The Mananathavady Municipality vs Rasheed Korokkaran
2023 Latest Caselaw 8559 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
                                      &
                      THE HONOURABLE MR.JUSTICE V.G.ARUN
          Monday, the 7th day of August 2023 / 16th Sravana, 1945
                             WA NO. 626 OF 2023

    AGAINST JUDGMENT DATED 10.2.2023 IN WP(C) 34563/2022 OF THIS COURT

                                    ---

APPELLANTS/RESPONDENTS:

  1. THE MANANATHAVADY MUNICIPALITY, MANANATHAVADY, WAYANAD DISTRICT-
      670645. REPRESENTED BY ITS SECRETARY.

AND 2 OTHERS

BY ADV.SRI.    S.M.PRASANTH

RESPONDENT/PETITIONER:

     RASHEED KOROKKARAN, AGED 45 YEARS, S/O LATE AHAMMED, KOROKKARAN
     HOUSE, MYSORE ROAD, MANANTHAVADY, WAYANAD DISTRICT - 670645.

BY ADV.SRI. SHIJU VARGHESE


     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 10.02.2023 in W.P.(C) No.34563 of
2022 pending disposal of the writ appeal, in the interest of justice.




     This Writ Appeal again coming on for orders on 07/08/2023 upon
perusing the appeal memoradnum and this court's order dated 12/04/2023 the
court on the same day passed the following:

                                                                    P.T.O.
                        A. J. DESAI, C. J. & V. G. ARUN, J.
                      =============================
                              W. A. No. 626 of 2023
                      =============================
                       Dated this the 7th day of August, 2023

                                     ORDER

A. J. Desai, C. J.

Admit.

2. We heard the learned Advocates appearing for the

respective parties and perused the bye law No. 82.

It is an undisputed fact that the fish stall for which license is

sought by the original petitioner is within three kilometre radius of

the existing fish market. Hence, there will be a stay of

implementation of the judgment impugned in this appeal.

Sd/-

A. J. DESAI CHIEF JUSTICE

Sd/-

V. G. ARUN JUDGE Eb

07-08-2023 /True Copy/ Assistant Registrar