Anil John vs Cherthala Municipality
2021 Latest Caselaw 5655 Ker

       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                        PRESENT

        THE HONOURABLE MR.JUSTICE SATHISH NINAN

TUESDAY, THE 16TH DAY OF FEBRUARY 2021/27TH MAGHA,1942

                W.P.(C)No.4028 OF 2021


PETITIONER:

       ANIL JOHN, AGED 42 YEARS,
       S/O. M.O.JOHN, MANGALATH KARIYIL,
       CHERTHALA P.O., CHERTHALA, ALAPPUZHA.

       BY ADVS.
       SRI.B.PRAMOD
       SMT.NAMITHA JYOTHISH


RESPONDENTS:

 1     CHERTHALA MUNICIPALITY,
       MUNICIPAL OFFICE, CHERTHALA,
       PIN-688 539,
       REPRESENTED BY ITS SECRETARY.

 2.    THE SECRETARY,
       CHERTHALA MUNICIPALITY,
       MUNICIPAL OFFICE, CHERTHALA,
       PIN-688 539.

 3     THE STANDING COMMITTEE FOR FINANCE,
       CHERTHALA MUNICIPALITY,
       MUNICIPAL OFFICE, CHERTHALA,
       PIN-688 539, REPRESENTED BY ITS CHAIRMAN.

 4     THE PRIVATE BUS OPERATORS ASSOCIATION,
       PRIVATE BUS STAND, CHERTHALA P.O.,
       PIN-688 539, REPRESENTED BY ITS SECRETARY.


     THIS WRIT PETITION (CIVIL) HAVING COME UP      FOR
ADMISSION ON 16.02.2021, THE COURT ON THE SAME      DAY
DELIVERED THE FOLLOWING:
     W.P.(C)No.4028 OF 2021

                                            2




                                      JUDGMENT

The writ petition is filed seeking the following

relief:

Issue a writ of mandamus or any other

appropriate writ order or directing the

respondents 1 to 3 to permit the petitioner to

participate in the auction for the grant of

contract for collecting user fee from private

bus operators for the financial year 2021-2022.

Sri.Joby Cyriac, learned standing counsel

appearing for the Municipality submits that, it

shall be open for the petitioner to provisionally

take part in the auction proceedings as was directed

in Ext.P14 judgment of this Court.

The above submission is recorded and the writ petition

is disposed of.

Sd/-

SATHISH NINAN

JUDGE

ss