Changanassery Municipality, ... vs Aneesh Rawthar. A
2023 Latest Caselaw 6737 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                 THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
          Tuesday, the 20th day of June 2023 / 30th Jyaishta, 1945
                             WA NO. 826 OF 2023

  AGAINST THE JUDGMENT DATED 23.11.2022 IN WP(C) 17621/2021 OF THIS COURT

APPELLANTS/RESPONDENTS:

  1. CHANGANASSERY MUNICIPALITY, REPRESENTED BY ITS SECRETARY,
     CHANGANASSERY MUNICIPALITY, MAIN ROAD, CHANGANASSERY P.O, KOTTAYAM.,
     PIN - 686101
  2. THE MUNICIPAL COUNCIL, REPRESENTED BY ITS CHAIRMAN, CHANGANASSERY
     MUNICIPALITY MAIN ROAD, CHANGANASSERY P.O, KOTTAYAM, PIN - 686101

 BY ADV. SRI. PAUL JACOB

RESPONDENT/PETITIONER:

     ANEESH RAWTHAR. AGED 40 YEARS, S/O MOIDEEN RAWTHER, PIDI VEETTIL,
     PUNNAVELY P.O, ANICAD, PATHANAMTHITTA., PIN - 689589

BY ADV. SRI. C.A.RAJEEV


     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to for the reasons stated in the writ appeal thereto, it is humbly prayed
that this hon'ble court may be pleased to stay the judgement dated
23.11.2022 passed in W.P.(C) No. 17621/2021 on the files of the Learned
Single Judge of this Hon'ble Court, pending disposal of the Writ Appeal.


     This Writ Appeal again coming on for orders upon perusing the appeal
memorandum, and this Court's order dated 12.06.2023, the court on the same
day passed the following:
        ALEXANDER THOMAS & C. JAYACHANDRAN, JJ.
 =================================================
                  W. A. No. 826 of 2023
 (arising out of the impugned judgment dated 23.11.2022 in WP(C) No. 17621/2021)

                                       &
                            W. A. No. 794 of 2023
 (arising out of the impugned judgment dated 23.11.2022 in WP(C) No. 28063/2021)
 =================================================
             Dated this the 20th day of June, 2023

                                   ORDER

Sri.Paul Jacob, learned Standing Counsel, appearing for the

appellant-Municipality, seeks further time to file additional affidavits in

the matter.

Sri.C.A.Rajeev, learned counsel appearing for the respondents/writ

petitioners, seeks time to file reply to the aforesaid pleadings of the

appellants.

Time granted to both sides. Post on 21.7.2023.

Handover.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

C. JAYACHANDRAN, JUDGE

MMG