Panayappilly Sree Narayana ... vs The Corporation Of Kochi
2022 Latest Caselaw 8311 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
            Friday, the 1st day of July 2022 / 10th Ashadha, 1944
                         WP(C) NO. 10147 OF 2014(P)
NAME & ADDRESS OF THE PETITIONER:

     PANAYAPPILLY SREE NARAYANA GURUSWAMI TRUST, REG NO 402, C/O.M.K
     RAGHAVAN MEMORIAL SREE NARAYANA HALL, STATUE ROAD, CHULLIKAL, KOCHI
     5 PIN 68005 REP BY ITS EXECUTIVE TRUSTEE SRI P.V PRATHAPAN.

NAME & ADDRESS OF THE RESPONDENT:

  1. THE CORPORATION OF KOCHI, C/O.OFFICE OF THE CORPORATION OF
     KOCHI,NEAR BOAT JETTY, ERNAKULAM, REPD.BY ITS SECRETARY, PIN 682 011
     AND 2 OTHERS


     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 the operation of Exhibits P3 to P5 demand notices of the
2nd respondent, in the interest of justice.


     This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this court's order dated
10.07.2014 and upon hearing the arguments of SRI.SAJAN MANNALI, Advocate
for the petitioner and of STANDING COUNSEL for the respondents, the court
passed the following:




                                                                    p.t.o
                               Shaji P.Chaly, J.
                          =-=-=-=-=-=-=-=-=-=-=-=-=
                        W.P.(C)No.10147 of 2014-P
                         =-=-=-=-=-=-=-=-=-=-=-=-=-=
                     Dated this the 1st day of July, 2022

                                       ORDER

In spite of pendency of this case from the year 2014,

respondent Corporation has not filed any statement or

counter affidavit.

However, learned standing counsel appearing for the

Corporation submitted that in pursuance to the direction

issued in Exhibit P2 judgment in W.P.(C)No.1551 of 2012, the

Finance Committee of the Cochin Corporation has found that

the petitioner is renting out the auditorium and therefore,

the petitioner is liable to pay property tax and an order is

passed accordingly.

In that view of the matter, the learned standing counsel

is directed to file a statement/objection along with

appropriate documents.

Post on 08.07.2022 for disposal.

Sd/-

Shaji P.Chaly Judge vpv

01-07-2022 /True Copy/ Assistant Registrar