G. Francis vs Neyyattinkara Municipality
2024 Latest Caselaw 27117 Ker

Kerala High Court

G. Francis vs Neyyattinkara Municipality on 6 September, 2024

Author: A.K.Jayasankaran Nambiar

Bench: A.K.Jayasankaran Nambiar

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                     &
                 THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
         Friday, the 6th day of September 2024 / 15th Bhadra, 1946
                            WA NO. 1061 OF 2024

(ARISING FROM JUDGMENT DATED 14.06.2024 IN WP(C) 21058/2024 OF THIS COURT)

APPELLANT(S)/PETITIONER:

     G. FRANCIS, AGED 65 YEARS, F.M. NIVAS,
     EANTHIKALA, ARAYOOR.P.O., AMARAVILA (VIA), NEYYATTINKARA,
     THIRUVANANTHAPURAM, PIN - 695121.

BY.ADVS.M/S. B.S.SWATHI KUMAR, ANITHA RAVINDRAN, HARISANKAR N UNNI &
K.MINI MOLE

RESPONDENT(S)/RESPONDENTS:

  1. NEYYATTINKARA MUNICIPALITY,NEYYATTINKARA, THIRUVANANTHAPURAM,
     REPRESENTED BY ITS SECRETARY, PIN - 695121.
  2. THE SECRETARY,NEYYATTINKARA MUNICIPALITY, NEYYATTINKARA,
     THIRUVANANTHAPURAM, PIN - 695121.


     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 and implementation of the judgment in W.P.(C)No.
21058/2024 dated 14-6-2024 and also defer further proceedings pursuant to
ext p8 pending disposal of this writ appeal.


     This Writ Appeal coming on for orders on 06.09.2024, upon perusing
the appeal memorandum, the court passed the following:
                  DR. A.K.JAYASANKARAN NAMBIAR
                                  &
                       SYAM KUMAR V.M., JJ.
               ------------------------------
                        WA No.1061 of 2024
              -------------------------------
              Dated this the 6th day of September, 2024

                               ORDER

Dr. A.K.Jayasankaran Nambiar, J.

Post on 24.09.2024 for the statement of the respondents, as a last

chance. In the meanwhile, there will be an interim stay as prayed for.

Sd/-

DR. A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

SYAM KUMAR V.M. JUDGE

mns