E.P. Varghese vs Vinu C. Kunjappan
2021 Latest Caselaw 192 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

TUESDAY, THE 05TH DAY OF JANUARY 2021 / 15TH POUSHA, 1942

    Con.Case(C).No.2164 OF 2020 IN WP(C). 23002/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 23002/2020(A) OF HIGH
                     COURT OF KERALA


PETITIONERS:

     1     E.P. VARGHESE, AGED 58 YEARS, S/O
           PAUL,ERINJERI HOUSE,EAST FORT, THRISSUR
           DISTRICT-680 005.

     2     SANITHA SUBHASH N.L, AGED 41 YEARS
           D/O LALAPPAN,KALLADATHIL HOUSE,
           ATHANI NAGAR,KOZHUKKULLI.P.O, THRISSUR-680
           751.

           BY ADVS.
           SRI.A.R.NIMOD
           SRI.M.A.AUGUSTINE

RESPONDENTS:

     1     VINU C. KUNJAPPAN, S/O KUNJAPPAN,AGE NOT KNOWN
           SECRETARY,THRISSUR CORPORATION,
           THRISSUR-680001.

     2     SURESH KUMAR PEROTH, AGE AND FATHERS NAME NOT
           KNOWN, HEALTH SUPERVISOR,THRISSUR
           CORPORATION,THRISSUR-680 001.


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 05.01.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con.Case(C).No.2164 OF 2020 IN WP(C). 23002/2020

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                          JUDGMENT

Dated this the 5th day of January 2021

It is submitted by the learned counsel for the petitioners and

the respondents that licence has been issued. However, it is

submitted that the 1st respondent demanded property tax assessment

return within 24 hours, as per Annexure D.

2. This Court, in fact, observed in the judgment itself that

such demands can be raised only in accordance with law.

Therefore, the petitioners can be granted 30 days time for the above

purpose.

3. In such circumstances, it is made clear that no coercive

steps shall be taken based on Annexure D, till the expiry of the

statutory time period.

With the above observation, the contempt case is closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR Con.Case(C).No.2164 OF 2020 IN WP(C). 23002/2020

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APPENDIX PETITIONERS EXHIBITS:

ANNEXURE A CERTIFIED COPY OF THE JUDGMENT IN W.P(C)NO.23002/2020 DATED 30.11.2020.

ANNEXURE B TRUE COPY OF THE NOTICE DATED 14.10.2020.

ANNEXURE C TRUE COPY OF THE LETTER GIVEN BY THE 2ND PETITIONER DATED 08.12.2020

ANNEXURE D TRUE COPY OF THE NOTICE DATED 15.12.2020.