Sankaranarayanan vs Cherpulassery Municipality
2023 Latest Caselaw 3561 Ker

WP(C) No.39421/2022                                1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                            THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
              Friday, the 24th day of March 2023 / 3rd Chaithra, 1945
                            WP(C) NO. 39421 OF 2022(C)
   PETITIONER:

          SANKARANARAYANAN, S/O. KRISHNANKUTTY, PROPRIETOR, CHOLAKKAL BAKERY,
          CHERPULASSERY MUNICIPALITY BUS STAND SHOPPING COMPLEX,
          CHERPULASSERY, PALAKKAD DISTRICT - 679 503.

   RESPONDENTS:

      1. CHERPULASSERY MUNICIPALITY, CHERPULASSERY, PALAKKAD DISTRICT - 679
         503. REPRESENTED BY ITS SECRETARY.

          AND ANOTHER.




        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 pass an interim direction directing the 1st respondent to
   reconsider the demand made in Exhibit P5 notice taking note of the
   contentions made in Exhibit P7 representation filed by the petitioner as
   directed in Exhibit-P6 judgment, pending disposal of the Writ Petition.

        This petition again coming on for admission upon perusing the
   petition and the affidavit filed in support of WP(C) and this Court's
   order dated 08-03-2023 and upon hearing the arguments of M/S.G.HARIHARAN,
   PRAVEEN HARIHARAN, SMITHA PRAVEEN, V.R.SANJEEV KUMAR & GENTLE C.D.,
   Advocates for the petitioner and of SRI.M.SASINDRAN, STANDING COUNSEL for
   R1, the court passed the following:

                                              ORDER

Interim order is extended by four months.

Sd/- VIJU ABRAHAM JUDGE

24-03-2023 /True Copy/ Assistant Registrar