Adv. Pramod.K vs Thrissur Corporation
2024 Latest Caselaw 26563 Ker

Kerala High Court

Adv. Pramod.K vs Thrissur Corporation on 5 September, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.1351/2024                            1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
            THE HONOURABLE THE ACTING CHIEF JUSTICE MR. A.MUHAMED MUSTAQUE
                                          &
                          THE HONOURABLE MR. JUSTICE S.MANU
            Thursday, the 5th day of September 2024 / 14th Bhadra, 1946
                                WA NO. 1351 OF 2024
        AGAINST JUDGMENT DATED 09.08.2024 IN WP(C) 1728/2024 OF THIS COURT
   APPELLANT(S)/RESPONDENT NO.2:

          ADV. PRAMOD.K., FANTASY NAGAR, VADOOKKARA, THRISSUR DISTRICT, PIN -
          680007

    BY ADVS.M/S.ANAND KALYANAKRISHNAN, G.SREEKUMAR (CHELUR) & C.DHEERAJ RAJAN

   RESPONDENT(S)/PETITIONERS & RESPONDENTS 1,3 & 4:

      1. THRISSUR CORPORATION, REP. BY ITS SECRETARY, THRISSUR, PIN - 680001
      2. THE SECRETARY, THRISSUR CORPORATION, THRISSUR, PIN - 680001
      3. THE OMBUDSMAN FOR LOCAL SELF GOVERNMENT INSTITUTIONS, SAPHALYAM
         COMPLEX, IVTH FLOOR, TRIDA BUILDING, UNIVERSITY P.O., TRIVANDRUM,
         PIN - 695001
      4. M.K.VARGHESE, MEENACHERY HOUSE, MANNIUTHY P.O., THRISSUR DISTRICT,
         PIN - 680651
      5. ADDL. R4. JANEESH P.S. , AGED 45 YEARS, S/O. SHAMSUDEEN, PANKATTAYAL
         HOUSE, POOTHOLE P.O., THRISSUR DISTRICT, KERALA -680004 IS IMPLEADED
         AS ADDITIONAL 4TH RESPONDENT AS PER ORDER DATED 22.01.2024 IN
         I.A.1/2024 IN WP(C) 1728/2024, PIN - 680004

    BY STANDING COUNSEL SRI.SANTHOSH P.PODUVAL FOR R1 & R2.

    GOVERNMENT PLEADER 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 of the judgment dated 09.08.2024 in W.P (C) No. 1728
   of 2024 pending consideration of this Writ Appeal, so as to secure the
   ends of justice.

        This Writ Appeal coming on for admission on 05/09/2024 upon perusing
   the appeal memorandum, the court on the same day passed the following:
 WA No.1351/2024                               2/2




                                         ORDER

Admit.

Learned standing counsel takes notice for respondents 1 and 2.

The Corporation shall state before this Court whether all payments have been made by the 5th respondent in accordance with the tender conditions. A statement shall be filed by the Secretary within two weeks.

Post on 30/09/2024.

Sd/- A.MUHAMED MUSTAQUE, ACTING CHIEF JUSTICE

Sd/- S.MANU, JUDGE

05-09-2024 /True Copy/ Assistant Registrar