Dr.N.K.Unnikrishnan vs Perumbavoor Municipality
2024 Latest Caselaw 11562 Ker

Kerala High Court

Dr.N.K.Unnikrishnan vs Perumbavoor Municipality on 23 April, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

WP(C) No.16195/2024                     1/3                       Order Date : 23-04-2024

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE N.NAGARESH
             Tuesday, the 23rd day of April 2024 / 3rd Vaisakha, 1946
                              WP(C) NO. 16195 OF 2024
   PETITIONERS:

      1. DR.N.K.UNNIKRISHNAN, AGED 79 YEARS, S/O LATE KRISHNAN, NJATUPPADY
         HOUSE, KURUPPAMPADY P.O., IRINGOLE, ERNAKUTAM DISTRICT, PIN-683545
      2. SACHIN KURIAKOSE, AGED 35 YEARS, S/O KURIAKOSE, THADIKKULANGARA
         HOUSE, CHUNDAKKUZHY, VENGOOR WEST, ERNAKUTAM DISTRICT., PIN-683546

   RESPONDENTS:

      1. PERUMBAVOOR MUNICIPALITY, PERUMBAVOOR P.O., ERNAKUTAM DISTRICT,
         REPRESENTED BY ITS SECRETARY, PIN-683542
      2. THE SECRETARY, PERUMBAVOOR MUNICIPALITY, PERUMBAVOOR P.O., ERNAKULAM
         DISTRICT., PIN- 683542
      3. REVENUE INSPECTOR PERUMBAVOOR MUNICIPALITY, PERUMBAVOOR P.O.,
         ERNAKULAM DISTRICT., PIN- 683542


        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 direct the 2nd respondent to renew Exts.P8 and P9 licences
   provisionally, pending disposal of the above writ petition(C).


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S. SAJI VARGHESE KAKKATTUMATTATHIL, N.K.KARNIS & AMALENDU A., Advocates
   for the petitioners, the court passed the following:
 WP(C) No.16195/2024                             2/3                               Order Date : 23-04-2024




                                         N.NAGARESH, J.
                               ------------------------------------------------
                                    W.P.(C) No.16195 of 2024
                             -------------------------------------------------
                             Dated this the 23rd day of April, 2024

                                               ORDER

Admit.

2. Standing Counsel takes notice for the respondents.

There will be an interim order as prayed for, for a period of

one month.

Post on 23.05.2024.

Sd/-

N.NAGARESH JUDGE hmh WP(C) No.16195/2024 3/3 Order Date : 23-04-2024

APPENDIX OF WP(C) 16195/2024 Exhibit P1 TRUE COPY OF THE ORDER OF THE FINANCE STANDING COMMITTEE OF THE 1ST RESPONDENT DATED 29.01.2022 BEARING NO.R1-13143/21 Exhibit P2 TRUE COPY OF THE REVISION PETITION NO.15/2022 FILED BEFORE THE LOCAL SELF GOVERNMENT INSTITUTIONS, THIRUVANANTHAPURAM Exhibit P3 TRUE COPY OF THE ORDER OF THE TRIBUNAL DATED 16.03.2022 IN L.A. NO.353/2022 IN REVISION NO.15/2022 WITH LEGIBLE COPY Exhibit P4 TRUE COPY OF THE RECEIPT ISSUED BY THE 2ND RESPONDENT BEARING NO.0032423 DATED 16.05.2022 Exhibit P5 TRUE COPY OF THE LICENSE ISSUED BY THE 2ND RESPONDENT TO THE 2ND PETITIONER ON 24.06.2022 Exhibit P6 TRUE COPY OF THE APPLICATION OF THE 2ND PETITIONER DATED 16.02.2023 Exhibit P7 A TRUE COPY OF THE JUDGMENT DATED 15.03.2023 IN W.P.(C).NO.6575/2023 OF THIS HON'BLE COURT Exhibit P8 A TRUE COPY OF THE LICENCE DATED 8.6.2023 ISSUED BY THE 2ND RESPONDENT FOR CONDUCTING BUSINESS IN THE PREMISES OWNED BY THE 1ST PETITIONER Exhibit P9 A TRUE COPY OF THE LICENCE ISSUED TO THE 2ND PETITIONER TO OPERATE OFFICE FOR CONDUCTING THE BUSINESS WHICH IS DATED 31.03.2023