Bosco Louis vs The State Of Kerala
2021 Latest Caselaw 21818 Ker

WP(C) No.23932/2021                           1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE N.NAGARESH
            Tuesday, the 2nd day of November 2021 / 11th Karthika, 1943
                              WP(C) NO. 23932 OF 2021
   PETITIONER:

          BOSCO LOUIS, AGED 36 YEARS, S/O. K. A. LOUIS, KARUNAN NIVAS,
          VIDAKKUZHA, THAIKKATTUKARA P.O., N.A.D. GATE, KALAMASSERY, ERNAKULAM
          - 683106.

   RESPONDENTS:

      1. THE STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT,
         LOCAL SELF GOVERNMENT DEPARTMENT, TRIVANDRUM - 695 001.
      2. THE SECRETARY, KALAMASSERY MUNICIPALITY, BPO, CHNAGAPUZHA NAGAR,
         THIRUNILATH HOUSING COLONY, SOUTH KALAMASSERY, KALAMASSERY,
         ERNAKULAM, PIN - 682 033.
      3. LULU INTERNATIONAL SHOPPING MALL PVT. LIMITED, REPRESENTED BY ITS
         DIRECTOR, 34/1000 NH 47, EDAPPALLY, ERNAKULAM, PIN - 682 024.
      4. STATION HOUSING OFFICER, KALAMASSERY POLICE STATION,
         ERNAKULAM-682033.


        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 direct the 3rd respondent to stop collecting the parking fee
   from the public for parking their vehicles in the parking premises of the
   3rd respondent and direct the 4th respondent to stop all the further
   proceedings pursuant to the complaint lodged by the 3rd respondent against
   the petitioner till the pending final disposal of this writ petition (C).


        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
   SRI. BOSCO LOUIS, (Party-In-Person) for the petitioner, the court passed
   the following:

                                         ORDER

The learned senior counsel assisted by the counsel representing the 3rd respondent submitted that they have already obtained a licence as contemplated in the judgment in WP(C) No.15176/2017. The 3rd respondent may produce the said licence.

Post on 09.11.2021.

Sd/- N.NAGARESH, JUDGE

02-11-2021 /True Copy/ Assistant Registrar