Kochi Municipal Corporation vs Sunitha A.P
2021 Latest Caselaw 18238 Ker

WA No.910/2021                                1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                           THE HONOURABLE MR.JUSTICE S.V.BHATTI
                                            &
                          THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
                 Friday, the 3rd day of September 2021 / 12th Bhadra, 1943
                                     WA NO. 910 OF 2021

        AGAINST JUDGMENT DATED 12.11.2020 IN WP(C) 22661/2020 OF THIS COURT.

                                           ---

   APPELLANTS/RESPONDENTS 2 AND 3:

    1.THE KOCHI MUNICIPAL CORPORATION,PARK AVENUE,

      COCHIN-682 011.REPRESENTED BY ITS SECRETARY.

    2.SECRETARY,KOCHI MUNICIPAL CORPORATION,

      PARK AVENUE,COCHIN-682 011.

    BY SRI.K.B.ARUNKUMAR, STANDING COUNSEL

   RESPONDENTS/PETITIONER AND RESPONDENT NO.1:

    1.SUNITHA A.P, AGED 36 YEARS,W/O.RAGHUNATH,

      "KARTHIKA" C2,ANASVARA SREELAKAM APARTMENT,

      KEERTHI NAGAR,ELAMAKKARA POST,COCHIN-682 026.

    2.STATE OF KERALA,REPRESENTED BY SECRETARY,

      DEPARTMENT OF LOCAL SELF GOVT.DEPARTMENT,

      GOVT.SECRETARIAT,THIRUVANANTHAPURAM,PIN-695 001.

    BY ADV.SRI.P.K.MOHAMMED JAMEEL FOR R1.

    GOVERNMENT PLEADER FOR R2.


        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to stay the operation of judgment dated 12.11.2020 in W.P.(C)
   No.22661/2020 of the learned Single Judge during the pendency of the Writ
   Appeal for the fair play of justice.



                                                                             P.T.O.
 WA No.910/2021                                2/2




        This Writ Appeal coming on for admission on 03.09.2021 upon perusing
   the appeal memorandum, the court on the same day passed the following:

                                         ORDER

Admit.

Adv.P.K.Mohamed Jameel appears for R1.

Government Pleader accepts notice for R2.

There shall be an interim suspension of the judgment impugned for a period of three weeks.

Post on 22.09.2021.

03/09/2021 Sd/-S.V.BHATTI,JUDGE

Sd/-VIJU ABRAHAM,JUDGE

03-09-2021 /True Copy/ Assistant Registrar