Kerala High Court
The Manager vs Eruvessy Grama Panchayat on 9 April, 2021
WA 624/2021 1/4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE GOPINATH P.
th th
Friday,the 9 day of April 2021/19 Chaithra, 1943
WA No.624/2021
Against Judgment dated 29-03-2021 in WP(C) No.5992/2021 of this Court.
---
For information purpose only
APPELLANT/PETITIONER:
THE MANAGER,
VIMAL JYOTHY ENGINEERING COLLEGE, JYOTHI NAGAR,
CHEMPERI P.O., KANNUR-670632.
BY ADV.KURIAN GEORGE KANNANTHANAM (SR.)
ALONG WITH M/S.TONY GEORGE KANNANTHANAM
THOMAS GEORGE
RESPONDENTS/RESPONDENTS:
ERUVESSY GRAMA PANCHAYAT,
REPRESENTED BY ITS SECRETARY, CHEMPARY,
TALIPARAMBA TALUK, KANNUR DISTRICT-670632.
Prayer for interim relief in the Writ Appeal stating that in the circumstances stated in the
appeal memorandum the High Court be pleased to stay all further proceedings to recover the tax
demanded as per Ext.P3 to Ext.P3(25), pending disposal of the Writ Appeal.
This Writ Appeal coming on for admission on 09.04.2021 upon perusing the appeal
memorandum, the court on the same day passed the following:
P.T.O.
WA 624/2021 2/4
EXT.P3: TRUE COPY OF THE IMPUGNED DEMAND NOTICE DATED 06/11/2020
ISSUED BY THE RESPONDENT WITH RELEVANT PORTION OF ENGLISH
TRANSLATION.
EXT.P3(1):TRUE COPY OF THE IMPUGNED DEMAND NOTICE DATED
06/11/2020 ISSUED BY THE RESPONDENT WITH RELEVANT PORTION OF ENGLISH
TRANSLATION.
For information purpose only
EXT.P3(2):TRUE COPY OF THE IMPUGNED DEMAND NOTICE DATED 06/11/2020
ISSUED BY THE RESPONDENT WITH RELEVANT PORTION OF ENGLISH
TRANSLATION.
EXT.P3(3):TRUE COPY OF THE IMPUGNED DEMAND NOTICE DATED 06/11/2020
ISSUED BY THE RESPONDENT WITH RELEVANT PORTION OF ENGLISH
TRANSLATION.
EXT.P3(4):TRUE COPY OF THE IMPUGNED DEMAND NOTICE DATED
06/11/2020 ISSUED BY THE RESPONDENT WITH RELEVANT PORTION OF
ENGLISH TRANSLATION.
EXT.P3(5):TRUE COPY OF THE IMPUGNED DEMAND NOTICE DATED 06/11/2020
ISSUED BY THE RESPONDENT WITH RELEVANT PORTION OF ENGLISH
TRANSLATION.
EXT.P3(6):TRUE COPY OF THE IMPUGNED DEMAND NOTICE DATED 06/11/2020
ISSUED BY THE RESPONDENT WITH RELEVANT PORTION OF ENGLISH
TRANSLATION.
EXT.P3(7):TRUE COPY OF THE IMPUGNED DEMAND NOTICE DATED 06/11/2020
ISSUED BY THE RESPONDENT WITH RELEVANT PORTION OF ENGLISH
TRANSLATION.
EXT.P3(8):TRUE COPY OF THE IMPUGNED DEMAND NOTICE DATED 06/11/2020
ISSUED BY THE RESPONDENT WITH RELEVANT PORTION OF ENGLISH
TRANSLATION.
EXT.P3(9):TRUE COPY OF THE IMPUGNED DEMAND NOTICE DATED 06/11/2020
ISSUED BY THE RESPONDENT WITH RELEVANT PORTION OF ENGLISH
TRANSLATION.
EXT.P3(10):TRUE COPY OF THE IMPUGNED DEMAND NOTICE DATED 06/11/2020
ISSUED BY THE RESPONDENT WITH RELEVANT PORTION OF ENGLISH
TRANSLATION.
EXT.P3(11):TRUE COPY OF THE IMPUGNED DEMAND NOTICE DATED 06/11/2020
ISSUED BY THE RESPONDENT WITH RELEVANT PORTION OF ENGLISH
TRANSLATION.
EXT.P3(12):TRUE COPY OF THE IMPUGNED DEMAND NOTICE DATED 06/11/2020
ISSUED BY THE RESPONDENT WITH RELEVANT PORTION OF ENGLISH
TRANSLATION.
EXT.P3(13):TRUE COPY OF THE IMPUGNED DEMAND NOTICE DATED 06/11/2020
WA 624/2021 3/4
ISSUED BY THE RESPONDENT WITH RELEVANT PORTION OF ENGLISH
TRANSLATION.
EXT.P3(14):TRUE COPY OF THE IMPUGNED DEMAND NOTICE DATED 06/11/2020
ISSUED BY THE RESPONDENT WITH RELEVANT PORTION OF ENGLISH
TRANSLATION.
EXT.P3(15):TRUE COPY OF THE IMPUGNED DEMAND NOTICE DATED
06/11/2020ISSUED BY THE RESPONDENT WITH RELEVANT PORTION OF ENGLISH
TRANSLATION.
For information purpose only
EXT.P3(16):TRUE COPY OF THE IMPUGNED DEMAND NOTICE DATED 06/11/2020
ISSUED BY THE RESPONDENT WITH RELEVANT PORTION OF ENGLISH
TRANSLATION.
EXT.P3(17):TRUE COPY OF THE IMPUGNED DEMAND NOTICE DATED 06/11/2020
ISSUED BY THE RESPONDENT WITH RELEVANT PORTION OF ENGLISH
TRANSLATION.
EXT.-P3(18):TRUE COPY OF THE IMPUGNED DEMAND NOTICE DATED 06/11/2020
ISSUED BY THE RESPONDENT WITH RELEVANT PORTION OF ENGLISH
TRANSLATION.
EXT.P3(19):TRUE COPY OF THE IMPUGNED DEMAND NOTICE DATED 06/11/2020
ISSUED BY THE RESPONDENT WITH RELEVANT PORTION OF ENGLISH
TRANSLATION.
EXT.P3(20): TRUE COPY OF THE IMPUGNED DEMAND NOTICE DATED
06/11/2020 ISSUED BY THE RESPONDENT WITH RELEVANT PORTION OF ENGLISH
TRANSLATION.
EXT.P3(21):TRUE COPY OF THE IMPUGNED DEMAND NOTICE DATED 06/11/2020
ISSUED BY THE RESPONDENT WITH RELEVANT PORTION OF ENGLISH
TRANSLATION.
EXT.P3(22):TRUE COPY OF THE IMPUGNED DEMAND NOTICE DATED 06/11/2020
ISSUED BY THE RESPONDENT WITH RELEVANT PORTION OF ENGLISH
TRANSLATION.
EXT.P3(23):TRUE COPY OF THE IMPUGNED DEMAND NOTICE DATED 06/11/2020
ISSUED BY THE RESPONDENT WITH RELEVANT PORTION OF ENGLISH
TRANSLATION.
EXT.P3(24): TRUE COPY OF THE IMPUGNED DEMAND NOTICE DATED
06/11/2020 ISSUED BY THE RESPONDENT WITH RELEVANT PORTION OF ENGLISH
TRANSLATION.
EXT.P3(25): TRUE COPY OF THE IMPUGNED DEMAND NOTICE DATED
06/11/2020 ISSUED BY THE RESPONDENT WITH RELEVANT PORTION OF ENGLISH
TRANSLATION.
A.K. JAYASANKARAN NAMBIAR, J.
&
GOPINATH P., J.
-------------------------------------------------
W.A. No. 624 OF 2021
-------------------------------------------------
DATED THIS THE 9th DAY OF APRIL, 2021
ORDER
For information purpose only
A.K.Jayasankaran Nambiar, J:
Admit.
Issue notice by speed post to respondent.
There will be an interim order as prayed for on condition that
the appellant pays 50% of the amount demanded in Ext.P3 series
demand notices within one month from today.
Sd/-
A.K. JAYASANKARAN NAMBIAR
JUDGE
Sd/-
GOPINATH P.
JUDGE
AMG
/true copy/ Sd/- ASSISTANT REGISTRAR
