Saturday, 16, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Jose P Alex vs State Of Kerala
2022 Latest Caselaw 2528 Ker

Citation : 2022 Latest Caselaw 2528 Ker
Judgement Date : 4 March, 2022

Kerala High Court
Jose P Alex vs State Of Kerala on 4 March, 2022
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
        FRIDAY, THE 4TH DAY OF MARCH 2022 / 13TH PHALGUNA, 1943
                        WP(C) NO. 7200 OF 2022
PETITIONER:

            JOSE P ALEX
            AGED 65 YEARS
            S/O. LATE PC CHANDY, PAZHAYAVEETTIL ,PIRAVOM P.O.,
            PIRAVOM VILLAGE

            BY ADV R.MANEESHA


RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY SECRETARY TO GOVERNMENT, LOCAL SELF
            GOVERNMENT DEPARTMENT , GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM-695 001

    2       THE MUNICIPALITY OF MARADU,
            REPRESENTED BY ITS SECRETARY, MUNICIPALITY OFFICE,
            SUBURBAN MALL , OPP MINI CIVIL STATION, PIRAVOM P.O.,
            PIRAVOM -686 664

    3       THE SECRETARY,
            MUNICIPALITY OF MARADU, MARADU MUNICIPALITY OFFICE,
            PIN-682301

    4       SUBURBAN MALL,
            OPPO.MINI CIVIL STATION, PIRAVOM P.O., PIRAVOM-686 664


OTHER PRESENT:

            T.R.RAJAN STANDING COUNSEL FOR MARADU MUNICIPALITY


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 7200 OF 2022

                                     2


                 BECHU KURIAN THOMAS, J.
              ===========================
                   W.P.(C) No.7200 of 2022
              ============================
                  Dated this the 4th day of March, 2022

                               JUDGMENT

After hearing the learned counsel for the petitioner as well as

standing counsel for the respondent Nos. 2 and 3, the counsel for

the petitioner seeks permission to withdraw this writ petition due

to certain errors that have crept in the writ petition. Permission

granted.

Accordingly, this writ petition is dismissed as withdrawn.

Sd/-

BECHU KURIAN THOMAS JUDGE ssa/ WP(C) NO. 7200 OF 2022

APPENDIX OF WP(C) 7200/2022

PETITIONERS' EXHIBITS

Exhibit P1 RECEIPT OF PROPERTY TAX FROM 2016-19 ISSUED BY PIRAVOM MUNICIPALITY TO THE PETITIONER DATED 27.02.2017, 27.2.2018, 27.02.2019

Exhibit P2 DEMAND NOTICE ISSUED BY PIRAVOM MUNICIPALITY TO THE PETITIONER DATED 17.10.2020

Exhibit P3 DEMAND NOTICE ISSUED BY PIRAVOM MUNICIPALITY TO THE PETITIONER DATE 17.02.2022

Exhibit P4 TRUE COPY OF GO (MS) 144/15/LSGD DATED 27.04.2015 ISSUED BY THE GOVERNMENT OF KERALA TOGETHER WITH THE ENGLISH TRANSLATION

Exhibit P5 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE IN WPC NO.4854/2020

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter