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Kerala High Court
Rev.Fr.Augustine Mampilly vs Angamaly Municipality on 4 December, 2025
W.P.(C) No.9807 of 2022 1
2025:KER:93817
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
THURSDAY, THE 4TH DAY OF DECEMBER 2025 / 13TH AGRAHAYANA, 1947
WP(C) NO. 9807 OF 2022
PETITIONER:
REV.FR.AUGUSTINE MAMPILLY,
MANAGER, M/S. VISWAJYOTHI CMI PUBLIC SCHOOL,
PB NO. 33, ANGAMALY, ERNAKULAM DISTRICT 683 572.
BY ADVS.
SHRI.G.HARIHARAN
SRI.PRAVEEN.H.
SMT.K.S.SMITHA
SRI.V.R.SANJEEV KUMAR
SMT.ANJALY T.A
RESPONDENTS:
1 ANGAMALY MUNICIPALITY,
ANGAMALY, ERNAKULAM DISTRICT 683 513,
REPRESENTED BY ITS SECRETARY.
2 THE SECRETARY,
ANGAMALY MUNICIPALITY, ANGAMALY,
ERNAKULAM DISTRICT 683 513.
3 STATE OF KERALA,REPRESENTED BY THE PRINCIPAL,
SECRETARY TO GOVERNMENT, LOCAL SELF GOVERNMENT
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM 695 001.
BY ADVS.
SHRI.C.S.AJITH PRAKASH, SC, ANGAMALY MUNICIPALITY
GP SMT.NIMA JACOB
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
04.12.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No.9807 of 2022 2
2025:KER:93817
VIJU ABRAHAM, J.
.................................................................
W.P.(C) No.9807 of 2022
.................................................................
Dated this the 4th day of December, 2025
JUDGMENT
Petitioner has approached this Court seeking exemption from
payment of property tax claiming the benefit of Section 235(ba) of the
Kerala Municipality Act, 1994.
2. Learned counsel appearing for the Municipality
brought to my notice the judgment of this Court in W.P.(C) No.24012 of
2023 and connected cases, wherein such a request made by similarly
situated schools has been repelled.
In the light of the above judgment I am of the opinion that the
petitioner is not entitled for any of the reliefs sought for. Accordingly the
writ petition is dismissed.
Sd/-
VIJU ABRAHAM
JUDGE
cks
2025:KER:93817
APPENDIX OF WP(C) NO. 9807 OF 2022
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE INTIMATION OF
ALLOTMENT OF AFFILIATION NO. 930103 TO
THE PETITIONER SCHOOL BY THE CENTER
BOARD OF SECONDARY EDUCATION, NEW
DELHI.
Exhibit P2 TRUE COPY OF THE DEMAND NOTICE DATED
07.10.2021 ISSUED BY THE 2ND RESPONDENT
ADDRESSED TO THE PETITIONER FOR
BUILDING NO. 10/209 FOR THE PERIOD
2021-22 DEMANDING A SUM OF RS,
12,373/-.
Exhibit P3 TRUE COPY OF THE DEMAND NOTICE DATED
07.10.2021 ISSUED BY THE 2ND RESPONDENT
ADDRESSED TO THE PETITIONER FOR
BUILDING NO. 10/210 FOR THE PERIOD
2015-16 DEMANDING A SUM OF RS,
1,89,102/-.
Exhibit P4 TRUE COPY OF THE DEMAND NOTICE DATED
07.10.2021 ISSUED BY THE 2ND RESPONDENT
ADDRESSED TO THE PETITIONER FOR
BUILDING NO. 10/211 FOR THE PERIOD
2016-17 TO 2021-22 DEMANDING A SUM OF
RS, 1,89,676/-.
Exhibit P5 TRUE COPY OF THE DEMAND NOTICE DATED
07.10.2021 ISSUED BY THE 2ND RESPONDENT
ADDRESSED TO THE PETITIONER FOR
BUILDING NO. 10/212 FOR THE PERIOD
2016-17 DEMANDING A SUM OF
RS,1,90,212/-.
Exhibit P6 TRUE COPY OF THE DEMAND NOTICE DATED
07.10.2021 ISSUED BY THE 2ND RESPONDENT
ADDRESSED TO THE PETITIONER FOR
BUILDING NO. 10/213 FOR THE 2016-17 TO
2021 -22 DEMANDING A SUM OF RS,
1,90,212/-.
Exhibit P7 TRUE COPY OF THE DEMAND NOTICE DATED
07.10.2021 ISSUED BY THE 2ND RESPONDENT
ADDRESSED TO THE PETITIONER FOR
BUILDING NO. 10/214 FOR THE PERIOD
2018-19 TO 2021-22 DEMANDING A SUM OF
RS, 4,607/-.
Exhibit P8 TRUE COPY OF THE COMMUNICATION DATED
19.11.2021 ISSUED BY THE 2ND RESPONDENT
2025:KER:93817
ADDRESSED TO THE PETITIONER.
Exhibit P9 TRUE COPY OF THE NOTICE DATED
03.03.2022 ISSUED BY THE 2ND RESPONDENT
ADDRESSED TO THE PETITIONER RELATING TO
BUILDING NO.10/210.
Exhibit P10 TRUE COPY OF THE NOTICE DATED
03.03.2022 ISSUED BY THE 2ND RESPONDENT
ADDRESSED TO THE PETITIONER RELATING TO
BUILDING NO.10/211.
Exhibit P11 TRUE COPY OF THE NOTICE DATED
03.03.2022 ISSUED BY THE 2ND RESPONDENT
ADDRESSED TO THE PETITIONER RELATING TO
BUILDING NO.10/212.
Exhibit P12 TRUE COPY OF THE NOTICE DATED
03.03.2022 ISSUED BY THE 2ND RESPONDENT
ADDRESSED TO THE PETITIONER RELATING TO
BUILDING NO.10/213.
Exhibit P13 TRUE COPY OF THE NOTICE DATED
03.03.2022 ISSUED BY THE 2ND RESPONDENT
ADDRESSED TO THE PETITIONER RELATING TO
BUILDING NO.10/214.
Exhibit P14 TRUE COPY OF THE COMMUNICATION DATED
03.04.2019 ISSUED BY THE 2ND
RESPONDENT.
Exhibit P15 TRUE COPY OF THE CIRCULAR NO.
49590/RC2/2011/LSGD DATED 12.04.2012
ISSUED BY THE GOVERNMENT.
Exhibit P16 TRUE COPY OF THE CERTIFICATE DATED
13.12.2011 ISSUED BY THE NATIONAL
COMMISSION FOR MINORITY EDUCATIONAL
INSTITUTION IN FAVOUR OF THE
PETITIONER.
