Amensco Medical Technologies Private ... vs The Mazhuvannoor Grama Panchayath
2024 Latest Caselaw 13252 Ker

Kerala High Court

Amensco Medical Technologies Private ... vs The Mazhuvannoor Grama Panchayath on 23 May, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

WP(C) No.10051/2024                        1/3                        Order Date : 23-05-2024

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
              Thursday, the 23rd day of May 2024 / 2nd Jyaishta, 1946
                              WP(C) NO. 10051 OF 2024
   PETITIONER:

          AMENSCO MEDICAL TECHNOLOGIES PRIVATE LIMITED, AGED 46 YEARS, BLOCK
          NO 32, GHAT ROAD, KINFRA SIP NELLADU MUVATTUPUZHA, REPRESENTED BY
          ITS MANAGING DIRECTOR, PIN-686669

   RESPONDENTS:

      1. THE MAZHUVANNOOR GRAMA PANCHAYATH, REPRESENTED BY ITS SECRETARY
         MAZHUVANNOOR, AIRAPURAM. P.O, AIRAPURAM, PIN-683541
      2. STATE OF KERALA, REPRESENTED BY ITS SECRETARY, DEPARTMENT OF
         INDUSTRIES THIRUVANANTHAPURAM, PIN-695001


        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 the issuance of
   Exhibits P3 to P5 demand notices pending disposal of the writ petition.


        This petition coming on for orders upon perusing the petition and
   this Court's final order dated 11/04/2024 and the affidavit filed in
   support of WP(C) and upon hearing the arguments of SRI.L.RAM MOHAN &
   M.AUBREY ABRAHAM ISAAC, Advocates for the petitioner, SRI.ABRAHAM
   P.MEACHINKARA, STANDING COUNSEL for R1, the court passed the following:
 WP(C) No.10051/2024                     2/3                      Order Date : 23-05-2024




                          DINESH KUMAR SINGH, J.
                          ------------------------------------
                          W.P (C.) No.10051 of 2024
                          ------------------------------------
                      Dated this the 23rd day of May, 2024

                                     ORDER

The judgment in W.P (C) No. 10051 of 2024 dated

11.04.2024 is suo motu recalled.

Sd/-

DINESH KUMAR SINGH

JUDGE AP WP(C) No.10051/2024 3/3 Order Date : 23-05-2024

APPENDIX OF WP(C) 10051/2024 Exhibit P1 TRUE COPY OF THE GO; RT NO 766/2001/ID DATED 24/8/01 Exhibit P2 TRUE COPY OF THE LETTER DATED 11/8/09 ISSUED BY KINFRA Exhibit P3 TRUE COPY OF THE NOTICE DATED 23 /2/ 2024 DEMANDING AN AMOUNT OF ₹66,023 Exhibit P4 TRUE COPY OF THE NOTICE DATED 23/2/ 2024 DEMANDING AN AMOUNT OF ₹92,874 Exhibit P5 TRUE COPY OF THE DEMAND NOTICES DATED 23/2/24 DEMANDING AN AMOUNT OF RS.24358 Exhibit P6 TRUE COPY OF THE REPLY DATED 6/3/24 SUBMITTED BY THE PETITIONER AND ITS ACKNOWLEDGMENT Exhibit P7 TRUE COPY OF THE JUDGMENT DATED 1/7/22 IN WRIT PETITION

Exhibit P3 True copy of the notice dated 23 /2/ 2024 demanding an amount of ₹66,023 with English Translation Exhibit P4 True copy of the notice dated 23/2/ 2024 demanding an amount of ₹92,874 with English Translation Exhibit P5 True copy of the notice dated 23/2/ 2024 demanding an amount of Rs.24358 with English Translation