For vs Unknown
2021 Latest Caselaw 7459 Ker

WP(C) 5541/2021                           1/2



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       Present:
               THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

              Wednesday,the 3rd day of March 2021/12th Phalguna, 1942
                                 WP(C) No.5541/2021

      For
PETITIONER
              information purpose only
       LIBIN BABY, S/o.BABY,AGED 30 YEARS,
        RESIDING AT, VATTATHOTTIYIL HOUSE, THOPRAMKUDI P.O.,
        PIN-685 515.
RESPONDENTS
1.  VATHIKUDY GRAMA PANCHAYAT, REPRESENTED BY ITS SECRETARY,
    VATHIKUDY, IDUKKI DISTRICT, PIN-685 604.
2.  STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY,
    LOCAL SELF-GOVERNMENT INSTITUTION DEPARTMENT,
SECRETARIAT,
    THIRUVANANTHAPURAM-695 001.
     Writ Petition (civil) praying inter alia that in the circumstances stated in the
affidavit filed along with the WP(C) the High Court be pleased to stay all further
proceedings pursuant to the Exhibit P12 and 13 till the disposal of the Writ
Petition (Civil).


     This petition coming on for admission upon perusing the petition and the
affidavit filed in support of WP(C) and upon hearing the arguments of M/S
M.NARENDRA KUMAR, and P.S SANDEEP KRISHNAN, Advocates for the
petitioner and of GOVERNMENT PLEADER for R2, the court passed the
following.
 WP(C) 5541/2021                              2/2




                              P.B.SURESH KUMAR, J.
                       -----------------------------------------------
                              W.P.(C) No.5541 of 2021
                       -----------------------------------------------
                      Dated this the 03rd day of March, 2021

    For information purpose only
                 ORDER

Admit.

Government Pleader takes notice for the second respondent. Issue notice

by speed post to the first respondent.

Pending disposal of the writ petition, license fee shall be collected from

the petitioner only in terms of Ext.P9 judgment.

Sd/-

P.B.SURESH KUMAR JUDGE

Ds 03.03.2021

/true copy/ Sd/-

ASSISTANT REGISTRAR

Exhibit P12:- The true copy of the decision No.2(1) dated 17.02.2021 of the first respondent.

Exhibit P13:- The true copy of the letter No.A3-5224/2020 dated 24.02.2021 issued by the Secretary of the 1st respondent to the petitioner. Exhibit P9:- The true copy of the judgment dated 04.11.2020 in w.p.(c)No.17328/2020 before the Hon'ble High court of kerala.