MAVELIPURAM RESIDENTS ASSOCIATION Vs. GREATER COCHIN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The writ petition is preferred by the Mavelipuram Residents Association being aggrieved by Exts.P6, P8 and P10 orders, seeking for a direction to quash the same and further seeking for a direction to the respondents not to interfere with the possession and enjoyment of the recreation hall established by the petitioner in the children's park area earmarked in Ext.P2. The petitioner also seeks for a direction to consider and pass appropriate orders on Ext.P11 representation in the light of Ext.P2 layout and Ext.P12 judgment of this Court in Philip George C. v. State of Kerala and Others (2014(2) KLT 116).

(2.) The petitioner is an Association of the residents of the project mooted by the erstwhile Cochin Town Planning Trust. The Cochin Town Planning Trust issued Ext.P1 public notice inviting the bonafide purchasers by the following offering:

(3.) Ext.P1 was published by the erstwhile Town Planning Trust along with a Town Planning Scheme, as evident from Ext.P1(a). In Ext.P1(a) Town Planning Scheme, it is stated that the scheme envisages the development of 70 hectares (173 acres) of land for residential use, with 20 hectares (49.5 acres) allotted for common amenities such as schools, hospitals, shopping centres, parks, open spaces, and recreation centres, so as to make the area a self-contained unit.