AMINA BAI Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in the above Writ Petition (Civil) are as follows:

(2.) Heard Sri.V.M.Krishnakumar, learned counsel appearing for the petitioners, Sri.K.J.Manu Raj, learned Government Pleader appearing for R-1 (State), and Sri.T.R.Rajan, learned Standing Counsel for the Kayamkulam Municipality, appearing for R-2 & R-3. In the nature of the order proposed to be passed in this petition, notices to contesting respondents 4 to 7 will stand dispensed with.

(3.) The petitioners' counsel has made submissions in tune with the pleadings in this WP(C). The learned Government Pleader appearing for R-1 (State) and the learned Standing Counsel for the respondent Municipality would submit that, it is highly likely that the time-line for effective consideration of objections against finalisation of the master plan for the Kayamkulam Municipality may have been over by now, and that this is also evident from some of the observations made by this Court in Ext.P-12 judgment rendered in WP(C).No.25745/2019 as early as on 8.11.2019. The respondents would also point out that, this Court in a similar case, in WP(C).No.8768/2020 has rendered a judgment wherein inter alia it has been held that, if as a matter of fact, the time-line for effective consideration of the objections by the Government against the finalisation of the master plan has already elapsed, then the competent authority of the State Government will be at liberty to state such grounds, while disposing of such objections that was directed to be considered, as per that judgment.