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P.Suchitra vs Government Of Kerala
2021 Latest Caselaw 10474 Ker

Citation : 2021 Latest Caselaw 10474 Ker
Judgement Date : 26 March, 2021

Kerala High Court
P.Suchitra vs Government Of Kerala on 26 March, 2021
               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.7917 OF 2021(L)


PETITIONER:

               P.SUCHITRA
               AGED 58 YEARS
               D/O. LATE PRABHAKARA PAI, FLAT 4B, ROYAL CASTLE
               TIKNAR APARTMENTS, DORAISWAMY IYER ROAD, ERNAKULAM,
               KOCHI-682035.

               BY ADVS.
               SRI.V.SANTHARAM
               SRI.LAKSHMEESH.S.KAMATH
               SMT.REVATHI A.K.

RESPONDENTS:

      1        GOVERNMENT OF KERALA
               LOCAL SELF GOVERNMENT (L) DEPARTMENT, TRIVANDRUM-
               695001, REPRESENTED BY ITS SECRETARY.

      2        COCHIN MUNICIPAL CORPORATION,
               COCHIN MUNICIPAL CORPORATION OFFICE, ERNAKULAM-
               682011, REPRESENTED BY ITS SECRETARY.


OTHER PRESENT:

               SC-SRI.JANARDHANA SHENOY GP- SMT. THUSHARA JAMES

     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.7917 OF 2021(L)

                                   2

                             JUDGMENT

Dated this the 26th day of March 2021

Heard the learned counsel for the petitioner. It is seen that the

petitioner is challenging the notices in respect of Municipal tax issued

by the Secretary of the respondent-Municipal Corporation. The

petitioner has alternate and most efficacious remedy as prescribed by

Section 509 of the Kerala Municipality Act. The petition as such is

rejected for want of alternate remedy which is available to the

petitioner.

Sd/-

A.M.BADAR JUDGE Nsd

//true copy//

PA to Judge WP(C).No.7917 OF 2021(L)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PROPERTY TAX RECEIPT NO.068465 DATED 28.9.2020 FOR BUILDING BEARING NO.66/5765 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE PROPERTY TAX DEMAND NOTICE DATED 20.3.2021 FOR THE BUILDING NO.66/5765 ALONG WITH ENGLISH TRANSLATION.

EXHIBIT P3 TRUE COPY OF THE INTERIM ORDER DATED 8.2.2021 IN WPC NO.3084 OF 2021, WPC NO.3085 OF 2021, WPC NO.3094 OF 2021 AND WPC NO.3099 OF 2021.

 
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