Mohammed Althaf.V.S vs State Of Kerala
2023 Latest Caselaw 8637 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH

         WEDNESDAY, THE 9TH DAY OF AUGUST 2023 / 18TH SRAVANA, 1945

                             WP(C) NO. 8365 OF 2019

PETITIONER/S:

     1       MOHAMMED ALTHAF.V.S
             AGED 52 YEARS
             S/O.LATE ABDUL SALAM, VALIYAVEETTIL, FORT VALLEY, KAKKANAD,
             KOCHI-682030.
     2       SHAMEENA ALTHAF,
             AGED 44 YEARS
             W/O.MOHAMMED ALTHAF.V.S., S/O.LATE ABDUL SALAM,
             VALIYAVEETTIL, FORT VALLEY, KAKANAD, KOCHI-682030.
             BY ADVS.
             P.SANJAY
             SMT.A.PARVATHI MENON


RESPONDENT/S:

     1       STATE OF KERALA
             REPRESENTED BY THE SECRETARY TO DEPARTMENT OF LOCAL SELF
             GOVERNMENT, THIRUVANANTHAPURAM-695001.
     2       THE SECRETARY,
             MARADU MUNICIPALITY, KRL ROAD, NEAR KUNDANOOR JUNCTION,
             KERALA-680304.
             BY ADV SRI.T.R.RAJAN SC,MARADU MUNICIPALITY
             BY GOVERNMENT PLEADER



      THIS   WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON

09.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.8365 of 2019
                                   2




                              JUDGMENT

1. The present writ petition has been filed under

Article 226 of the Constitution of India impugning Ext.P1

series demand notices.

2. Sri.T.R.Rajan, learned Standing Counsel for the

2nd respondent - Maradu Municipality, submits that pursuant

to the impugned demand notices the petitioners have already

paid the entire tax demanded in the impugned notices.

3. Considering the aforesaid submission of the

learned Standing Counsel for the Municipality, nothing

survives in this writ petition and the same is dismissed.

Sd/-

DINESH KUMAR SINGH JUDGE Shg WP(C) No.8365 of 2019

APPENDIX OF WP(C) 8365/2019

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPIES OF DEMAND NOTICES ISSUED BY THE 2ND RESPONDENT TO THE 1ST PETITIONER DATED 12/12/2018.

EXHIBIT P1(a) TRUE COPIES OF THE DEMAND NOTICES ISSUED BY THE 2ND RESPONDENT TO THE 1ST PETITIONER DATED 12/12/2018.

EXHIBIT P1(b) TRUE COPIES OF THE DEMAND NOTICES ISSUED BY THE 2ND RESPONDENT TO THE 1ST PETITIONER DATED 12/12/2018 EXHIBIT P1(c) TRUE COPIES OF THE DEMAND NOTICES ISSUED BY THE 2ND RESPONDENT TO THE 2ND PETITIONER DATED 12/12/2018 EXHIBIT P1(d) TRUE COPIES OF THE DEMAND NOTICES DATED 12-12-

2018.

EXHIBIT P1(e) TRUE COPIES OF THE DEMAND NOTICES DATED 12-12-

2018.

EXHIBIT P1(f) TRUE COPIES OF THE DEMAND NOTICES DATED 12-12-

2018.

EXHIBIT P1(g) TRUE COPIES OF THE DEMAND NOTICES DATED 12-12-

2018.

EXHIBIT P2 TRUE COPIES OF THE RECEIPTS OF THE TAX RECEIPT NO.0001905 BUILDING NUMBER 6/45 DATED 05/09/2018. EXHIBIT P2(a) TRUE COPIES OF THE RECEIPTS OF THE TAX RECEIPT NO.0001906 BUILDING NUMBER 6/46 DATED 05/09/2018. EXHIBIT P2(b) TRUE COPIES OF THE RECEIPTS OF THE TAX RECEIPT NO.0001912 BUILDING NUMBER 6/47 DATED 05/09/2018. EXHIBIT P2(c) TRUE COPIES OF THE RECEIPTS OF THE TAX RECEIPT NO.0001908 BUILDING NUMBER 6/48 DATED 05/09/2018. EXHIBIT P2(d) TRUE COPIES OF THE RECEIPTS OF THE TAX RECEIPT NO.0001909 BUILDING NUMBER 6/49 DATED 05/09/2018. EXHIBIT P2(e) TRUE COPIES OF THE RECEIPTS OF THE TAX RECEIPT NO.0001910 BUILDING NUMBER 6/50 DATED 05/09/2018. EXHIBIT P2(f) TRUE COPIES OF THE RECEIPTS OF THE TAX RECEIPT NO.0001911 BUILDING NUMBER 6/51 DATED 05/09/2018. EXHIBIT P2(g) TRUE COPIES OF THE RECEIPTS OF THE TAX RECEIPT NO.0001907 BUILDING NUMBER 6/52 DATED 05/09/2018. EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 28/02/2019. EXHIBIT P3(a) TRUE COPY OF THE RECEIPT ISSUED BY MARAUD MUNICIPALITY DATED 28/02/2019.