Poulose K.O vs Angamaly Municipality
2021 Latest Caselaw 15083 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN
        FRIDAY, THE 16TH DAY OF JULY 2021 / 25TH ASHADHA, 1943
                             WP(C) NO. 14164 OF 2021
PETITIONER:

              POULOSE K.O.
              AGED 65 YEARS
              S/O OUSEPH, KARUMATHY HOUSE, NAYATHODE PO, ANGAMALY, PIN
              683572.

              BY ADV P.K.IBRAHIM



RESPONDENT:

              ANGAMALY MUNICIPALITY
              ANGAMALY MUNICIPAL OFFICE, ANGAMALY-683 572 REP. BY THE
              SECRETARY.

              BY ADV SHRI.ANIL K. MOHAMMAD, SC, ANGAMALY MUNICIPALITY




     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
16.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                       SATHISH NINAN, J.
              ==================
                  W. P. (C) No.14164 of 2021
              ==================
              Dated this the 16th day of July, 2021

                           JUDGMENT

The petitioner confines his relief for a

direction for consideration of Ext.P11 objections

filed by him to Ext.P10 demand notice issued by the

respondent Municipality. Ext.P10 demand notice

relates to tax arrears.

2. Heard the learned counsel for the petitioner

and also the learned Standing Counsel for the

respondent-Municipality.

3. Without expressing anything on the merits,

the writ petition is disposed of directing the

respondent to consider Ext.P11 filed in response to

Ext.P10, before initiating further proceedings

pursuant to Ext.P10. Let orders be passed within a

period of one month from the date of receipt of a

copy of this judgment.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge WP(C) NO. 14164 OF 2021 APPENDIX PETITIONER'S EXTS:-

EXT.P1 TRUE COPY OF THE BUILDING PERMIT DATED 07.3.03 ISSUED BY THE SECRETARY, ANGAMALY MUNICIPALITY.

EXT.P2 TRUE COPY OF THE OCCUPANCY CERTIFICATE DATED 02.06.03 ISSUED BY THE RESPONDENT TO THE BUILDING CONSTRUCTED UNDER EXT.P1 PERMIT.

EXT.P3 TRUE COPY OF THE ORDER DATED 17.06.03 ISSUED BY THE RESPONDENT FOR INSTALLING MOTOR AND OTHER MACHINERIES INTHE BUILDING.

EXT.P4 TRUE COPY OF THE LICENSE DATED 24.06.03 ISSUED BY THE RESPONDENT MUNICIPALITY.

EXT.P5 A PHOTOGRAPH OF THEB UILDING FOOFED WITH TRESS WORK OVER THE RCC ROOF.

EXT.P6 TRUE COPY OF THE NOTICE DATED 14.7.17 REJECTING THE APPLICTION FOR REGULARIZING THE TRESS WORK OF THE EXISTING BUILDING.

EXT.P7 TRUE COPY OF THE CERTIFICATE DATED 31.03.21 ISSUED BY THE RESPONDENT CERTIFYING THAT THE BUILDING BEARING NO.XVI/213 IS THE SAID BUILDING WHICH HAD ITS OLD NUMBER AS XIV/189A.

EXT.P8 TRUE COPY OF THE CERTIFICATED 03.04.21 ISSUED BY THE AGRICULTURAL FIELD OFFICER, KRISHIBHAVAN.

EXT.P9 TRUE COPY OF THE SUBMISSION DATED 08.02.18 MADE IN REPLY TO THE NOTICE DATED 31.1.18.

EXT.P10 TRUE COPY OF THE NOTICE DATED 17.03.21 ISSUED BY THE RESPONDENT.

EXT.P11 TRUE COOPY OF THE SUBMISSION DATED 16.04.21 BEFORE THE RESPONDENT IN REPLY TO EXT.P10 NOTICE.

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