Sunday, 10, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Jayalakshmi P.J. vs The Kochi Municipal Corporation
2021 Latest Caselaw 12136 Ker

Citation : 2021 Latest Caselaw 12136 Ker
Judgement Date : 20 April, 2021

Kerala High Court
Jayalakshmi P.J. vs The Kochi Municipal Corporation on 20 April, 2021
IA/1/2021 IN WA 664/2021                   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/664/2021
     Against Judgment dated 09-04-2021 in WP(C) No.9550/2021 of this Court.
                                        ---
            For information purpose only
PETITIONER/APPELLANT:
       JAYALAKSHMI P.J.,AGED 70 ,
       W/O. P.S.JAYAPRAKASH PRABHU, 40/8799C, PULLEPADAM,
       SRINIVAS ENCLAVE, T.D.EAST SANNIDHI ROAD,
       ERNAKULAM- 35.

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.9550/2021
dated 09.04.2021 passed by the learned Single Judge and Exhibits P2 to P6 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. P3 to P6 subject to the petitioner remitting the revised taxes prospectively.

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



         /true copy/
                                                                              Sd/-
              ASSISTANT REGISTRAR
 IA/1/2021 IN WA 664/2021                   2/2




            For information purpose only

Ext.P2: True copies of the tax receipts in respect of Building No.66/5613 & 66/5614 dated 27-02-2021 issued by the 1st respondent. Ext.P3: True copy of the demand notice dated 15-03-2021 in respect of Building No.66/5611.

Ext.P3(A): True English translation of Exhibit P3. Ext.P4: True copy of the demand notice dated 15-3-2021 in respect of Building No.66/5612.

Ext.P4(A): True English translation of Exhibit P4. Ext.P5: True copy of the demand notice dated 15-03-2021 in respect of Building No.66/5613.

Ext.P5(A): True English translation of Exhibit P5. Ext.P6: True copy of the demand notice dated 15-03-2021 in respect of Building No.66/5614.

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter