Surendran.M vs The Secretary, Thalassery ...
2023 Latest Caselaw 8456 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
 MONDAY, THE 7TH DAY OF AUGUST 2023 / 16TH SRAVANA, 1945
                   WP(C) NO. 7681 OF 2023
PETITIONER:

          SURENDRAN.M
          AGED 61 YEARS
          S/O.M.KUNHAMBU, AGED 61 YEARS, RESIDING AT
          "NANDANAM", P.O.KOTTAYAM MALABAR,
          KANNUR DISTRICT., PIN - 670643
          BY ADV R.SURENDRAN


RESPONDENTS:

    1     THE SECRETARY, THALASSERY MUNICIPALITY
          THALASSERY, KANNUR DISTRICT, PIN - 670101
    2     THALASSERY MUNICIPALITY
          REPRESENTED BY THE SECRETARY, THALASSERY
          MUNICIPALITY, THALASSERY, KANNUR DISTRICT,
          PIN - 670101
    3     STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO THE GOVERNMENT
          DEPARTMENT OF URBAN AFFAIRS, SECRETARIAT,
          THIRUVANANTHAPURAM-, PIN - 695001
    4     THE DIRECTOR OF URBAN AFFAIRS
          DIRECTORATE OF URBAN AFFAIRS, PUBLIC OFFICE
          BUILDING, MUSEUM P.O, THIRUVANANTHAPURAM,
          PIN - 695033
          BY ADV SHRI.I.V.PRAMOD, SC, THALASSERY
          MUNICIPALITY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 07.08.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WPC 7681/2023
                                    ..2..



                                JUDGMENT

When this matter was called today, Sri.I.V.Pramod -

learned Standing Counsel for the Thalassery Municipality,

pertinently submitted that the amounts claimed by the

petitioner are conceded; but that his client is unable to honour

the same immediately on account of fiscal constraints. He,

therefore, prayed that sufficient time be granted to his client to

honour the said claim.

Taking note of the afore submissions, I order this writ

petition and direct respondent Nos. 1 and 2 to pay to the

petitioner the entire amount as claimed by him, as expeditiously

as is possible, either in lumpsum or in instalments, but within a

period of four months from the date of receipt of a copy of this

judgment, failing which, it will carry interest at the rate of 8%

p.a. from the time it became due, until it is paid.

In the event the afore payment is made by the

Municipality, I leave liberty to the petitioner to seek interest

through appropriate Forums; for which purpose, all contentions

are left open.

Sd/-

DEVAN RAMACHANDRAN, JUDGE ACR WPC 7681/2023 ..3..

APPENDIX OF WP(C) 7681/2023

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE ORDER NO.A4-

14073/2022 DATED 29-6-2022, ISSUED BY THE 1ST RESPONDENT Exhibit P2 A TRUE COPY OF THE JUDGEMENT DATED 12-

2-2018 IN W.P.(C).NO.2577 OF 2018