Thomas Lee vs Irinjalakuda Municipality
2024 Latest Caselaw 10025 Ker

Kerala High Court

Thomas Lee vs Irinjalakuda Municipality on 5 April, 2024

Author: A.K.Jayasankaran Nambiar

Bench: A.K.Jayasankaran Nambiar

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                     &
                 THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
           Friday, the 5th day of April 2024 / 16th Chaithra, 1946
                              WA NO. 430 OF 2024
   (AGAINST JUDGMENT DATED 27.02.2024 IN WP(C) 29445/2021 OF THIS COURT)
APPELLANTS/PETITIONERS:

  1. THOMAS LEE,AGED 64 YEARS,S/O E.T.VARGHESE,EDAPULLY
     HOUSE,IRINJALAKKUDA,THRISSUR-650 121.
  2. K.T.JOY,AGED 63 YEARS,S/O THOMAS,KOONAMMAVU
     HOUSE,IRINJALAKKUDA,THRISSUR,PIN-680121.

BY.ADVS.M/S. SRI. P.RAVINDRAN (SR.), APARNA RAJAN, ABHIRAM KARIYADATH,
LAKSHMI RAMADAS, M.R.SABU & SREEDHAR RAVINDRAN.

RESPONDENTS/RESPONDENTS:

  1. IRINJALAKUDA MUNICIPALITY,REPRESENTED BY THE SECRETARY,MUNICIPAL
     OFFICE,IRINJALAKKUDA P.O,THRISSUR DISTRICT,PIN-680121
  2. THE SECRETARY,IRINJALAKKUDA MUNICIPALITY,MUNICIPAL
     OFFICE,IRINJALAKKUDA P.O.THRISSUR DISTICT,PIN-680121
  3. STANDING COMMITTEE(FINANCE),IRINJALAKKUDA MUNICIPALITY,REPRESENTED
     BY THE CONVENER, MUNICIPAL OFFICE,IRINJALAKKUDA P.O,THRISSUR
     DISTICT,PIN - 680121.

BY.ADV.SRI.K.K.CHANDRAN PILLAI (SR.) & SMT.S.AMBILY


     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 Ext.P9, pending disposal of the Writ Appeal


     This Writ Appeal coming on for orders on 05.04.2024,upon perusing
the appeal memorandum, the court passed the following:
                  DR. A.K.JAYASANKARAN NAMBIAR
                                                &
                            SYAM KUMAR V.M, JJ.
                  ---------------------------------------------------------
                              W.A. No.430 of 2024
                  ---------------------------------------------------------
                    Dated this the 5th day of April, 2024


                                        ORDER

Dr. A.K.Jayasankaran Nambiar, J.

Admit. The learned Standing Counsel takes notice for the

respondents. Post after summer vacation.

In the meanwhile, there will be an interim stay of operation of

Ext.P9, pending disposal of the writ appeal. It is made clear that the

interim order shall not stand in the way of the appellants paying the

admitted tax due to the respondents and the respondents-Municipality

from receiving the same. The payment so made shall be subject to the final

outcome of the writ appeal.

Sd/-

DR. A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

SYAM KUMAR V.M. JUDGE

smm