Asokan Vasu vs The State Of Kerala
2024 Latest Caselaw 13102 Ker

Kerala High Court

Asokan Vasu vs The State Of Kerala on 23 May, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

WP(C) No.4796/2024                        1/3                         Order Date : 23-05-2024

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                     THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
              Thursday, the 23rd day of May 2024 / 2nd Jyaishta, 1946
                              WP(C) NO. 4796 OF 2024
   PETITIONER:

          ASOKAN VASU, AGED 63 YEARS, HOTEL ASLIA GRANDE, 'PRATHIBAS',
          NAVAIKULAM,THIRUVANANTHAPURAM , PIN-695603

   RESPONDENTS:

      1. THE STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT,
         GOVERNMENT SECRETARIAT, TAXES DEPARTMENT, THIRUVANANTHAPURAM,
         PIN-695001.
      2. THE TAHSILDAR, VARKALA TALUK OFFICE,VARKALA, PIN-695141.
      3. THE DEPUTY COMMISSIONER, TAX PAYER SERVICE DIVISION, KAZHAKKOOTTAM,
         THIRUVANANTHAPURAM, PIN-695002
      4. THE VILLAGE OFFICER, VILLAGE OFFICE, NAVAIKULAM, PIN-695603


        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 stay all further proceedings pursuant to Exhibit P2 & P3 and P4
   till the final disposal of the writ petition (civil).


        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of WP(C) and this Court's order dated
   11.03.2024 and upon hearing the arguments of M/S. T.M.ABDUL LATHEEF &
   NITHIN A.R, Advocates for the petitioner, the court passed the following:
 WP(C) No.4796/2024                           2/3                            Order Date : 23-05-2024




                              MURALI PURUSHOTHAMAN, J.
                            ---------------------------------------------
                                   W.P.(C) No.4796 of 2024
                           ----------------------------------------------
                           Dated this the 23rd day of May, 2024


                                          O R D E R

Post after two months.

Interim order shall continue till the date of next

posting.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SRJ WP(C) No.4796/2024 3/3 Order Date : 23-05-2024

APPENDIX OF WP(C) 4796/2024 Exhibit P1 TRUE COPY OF THE JUDGMENT IN ST REVN.NO.3 OF 2018 DATED 16.07.2021 PASSED BEFORE THE DIVISION BENCH OF HON'BLE HIGH COURT OF KERALA Exhibit P2 TRUE COPY OF THE ORDER ORDER NO. 3201114384/11-12 DATED 07.09.2021 PASSED BY THE 3RD RESPONDENT TO THE PETITIONER Exhibit P3 TRUE COPY OF THE ORDER NO. 3201114384/10-11 DATED 7.9.2021 PASSED BY THE 3RD RESPONDENT TO THE PETITIONER.

Exhibit P4 TRUE COPY OF THE LETTER DATED 26.12.2023 FROM THE 2ND RESPONDENT TO THE PETITIONER Exhibit P5 TRUE COPY OF THE BLANK CHEQUE ISSUED BY THE PETITIONER'S WIFE.

Exhibit P6 TRUE COPY OF REPRESENTATION DATED 9.1.2024 FROM THE PETITIONER TO THE 1ST RESPONDENT. Exhibit R2(a) True copy of the Cheque bearing no 282257 dated 3/2/2024 Exhibit R2(c) True copy of the letter sent to the Tahsildar Kottarakkara dated 27/01/2024 Exhibit R2(b) True copy of the letter sent to the Village officer, chadayamangalm dated 27/01/2024