Jyothilekshmi vs Tripunithura Muncipality
2022 Latest Caselaw 10054 Ker

WP(C) No.29143/2022                      1/3

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE N.NAGARESH
            Tuesday, the 6th day of September 2022 / 15th Bhadra, 1944
                              WP(C) NO. 29143 OF 2022
   PETITIONER:

          JYOTHILEKSHMI AGED 43 YEARS W/O. RAVI, VADAKKEMOREKATTU HOUSE,
          THEKKUMBHAGOM, THRIPPUNITHURA, ERNAKULAM DISTRICT, PIN - 682301

   RESPONDENTS:

      1. TRIPUNITHURA MUNCIPALITY MUNICIPAL OFFICE, THRIPPUNITHURA.P.O,
         ERNAKULAM-682 301 REPRESENTED BY ITS SECRETARY, PIN - 682301
      2. MUNICIPAL COUNCIL THRIPPUNITHURA MUNICPALITY, THRIPPUNITHURA.P.O,
         ERNAKULAM-682 301 REPRESENTED BY ITS CHAIRMAN, PIN - 682301
      3. SECRETARY, THRIPPUNITHURA MUNICPALITY MUNICIPAL OFFICE,
         THRIPPUNITHURA.P.O, ERNAKULAM, PIN - 682301
      4. CHAIRPERSON, THRIPPUNITHURA MUNICPALITY MUNICIPAL OFFICE,
         THRIPPUNITHURA.P.O, ERNAKULAM, PIN - 682301
      5. MURUKAN S/O. SANKARAN, MOREKKATTU HOUSE, THEKKUMBHAGOM,
         THRIPPUNITHURA, ERNAKULAM DISTRICT, PIN - 682301

        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 all further proceedings pursuant to exhibit p-8, pending
   disposal of the above writ petition(civil).
        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S.DEEPAK MOHAN, RISHAB S. Advocates for the petitioner the court passed
   the following:
 WP(C) No.29143/2022                         2/3




                                       N. NAGARESH, J.
                                 --------------------------------
                                  W.P.(C)No.29143 of 2022
                             ---------------------------------------
                            Dated this the 06th day of September, 2022

                                           ORDER

Admit. Standing Counsel takes notice for respondents 1

to 4. Issue urgent notice by speed post to the 5 th respondent.

Any further proceedings pursuant to Ext.P8 shall stand

deferred for a period of two weeks.

                                                     N. NAGARESH, JUDGE

           skj
 WP(C) No.29143/2022                 3/3

                       APPENDIX OF WP(C) 29143/2022
Exhibit P1            THE TRUE COPY OF THE OCCUPANCY CERTIFICATE DATED

01.06.2013 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER Exhibit P2 . THE TRUE COPY OF THE NOTICE DATED 14.10.2015 ISSUED BY THE 4TH RESPONDENT Exhibit P3 THE TRUE COPY OF THE NOTICE DATED 18.09.2021 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER Exhibit P4 THE TRUE COPY OF THE APPEAL HAVING NO.11871/2021 DATED 28.09.2021 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT Exhibit P5 THE TRUE COPY OF THE STAY PETITION DATED 28.09.2021 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT ExhibitP6 THE TRUE COPY OF THE JUDGMENT DATED 22.10.2021 IN W.P.C.NO.22660/2021 OF THIS HON'BLE COURT Exhibit P7 THE TRUE COPY OF THE NOTICE DATED 30.12.2021 ISSUED BY THE 4TH RESPONDENT ExhibitP8 THE TRUE COPY OF THE ORDER DATED 16.08.2022 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER Exhibit P9 THE TRUE COPY OF THE APPEAL FILED BY THE PETITIONER ON 05.09.2022 BEFORE THE TRIBUNAL FOR LOCAL SELF GOVERNMENT DEPARTMENT, THIRUVANANTHAPURAM Exhibit10 THE STAY PETITION DATED 05.09.2022 FILED BY THE PETITIONER BEFORE THE TRIBUNAL FOR LOCAL SELF GOVERNMENT DEPARTMENT, THIRUVANANTHAPURAM, TO STAY FURTHER PROCEEDINGS IN EXHIBIT P-8