 MAYOR,

COCHIN CORPORATION COUNCIL, OFFICE OF COCHIN

CORPORATION, PARK AVENUE ROAD, ERNAKULAM DISTRICT,

PIN-682 011.

7 ADDL.R7:

DEEPAK SHAH

TREASURER, PANAMPILLY NAGAR WELFARE ASSOCIATION,

PANAMPILLY NAGAR, COCHIN - 682036.

8 ADDL.R8:

GEORGE V. KORAH,

JOINT SECRETARY, PANAMPILLY NAGAR WELFARE ASSOCIATION,

PANAMPILLY NAGAR, COCHIN - 682036.

[ADDL.R7 AND A8 ARE IMPLEADED AS PER ORDER DATED

27.09.2019 IN I.A.NO.1/2019].

9 ADDL.R9:

THE SECRETARY,

GREATER COCHIN DEVELOPMENT AUTHORITY (GCDA), KOCHI.

[ADDL.R9 IS SUO MOTU IMPLEADED AS PER ORDER DATED

26/11/2019 IN WP(C)].

BY ADV.SRI.BABU KARUKAPADATH

BY ADV.SRI.ANIL SIVARAMAN

BY SRI.M.K.THANKAPPAN, SC, GCDA

BY ADV.SRI.C.N.PRABHAKARAN

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY SMT.K.R.DEEPA, GOVERNMENT PLEADER

BY ADV.SRI.M.K.THANKAPPAN

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD

ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND

CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 15 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.27547 OF 2019

PETITIONER:

RAJEEV RANJAN

AGED 34 YEARS

S/O.RAM SHARAN PRASAD, RAHIMAPUR P.O. PATNA DISTRICT,

BIHAR, AND NOW RESIDING AT BUILDING NO.211,

C.C.39/1290, BASANT NAGAR, NEAR KALOOR STADIUM, KOCHI.

BY ADV.SRI.PAULY MATHEW MURICKEN

BY ADV.SRI.AMEER.K.M.

BY ADV.SMT.MEERA BAI S.

RESPONDENTS:

1 STATE OF KERALA

REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,

SECRETARIAT, THIRUVANANTHAPURAM 695 001.

2 SECRETARY TO GOVERNMENT,

LOCAL SELF GOVERNMENT DEPARTMENT, SECRETARIAT,

THIRUVANANTHAPURAM 695 001.

3 THE DISTRICT COLLECTOR,

ERNAKULAM DISTRICT, CIVIL STATION, KAKKANAD,

PIN: 682 030.

4 THE CORPORATION OF COHIN,

REPRESENTED BY ITS SECRETARY, PARK AVENUE ROD,

ERNAKULAM 682 011.

5 THE HEALTH INSPECTOR,

CORPORATION OF COCHIN, CIRCLE NO.30,

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 16 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

PANAMPILLY NAGAR AREA, ERNAKULAM 682 011

6 ADDL.R6:

THE SECRETARY,

GREATER COCHIN DEVELOPMENT AUTHORITY, (GCDA), KOCHI.

[ADDITIONAL R6 IS SUO MOTU IMPLEADED AS PER THE ORDER

DATED 26-11-2019 IN W.P(C).]

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY SMT.K.R.DEEPA, GOVERNMENT PLEADER

BY ADV.SRI.M.K.THANKAPPAN

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD

ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND

CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 17 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.29669 OF 2019

PETITIONERS:

1 SHAFI K.S.

AGED 35 YEARS

2/327, KUZHIKANDATHIL HOUSE, KALVATHY, FORT KOCHI,

KOCHI - 682 002.

2 K.H. SHAMNATH

2/515, KALLEPADATH HOUSE, KALVATHY, FORT KOCHI,

KOCHI - 682 002.

3 RAFEEK K. M.

H.NO.2/1034, THURUTHY COLONY, FORT KOCHI,

KOCHI - 682 002.

BY ADV.SMT.T.B.MINI

RESPONDENTS:

1 DISTRICT COLLECTOR

ERNAKULAM, CIVIL STATION, KAKKANAD - 682 030.

2 THE COCHIN PORT TRUST

REPRESENTED BY ITS SECRETARY, WILLINGTON ISLAND,

KOCHI - 682003.

3 THE CORPORATION OF COCHIN

REPRESENTED BY ITS SECRETARY, MAIN OFFICE,

NEAR BOAT JETTY, ERNAKULAM, KOCHI - 11

4 SECRETARY TO GOVERNMENT

FISHERIES DEPARTMENT, SECRETARIAT,

TRIVANDRUM - 695 001.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 18 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY SMT.K.R.DEEPA, GOVERNMENT PLEADER

BY ADV.SRI.M.K.THANKAPPAN

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD

ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND

CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 19 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.34508 OF 2019

PETITIONER:

MUTHUKUMAR

AGED 37 YEARS

S/O.SUBRAMANIAN, MADANA HOUSE, BACKSIDE OF

IOC QUARTERS, PANAMPILLY NAGAR, COCHIN-682 036

BY ADV.SMT.G.CHITRA

RESPONDENTS:

1 STATE OF KERALA

REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,

SECRETARIAT, THIRUVANANTHAPURAM-695 001

2 SECRETARY TO GOVERNMENT,

LOCAL SELF GOVERNMENT DEPARTMENT, SECRETARIAT,

THIRUVANANTHAPURAM-695 001

3 THE DISTRICT COLLECTOR,

ERNAKULAM DISTRICT, CIVIL STATION, KAKKANAD,

PIN-682 030

4 THE CORPORATION OF COCHIN

REPRESENTED BY ITS SECRETARY, PARK AVENUE ROAD,

ERNAKULAM-682 011

5 THE HEALTH INSPECTOR,

CORPORATION OF COCHIN, CIRCLE NO.30, PANAMPILLY NAGAR

AREA, ERNAKULAM-682 011

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 20 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

BY SMT.K.R.DEEPA, GOVERNMENT PLEADER

BY ADV.SRI.M.K.THANKAPPAN

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD

ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND

CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 21 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.4722 OF 2020

PETITIONERS:

1 RAJESH.R.

AGED 35 YEARS

S/O.RAMACHANDRAN, RESIDING AT KUTTYTHARA HOUSE,

KURUPPAN KULANGARA (PO), CHERTHALA, ALAPPUZHA DISTRICT,

PIN-688530.

2 ABDUL ASEES V.A.,

AGED 61 YEARS

S/O.ABDU, RESIDING AT VADAKEVETTIL HOUSE,

H.NO.14/877-B, PALLURUTHY, KOCHI TALUK,

ERNAKULAM DISTRICT, PIN-682006.

3 SHEFEEK L.,

AGED 44 YEARS

S/O.LATHEEF, RESIDING AT PAYYAR HOUSE, GROUND FLOOR

SHREYAS APARTMENTS CR AN 43 A, PONEKKARA ROAD,

EDAPPALLY, ERNAKULAM DISTRICT, PIN-682024.

4 SHUKOOR N.A.,

AGED 44 YEARS

S/O.ABDULAKUTTY, RESIDING KARINGACHIRA-20, PALLURUTHY,

KOCHI TALUK, ERNAKULAM DISTRICT, PIN-682006.

BY ADV.SRI.R.O.MUHAMED SHEMEEM

BY ADV.SMT.NASEEHA BEEGUM P.S.

RESPONDENTS:

1 THE HEALTH INSPECTOR

MUNICIPAL CORPORATION OF KOCHI, KOCHI ZONE, PIN-682006.

2 HEALTH CIRCLE OFFICERS,

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 22 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

KOCHI MUNICIPAL CORPORATION, KOCHI ZONE, PIN-682006.

3 KOCHI MUNICIPAL CORPORATION,

CORPORATION OFFICE, ERNAKULAM, PIN-682011,

REPRESENTED BY ITS SECRETARY.

4 THE ASSISTANT COMMISSIONER OF POLICE,

MATTANCHERY, KOCHI TALUK, ERNAKULAM DISTRICT,

PIN-682002.

5 STATE OF KERALA,

REPRESENTED BY PRINCIPAL SECRETARY TO THE GOVERNMENT,

SECRETARIAT AT THIRUVANANTHAPURAM-695001.

6 ADDL R6:

THE DISTRICT COMMITTEE

(REGISTRATION NO.TR 495/87)

KERALA HOTEL AND RESTAURANT ASSOCIATION,

OFFICE OF THE DISTRICT COMMITTEE, KHRA BHAVAN,

M.G.ROAD, ERNAKULAM DISTRICT-682 035,

REPRESENTED BY ITS SECRETARY.

[ADDL.R6 IS IMPLEADED AS PER ORDER DATED 03.12.2021 IN

I.A.1/2021 IN WPC 4722/2020.]

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY SMT.K.R.DEEPA, GOVERNMENT PLEADER

BY ADV.SRI.M.K.THANKAPPAN

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

BY ADV.SRI.S.SUDHISH KUMAR

BY ADV.SRI.RAMESH CHAND

BY ADV.SMT.DEVI P.

BY ADV.SRI.A.K.ANANDA KRISHNAN

BY ADV.SRI.ANOOP.V.NAIR

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD

ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND

CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 23 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.29042 OF 2020

PETITIONERS:

1 ELSY RODIGEZ

AGED 48 YEARS

D/O.MARTY SIGUERA, RESIDING AT THATTAMPARAMBIL,

MULAVUKADU, KANAYANNUR TALUK, ERNAKULAM-682 504

2 SUSHEEL KUMAR

AGED 49 YEARS

S/O.PRABHU NARAYANAN, RESIDING AT HOUSE NO.5/231,

MATTANCHERY, KOCHI TALUK, ERNAKULAM DISTRICT,

PIN-682 001

3 K.M.AFSAL

AGED 35 YEARS

S/O.MOHAMED, BAVA RESIDING AT KURUNGATTIL HOUSE,

SOUTH MALIPPURAM, PIN-682 511

4 P.H.SADIK

AGED 40 YEARS

S/O.HAMSA KOYA, RESIDING AT H.NO.2/1177,

THURUTHY, FORT KOCHI, KOCHI TALUK,

ERNAKULAM DISTRICT,PIN-682 001

5 ARAFA K.F.,

AGED 30 YEARS

S/O.ABDUL FAROOQ, RESIDING AT H.NO.19/284,

MATTANCHERY, KOCHI TALUK, ERNAKULAM DISTRICT,

PIN-682 001

6 ARIFATH NAHAS

AGED 32 YEARS

S/O.K.E.NASAR, RESIDING AT KALAPURAKKAL HOUSE,

KALVATHY, FORT KOCHI, KOCHI TALUK, ERNAKULAM

DISTRICT,PIN-682 001

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 24 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

7 NAJEEB.P.A.

AGED 51 YEARS

S/O.ABOO, RESIDING AT HOUSE NO.5/1417,RESIDING AT

PALIYATHPARAMBU, M ASS ROAD, MATTANCHERY, KOCHI TALUK,

ERNAKULAM DISTRICT,PIN-682 001

8 S.I. SUBAIR

AGED 42 YEARS

S/O.IBRAHIM, RESIDING AT HOUSE NO.7/467, MATTANCHERY,

KOCHI TALUK, ERNAKULAM DISTRICT,PIN-682 001

9 M.M.ABDUL JABBAR

AGED 55 YEARS

S/O.M.V MUHAMMED, RESIDING AT HOUSE NO.6/2221, STAR

ROAD, MATTANCHERY, KOCHI TALUK, ERNAKULAM DISTRICT,

PIN-682 001

0 SAFEER M.S.

AGED 30 YEARS

S/O.M.I.SAMAD, RESIDING AT HOUSE NO.2/165, KALVATHY,

FORTKOCHI, KOCHI TALUK, ERNAKULAM DISTRICT,PIN-682 001

11 UMMER N.P.

AGED 63 YEARS

S/O.PAREEKUTTY, RESIDING AT HOUSE NO.3/44,

NJALIPARAMBU, FORTKOCHI, KOCHI TALUK, ERNAKULAM

DISTRICT,PIN-682 001

12 SHAMEER.S.

AGED 28 YEARS

S/O.SALAHUDHEEN, ROADARIKATHUVEDU, ACHAMKALLU,

KOONANVENGA (PO), THIRUVANANTHAPURAM,PIN-695 568

BY ADV.SRI.R.O.MUHAMED SHEMEEM

BY ADV.SMT.NASEEHA BEEGUM P.S.

RESPONDENTS:

1 THE KOCHI METRO RAIL LTD.,

CORPORATE OFFICE- JLN METRO, STATION, 4TH FLOOR,

KALOOR, ERNAKULAM,PIN-682 017, REPRESENTED BY ITS

MANAGING DIRECTOR

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 25 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

2 THE DISTRICT COLLECTOR,

CIVIL STATION, KAKKANAD, ERNAKULAM ,PIN-682 034

3 THE REVENUE DIVISIONAL OFFICER,

FORT KOCHI, ERNAKULAM ,PIN-682 001

4 KOCHI MUNICIPAL CORPORATION/TOWN VENDING COMMITTEE,

CORPORATION OFFICE, ERNAKULAM, PIN-682 011, REPRESENTED

BY ITS SECRETARY.

5 THE ASSISTANT COMMISSIONER OF POLICE,

MATTANCHERY, KOCHI TALUK, ERNAKULAM DISTRICT,

PIN-682 002

6 STATE OF KERALA,

REPRESENTED BY PRINCIPAL SECRETARY TO THE GOVERNMENT,

SECRETARIAT, AT THRIUVANANTHAPURAM-1

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY SMT.K.R.DEEPA, GOVERNMENT PLEADER

BY SRI.M.U.VIJAYALAKSHMI, SC, KOCHI METRO RAIL LTD.

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

BY ADV.SRI.PRAVEEN K. JOY

BY ADV.SRI.K.B.ARUNKUMAR

BY ADV.SMT.A.K.PREETHA

BY ADV.SRI.C.ANIL KUMAR (K/000906/1993)

BY ADV.SMT.DEVIKA MOHAN(K/1257/2021)

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD

ON 31.01.2025 ALONG WITH W.P(C).21401 OF 2019 AND CONNECTED

CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 26 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.28797 OF 2021

PETITIONERS:

RAJILA K.A.

AGED 50 YEARS

W/O.NOUSHAD, RESIDING AT KOCHUMUHAMMED MANZIL,

THURAVOOR P.O., CHERTHALA, PIN - 688532, NOW RESIDING

AT 12/1428, THARAYIL HOUSE, PANAYAPPILLY, KOCHI - 2.

BY ADV.SRI.T.P.SANTHOSH KUMAR

BY ADV.SRI.C.H.ABDUL RASAC

BY ADV.SMT.AKHILA DENCIL

BY ADV.SMT.DIYA KADUTHUS

RESPONDENTS:

1 CORPORATION OF COCHIN

REPRESENTED BY ITS SECRETARY, KOCHI - 35.

2 THE STATION HOUSE OFFICER

THOPPUMPADY POLICE STATION, THOPPUMPADY, ERNAKULAM,

PIN - 682 030.

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY SMT.K.R.DEEPA, GOVERNMENT PLEADER

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD

ON 31.01.2025 ALONG WITH W.P(C).21401 OF 2019 AND CONNECTED

CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 27 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.30916 OF 2021

PETITIONERS:

1 SAJEEB J.S

AGED 37 YEARS

S/O.SAVAD, RESIDING AT H.NO.2/425, CALVATHY,

LANE NO.6, FORT KOCHI, KOCHI, PIN - 682001.

2 GEORGE FERNANDEZ

AGED 58 YEARS

S/O.DOMINIC FERNANDEZ, RESIDING AT KANDATHIPARAMBIL

HOUSE, PUKKATT, ELAMKUNNAPUZHA, ERNAKULAM,

PIN - 682503.

3 NAVAS V.K

AGED 49 YEARS

S/O.KOYA, PRESENTLY RESIDING AT H.NO.20/708-B1,

HOSPITAL ROAD, PALLURUTHY, KOCHI, PIN - 682006.

4 NAGENDRAN M

AGED 47 YEARS

S/O.MURUKAN S, RESIDING AT H.NO.23/1422, MANASSERY,

MUNDAMVELI, ERNAKULAM, PIN - 682507.

5 ASHKAR P.N,

AGED 33 YEARS

S/O.NAZAR, RESIDING AT H.NO.3/805, CHAKKARAYIDUKKU,

MATTANCHERY, ERNAKULAM, PIN - 682002.

6 SHINAS K.N

AGED 34 YEARS

S/O.NAZAR, PERMANENTLY RESIDING AT H.NO.2/287,

CALVATHY, FORT KOCHI, ERNAKULAM, PIN - 682001.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 28 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

BY ADV.SRI.R.O.MUHAMED SHEMEEM

BY ADV.SMT.NASEEHA BEEGUM P.S.

RESPONDENTS:

1 THE KOCHI METRO RAIL LTD.

CORPORATE OFFICE, JLN METRO, STATION, 4TH FLOOR,

KALOOR, ERNAKULAM, PIN - 682017, REPRESENTED BY ITS

MANAGING DIRECTOR.

2 THE DISTRICT COLLECTOR

CIVIL STATION, KAKKANAD, ERNAKULAM, PIN - 682034.

3 THE REVENUE DIVISIONAL OFFICER

FORT KOCHI, ERNAKULAM, PIN - 682001.

4 KOCHI MUNICIPAL CORPORATION/TOWN VENDING COMMITTEE

CORPORATION OFFICE

ERNAKULAM, PIN - 682011, REPRESENTED BY ITS SECRETARY.

5 THE ASSISTANT COMMISSIONER OF POLICE

MATTANCHERY, KOCHI TALUK, ERNAKULAM DISTRICT,

PIN - 682002.

6 STATE OF KERALA

REPRESENTED BY PRINCIPAL SECRETARY TO THE GOVERNMENT,

SECRETARIAT, THIRUVANANTHAPURAM - 1.

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY SMT.K.R.DEEPA, GOVERNMENT PLEADER

BY SRI.M.U.VIJAYALAKSHMI, SC, KOCHI METRO RAIL LTD.

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

BY ADV.SMT.A.K.PREETHA

BY ADV.SRI.C.ANIL KUMAR(K/000906/1993)

BY ADV.SMT.DEVIKA MOHAN(K/1257/2021)

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD

ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND

CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 29 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.16041 OF 2022

PETITIONERS:

1 P.T.SUNIL

AGED 51 YEARS

S/O.THANKAPPAN, ARATTUKULAM, ULAVAIPPU P.O,

VTC PANAVALLY CHERTHALA, TEA SHOP @ DIVISION 1

FORT KOCHI.

2 K.M. MANAF,

14/416, MALIYEKKAL SANTO GOPALAN ROAD, CHULLIKKAL

THOPPUMPADI ERNAKULAM,

3 RASHEED K.A,

S/O.ABDUL KAREEM, KANJIRAPARAMBIL, PARAVOOTHARA,

MANNAM P.O, PARAVUR, ERNAKULAM, BELT, GLASSES @

DIVISION 62,

4 JAYAPRAKASHAN M,

S/O.BALAN, MANIYANKANDI HOUSE, KANNUKKARA VADAKARA,

KOZHIKODE - BELT, GLASSES @ DIVISION 62.

5 AKBAR P

S/O.PAKKIR MOHIDEEN, KANATTU HOUSE WATER TANK ROAD,

THEVARA P.O, THEVARA, ERNAKULAM- VADA, BAJJI SHOP @

DIVISION 60.

6 RAMU.R,

S/O.GOPALAN, 3/48, THEKKETHERUVIL ELOOR SOUTH,

UDYOGAMANDAL, ERNAKULAM, KARIKK, KARIMB @ DIVISION 39.

7 SUMA K.M,

W/O.SUNU, C/O.SUNUMON, A.K. NEERTHADATHIL HOUSE, AN

JUNCTION, NEAR THEKKEPATTUPURAKKAL TEMPLE, NETTOOR,

VEGETABLE SHOP @ DIVISION 39.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 30 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

8 KOCHAPPAN

S/O.THOMAN, PALATTY HOUSE, KARUKUTTY P.O, ERNAKULAM,

COOLBAR @ DIVISION 56.

9 MINI SOLAMAN

W/O.M.V.SOLAMAN, MALIYEKKAL HOUSE 2195C, KADAVANTHRA,

AMBANATTUCHIRA ROAD, ERNAKULAM, TEA SHOP @ DIVISION 60,

KRISHNAYYA ROAD.

0 M.D. AHSAN,

S/O.JAHUR ALAM, NAYABASTI DAKAITA UTTAR DINAPPUR,

WEST BENGAL, PRESENT ADDRESS, KARUKAPPALLI, DESABHIMANI

ROAD, ERNAKULAM, TEA COOL DRINKS SHOP @ BOAT JETTY @

DIVISION 62.

11 SAMSHEER

S/O.GAFOOR, EWS HOUSE NO.633, GANDHINAGAR,

KADAVANTHRA, ERNAKULAM @ DIVISION 62.

12 GURUSAMY REMASAMY,

S/O.RAMASAMY, 204/2 INTHIRA COLONY, PERUNGAMANALUR,

MADURAI, KAPPALANDI KACHAVADAM @ THEVARA AROOTH

DIVISION 61.

13 JANTHARA BAGHEL,

D/O. MAHARAJ SINGH ADDRESS: BAGHEL, HOUSE NO.630,

MAVELLIL ROAD, GANDHINAGAR, KADAVANTHRA, ERNAKULAM,

BELPOORI SHOP @ PANAMPILLI NAGAR, DIVISION - 55.

14 CLEETUS

C/O. GETRUDE, KOTHAD P.O, CHITTOOR - ERNAKULAM,

LOTTERY @ DIVISION 66.

15 D.UDAYABHANU

S/O. DAMODARAN PATTARI, VADAKKE ERAVOOR, KIZHAKKEPRAM,

NORTH PARAVUR P.O, PARAVUR ERNAKULAM, LOTTERY @

DIVISION 66.

16 RESHMA WILSON MATHEW,

THANNICKAL HOUSE, CHALAPPALLY P.O, EZHUMATTOOR,

METHANAM @ DIVISION 39.

17 MOOKAIAHSWAMY P,

S/O.POICHOLLAN, NARUKATTU HOUSE, PERUMANUR, ERNAKULAM,

PERUMANUR - 682015, JOB : TEA SNACKS & LOTTERY SALE @

DIVISION 61.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 31 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

18 K.P. SATHI,

AGED 58 YEARS

W/O.SURESH BABU, 19/2184, PUNNACKAPPILLY,

NANDYAPURAM ROAD, PALLURUTHY, NOW AT PUNNACKAPPILLY,

NELSON MANDELA ROAD, PALLURUTHY, TEA SHOP AT

PALLURUTHY VELI, KOCHI - 21.

19 GUNDU GURUNG,

AGED 41 YEARS

S/O.MON BAHADUR GURUNG, 13/2025A, NEAR PETROL PUMP,

MARUNNUKADA, PALLURUTHY, ERNAKULAM, PIN - 682006.

20 MURUKESAN

AGED 32 YEARS

C/O.KARUPPAIYA, 6/5, VANNARAPPATTI, MARUGAPARU TALUK,

VEMBANUR, TAMIL NADU - 622102.

BY ADV.SMT.T.B.MINI

RESPONDENT:

KOCHI CORPORATION

REPRESENTED BY ITS SECRETARY, PARK AVENUE ROAD,

KOCHI - 682011, ERNAKULAM DISTRICT.

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR

ADMISSION ON 31.01.2025 ALONG WITH W.P(C).21401 OF 2019 AND

CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 32 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.18608 OF 2022

PETITIONERS:

1 RAKHEEB

AGED 50 YEARS

SHOP NO.1, 464E, NEAR DELTA CENTRE,

FORT KOCHI - 682 001.

2 P.S.SHEBEER

AGED 29 YEARS

SHOP NO.464F, NEAR DELTA CENTRE, FORT KOCHI - 682 001.

3 SHIHABUDHEEN V.S. @ SHIBU

SHOP NO.464D, S/O.V.M.SHAMSUDEEN, H.NO.5/1378, MASS

ROAD, MATTANCHERY - 682 002.

4 REGHU

S/O.VIJAYAN, H.NO.II/205A, AMARAVATHY,

FORT KOCHI - 682 001.

5 HASHIM A.G.

AGED 32 YEARS

S/O.GAFOOR, 3/378A, UBAID ROAD, KOCHI - 1.

BY ADV.SMT.T.B.MINI

RESPONDENTS:

1 THE DISTRICT COLLECTOR

ERNAKULAM, OFFICE OF THE DISTRICT COLLECTOR, CIVIL

STATION, KAKKANAD, KOCHI - 30.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 33 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

2 THE CIRCLE INSPECTOR OF POLICE

FORT KOCHI POLICE STATION, FORT KOCHI, KOCHI - 682 001.

3 CORPORATION OF KOCHI

REPRESENTED BY THE SECRETARY, CORPORATION OFFICE, PARK

AVENUE ROAD, BOAT JETTY, ERNAKULAM, KOCHI - 682 011.

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY SMT.K.R.DEEPA, GOVERNMENT PLEADER

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD

ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND

CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 34 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.33922 OF 2022

PETITIONER/PETITIONER:

SUPRU M @ SUBRAMANIYAN

AGED 50 YEARS

S/O. MURUGAN, CURRENTLY RESIDING AT EWS 544, NEAR

SUPPLY CO., MAVELI ROAD, GANDHINAGAR, KADAVANTHRA,

ERNAKULAM-682020.

BY ADV.SRI.KAPPILLIL ANILKUMAR

BY ADV.SMT.LEENU ANANDHAN

RESPONDENTS/RESPONDENTS:

1 STATE OF KERALA

REPRESENTED BY PRINCIPAL SECRETARY, LOCAL SELF

GOVERNMENT DEPARTMENT, GOVERNMENT OF KERALA,

GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.

2 COCHIN CORPORATION,

REPRESENTED BY ITS SECRETARY, COCHIN CORPORATION

OFFICE, ERNAKULAM-682011.

3 THE CHIEF TOWN PLANNER (VIGILANCE),

VIGILANCE WING, LOCAL SELF GOVERNMENT DEPARTMENT,

5TH FLOOR, SWARAJ BHAVAN, NANTHANCODE, KOWDIAR P.O.,

THIRUVANANTHAPURAM-695003.

4 JOSEPH,

S/O.THOMAS, KANJIRAKKATTU HOUSE, GANDHINAGAR,

KADAVANTHRA P.O., ERNAKULAM-682020.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 35 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY SMT.K.R.DEEPA, GOVERNMENT PLEADER

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD

ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND

CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 36 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P.(C).NO.34198 OF 2022

PETITIONER:

JOJO P. K

AGED 40 YEARS

S/O.K.PAULOSE, VALANATTU HOUSE, KATTITHARA ROAD,

HOUSE NO.120, MARADU P O., PIN - 682304

BY ADV.SRI.SASI M.R.

BY ADV.SMT.N.P.SILPA

BY ADV.SRI.SREEKUMAR K.V.

BY ADV.SMT.DHARMYA M.S

BY ADV.SMT.KAVYA KRISHNAN

BY ADV.SRI.S.SAJIT SANAL

RESPONDENTS:

1 STATE OF KERALA

REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT

SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001

2 CORPORATION OF KOCHI

REPRESENTED BY ITS SECRETARY, OFFICE OF THE

CORPORATION OF KOCHI, ERNAKULAM, PIN - 682031

3 SECRETARY

THE CORPORATION OF KOCHI, OFFICE OF THE CORPORATION

OF KOCHI, ERNAKULAM, PIN - 682031

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY SMT.K.R.DEEPA, GOVERNMENT PLEADER

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION

ON 31.01.2025, ALONG WITH WP(C).21401/2019 AND CONNECTED

CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 37 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.35249 OF 2022

PETITIONERS:

1 MUHAMMED RIYAS

AGED 25 YEARS

S/O.SHAHUL HAMEED, MUNDAYIL HOUSE, MONGAM P. O,

MORAYUR, MALAPPURAM, PIN -673642, NOW RESIDING AT

AYYAPPANKAVU, ERNAKULAM-682018. (BUSINESS PLACE

DIV.74).

2 VIJAYAN. P. M,

S/O.SREEJA, MANNATHIKKUZHIYIL, ETTICHUVADU,

VAYYATTUPUZHA, CHITTAR- SEETHATHODU, PATHANAMTHITTA,

PIN - 689663, BUSINESS PLACE DIV.67 (ABDULKALAM ROAD).

3 VINOTH KUMAR,

AGED 25, S/O SANGILI, NO.2-778, EAST STREET,

PADUMADAIN, RAMANATHAPURAM, TAMIL NADU-623524 NOW

RESIDING AT EW8 818-GANDHI NAGAR, C/O.GOGUL AGENCY,

KADAVANTRA, ERNAKULAM (BUSINESS PLACE DIV.67)

4 PRAKASH CHANDRA,

AGED 29, S/O.HIRA, KAALIBHEET, UDAIPUR, RAJASTHAN,

313604, NOW RESIDING AT AYYAPANKAVU ROAD PACHALAM

JUNCTION -682012 (BUSINESS PLACE DIV.68)

5 BABU. K.V,

AGED 52, S/O.VARGHESE K.O, KANAPILLY HOUSE, EDAYAR

KODUNGALLOOR, BINANIPURAM, ERNAKULAM, KERALA -683502.

(BUSINESS PLACE DIV.66 AMMANKOVIL ROAD – LOTTERY).

BY ADV.SMT.T.B.MINI

BY ADV.SMT.RESHMA GIRISH

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 38 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

RESPONDENT:

KOCHI CORPORATION

REPRESENTED BY ITS SECRETARY, PARK AVENUE ROAD,

KOCHI-682011, ERNAKULAM DISTRICT.

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD

ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND

CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 39 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.37235 OF 2022

PETITIONER:

MOLLY SEBASTIAN

AGED 50 YEARS

W/O.LATE P.J.SEBASTIAN, ANATHIL PUTHEN PURAYIL HOUSE,

KANAKKARI P.O., KOTTAYAM, NOW RESIDING AT NANDINI

NIVAS, 66/2847, PULLEPADI, KRISHNA SWAMI ROAD,

AMBADI LINE, ERNAKULAM, KOCHI-682 035.

BY ADV.SRI.NAVEEN.T

BY ADV.SMT.CHITHRA CHANDRASEKHARAN

BY ADV.SRI.V.S.ABHISHEK

BY ADV.SRI.BIJI A MANIKOTH

BY ADV.SRI.RAJEEV V.K.(K.001941/2023)

RESPONDENTS:

1 COCHIN CORPORATION

REPRESENTED BY ITS SECRETARY, OFFICE OF THE

CORPORATION OF COCHIN, ERNAKULAM, COCIN-682 011.

2 THE SECRETARY,

COCHIN CORPORATION, OFFICE OF THE CORPORATION

OF COCHIN, ERNAKULAM, COCHIN-682 011.

3 TOWN VENDING COMMITTEE,

REPRESENTED BY ITS CONVENOR, COCHIN CORPORATION,

OFFICE OF THE CORPORATION OF COCHIN, ERNAKULAM,

COCHIN-682 011.

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON

31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND CONNECTED

CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 40 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.37990 OF 2022

PETITIONERS:

1 H.D.HARI

AGED 62 YEARS

S/O.DAMODARAN, MAHAJANAVADI PARAMBU, MM ROAD ERNAKULAM,

NORTH S.O ERNAKULAM, KERALA, 682018 PHO. NO.8129293607

(BUSINESS-TEA, BAJI SHOP)

2 KISHORE KUMAR

AGED 40 YEARS

S/O.SIVASANKARAN, KARITHALAPARAMBU, C.P UMMER ROAD,

ERNAKULAM COLLEGE, KERALA 682035 PHO.NO.9446218644

(BUSINESS-LOTTERY, DIVISION 66)

3 PRAMILA.K

AGED 54 YEARS

W/O.GIKULAKRISHNAN, VRINDAVANAM, KASATHURBA NAGAR,

KOCHU KADAVANTHRA, ELAMKULAM, KADAVANTHARA, ERNAKULAM,

KERALA - 682920 PHO.NO.9633737343 (BUSINESS-TEA SHOP,

DIVISION-60)

4 BEENA PEETHAMBARAN

AGED 64 YEARS

W/O.PEETHAMBARAN. P.S, PETTIKATTIL HOUSE, KASTHOORBA

NAGAR, KADAVANTHARA, ERNAKULAM, KERALA - 682020

PHO.NO.9656878444 (BUSINESS - TEA SHOP, DIVISION-60)

5 RAJKUMAR

AGED 19 YEARS

S/O.BHIKAM SINGH, 288 MANKABAG, BABEDI, BHIND,

MADHYA PRADESH-477105 PHO.NO.7722829615

(BUSINESS-FAST FOOD, DIVISION - 63)

6 GEETHA. P

AGED 46 YEARS

W/O.T.J.NOBLE, 15-106A1, SURESH BHAVAN, PALUKAL POST,

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 41 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

KANYAKUMARI, TAMIL NADU-629170. NOW RESIDING AT H.B 28,

PEARL VILLA, FOURTH CROSS ROAD PANAMBILLY NAGAR,

ERNAKULAM. PHO.NO.7034111345 (BUSINESS-PAYASAM,

TEA AND SNACKS, DIVISION-60)

BY ADV.SMT.T.B.MINI

BY ADV.SMT.RESHMA GIRISH

RESPONDENT:

CORPORATION OF KOCHI

REPRESENTED BY ITS SECRETARY, PARK AVENUE ROAD,

KOCHI - 682011, ERNAKULAM DISTRICT.

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD

ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND

CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 42 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.39303 OF 2022

PETITIONER:

SUMATHI.T.P.

AGED 64 YEARS

W/O.SREEDHARAN, S.J VILLA 13/1394 C, KADEBHAGOM,

PALLURUTHY P.O, ERNAKULAM DISTRICT, PIN – 682006

BY ADV.SRI.DINESH MATHEW J.MURICKEN

BY ADV.SRI.K.A.ABHILASH

BY ADV.SRI.VINOD S. PILLAI

BY ADV.SRI.MOHAMMED THAYIB N.M.

BY ADV.SMT.NAYANA VARGHESE

BY ADV.SRI.AHAMMAD SACHIN K.

BY ADV.SMT.K.S.SANGEETHA (KOOMBEL)

RESPONDENTS:

1 STATE OF KERALA

REPRESENTED BY THE SECRETARY, LOCAL SELF GOVERNMENT

DEPARTMENT, SECRETARIAT, STATUE JUNCTION,

THIRUVANANTHAPURAM GENERAL.P.O., THIRUVANANTHAPURAM

DISTRICT, PIN - 695001

2 THE CORPORATION OF KOCHI

PARK AVE ROAD, MARINE DRIVE, KOCHI.P.O., ERNAKULAM

DISTRICT, REPRESENTED BY ITS SECRETARY, PIN - 682011

3 THE SECRETARY

CORPORATION OF KOCHI, PARK AVE ROAD, MARINE DRIVE,

KOCHI.P.O., ERNAKULAM DISTRICT, PIN - 682011

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 43 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

BY SMT.K.R.DEEPA, GOVERNMENT PLEADER

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD

ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND

CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 44 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.5435 OF 2023

PETITIONER:

FRANKLIN C.R.

AGED 51 YEARS

S/O.ROCKEY, CHOOREPARAMBIL HOUSE, BALAN MENON ROAD,

KALOOR, COCHIN, PIN - 682017

BY ADV.SRI.M.K.DILEEPAN

BY ADV.SRI.DEEPAK T.NEDUNGADAN

BY ADV.SRI.K.D.VINCENT

BY ADV.SRI.S.KARTHIK MENON

RESPONDENTS:

1 CORPORATION OF COCHIN

REPRESENTED BY ITS SECRETARY, ERNAKULAM., PIN - 682011

2 THE SECRETARY

CORPORATION OF COCHIN, ERNAKULAM, PIN - 682011

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD

ON 31.01.2025 ALONG WITH W.P(C).NO.21401/2019 AND CONNECTED

CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 45 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.7625 OF 2023

PETITIONER:

KASINADHAN, V.R,

AGED 63 YEARS

S/O.RAGHAVAN NAIR, VETTIYAZHATH HOUSE, ELAMKULAM,

KADAVANTHRA, KOCHI, PIN - 682020

BY ADV.SRI.K.MOHANAKANNAN

BY ADV.SRI.NAVANEETH D.PAI

RESPONDENTS:

1 KOCHI CORPORATION,

REPRESENTED BY ITS SECRETARY, KOCHI MUNICIPAL

CORPORATION, PB NO-1016, COCHIN, ERNAKULAM,

PIN - 682012

2 THE SECRETARY,

KOCHI CORPORATION, KOCHI MUNICIPAL CORPORATION,

PB NO-1016, COCHIN, ERNAKULAM - 682012

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD

ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND

CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 46 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.8530 OF 2023

PETITIONER:

SKARIA JOSEPH

AGED 52 YEARS

SON OF MR. JOSEPH, CHANDANAPRAMBIL HOUSE, A.V GEORGE

ROAD, ELAMKULAM, KALOOR (PO), ERNAKULAM., PIN - 682017

BY ADV.SRI.SHAJI CHIRAYATH

BY ADV.SMT.JIJI M. VARKEY

BY ADV.SMT.M.K.SAFEELA BEEVI

BY ADV.SMT.SAVITHA GANAPATHIYATAN

BY ADV.SRI.M.M.SHAJAHAN

RESPONDENTS:

1 STATE OF KERALA

REPRESENTED BY ITS SECRETARY TO GOVERNMENT,

DEPARTMENT OF LOCAL SELF GOVERNMENT, SECRETARIAT,

THIRUVANTHAPURAM, PIN - 695001

2 KOCHI MUNICIPAL CORPORATION

OFFICE OF THE CORPORATION OF KOCHI, PARK AVENUE ROAD,

ERNAKULAM REPRESENTED BY ITS SECRETARY, PIN - 682011

3 SECRETARY

KOCHI MUNICIPAL CORPORATION, OFFICE OF THE CORPORATION

OF KOCHI, PARK AVENUE ROAD, ERNAKULAM, PIN - 682011

4 TOWN VENDING COMMITTEE

KOCHI MUNICIPAL CORPORATION, OFFICE OF THE CORPORATION

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 47 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

OF KOCHI, PARK AVENUE ROAD, ERNAKULAM, PIN - 682011

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY SMT.K.R.DEEPA, GOVERNMENT PLEADER

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

BY ADV.SRI.ARUN ANTONY

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD

ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND

CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 48 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.17371 OF 2023

PETITIONERS:

1 SUMESH M P

AGED 42 YEARS

S/O.SASIKALA M.P., PEEDIKAKANDY HOUSE, MANANTHERI,

KANNUR – 670643, NOW RESIDING @ CAPTAIN BY UNIVERSITY

NAGAR, KALAMASSERY – CUSAT - 682022, PIN - 682022

2 SUSHANT SETHI

AGED 39 YEARS

SAMPADA, SAMPADA NUAGAON NAYAGARH , ODISHA – 752083

(BUSINESS- FAST FOOD, DIVISION-56) PH:9895315577

NOW RESIDING @ L.I.G 856, PANAMPILLY NAGAR, ERNAKULAM,

KOCHI – 682036.

BY ADV.SMT.T.B.MINI

RESPONDENT:

KOCHI CORPORATION

KOCHI CORPORATION REPRESENTED BY ITS SECRETARY,

PARK AVENUE ROAD, KOCHI-682011, ERNAKULAM DISTRICT.,

PIN - 682011

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD

ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND

CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 49 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.20446 OF 2023

PETITIONER:

ATHIMULA PERUMAL,

AGED 43 YEARS

S/O. SUDALIMUTHUPILLAI, L.I.C - 525,

PANAMPALLY NAGAR, ERNAKULAM DISTRICT, PIN - 682036

BY ADV.SRI.KISHOR B.

BY ADV.SMT.M.M.LAIJU NISSA

BY ADV.SRI.BABUMON N.

BY ADV.SRI.ROBIN JOS M. J.

BY ADV.SRI.REGHUVARAN R.

RESPONDENT:

THE SECRETARY,

CORPORATION OF COCHIN, COCHIN MUNICIPAL CORPORATION,

ERNAKULAM DISTRICT, PIN - 682011

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD

ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND

CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 50 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.23704 OF 2023

PETITIONER:

MUHAMMED SAMJU

AGED 39 YEARS

S/O.MUHAMMED RAFI, NAIMANAPARAMBIL HOUSE,

INDIRA PRIYADARSINI ROAD, NETTOOR.P.O,

ERNAKULAM, PIN - 682040

BY ADV.SMT.T.B.MINI

BY ADV.SMT.RESHMA GIRISH

RESPONDENT:

COCHIN MUNICIPAL CORPORATION

REPRESENTED BY ITS SECRETARY

OFFICE OF COCHIN CORPORATION, BOATJETTY,

ABRAHAM MADAMAKAL ROAD ERNAKULAM., PIN - 682011

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD

ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND

CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 51 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.26801 OF 2023

PETITIONER:

T.A.SUKUMARAN

AGED 61 YEARS

S/O.AYYAPPAN, CONVENER, TAXI DRIVERS UNION,

VALANJAMBALAM, ERNAKULAM -682016 RESIDING AT

AMBELI PADAM HOUSE, BHUVANESHWARI ROAD,

PONNURUNNI, VYTILA, PIN - 681019

BY ADV.SRI.DIVAKARAN R

RESPONDENTS:

1 KOCHI MUNICIPAL CORPORATION

CORPORATION OFFICE, PARK AVENUE, P-B NO.1016,

KOCHI, PIN – 682016, REPRESENTED BY ITS SECRETARY.

2 THE EXECUTIVE ENGINEER

KOCHI MUNICIPAL CORPORATION, CORPORATION OFFICE,

PARK AVENUE, P-B NO.1016, KOCHI, PIN - 682016

3 TOWN PLANNING OFFICER,

KOCHI MUNICIPAL CORPORATION, CORPORATION OFFICE,

PARK AVENUE, P-B NO.1016, KOCHI - 682016

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD

ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND

CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 52 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.38221 OF 2023

PETITIONER:

MUNAUVAR

AGED 55 YEARS

C/O.GOBARE, POUNDA, BAHRAICH, UTTAR PRADESH,

PIN 271855, PRESENTLY RESIDING NEAR ST.ALBERTS COLLEGE,

ERNAKULAM NORTH , KOCHI, PIN - 682018

BY ADV.SMT.NIJI K.SHAHUL

BY ADV.SRI.P.A.AYUB KHAN

RESPONDENTS:

1 SECRETARY TO GOVERNMENT

LOCAL SELF GOVERNMENT DEPARTMENT, GOVERNMENT

SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001

2 COCHIN MUNICIPAL CORPORATION

REPRESENTED BY ITS SECRETARY, COCHIN MUNICIPAL

CORPORATION OFFICE, COCHIN, PIN - 682001

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY SMT.K.R.DEEPA, GOVERNMENT PLEADER

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD

ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND

CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 53 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.39987 OF 2023

PETITIONERS:

1 RIZWAN E.H.,

AGED 26 YEARS

S/O.E.M HUSSAIN,5/330, VALIYAPARAMBU

MATTANCHERY P.O,ERNAKULAM, KOCHI, PIN - 682002

2 SHAHEER S.,

AGED 41 YEARS

S/O.HAMEED, 6/1466,

PUTHUKATTUPARAMBU,MATTANCHERY.PO,ERNAKULAM,

KOCHI, PIN - 682002

3 SALIM A.,

AGED 40 YEARS

S/O.ABDULLA,H.NO. 3/853 ,ERAVELI,MATTANCHERY

PO,ERNAKULAM, KOCHI, PIN - 682002

4 MUNAS.C.M.,

AGED 36 YEARS

S/O.MUHAMMED C.M.,H.NO.V/363, BANGLAW

PARAMBU ,MATTANCHERY PO,ERNAKULAM, KOCHI- 682002.

5 JABBAR K.M.,

AGED 60 YEARS

S/O.MAHAMMED, H.NO.3/637, ERAVELI MSS ROAD,

MATTANCHERY P.O, ERNAKULAM, KOCHI, PIN - 682002

6 UDAYAKUMAR M.,

AGED 43 YEARS

S/O.S.MURALI ,H.NO.4/1153, THUNDIPARAMBU

HOUSE,MATTANCHERY P.O,ERNAKULAM, KOCHI, PIN - 682002

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 54 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

7 NAJEEB S.,

AGED 38 YEARS

S/O.NAUSHAD, H.NO.13/1169, R.K.PILLAI ROAD,

FORT KOCHI, ERNAKULAM, KOCHI, PIN - 682001

8 M.A RASIYA,

AGED 52 YEARS

S/O.ABDU, 13/1169, VALLACHIRA HOUSE,

R.K. PILLAI ROAD, KARUVELIPADY, ERNAKULAM,

KOCHI, PIN - 682005

9 SANEESH.K.S

AGED 36 YEARS

S/O.SULAIMAN.K.M, H.NO.2/1071,THURUTHI ,ERNAKULAM,

KOCHI, PIN - 686535

BY ADV.SMT.T.B.MINI

BY ADV.SMT.RESHMA GIRISH

RESPONDENTS:

1 STATE OF KERALA, REPRESENTED BY THE SECRETARY,

LOCAL SELF GOVERNMENT DEPARTMENT, THIRUVANANTHAPURAM,

PIN - 695036

2 KOCHI MUNICIPAL CORPORATION

REPRESENTED BY ITS DEPUTY SECRETARY,

OFFICE OF KOCHI MUNICIPAL CORPORATION,

BOAT JETTY, ERNAKULAM, PIN - 682011

3 ASSISTANT EXECUTIVE ENGINEER,

KOCHI MUNICIPAL CORPORATION, BOAT JETTY ERNAKULAM,

PIN - 682011

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY SMT.K.R.DEEPA, GOVERNMENT PLEADER

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD

ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND

CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 55 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.41117 OF 2023

PETITIONERS:

1 SUDHEER B.M. ALIAS SUDHEER V.M. ,

AGED 48 YEARS

S/O.MUHAMMED, 2/950 MINI MARKET, KONCHERY.P.O,

FORTKOCHI, KOCHI, PIN - 682001

2 K.A NAUFAL

AGED 50 YEARS

S/O.ALIBAVA, H.NO.11/851, C.P.THODU,

FORTKOCHI, KOCHI, PIN - 682001

BY ADV.SMT.T.B.MINI

BY ADV.SMT.RESHMA GIRISH

RESPONDENTS:

1 STATE OF KERALA, REP. BY THE SECRETARY,

LOCAL SELF GOVERNMENT DEPARTMENT,

THIRUVANANTHAPURAM, PIN - 695036

2 KOCHI MUNICIPAL CORPORATION

REP. BY ITS DEPUTY SECRETARY,

OFFICE OF KOCHI MUNICIPAL CORPORATION,

BOAT JETTY ERNAKULAM, KOCHI, PIN - 682011

3 STATION HOUSE OFFICER,

FORT KOCHI, POLICE STATION, FORT KOCHI, PIN - 682001

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 56 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY SMT.K.R.DEEPA, GOVERNMENT PLEADER

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD

ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND

CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 57 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.2962 OF 2024

PETITIONERS:

1 ELSY RODIGEZ

AGED 54 YEARS

D/O.MARTY SIGUERA, RESIDING AT THATTAMPARAMBIL,

MULAVUKADU, KANAYANNUR TALUK, ERNAKULAM,

PIN - 682504

2 SUSHIL KUMAR

AGED 41 YEARS

S/O.PRABHU NARAYANAN, RESIDING AT HOUSE NO:5/231,

MATTANCHERY, KOCHI TALUK, ERNAKULAM DISTRICT,

PIN - 682001

3 K.M.AFSAL

AGED 42 YEARS

S/O.MOHAMED. BAVA, RESIDING AT KURUNGATTIL HOUSE,

YMCA ROAD, FORTKOCHI, KOCHI, ERNAKULAM DISTRICT,

PIN - 682001

4 P.H.SADIK

AGED 45 YEARS

S/O.HAMSA KOYA, RESIDING AT H.NO:2/1006, KONCHERY,

FORT KOCHI, KOCHI TALUK, ERNAKULAM DISTRICT,

PIN - 682001

5 ARAF.K.F

AGED 30 YEARS

S/O.ABDUL FAROOQ, RESIDING AT H.NO:19/284,

MLA ROAD PALLURUTHY, KOCHI TALUK,

ERNAKULAM DISTRICT, PIN - 682006

6 NAHAS.K.N

AGED 38 YEARS

S/O.K.E.NASAR, RESIDING AT KALAPURAKKAL HOUSE,

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 58 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

KALVATHY, FORTKOCHI, KOCHI TALUK, ERNAKULAM DISTRICT,

PIN - 682001

7 S.I. SUBAIR

AGED 54 YEARS

S/O.LBRAHIM, RESIDING AT HOUSE NO:7/467,

MATTANCHERY, KOCHI TALUK, ERNAKULAM DISTRICT,

PIN - 682002

8 M.M. ABDUL JABBAR

AGED 59 YEARS

S/O.M.V.MUHAMMED, RESIDING AT HOUSE NO:6/2221,

STAR ROAD, MATTANCHERY, KOCHI TALUK, ERNAKULAM

DISTRICT, PIN – 682002.

9 SAFEER M.S @ SAHEER.M.S

AGED 38 YEARS

S/O.M.I.SAMAD, RESIDING AT HOUSE NO:2/165,

KALVATHY, FORTKOCHI, KOCHI TALUK,

ERNAKULAM DISTRICT, PIN – 682001.

0 SHAMEER. S

AGED 32 YEARS

S/O.SALAHUDHEEN, H.NO.3/861, ERAVELI,

MATTANCHERY (PO), KOCHI, ERNAKULAM DISTRICT,

PIN – 682002.

11 RAFEEQ .T.S

AGED 46 YEARS

S/O.T.B.SHERIEF, THOPPIL HOUSE, H.NO.2/852,

FORTKOCHI (PO), FORTKOCHI, KOCHI, PIN - 682001

12 MUHAMMED SALAHUDHEEN

AGED 38 YEARS

S/O.ABDUL REHIMAN, PATTATHUVALAPPIL HOUSE,

LOVELY CORNER, VATTAMKULAM (PO),

MALAPPURAM DISTRICT, PIN - 679578

BY ADV.SRI.R.O.MUHAMED SHEMEEM

BY ADV.SMT.NASEEHA BEEGUM P.S.

RESPONDENTS:

1 THE CHAIRMAN, KOCHI SMART MISSION LTD.,

4TH FLOOR, STADIUM METRO STATION, KALOOR,

ERNAKULAM, PIN - 682017

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 59 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

2 THE CHIEF EXECUTIVE OFFICER

KOCHI SMART MISSION LTD., 4TH FLOOR,

STADIUM METRO STATION, KALOOR, ERNAKULAM,

PIN - 682017

3 THE DIRECTOR/DISTRICT COLLECTOR

KOCHI SMART MISSION LTD., 4TH FLOOR,

STADIUM METRO STATION, KALOOR, ERNAKULAM,

PIN - 682017

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY SMT.K.R.DEEPA, GOVERNMENT PLEADER

BY ADV.SRI.K.JAJU BABU (SR.)(K/116/1981)

BY SRI.M.U.VIJAYALAKSHMI, SC, KOCHI METRO RAIL LTD.

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD

ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND

CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 60 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.3412 OF 2024

PETITIONER:

PRAMEELA K.N

AGED 67 YEARS

W/O.LATE K.G. MOHANAN, KARIYIL (H), KODANTHURUTH,

KUTHIATHODE P.O, CHERTHALA, ALAPPUZHA., PIN - 688533

BY ADV.SRI.PAUL JACOB (P)

BY ADV.SMT.SHERU JOSEPH

BY ADV.SRI.MATHEW THOMAS

BY ADV.SMT.NIKITTA TRESSY GEORGE

BY ADV.SRI.DIPAK CHERIAN ABRAHAM

RESPONDENTS:

1 KOCHI MUNICIPAL CORPORATION

REPRESENTED BY ITS SECRETARY, PARK AVE RD,

MARINE DRIVE, KOCHI, KERALA, PIN - 682011

2 THE SECRETARY

KOCHI MUNICIPAL CORPORATION PARK AVE RD,

MARINE DRIVE, KOCHI, KERALA., PIN - 682011

3 TOWN VENDING COMMITTEE

REPRESENTED BY ITS CHAIRMAN SECRETARY,

KOCHI MUNICIPAL CORPORATION, PARK AVE RD,

MARINE DRIVE, KOCHI, KERALA., PIN - 682011

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY SMT.K.R.DEEPA, GOVERNMENT PLEADER

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 61 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD

ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND

CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 62 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.6357 OF 2024

PETITIONER:

RAJMOHAN BAHEL

AGED 30 YEARS

S/O.RAMDAS, PARYWADA, AMARAVATHY, HOUSE NO.2798,

KANDALI/44805, PRESENTLY RESIDING AT HOUSE NO.63,

SHANMUGHAPURAN ROAD, PACHALAM, COCHIN, PIN - 682012

BY ADV.SMT.NIJI K.SHAHUL

BY ADV.SRI.P.A.AYUB KHAN

RESPONDENTS:

1 SECRETRARY TO GOVERNMENT

LOCAL SELF GOVERNMENT DEPARTMENT, GOVERNMENT

SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001

2 KOCHIN MUNICIPAL CORPORATION

REPRESENTED BY IT’S SECRETARY, KOCHI MUNICIPAL

CORPORATION OFFICE, KOCHIN, PIN - 682001

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY SMT.K.R.DEEPA, GOVERNMENT PLEADER

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD

ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND

CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 63 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.8868 OF 2024

PETITIONERS:

1 SAFARUDEEN.P.S

AGED 41 YEARS

S/O.UMAIBA, MATHILAKATH VEEDU, AMMAYIMUKKU,

MATTANCHERY P.O ERNAKULAM, KERALA, PIN - 682002

2 THANKACHAN

AGED 58 YEARS

S/O.DEVASYA, KOTTAYKKAL, KOTTUMURI P.O,

THRIKKODITHAN, KOTTAMURICKAL, KOTTAYAM, KERALA,

(BUSINESS-LOTERRY VENDOR DIVISION, SOUTH RAILWAY

STATION, PIN – 686105.

BY ADV.SMT.T.B.MINI

BY ADV.SMT.RESHMA GIRISH

RESPONDENT:

KOCHI MUNCIPAL CORPORATION

REPRESENTED BY ITS SECRETARY

PARK AVENUE ROAD, KOCHI-, ERNAKULAM, PIN - 682011

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD

ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND

CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 64 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.8885 OF 2024

PETITIONER(S):

SHABEER.A.S.

AGED 33 YEARS

S/O.SABIRA, H.NO.4/1485, ADHIKARIVALAPU,

FORT KOCHI, ERNAKULAM, PIN - 682001

BY ADV.SMT.T.B.MINI

RESPONDENT(S):

1 THE DISTRICT COLLECTOR, ERNAKULAM,

CIVIL STATION, KAKKANAD, ERNAKULAM, KERALA,

PIN - 682030

2 THE VILLAGE OFFICER, FORT KOCHI VILLAGE

FORT KOCHI, ERNAKULAM, KERALA, PIN - 682003

3 THE KOCHI MUNICIPAL CORPORATION

REPRESENTED BY ITS SECRETARY, BOAT JETTY,

ERNAKULAM, KERALA, PIN - 682011

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY SMT.K.R.DEEPA, GOVERNMENT PLEADER

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD

ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND

CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 65 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.9564 OF 2024

PETITIONER(S):

SABEENA SUBASH

AGED 38 YEARS

W/O.SUBASH, EWS 586, GANDHI NAGAR KADAVANTHRA,

ERNAKULAM, PIN - 682020

BY ADV.SMT.T.B.MINI

RESPONDENT:

KOCHI MUNICIPAL CORPORATION

REPRESENTED BY ITS SECRETARY, BOAT JETTY,

ERNAKULAM, PIN - 682011

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD

ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND

CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 66 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

IN THE HIGH COURT OF KERALA AT ERNAKULAM

PRESENT

THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

FRIDAY, THE 31

ST

DAY OF JANUARY 2025/11TH MAGHA, 1946

W.P(C).NO.15243 OF 2024

PETITIONER:

SIB SANKAR KHATUA

AGED 39 YEARS

S/O.ARABINDA KHATUA, AKANDI, PURBA, MEDINAPUR,

WEST BENGAL – 721 448. NOW RESIDING AT PALLATH HOUSE,

FREEDOM ROAD, KALOOR P.O, ERNAKULAM DISTRICT,

KERALA STATE, PIN - 682017

BY ADV.SRI.SHAJI P.MATHEW

BY ADV.SMT.AISHWARYA MARY MATHEW

RESPONDENT:

CORPORATION OF COCHIN

REPRESENTED BY ITS SECRETARY,

PARK AVENUE ROAD, ERNAKULAM, KERALA,

PIN - 682011

BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL

CORPORATION

BY ADV.SRI.A.BALAGOPALAN, AMICUS CURIAE

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD

ON 31.01.2025 ALONG WITH W.P(C).NO.21401 OF 2019 AND

CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 67 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

'C.R.'

J U D G M E N T

This batch of writ petitions concerns the issue of regulation of

street vending activities within the limits of the Kochi Municipal

Corporation. Writ petitions have been filed both by persons aggrieved by

the attempts of the Municipal Corporation to prevent them from carrying

on their street vending activities, as also by resident associations

aggrieved by the proliferation of unlicensed street vendors carrying on

vending activities in their residential areas.

2. The writ petitions have been pending since 2019, primarily

on account of the fact that the legislative regime for regulating the

activities of street vendors had not been effectively implemented in the

State. The legislative regime envisaged is discernible from The Street

Vendors (Protection of Livelihood and Regulation of Street Vending) Act,

2014, The Kerala Street Vendors (Protection of Livelihood and Regulation

of Street Vending) Rules and The Kerala Street Vendors (Protection of

Livelihood and Regulation of Street Vending and Licensing) Scheme,

2019 (hereinafter referred to as “The Act”, “The Rules” and “The

Scheme” respectively for brevity). The object of the said regime is to

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 68 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

protect the rights of urban street vendors and to regulate street vending

activities and matters connected therewith or incidental thereto.

3. Towards ensuring an effective implementation of the

legislative regime within the limits of the Kochi Municipal Corporation it

was felt necessary to first streamline the functioning of the Town Vending

Committee of the Municipal Corporation so that important functions,

such as the preparation of the plan for street vending and identification of

existing street vendors and issuance of certificates of vending to them,

could be carried out by the said committee. An Amicus Curiae – Dr. K.P.

Pradeep - was also appointed to assist the court by monitoring the

effective implementation of its orders. It was also realized that an

effective regulation of street vending activities, and rehabilitation of

those street vendors found operating in areas identified as non-vending

zones, can be achieved only after a street vending plan, that identifies

vending and non-vending zones, is first prepared by the Municipal

Corporation. This Court, therefore, passed various orders in these writ

petitions, regulating the street vending activities within the Kochi

Municipal Corporation limits till such time as the Street Vending Plan for

the Kochi Municipal Corporation was notified by the Government.

4. A brief chronology of the significant orders passed by this

Court in the last five years reads as follows:

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 69 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

 Order dated 24.01.2020 : The Divisional Councillors of each

division of the Cochin Corporation were asked to identify the street

vendors operating within the territorial limits of their respective

divisions and to submit a list of such persons before the Town Vending

Committee constituted in terms of the Rules within three weeks. The

Corporation was also directed to publish, within that time, a summary of

the Scheme notified by the State Government, in at least two local

newspapers having circulation within the area of the Corporation and

further, to ensure that the necessary bye-laws in conformity with the

Scheme, as required under Section 37 of the Act, are framed by it within

two months. The Assistant Commissioners of Police (Traffic) West and

East were directed to consider the areas identified by the Corporation as

possible vending zones, and submit their suggestions after conducting a

joint inspection of the areas along with the representatives of the

Corporation and the Greater Cochin Development Authority (GCDA).

 Order dated 19.02.2020: The court took note of the lists of

street vendors, prepared and submitted by each of the Divisional

Councillors before the Town Vending Committee, and directed the latter

committee to compare the names in the said lists, with the names in the

lists earlier prepared by the Corporation, and prepare a fresh list of

street vendors, division-wise, after excluding the duplicate entries

therein. For the said purpose, the committee was directed to convene a

meeting on 26.02.2020 making it clear that in the said meeting the

Amicus Curiae was also to be permitted to participate. Further, in partial

modification of the earlier order, the Police, Corporation and the GCDA

were asked to first identify areas within the Cochin Corporation limits

that could be designated as non-vending zones so that the remaining

areas could be categorized as vending zones and subjected to varying

degrees of regulation.

 Order dated 28.02.2020 : Taking note of the delay occasioned

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 70 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

in complying with some of the directions issued in the earlier order

dated 19.02.2020, some more time was granted to the Corporation to

comply with the said directions. As for the preparation of the final list of

street vendors, the Corporation was directed to publish the division-wise

consolidated list prepared by them in the notice boards of the six zonal

offices of the Corporation. It was also directed to publish a public notice

in two vernacular dailies having circulation within the Corporation

limits, as also on the website of the Corporation, indicating that those

persons who claimed to be street vendors, and whose names do not find

place in the consolidated list prepared by the Corporation, can submit

their claim for inclusion in the list of street vendors before the Convenor,

Town Vending Committee, at the office of the Cochin Corporation, within

a period of one month from the date of the public notice. The notice had

to make it clear that applications received after the said period of one

month would not be considered for inclusion in the consolidated list of

street vendors prepared by the Corporation.

 Before the directions in the above order could be

implemented, a nation-wide lockdown was imposed in the wake of the

COVID 19 pandemic. The lockdown and similar restrictions continued for

well over a year and hence, a continuation of the steps taken earlier

could be attempted only from February, 2021.

 Order dated 26.02.2021: The standing counsel of the Cochin

Corporation was directed to file a statement showing the steps taken

pursuant to the order dated 28.02.2020 so that further directions could

be issued in the matter. Taking note of development activities

undertaken within the Cochin Corporation, primarily at the instance of

the Cochin Smart Mission Limited, and finding that the developments

proposed and then underway would have a bearing on the declaration of

areas as ‘vending zone’ or ‘non-vending zone’, the said Cochin Smart

Mission Limited was impleaded as an addition respondent in W.P.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 71 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

(C).No.21401/2019, which was treated as the lead case in this batch of

writ petitions.

 Order dated 05.03.2021: The statement filed on behalf of the

Cochin Corporation was taken on record wherein it was averred that the

Secretary of the Corporation had published a summary of the Scheme in

the Malayala Manorama Newspaper. Further that the Bye-Laws in

conformity with the scheme had also been prepared and approved by the

Town Planning Standing Committee and submitted before the Council for

approval. The Corporation was also directed to ensure that no persons,

other than those who had been identified and included in the list

prepared by the Corporation, were permitted to carry on street vending

activities within the limits of the Corporation. The Cochin Smart Mission

Limited was directed to undertake a study to identify those areas covered

by their developmental activities that ought to be declared as ‘non-

vending zones’ considering the aims and objectives of the projects

undertaken by them for the City of Cochin.

 Order dated 16.07.2021: The Corporation was directed to

finalise the list of street vendors, as approved by the Town Vending

Committee, and publish zone-wise lists on the Corporation notice board,

as well as in each of the zonal offices of the Corporation on or before

12.08.2021. Those street vendors whose names did not find mention in

the final lists of street vendors published by the Corporation were given

an opportunity to prefer applications for vending licences within 30 days

of publication of the final list by the corporation. The Corporation was

directed to consider and pass orders on the said applications within 15

days of receipt of such applications. It was made clear that such

applicants for vending licences would discontinue their vending activities

on expiry of 30 days from the date of submission of their applications for

licence or on receipt of an order from the Corporation rejecting their

applications, whichever is earlier, and that they could thereafter

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 72 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

commence vending activities only after obtaining a vending licence from

the Corporation and strictly in accordance therewith. The Centre for

Socio-economic & Environmental Studies (CSES), an accredited agency

identified by the State Government, and with whom the Corporation had

entered into an agreement for the purposes of conducting a survey and

preparing a street-vending plan, was directed to complete their study and

finalise the proposed street-vending plan on or before 12.08.2021. It was

also clarified that the draft Street Vending Plan prepared by the CSES, if

approved by the Cochin Corporation, shall be seen as the approved plan

for the purposes of the Act.

 Order dated 12.11.2021: Taking note of the stage of processing

of applications for street vending by the Corporation, it was directed to

complete the process of issuance of identity cards and certificates of

vending to the identified street vendors by 30.11.2021. It was made clear

that effective 01.12.2021, only such street vendors, as have obtained the

certificates of vending from the Town Vending Committee of the

Corporation, shall be permitted to carry on street vending activities

within the limits of Cochin Corporation. Those who were desirous of

applying for a certificate of vending were given the liberty to apply for

the same before the Corporation with the caveat that they could

commence vending activities only after obtaining the certificate of

vending. To assist the Corporation in ensuring that no unlicensed street

vending activities were carried on after 01.12.2021, the District

Collector, Ernakulam and the Commissioner of Police, Kochi City were

impleaded as additional respondents in W.P.(C).No. 21401/2019.

 Order dated 03.12.2021: The Court took note of the progress of

issuance of certificates of vending to identified street vendors and also

directed that ‘Jagratha Samithi’s’ be constituted in each division of the

Cochin Corporation comprising of (i) The Divisional Councillor as its

Convenor, (ii) The Station House Officer of the jurisdictional Police

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 73 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

Station, and (iii) a representative of either the residential association or

the recognised association representing the commercial establishments

in the area, depending on the nature of the area. It was to be the

responsibility of the Jagratha Samithi to conduct periodical surveillance

of the area to ensure that only those street vendors, who have been

issued a certificate of vending by the Corporation, carry on street

vending operations in the respective area. Cases of unlicensed vending

activities were to be reported to the Corporation.

 Order dated 04.01.2022: Taking note of the fact that, as on

30.12.2021, the Corporation had already issued certificates of vending to

1070 persons and that a further, 1589 persons had been identified by the

sub-committee of the Town Vending Committee as persons entitled to

certificates of vending based on applications received by the committee

during the period from 23.11.2021 to 05.12.2021, the Corporation was

directed to immediately issue provisional certificates of vending to the

said 1589 persons subject to a scrutiny being undertaken by the

Corporation through the Kudumbasree and the Jagratha Samithi’s under

the overall supervision of the Health Department of the Corporation. It

was directed that the provisional certificates of vending so issued clearly

indicate thereon that the said certificate would be valid only for a period

of one month and that the continuance of vending activities by the holder

of the certificate thereafter would depend upon whether or not they are

found eligible in the scrutiny procedure. The Corporation was also

directed to publish the list of persons whose application for certificate of

vending had been rejected by the Corporation, so that they could pursue

their appellate remedies against the rejection in terms of the Act and

Rules. It was also directed that with effect from 10.01.2022, the

Corporation shall ensure that only such persons, who possess a

certificate of vending issued by the Corporation, either provisional or

regular, shall carry on vending activities within the Corporation limits.

The holders of the certificates of vending were directed to ensure that

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 74 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

the certificate is carried by them at all times when they are engaged in

street vending activities and shown to the Corporation/Law Enforcement

personnel when demanded. The Jagratha Samithi’s were also directed to

keep strict vigil and report cases of unauthorised street vending activities

to the Corporation.

 Order dated 28.01.2022: With a view to effectively monitoring

the street vending operations within the limits of the Kochi Municipal

Corporation, it was deemed necessary to form a Committee comprising of

(i) The District Collector, Ernakulam; (ii) The City Police Commissioner,

Kochi; (iii) The Amicus Curiae Dr. K.P. Pradeep; (iv) The Mayor of the

Kochi Municipal Corporation and (v) The CEO, CSML and entrust with

them the task of regularly monitoring street vending activities within the

Corporation limits. It was directed that the Committee would receive

regular reports from the Municipal Corporation, its Town Vending

Committee and the Jagratha Samithi's set up in each division and

promptly take action to prevent unauthorised street vending within the

Corporation limits including issuing of strict directives to authorised

vendors to display their vending certificates. The Committee was also

directed to convene monthly for the purposes of effective monitoring of

the street vending activities. The City Police Commissioner was directed

to promptly assemble a special team to investigate into activities of

illegal networks that were alleged to be supporting unauthorised street

vending and monthly progress reports were directed to be submitted

before this Court. The Municipal Corporation, District Collector and

Police authorities were also specifically directed to ensure that all notices

issued to unauthorised individuals during eviction drives from unlawfully

occupied locations must contain clear reasons for the action taken. It

was also made clear that steps for removing unauthorised vendors from

the streets must also be commenced and continued promptly. The Kochi

Corporation was also directed to extend the validity of the provisional

certificate of vending issued to 1589 persons by a further period of one

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 75 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

month, which was to expire on 04.03.2022.

 Order dated 18.02.2022: As a follow up to the earlier order

dated 28.01.2022, the Monitoring Committee was directed to ensure that

all vending activities were carried on only by the holder of the certificate

of vending or his/her family member and further that vending activities

on footpaths were restricted only to areas where with the footpath width

exceeded 3 meters so as to ensure ample space for pedestrians to walk

without obstruction. It was also made clear that the facilities designed

for guiding differently abled persons could not be obstructed in any

manner. The vending activities were also directed to be limited to an

area of 15-25 square feet, depending on the nature of the activity.

 Order dated 31.03.2022: The Kochi Municipal Corporation was

directed to issue regular certificates and photo Id cards to the 1350

persons who held provisional certificates of vending. As regarding

pending applications for certificates of vending, the Town Vending

Committee was directed to scrutinize and process the said applications

and pass orders on them within a period of two months.

 Order dated 07.04.2022: The Kochi Municipal Corporation was

directed to ensure that a division-wise list of those street vendors who

had been issued certificates of vending, either provisional or final, were

published in the website of the Corporation within a period of two weeks.

It was made clear for the purposes of effective monitoring of street

vending activities that the law enforcement agencies must permit only

valid certificate holders to engage in street vending activities within the

Corporation limits and those who only had an Id card would not be

permitted to engage in street vending activities.

 Order dated 04.05.2022 : Taking note of the variants in the

number of vendors who have issued vending certificates as mentioned in

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 76 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

the reports prepared by the Secretary of the Kochi Corporation and the

Amicus Curiae, a direction was given to the Standing Counsel for the

Kochi Corporation to compare the two figures in the two reports and

agree upon a final figure regarding the number of persons issued with

vending certificates by the Corporation. The Secretary of the Kochi

Corporation was also directed to promptly notify all eligible street

vendors to collect their vending certificates if they had not already

obtained the same. The necessity of displaying the certificates at

vending locations and presenting them to authorities upon request was

emphasised in the order of this Court and additionally, the Secretary of

the Corporation was also requested to issue a public notice regarding the

same without delay.

 Order dated 27.05.2022 : The Court accepted a list furnished

by the Amicus Curiae of bunk owners stated to be operating within the

Kochi Corporation limits under other Schemes of the

Corporation/Government and directed the Monitoring Committee to cross

verify the identity of the existing street vendors with the list of 3520

eligible persons maintained by the Corporation as also the list of 250

bunk owners maintained by the Corporation.

 Order dated 17.06.2022: The Kochi Municipal Corporation was

directed to remove the names of 745 individuals who were found entitled

to vending certificates and photo Id cards but had neither responded to

the notices issued by the Corporation nor submitted necessary

documents as required by the Corporation, from the list of authorised

vendors published by the Corporation. By way of abundant caution, the

Corporation is also directed to publish a division-wise list of deleted

persons on the Corporation website so that any person aggrieved by the

said action could approach the Corporation with the necessary

documentation and seek a restoration of their status as authorised street

vendors.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 77 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

 Order dated 22.07.2022: The Monitoring Committee

constituted by the Court was directed to ensure that in the immediate

aftermath of every eviction drive that they conducted, the respective

Jagratha Samithi's in the areas would maintain heightened vigil against

the re-occupation of those premises by unlicensed vendors and promptly

report any such instance to the Monitoring Committee. The said

direction was issued to provide for immediate action to remove illegal

operators from the vending area.

 Order dated 30.09.2022: The Monitoring Committee was

directed to ensure that till such time as the Corporation finalised the

vending zones and the vending plan, wherever street vendors were

violating the Rule regarding operating on footpaths less than 3 meters

wide, they had to direct the vendor to the closest spot nearby where the

footpath was wider than 3 meters.

 Order dated 25.11.2022: The Court was informed by the

Secretary, Local Self Government Department that the Scheme for street

vending had been finalised after carrying out certain amendments to the

erstwhile Scheme that was notified and the amended Scheme was

notified through Notification dated 17.11.2022.

 Order dated 07.07.2023 : The Court took note of the

submission made on behalf of the Kochi Municipal Corporation that in

the Council meeting held on 30.06.2023 it had approved the Street

Vending Plan. The Court also directed the Enforcement Squad to include

testing using mobile testing laboratories as part of the inspection routine

among street vendors especially those vending in food articles.

 Order dated 31.07.2023 : Based on the 21

st

Report of the

Amicus Curiae, the Kochi Municipal Corporation was directed to conduct

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 78 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

a re-verification of 134 bunk owners to determine their current status

and whether or not they were still operational. It was also directed that

unauthorised vending bunks, if and when identified by the Town Vending

Committee of the Corporation had to be removed promptly after affixing

a notice thereon indicating that the bunks would be removed within 48

hours from the time of affixation of the notice. The City Police

Commissioner was also directed to instruct the Station House Officers

who were members of the various Jagratha Samithi's, to submit monthly

reports to the Monitoring Committee appointed by the Court.

 Order dated 27.03.2024 : Sri.A.Balagopalan was appointed as

the new Amicus Curiae and Convener of the Monitoring Committee

constituted by the Court.

5. It will be seen from a perusal of the orders passed by this

Court thus far that, with a view to have an effective implementation of

the Scheme prepared by the State Government in terms of the Act,

directions were issued to the Kochi Municipal Corporation from time to

time to comply with the procedural mandate of the Act, Rules and

Scheme so that the street vendors operating within its territorial limits

could be clearly identified and issued with certificates of vending that

would enable them to carry on street vending activities in the area

earmarked in the certificate issued to them, subject to the conditions

stipulated therein. The above directions were deemed necessary since

the Street Vending Plan envisaged under Section 21 of the Act had not

been finalised and notified, and in its absence, there could not have been

any effective regulation for street vending activities carried on by the

Kochi Municipal Corporation.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 79 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

6. It is with a sense of relief that this Court now finds that the

Street Vending Plan under Section 21 of the Act has been finalised and

notified by the State Government through G.O.No.77/2024/LSGD with

effect from June 27, 2024. Under the said circumstances, the time is ripe

for entrusting the future regulation of street vending activities within the

Kochi Municipal Corporation limits to the respective authorities specified

under the Act, Rules and Scheme. To enable the said authorities to

function effectively, the Monitoring Committees and the Jagratha

Samithi's put in place by this Court during the pendency of these writ

petitions shall continue to function as directed by this court for a further

period of six months or till such time as the authorities under the Act

establish their own regulatory mechanism, in terms of the statutory

provision, whichever is earlier.

These writ petitions are therefore disposed by directing that

(i) Only those street vendors whose names feature in the list of

authorised street vendors published by the Corporation and who hold

valid certificates of vending and photo Id cards issued by the

Corporation shall be seen as authorised street vendors for the

purposes of the Act, Rules and Scheme. None, including the

petitioners herein, who do not hold a valid certificate of vending and

photo Id card issued by the Corporation, shall be permitted to carry

on vending operations within the limits of the Kochi Municipal

Corporation. It is also made clear that any interim order granted in

favour of the petitioners herein, that is inconsistent with the above

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 80 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

declaration, stands vacated by this judgment.

(ii) All applications seeking the issuance of certificates of

vending shall from now on be processed and dealt with by the Kochi

Municipal Corporation in accordance with the provisions of the Act,

Rules and Scheme, read with the Street Vending Plan notified by the

Government.

(iii) The Monitoring Committee and the Jagratha Samithi's

put in place by this Court during the pendency of these writ

petitions shall continue to function as directed by this Court for a

further period of six months or till such time as the authorities

under the Act establish their own regulatory mechanism, in terms

of the statutory provision, whichever is earlier.

(iv) The authorities of the Cochin Municipal Corporation

shall ensure that the exercise of shifting authorised street vendors

currently operating in non-vending zones identified in the approved

street vending plan, to the nearest vending zone identified therein,

is completed with the aid of the Monitoring Committee, within an

outer time limit of three months from the date of this judgment.

Before parting with these writ petitions, I must acknowledge

the yeomen service rendered by the Amici Curiae – Dr. K.P.Pradeep and

Adv. Balagopal whose timely reports helped this court in issuing effective

directions to regulate the activities of street vendors operating within the

limits of the Kochi Municipal Corporation. I must also acknowledge the

assistance received from all the learned counsel who appeared for the

parties in these proceedings. But for their co-operation throughout the

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 81 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

proceedings, this court would have found it arduous to ensure that the

procedures and mechanisms envisaged under the statute, for effective

regulation of street vendors, did actually materialize.

The writ petitions stand disposed as above.

Sd/-

DR. A.K.JAYASANKARAN NAMBIAR

JUDGE

prp/

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 82 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P(C).NO.21401/2019

PETITIONERS ANNEXURES :

Exhibit P1 True copy of the relevant pages of the list

of street vendors.

Exhibit P2(a) True copy of the covering letter dated

2.11.1998 issued by the Member of Legislative

Assembly to the Mayor, Cochin Corporation.

Exhibit P2(b) True copy of the representation dated

3.11.1998 submitted by the petitioner before

the Mayor, Cochin Corporation.

Exhibit P2(c) True copy of the representation dated

24.01.2001.

Exhibit P2(d) True copy of the representation dated

2.5.2001 submitted by the petitioner before

the Mayor, Kochi Corporation.

Exhibit P2(e) True copy of the application for licence

dated 2.05.2001 submitted by the petitioner.

Exhibit P2(f) True copy of the request dated 2.05.2001

submitted by the petitioner before the

Secretary, Kochi Corporation.

Exhibit P2(g) True copy of the representation dated

24.07.2001 submitted by the petitioner before

the Mayor, Kochi Corporation.

Exhibit P2(h) True copy of the representation dated

22.03.2007 submitted by the petitioner before

the Hon’ble Chairman, Health Committee.

Exhibit P2(i) True copy of the communication dated

10.05.2012 submitted by the Council, Kochi

Corporation before the Mayor, Kochi

Corporation.

Exhibit P2(j) True copy of the communiction for reference

dated 12.05.2012 issued by Hybi Eden (MLA) to

the Mayor, Kochi Corporation.

Exhibit P2(k) True copy of the receipt dated 21.05.2012

evidencing that the request submitted by the

petitioner is being forwarded to the

presiding officer.

Exhibit P2(l) True copy of the representation dated

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 83 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

21.05.2012 submitted by the petitioner before

the Mayor, Kochi Corporation together with

receipts.

Exhibit P2(m) True copy of the request dated 30.07.2012

submitted by the petitioner before the

Coucnillor, 56

th

Division, Kochi Corporation.

Exhibit P2(n) True copy of the representation dated

20.11.2012 submitted by the petitioner before

the Secretary, Kochi Corporation.

Exhibit P2(o) True copy of the representation dated

24.07.2016 submitted by the petitioner before

the Councillor, 56

th

Division, Kochi

Corporation.

Exhibit P2(p) True copy of the representation dated

25.10.2016 submitted by the petitioner before

the Health Circle Officer, Kadavanthara

Circle.

Exhibit P2(q) True copy of the representation dated

23.07.2019 submitted by the petitioner before

the Hon’ble Mayor, Kochi Corporation.

Exhibit P3 True copy of the certificate issued to the

petitioner from the Kerala Commissionerate of

Food Safety.

Exhibit P4 True copy of the certificate issued to the

brother from the Kerala Commissionerate of

Food Safety.

Exhibit P5 True copy of the news appeared in Malayala

Manorama daily on 11 July 2019.

Exhibit P6 True copy of the Central Act No.7 of 2014

Exhibit P7 True copy of the receipt dated 21.10.2003

Exhibit P8 True copy of the receipt dated 22.01.2003

Exhibit P9 True copy of the receipt dated 13.12.2003

Exhibit P10 True photograph of the bunks in panampilly

nagar

Exhibit P11 True photograph of the street vending shop of

the petitioner.

Annexure List LIST OF BUNK OWNERS WITHIN KOCHI CORPORATION

AS FURNISHED BY THE SECRETARY

Annexure A1 True copy of the status report submitted by

the Nodal Officer, Enforcement Squad

Annexure A3 True copy of the details of lease holders

under the scheme of Cochin Heritage Zone

Conservation Society submitted along with

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 84 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

Annexure A2

Annexure A2 True copy of the letter dated 3-6-2022

submitted by the District Collector

Annexure A Police report of action taken 15-03-2022 to

21-07-2022

Annexure A-1 True copy of the List of people issued with

notice

Annexure B True copy of list of licensed bunks issued

with notice

Annexure B 2 True copy of unlicensed vendors as per 252

list

Annexure B 3 True copy of list of licensed bunks without

violation

Annexure A2 True copy of the list of Street Vending Zone

published by the Kochi Corporation

Annexure A1 True copy of the List of Eligible Street

Vendors in Kochi Corporation

Annexure A1 Report filed by the Commissioner of Police

dated 24-08-2022

Annexure A2 List of Vendors issued with notice upto 20-

08-2022

Annexure A3 List of vendors not displaying license

Annexure A4 LIST OF LICENCED BUNKS ISSUED WITH NOTICE

Annexure A5 UNLICENCED VENDORS AS PER 252 LIST

Annexure A6 LIST OF LICENSED BUNKS WITHOUT VIOLATIONS

Annexure A7 LIST OF LICENSED BUNKS NOT FOUND

Annexure A8 True copy of the FIR No.0985/2022 of

Ernakulam Town North Police Station

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 85 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

Annexure B True copy of the list of 201 bunks which are

verified out of the list submitted by the

Corporation

Annexure A True copy of the report dated 23-09-2022

submitted by the Assistant Commissioner of

Police, Traffic Police, Kochi City

Annexure B1 True copy of the list of 120 bunks

Annexure B2 True copy of the list of 51 bunks

Annexure B3 True copy of the list of 81 bunks who are

seen violating guidelines

Annexure C True copy of the list of 41 bunks owners who

are running the trading activities, without

having any authorisation

RESPONDENT ANNEXURES :

Annexure A1 True copy of the Report dated 02-02-2023 of

the Assistant Commissioner of Police, Traffic

West, Kochi City without Annexures

Annexure A2 True copy of the list of 118 vendors issued

with licenses by the Revenue Wing of Kochi

Corporation

Annexure A3 True copy of the list of 134 bunks/kiosks

having no bunk numbers

Annexure A4 True copy of the FIR in Crime NO 214 of 2023

of Palarivattom Police Station

Annexure A5 True copy of the FIR in Crime No 437 of 2023

of Ernakulam Central Police Station

RESPONDENT EXHIBITS:

Exhibit R5(g) PHOTOGRAPH DEPICTING THE CARTS DEPOSITED BY

THE 6TH RESPONDENT DOTTING THE STREETS NEAR

THE HDFC BANK, IDBI BANK, IDEE APARTMENTS,

ETC. IN PANAMPILLY NAGAR

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 86 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

Exhibit R5(h) PHOTOGRAPH DEPICTING THE CARTS DEPOSITED BY

THE 6TH RESPONDENT DOTTING THE STREETS NEAR

THE HDFC BANK, IDBI BANK, IDEE APARTMENTS,

ETC. IN PANAMPILLY NAGAR

Exhibit R5(i) PHOTOGRAPHS DEPICTING THE CARTS DEPOSITED BY

THE 6TH RESPONDENT DOTTING THE STREETS NEAR

THE HDFC BANK, IDBI BANK, IDEE APARTMENTS,

ETC. IN PANAMPILLY NAGAR

Exhibit R5(j) PHOTOGRAPH DEPICTING THE CARTS DEPOSITED BY

THE 6TH RESPONDENT DOTTING THE STREETS NEAR

THE HDFC BANK, IDBI BANK, IDEE APARTMENTS,

ETC. IN PANAMPILLY NAGAR

Exhibit R5(k) PHOTOGRAPHS DEPICTING THE CARTS DEPOSITED BY

THE 6TH RESPONDENT DOTTING THE STREETS NEAR

THE HDFC BANK, IDBI BANK, IDEE APARTMENTS,

ETC. IN PANAMPILLY NAGAR

Exhibit R5(l) PHOTOGRAPHS DEPICTING THE CARTS DEPOSITED BY

THE 6TH RESPONDENT DOTTING THE STREETS NEAR

THE HDFC BANK, IDBI BANK, IDEE APARTMENTS,

ETC. IN PANAMPILLY NAGAR

RESPONDENTS ANNEXURES :

Annexure A1 True copy of the Report on Bunks without

annexures submitted by the Kochi City Police

Annexure A 2 True copy of the consolidated report without

annexures of the Kochi City Police

Annexure A1-III True copy of list of 9 bunks

Annexure A1-I True copy of the list of 6 bunks seen closed

Annexure A1-II True copy of the list of 20 bunks

Annexure A 1 True copy of the Report on Bunks submitted by

the Kochi City Police dated 08-03-2023

Annexure A1-IV True copy of list of 12 bunks

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 87 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

Annexure A1-V True copy of the list of 5 bunks

Annexure A1 True copy of the list of 118 bunk owners who

are issued with license for 2022-23

Annexure A2 True copy of the list of 65 bunk owners who

are currently running bunks under different

welfare schemes

Annexure A3 True copy of the list of bunk owners who are

illegally running the vending in the city

Annexure A4 True copy of the report of Cochin Heritage

Zone Conservation Society

Annexure A1 True copy of the Order dated 28-04-2023

Annexure A3 The annexures submitted along with Annexure

A2 report

Annexure A2 True copy of the Reports on Bunks dated 02-

06-2023

Annexure A7 True copy of the Notification dated 03-06-

2023

Annexure A6 True copy of the proceedings of Town Vending

Committee Meeting held on 10-05-2023

Annexure A5 The annexures submitted along with Annexure

A4 report

Annexure A4 True copy of the Report on Street Vending

dated 02-06-2023

Annexure A1 List and details of Division Councilors

attended the Jagratha Samithy meet-ings in

September, 2023

Annexure A2 List and details of Division councilors who

have not attended the Jagratha Samithy

meetings in September 2023

Annexure A3 Details of verification

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 88 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

PETITIONER’S EXHIBITS :

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED

25.10.2016 SUBMITTED BY THE PETITIONER BEFORE

THE HEALTH CIRCLE OFFICER, KADAVANTHRA CIRCLE

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED

24.07.2016 SUBMITTED BY THE PETITIONER BEFORE

THE COUNCILLOR, 56TH DIVISION, COCHIN

CORPORATION

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED

20.11.2012 SUBMITTED BY THE PETITIONER BEFORE

THE SECRETARY, COCHIN CORPORATION

EXHIBIT P2 TRUE COPY OF THE REQUEST DATED 30.07.2012

SUBMITTED BY THE PETITIONER BEFORE THE

COUNCILLOR, 56TH DIVISION , KOCHI CORPORATION

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED

21.05.2012 SUBMITTED BY THE PETITIONER BEFORE

THE MAYOR, COCHIN CORPORATION TOGETHER WITH

RECEIPTS

EXHIBIT P2 TRUE COPY OF THE RECEIPT DATED 21.05./2012

EVIDENCING THAT THE REQUEST SUBMITTED BY THE

PETITIONER IS BEING FORWARDED TO THE

PRESIDING OFFICER

EXHIBIT P2 TRUE COPY OF THE COMMUNICATION FOR REFERENCE

DATED 12.05.2012 ISSUED BY HYBI EDEN (MLA) TO

THE MAYOR, KOCHI CORPORATION

EXHIBIT P2 TRUE COPY OF THE COMMUNICATION DATED

10.05.2012 SUBMITTED BY THE COUNCILLOR, KOCHI

CORONATION BEFORE THE MAYOR,KOCHI CORPORATION

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED

22.03.2007 SUBMITTED BY THE PETITIONER BEFORE

THE HON'BLE CHAIRMAN, HEALTH COMMITTEE

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED

24.07.2001 SUBMITTED BY THE PETITIONER BEFORE

THE MAYOR, COCHIN CORPORATION

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 89 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

EXHIBIT P2 TRUE COPY OF THE REQUEST DATED 2.05.2001

SUBMITTED BY THE PETITIONER BEFORE THE

SECRETARY, KOCHI CORPORATION

EXHIBIT P2 TRUE COPY OF THE APPLICATION FOR LICENCE

DATED 2.05.2001 SUBMITTED BY THE PETITIONER

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED

2.05.2001 SUBMITTED BY THE PETITIONER BEFORE

THE MAYOR, COCHIN CORPORATION

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED

24.02.2001SUBMITTED BY THE PETITIONER BEFORE

THE SECRETARY, COCHIN CORPORATION

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED

3.11.1998 SUBMITTED BY THE PETITIONER BEFORE

THE MAYOR, COCHIN CORPORATION

EXHIBIT P2 TRUE COPY OF THE COVERING LETTER DATED

2.11.1998 ISSUED BY THE MEMBER OF LEGISLATIVE

ASSEMBLY TO THE MAYOR

EXHIBIT P2 NIL

EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGES OF THE LIST

OF STREET VENDORS

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED

23.07.2019 SUBMITTED BY THE PETITIONER BEFORE

THE HON'BLE MAYOR, COCHIN CORPORATION

EXHIBIT P3 TRUE COPY OF THE CERTIFICATE ISSUED TO THE

PETITIONER FROM TE KERALA COMMISSIONERATE OF

FOOD SAFETY

EXHIBIT P4 TRUE COPY OF THE CERTIFICATE ISSUED TO THE

BROTHER OF THE PETITIONER KERALA

COMMISSIONERATE OF FOOD SAFETY

EXHIBIT P5 TRUE COPY OF THE NEWS APPEARED IN MALAYALA

MANORAMA DAILY ON 11 JULY 2019

EXHIBIT P6 TRUE COPY OF THE CENTRAL ACT NO. 7 OF 2014

EXHIBIT P7 TRUE COPY OF THE RECEIPT DATED 21.10.2003

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 90 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

EXHIBIT P8 TRUE COPY OF THE RECEIPT DATED 22.01.2003

EXHIBIT P9 TRUE COPY OF THE RECEIPT DATED 13.12.2003

EXHIBIT P10 TRUE PHOTOGRAPH OF THE BUNKS IN PANAMPILLY

NAGAR

EXHIBIT P11 TRUE PHOTOGRAPH OF THE STREET VENDING SHOP OF

THE PETITIONER

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 91 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P(C).NO.3617/2012

PETITIONER’S EXHIBITS:

Exhibit-P1 PHOTO COPY OF THE NATIONAL POLICY ON URBAN

STREET VENDORS, 2009 FORMULATED BY GOVERNMENT

OF INDIA.

Exhibit-P2 PHOTO COPY OF THE JUDGMENT IN THE HON’BLE

SUPREME COURT IN GAINDA RAM AND OTHERS V.

MUNICIPAL CORPORATION OF DELHI AND OTHERS.

Exhibit-P3 PHOTO COPY OF THE ORDER IN THE I.A. 411 & 412

OF 2011.

Exhibit-P4 PHOTO COPY OF THE GOVERNMENT ORDER NO.G.O.

(M.S.) NO.90/2011/LS & GD DATED 30/4/2011.

ENGLISH TRANSLATION OF EXHIBIT P4.

Exhibit-P5 PHOTO COPY OF THE AGENDA OF THE CITY

RESIDENCE COMMITTEE. ENGLISH TRANSLATION OF

EXHIBIT P5

Exhibit-P6 PHOTO COPY OF THE HON’BLE PRIME MINISTER OF

INDIA’S LETTER DATED 4.8.2009.

EXHIBIT–P7 PHOTO COPY OF THE REPRESENTATION DATED

13/1/2012 SUBMITTED BEFORE THE 5TH

RESPONDENT.

EXHIBIT-P8(A) & (B) PHOTO COPY OF THE NEWS ITEM PUBLISHED IN

JANAYUGAM DAILY DATED 26/1/2012 AND

DESABHIMANI DAILY DATED 26/1/2012. ENGLISH

TRANSLATION OF EXHIBIT-P8.

EXHIBIT-P9 PHOTO COPY OF THE NOTICE DATED 19/7/2011.

ENGLISH TRANSLATION OF EXHIBIT P9.

EXHIBIT-P10 PHOTO COPY OF MEMORANDUM DATED 12/7/2011

ENGLISH TRANSLATION OF EXHIBIT-P10.

RESPONDENTS EXHIBITS: NIL.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 92 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P(C).NO.17012/2013

PETITIONER EXHIBITS:

EXHIBIIT P1 TRUE PHOTOGRAPH OF THE BOOTH SITUATED IN

FRONT OF THE HIGH COURT BUILDING

EXHIBIT P2 TRUE COPY OF THE NATIONAL POLICY ON URBAN

STREET VENDORS 2009 AS FRAMED BY THE MINISTRY

OF HOUSING AND URBAN POVERTY ALLEVIATION,

GOVEERNMENT OF INDIA

RESPONDENTS EXHIBITS: NIL.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 93 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P©.NO.16559/2019

PETITIONER’S EXHIBITS :

EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGES OF THE LIST

OF STREET VENDORS

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED

30.5.2019 TOGETHER WITH RECEIPT DATED

30.05.2019 ISSUED BY THE CORPORATION

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED

31.5.2019 SUBMITTED BY THE PRESIDENT AND

SECRETARY TO THE ERNAKULAM DISTRICT STREET

VENDORES UNION (CITU) BEFORE THE DISTRICT

COLLECTOR, ERNAKULAM

EXHIBIT P4 TRUE COPY OF THE CENTRAL ACT NO.7 OF 2014

RESPONDENTS EXHIBITS: NIL.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 94 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P©.NO.19352/2019

PETITIONER EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGES OF THE LIST

OF STREET VENDORS.

EXHIBIT P2 TRUE THE DOCUMENT BEARING NO.MOH 15/31594/12

ISSUED BY THE SECRETARY OF THE KOCHI

CORPORATION.

EXHIBIT P3 TRUE COPY OF THE JUDGMENT DATED 6/7/2015 IN

W.P.(C) NO.16455 OF 2015.

EXHIBIT P4 TRUE COPY OF THE RECEIPT DATED 26/05/2015.

EXHIBIT P5 TRUE COPY OF THE NOTICE

NO.KIRP2/3633/15(3725/15) DATED 15/3/2016

ISSUED BY THE EXECUTIVE ENGINEER OF THE

CORPORATION.

EXHIBIT P6 TRUE COPY OF THE APPROXIMATE COPY OF THE

REPLY DATED 26/03/2016 SUBMITTED BY THE

PETITIONER.

EXHIBIT P7 TRUE COPY OF THE CERTIFICATE ISSUED TO THE

PETITIONER FROM THE FOOD CRAFT INSTITUTE

KALAMASSERY.

EXHIBIT P8 TRUE COPY OF THE CENTRAL ACT NO.7 OF 2014.

RESPONDENTS EXHIBITS: NIL.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 95 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P©.NO.23835/2019

PETITIONER’S EXHIBITS :

EXHIBIT P1 TRUE COPY OF G.O.NO.2818/2015 LSGD DATED

15.9.2015

EXHIBIT P2 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS

HON'BLE COURT IN WPC NO 31401/2019 DATED

6.8.2019

EXHIBIT P3 TRUE COPY OF KERALA STREET VENDORS

(PROTECTION OF LIVELIHOOD, REGULATION OF

STREET VENDING)SCHEME 2016

EXHIBIT P4 TRUE COPY OF JUDGMENT IN WP©.NO.10740/2018 OF

THIS HON'BLE COURT

RESPONDENTS EXHIBITS: NIL.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 96 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P©.NO.27547/2019

PETITIONER EXHIBITS:

EXHIBIT P1 TRUE PHOTOCOPY OF THE G.O. NO. 2818/2015/LSGD

DATED 15.9.2015.

EXHIBIT P2 TRUE PHOTOCOPY OF THE INTERIM ORDER DATED

6.8.109 PASSED BY THIS HONBLE COURT IN WPC

NO. 21401/2019.

EXHIBIT P3 A TRUE PHOTOCOPY OF THE KERALA STREET VENDOR

PROTECTION OF LIVELIHOOD, REGULATION OF

STREET VENDING SCHEME 2016.

EXHIBIT P4 A TRUE PHOTOCOPY OF THE INTERIM ORDER DATED

12.4.2018 PASSED BY THIS HONBLE COURT IN WPC

NO. 10740/2018 AND ITS CONNECTED CASES.

EXHIBIT P5 A TRUE PHOTOCOPY OF THE IDENTITY CARD ISSUED

BY THE KERALA SATE VAZHIYORA VYAPARA

THOZHILALY CONGRESS.

RESPONDENTS EXHIBITS: NIL.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 97 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P©.NO.29669/2019

PETITIONER’S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE LIST OF STREET VENDORS

PUBLISHED BY TOWN VENDING COMMITTEE OF THE

KOCHI CORPORATION.

EXHIBIT P2 TRUE COPY OF THE IDENTITY CARD ISSUED TO THE

1ST PETITIONER BY TOWN VENDING COMMITTEE OF

THE KOCHI CORPORATION.

EXHIBIT P3 TRUE COPY OF THE JUDGMENT IN WPC 35193/2011

DATED 6.11.2017.

EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED

19.3.2018 SUBMITTED BY THE PETITIONERS BEFORE

THE COCHIN PORT TRUST.

EXHIBIT P5 TRUE COPY OF THE JUDGMENT IN W.P(C)

NO.13268/2018.

EXHIBIT P6 TRUE COPY OF THE LETTER NO.EM4/188/WP-

13268/2018 DATED 25.10.2018.

EXHIBIT P7 TRUE COPY OF THE REPRESENTATION SUBMITTED BY

THE PETITIONERS BEFORE THE DISTRICT COLLECTOR

DATED 19.3.2018.

EXHIBIT P8 TRUE COPY OF THE REPRESENTATION SUBMITTED BY

THE PETITIONERS BEFORE THE CHAIRPERSON,

COCHIN PORT TRUST DATED 19.3.2018.

EXHIBIT P9 TRUE COPY OF THE NOTICE ISSUED BY THE COCHIN

PORT TRUST TO THE 1ST PETITIONER DATED

1.10.2019.

EXHIBIT P10 TRUE COPY OF THE POLICY GUIDELINES FOR LAND

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 98 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

MANAGEMENT 2014 APPLICABLE AND ADOPTED BY THE

COCHIN PORT TRUST.

EXHIBIT P11 TRUE COPY OF THE REPRESENTATION SUBMITTED BY

THE PETITIONER BEFORE DISTRICT COLLECTOR ON

14.10.2019.

RESPONDENTS EXHIBITS: NIL.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 99 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P©.NO.34508/2019

PETITIONER EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE GOVERNMENT ORDER

EXHIBIT P2 A TRUE COPY OF THE INTERIM ORDER DATED

6.8.2019 PASSED BY THIS HON'BLE COURT IN

WP(C) O.21401/2019

EXHIBIT P3 A TRUE COPY OF THE KERALA STREET VENDORS

(PROTECTION OF LIVELIHOOD, REGULATION OF

STREET VENDING) SCHEME,2016

EXHIBIT P4 A TRUE COPY OF THE INTERIM ORDER IN W.P(C)

No.10740 of 2018

RESPONDENTS EXHIBITS: NIL.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 100 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P©.NO.4722/2020

PETITIONER’S EXHIBITS :

EXHIBIT P1 A TRUE COPY OF THE MUDRA BANK LOAN BANK

ACCOUNT STATEMENT ISSUED BY THE CANARA BANK

FOR THE PERIOD 17/12/2019 TO 17/12/2023.

EXHIBIT P2 A TRUE COPY OF THE RC DETAILS OF PIAGGIO

GOODS CARRIAGE (APE G V) BEARING NO.KL.AW-

3995 BELONGS TO 2ND PETITIONER DATED

31/5/2005.

EXHIBIT P3 A TRUE COPY OF THE MAHAZAR DATED 14.02.2020

ISSUED TO THE 1ST PETITIONER BY THE 1ST

RESPONDENT.

EXHIBIT P4 A TRUE COPY OF THE MAHAZAR DATED 14.02.2020

ISSUED TO THE 2ND PETITIONER BY THE 1ST

RESPONDENT.

EXHIBIT P5 A TRUE COPY OF THE MAHAZAR DATED 14.02.2020

ISSUED TO THE 3RD PETITIONER BY THE 1ST

RESPONDENT.

EXHIBIT P6 A TRUE COPY OF THE APPLICATION DATED

15.11.2019 OF THE 1ST PETITIONER.

EXHIBIT P7 A TRUE COPY OF THE APPLICATION DATED

20.12.2019 OF THE 2ND PETITIONER.

EXHIBIT P8 A TRUE COPY OF THE APPLICATION DATED

01.11.2019 OF THE 3RD PETITIONER.

EXHIBIT P9 A TRUE COPY OF THE APPLICATION DATED

18.12.2019 OF THE 4TH PETITIONER.

RESPONDENTS EXHIBITS: NIL.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 101 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P(C)NO.29042/2020

PETITIONER’S EXHIBITS :

EXHIBIT-P1, P1 (A),

P1(B),P1 (C), P1(D),

P1 (E0,P1(F), P1

(G), P1(H), P1(I),

P1(J), AND P1(K)-

A TRUE COPIES OF THE IDENTITY CARD ISSUED BY

THE 3RD RESPONDENT CORPORATION OF COCHIN

EXHIBIT-P2 TRUE COPY OF THE COMMON JUDGMENT DATED

01.02.2018 IN WPC NO 32078/2017

EXHIBIT P3 TRUE COPY OF THE COMMON JUDGMENT DATED

26.06.2019 IN WPC NOS 42408 OF 2018

EXHIBIT P4 A TRUE COPY OF THE REPRESENTATION DATED

10.12.2020 SUBMITTED BEFORE THE 2ND

RESPONDENT DISTRICT COLLECTOR.

EXHIBIT P5 A TRUE COPY OF THE REPRESENTATION DATED

10.12.2020 SUBMITTED BEFORE THE 3RD

RESPONDENT RDO FORT KOCHI

EXHIBIT P6 A TRUE COPY OF THE REPRESENTATION DATED

10.12.2020 SUBMITTED BEFORE THE 3RD

RESPONDENT COCHIN CORPORATION.

RESPONDENTS EXHIBITS: NIL.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 102 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P(C)NO.28797/2021

PETITIONER’S EXHIBITS:

Exhibit P1 THE TRUE COPY OF THE APPLICATION DATED

29.11.2021 SUBMITTED BY THE PETITIONER BEFORE

THE 1ST RESPONDENT.

Exhibit P2 THE TRUE COPY OF THE RECEIPT ISSUED BY THE

1ST RESPONDENT.

Exhibit P3 THE TRUE COPY OF THE PHOTOGRAPH SHOWS THE

PLACE IN WHICH THE PROPOSED LOCATION OF THE

BUSINESS OF THE PETITIONER.

RESPONDENTS EXHIBITS: NIL.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 103 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P(C)NO.30916/2021

PETITIONER EXHIBITS:

Exhibit P1, P1(a),

P1(b), P1(c), P1(d),

P1(e)

A TRUE COPIES OF THE IDENTITY CARD ISSUED BY

THE 3RD RESPONDENT CORPORATION OF COCHIN.

RESPONDENTS EXHIBITS: NIL.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 104 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P(C).NO.16041/2022

Exhibit P1 TRUE COPY OF THE APPLICATION SUBMITTED BY THE

FIRST PETITIONER BEFORE THE CORPORATION.

Exhibit P2 TRUE COPY OF THE RECEIPT ISSUED TO THE 2ND

PETITIONER BY THE CORPORATION.

Exhibit P3 TRUE COPY OF THE RECEIPT ISSUED TO THE 3RD

PETITIONER BY THE CORPORATION.

Exhibit P4 TRUE COPY OF THE RECEIPT ISSUED TO THE 4TH

PETITIONER BY THE CORPORATION

Exhibit P5 TRUE COPY OF THE RECEIPT ISSUED TO THE 5TH

PETITIONER BY THE CORPORATION

Exhibit P6 TRUE COPY OF THE RECEIPT ISSUED TO THE 6TH

PETITIONER BY THE CORPORATION

Exhibit P7 TRUE COPY OF THE RECEIPT ISSUED TO THE 7TH

PETITIONER BY THE CORPORATION

Exhibit P8 TRUE COPY OF THE RECEIPT ISSUED TO THE 8TH

PETITIONER BY THE CORPORATION

Exhibit P9 TRUE COPY OF THE RECEIPT ISSUED TO THE 9TH

PETITIONER BY THE CORPORATION

Exhibit P10 TRUE COPY OF THE RECEIPT ISSUED TO THE 10

PETITIONER BY THE CORPORATION

Exhibit P11 TRUE COPY OF THE RECEIPT ISSUED TO THE 11TH

PETITIONER BY THE CORPORATION

Exhibit P12 TRUE COPY OF THE RECEIPT ISSUED TO THE 12TH

PETITIONER BY THE CORPORATION

Exhibit P13 TRUE COPY OF THE RECEIPT ISSUED TO THE 13TH

PETITIONER BY THE CORPORATION

Exhibit P14 TRUE COPY OF THE RECEIPT ISSUED TO THE 14TH

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 105 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

PETITIONER BY THE CORPORATION

Exhibit P15 TRUE COPY OF THE RECEIPT ISSUED TO THE 15TH

PETITIONER BY THE CORPORATION

Exhibit P16 TRUE COPY OF THE RECEIPT ISSUED TO THE 16TH

PETITIONER BY THE CORPORATION

Exhibit P17 TRUE COPY OF THE RECEIPT ISSUED TO THE 17TH

PETITIONER BY THE CORPORATION

Exhibit P18 TRUE COPY OF THE RECEIPT ISSUED TO THE 18TH

PETITIONER BY THE CORPORATION

Exhibit P19 TRUE COPY OF THE RECEIPT ISSUED TO THE 19TH

PETITIONER BY THE CORPORATION

Exhibit P20 TRUE COPY OF THE RECEIPT ISSUED TO THE 20TH

PETITIONER BY THE CORPORATION

Exhibit P21 TRUE COPY OF THE NOTICE ISSUED TO THE FIRST

PETITIONER BY THE COHIN CORPORATION DATED 04-

06-2022

Exhibit P21(A) TRUE COPY OF THE NOTICE ISSUED TO THE 2ND

PETITIONER BY THE CORPORATION DATED 25-5-

2022.

Exhibit P21(B) TRUE COPY OF THE NOTICE ISSUED TO THE 5TH

PETITIONER BY THE CORPORATION DATED 25-5-

2022.

Exhibit P21(C) TRUE COPY OF THE NOTICE ISSUED TO THE 6TH

PETITIONER BY THE CORPORATION DATED 25-5-

2022.

Exhibit P21(D) TRUE COPY OF THE NOTICE ISSUED TO THE 7TH

PETITIONER BY THE CORPORATION DATED 25-5-

2022.

Exhibit P21(E) TRUE COPY OF THE NOTICE ISSUED TO THE 8TH

PETITIONER BY THE CORPORATION DATED 25-5-

2022.

Exhibit P21(F) TRUE COPY OF THE NOTICE ISSUED TO THE 9TH

PETITIONER BY THE CORPORATION DATED 25-5-

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 106 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

2022.

Exhibit P21(G) TRUE COPY OF THE NOTICE ISSUED TO THE 12TH

PETITIONER BY THE CORPORATION DATED 25-5-

2022.

Exhibit P21(H) TRUE COPY OF THE NOTICE ISSUED TO THE 14TH

PETITIONER BY THE CORPORATION DATED 25-5-

2022.

Exhibit P21(I) TRUE COPY OF THE NOTICE ISSUED TO THE 15TH

PETITIONER BY THE CORPORATION DATED 25-5-

2022.

Exhibit P21(J) TRUE COPY OF THE NOTICE ISSUED TO THE 17TH

PETITIONER BY THE CORPORATION DATED 25-5-

2022.

Exhibit P21(K) TRUE COPY OF THE NOTICE ISSUED TO THE 18TH

PETITIONER BY THE CORPORATION DATED 25-5-

2022.

Exhibit P21(L) TRUE COPY OF THE NOTICE ISSUED TO THE 19TH

PETITIONER BY THE CORPORATION DATED 25-5-

2022.

Exhibit P21(M) TRUE COPY OF THE NOTICE ISSUED TO THE 19TH

PETITIONER BY THE CORPORATION DATED 25-5-

2022.

Exhibit P22 TRUE COPY OF THE APPEAL FILED BY THE FIRST

PETITIONER BEFORE THE CORPORATION DATED 7-6-

2022.

Exhibit P22(A) TRUE COPY OF THE APPEAL FILED BY THE 2ND

PETITIONER BEFORE THE CORPORATION.

Exhibit P22(B) TRUE COPY OF THE APPEAL FILED BY THE 5TH

PETITIONER BEFORE THE CORPORATION DATED 6-6-

2022.

Exhibit P22(C) TRUE COPY OF THE APPEAL FILED BY THE 6TH

PETITIONER BEFORE THE CORPORATION DATED 6-6-

2022.

Exhibit P22(D) TRUE COPY OF THE APPEAL FILED BY THE 7TH

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 107 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

PETITIONER BEFORE THE CORPORATION DATED 6-6-

2022.

Exhibit P22(E) TRUE COPY OF THE APPEAL FILED BY THE 8TH

PETITIONER BEFORE THE CORPORATION DATED 7-6-

2022.

Exhibit P22(F) TRUE COPY OF THE APPEAL FILED BY THE 9TH

PETITIONER BEFORE THE CORPORATION DATED 7-6-

2022.

Exhibit P23(G) TRUE COPY OF THE APPEAL FILED BY THE 10TH

PETITIONER BEFORE THE CORPORATION.

Exhibit P22(H) TRUE COPY OF THE APPEAL FILED BY THE 12TH

PETITIONER BEFORE THE CORPORATION DATED 6-6-

2022.

Exhibit P22(I) TRUE COPY OF THE APPEAL FILED BY THE 14TH

PETITIONER BEFORE THE CORPORATION DATED 7-6-

2022.

Exhibit P22(J) TRUE COPY OF THE APPEAL FILED BY THE 15TH

PETITIONER BEFORE THE CORPORATION DATED 7-6-

2022.

Exhibit P22(K) TRUE COPY OF THE APPEAL FILED BY THE 17TH

PETITIONER BEFORE THE CORPORATION DATED 6-6-

2022.

Exhibit P22(L) TRUE COPY OF THE APPEAL FILED BY THE 18TH

PETITIONER BEFORE THE CORPORATION DATED 6-6-

2022.

Exhibit P22(M) TRUE COPY OF THE APPEAL FILED BY THE 19TH

PETITIONER BEFORE THE CORPORATION DATED 6-6-

2022.

Exhibit P22(N) TRUE COPY OF THE APPEAL FILED BY THE 20TH

PETITIONER BEFORE THE CORPORATION DATED 6-6-

2022.

RESPONDENTS EXHIBITS: NIL.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 108 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P©.NO.18608/2022

PETITIONER EXHIBITS:

Exhibit P1 TRUE COPY OF THE LEASE AGREEMENT ENTERED INTO

BETWEEN THE FIRST RESPONDENT AND THE FIRST

PETITIONER ON 7/12/2021 AS PART OF RENEWAL.

Exhibit P2 TRUE COPY OF THE LEASE AGREEMENT ENTERED INTO

BETWEEN THE FIRST RESPONDENT AND THE 2ND

PETITIONER ON 7/12/2021 AS PART OF RENEWAL.

Exhibit P3 TRUE COPY OF THE LEASE AGREEMENT ENTERED INTO

BETWEEN THE FIRST RESPONDENT AND THE THIRD

PETITIONER ON 7/12/2021 AS PART OF RENEWAL.

Exhibit P4 TRUE COPY OF THE LEASE AGREEMENT ENTERED INTO

BETWEEN THE FIRST RESPONDENT AND THE 4TH

PETITIONER ON 7/12/2021 AS PART OF RENEWAL.

Exhibit P5 TRUE COPY OF THE LEASE AGREEMENT ENTERED INTO

BETWEEN THE FIRST RESPONDENT AND THE 5TH

PETITIONER ON 16/5/2018 AS PART OF RENEWAL.

Exhibit P6 TRUE COPY OF THE RENT RECEIPT ISSUED TO THE

5TH PETITIONER ON RECEIVING RENT DATED

1/6/2022.

Exhibit P7 TRUE COPY OF THE ORDER NO.CH-28/07, CHZCS/EKM

DATED 19/6/2015.

Exhibit P8 TRUE COPY OF THE ORDER NO.CI-I-28/2009,

CHZCS/EKM DATED 23/9/2015.

Exhibit P9 TRUE COPLY OF THE NOTICE ISSUED BY THE 3RD

RESPONDENT TO THE PETITIONERS DATED 2/6/2022.

RESPONDENTS EXHIBITS: NIL.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 109 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P©.NO.33922/2022

PETITIONER’S EXHIBITS :

Exhibit P1 TRUE COPY OF THE APPLICATION SUBMITTED BY THE

PETITIONER TO THE 2ND RESPONDENT FOR

OBTAINING LICENSE DATED 19.8.2022.

Exhibit P2 TRUE COPY OF THE SPEED POST ACKNOWLEDGEMENT

CARD BY THE 2ND RESPONDENT.

Exhibit P3 TRUE COPY OF THE REGISTRATION CERTIFICATE

ISSUED BY THE FOOD SAFETY AND STANDARDS

AUTHORITY OF INDIA DATED 10.8.2022.

Exhibit P4 TRUE COPY OF THE ADHAR CARD OF THE

PETITIONER.

Exhibit P5 TRUE COPY OF THE RATION CARD OF THE

PETITIONER.

Exhibit P6 TRUE COPY OF THE LEASE AGREEMENT BETWEEN THE

PETITIONER AND THE 4TH RESPONDENT, DATED

1.12.2021.

Exhibit P7 TRUE COPY OF APPLICATION DATED 10.11.2022 TO

THE TOWN VENDING COMMITTEE, CORPORATION OF

COCHIN BY THE PETITIONER.

RESPONDENTS EXHIBITS: NIL.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 110 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P©.NO.34198/2022

PETITIONER EXHIBITS:

Exhibit P1 TRUE COPY OF THE LICENSE ISSUED BY THE

SECRETARY, KOCHI MUNICIPAL CORPORATION AND

ITS ENGLISH TRANSLATION.

Exhibit P2 TRUE COPY OF THE IDENTITY CARD NO. 07C0

33055001085 AND ITS ENGLISH TRANSLATION.

Exhibit P3 TRUE COPY OF THE REPRESENTATION DATED

17/08/2022 AND ITS ENGLISH TRANSLATION.

Exhibit P4 TRUE COPY OF THE POSTAL RECEIPT DATED

17/08/2022.

RESPONDENTS EXHIBITS: NIL.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 111 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P©.NO.35249/2022

PETITIONER EXHIBITS:

Exhibit P1 TRUE COPY OF THE COUNTER RECEIPT ISSUED TO

THE FIRST PETITIONER DATED 3011-2021 ALONG

WITH ENGLISH TRANSLATION.

Exhibit P2 TRUE COPY OF THE COUNTER RECEIPT ISSUED TO

THE FIRST PETITIONER DATED 156-2021 ALONG

WITH ENGLISH TRANSLATION.

Exhibit P3 TRUE COPY OF THE APPLICATION SUBMITTED BY THE

2ND PETITIONER DATED 2210-22 ALONG WITH

ENGLISH TRANSLATION.

Exhibit P4 TRUE COPY OF THE APPLICATION SUBMITTED BY THE

3RD PETITIONER DATED 26-10-22 ALONG WITH

ENGLISH TRANSLATION.

Exhibit P5 TRUE COPY OF THE APPLICATION SUBMITTED BY THE

4TH PETITIONER DATED 2610-22 ALONG WITH

ENGLISH TRANSLATION.

Exhibit P6 TRUE COPY OF THE TEMPORARY LICENCE ISSUED TO

THE 5TH PETITIONER FROM THE KOCHI CORPORATION

ALONG WITH ENGLISH TRANSLATION.

Exhibit P7 TRUE COPY OF THE APPEAL FILED BY THE 5TH

PETITIONER BEFORE THE APPEAL COMMITTEE AND

ITS RECEIPT ALONG WITH ENGLISH TRANSLATION.

RESPONDENTS EXHIBITS: NIL.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 112 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P©.NO.37235/2022

PETITIONER’S EXHIBITS :

Exhibit P1 TRUE COPY OF THE APPLICATION DATED 4.11.2022

SUBMITTED BY THE PETITIONER BEFORE THE 2ND

RESPONDENT ALONG WITH ENGLISH TRANSLATION.

Exhibit P2 TRUE COPY OF THE REPRESENTATION SUBMITTED BY

THE PETITIONER BEFORE THE 2ND RESPONDENT

ALONG WITH ENGLISH TRANSLATION.

RESPONDENTS EXHIBITS: NIL.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 113 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P©.NO.37990/2022

PETITIONER’S EXHIBITS :

Exhibit P1 TRUE COPY OF THE CERTIFICATE OF VENDING

ISSUED TO THE 1ST PETITIONER BY THE

CORPORATION ALONG WITH ENGLISH TRANSLATION.

Exhibit P2 TRUE COPY OF THE APPLICATION OF THE 2ND

PETITIONER BY THE CORPORATION ALONG WITH

ENGLISH TRANSLATION.

Exhibit P3 TRUE COPY OF APPLICATION OF THE 3RD

PETITIONER BY THE CORPORATION ALONG WITH

ENGLISH TRANSLATION.

Exhibit P4 TRUE COPY OF THE APPLICATION OF THE 4TH

PETITIONER BY THE CORPORATION ALONG WITH

ENGLISH TRANSLATION.

Exhibit P5 TRUE COPY OF THE APPLICATION OF THE 5TH

PETITIONER BY THE CORPORATION ALONG WITH

ENGLISH TRANSLATION.

Exhibit P6 TRUE COPY OF THE APPLICATION OF THE 6TH

PETITIONER BY THE CORPORATION ALONG WITH

ENGLISH TRANSLATION.

RESPONDENTS EXHIBITS: NIL.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 114 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P©.NO.39303/2022

PETITIONER’S EXHIBITS :

Exhibit P1 TRUE COPY OF THE REPRESENTATION SUBMITTED BY

THE PETITIONER BEFORE THE 3RD RESPONDENT

DATED 04.08.2022

Exhibit P2 TRUE COPY OF THE RECEIPT EVIDENCING THE

SUBMISSION OF EXHIBIT P1 REPRESENTATION

BEFORE THE 3RD RESPONDENT THROUGH POST DATED

05.08.2022

RESPONDENTS EXHIBITS : NIL.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 115 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P©.NO.5435/2023

PETITIONER’S EXHIBITS :

Exhibit-P1 TRUE COPY OF THE LICENSE ISSUED TO PETITIONER

DATED 22-12-2014

Exhibit-P2 TRUE COPY OF THE CERTIFICATE ISSUED BY THE

MEDICAL BOARD CONSTITUTED BY THE DISTRICT

MEDICAL OFFICER, ERNAKULAM TO PETITIONER

Exhibit-P3 TRUE COPY OF THE RECEIPT NO. 01/11602122990

ISSUED TO PETITIONER FOR REMITTANCE OF FLOOR

RENT WITH RESPECT OF PETITIONER'S BUNK SHOP

Exhibit-P4 TRUE COPY OF THE APPLICATION DATED 31-01-2023

SUBMITTED BY PETITIONER TO 1ST RESPONDENT

Exhibit-P5 TRUE COPY OF THE RECEIPT DATED 31-01-2023

ISSUED BY 1ST RESPONDENT FOR RECEIPT OF

EXHIBIT- P4

RESPONDENTS EXHIBITS : NIL.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 116 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P©.NO.7625/2023

PETITIONER’S EXHIBITS :

Exhibit P1 TRUE COPY OF THE PROCEEDINGS NO.KR E2-

448/2000 DATED 26-6-2000 OF THE 1ST

RESPONDENT

Exhibit P2 TRUE COPY OF THE PROCEEDINGS NO.MOR

14.448/2000 DATED 3-01-2001

Exhibit P3 TRUE COPY OF THE PROCEEDINGS

NO.MOR.14/39041/05 DATED 19-07-2006

Exhibit P4 TRUE COPY OF THE RECEIPTS DATED 3-5-2007

Exhibit P5 TRUE COPY OF THE ACKNOWLEDGEMENT ISSUED BY

THE 1ST RESPONDENT DATED 3-5-2007

Exhibit P6 TRUE COPY OF THE ACKNOWLEDGEMENT ISSUED BY

THE CORPORATION DATED 3-6-2019

Exhibit P7 TRUE COPY OF THE ACKNOWLEDGEMENT RECEIPT

ISSUED BY THE 1ST RESPONDENT DATED 24-2-2022

Exhibit P8 TRUE COPY OF THE ACKNOWLEDGEMENT RECEIPT

ISSUED BY THE 1ST RESPONDENT DATED 13-2-2023

Exhibit P9 EXHIBIT.P9:- TRUE COPY OF THE PROCEEDINGS

NO.COC/NULM/ 017669/2021 DATED 10-2-2023

Exhibit P10 TRUE COPY OF THE REPRESENTATION SUBMITTED BY

THE PETITIONER BEFORE THE 1ST RESPONDENT

DATED 28-2-2023

RESPONDENTS EXHIBITS : NIL.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 117 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P©.NO.8530/2023

PETITIONER EXHIBITS:

Exhibit P1 STREET VENDORS LICENCE DATED 25TH JANUARY

2021 ISSUED BY THE 3RD RESPONDENT

Exhibit P2 ERTIFICATE OF REGISTRATION DATED 21ST JULY

2018 ISSUED BY THE COMMISSIONERATE OF FOOD

SAFETY, OF THE FOOD SAFETY AND STANDARDS

AUTHORITY OF INDIA (FSSAI)

Exhibit P3 NOTICE ISSUED BY THE 3RD RESPONDENT STATING

THAT PETITIONER’S EXHIBIT P1 LICENCE HAS BEEN

CANCELLED PURSUANT TO DECISION NO.5 OF THE

TOWN VENDING COMMITTEE

RESPONDENTS EXHIBITS : NIL.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 118 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P©.NO.17371/2023

PETITIONER’S EXHIBITS :

Exhibit P1 TRUE COPY OF TEMPORARY LICENSE ISSUED TO 2ND

PETITIONER.

Exhibit P2 TRUE COPY OF THE RECEIPT ISSUED TO THE FIRST

PETITIONER BY THE CORPORATION.

Exhibit P3 TRUE COPY OF THE APPLICATION 30-08.2022 AND

ITS RECEIPT SUBMITTED BY THE 2ND PETITIONER

RESPONDENTS EXHIBITS : NIL.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 119 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P©.NO.20446/2023

PETITIONER’S EXHIBITS :

Exhibit P1 COPY OF THE SEIZURE MAHASSAR DATED 23-01-2023

Exhibit P2 COPY OF THE COMMUNICATION NUMBER

DCEKM/4210/2023-A3 DATED 28/04/2023.

RESPONDENTS EXHIBITS : NIL.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 120 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P©.NO.23704/2023

PETITIONER’S EXHIBITS :

Exhibit P1 THE TRUE COPY OF NOTICE DATED 5-5-23 ISSUED

BY RESPONDENT

Exhibit P2 THE TRUE COPY OF LICENCE RENEWED TO N.B BABU

ON 22-12-2014

Exhibit P3 THE TRUE COPY OF PETITION DATED NIL SUBMITTED

BY THE PETITIONER BEFORE DEPUTY SECRETARY IN

CHARGE OF ISSUING LICENCE TO BUNKS

Exhibit P4 THE TRUE COPY OF LETTER NO. M.O.R. 14

/19505/2021 .DATED 11-8.2021

Exhibit P5 THE TRUE COPY OF RECEIPT DATED 14-7-23 ISSUED

ACCEPTING THE APPLICATION

RESPONDENTS EXHIBITS : NIL.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 121 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P©.NO.26801/2023

PETITIONER’S EXHIBITS :

Exhibit P1 TRUE COPY OF THE ORDER DATED 04.06.1998 OF

THE 3RD RESPONDENT

Exhibit P2 TRUE COPY OF NOTICE DATED 27.05.2023 ISSUED

TO THE PETITIONER BY THE CORPORATION OF

KOCHI.

Exhibit P3 TRUE COPY OF THE LETTER DATED 13.02.2023

SUBMITTED BY THE PETITIONER TO THE

CORPORATION OF KOCHI.

Exhibit P4 TRUE COPY OF THE RECEIPT DATED 13.02.2023

ISSUED TO THE PETITIONER BY THE CORPORATION.

Exhibit P5 TRUE COPY OF THE NOTICE DATED 19.06.2023

ISSUED TO THE PETITIONER BY THE CORPORATION

OF COCHIN.

Exhibit P6 TRUE COPY OF THE RECEIPT DATED 22.06.2023

ISSUED TO THE PETITIONER BY CORPORATION OF

COCHIN

Exhibit P7 TRUE COPY OF THE APPLICATION DATED 22.06.2023

SUBMITTED BY THE PETITIONER TO THE

CORPORATION OF COCHIN.

Exhibit P8 TRUE COPY OF THE REPRESENTATION SUBMITTED BY

THE PETITIONER BEFORE THE 1ST RESPONDENT

DATED 02.04.2024

Exhibit P9 TRUE COPY OF THE ACKNOWLEDGMENT ISSUED BY THE

1ST RESPONDENT TO THE PETITIONER

Exhibit P10 TRUE COPY OF THE REPLY ISSUED BY THE 1ST

RESPONDENT TO THE PETITIONER DATED 24/4/2024

RESPONDENTS EXHIBITS: NIL.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 122 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P©.NO.39987/2023

PETITIONER EXHIBITS:

Exhibit P1(a) THE TRUE COPY OF LICENCES ISSUED BY 2ND

RESPONDENT TO THE 1ST PETITIONER IS PRODUCED

HERE WITH AND MARKED AS

Exhibit P1(b) THE TRUE COPY OF LICENCES ISSUED BY 2ND

RESPONDENT TO THE 2ND PETITIONER IS PRODUCED

HERE WITH AND MARKED AS

Exhibit P1(c) THE TRUE COPY OF LICENCES ISSUED BY 2ND

RESPONDENT TO THE 3RD PETITIONER IS PRODUCED

HERE WITH AND MARKED AS

Exhibit P1(d) THE TRUE COPY OF LICENCES ISSUED BY 2ND

RESPONDENT TO THE 4TH PETITIONER IS PRODUCED

HERE WITH AND MARKED AS

Exhibit P1(e) THE TRUE COPY OF LICENCES ISSUED BY 2ND

RESPONDENT TO THE 5TH PETITIONER IS PRODUCED

HERE WITH AND MARKED AS

Exhibit P1(f) THE TRUE COPY OF LICENCES ISSUED BY 2ND

RESPONDENT TO THE 6TH PETITIONER IS PRODUCED

HERE WITH AND MARKED AS

Exhibit P1(g) THE TRUE COPY OF LICENCES ISSUED BY 2ND

RESPONDENT TO THE 7TH PETITIONER IS PRODUCED

HERE WITH AND MARKED AS

Exhibit P1(h) THE TRUE COPY OF LICENCES ISSUED BY 2ND

RESPONDENT TO THE 8TH PETITIONER IS PRODUCED

HERE WITH AND MARKED AS

Exhibit P1(i) THE TRUE COPY OF LICENCES ISSUED BY 2ND

RESPONDENT TO THE 9TH PETITIONER IS PRODUCED

HERE WITH AND MARKED AS

Exhibit P2(a) THE TRUE COPY OF IDENTITY CARD ISSUED BY 2ND

RESPONDENT TO 1ST PETITIONER IS PRODUCED HERE

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 123 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

WITH AND MARKED AS

Exhibit P2(b) TRUE COPY OF IDENTITY CARD ISSUED BY 2ND

RESPONDENT TO 2ND PETITIONER IS PRODUCED HERE

WITH AND MARKED AS

Exhibit P2(c) TRUE COPY OF IDENTITY CARD ISSUED BY 2ND

RESPONDENT TO 3RD PETITIONER IS PRODUCED HERE

WITH AND MARKED AS

Exhibit P2(d) TRUE COPY OF IDENTITY CARD ISSUED BY 2ND

RESPONDENT TO 4TH PETITIONER IS PRODUCED HERE

WITH AND MARKED AS

Exhibit P2(e) TRUE COPY OF IDENTITY CARD ISSUED BY 2ND

RESPONDENT TO 5TH PETITIONER IS PRODUCED HERE

WITH AND MARKED AS

Exhibit P2(f) TRUE COPY OF IDENTITY CARD ISSUED BY 2ND

RESPONDENT TO 7TH PETITIONER IS PRODUCED HERE

WITH AND MARKED AS

Exhibit P2(g) TRUE COPY OF IDENTITY CARD ISSUED BY 2ND

RESPONDENT TO 8TH PETITIONER IS PRODUCED HERE

WITH AND MARKED AS

Exhibit P2(h) TRUE COPY OF IDENTITY CARD ISSUED BY 2ND

RESPONDENT TO 9TH PETITIONER IS PRODUCED HERE

WITH AND MARKED AS

Exhibit P3(a) THE TRUE COPY OF NOTICE DATED 21-11-2023

ISSUED BY 3RD RESPONDENT TO 1ST PETITIONER IS

PRODUCED HERE WITH AND MARKED AS

Exhibit P3(b) THE TRUE COPY OF NOTICE DATED 21-11-2023

ISSUED BY 3D RESPONDENT TO 2ND PETITIONER BY

IS PRODUCED HERE WITH AND MARKED AS

Exhibit P3(c) THE TRUE COPY OF NOTICE DATED 21-11-2023

ISSUED BY 3RD RESPONDENT TO 3RD PETITIONER IS

PRODUCED HERE WITH AND MARKED AS

Exhibit P3(d) THE TRUE COPY OF NOTICE DATED 21-11-2023

ISSUED BY 3RD RESPONDENT TO 4TH PETITIONER IS

PRODUCED HERE WITH AND MARKED AS

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 124 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

Exhibit P3(e) THE TRUE COPY OF NOTICE DATED 21-11-2023

ISSUED BY 3RD RESPONDENT TO 5TH PETITIONER IS

PRODUCED HERE WITH AND MARKED AS

Exhibit P3(f) THE TRUE COPY OF NOTICE DATED 21-11-2023

ISSUED BY 3RD RESPONDENT TO 6TH PETITIONER IS

PRODUCED HERE WITH AND MARKED AS

Exhibit P3(g) THE TRUE COPY OF NOTICE DATED 21-11-2023

ISSUED BY 3RD RESPONDENT TO 7TH PETITIONER IS

PRODUCED HERE WITH AND MARKED AS

Exhibit P3(h) THE TRUE COPY OF NOTICE DATED 21-11-2023

ISSUED BY 3RD RESPONDENT TO 8TH PETITIONER IS

PRODUCED HERE WITH AND MARKED AS

Exhibit P3(i) THE TRUE COPY OF NOTICE DATED 21-11-2023

ISSUED BY 3RD RESPONDENT TO 9TH PETITIONER IS

PRODUCED HERE WITH AND MARKED AS

RESPONDENTS EXHIBITS: NIL.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 125 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P©.NO.41117/2023

PETITIONER EXHIBITS:

Exhibit P1 TRUE COPY OF THE LICENSE DATED 25.11.2021

ISSUED TO THE PETITIONERS BY THE 2ND

RESPONDENT IS PRODUCED HEREWITH AND MARKED AS

Exhibit P2 TRUE COPY OF PHOTOCOPY OF LICENSES WHERE THE

CORRECTION OF DIVISION IS MADE AND THAT OF

RELEVANT PAGE OF LIST IS PRODUCED HERE WITH

AND MARKED AS

RESPONDENTS EXHIBITS: NIL.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 126 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P©.NO.2962/2024

PETITIONER EXHIBITS:

Exhibit P1 TRUE COPY OF THE STREET VENDING LICENCE

HAVING ID NO.07C033001000023 OF THE 1ST

PETITIONER SMT. ELSY RODIGEZ.

Exhibit P2 TRUE COPY OF THE STREET VENDING LICENSE

HAVING ID NO. 07C033001000071 OF THE 2ND

PETITIONER SRI. SUSHIL KUMAR.

Exhibit P3 TRUE COPY OF THE STREET VENDING LICENSE

HAVING ID NO. 07C033001000006 OF THE 3RD

PETITIONER SRI. K.M.AFSAL.

Exhibit P4 TRUE COPY OF THE STREET VENDING LICENCE

HAVING ID NO. 07C033001000054 OF THE 4TH

PETITIONER SRI. P.H.SADIK.

Exhibit P5 TRUE COPY OF THE STREET VENDING LICENSE

HAVING ID NO. 07C033001000013 OF THE 5TH

PETITIONER SRI. ARAF. K.F.

Exhibit P6 TRUE COPY OF THE STREET VENDING LICENSE

HAVING ID NO. 07C033001000046 OF THE 6TH

PETITIONER SRI. NAHAS.K.N.

Exhibit P7 TRUE COPY OF THE STREET VENDING LICENSE

HAVING ID NO. 07C033001000069 OF THE 7TH

PETITIONER SRI. S.I. SUBAIR.

Exhibit P8 TRUE COPY OF THE STREET VENDING LICENCE

HAVING ID NO. 07C033001000040 OF THE 8 TH

PETITIONER SRI. M.M. ABDUL JABBAR.

Exhibit P9 TRUE COPY OF THE STREET VENDING LICENCE

HAVING ID NO. 07C033001000056 OF THE 9 TH

PETITIONER SRI. SAFEER M.S, @ SAHEER.M.S.

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 127 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

Exhibit P10 TRUE COPY OF THE STREET VENDING LICENSE

HAVING ID NO. 07C033001000065 OF THE 10TH

PETITIONER SRI. SHAMEER. S.

Exhibit P11 TRUE COPY OF THE STREET VENDING LICENSE

HAVING ID NO. 07C033001002741 OF THE 11TH

PETITIONER SRI. RAFEEQ .T.S.

Exhibit P12 TRUE COPY OF THE STREET VENDING LICENSE

HAVING ID NO. 07C033001347 OF THE 12TH

PETITIONER SRI. MUHAMMED SALAHUDHEEN.

Exhibit 13 TRUE COPY OF THE REPRESENTATION DATED

12.12.2023 SUBMITTED TO THE 1ST RESPONDENT BY

THE PETITIONERS ALONG WITH POSTAL RECEIPT

DATED 14.12.2023

RESPONDENTS EXHIBITS : NIL

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 128 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P©.NO.3412/2024

PETITIONER’S EXHIBITS :

Exhibit P1 TRUE COPY OF THE INTERIM ORDER 08.07.2013 IN

WP(C) 17012 OF 2013 PASSED BY THIS HON’BLE

COURT

Exhibit P2 TRUE COPY OF THE PROFESSIONAL TAX RECEIPT

ISSUED BY THE 1ST RESPONDENT DATED 20.10.2018

Exhibit P3 TRUE COPY OF THE LICENSE APPLICATION FILED BY

SHRI. K.G. MOHANAN DATED 06.08.2021 ALONG

WITH THE COVERING LETTER

Exhibit P3(a) TRUE COPY OF THE STREET VENDOR INFORMATION

FORM FILED BY SHRI. K.G. MOHANAN DATED

20.11.2021

Exhibit P4 TRUE COPY OF THE STREET VENDOR INFORMATION

FORM FILED BY THE PETITIONER DATED NIL BEFORE

THE RESPONDENT CORPORATION

Exhibit P5 TRUE COPY OF THE NOTICE DATED 24.01.2024

BEARING NUMBER COC/NULM/017669/2021 ISSUED BY

THE 2ND RESPONDENT TO THE SON OF THE

PETITIONER

Exhibit P6 TRUE COPY OF THE REPLY DATED 25.01.2024

ISSUED BY THE PETITIONER TO THE 2ND

RESPONDENT.

RESPONDENTS EXHIBITS : NIL

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 129 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P©.NO.6357/2024

PETITIONER’S EXHIBITS :

Exhibit P1 A TRUE PHOTOCOPY OF THE STREET VENDORS

(PROTECTION OF LIVELIHOOD AND REGULATION OF

STREET VENDING) ACT 2014 DATED 05.03.2014

Exhibit P2 A TRUE PHOTOCOPY OF THE TEMPORARY LICENSE

ISSUED IN THE NAME OF THE PETITIONER DATED

02.09.2022.

Exhibit P3 A TRUE PHOTOCOPY OF THE UNDERTAKING AFFIDAVIT

SUBMITTED BY THE PETITIONER DATED 07.01.2023.

Exhibit P4 A TRUE PHOTOCOPY OF THE DEATH CERTIFICATE,

DATED 12.12.2022.

Exhibit P5 A TRUE PHOTOCOPY OF THE NOTICE DATED

17.11.2023 ISSUED BY THE 2ND RESPONDENT

Exhibit P6 A TRUE PHOTOCOPY OF THE JUDGMENT DATED

17.11.2023 IN WP (C) NO. 38174/2023.

RESPONDENTS EXHIBITS : NIL

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 130 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P©.NO.8868/2024

PETITIONER EXHIBITS:

Exhibit.P1 TRUE COPY OF LICENCE ISSUED TO 1ST AND SECOND

PETITIONER IS PRODUCED HERE WITH AND MARKED

EXHIBIT P1

Exhibit P2 TRUE COPY OF IDENTITY CARD ISSUED TO THE 1ST

PETITIONER IS PRODUCED HERE WITH MARKED AS

EXHIBI P2

Exhibit P3 TRUE COPY OF THE AFFIDAVIT SUBMITTED BY THE

FIRST PETITIONER ON 6.5.2023 AND 2ND

PETITIONER SUBMITTED AFFIDAVIT ON 19.12.2022

HERE WITH MARKED AS EXHIBIT P3

RESPONDENTS EXHIBITS : NIL

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 131 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P©.NO.8885/2024

PETITIONERS EXHIBITS :

Exhibit.P1 TRUE COPY OF LICENCE ISSUED TO THE PETITIONER

BY TOWN VENDING COMMITTEE OF KOCHI MUNICIPAL

CORPORATION

Exhibit.P2 TRUE COPY OF THE NOTICE DATED 23-02-2024

ISSUED BY 2ND RESPONDENT TO PETITIONER DATED

23-2-2024

RESPONDENTS EXHIBITS : NIL

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 132 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P©.NO.9564/2024

PETITIONERS EXHIBITS :

Exhibit.P1 TRUE COPY OF LICENCE ISSUED TO THE PETITIONER

BY TOWN VENDING COMMITTEE OF KOCHI MUNICIPAL

CORPORATION

Exhibit.P1(A) TRUE COPY OF IDENTITY CARD ISSUED TO THE

PETITIONER BY TOWN VENDING COMMITTEE OF KOCHI

MUNICIPAL CORPORATION

Exhibit.P2 TRUE COPY OF THE APPLICATION DATED 16-01-2023

BY THE PETITIONER.

RESPONDENTS EXHIBITS: NIL

W.P.(C).NOS.21401/19, 3617/12,

17012/13,16559, 19352, 23835,27547,

29669 & 34508/19, 4722 & 29042/20,

28797 & 30916/21, 16041,18608, 33922, :: 133 ::

34198, 35249, 37235, 37990 & 39303/22,

5435,7625, 8530, 17371, 20446, 23704,

26801, 38221, 39987, 41117/23, 2962,

3412, 6357, 8868, 8885, 9564 & 15243/24

2025:KER:7948

APPENDIX OF W.P©.NO.15243/2024

PETITIONER EXHIBITS:

Exhibit P1 THE TRUE COPY OF THE RENTAL AGREEMENT DATED

01/10/2019 BETWEEN THE PETITIONER AND HIS

LANDLORD

Exhibit P2 TRUE COPY OF THE AADHAR ID CARD

Exhibit P3 TRUE COPY OF THE RECEIPT DATED 24/11/2021

ISSUED BY THE CORPORATION

Exhibit P4 THE TRUE COPY OF THE LETTER SUBMITTED TO THE

RESPONDENT, DATED 04/01/2024 BY THE

PETITIONER

Exhibit P5 TRUE COPY OF THE APPLICATION SUBMITTED TO THE

RESPONDENT AS PER RTI ACT, DATED 24/02/2024

Exhibit P6 THE TRUE COPY OF THIS LETTER DATED 05/03/2024

Exhibit P7 THE PHOTOGRAPHS OF THE PETITIONER’S VENDING

CART

RESPONDENTS EXHIBITS : NIL.

//TRUE COPY//

P.S. TO JUDGE