Citation : 2021 Latest Caselaw 12007 Ker
Judgement Date : 13 April, 2021
WP(C) 9803/2021 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
Tuesday,the 13th day of April 2021/23rd Chaithra, 1943
WP(C) No.9803/2021 (A)
PETITIONER
For information purpose only
JOSEPH, PATTASSERIL, SOUTH ARYAD,
AVALOOKKUNNU P.O., ALAPPUZHA DISTRICT-688 506.
RESPONDENTS
1. THE KERALA TODDY WORKERS WELFARE FUND BOARD,
ULLOOR, THIRUVANANTHAPURAM-695 044, REPRESENTED BY ITS
CHAIRMAN.
2. THE DISTRICT TODDY WORKERS' WELFARE FUND INSPECTOR,
KERALA TODDY WORKERS' WELFARE FUND BOARD,
MULLATHUVALAPPU, ALAPPUZHA-688 012.
Writ Petition (civil) praying inter alia that in the circumstances stated in the affidavit filed
along with the WP(C) the High Court be pleased to direct the 2nd respondent to issue a revised
Chalan to the petitioner for an amount equivalent to 50% of the amount mentioned in Ext-P2
Chalan and to issue Clearance Certificate provisionally, in the event of him remitting the said
amount, pending disposal of the writ petition.
This petition coming on for admission upon perusing the petition and the affidavit filed in
support of WP(C) and upon hearing the arguments of N.RAGHURAJ & SREEKUMAR S.,
Advocates for the petitioner, the court passed the following:
ORDER
Admit.
In the light of Exts.P3 to P5 judgments, there will be an interim order, as prayed for. 13-04-2021 Sd/-
MURALI PURUSHOTHAMAN,JUDGE
/true copy/ Sd/-
ASSISTANT REGISTRAR
[P.T.O]
WP(C) 9803/2021 2/2
EXHIBIT P2 - TRUE PHOTOCOPY OF THE CHALAN DATED 19.03.2020 ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P3 - TRUE PHOTOCOPY OF THE JUDGMENT DATED 08.03.2011 IN WP(C) NO.6745/2011(P).
EXHIBIT P4 - TRUE PHOTOCOPY OF THE JUDGMENT DATED 11.03.2020 IN WP(C) NO.7504 OF 2020 (K) EXHIBIT P5 - TRUE PHOTOCOPY OF THE JUDGMENT DATED 16.03.2020 IN WP(C)
For information purpose only NO.8160 OF 2020 (T) msv/2 15.4.21
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