Nazeem Thameen vs The Kochi Municipal Corporation
2021 Latest Caselaw 12135 Ker

Citation : 2021 Latest Caselaw 12135 Ker
Judgement Date : 20 April, 2021

Kerala High Court

Nazeem Thameen vs The Kochi Municipal Corporation on 20 April, 2021

IA/1/2021 IN WA 665/2021 1/2

IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR.JUSTICE V.G.ARUN
&
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
Tuesday,the 20th day of April 2021/30th Chaithra, 1943
IA/1/2021 IN WA/665/2021
Against Judgment dated 30-03-2021 in WP(C) No.8345/2021 of this Court.
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For information purpose only
PETITIONER/APPELLANT:
NAZEEM THAMEEN,,AGED 52,
S/O. E.M. THAMEEN, KAITHAVALAPPIL HOUSE,
KUMBALANGI VAZHI, PALLURUTHY, KOCHI-682 006.

RESPONDENTS/RESPONDENTS:
1.THE KOCHI MUNICIPAL CORPORATION,
REP. BY ITS SECRETARY, KOCHI MUNICIPAL CORPORATION, PARK
AVENUE ROAD, KOCHI 682 011.
2.STATE OF KERALA,REPRESENTED BY SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
GOVERNMENT SECRETARIAT, TRIVANDRUM-695 001.

Application praying that in the circumstances stated in the aﬃdavit ﬁled therewith the
High Court may be pleased to stay the operation of the Judgment in WPC
No.8345/2021dated 30.03.2021 passed by the learned Single Judge and Exhibits P1 to
P13 impugned demand notices, pending disposal of the Writ Appeal.

This application coming on for orders on 20.04.2021 upon perusing the application
and the aﬃdavit ﬁled in support thereof, and upon hearing the arguments of SRI.
S.SUDHEESH KUMAR, Advocate for the petitioner, SRI.K.JANARDHANA SHENOY,
Advocate for the respondent 1 and of GOVERNMENT PLEADER for the respondent
2, the court passed the following:
ORDER

There shall be an interim stay of further proceedings based on Exts.P1 to P13 subject to the petitioner remitting the revised tax prospectively.

20-04-2021               Sd /-V.G.ARUN,JUDGE
                  Sd/-MURALI PURUSHOTHAMAN,JUDGE


         /true copy/
                                                                              Sd/-
                ASSISTANT REGISTRAR
 IA/1/2021 IN WA 665/2021                  2/2

Ext.P1: True copy of the demand notice 3-07-2019 in respect of building No.22/125/B. Ext.P1(a): English translation of Exhibit.P1 Document. Ext.P2: True copy of the demand notice 3-07-2019 in respect of building No.22/125/C.

For information purpose only Ext.P2(a): English translation of Exhibit.P2 Document. Ext.P3:True copy of the demand notice 3-07-2019 in respect of building No.22/125/D. Ext.P3(a): English translation of Exhibit P 3 Document. Ext.P4: True copy of the demand notice 3-07-2019 in respect of building No.22/125/E. Ext.P4(a):English translation of Exhibit.P4 Document. Ext.P5: True copy of the demand notice 3-07-2019 in respect of building No.22/125/F. Ext.P5(a): English translation of Exhibit P5 Document. Ext.P6: True copy of the demand notice 3-07-2019 in respect of building No.22/125/G. Ext.P6(a): English translation of Exhibit P6 Document. Ext.P7: True copy of the demand notice 3-07-2019 in respect of building No.22/125/H. Ext.P7(a): English translation of Exhibit P7 Document . Ext.P8: True copy of the demand notice 3-07-2019 in respect of building No.22/125/I. Ext.P8(a): English translation of Exhibit P8 Document. Ext.P9:True copy of the demand notice 3-07-2019 in respect of building No.22/125/J. Ext.P9(a): English translation of Exhibit P9 Document. Ext.P10: True copy of the demand notice 3-07-2019 in respect of building No.22/125/P. Ext.P10(a): English translation of Exhibit P10 Document. Ext.P11: True copy of the demand notice 3-07-2019 in respect of building No.22/125/Q. Ext.P11(a): English translation of Exhibit P11 Document. Ext.P12: True copy of the demand notice 3-07-2019 in respect of building No.22/125/R. Ext.P12(a): English translation of Exhibit P12 Document. Ext.P13: True copy of the demand notice 3-07-2019 in respect of building No.22/125/S. Ext.P13(a): English translation of Exhibit P13 Document.