Bosco Louis vs State Of Kerala
2024 Latest Caselaw 33660 Ker

Kerala High Court

Bosco Louis vs State Of Kerala on 21 November, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
                                     &
                     THE HONOURABLE MR. JUSTICE S.MANU
        Thursday, the 21st day of November 2024 / 30th Karthika, 1946
                              WA NO. 939 OF 2023
    AGAINST JUDGMENT DATED 10/04/2023 IN WP(C) 23932/2021 OF THIS COURT
APPELLANT/PETITIONER:

     BOSCO LOUIS, AGED 38 YEARS, S/O. K. A. LOUIS, KARUNAN NIVAS,
     VIDAKKUZHA, THAIKKATTUKARA P. O., N.A.D. GATE, KALAMASSERY,
     ERNAKULAM - 683106

BY ADV.BOSCO LOUIS(Party-In-Person)

RESPONDENTS/RESPONDENTS:

  1. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT, LOCAL
     SELF GOVERNMENT DEPARTMENT, TRIVANDRUM - 695001
  2. THE SECRETARY, KALAMASSERY MUNICIPALITY BPO, CHNAGAPUZHA NAGAR,
     THIRUNILATH HOUSING COLONY, SOUTH KALAMASSERY, KALAMASSERY,
     ERNAKULAM, PIN - 682033
  3. LULU INTERNATIONAL SHOPPING MALL PVT. LIMITED, REPRESENTED BY ITS
     DIRECTOR, 34/1000 NH 47, EDAPPALLY, ERNAKULAM, PIN - 682024
  4. STATION HOUSE OFFICER, KALAMASSERY POLICE STATION, ERNAKULAM - 682
     033.

BY GOVERNMENT PLEADER FOR R1 AND R4.

ADV.M.K.ABOOBAKER FOR R2

SRI.THOMAS D.KURUVILLA FOR R3

     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 the implementation of the judgment of the learned
Single Judge in WP(C) NO.23932 OF 2021 dated 10th day of April, 2023 and
direct the 3rd respondent not to collect parking fees pending final
disposal of this Writ Appeal.
     This Writ Appeal again coming on for orders on 21/11/2024, upon
perusing the appeal memorandum and this court's order dated 07/11/2024,
the court on the same day passed the following:
                           Nitin Jamdar, C.J. & S. Manu, J.
                            =-=-=-=-=-=-=-=-=-=-=-=-=-=
                                    WA 939/ 2023
                            =-=-=-=-=-=-=-=-=-=-=-=-=-=
                      Dated this the 21st day of November, 2024

                                           ORDER

Nitin Jamdar, C.J.

Heard Mr.Bosco Louis, the Appellant Party in Person.

2. Apart from the factual issues, we see that the consideration of the Appeal which arises from the judgment of the learned Single Judge would require an analysis of legal issues as well. Having heard the party in person, we are of the opinion that it would be advisable for the party in person to seek assistance of an Advocate to put up his case effectively. The party in person states that he will examine the suggestion and take necessary steps.

3. Post on 5 December 2024.

SD/-

Nitin Jamdar Chief Justice

SD/-

S. Manu Judge Nsd

21-11-2024 /True Copy/ Assistant Registrar