P.G.Vinodan vs Maradu Municipality
2021 Latest Caselaw 17880 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
  WEDNESDAY, THE 1ST DAY OF SEPTEMBER 2021 / 10TH BHADRA, 1943
                    WP(C) NO. 16001 OF 2021
PETITIONER :-

    1     P.G.VINODAN, AGED 64 YEARS
          S/O.GOPALAN, "PAMBRAS", PIRAVOM,
          ERNKULAM - 686 664.

    2     JACOB JOSEPH, AGED 43 YEARS
          S/O.JOSEPH, MAMMALATHAZHATH, RAMAMANGALAM,
          ERNAKULAM - 686 663.

          BY ADVS.
          P.T.MOHANKUMAR
          GEORGE CHERIAN
          RAJESH CHERIAN KARIPPAPARAMBIL


RESPONDENTS :-

    1     MARADU MUNICIPALITY,
          REPRESENTED BY ITS SECRETARY, KUNDANNOOR, MARADU,
          ERNAKULAM-682 304

    2     SMT.SHALINI VIJAYAN,
          W/O.C.K.VIJAYAN, FLAT NO.6A, VIJAYA GLIMPSES,
          JAWAHAR NAGAR, KADAVANTHRA, COCHIN-682 020

    4     M/S.LOKANTA HOTELS AND RESORTS PRIVATE LTD.,
          2/318E, KANNADIKADU, MARADU P.O, COCHIN-682 304,
          REPRESENTED BY ITS DIRECTOR.

          BY ADV SRI.T.R.RAJAN SC, MARADU MUNICIPALITY


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16001 OF 2021

                                 -: 2 :-


                             JUDGMENT

Dated this the 1st day of September, 2021

The learned counsel for the petitioners submits that a certified

copy of Ext.P6 judgment has been obtained and that a review petition

is being filed. Reserving liberty to the petitioners to approach this

Court with a review petition as against Ext.P6 and without expressing

any view on the contentions of the parties, this writ petition is closed.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/6.9.2021 WP(C) NO. 16001 OF 2021

APPENDIX OF WP(C) 16001/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE JUDGMENT DATED 16.6.2021 IN W.P.C NO. 41664/2018 OF THIS HON'BLE COURT.

Exhibit P2 TRUE COPY OF THE APPLICATION DATED 31.03.2021 SUBMITTED BY THE 2ND RESPONDENT BEFORE THE 1ST RESPONDENT FOR CONDUCTING BUSINESS AS LODGING HOUSE.

Exhibit P2 TRUE COPY OF THE APPLICATION DATED 31.03.2021 SUBMITTED BY THE 2ND RESPONDENT BEFORE THE 1ST RESPONDENT FOR CONDUCTING BUSINESS AS LODGING HOUSE.

Exhibit P3 TRUE COPY OF THE APPLICATION DATED 31.03.2021 SUBMITTED BY THE 2ND RESPONDENT BEFORE THE 1ST RESPONDENT FOR RUNNING A SPECIALTY RESTAURANT.

Exhibit P4 TRUE COPY OF THE APPLICATION DATED 31.03.2021 SUBMITTED BY THE 2ND RESPONDENT BEFORE THE 1ST RESPONDENT FOR RUNNING A RESTAURANT.

Exhibit P5 TRUE COPY OF THE PROCEEDINGS INITIATED BY THE 1ST RESPONDENT AGAINST THE 3RD RESPONDENT UNDER SECTION 40691) OF THE KERALA MUNICIPALITY ACT, 1994, DT. 20.11.2020.

Exhibit P6 TRUE COPY OF THE JUDGMENT DATED 4.5.2021 IN W.P.C NO. 11006/2021 OF THIS HON'BLE COURT.