Rafeeque P.M vs Maradu Municipality
2021 Latest Caselaw 16792 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                    THE HONOURABLE MR.JUSTICE V.G.ARUN
     WEDNESDAY, THE 11TH DAY OF AUGUST 2021 / 20TH SRAVANA, 1943
                          OP(C) NO. 1189 OF 2021
EARLY DISPOSAL OF APPEAL NO.274 OF 2019, PENDING BEFORE THE TRIBUNAL
         FOR LOCAL SELF-GOVERNMENT INSTITUTION, THIRUANANTHAPURAM
PETITIONER/S:

     1       RAFEEQUE P.M.
             AGED 42 YEARS
             S/O MUHAMMED, RESIDING AT KANDATHIL, VELIPARAMBIL,
             NETTOOR P.O.ERNAKULAM DISTRICT-682 040.

     2       HABEEB K.H.
             S/O HANEEFA, RESIDING AT KILIPARAMBU, INTUC JUNCTION,
             NETTOOR P.O.ERNAKULAM DISTRICT-682 040.

             BY ADVS.
             V.G.ARUN (K/795/2004)
             V.JAYA RAGI
             R.HARIKRISHNAN (KAMBISSERIL)
             NEERAJ NARAYAN



RESPONDENT/S:

             MARADU MUNICIPALITY
             REPRESENTED BY MUNICIPAL SECRETARY, KRL ROAD NEAR
             KUNDANOOR JUNCTION-682 304

             BY ADV SHRI.T.R.RAJAN SC,MARADU MUNICIPALITY




     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 11.08.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 1189 OF 2021
                                       2



                                 JUDGMENT

Dated this the 11th day of August, 2021

Petitioners seek expeditious disposal of Appeal No. 274 of 2019,

pending before the Tribunal for Local Self Government Institutions,

Thiruvananthapuram. In the report called for by this Court, the

learned Tribunal has stated that the appeal stands posted on

31.08.2021 for final hearing and that the matter will be heard on the

same day and orders passed within 15 days.

In the light of the report, the original petition is disposed of

directing the Tribunal for Local Self Government Institution, to take

up Appeal No. 274 of 2019 for hearing on 31.08.2021 itself and pass

orders thereon within 15 days.

Sd/-

V.G ARUN JUDGE

SJ OP(C) NO. 1189 OF 2021

APPENDIX OF OP(C) 1189/2021

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE APPEAL MEMORANDUM IN APPEAL NO 274 OF 2019, FILED BEFORE TRIBUNAL FOR LOCAL SELF-GOVERNMENT INSTITUTION THIRUVANANTHAPURAM

Exhibit P2 THE TRUE COPY OF THE EARLY POSTING PETITION FILED IN APPEAL NO 274 OF 2019, DATED 19.3.2021 FILED BEFORE TRIBUNAL FOR LOCAL SELF-GOVERNMENT INSTITUTION THIRUVANANTHAPURAM.

Exhibit P3 THE TRUE COPY OF THE EARLY POSTING PETITION FILED IN APPEAL NO 274 OF 2019, DATED 2.7.2021 FILED BEFORE TRIBUNAL FOR LOCAL SELF- GOVERNMENT INSTITUTION, THIRUANANTHAPURAM