Sudeep Kumar vs The Corporation Of ...
2021 Latest Caselaw 10392 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR. JUSTICE A.M.BADAR

     FRIDAY, THE 26TH DAY OF MARCH 2021 / 5TH CHAITHRA, 1943

                        WP(C).No.7876 OF 2021(H)


PETITIONER/S:

                SUDEEP KUMAR, S/O. K. NARAYANA KURUP, 'NARAYANA',
                KESAVAN NAIR ROAD, POOJAPPURA,
                THIRUVANANTHAPURAM - 695 012.

                BY ADV. SRI.PIRAPPANCODE V.S.SUDHIR

RESPONDENT/S:

      1         THE CORPORATION OF THIRUVANANTHAPURAM
                REPRESENTED BY ITS SECRETARY, CORPORATION BUILDING,
                LMS, THIRUVANANTHAPURAM - 695 033.

      2         THE SECRETARY
                THIRUVANTNTHAPURAM CORPORATION, CORPORATION BUILDING,
                LMS, THIRUVANANTHAPURAM - 695 033.



                SRI. P.K.MANOJ KUMAR, STANDING COUNSEL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7876 OF 2021                2



                              JUDGMENT

Dated this the 26th day of March 2021

Heard both sides.

2. Notices demanding tax at Exts.P8 and P9 are impugned in

this petition. The petitioner has alternative and most efficacious

remedy of preferring an under Section 509 of the Kerala Municipality

Act. The writ petition is accordingly dismissed because of availability

of alternative statutory remedy.

SD/-

                                               A.M.BADAR
ajt                                              JUDGE





                            APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1              TRUE COPY OF THE JUDGMENT DATED 30.05.2000

IN O.S.NO.1586/1998 OF THE III ADDITIONAL MUNSIFF'S COURT, THIRUVANANTHAPURAM.

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED 21.03.2020 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED 30.09.2020, SUBMITTED BY THE PETITIONER UNDER THE RIGHT TO INFORMATION ACT TO THE PUBLIC INFORMATION OFFICER, ATTACHED TO THE OFFICE OF THE 2ND RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE REPLY LETTER NO.R7/55369/2020 DATED 20.10.2020 OF THE PUBLIC INFORMATION OFFICER TO EXT.P3 APPLICATION.

EXHIBIT P5 TRUE COPY OF THE JUDGMENT DATED 07.12.2020 OF THIS HON'BLE COURT IN W.P.(C) NO.27190/2020.

EXHIBIT P6 TRUE COPY OF THE LETTER NO.R7/24454/2020 DATED 13.01.2021 OF THE 2ND RESPONDENT.

EXHIBIT P7 TRUE COPY OF THE NOTICE DATED 21.01.2021 ISSUED ON BEHALF OF THE PETITIONER TO THE 2ND RESPONDENT.

EXHIBIT P8 TRUE COPY OF THE LETTER NO.R7/24454/20 DATED 01.03.2021 OF THE 2ND RESPONDENT.

EXHIBIT P9 TRUE COPY OF THE ARREAR DEMAND NOTICE DATED 04.02.2021 ENCLOSED ALONG WITH EXT.P8 LETTER.