Kerala High Court
Thrissur Corporation vs Noushad P. A on 30 June, 2025
Author: A.K.Jayasankaran Nambiar
Bench: A.K.Jayasankaran Nambiar
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W A.NO.986 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12364 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENT 1 AND ADDITIONAL RESPONDENT 3:
1 THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, THRISSUR, PIN - 680001
2 ADDL.R3.SECRETARY,
THRISSUR CORPORATION, THRISSUR,
PIN - 680001
[ADDL.R3. IS IMPLEADED AS PER ORDER DATED 04.03.2025
IN I.A.NO.2/2024 IN W.P(C).NO.12364/2024]
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 2ND RESPONDENT:
1 SANGEETHA HOTELS,
REPRESENTED BY ITS MANAGING PARTNER, OLLUR, THRISSUR,
PIN - 680306
2 STATE OF KERALA,
REPRESENTED BY SECRETARY TO DEPARTMENT OF LOCAL
SELF GOVERNMENT, DEPARTMENT OF LOCAL SELF GOVERNMENT,
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.A.R.NIMOD
BY ADV.SRI.M.A.AUGUSTINE
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.987/2025 AND CONNECTED
CASES, THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 2 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.987 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.2711 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 AND 3:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O. ROAD, THRISSUR
REPRESENTED BY ITS SECRETARY, PIN - 680001
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O. ROAD, THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 1ST RESPONDENT:
1 DASS CONTINENTAL,
AGED 61 YEARS
SAKTHAN NAGAR, THRISSUR REPRESENTED BY ITS
MANAGING PARTNER K.B.PADMADAS, AGED 61 YEARS,
S/O.BALAKRISHNAN, PIN - 680001
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.P.B.KRISHNAN (SR.)
BY ADV.SRI.P.B.SUBRAMANYAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED
CASES, THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 3 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.988 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.5106 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/2ND RESPONDENT:
THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/RESPONDENTS:
1 SHANMUGHAN,
AGED 80 YEARS
S/O.RAMAN, LAKSHMI RAM ARCADE,
VIYYUR PALAM JUNCTION, SHORNNUR ROAD, PIN - 680010
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.K.R.ARUN KRISHNAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED
CASES, THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 4 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.989 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.2822 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 AND 3:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O. ROAD, THRISSUR,
REPRESENTED BY ITS SECRETARY, PIN - 680001
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O. ROAD, THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONERS AND 1ST RESPONDENT:
1 K.B. MOHANDAS,
AGED 68 YEARS
S/O. BALAKRISHNAN, TC-37/1432, CIVIL LINE ROAD,
POOTHOLE P.O.,THRISSUR, PIN - 680004
2 LOLA MOHANDAS,
AGED 63 YEARS
W/O. K.B. MOHANDAS, TC-37/1432, CIVIL LINE ROAD,
POOTHOLE P.O., THRISSUR, PIN - 680004
3 ASHI MOHAN,
AGED 41 YEARS
D/O. K.B. MOHANDAS, TC-37/1432, CIVIL LINE ROAD,
POOTHOLE P.O., THRISSUR, REPRESENTED BY HER
POWER OF ATTORNEY HOLDER LOLA MOHANDAS,
PETITIONER NO.2., PIN - 680004
4 DR. POURNAMI MOHAN,
AGED 39 YEARS
D/O. K.B. MOHANDAS, TC-37/1432, CIVIL LINE ROAD,
W.A.No.986 of 2025
& con. Cases :: 5 ::
2025:KER:46544
POOTHOLE P.O., THRISSUR, PIN - 680004
5 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.P.B.KRISHNAN (SR.)
BY ADV.SRI.P.B.SUBRAMANYAN
BY ADV.SRI.SABU GEORGE
BY ADV.SRI.MANU VYASAN PETER
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED
CASES, THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 6 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.990 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.9424 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 AND 3:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O. ROAD, THRISSUR,
REPRESENTED BY ITS SECRETARY, PIN - 680001
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O. ROAD, THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 1ST RESPONDENT:
1 JMA TRADE CENTRE LIMITED,
OPPOSITE THRISSUR RAILWAY STATION, WEST GATE,
POOTHOLE P.O., THRISSUR REPRESENTED BY ITS
MANAGING PARTNER, PIN - 680004
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.P.B.KRISHNAN (SR.)
BY ADV.SRI.P.B.SUBRAMANYAN
BY ADV.SRI.SABU GEORGE
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED
CASES, THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 7 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.992 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.11272 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 TO 4:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O. ROAD, THRISSUR-680001,
REPRESENTED BY ITS SECRETARY
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O. ROAD, THRISSUR, PIN - 680001
3 COUNCIL-THRISSUR MUNICIPAL CORPORATION,
M.O. ROAD, THRISSUR DISTRICT, REPRESENTED BY MAYOR,
PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 1ST RESPONDENTS:
1 NOUSHAD PUTHIYAVEETIL ABDULRAHMAN,
AGED 57 YEARS
S/O.ABDULRAHIMAN, PUTHIYAVEETTIL HOUSE,
AVENUE ROAD, THRISSUR DISTRICT-680005
REPRESENTED BY POWER OF ATTORNEY HOLDER
JYOTHIRAJ BHASKARAN, THRISSUR DISTRICT,
PIN - 680567
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
W.A.No.986 of 2025
& con. Cases :: 8 ::
2025:KER:46544
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.K.R.ARUN KRISHNAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED
CASES, THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 9 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1001 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.44208 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 AND 3:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O ROAD, REP. BY ITS SECRETARY,
THRISSUR DT, PIN - 680001
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O ROAD, THRISSUR DT, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 1ST RESPONDENT:
1 N.P ABOOBACKER,
AGED 60 YEARS
S/O.KARIPOTTU MUHAMMEDUNNI, RAYANMARAKKAR HOUSE,
AVIYUR, EDAKKAZHIYUR, CHAVAKKAD, THRISSUR DT.,
PIN - 680515
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.K.R.ARUN KRISHNAN
BY ADV.SRI.M.MUHAMMAD SHAFI
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED
CASES, THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 10 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1002 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.44176 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 ADN 3:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O ROAD, REP. BY ITS SECRETARY,
THRISSUR DT., PIN - 680001
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O ROAD, THRISSUR DT., PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 1ST RESPONDENT:
1 N.P ABOOBACKER,
AGED 60 YEARS
S/O.KARIPOTTU MUHAMMEDUNNI, RAYANMARAKKAR HOUSE,
AVIYUR, EDAKKAZHIYUR, CHAVAKKAD, THRISSUR DT,
PIN - 680515
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY,SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.MUHAMMAD SHAFI
BY ADV.SMT.ADHEELA NOWRIN
BY ADV.SMT.R.RASINI
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED
CASES, THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 11 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1003 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.44242 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 AND 3:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O ROAD, REPRESENTED BY ITS
SECRETARY, THISSUR DT., PIN - 680001
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O ROAD, THRISSUR DT, PIN - 680001
BY SRI.SANTHOSH P. PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 1ST RESPONDENT:
1 N.P ABOOBACKER,
AGED 60 YEARS
S/O.KARIPOTTU MUHAMMEDUNNI, RAYANMARAKKAR HOUSE,
AVIYUR, EDAKKAZHIYUR, CHAVAKKAD, THRISSUR DT,
PIN - 680515
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY,SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.MUHAMMAD SHAFI
BY ADV.SMT.ADHEELA NOWRIN
BY ADV.SMT.R.RASINI
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED
CASES, THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 12 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1004 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.43261 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 AND 3:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O ROAD, REP BY ITS SECRETARY,
THRISSUR DT, PIN - 680001
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O ROAD, THRISSUR DT, PIN - 680001
BY SRI.SANTHOSH P. PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 N.P ABOOBACKER,
AGED 60 YEARS
S/O.KARIPOTTU MUHAMMEDUNNI, RAYANMARAKKAR HOUSE,
AVIYUR, EDAKKAZHIYUR, CHAVAKKAD, THRISSUR DT,
PIN - 680515
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.MUHAMMAD SHAFI
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED
CASES, THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 13 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1005 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.861 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 AND 3:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O ROAD, REP. BY ITS SECRETARY,
THRISSUR DT., PIN - 680001
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O. ROAD, THRISSUR DT., PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 1ST RESPONDENTS:
1 N.P. ABOOBACKER,
AGED 60 YEARS
S/O. KARIPOTTU MUHAMMEDUNNI, RAYANMARAKKAR HOUSE,
AVIYUR, EDAKKAZHIYUR, CHAVAKKAD, THRISSUR DT.,
PIN - 680515
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY,LOCAL SELF GOVERNMENT
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.MUHAMMAD SHAFI
BY ADV.SMT.ADHEELA NOWRIN
BY ADV.SMT.R.RASINI
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED
CASES, THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 14 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1006 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.1831 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENT 2 ADN 3:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O ROAD, REP BY ITS SECRETARY,
THRISSUR DT., PIN - 680001
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION,CORPORATION OFFICE,
M.O ROAD,THRISSUR DT., PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 1ST RESPONDENT:
1 N.P. ABOOBACKER,
AGED 60 YEARS
S/O.KARIPOTTU MUHAMMEDUNNI, RAYANMARAKKAR HOUSE,
AVIYUR, EDAKKAZHIYUR, CHAVAKKAD, THRISSUR DT.,
PIN - 680515
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT, GOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.MUHAMMAD SHAFI
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED
CASES, THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 15 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1007 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.2016 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENT 2 ADN 3:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O ROAD, REP BY ITS SECRETARY,
THRISSUR DT., PIN - 680001
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O ROAD, THRISSUR DT., PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND RESPONDENTS 3 AND 4:
1 N.P. ABOOBACKER,
AGED 60 YEARS
S/O. KARIPOTTU MUHAMMEDUNNI, RAYANMARAKKAR HOUSE,
AVIYUR, EDAKKAZHIYUR, CHAVAKKAD, THRISSUR DT.,
PIN - 680515
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.MUHAMMAD SHAFI
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED
CASES, THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 16 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1008 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.2817 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 ADN 3:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O ROAD, REP BY ITS SECRETARY,
THRISSUR DISTRICT, PIN - 680001
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O. ROAD, THRISSUR DTISTRICT, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 V. ANVER,
AGED 57 YEARS
S/O. N.V. KHADER, VALIYAKATH HOUSE, M C AVENUE,
KUNNAMKULAM P.O., THRISSUR DT., PIN - 680503
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY,LOCAL SELF GOVERNMENT
DEPARTMENT, SECRETARIAT,THIRUVANANTHAPURAM, PIN -
695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.MUHAMMAD SHAFI
BY ADV.SMT.ADHEELA NOWRIN
BY ADV.SMT.R.RASINI
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 17 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1009 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.6241 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 3:
1 THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, THRISSUR, PIN - 680001
2 SECRETARY,
THRISSUR CORPORATION, THRISSUR PIN - 680001
*ADDL.R3 IS IMPLEADED AS PER ORDER DATED 04.03.2025
IN I.A.NO.1/2024 IN W.P(C).NO.6241/2024.
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 2ND RESPONDENT:
1 E.P. VARGHESE,
AGED 58 YEARS
S/O. PAUL, ERINJERI HOUSE, EAST FORT, THRISSUR
DISTRICT, PIN - 680005
2 STATE OF KERALA,
REPRESENTED BY SECRETARY TO LOCAL SELF GOVERNMENT
DEPARTMENT, SECRETARIAT,THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.A.R.NIMOD
BY ADV.SRI.M.A.AUGUSTINE
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 18 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1011 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.20247 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 3:
1 THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, THRISSUR, PIN - 680001
2 *ADDL R3: SECRETARY, THRISSUR CORPORATION,
THRISSUR - 680001
*ADDL.R3 IS IMPLEADED AS PER ORDER DATED 04.03.2025 IN
I.A.NO.02/2024.
BY.SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 2ND RESPONDENT:
1 JACK CHANDY FRANCIS,
AGED 38 YEARS
S/O.C.J.FRANCIS, ZENANA MISSION ROAD, CHEMBUKKAVU,
THRISSUR DISTRICT, PIN - 680020
2 STATE OF KERALA,
REPRESENTED BY SECRETARY TO DEPARTMENT OF LOCAL SELF
GOVERNMENT, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.A.R.NIMOD
BY ADV.SRI.M.A.AUGUSTINE
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 19 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1012 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.22636 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND/S:
1 THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, THRISSUR, PIN - 680001
2 ADDL.R3 : SECRETARY,
THRISSUR CORPORATION, THRISSUR * ADDL.R3 IS
IMPLEADED AS PER ORDER DATED 04.03.2025 IN
I.A.2/2024., PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 2ND RESPONDENT:
1 PRAVEEN JACOB,
AGED 34 YEARS
S/O. JACOB P.J., PANAKKAL HOUSE, WOMENS CLUB ROAD,
CHEMBUKKAVU, THRISSUR DISTRICT, PIN - 680020
2 STATE OF KERALA,
REPRESENTED BY SECRETARY TO DEPARTMENT OF LOCAL
SELF GOVERNMENT, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.A.R.NIMOD
BY ADV.SRI.M.A.AUGUSTINE
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 20 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1013 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.7731 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 TO 4:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O. ROAD, THRISSUR-680001,
REPRESENTED BY ITS SECRETARY
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O. ROAD, THRISSUR-680001
3 COUNCIL,
THRISSUR MUNICIPAL CORPORATION, M.O. ROAD,
THRISSUR DISTRIC-680001, REPRESENTED BY MAYOR,
PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 1ST RESPONDENT:
1 RENJITH,
AGED 49 YEARS
S/O. K.P. VISWANATHAN, KALLAYIL HOUSE,
VASANANTH NAGAR, PATTURAIKKAL, THRISSUR DISTRICT,
PIN - 680001
2 SANJITH,
AGED 47 YEARS
S/O. K.P. VISWANATHAN, KALLAYIL HOUSE,
VASANANTH NAGAR, PATTURAIKKAL,
THRISSUR DISTRICT-680001
3 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY,
W.A.No.986 of 2025
& con. Cases :: 21 ::
2025:KER:46544
LOCAL SELF GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.K.R. ARUN KRISHNAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 22 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1014 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.2625 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 AND 3:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O ROAD, REP. BY ITS SECRETARY,
THRISSUR DT., PIN - 680001
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O. ROAD, THRISSUR DT., PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 1ST RESPONDENT:
1 N.P. ABOOBACKER,
AGED 60 YEARS
S/O.KARIPOTTU MUHAMMEDUNNI, RAYANMARAKKAR HOUSE,
AVIYUR, EDAKKAZHIYUR, CHAVAKKAD, THRISSUR DT.,
PIN - 680515
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY,LOCAL SELF GOVERNMENT
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.MUHAMMED SHAFI
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 23 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1015 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.1436 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENT 2 ADN 3:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O ROAD, REP BY ITS SECRETARY,
THRISSUR DT., PIN - 680001
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O ROAD, THRISSUR DT., PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 1ST RESPONDENT:
1 N.P. ABOOBACKER,
AGED 60 YEARS
S/O.KARIPOTTU MUHAMMEDUNNI, RAYANMARAKKAR HOUSE,
AVIYUR, EDAKKAZHIYUR, CHAVAKKAD, THRISSUR DT.,
PIN - 680515
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.MUHAMMED SHAFI
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 24 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1016 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.24030 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, THRISSUR, PIN - 680001
2 SECRETARY,
THRISSUR CORPORATION, THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 HARIDAS K.B,
AGED 74 YEARS
S/O BALAKRISHNAN, KUNJANIKKAPARAMBIL HOUSE, POLUKKARA,
ERAVIMANGALAM P.O, THRISSUR DISTRICT, PIN - 680751
2 STATE OF KERALA,
REPRESENTED BY SECRETARY TO DEPARTMENT OF LOCAL SELF
GOVERNMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.A.R.NIMOD
BY ADV.SRI.M.A.AUGUSTINE
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 25 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1018 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.38322 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)RESPONDENTS 1 AND 2:
1 THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, MUNCIPAL BUS STAND,
THRISSUR, PIN - 680001
2 SECRETARY, THRISSUR CORPORATION,
MUNICIPAL BUS STAND, THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 P.N. KRISHNADAS,S/O P.K. NARAYANAN,
AGED 52 YEARS
POLAKULATH HOUSE, AUTOMOBILE ROAD, EDAPPALLY SOUTH,
PALARIVATTOM, ERNAKULAM, PIN - 682025
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.A.R.NIMOD
BY ADV.SRI.M.A.AUGUSTINE
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 26 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1022 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.30780 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
SADASIVAN SAIT,
AGED 78 YEARS
S/O.SIDHU PAWAR, PAWAR HOUSE, UNITY ROAD,
CHELAKOTTUKARA, EAST FORT P.O, THRISSUR DISTRICT,
KERALA, PIN - 680005
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 27 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1024 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.25571 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
LEO LOUIS,
AGED 52 YEARS
S/O.(LATE) E.O. LOUIS, ELUVATHINGAL HOUSE,
KIZHAKKUMPATTUKARA, EAST FORT P.O., THRISSUR DISTRICT,
KERALA, PIN - 680005
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 28 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1025 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.23600 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 ADN 2:
1 THE THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR, THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION CORPORATION OFFICE,
THRISSUR, THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONERS AND 3RD RESPONDENT:
1 T.M SAIDALAVI,
AGED 58 YEARS
S/O MOHAMMED, THALATHIL HOUSE, KADANGODE P.O,
ERUMAPETTY VIA, THRISSUR DISTRICT, PIN - 680584
2 K.M RAHEENA,
AGED 43 YEARS
W/O T.M SAIDALAVI, THALATHIL HOUSE, KADANGODE P.O,
ERUMAPETTY VIA, THRISSUR DISTRICT, PIN - 680584
3 T.S SALMAN FARISH,
AGED 22 YEARS
S/O T.M SAIDALAVI THALATHIL HOUSE, KADANGODE P.O,
ERUMAPETTY VIA, THRISSUR DISTRICT, REPRESENTED BY HIS
POWER OF ATTORNEY, T.M SAIDALAVI, AGED 58 YEARS, S/O
MOHAMMED, THALATHIL HOUSE, KADANGODE P.O, ERUMAPETTY
VIA, THRISSUR DISTRICT, PIN - 680584
4 T.S MOHAMMED SAIF,
W.A.No.986 of 2025
& con. Cases :: 29 ::
2025:KER:46544
AGED 20 YEARS
S/O T.M SAIDALAVI, THALATHIL HOUSE, KADANGODE P.O,
ERUMAPETTY VIA, THRISSUR DISTRICT, PIN - 680584
5 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.JOSEPH SEBASTIAN PURAYIDAM
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 30 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1026 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.20389 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THE THRISSUR MUNICIPAL CORPORATION ,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR, THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR, THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 TRICHUR TRADE CENTER,
KURUPPAM ROAD, THRISSUR, A REGISTERED PARTNERSHIP
FIRM HAVING REGISTRATION NO.2687/09, REPRESENTED BY
ITS MANAGING PARTNER, KUNHU MUHAMMED K.P, PIN - 680001
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.JOSEPH SEBASTIAN PURAYIDAM
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 31 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1027 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12490 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/1ST RESPONDENT:
THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, THRISSUR, PIN - 680001
BY SRI. SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 2ND RESPONDENT:
1 SANGEETHA HOTELS,
REPRESENTED BY ITS MANAGING PARTNER, OLLUR, THRISSUR,
PIN - 680306
2 STATE OF KERALA,
REPRESENTED BY SECRETARY TO DEPARTMENT OF LOCAL SELF
GOVERNMENT, DEPARTMENT OF LOCAL SELF GOVERNMENT,
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.A.R.NIMOD
BY ADV.SRI.M.A.AUGUSTINE
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 32 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1029 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12688 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/1ST RESPONDENT:
THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, THRISSUR, PIN - 680001
BY SRI. SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 2ND RESPONDENT:
1 KALLADA HOTELS AND RESORTS,
REPRESENTED BY ITS MANAGING PARTNER, VI/488/2,
MANNUTHY, THRISSUR, PIN - 680651
2 STATE OF KERALA,
REPRESENTED BY SECRETARY TO DEPARTMENT OF LOCAL SELF
GOVERNMENT, DEPARTMENT OF LOCAL SELF GOVERNMENT,
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.A.R.NIMOD
BY ADV.SRI.M.A.AUGUSTINE
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 33 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1031 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.14532 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THRISSUR MUNICIPAL CORPORATION,
G6C7+9W6, MUNICIPAL OFFICE RD., KURUPPAM, THEKKINKADU
MAIDAN, THRISSUR, KERALA, PIN - 680001
2 THE REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, G6C7+9W6, MUNICIPAL
OFFICE RD, KURUPPAM, THEKKINKADU MAIDAN, THRISSUR,
KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 T.S. PATTABHIRAMAN,
AGED 71 YEARS
CHAIRMAN, KALYAN SILKS, AGED 71 YEARS, S/O.(LATE)
SEETHARAMA IYER, RESIDING AT THRIKKUR MADOM, SREE
RAMA PURI, PUSHPAGIRI AGRAHARAM ROAD, PUNKUNNAM,
THRISSUR, PIN - 680002
2 DEPARTMENT OF LOCAL SELF GOVERNMENT,
REPRESENTED BY ITS SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.ASWIN GOPAKUMAR
BY ADV.SRI.GAUTHAM KRISHNA E.J.
BY ADV.SRI.ADITYA VENUGOPALAN
BY ADV.SRI.AVINASH KURUNGOT
W.A.No.986 of 2025
& con. Cases :: 34 ::
2025:KER:46544
BY ADV.SRI.MAHESH CHANDRAN
BY ADV.SMT.NIKITHA SUSAN PAULSON
BY ADV.SMT.SHALLET K. SAM
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 35 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1032 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.22141 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 TO 4:
1 THRISSUR CORPORATION,
CORPORATION OFFICE, M.O.ROAD, THRISSUR- 680 001
REPRESENTED BY ITS SECRETARY
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O.ROAD, THRISSUR, PIN - 680001
3 COUNCIL-THRISSUR MUNICIPAL CORPORATION,
M.O.ROAD, THRISSUR DISTRICT- 68000. REPRESENTED BY
MAYOR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 1ST RESPONDENT:
1 GEETHADEVI,
AGED 56 YEARS
W/O.NANDYALATH ANANDAN, RESIDING AT NANDYALATH HOUSE,
MANA VAZHI, VIYOOR, THRISSUR, PIN - 680010
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.K.R.ARUNKRISHNAN
W.A.No.986 of 2025
& con. Cases :: 36 ::
2025:KER:46544
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 37 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1033 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.24818 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 ADN 2:
1 THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, THRISSUR, PIN - 680001
2 SECRETARY, THRISSUR CORPORATION,
THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 YMCA, THRISSUR,
REPRESENTED BY ITS VICE PRESIDENT, PALACE ROAD,
THRISSUR, PIN - 680020
2 STATE OF KERALA,
REPRESENTED BY SECRETARY TO DEPARTMENT OF LOCAL
SELF GOVERNMENT, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 690001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.A.R.NIMOD
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 38 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1034 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.31411 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONERS:
1 RAJESH GOPALAKRISHNAN,
AGED 59 YEARS
S/O.V.G.PODUVAL, CHANDRA VILLA, EAST FORT P.O.,
THRISSUR DISTRICT, KERALA, PIN - 680005
2 GITANJALI RAJESH,
AGED 54 YEARS
W/O.RAJESH GOPALAKRISHNAN, CHANDRA VILLA, EAST FORT
P.O., THRISSUR DISTRICT, KERALA, PIN - 680005
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.R.DHANIL
BY ADV.SMT.SENITTA P. JOJO
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 39 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1035 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.31197 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONERS:
1 V. PARAMESWARAN,
AGED 76 YEARS
S/O.R.VASU AIYYAR, SHIVASHAKTHI HOUSE, POONKUNNAM
P.O., THRISSUR DISTRICT, KERALA, PIN - 680002
2 K. YETHINDRAN,
AGED 61 YEARS
S/O.BALAN NAIR, PALLIPURATHU HOUSE, THIRUVAMBADI P.O.,
THRISSUR DISTRICT, KERALA, PIN - 680022
3 T. B. DILEEPKUMAR,
AGED 58 YEARS
S/O.BALAKRISHNAN, THAIKKATTIL HOUSE, AYYATHOLE P.O.,
THRISSUR DISTRICT, KERALA, PIN - 680003
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.R.DHANIL
W.A.No.986 of 2025
& con. Cases :: 40 ::
2025:KER:46544
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 41 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1036 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.17700 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, P.O. THRISSUR,
THRISSUR DISTRICT, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, P.O. THRISSUR,
THRISSUR DISTRICT, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND RESPONDENTS 3:
1 RAMAN M.V.,
AGED 80 YEARS
S/O.VIJAYARAGHAVAN, 134, WEST HILL, MAHESHWARI,
P.O. KURIACHIRA, ANCHERI, THRISSUR DISTRICT,
PIN - 680006
2 JAIRAJ M.V.,
AGED 70 YEARS
S/O.VIJAYARAGHAVAN, MOOTHEDATH HOUSE, SAW MILL ROAD,
P.O. KOORKANCHERI, THRISSUR DISTRICT, PIN - 680007
3 VIJAIRAJ,
AGED 37 YEARS
S/O.JAIRAJ, MOOTHEDATH HOUSE, SAW MILL ROAD,
P.O. KOORKANCHERI, THRISSUR DISTRICT, PIN - 680007
4 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, LOCAL
SELF GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
W.A.No.986 of 2025
& con. Cases :: 42 ::
2025:KER:46544
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.P.JAYARAM
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 43 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1037 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.26846 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 TO 4:
1 THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY THRISSUR MUNICIPAL
CORPORATION CORPORATION OFFICE, M.O.ROAD, THRISSUR,
PIN - 680001
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O.ROAD, THRISSUR, PIN - 680001
3 COUNCIL-THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY MAYOR M.O.ROAD, THRISSUR DISTRICT,
PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND RESPONDENT NO.1:
1 KRISHNA KISHAN N.N,
AGED 48 YEARS
S/O.LATE N G NARAYANAN, VADAKKEVALAPPIL HOUSE,
VIYYUR PO, THRISSUR DISTRICT, PIN - 680010
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, LOCAL
SELF GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.JITHIN BABU A.
W.A.No.986 of 2025
& con. Cases :: 44 ::
2025:KER:46544
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 45 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.ANO.1038 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.28386 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA., PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
INIS V. MALIAKKAL,
AGED 58 YEARS
S/O. VARGHESE, MALIAKKAL HOUSE, MISSION QUARTERS,
THRISSUR P.O.,THRISSUR DISTRICT, KERALA, PIN - 680001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.R.DHANIL
BY ADV.SMT.SENITTA P.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 46 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1039 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.44132 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE SECRETARY, THRISSUR CORPORATION,
MUNICIPAL OFFICE ROAD, THRISSUR, PIN - 680001
2 THRISSUR CORPORATION,
MUNICIPAL ROAD, THRISSUR,REP. BY ITS SECRETARY,
PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
SHANTH SASI,
AGED 29 YEARS
HOUSE NO.8/262, KUNNAMKULAM MUNICIPALITY, SREE BHAVAN,
KAKKAD DESOM, KUNAMMKULAM VILLAGE AND TALUK, THRISSUR
DISTRICT, PIN - 680503
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.RAKESH P.
BY ADV.SMT.MAMATHA S.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 47 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1041 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.37132 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 ADN 2:
1 THE THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR, THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR, THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONERS AND 3RD RESPONDENT:
1 V.K HAMZA,
AGED 68 YEARS
S/O.VALIYAPARAMBIL KUNJUMON, RESIDING AT
ANJUR,VYLATHUR,THOZHIYUR P.O, CHAVAKKAD, TALUK,
THRISSUR DISTRICTREPRESENTED BY HIS POWER OF ATTORNEY
-MOHAMMED MUSTHAFA, AGED 59 YEARS,S/O RAYAMARAKKAR
VEETTIL ABDULKHADER, RESIDING AT 15- 363, VETTUKAD,
KOONAMMOOCHI P.O, CHUNDAL VILLAGE, THALAPPILLY TALUK,
THRISSUR DISTRICT, PIN 680504, PIN - 680520
2 V.H SHAHEER,
AGED 35 YEARS, S/O V.K HAMZA, RESIDING AT, ANJUR,
VYLATHUR, THOZHIYUR P.O, CHAVAKKAD TALUK, THRISSUR
DISTRICT REPRESENTED BY HIS POWER OF ATTORNEY -
MOHAMMED MUSTHAFA, AGED 59 YEARS S/ORAYAMARAKKAR
VEETTIL ABDULKHADER, RESIDING AT 15-363, VETTUKAD,
KOONAMMOOCHI P.O, CHUNDAL VILLAGE, THALAPPILLY TALUK,
THRISSUR DISTRICT, PIN680504, PIN - 680520
3 STATE OF KERALA,
W.A.No.986 of 2025
& con. Cases :: 48 ::
2025:KER:46544
REPRESENTED BY ITS SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.JOSEPH SEBASTIAN PURAYIDAM
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 49 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1044 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.38436 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY,THRISSUR, PIN - 680001
2 SECRETARY, THRISSUR CORPORATION,
THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 E.P VARGHESE,
AGED 58 YEARS
S/O.PAUL, ERINJERI HOUSE, EAST FORT, THRISSUR
DISTRICT, PIN - 680005
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.A.R.NIMOD
BY ADV.SRI.M.A.AUGUSTINE
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED
CASES, THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 50 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1045 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.5591 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THE THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR, THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION,CORPORATION OFFICE,
THRISSUR, THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 MOHAMMEDALI O.A,
AGED 71 YEARS
S/O.AMMU, ONNARAKATTAYIL HOUSE, M G ROAD,
MARANCHERI, MALAPPURAM DISTRICT, PIN - 679581
2 ZEENATH MOHAMMEDALI,
AGED 61 YEARS
W/O.MOHEMMEDALI, ONNARAKATTAYIL HOUSE,
M G ROAD, MARANCHERI, MALAPPURAM DISTRICT,
PIN - 679581
3 ABDU RAHIMAN,
AGED 73 YEARS
S/O POKKAR, PULLOONIYIL HOUSE,
CHERUVALLUR P.O, NANNAMUKKU, MALAPPURAM DISTRICT,
PIN - 679575
4 THAHIRA ABDU RAHIMAN,
AGED 61 YEARS
W.A.No.986 of 2025
& con. Cases :: 51 ::
2025:KER:46544
W/O ABDU RAHIMAN, PULLOONIYIL HOUSE,
CHERUVALLUR P.O, NANNAMUKKU, MALAPPURAM DISTRICT,
PIN - 679575
5 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.JOSEPH SEBASTIAN PURAYIDAM
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 52 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1046 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12781 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 3:
1 THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, THRISSUR, PIN - 680001
2 ADDL.R3. SECRETARY,
THRISSUR CORPORATION, THRISSUR 680 001 [IS IMPLEADED
AS PER ORDER DATED 04.03.2025 IN I.A.NO.2/2024 IN
W.P(C)12781/2024].
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 2ND RESPONDENT:
1 E.P VARGHESE,
AGED 58 YEARS
S/O.PAUL,ERINJERI HOUSE, EAST FORT, THRISSUR DISTRICT,
PIN - 680005
2 STATE OF KERALA
REPRESENTED BY SECRETARY TO DEPARTMENT OF LOCAL
SELF GOVERNMENT DEPARTMENT OF LOCAL SELF GOVERNMENT,
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.A.R.NIMOD
BY ADV.SRI.M.A.AUGUSTINE
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 53 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1047 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.35919 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THE THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR, THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR, THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONERS AND 3RD RESPONDENT:
1 T.M. ABDUL RAZAK,
AGED 73 YEARS
S/O. MUHAMMED,THEKANTHIRUTHIMMEL, KOCHANNUR P.O.,
CHAVAKKAD TALUK, THRISSUR DISTRICT, PIN - 679562
2 UMMER A.M,
AGED 78 YEARS
ANJATHAYIL MOHAMMEDUNNY,ANJATHAYIL KALLUR,
VADAKKEKAD, KALLUR-VADAKKEKKAD,KOCHANNUR P.O.,
THRISSUR DISTRICT, PIN - 679562
3 SUHARA MOIDU PATTATHVALAPPIL,
AGED 63 YEARS
W/O.MOIDU, ANJILAKKADAVATH HOUSE, THOZHIYOOR,
KOCHANNUR P.O, POOKODE, CHAVAKKAD TALUK,
THRISSUR DISTRICT,REPRESENTED BY HER POWER OF
ATTORNEY-T.M. ABDUL RAZAK,AGED 73 YEARS,
S/O.MUHAMMED THEKANTHIRUTHIMMEL,KOCHANNUR P.O.,
CHAVAKKAD TALUK, THRISSUR DISTRICT,
PIN - 679562
W.A.No.986 of 2025
& con. Cases :: 54 ::
2025:KER:46544
4 MOIDU,
AGED 74 YEARS
S/O.MOHAMMED, ANJILAKKADAVATH HOUSE, THOZHIYOOR,
KOCHANNUR P.O.,POOKODE, REPRESENTED BY HIS POWER
OF ATTORNEY-T.M.,ABDUL RAZAK, AGED 73 YEARS,
S/O. MUHAMMED,THEKANTHIRUTHIMMEL, KOCHANNUR P.O.,
CHAVAKKAD TALUK, THRISSUR DISTRICT, PIN - 679562
5 KHADIJAKUTTY PONNAMBATHAYIL,
AGED 71 YEARS
D/O.NEDIYANTHARAYIL KUNHUSSA, PONNAMBATHAYIL
HOUSE,VADAKKEKAD, KOCHANNUR P.O., CHAVAKAD TALUK,
THRISSUR DISTRICT, REPRESENTED BY HER POWER OF
ATTORNEY-T.M. ABDUL RAZAK, AGED 73 YEARS,
S/O. MUHAMMED THEKANTHIRUTHIMMEL, KOCHANNUR P.O.,
CHAVAKKAD TALUK, THRISSUR DISTRICT, PIN - 679562
6 SEBINA,
AGED 45 YEARS
W/O. DR. SHAJI, RESIDING AT PONNAMBATHAYIL HOUSE,
VADAKKEKAD, KOCHANNUR P.O., CHAVAKKAD TALUK, THRISSUR
DISTRICT ,REPRESENTED BY HER POWER OF ATTORNEY-T.M.
ABDUL RAZAK,AGED 73 YEARS, S/O. MUHAMMED
THEKANTHIRUTHIMMEL,KOCHANNUR P.O., CHAVAKKAD TALUK,
THRISSUR DISTRICT, PIN - 679562
7 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.JOSEPH SEBASTIAN PURAYIDAM
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 55 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1048 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.2384 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENT 1 AND 2:
1 THE THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR, THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR, THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONERS AND RESPONDENTS 3:
1 K.M. HUSSAIN,
AGED 75 YEARS
S/O.MOIDEEN, KULANGARAKATH HOUSE, VENKITANGU P.O.,
THRISSUR DISTRICT, PIN - 680510
2 RASHEED P.K.,
AGED 67 YEARS
S/O.MOHAMMU, PARATTUVEETTIL HOUSE, ELAVALLY P.O,
THRISSUR DISTRICT, PIN - 680511
3 STATE OF KERALA
REPRESENTED BY SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
W.A.No.986 of 2025
& con. Cases :: 56 ::
2025:KER:46544
BY ADV.SRI.JOSEPH SEBASTIAN PURAYIDAM
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 57 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1049 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.2380 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENT 1 AND 2:
1 THE THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR, THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY, THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, THRISSUR, THRISSUR DISTRICT,
KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND RESPONDENTS 3:
1 P.C. SIDHAN,
AGED 71 YEARS
S/O.CHANDRABHANU, PALLATH HOUSE, POOTHOLE P.O.
THRISSUR DISTRICT, PIN - 680510
2 STATE OF KERALA
REPRESENTED BY SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.JOSEPH SEBASTIAN PURAYIDAM
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 58 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1054 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.33347 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THE THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 ABDUL RAZAK,
AGED 56 YEARS
S/O. KUNJI MOHAMMED, SOOTHANATH HOUSE, PAVARATTY P.O.,
THRISSUR DISTRICT, KERALA, PIN - 680507
2 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, LOCAL SELF
GOVERNMENT INSTITUTIONS, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 59 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1055 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.33264 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 A.K. ABDUL AZEEZ,
AGED 56 YEARS
S/O.KUNHIMUHAMMAD, SUDANATH HOUSE, PUTHUMANASSERY
ROAD, PAVARATTY P.O., THRISSUR DISTRICT, KERALA,
PIN - 680507
2 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, LOCAL SELF
GOVERNMENT INSTITUTIONS, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 60 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1056 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.33158 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THE THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 N. FAIZAL,
AGED 50 YEARS
S/O.P.A. ASSOO, NALAKATH HOUSE, THEKKEMADOM ROAD,
THRISSUR P.O., THRISSUR DISTRICT, KERALA, PIN - 680001
2 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, LOCAL SELF
GOVERNMENT INSTITUTIONS, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 61 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1057 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.33148 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THE THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA., PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 VALIYAKATH SIDDIQUE,
AGED 68 YEARS
S/O.ABDULLA HAJI, NALAKATH VEEDU, EDAKKAZHIYUR P.O,
THRISSUR DISTRICT, KERALA., PIN - 680515
2 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
INSTITUTIONS, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 62 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1058 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.33124 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THE THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 SITARAM AYURVEDA (P) LIMITED,
AGED 73 YEARS
REPRESENTED BY ITS MANAGING DIRECTOR, DR.D.
RAMANATHAN, AGED 73 YEARS, S/O.PARAMESWARA, IYER
DEVARAJA IYER, 24/550/1, JANANI NIVAS, CHELAT LANE,
SHANKARAYYAR ROAD, POOTHOLE P.O., THRISSUR DISTRICT,
KERALA, PIN - 680004
2 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 63 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1059 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.32271 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THE THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA., PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA., PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONERS AND 3RD RESPONDENT:
1 ABDUL RAZAK,
AGED 56 YEARS
S/O. KUNJI MOHAMMED, SOOTHANATH HOUSE, PAVARATTY P.O.,
THRISSUR DISTRICT, KERALA., PIN - 680507
2 BUSHARA ABDUL RAZAK,
AGED 44 YEARS
W/O.ABDUL RAZAK, SOOTHANATH HOUSE, PAVARATTY P.O.,
THRISSUR DISTRICT, KERALA., PIN - 680507
3 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
INSTITUTIONS, SECRETARIAT, THIRUVANANTHAPURAM,
KERALA, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.R.DHANIL
W.A.No.986 of 2025
& con. Cases :: 64 ::
2025:KER:46544
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED
CASES, THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 65 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1064 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.32790 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THE THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 NOUSHAD P.A.,
AGED 56 YEARS
S/O. ABDUL RAHIMAN, PUTHIYAVEETIL HOUSE,
AVENUE ROAD, THRISSUR P.O., THRISSUR DISTRICT,
KERALA, PIN - 680005
2 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 66 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1065 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.32773 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THE THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 NOUSHAD P.A.,
AGED 56 YEARS
S/O.ABDUL RAHIMAN, PUTHIYAVEETIL HOUSE, AVENUE ROAD,
THRISSUR P.O., THRISSUR DISTRICT, KERALA, PIN - 680005
2 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.R.DHANIL
BY ADV.SMT.SENITTA P. JOJO
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 67 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1066 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.32764 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THE THRISSUR MINICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 NOUSHAD P.A.,
AGED 56 YEARS
S/O. ABDUL RAHIMAN, PUTHIYAVEETIL HOUSE, AVENUE ROAD,
THRISSUR P.O., THRISSUR DISTRICT, KERALA, PIN - 680005
2 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.R.DHANIL
BY ADV.SMT.SENITTA P. JOJO
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 68 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1067 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.32270 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THE THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 SHAHIDA,
AGED 63 YEARS
W/O.A.ABOO, ANGHADIPARAMBIL HOUSE, KUNNAMKULAM P.O.,
THRISSUR DISTRICT, KERALA, PIN - 680503
2 SUBAIDA MUHAMMED,
AGED 60 YEARS
W/O.(LATE) MUHAMMED, ANGHADIPARAMBIL HOUSE,
KUNNAMKULAM P.O., THRISSUR DISTRICT, KERALA,
PIN - 680503
3 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.R.DHANIL
W.A.No.986 of 2025
& con. Cases :: 69 ::
2025:KER:46544
BY ADV.SMT.SENITTA P. JOJO
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 70 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1068 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.32686 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THE THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 MUHAMMED SWALIH,
AGED 29 YEARS
S/O.MOIDEEN KOYA, THAYYIL PURAYIL,VELLIMADUKUNNU,
NEAR POLICE STATION, KURUVATTUR, MARIKUNNU P.O.,
KOZHIKODE DISTRICT, KERALA., PIN - 673012
2 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.R.DHANIL
BY ADV.SMT.SENITTA P. JOJO
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 71 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1069 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.30761 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THE THRISSUR MUNCIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
SADASIVAN SAIT,
AGED 78 YEARS
S/O. SIDHU PAWAR, PAWAR HOUSE, UNITY ROAD,
CHELAKOTTUKARA, EAST FORT P.O, THRISSUR DISTRICT,
KERALA, PIN - 680005
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.R.DHANIL
BY ADV.SMT.SENITTA P. JOJO
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 72 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1070 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.37409 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/1ST RESPONDENT:
THRISSUR MUNICIPAL CORPORATION,
MUNICIPAL OFFICE ROAD,THRISSUR EPRESENTED BY
ITS SECRETARY, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 2ND RESPONDENT:
1 WESTFORT HI-TECH HOSPITAL LTD.,
TMC 1/1536, THRISSUR COPORATION, P.B NO.930,
PUNKUNNAM, THRISSUR - REPRESENTED BY ITS DIRECTOR,
SRI.K.M MOHANDAS, AGED 67 YEARS, S/O.KALIKANDAN MAMU,
RESIDING AT 'SREENIDHI' SREENAGAR, WEST FORT,
THRISSUR - 680004, PIN - 680002
2 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.MILLU DANDAPANI
BY ADV.SRI.S.VISHNU
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED
CASES, THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 73 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1071 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.36596 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 ASHRAF PANANILATHU,
AGED 50 YEARS
S/O.ALAVI PANANILATH, MUBARAK MANZIL, EDAVANNA,
PATHAPPIRIYAM P.O., MALAPPURAM DISTRICT, KERALA,
PIN - 676123
2 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, LOCAL SELF
GOVERNMENT INSTITUTIONS, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.R.DHANIL
BY ADV.SMT.SENITTA P. JOJO
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED
CASES, THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 74 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1072 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.34151 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA., PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA., PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 RADHAKRISHNAN,
AGED 76 YEARS
S/O.GOPALAN NAIR, SWAPNAM, COSMO LANE,
KIZHAKKUMPATTUKARA, EAST FORT P.O., THRISSUR DISTRICT,
KERALA., PIN - 680005
2 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, LOCAL SELF
GOVERNMENT INSTITUTIONS, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 75 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1080 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.34927 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT,KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONERS AND 3RD RESPONDENT:
1 TONY A. L.,
AGED 68 YEARS
S/O.LAZAR, 529A (4/590), AKKARAPATTIAKKAL HOUSE,
PUTHURKKARA VAZHI, AYYANTHOLE P.O., THRISSUR DISTRICT,
KERALA, PIN - 680003
2 MOLLY TONY,
AGED 61 YEARS
W/O.A.L.TONY, 529A, AKKARAPATTIAKKAL HOUSE,
PUTHURKKARA VAZHI, AYYANTHOLE P.O., THRISSUR DISTRICT,
KERALA, PIN - 680003
3 MANU TONY,
AGED 35 YEARS
S/O. A.L. TONY, 529A (4/590), AKKARAPATTIAKKAL HOUSE,
PUTHURKKARA VAZHI, AYYANTHOLE P.O., THRISSUR DISTRICT,
KERALA, PIN - 680003
4 UNMESH P.S.,
W.A.No.986 of 2025
& con. Cases :: 76 ::
2025:KER:46544
AGED 53 YEARS
S/O.P.V.SANKARANARAYANAN, PARAYIL HOUSE, POOTHOLE
S.O., THRISSUR DISTRICT, KERALA, PIN - 680004
5 ANAND JOHN K.,
AGED 49 YEARS
S/O. K.C.YOHANNAN, KUNNATH HOUSE, CHETTUPUZHA P.O.,
PULLAZHI, THRISSUR DISTRICT, KERALA, PIN - 680012
6 JOSE C.A.,
AGED 69 YEARS
CHIRIYANKANDATH HOUSE, ROYAL AVENUE, ELTHURUTH P.O.,
THRISSUR DISTRICT, KERALA, PIN - 680611
7 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
INSTITUTIONS, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.R.DHANIL
BY ADV.SMT.SENITTA P. JOJO
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 77 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A NO.1083 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.36678 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 AND 3:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O. ROAD, THRISSUR, REPRESENTED
BY ITS SECRETARY, PIN - 680001
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O. ROAD, THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 1ST RESPONDENT:
1 VARGHESE C M,
AGED 57 YEARS
S/O.CHETTUPUZHAKKARAN MATHEW, HILL GARDENS,
KUTTANELLUR, 3RD GATE, PLOT NO.153, OLLUR VILLAGE,
THRISSUR DISTRICT, PIN - 680014
2 STATE OF KERALA ,
REPRESENTED BY ITS SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.P.K.SAJEEV
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 78 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1084 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.37750 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA., PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 SURESH RAJ,
AGED 57 YEARS
JYOTHI, GURUVAYOOR ROAD, POOTHOLE S.O., THRISSUR
DISTRICT, KERALA, PIN - 680004
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
INSTITUTIONS, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 79 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1086 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.37852 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 MURUGARAJ V.,
AGED 63 YEARS
S/O.K.VEERAMANI CHINTHAMANI, SKVC ROAD ROAD,
CHUNGAM, AYYANTHOLE P.O., THRISSUR DISTRICT,
KERALA, PIN - 680003
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
INSTITUTIONS, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 80 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1092 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.37985 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THE THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 A.JACOB PERINCHERY, S/O.ANTO PERINCHERY, TMC 6/242/A,
AGED 59 YEARS
PERINCHERY HOUSE, PUTHENVETTUVASHI, CHEMBUKAVU,
THRISSUR, PIN - 680020
2 STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
LOCAL ADMINISTRATION DEPARTMENT,THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.R.PARTHASARATHY
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 81 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1105 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.37877 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 MOHANAKRISHNAN S.,
AGED 31 YEARS
S/O.SUNDARA RAJ V., NAVAMANI, SKVC ROAD, KANATTUKARA
P.O., THRISSUR DISTRICT, KERALA, PIN - 680011
2 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
INSTITUTIONS, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 82 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1106 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.35246 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 AND 3:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O.ROAD, THRISSUR,
REPRESENTED BY ITS SECRETARY, PIN - 680001
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O.ROAD, THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONERS AND 1ST RESPONDENT:
1 K.B.MOHANDAS,
AGED 68 YEARS
S/O.BALAKRISHNAN,TC-37/1432, CIVIL LINE ROAD,
POOTHOLE P.O., THRISSUR, PIN - 680004
2 ASHI MOHAN,
AGED 41 YEARS
D/O K.B.MOHANDAS, TC-37/1432, CIVIL LINE ROAD,
POOTHOLE P.O., THRISSUR REPRESENTED BY HER POWER
OF ATTORNEY HOLDER LOLA MOHANDAS, PETITIONER NO.4,
PIN - 680004
3 DR.POURNAMI MOHAN,
AGED 39 YEARS
D/O K.B.MOHANDAS, TC-37/1432, CIVIL LINE ROAD,
POOTHOLE P.O.,THRISSUR, PIN - 680004
4 LOLA MOHANDAS,
AGED 63 YEARS
W.A.No.986 of 2025
& con. Cases :: 83 ::
2025:KER:46544
W/O.K.B.MOHANDAS, TC-37/1432, CIVIL LINE ROAD,
POOTHOLE P.O.,THRISSUR, PIN - 680004
5 STATE OF KERALA ,
REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.P.B.KRISHNAN (SR.)
BY ADV.SRI.P.B.SUBRAMANYAN
BY ADV.SRI.SABU GEORGE
BY ADV.SRI.MANU VYASAN PETER
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 84 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1113 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.33569 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THE THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENTS:
1 A. SALMAN,
AGED 57 YEARS
S/O ABDUL KHADER, P.K.M MANSION, 11/411, AMBADY LANE,
KOKKALAI, THRISSUR, THRISSUR DISTRICT, PIN - 680021
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.JOSEPH SEBASTIAN PURAYIDAM
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 85 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1115 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.38340 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2::
1 THE THRISSUR MUNICIPAL CORPORATION,
REP. BY ITS SECRETARY, CORPORATION OFFICE, THRISSUR,
PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 SASI ANTO PERINCHERY,
AGED 79 YEARS
W/O.LATE ANTO PERINCHERY, PERINCHERY HOUSE,
PALLIKULAM JUNCTION, EAST FORT, THRISSUR,
PIN - 680005
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
LOCAL ADMINISTRATION DEPARTMENT, THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.R.PARTHASARATHY
BY ADV.SMT.SEEMA
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 86 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1118 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.38439 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THE THRISSUR MUNICIPAL CORPORATION,
REP. BY ITS SECRETARY, CORPORATION OFFICE, THRISSUR,
PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 PAUL PERINCHERY,
AGED 59 YEARS
S/O.ANTO PERINCHERY, 6/242/A, PERINCHERY HOUSE,
PUTHENVETTUVASHI, CHEMBUKAVU, THRISSUR,
PIN - 680020
2 THE STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT, LOCAL
ADMINISTRATION DEPARTMENT,THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.R.PARTHASARATHY
BY ADV.SMT.SEEMA
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 87 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1119 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.38496 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THE THRISSUR MUNICIPAL CORPORATION,
REP. BY ITS SECRETARY, CORPORATION OFFICE, THRISSUR,
PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION
OFFICE,THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 ROY PERINCHERY,
AGED 53 YEARS
S/O.ANTO PERINCHERY,PERINCHERY HOUSE, PALLIKULAM
JUNCTION, EAST FORT, THRISSUR, PIN - 680005
2 STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT, LOCAL
ADMINISTRATION DEPARTMENT, THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.R.PARTHASARATHY
BY ADV.SMT.SEEMA
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 88 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1120 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.40918 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THE THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION
OFFICE,THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION
OFFICE,THRISSUR DISTRICT,KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 R.V.ARIF KHAN,
AGED 59 YEARS
S/O MOHAMMED,RAYAMMARAKKAR HOUSE, THAIKKAD
P.O,GURUVAYUR,THRISSUR, PIN - 680104
2 ADDL. R3. THE SECRETARY TO GOVERNMENT,
LOCAL SELF GOVERNMENT (L) DEPARTMENT,
GOVERNMENT SECRETARIAT, GOVERNMENT OF KERALA,
THIRUVANANTHAPURAM-695001 IS IMPLEADED AS ADDITIONAL
R3 AS PER ORDER DATED 13.12.2023 IN I.A.1/2023 IN
W.P(C).NO.40918/2023.
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.RAJIT
BY ADV.SRI.V.V.JOY
BY ADV.SRI.AJAIY BASKAR
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 89 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1121 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.41113 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 TO 4:
1 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
M.O.ROAD,THRISSUR, PIN - 680001
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O.ROAD, THRISSUR, PIN - 680001
3 COUNCIL,
REPRESENTED BY MAYOR, THRISSUR MUNICIPAL CORPORATION,
M.O.ROAD, THRISSUR DISTRICT, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONERS AND 1ST RESPONDENT:
1 SOSA,
AGED 64 YEARS
W/O.DAVY K V, KADAVY HOUSE, P.O.OLLUR,
OLLUR VILLAGE,THRISSUR DISTRICT, PIN - 680306
2 YACOB,
AGED 35 YEARS
S/O. DAVY K.V., KADAVY HOUSE, P.O. OLLUR,
OLLUR VILLAGE, THRISSUR DISTRICT, PIN - 680306
3 BASTIN,
AGED 34 YEARS
S/O DAVY K V, KADAVY HOUSE, P.O. OLLUR,
OLLUR VILLAGE, THRISSUR DISTRICT, PIN - 680306
4 STATE OF KERALA,
W.A.No.986 of 2025
& con. Cases :: 90 ::
2025:KER:46544
REPRESENTED BY ITS SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT,SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.JITHIN BABU A.
BY ADV.SMT.CLETUS THOTTAPILLY
BY ADV.SRI.ARUN SAMUEL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 91 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1123 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.41980 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 TO 4:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O. ROAD, THRISSUR,
REPRESENTED BY ITS SECRETARY, PIN - 680001
2 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O. ROAD, THRISSUR,
REPRESENTED BY ITS SECRETARY, PIN - 680001
3 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O.ROAD, THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 1ST RESPONDENT:
1 RENJITH,
AGED 49 YEARS
S/O. K.P. VISWANATHAN, KALLAYIL HOUSE, VASANANTH
NAGAR, PATTURAIKKAL, THRISSUR DISTRICT, PIN - 680001
2 SANJITH,
AGED 47 YEARS
S/O. K.P. VISWANATHAN, KALLAYIL HOUSE, VASANANTH
NAGAR, PATTURAIKKAL, THRISSUR DISTRICT, PIN - 680001
3 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
W.A.No.986 of 2025
& con. Cases :: 92 ::
2025:KER:46544
BY ADV.SRI.K.R.ARUN KRISHNAN
BY ADV.SRI.JISSMON A KURIAKOSE
BY ADV.SRI.SANAL C.S.
BY ADV.SMT.DEEPA K. RADHAKRISHNAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 93 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1127 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.22317 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT,KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
LEO LOUIS,
AGED 52 YEARS
S/O.(LATE) E.O.LOUIS, ELUVATHINGAL HOUSE,
KIZHAKKUMPATTUKARA, EAST FORT P.O.,
THRISSUR DISTRICT, KERALA, PIN - 680005
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 94 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1129 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.43859 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/1ST RESPODENT:
THE THRISSUR MUNICIPAL CORPORATION,
MUNICIPAL OFFICE ROAD, THRISSUR, REPRESENTED BY
ITS SECRETARY, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 2ND RESPONDENT:
1 MALAYALA MANORAMA COMPANY PRIVATE LTD.,
HAVING IT'S REGISTERED OFFICE AT PB NO.26,
MANORAMA BUILDING K K ROAD, KOTTAYAM, REPRESENTED
BY CHIEF EDITOR AND MANAGING DIRECTOR SRI.MAMMEN
MATHEW, AGED 79 YEARS, S/O.K.M MATHEW, PIN - 686001
2 STATE OF KERALA,
LOCAL SELF GOVERNMENT DEPARTMENT, REPRESENTED BY
ITS PRINCIPAL SECRETARY, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV SRI.MILLU DANDAPANI
BY ADV.SRI.S.VISHNU
BY ADV.SRI.THOMS C. ABRAHAM
BY ADV.SRI.ARAVIND P.V.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 95 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1130 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.38954 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THE THRISSUR MUNCIPAL CORPORATION,
REP BY ITS SECRETARY, OFFICE OF THE THRISSUR MUNCIPAL
CORPORATION, POST THRISSUR, THRISSUR TALUK THRISSUR
DISTRICT, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNCIPAL CORPORATION, POST THRISSUR,
THRISSUR TALUK THRISSUR DISTRICT, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONERS AND 3RD RESPONDENT:
1 MOIDUTTY,
AGED 74 YEARS
S/O.ENUHAJI, KANDANATH HOUSE, PERUMPADAPPU VILLAGE,
VANNERI DESOM, PONNANI TALUK, MALAPPURAM DISTRICT,
PIN - 679580
2 AYSHA,
AGED 58 YEARS
W/O. MOIDUTTY, KANDANATH HOUSE, PERUMPADAPPU
VILLAGE,VANNERI DESOM,PONNANI TALUK,MALAPPURAM
DISTRICT, PIN - 679580
3 THE SECRETARY TO GOVERNMENT,
LOCAL SELF GOVERNMENT (L) DEPARTMENT,
GOVERNMENT SECRETARIATE, GOVERNMENT OF KERALA,
ZHIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.V.V.JOY
BY ADV.SRI.RAJIT
W.A.No.986 of 2025
& con. Cases :: 96 ::
2025:KER:46544
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 97 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1131 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.1152 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 AND 3:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O. ROAD, THRISSUR,
REPRESENTED BY ITS SECRETARY, PIN - 680001
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O.ROAD, THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONERS AND 1ST RESPONDENT:
1 JINO JOSE,
AGED 43 YEARS
S/O.JOSE, CHITTILAPPALLY HOUSE, 4TH AVENUE,
AVENUE ROAD, THRISSUR, PIN - 680005
2 JINTO JOSE,
AGED 40 YEARS
S/O.JOSE, CHITTILAPPALLY HOUSE, 4TH AVENUE,
AVENUE ROAD, THRISSUR, PIN - 680005
3 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.P.B.KRISHNAN (SR.)
BY ADV.SRI.MANU VYASAN PETER
W.A.No.986 of 2025
& con. Cases :: 98 ::
2025:KER:46544
BY ADV.SRI.P.B.SUBRAMANYAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 99 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1132 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.1266 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 AND 3:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O. ROAD, THRISSUR,
REPRESENTED BY ITS SECRETARY, PIN - 680001
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O. ROAD, THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONERS AND 1ST RESPONDENT:
1 P.A. ABDUL RAFEEQ,
AGED 54 YEARS
S/O.ABDUL KAREEM HAJI, PONNAMPADIKKAL HOUSE,
VEMBALLUR, DESOM, SREENARAYANAPURAM VILLAGE, P.O.
SANTHIPURAM,KODUNGALLUR TALUK,THRISSUR DISTRICT,
PIN - 680668
2 P.A. MUHAMMED,
AGED 53 YEARS
S/O.ABDUL KAREEM HAJI, PONNAMPADIKKAL HOUSE,
VEMBALLUR DESOM, SREENARAYANAPURAM VILLAGE, P.O.
SANTHIPURAM, KODUNGALLUR TALUK,THRISSUR DISTRICT,
PIN - 680668
3 P.A. ANWAR NISAR,
AGED 50 YEARS
S/O. ABDUL KAREEM HAJI, PONNAMPADIKKAL HOUSE,
VEMBALLUR DESOM, SREENARAYANAPURAM VILLAGE, P.O.
SANTHIPURAM, KODUNGALLUR TALUK, THRISSUR DISTRICT,
PIN - 680668
W.A.No.986 of 2025
& con. Cases :: 100 ::
2025:KER:46544
4 P.A. SHAHIDA,
AGED 51 YEARS
D/O.ABDUL KAREEM HAJI, W/O.KARUMBEETTIL MUHAMMED AMIR,
AYYANTHOLE POST, AYYANTHOLE VILLAGE, THRISSUR TALUK,
THRISSUR DISTRICT, PIN - 680003
5 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, LOCAL
SELF GOVERNMENT DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.P.K.SAJEEV
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 101 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1133 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.1863 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 AND 3:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O.ROAD, THRISSUR,
REPRESENTED BY ITS SECRETARY, PIN - 680001
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O.ROAD, THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONERS AND 1ST RESPONDENT:
1 K.B. MOHANDAS,
AGED 68 YEARS
S/O. BALAKRISHNAN, TC-37/1432, CIVIL LINE ROAD,
POOTHOLE P.O., THRISSUR, PIN - 680004
2 K.B.HARIDAS,
AGED 67 YEARS
S/O. BALAKRISHNAN, KARTHIKA, CIVIL LINE ROAD, POOTHOLE
P.O., THRISSUR, PIN - 680004
3 K.B.PADMADAS,
AGED 65 YEARS
S/O. BALAKRISHNAN, THEERTHDHAM, PADOOKKAD, VIYOOR P.O,
THRISSUR, PIN - 680010
4 K.B. JAYADAS,
AGED 63 YEARS
S/O. BALAKRISHNAN, KOOYATTUVALAPPIL HOUSE, MULLAKKARA
P.O, THRISSUR, PIN - 680583
W.A.No.986 of 2025
& con. Cases :: 102 ::
2025:KER:46544
5 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.SABU GEORGE
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 103 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1134 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.2664 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
NOUSHAD P.A.,
AGED 57 YEARS
S/O.ABDUL RAHIMAN, PUTHIYAVEETIL HOUSE, AVENUE ROAD,
THRISSUR P.O., THRISSUR DISTRICT, KERALA, PIN - 680005
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 104 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1140 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.4227 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 AND 3:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O. ROAD, THRISSUR,
REPRESENTED BY ITS SECRETARY, PIN - 680001
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O. ROAD,THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S):
1 MUHAMMED SHAREEF,
AGED 56 YEARS
S/O.POKKAKILLATH KOYAKKUTTY, ZENATH MANZIL
MUTHUVETTOOR DESOM, GURUVAYOOR AMSOM-VILLAGE-
POST,CHAVAKKAD TALUK, THRISSUR DISTRICT, PIN - 680101
2 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.P.K.SAJEEV
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 105 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1141 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.3684 OF 2024
OF HIGH COURT OF KERALA
APPELLANT/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT/PETITIONER:
1 JOSE PAUL,
AGED 72 YEARS
S/O. C.J. PALU, CHIRIANKANDATH HOUSE, PIPELINE ROAD,
MYLIPADAM, THRISSUR EAST P.O., THRISSUR DISTRICT,
KERALA, PIN - 680005
2 LATHA JOSE,
AGED 67 YEARS
W/O. JOSE PAUL CHIRIANKANDATH, CHIRIANKANDATH HOUSE,
PIPELINE ROAD, MYLIPADAM, THRISSUR EAST P.O., THRISSUR
DISTRICT, KERALA, PIN - 680005
BY ADV.SRI.M.R.DHANIL
BY ADV.SMT.SENITTA P. JOJO
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 106 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1142 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.3136 OF 2024
OF HIGH COURT OF KERALA
APPELLANT/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
RAJAN P.I.,
AGED 64 YEARS
S/O.ITTIACHAN, PELLISSERY HOUSE, PARALAM,
AMMADAM P.O., THRISSUR DISTRICT, KERALA,
PIN - 680563
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 107 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1143 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.3097 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
JOY C. JOHN,
AGED 69 YEARS
S/O. C. V. JOHN, CHEMBUKAVU HOUSE, MUSEUM CROSS LANE
9TH STREET, THRISSUR CITY P.O., THRISSUR DISTRICT,
KERALA, PIN - 680020
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 108 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1144 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.3673 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
THE CHAMBER OF COMMERCE,
REPRESENTED BY ITS SECRETARY GEORGE U. GEORGE,
AGED 61 YEARS, S/O. GEORGE, UMBAVOO HOUSE,
LOURDEPURAM, THRISSUR DISTRICT, KERALA,
PIN - 680005
BY ADV.SRI.M.R.DHANIL
BY ADV.SMT.SENITTA P. JOJO
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 109 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1145 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.2762 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
HALAJAMAL PUTHIYA VEETIL,
AGED 34 YEARS
S/O.JAMAL @ JAMALUDDIN, PUTHIYA VEETIL HOUSE,
KATTOOR P.O., THRISSUR DISTRICT, KERALA, PIN - 680702
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 110 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1146 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.2666 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
NOUSHAD P.A.,
AGED 57 YEARS
S/O. ABDUL RAHIMAN, PUTHIYAVEETIL HOUSE, AVENUE ROAD,
THRISSUR P.O., THRISSUR DISTRICT, KERALA, PIN - 680005
BY ADV.SRI.M.R.DHANIL
BY ADV.SMT.SENITTA P. JOJO
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 111 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1172 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.36263 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 CORPORATION OF THRISSUR,MUNICIPAL OFFICE ROAD,
THRISSUR, REPRESENTED BY ITS SECRETARY, PIN - 680001
2 THE SECRETARY,
CORPORATION OF THRISSUR, MUNICIPAL OFFICE ROAD,
THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 N.V. JOY,
AGED 61 YEARS
S/O.VAREED, NAREPARAMBIL HOUSE, NANU ZHUTHACHAN NAGAR,
VADAKKECHIRA, THRISSUR -680681, REPRESENTED BY HIS
POWER OF ATTORNEY HOLDER V.J. VINCENT, AGED 70 YEARS,
S/O V.P. JOSEPH, VADAKKETHALA HOUSE, PO,
KANDASSANKADAVU, THRISSUR
2 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,
LOCAL SELF GOVERNMENT DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.P.RAMAKRISHNAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 112 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1173 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.25343 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 3:
1 THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, THRISSUR, PIN - 680001
2 SECRETARY, THRISSUR CORPORATION
THRISSUR - 680001 ... IS IMPLEADED AD ADDL.R3 AS
PER ORDER DATED 4.3.2025 IN I.A. 1/2024 IN THE
WP(C)., PIN - 678001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 2ND RESPONDENT:
1 JACOB P.J.,
AGED 67 YEARS
S/O P.C JOSEPH, PANAKKAL HOUSE, WOMENS CLUB ROAD,
CHEMBUKKAVU, THRISSUR DISTRICT, PIN - 680020
2 STATE OF KERALA
REPRESENTED BY SECRETARY, DEPARTMENT OF LOCAL SELF
GOVERNMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.A.R.NIMOD
BY ADV.SRI.M.A.AUGUSTINE
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 113 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1174 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.40984 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1:
THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY,THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 2ND RESPONDENT:
1 SUNOJ KURIAN,
AGED 42 YEARS
S/O. KURIAN, PALAKUNNEL HOUSE, KARITHAMBU,
ATHIRMBUZHA, KOTTAYAM, MANAGING PARTNER OF THE
PARTNERSHIP FIRM M/S HOTEL PARK RESIDENCY,
KOORKKENCHERRY., PIN - 686562
2 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT
OF LOCAL SELF GOVERNMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SMT.JEENA JOSEPH
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 114 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1176 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.5879 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENT:
1 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, PIN - 680001
2 SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
KRISHNAN K.K,
AGED 54 YEARS
S/O. K.K.KALYANASUNDARAM, PRASHANTH NILAYAM,
KAANATUKKARA P.O., THRISSUR DISTRICT, PIN - 680631
BY ADV.SRI.VINAYAK G. MENON
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 115 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1177 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.5533 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENT:
THRISSUR MUNICIPAL CORPORATION,
MUNICIPAL OFFICE ROAD, KURUPPAM, THEKKINKADU MAIDAN,
THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
1 THE TRICHUR DISTRICT CO-OPERATIVE HOSPITAL LIMITED NO.
R.306,
SHORNUR ROAD, THRISSUR, THRISSUR DISTRICT,
REPRESENTED BY ITS SECRETARY-IN-CHARGE, PIN - 680001
2 STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
LOCAL SELF GOVERNMENT DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SMT.NISHA GEORGE
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 116 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1186 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.10329 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
CORPORATION OF THRISSUR,
REPRESENTED BY ITS SECRETARY, THEKINKADU, THRISSUR,
PIN - 680514
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
1 SHIHAB.P.M
AGED 48 YEARS
SON OF MOIDEENSHA, PUTHIYADATH HOUSE,
MUNAKKAKADAVU, KADAPURAM, TTHRISSUR, PIN - 680514
2 STATE OF KERALA
REPRESENTED BY PRINCIPAL SECRETARY, LOCAL SELF
GOVERNMENT THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.N.S.MOHAMMED USMAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 117 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1187 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.9835 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
TRICHUR TOURIST COMPLEX PVT. LTD.,
AGED 69 YEARS
REPRESENTED BY ITS GENERAL MANAGER SASIDHARANK.K.,
S/O.P.K. KUMARAN, SHYAMNIVAS (AMBADY), KUDAVECHOOR
P.O.., KOTTAYAM DISTRICT, KERALA, PIN - 686144
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 118 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1188 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.10254 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
N.G.CHANDRA PRAKASH,
AGED 70 YEARS
S/O. N.P.GOVINDAN, NANDILATH PARAMBIL HOUSE,SASTRI
ROAD, NELLIKUNNU P.O..,THRISSUR DISTRICT, KERALA,
PIN - 680005
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 119 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1189 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.11348 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
LEON VAZHAPILLY ITTIACHEN,
AGED 53 YEARS
S/O. V.L. ITTIACHEN, 3/133, MERLIN,
VAZHAPILLY HOUSE, NELLIKUNNU P.O.,
THRISSUR DISTRICT, KERALA, PIN - 680005
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 120 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1190 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.9661 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
HELENA T.R
AGED 43 YEARS
W/O. PRAMOD KUMAR, NIYA REGENCY, 198/1-2, KANJANI
ROAD, PULLAZHI, CHETTUPUZHA P.O., THRISSUR DISTRICT,
KERALA,, PIN - 680012
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 121 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1192 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.10333 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/1ST RESPONDENT:
CORPORATION OF THRISSUR,
REPRESENTED BY ITS SECRETARY, THEKINKADU, THRISSUR,
PIN - 680514
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 2ND RESPONDENT:
1 MRS.UMBATHUMOL,
AGED 73 YEARS
WIFE OF MOIDEENSHA, PUTHIYADATH HOUSE,
MUNAKKAKADAVU,KADAPURAM, THRISSUR, PIN - 680514
2 STATE OF KERALA,
REPRESENTED BY PRINCIPAL SECRETARY, LOCAL SELF
GOVERNMENT, THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.N.S.MOHAMMED USMAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 122 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1194 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.10587 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
ALUKKAS ENTERPRISES PVT. LTD,
REPRESENTED BY ITS CHAIRMAN/DIRECTOR ALUKKA VARGHESE
JOSE, S/O. ALUKKA JOSEPH VARGHESE, WHITE FIELD,
ALUKKA HOUSE, ARISTO ROAD, EAST FORT P.O.,
THRISSUR DISTRICT, KERALA, PIN - 680005
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 123 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1195 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.9630 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION
OFFICE,THRISSUR DISTRICT,KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
TRICHUR TOWERS HOTEL PVT. LTD.,
AGED 69 YEARS
REPRESENTED BY ITS GENERAL MANAGER SASIDHARAN K.K,
S/O.P.K. KUMARAN,SHYAMNIVAS (AMBADY), KUDAVECHOOR
P.O.KOTTAYAM DISTRICT, KERALA, PIN - 686144
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 124 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1197 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.10793 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THRISSUR MUNICIPAL CORPORATION,
MUNICIPAL OFFICE RD., RUPPAM, THEKKINKADU AIDAN,
THRISSUR, KERALA,REPRESENTED BY ITS SECRETARY,
PIN - 680001
2 THE REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, G6C7+9W6, MUNICIPAL
OFFICE RD., KURUPPAM, THEKKINKADU MAIDAN, THRISSUR,
KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 KALYAN SILKS TRICHUR PVT. LTD,
HAVING ITS REGISTERED ADDRESS AT 4/621/2, KURIACHIRA,
THRISSUR REPRESENTED BY ITS MANAGING DIRECTOR AND
AUTHORISED SIGNATORY SRI. T.P. SEETHARAMAN,
PIN - 686006
2 DEPARTMENT OF LOCAL SELF GOVERNMENT,
REPRESENTED BY ITS SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.ASWIN GOPAKUMAR
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 125 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1198 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.10825 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(s)/RESPONDENTS:
1 THRISSUR MUNICIPAL CORPORATION,
G6C7+9W6, MUNICIPAL OFFICE RD, KURUPPAM, THEKKINKADU
MAIDAN, THRISSUR, KERALA REPRESENTED BY ITS SECRETARY,
PIN - 680001
2 THE REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, G6C7+9W6, MUNICIPAL
OFFICE RD, KURUPPAM, THEKKINKADU MAIDAN, THRISSUR,
KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 T.S. PATTABHIRAMAN,
AGED 71 YEARS
S/O. (LATE) SEETHARAMA IYER,RESIDING AT THRIKKUR
MADOM,SREE RAMA PURI,PUSHPAGIRIAGRAHARAM ROAD,
PUNKUNNAM,THRISSUR, PIN - 680002
2 DEPARTMENT OF LOCAL SELF GOVERNMENT,
REPRESENTED BY ITS
SECRETARY,SECRETARIAT,THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.ASWIN GOPAKUMAR
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 126 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1199 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.6049 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, PIN - 680001
2 SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
KRISHNAN K.K,
AGED 54 YEARS
S/O.K.K.KALYANASUNDARAM, PRASHANTH
NILAYAM,KAANATUKKARA P.O,THRISSUR DISTRICT,
PIN - 680631
BY ADV.SRI.VINAYAK G. MENON
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 127 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1200 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.8622 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT,KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
GEETHA RAMDAS,
AGED 50 YEARS
D/O. PRASANNA RAMDAS, SHANTI, THIRUVAMBADY
TSR P.O,THRISSUR DISTRICT,KERALA, PIN - 680022
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 128 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1202 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.10877 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 TO 4:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O.ROAD, THRISSUR,
REPRESENTED BY ITS SECRETARY, PIN - 680001
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O.ROAD,THRISSUR, PIN - 680001
3 COUNCIL-THRISSUR MUNICIPAL CORPORATION,
M.O.ROAD,THRISSUR DISTRICT,REPRESENTED BY MAYOR,
PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 1ST RESPONDENT:
1 K.RAMAKRISHNAN,
AGED 69 YEARS
S/O.KUNNAMBATH DEVAKY AMMA, RESIDING AT
PRAVEEN,HARISREE VIDYANIDHI NAGAR, POONKUNNAM,
THRISSUR, PIN - 680002
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.K.R.ARUNKRISHNAN
W.A.No.986 of 2025
& con. Cases :: 129 ::
2025:KER:46544
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 130 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1206 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.10534 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
PAUL JOSE ALUKKA,
AGED 51 YEARS
S/O. A.V. JOSE, ALUKKA HOUSE, ARISTO ROAD,
EAST FORT P.O., THRISSUR DISTRICT, KERALA,
PIN - 680005
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 131 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1210 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.11488 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THRISSUR CORPORATION,
MUNICIPAL OFFICE ROAD, THRISSUR REPRESENTED BY ITS
SECRETARY, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, MUNICIPAL OFFICE ROAD,
THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
A.V. JOY,
AGED 67 YEARS
ARANGASSERRY HOUSE, AALUM VETTUVAZHI ROAD,
CHIYYARAM P.O., THRISSUR, PIN - 680026
BY ADV.SRI.K.PAUL KURIAKOSE
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 132 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1214 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.10821 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THRISSUR MUNICIPAL CORPORATION,
G6C7+9W6, MUNICIPAL OFFICE RD,KURUPPAM, THEKKINKADU
MAIDAN,THRISSUR, KERALA REPRESENTED BY SECRETARY,
PIN - 680001
2 THE REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, G6C7+9W6, MUNICIPAL
OFFICE RD, KURUPPAM, THEKKINKADU MAIDAN,THRISSUR,
KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONERS AND 3RD RESPONDENT:
1 T.P.SEETHARAMAN,
AGED 42 YEARS
S/O.T.S.PATTABHIRAMAN,RESIDING AT THRIKKUR
MADOM,PUSHPAGIRI AGRAHARAM,PUNKUNNAM, THRISSUR,
PIN - 680002
2 T.P. RAMACHADRAN,
AGED 38 YEARS
S/O.T.S.PATTABHIRAMAN, THRIKKUR MADOM,
PUSHPAGIRI AGRAHARAM, PUNKUNNAM THRISSUR,
PIN - 680002
3 DEPARTMENT OF LOCAL SELF GOVERNMENT,
REPRESENTED BY ITS SECRETARY, SECRETARIAT,
W.A.No.986 of 2025
& con. Cases :: 133 ::
2025:KER:46544
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.ASWIN GOPAKUMAR
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 134 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1216 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.19369 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
KASHI C.S.,
AGED 50 YEARS
S/O.SUDHAKARAN C.K., CHERAKULAM HOUSE,
OPPOSITE AKKARA HIGH SCHOOL, KUTTANELLUR P.O.,
THRISSUR DISTRICT, KERALA, PIN - 680014
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 135 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1219 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.19285 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THRISSUR CORPORATION, MUNICIPAL OFFICE ROAD THRISSUR,
REPRESENTED BY ITS SECRETARY, PIN - 680001
2 SECRETARY,
THRISSUR MUNICIPAL CORPORATION, MUNICIPAL OFFICE
ROAD,THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
M/S.CASINO HOTELS LIMITED, T.B.ROAD,
THRISSUR REPRESENTED BY ITS GENERAL MANAGER
M/S.CASINO HOTELS LIMITED T.B.ROAD, THRISSUR,
SIJO JOY VARGHESE, S/O.JOY VARGHESE, PIN - 680001
BY ADV.SRI.R.S.KALKURA
BY ADV.SRI.M.S.KALESH
BY ADV.SRI.HARISH GOPINATH
BY ADV.SRI.P.I.NAJUMAL HUSSAIN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 136 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1221 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.19226 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THRISSUR CORPORATION,
MUNICIPAL OFFICE ROAD THRISSUR, REPRESENTED
BY ITS SECRETARY, PIN - 680001
2 SECRETARY,
THRISSUR MUNICIPAL CORPORATION,
MUNICIPAL OFFICE ROAD, THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
M/S. CASINO HOTELS LIMITED,
T.B.ROAD, THRISSUR REPRESENTED BY ITS
GENERAL MANAGER M/S.CASINO HOTELS LIMITED,
T.B.ROAD, THRISSUR, SIJO JOY VARGHESE,
S/O.JOY VARGHESE, PIN - 680021
BY ADV.SRI.R.S.KALKURA
BY ADV.SRI.M.S.KALESH
BY ADV.SRI.HARISH GOPINATH
BY ADV.SRI.P.I.NAJUMAL HUSSAIN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 137 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1226 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.17271 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
TRICHUR KURI SYNDICATE LTD.,
REPRESENTED BY ITS CHAIRMAN, JAISON ANTONY,
AGED 67 YEARS, S/O.ANTONY, ERINJERY HOUSE, HOLY
GARDENS, EAST FORT P.O., THRISSUR DISTRICT, KERALA,
PIN - 680005
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 138 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1229 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12133 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
JACOB A. KANNAMPILLY,
S/O. K.J. ANTONY, KANNAMPILLY HOUSE, MUSEUM ROAD,
GANDHIJI ROAD, THRISSUR CITY P.O., THRISSUR DISTRICT,
KERALA, PIN - 680020
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 139 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1232 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.17988 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
JOSE PAUL,
AGED 72 YEARS
S/O.C.J. PALU, CHIRIANKANDATH HOUSE, PIPELINE ROAD,
MYLIPADAM, THRISSUR EAST P.O., THRISSUR DISTRICT,
KERALA, PIN - 680005
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 140 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1234 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.20606 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THRISSUR CORPORATION, MUNICIPAL OFFICE ROAD THRISSUR,
REPRESENTED BY ITS SECRETARY, PIN - 680001
2 SECRETARY,
THRISSUR MUNICIPAL CORPORATION, MUNICIPAL OFFICE ROAD,
THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
M/S. CASINO HOTELS LIMITED, T.B. ROAD,
THRISSUR, REPRESENTED BY ITS GENERAL MANAGER, M/S.
CASINO HOTELS LIMITED T.B. ROAD, THRISSUR, SIJO JOY
VARGHESE, S/O. JOY VARGHESE, PIN - 680000
BY ADV.SRI.R.S.KALKURA
BY ADV.SRI.M.S.KALESH
BY ADV.SRI.HARISH GOPINATH
BY ADV.SRI.P.I.NAJUMAL HUSSAIN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 141 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1236 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.4264 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENT:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/RESPONDENT:
TRICHUR HEART HOSPITAL LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR PRATHAP
VARKEY PANANDANAM, S/O.PANANDANAM MATHAI VARKEY,
PANANDANAM HOUSE, MISSION QUARTERS ROAD,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 142 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1239 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.20500 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
ABRAHAM CHACKO,
AGED 65 YEARS
S/O.OUSEPH CHACKO PULIMOOTTIL, PULIMOOTTIL, ERANJAL,
KANJIKUZHY, MUTTAMBALAM, KOTTAYAM DISTRICT, KERALA,
PIN - 686004
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 143 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1240 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.20255 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
P.A. ZUBAIR,
S/O. ABDUL KHADER, PARAKKATU VEETIL, CEO,
NANDILATH G. MART, CORPORATE OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 144 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1244 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.20442 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THRISSUR CORPORATION,
MUNICIPAL OFFICE ROAD THRISSUR,
REPRESENTED BY ITS SECRETARY, PIN - 680001
2 SECRETARY,
THRISSUR MUNICIPAL CORPORATION, MUNICIPAL OFFICE ROAD,
THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
M/S.CASINO HOTELS LIMITED,T.B. ROAD,
THRISSUR,REPRESENTED BY ITS GENERAL MANAGER
M/S. CASINO HOTELS LIMITED T.B. ROAD,THRISSUR,
SIJO JOY VARGHESE,S/O. JOY VARGHESE, PIN - 680001
BY ADV.SRI.R.S.KALKURA
BY ADV.SRI.HARISH GOPINATH
BY ADV.SRI.P.I.NAJUMAL HUSSAIN
BY ADV.SRI.M.S.KALESH
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 145 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1245 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.14646 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
MUNICIPAL OFFICE ROAD, THRISSUR,
REPRESENTED BY ITS SECRETARY, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, MUNICIPAL OFFICE ROAD,
THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
M.S.PREM KUMAR
AGED 70 YEARS
S/O.SANKARANKUTTY, PRESIDENT, THRISSUR DISTRICT
MOTOR TRANSPORT OWNERS CO-OPERATIVE SOCIETY
LTD.NO.856, BUILDING NO.36/3811, WEST PALACE ROAD,
THRISSUR-680020, RESIDING AT MANAMMEL HOUSE,
KONATHKUNNU P.O., THRISSUR, PIN - 680123
BY ADV.SRI.SAJEEV KUMAR K. GOPAL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 146 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1246 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.20125 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
RAGHU VATTAPPULLY,
AGED 64 YEARS
S/O.P.K.RAMA PANICKER, HARISREE, T.K.ROAD,
NEAR KERALA VERMA COLLEGE, AYYANTHOLE,
THRISSUR DISTRICT, KERALA, PIN - 680003
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 147 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1247 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.19389 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
TONY A.L.,
AGED 68 YEARS
S/O.LAZAR, 529A (4/590), AKKARAPATTIAKKAL HOUSE,
PUTHURKKARA VAZHI, AYYANTHOLE P.O.,
THRISSUR DISTRICT, KERALA, PIN - 680003
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 148 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1248 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12237 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 AND 3:
1 THE THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, OFFICE OF THE
THRISSUR MUNICIPAL CORPORATION , M O ROAD,
THRISSUR P O, THRISSUR DISTRICT, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, OFFICE OF THE
THRISSUR MUNICIPAL CORPORATION , M O ROAD,
THRISSUR P O, THRISSUR DISTRICT, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONERS AND 1ST RESPONDENT:
1 ANTOS
AGED 50 YEARS
S/O.DEVASSY, RESIDING IN THE ADDRESS CHITTILAPPILLY
KUNNATH HOUSE, WESTERN BAZAR, ARANATTUKARA P O,
THRISSUR DISTRICT,, PIN - 680618
2 DINDA ANTOS,
AGED 40 YEARS
W/O.ANTOS, RESIDING IN THE ADDRESS CHITTILAPPILLY
KUNNATH HOUSE, WESTERN BAZAR, ARANATTUKARA P O,
THRISSUR DISTRICT, PIN - 680618
3 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM DISTRICT, PIN - 685001
W.A.No.986 of 2025
& con. Cases :: 149 ::
2025:KER:46544
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.G.SREEKUMAR (CHELUR)
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 150 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1250 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.8301 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
K.C. KURIAKOSE,
AGED 61 YEARS
S/O. K.C.CHAKKAPPAI, KOLLANOOR HOUSE,
KUNNAMKULAM P.O, THRISSUR DISTRICT, KERALA,
PIN - 680503
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 151 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1251 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.10470 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
PAUL JOSE ALUKKA,
AGED 51 YEARS
S/O. A.V. JOSE, ALUKKA HOUSE,ARISTO ROAD,
EAST FORT P.O.,THRISSUR DISTRICT, KERALA,
PIN - 680005
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 152 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1255 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.4283 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENT:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
JOY C. JOHN,
AGED 69 YEARS
S/O. C. V. JOHN, CHEMBUKAVU HOUSE, MUSEUM CROSS LANE
9TH STREET, THRISSUR CITY P.O., THRISSUR DISTRICT,
KERALA, PIN - 680020
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 153 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1257 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.14640 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
MUNICIPAL OFFICE ROAD,THRISSUR, REPRESENTED BY
ITS SECRETARY, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, MUNICIPAL OFFICE ROAD,THRISSUR,
PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
M.S.PREM KUMAR,
AGED 70 YEARS
S/O. SANKARANKUTTY, PRESIDENT, THRISSUR PRIVATE
BUS OPERATORS ASSOCIATION, BUILDING NO.36/6423,
THRISSUR - 680020,MANAMMEL HOUSE, KONATHKUNNU
P.O.,THRISSUR, PIN - 680123
BY ADV.SRI.SAJEEV KUMAR K. GOPAL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 154 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1259 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.13603 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 ADN 3:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O.ROAD, THRISSUR,
REPRESENTED BY ITS SECRETARY, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O.ROAD, THRISSUR - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 1ST RESPONDENT:
1 KOVILAKAM HOTELS PVT.LTD,
BUILDING NO.3/2000, PATTURAIKKAL,
THRISSUR- REPRESENTED BY ITS CHAIRMAN
GOPALAKRISHNAN.K, PIN - 680022
2 STATE OF KERALA,
REPRESENTED BY THE SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.P.B.SUBRAMANYAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 155 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1265 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12379 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
P.K.ASSANAR
S/O.KUNJUMUHAMED, PUTHIYAVEETTIL HOUSE,
EDATHIRUTHY, KUTTAMANGALAM, THRISSUR DISTRICT,
KERALA, PIN - 680703
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 156 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1274 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.15303 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
ANANTHAKRISHNAN M.G,
AGED 59 YEARS
ANANTHAKRISHNAN M G, MADAMBI HOUSE, PUZHAYORAM
ROAD,MOORKANIKKARA P.O, KOZHUKULLY, THRISSUR,
PIN - 680751
BY ADV.SRI.K.S.HARIHARAN NAIR
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 157 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1278 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.14270 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
ABRAHAM CHACKO
AGED 65 YEARS
S/O.OUSEPH CHACKO PULIMOOTTIL, PULIMOOTTIL, ERANJAL,
KANJIKUZHY, MUTTAMBALAM, KOTTAYAM DISTRICT, KERALA,,
PIN - 686004
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 158 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1280 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.14181 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 AND 3:
1 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, THRISSUR, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION,THRISSUR MUNICIPAL
CORPORATION OFFICE,,THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONERS AND 1ST RESPONDENT:
1 T.K. ABDUL RAHIMAN
AGED 60 YEARS
S/O. KUNHIMOHAMMED, 336, THINDIKKAL HOUSE,
KAIPAMANGALAM, POORIKUZHI, THRISSUR,, PIN - 680681
2 SABANA ISMAI
AGED 38 YEARS
W/O. ISMAIL, ARAKKAPARAMBIL HOUSE, VELLANGALLOOR,
VADAKKUMKARA, THRISSUR,, PIN - 680662
3 SHEHANA MUHAMMED FAHAZ,
AGED 42 YEARS
W/O.MUHAMMED FARHAS POOROTHU HOUSE, PALAVAL SO,
THRISSUR, PIN - 680522
4 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
LOCAL SELF ADMINISTRATION DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
W.A.No.986 of 2025
& con. Cases :: 159 ::
2025:KER:46544
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.T.M.ABDUL LATHEEF
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 160 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1281 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.21205 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O.ROAD, THRISSUR,
REPRESENTED BY ITS SECRETARY, PIN - 680001
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O.ROAD, THRISSUR, PIN - 680001
3 COUNCIL-THRISSUR MUNICIPAL CORPORATION,
M.O.ROAD, THRISSUR DISTRICT, REPRESENTED BY MAYOR,
PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
1 MANNUTHY KODUNGALLURKAVU SREEBHADRA TRUST,
REG. NO.61/VI/2009, HAVING REGISTERED OFFICE AT
MANNUTHY KODUNGALLURKAVU BHAGAVATHY TEMPLE,
OLLUKKARA VILLAGE, MANNUTHY.P.O., THRISSUR DISTRICT,
PIN-680651, REPRESENTED BY ITS PRESENT SECRETARY
LOHIDAKSHAN.V.K., AGED 71 YEARS, S/O.KESAVAN.V.S.,
VELLARAMKUNNATH HOUSE, POST OFFICE, ROAD,
MANNUTHY P.O., THRISSUR DISTRICT,
2 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
W.A.No.986 of 2025
& con. Cases :: 161 ::
2025:KER:46544
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.K.R.ARUN KRISHNAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 162 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1282 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.16010 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 TO 3:
1 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, MUNICIPAL OFFICE ROAD,
KURUPPAM, THEKKINKAD MAIDAN, THRISSUR, PIN - 680001
2 SECRETARY,
THRISSUR MUNICIPAL CORPORATION, MUNICIPAL OFFICE
ROAD,KURUPPAM, THEKKINKAD MAIDAN, THRISSUR,
PIN - 680001
3 MUNICIPAL COUNCIL,
MUNICIPAL OFFICE ROAD, KURUPPAM, THEKKINKAD MAIDAN,
THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT/PETITIONERS AND 4TH RESPONDENT:
1 MUMTHAS ABDUL QADAR,
AGED 66 YEARS
W/O. LATE ABDUL QADAR C.M, DOOR NO.44/1530A, 'NAHAR'
HOUSE, SILVER LANE, ASOKA ROAD, KALOOR, PIN - 682017
2 ABDULLA SAMEER MERSHID,
AGED 46 YEARS
S/O. LATE ABDUL QADAR C.M, NOW RESIDING AT AL-JABRI
TWIN TOWERS B BLOCK, FLAT 302, AL QUASIS 1, P.O. BOX
57487, DUBAI, UAE, REPRESENTED BY POWER OF ATTORNEY
HOLDER - MUMTHAS ABDUL QADAR, W/O.LATE ABDUL QADAR
C.M, DOOR NO.44/1530A, 'NAHAR' HOUSE, SILVER LANE,
ASOKA ROAD, KALOOR, PIN - 682017
W.A.No.986 of 2025
& con. Cases :: 163 ::
2025:KER:46544
3 NADIR ABDUL QADAR,
AGED 40 YEARS
S/O. LATE ABDUL QADAR C.M., NOW RESIDING AT DOOR
NO.44/1530A, 'NAHAR' HOUSE, SILVER LANE, ASOKA ROAD,
KALOOR - 682017, REP. BY POWER OF ATTORNEY HOLDER-
MUMTHAS ABDUL QADAR, W/O. LATE ABDUL QADAR C.M., DOOR
NO.44/1530A, 'NAHAR' HOUSE, SILVER LANE, ASOKA ROAD,
KALOOR
4 HAROON ABDUL QADAR,
AGED 36 YEARS
LATE ABDUL QADAR C.M., NOW RESIDING AT DOOR
NO.44/1530A, 'NAHAR' HOUSE, SILVER LANE, ASOKA ROAD,
KALOOR - 682017 REP. BY POWER OF ATTORNEY HOLDER-
MUMTHAS ABDUL QADAR,W/O. LATE ABDUL QADAR C.M., DOOR
NO.44/1530A, 'NAHAR' HOUSE, SILVER LANE, ASOKA ROAD,
KALOOR
5 STATE OF KERALA,
LOCAL SELF GOVERNMENT DEPARTMENT, REPRESENTED BY
ITS ADDITIONAL CHIEF SECRETARY, SECRETARIAT ANNEX,
4TH FLOOR, G.P.O. THIRUVANANTHAPURAM,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SMT.T.K.SREEKALA
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 164 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1286 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.15396 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
BINDHU ANANTHAKRISHNAN,
AGED 47 YEARS
MADAMBI HOUSE, PUZHAYORAM ROAD, MOORKANIKKARA P.O,
KOZHUKULLY, THRISSUR, PIN - 680751
BY ADV.SRI.K.S.HARIHARAN NAIR
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 165 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1287 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.22384 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 TO 4:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O.ROAD, REPRESENTED BY ITS
SECRETARY, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, M.O. ROAD, THRISSUR,
PIN - 680001
3 THE REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, M.O. ROAD, THRISSUR,
PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENTS)/PETITIONER AND 1ST RESPONDENT:
1 RAJU K.R,
AGED 62 YEARS
S/O RAVEENDRAN NAIR,KURUPPAM PARAMBATH HOUSE,
OMKARAM, POONKUNNAM, POONKUNNAM P.O., THRISSUR
DISTRICT, PIN - 680002
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO LOCAL SELF
GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.ASOK KUMAR K.P.
BY ADV.SRI.ABDUL HAMEED RAFI
BY ADV.SRI.RAKESH S MENON
W.A.No.986 of 2025
& con. Cases :: 166 ::
2025:KER:46544
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 167 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1288 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.23066 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, PIN - 680001
2 SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
SREEKANTH T.A
AGED 64 YEARS
S/O T.K.ANANDARAMAN. KALYANASUNDARAM, RESIDING AT
SAROJ, SREEKALYAN COMPOUND, PUNKUNNAM, THRISSUR
DISTRICT, PIN - 680002
BY ADV.SRI.VINAYAK G. MENON
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 168 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1289 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.23438 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 TO 4:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O. ROAD, THRISSUR
REPRESENTED BY ITS SECRETARY, PIN - 680001
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O. ROAD, THRISSUR, PIN - 680001
3 COUNCIL-THRISSUR MUNICIPAL CORPORATION,
M.O.ROAD, THRISSUR DISTRICT, REPRESENTED BY MAYOR,
PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONERS AND 1ST RESPONDENT:
1 K. RAMAKRISHNAN,
AGED 69 YEARS
S/O. KUNNAMBATH DEVAKY AMMA, RESIDING AT PRAVEEN,
HARISREE VIDYANIDHI NAGAR, POONKUNNAM, THRISSUR,
PIN - 680002
2 STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO LOCAL SELF
GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.K.R.ARUN KRISHNAN
W.A.No.986 of 2025
& con. Cases :: 169 ::
2025:KER:46544
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 170 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1290 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.23522 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR, PIN - 680001
2 SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONERS:
1 ST.FRANCIS XAVIER'S CHURCH,
VIJAYAPURAM, CHEROOR, ENGINEERING COLLEGE.P.O.,
THRISSUR, REPRESENTED BY ITS VICAR, PIN - 680009
2 TRUSTEE,
ST.FRANCIS XAVIER'S CHURCH, VIJAYAPURAM, CHEROOR,
ENGINEERING COLLEGE.P.O., THRISSUR, PIN - 680009
BY ADV.SRI.LINDONS C.DAVIS
BY ADV.SMT.E.U.DHANYA
BY ADV.SRI.RAJITH DAVIS
BY ADV.SMT.CHINJU P. JOYIES
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 171 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1291 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.25845 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/PETITIONERS 2 TO 4:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O.ROAD, THRISSUR
- REPRESENTED BY ITS SECRETARY, PIN - 680001
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O.ROAD, THRISSUR, PIN - 680001
3 COUNCIL-THRISSUR MUNICIPAL CORPORATION,
M.O.ROAD, THRISSUR DISTRICT- REPRESENTED BY MAYOR,
PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 1ST RESPONDENT:
1 N.BABU,
AGED 74 YEARS
S/O.NEELAKANDA PILLAI, SREENILAYAM, MANNATH LANE,
THRISSUR, PIN - 680002
2 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.K.R.ARUN KRISHNAN
W.A.No.986 of 2025
& con. Cases :: 172 ::
2025:KER:46544
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 173 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1292 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.23237 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 AND 3:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O. ROAD, THRISSUR,
REPRESENTED BY ITS SECRETARY, PIN - 680001
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O. ROAD, THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 1ST RESPONDENT:
1 ABIN JOHN,
AGED 46 YEARS
S/O. JOHN, CHETTUPUZHAKARAN HOUSE, CHEMBUKAVU DESOM,
CHEMBUKAVU VILLAGE, THRISSUR TALUK, THRISSUR CITY
POST, THRISSUR DISTRICT, PIN - 680020
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO LOCAL SELF
GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.P.K. SAJEEV
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 174 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1293 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.19944 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 AND 3:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, THRISSUR, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 1ST RESPONDENT:
1 K.P.NELSON,
AGED 57 YEARS
S/O.K.I. PAVUNNY, RESIDING AT KOLLANNUR HOUSE, DOOR
NO.41/2966, JACOB VALLANATTU ROAD, ERNAKULAM, PIN -
682018
2 THE STATE OF KERALA,
REPRESENTED BY PRINCIPAL SECRETARY, LOCAL
ADMINISTRATION DEPARTMENT, GOVERNMENT SECRETARIAT,
STATUE, THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.JAWAHAR JOSE
BY ADV.SRI.VARGHESE J. PUNNACHALIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 175 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1294 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.13948 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 TO 3:
1 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY SECRETARY, THRISSUR CORPORATION OFFICE,
THEKKINKADU MAIDAN, THRISSUR, PIN - 680001
2 SECRETARY,THRISSUR MUNICIPAL CORPORATION,
THRISSUR CORPORATION OFFICE, THEKKINKADU MAIDAN,
THRISSUR, PIN - 680001
3 MUNICIPAL COUNCIL,
MUNICIPAL OFFICE ROAD, KURUPPAM, THEKKINKAD MAIDAN,
THRISSUR,REPRESENTED BY ITS CHAIRMAN, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 4TH RESPONDENT:
1 K M BHAVANI,
AGED 57 YEARS
D/O.MADHAVAN, KUMARANCHIRA HOUSE,EAST FORT P.O,
CHEMBUKKAVU VILLAGE,THRISSUR TALUK, THRISSUR
DISTRICT,KERALA, PIN - 680005
2 STATE OF KERALA,
REPRESENTED BY ITS ADDITIONAL CHIEF SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT, SECRETARIAT ANNEX,
4TH FLOOR, G.P.O. THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.SARATH BABU KOTTAKKAL
W.A.No.986 of 2025
& con. Cases :: 176 ::
2025:KER:46544
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 177 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1295 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.21439 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 AND 3:
1 THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION CORPORATION OFFICE, THRISSUR,
PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 1ST RESPONDENT:
1 P. A. JOSE,
AGED 74 YEARS
S/O.LATE ANTONY PAYAPILLI HOUSE, PUTHANANGADI,
THIRUVATHUKKAL (PO), KOTTAYAM, MANAGING DIRECTOR,
M/S. JOSCO BULLION TRADERS (P) LIMITED, PIN - 686003
2 STATE OF KERALA,
REPRESENTED BY ITS PRINCIPAL SECRETARY TO THE
GOVERNMENT, LOCAL SELF GOVERNMENT
DEPARTMENT,GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.BINOY VASUDEVAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 178 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1298 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12719 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY,CORPORATION
OFFICE,THRISSUR, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION,CORPORATION OFFICE, THRISSUR,
PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
K.P.KURIAN,
AGED 61 YEARS
S/O.K.M.PORINJU, KANGAPPADAN HOUSE, VILVATTOM,
ANAPPARA, RAMAVARMAPURAM P.O, THRISSUR DISTRICT,
PIN - 680631
BY ADV.SRI.BINOY VASUDEVAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 179 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1299 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12899 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, PIN - 680001
2 SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
KRISHNAN K.K.,
AGED 54 YEARS
S/O. K.K. KALYANASUNDARAM, PRASHANTH NILAYAM,
KAANATUKKARA P.O., THRISSUR DISTRICT, PIN - 680631
BY ADV.SRI.VINAYAK G. MENON
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 180 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1301 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.21740 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONERS:
1 ASLAM PUTHUVEETTIL ABDUL RAHIMAN
AGED 52 YEARS
S/O. ABDUL RAHIMAN, PUTHUVEETTIL RESIDENCE, MYTHRI
PARK, AYYANTHOLE P.O., THRISSUR DISTRICT, KERALA,
PIN - 680003
2 MUMTAZ ABDUL REHMAN PUTHUVITEEL,
W/O. ABDUL REHMAN, OPP. MAZGAON POST OFFICE, SAIFEE
PARK, C WING, 10TH FLR, R NO.1004, MAZAGAON, MUMBAI,
MAHARASHTRA,, PIN - 400010
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 181 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1302 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.21016 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
C.A. SHAHUL HAMEED
AGED 54 YEARS
C/O. C.S. ABDUL RAHIMAN, 06/446-A CHIRAKUZHI HOUSE,
MANITHARA, AVANUR P.O., THRISSUR DISTRICT, KERALA,,
PIN - 680541
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 182 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1303 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.30800 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 AND 3:
1 THE THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, OFFICE OF THE THRISSUR
MUNICIPAL CORPORATION, M O ROAD THRISSUR P O, THRISSUR
DISTRICT, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION,OFFICE OF THE THRISSUR
MUNICIPAL CORPORATION,M O ROAD THRISSUR P O,THRISSUR
DISTRICT, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 1ST RESPONDENT:
1 OUSEPH,
AGED 72 YEARS
S/O ANTONY, RESIDING IN THE ADDRESS THERATTIL HOUSE,
ARANATTUKARA P O, THRISSUR DISTRICT, PIN - 680618
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.G.SREEKUMAR (CHELUR)
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 183 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1304 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.31328 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
LAKSHMIKUTTY NARAYANAN,
AGED 77 YEARS
W/O.C.N. APPU,SHEETHAL,PERINGAVU P.O., THRISSUR
DISTRICT, KERALA, PIN - 680008
BY ADV.SRI.M.R.DHANIL
BY ADV.SMT.SENITTA P. JOJO
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 184 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1306 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12959 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MUNICIPAL CORPORATION OF THRISSUR,
THRISSUR,REPRESENTED BY ITS SECRETARY,MUNICIPAL
OFFICE, SWARAJ ROUND,THRISSUR, PIN - 680001
2 SECRETARY,
CORPORATION OF THRISSUR, THRISSUR, MUNICIPAL OFFICE,
SWARAJ ROUND, THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 1ST RESPONDENT:
1 LEO DISTRIBUTORS,
REP. BY PARTNER USHA PATTABHIRAMAN,N.H.BYPASS, LEO
LOGISTIC PARK,KUTTENALLOOR, THRISSUR, PIN - 680014
2 STATE OF KERALA,
REPRESENTED BY THE PRINCIPAL SECRETARY, LOCAL SELF
GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.ANIL SIVARAMAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 185 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1309 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.30309 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 TO 3:
1 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY SECRETARY, THRISSUR CORPORATION OFFICE,
THEKKINKADU MAIDAN, THRISSUR, PIN - 680001
2 SECRETARY,
THRISSUR CORPORATION OFFICE, THEKKINKADU MAIDAN,
THRISSUR, PIN - 680001
3 MUNICIPAL COUNCIL,
REPRESENTED BY SECRETARY, THRISSUR CORPORATION
OFFICE,THEKKINKADU MAIDAN, THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 4TH RESPONDENT:
1 THRISSUR SERVICE CO-OPERATIVE BANK LTD. NO. 1097,
AGED 48 YEARS
REPRESENTED BY ITS SECRETARY, NISHA C.R., W/O.BIJU V.
N., VYSAPPATT HOUSE, P.O. MADAKKATHARA, MANNUTHY,
THRISSUR, KERALA, 680651, THE SECRETARY IN CHARGE,
THRISSUR SERVICE COOPERATIVE, P.O. OLLUR, THRISSUR,
KERALA-680306, THRISSUR SERVICE CO-OPERATIVE BANK LTD.
NO.1097, THRISSUR, KERALA, PIN - 680002
2 STATE OF KERALA,
LOCAL SELF GOVERNMENT DEPARTMENT, REPRESENTED BY
ITS ADDITIONAL CHIEF SECRETARY, SECRETARIAT ANNEX,
4TH FLOOR, G.P.O. THIRUVANANTHAPURAM, PIN - 695001
W.A.No.986 of 2025
& con. Cases :: 186 ::
2025:KER:46544
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.SARATH BABU KOTTAKKAL
BY ADV.SMT.ARCHANA VIJAYAN
BY ADV.SRI.E.ADITHYAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 187 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1313 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.21830 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION,CORPORATION OFFICE,THRISSUR
DISTRICT,KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
P.A. ZUBAIR,
S/O. ABDUL KHADER, PARAKKATU VEETIL, CEO, NANDILATH G.
MART, CORPORATE OFFICE, THRISSUR DISTRICT, KERALA,
PIN - 680001
BY ADV.SRI.M.R.DHANIL
BY ADV.SMT.SENITTA P. JOJO
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 188 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1314 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.25629 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
ABRAHAM CHACKO,
AGED 65 YEARS
S/O. OUSEPH CHACKO PULIMOOTTIL, PULIMOOTTIL, ERANJAL,
KANJIKUZHY, MUTTAMBALAM, KOTTAYAM DISTRICT, KERALA,
PIN - 686004
BY ADV.SRI.M.R.DHANIL
BY ADV.SMT.SENITTA P. JOJO
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 189 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1315 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.25910 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 AND 3:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O.ROAD, THRISSUR-680001,
REPRESENTED BY ITS SECRETARY
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O.ROAD, THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 1ST RESPONDENT:
1 SREELEKSHMI.P.U.,
AGED 44 YEARS
W/O.JAYAN K MOHAN, RESIDING 5A- 5TH FLOOR, ENARC
APARTMENTS,MARAR ROAD THRISSUR, PIN - 680001
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT,SECRETARIAT,THIRUVANANTHAPURAM, PIN -
695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.K.R.ARUN KRISHNAN
BY ADV.SRI.JISSMON A. KURIAKOSE
BY ADV.SRI.SUDEEP ARAVIND PANICKER
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 190 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1317 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.38067 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 AND 3:
1 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY,MUNICIPAL OFFICE,
M.O.ROAD, THRISSUR, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, MUNICIPAL
OFFICE,M.O.ROAD, THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 1ST RESPONDENT:
1 T.N. GOPINATHAN,
AGED 80 YEARS
S/O. NARAYANAN EZHUTHACHAN, RESIDING AT 'SRIVARI',
THIRUVAMBADI ROAD, THIRUVAMBADI P.O., THRISSUR
DISTRICT, PIN - 680022
2 STATE OF KERALA,
REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY, LOCAL
SELF GOVERNMENT (RC) DEPARTMENT,GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.V.N.HARIDAS
BY ADV.SRI.SAIFUDEEN T.S
BY ADV.SMT.B.SHAMEERA
BY ADV.SMT.NIMISHAMOL SASIDHARAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 191 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1318 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.38783 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 AND 3:
1 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, MUNICIPAL OFFICE ROAD,
KURUPPAM, THEKKINKADU MAIDAN, THRISSUR, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, MUNICIPAL OFFICE ROAD,
KURUPPAM, THEKKINKADU MAIDAN, THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONERS AND 3RD RESPONDENT:
1 PARAMEKKAVU DEVASWOM,
ROUND EAST, CHEMBUKKAVU VILLAGE, THRISSUR TALUK,
THRISSUR DISTRICT, PIN CODE-680 001, REPRESENTED BY
ITS SECRETARY, G.RAJESH S/O.V.G.PODUVAL, RESIDING AT
CHANDRA VILLA, CHEMBUKKAVU VILLAGE, KEERAKULANGARA
DESOM, EAST FORT P.O., THRISSUR TALUK, THRISSUR
DISTRICT
2 STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
LOCAL SELF GOVERNMENT DEPARTMENT ,SECRETARIAT,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.SHIBU JOSEPH
BY ADV.SRI.SAYED MANSOOR BAFAKHY THANGAL
W.A.No.986 of 2025
& con. Cases :: 192 ::
2025:KER:46544
BY ADV.SMT.VRINDA BABU
BY ADV.SRI.SARATH VISWANATHAN
BY ADV.SRI.AMAN MANZOOR
BY ADV.SRI.SIDHARTH P.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 193 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1319 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.34359 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
BALACHANDRAN C.,
AGED 66 YEARS
S/O. P.K. BHASKARA MENON, CHANGARANGATH HOUSE,
SHIRDHI AVENUE, KOLAZHY, THRISSUR DISTRICT, KERALA,
PIN - 680010
BY ADV.SRI.M.R.DHANIL
BY ADV.SMT.SENITTA P. JOJO
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 194 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1320 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.30070 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY SECRETARY, THRISSUR CORPORATION OFFICE,
THEKKINKADU MAIDAN, THRISSUR, PIN - 680001
2 SECRETARY,
THRISSUR CORPORATION OFFICE, THEKKINKADU MAIDAN,
THRISSUR, PIN - 680001
3 MUNICIPAL COUNCIL,
REPRESENTED BY SECRETARY, THRISSUR CORPORATION OFFICE,
THEKKINKADU MAIDAN, THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
1 THRISSUR SERVICE CO-OPERATIVE BANK LTD NO. 1097,
REPRESENTED BY ITS SECRETARY, NISHA C.R., AGED 48,
W/O.BIJU V.N, VYSAPPATT HOUSE, P.O., MADAKKATHARA,
MANNUTHY, THRISSUR, KERALA, 680651, THE SECRETARY IN
CHARGE, THRISSUR SERVICE COOPERATIVE, P.O OLLUR,
THRISSUR, KERALA - 680 306, THRISSUR SERVICE
CO-OPERATIVE BANK LTD NO.1097,THRISSUR,KERALA,
PIN - 680002
2 STATE OF KERALA,
LOCAL SELF GOVERNMENT DEPARTMENT, REPRESENTED BY ITS
ADDITIONAL CHIEF SECRETARY, SECRETARIAT ANNEX, 4TH
FLOOR, G.P.O., THIRUVANANTHAPURAM, PIN - 695001
W.A.No.986 of 2025
& con. Cases :: 195 ::
2025:KER:46544
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.SARATH BABU KOTTAKKAL
BY ADV.SMT.ARCHANA VIJAYAN
BY ADV.SRI.E.ADITHYAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 196 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1321 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.30230 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESONDENTS 1 TO 3:
1 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY SECRETARY, THRISSUR CORPORATION OFFICE,
THEKKINKADU MAIDAN, THRISSUR, PIN - 680001
2 SECRETARY,
THRISSUR CORPORATION OFFICE, THEKKINKADU MAIDAN,
THRISSUR, PIN - 680001
3 MUNICIPAL COUNCIL,
REPRESENTED BY SECRETARY, THRISSUR CORPORATION OFFICE,
THEKKINKADU MAIDAN, THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 4TH RESPONDENT:
1 THRISSUR SERVICE CO-OPERATIVE BANK LTD NO. 1097,
AGED 48 YEARS
REPRESENTED BY ITS SECRETARY, NISHA C.R., W/O. BIJU V.
N, VYSAPPATT HOUSE, P.O., MADAKKATHARA, MANNUTHY,
THRISSUR, KERALA, 680651, THE SECRETARY IN CHARGE,
THRISSUR SERVICE COOPERATIVE, P.O OLLUR, THRISSUR,
KERALA - 680 306, THRISSUR SERVICE CO-OPERATIVE BANK
LTD NO.1097, THRISSUR, KERALA, PIN - 680002
2 STATE OF KERALA
LOCAL SELF GOVERNMENT DEPARTMENT, REPRESENTED BY
ITS ADDITIONAL CHIEF SECRETARY, SECRETARIAT ANNEX,
4TH FLOOR, G.P.O. THIRUVANANTHAPURAM,
THIRUVANANTHAPURAM, PIN - 695001
W.A.No.986 of 2025
& con. Cases :: 197 ::
2025:KER:46544
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.SARATH BABU KOTTAKKAL
BY ADV.SMT.ARCHANA VIJAYAN
BY ADV.SRI.E.ADITHYAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 198 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1322 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.30582 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 AND 3:
1 THE THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, OFFICE OF THE THRISSUR
MUNICIPAL CORPORATION , M O ROAD, THRISSUR P.O,
THRISSUR DISTRICT, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, OFFICE OF THE
THRISSUR MUNICIPAL CORPORATION , M O ROAD
THRISSUR P.O, THRISSUR DISTRICT, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONERS AND 1ST RESPONDENT:
1 MARIAMMA
AGED 71 YEARS
THERATTIL HOUSE, ARANATTUKARA P.O, THRISSUR DISTRICT,
PIN - 680618
2 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM
DISTRICT, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.G.SREEKUMAR (CHELUR)
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 199 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1323 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.32942 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR, PIN - 680001
2 SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
K.A.PADMAKUMAR
AGED 57 YEARS
S/O.K.NARAYANAN NAIR, CHAIRMAN & MANAGING DIRECTOR,
THRISSUR BUILDERS PVT. LTD., OFFICE AT 37/2, 399/3,
TBPL ARCADE, NEAR VYDUTHI BHAVAN, KOTTAPPURAM,
THRISSUR DISTRICT, PIN - 680004
BY ADV.SRI.LINDONS C.DAVIS
BY ADV.SMT.E.U.DHANYA
BY ADV.SRI.RAJITH DAVIS
BY ADV.SMT.CHINJU P. JOYIES
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 200 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1325 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.30157 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 TO 3:
1 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, MUNICIPAL OFFICE ROAD,
KURUPPAM, THEKKINKAD MAIDAN, THRISSUR, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT/PETITIONER:
NOUSHAD P. A
AGED 57 YEARS
S/O. ABDUL RAHIMAN, PUTHIYAVEETIL HOUSE, AVENUE ROAD,
THRISSUR P.O., THRISSUR DISTRICT,KERALA, PIN - 680005
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 201 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1328 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.8023 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY, THRISSUR CORPORATION,
CORPORATION OFFICE, THRISSUR DISTRICT, KERALA,
PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
MIRAJ DIVAKARAN PARAYIL
AGED 51 YEARS
S/O. DIVAKARAN PARAYIL, PARAYIL HOUSE, PARAYIL LANE,
M.G.RROAD, POOTHOLE S.O, THRISSUR DISTRICT, PIN -
680004
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 202 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1329 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.29725 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT,KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
NOUSHAD P. A
AGED 57 YEARS
S/O. ABDUL RAHIMAN, PUTHIYAVEETIL HOUSE, AVENUE ROAD,
THRISSUR P.O., THRISSUR DISTRICT, KERALA, PIN - 680005
BY ADV.SRI.M.R.DHANIL
BY ADV.SMT.SENITTA P. JOJO
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 203 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1330 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.30258 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 TO 3:
1 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY SECRETARY, THRISSUR CORPORATION OFFICE,
THEKKINKADU MAIDAN, THRISSUR, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION OFFICE, THEKKINKADU MAIDAN,
THRISSUR, PIN - 680001
3 MUNICIPAL COUNCIL,
MUNICIPAL OFFICE ROAD, KURUPPAM, THEKKINKAD MAIDAN,
THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 4TH RESPONDENT:
1 THRISSUR SERVICE CO-OPERATIVE BANK LTD NO.1097
REPRESENTED BY ITS SECRETARY IN CHARGE, NISHA C.R.,
W/O BIJU V.N, VYSAPPATT HOUSE, P.O MADAKKATHARA,
MANNUTHY, THRISSUR, KERALA, 680651, THRISSUR SERVICE
COOPERATIVE, P.O OLLUR, THRISSUR, KERALA, PIN - 680002
2 STATE OF KERALA,
LOCAL SELF GOVERNMENT DEPARTMENT, REPRESENTED BY
ITS ADDITIONAL CHIEF SECRETARY, SECRETARIAT ANNEX,
4TH FLOOR, G.P.O. THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.G.SREEKUMAR (CHELUR)
W.A.No.986 of 2025
& con. Cases :: 204 ::
2025:KER:46544
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 205 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1332 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.33956 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 TO 4:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O.ROAD, THRISSUR -
REPRESENTED BY ITS SECRETARY, PIN - 680001
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O.ROAD, THRISSUR, PIN - 680001
3 COUNCIL-THRISSUR MUNICIPAL CORPORATION,
M.O.ROAD, THRISSUR DISTRICT, REPRESENTED BY MAYOR,
PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 1ST RESPONDENT:
1 OLLUKKARA SERVICE CO-OPERATIVE BANK LTD NO. 544,
AGED 45 YEARS
REPRESENTED BY ITS SECRETARY SUBIN. E.
HARIDAS,MANNUTHY P.O, THRISSUR DISTRICT - 680 651,
SON OF E.R. HARIDAS, ETTUNGALPADY HOUSE, OLLUKKARA
P.O, KALATHODE, THRISSUR DISTRICT, PIN - 680655
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.K.R.ARUN KRISHNAN
BY ADV.SRI.JUSSMON A KURIAKOSE
BY ADV.SRI.SIDHARTHAN M.T.
BY ADV.SRI.SANAL C.S.
W.A.No.986 of 2025
& con. Cases :: 206 ::
2025:KER:46544
BY ADV.SMT.DEEPA K. RADHAKRISHNAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 207 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1333 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.30237 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 TO 3:
1 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY SECRETARY, THRISSUR CORPORATION OFFICE,
THEKKINKADU MAIDAN, THRISSUR, PIN - 680001
2 SECRETARY,
THRISSUR CORPORATION OFFICE,THEKKINKADU
MAIDAN,THRISSUR, PIN - 680001
3 MUNICIPAL COUNCIL,
REPRESENTED BY SECRETARY, THRISSUR CORPORATION OFFICE,
THEKKINKADU MAIDAN, THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 4TH RESPONDENT:
1 THRISSUR SERVICE CO-OPERATIVE BANK LTD NO.1097,
AGED 48 YEARS
REPRESENTED BY ITS SECRETARY, NISHA C.R.,
W/O.BIJU V. N, VYSAPPATT HOUSE, P.O MADAKKATHARA,
MANNUTHY, THRISSUR, KERALA, 680651, THE SECRETARY
IN CHARGE, THRISSUR SERVICE COOPERATIVE, P.O OLLUR,
THRISSUR, KERALA 680306, THRISSUR SERVICE
CO-OPERATIVE BANK LTD NO.1097, THRISSUR, KERALA,
PIN - 680002
2 STATE OF KERALA,
LOCAL SELF GOVERNMENT DEPARTMENT, REPRESENTED BY ITS
ADDITIONAL CHIEF SECRETARY, SECRETARIAT ANNEX,
4TH FLOOR, G.P.O.THIRUVANANTHAPURAM, PIN - 695001
W.A.No.986 of 2025
& con. Cases :: 208 ::
2025:KER:46544
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.SARATH BABU KOTTAKKAL
BY ADV.SMT.ARCHANA VIJAYAN
BY ADV.SRI.E.ADITHYAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 209 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1334 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.30233 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 TO 3:
1 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY SECRETARY, THRISSUR CORPORATION OFFICE,
THEKKINKADU MAIDAN, THRISSUR, PIN - 680001
2 SECRETARY,
THRISSUR MUNICIPAL CORPORATION, THRISSUR CORPORATION
OFFICE, THEKKINKADU MAIDAN, THRISSUR, PIN - 680001
3 MUNICIPAL COUNCIL,
MUNICIPAL OFFICE ROAD, KURUPPAM, THEKKINKAD MAIDAN,
THRISSUR,REPRESENTED BY ITS SECRETARY, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 4TH RESPONDENT:
1 THRISSUR SERVICE CO-OPERATIVE BANK LTD NO.1097,
REPRESENTED BY ITS SECRETARY, THRISSUR SERVICE
CO-OPERATIVE BANK LTD NO. 1097, THRISSUR, KERALA,
PIN - 680002
2 STATE OF KERALA,
LOCAL SELF GOVERNMENT DEPARTMENT, REPRESENTED BY
ITS ADDITIONAL CHIEF SECRETARY, SECRETARIAT ANNEX,
4TH FLOOR, G.P.O. THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.SARATH BABU KOTTAKKAL
BY ADV.SMT.ARCHANA VIJAYAN
BY ADV.SRI.E.ADITHYAN
W.A.No.986 of 2025
& con. Cases :: 210 ::
2025:KER:46544
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 211 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1335 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.13091 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR, PIN - 680001
2 SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
ST. SEBASTIAN CHURCH,
NELLIKKUNNU.P.O., THRISSUR, REPRESENTED BY ITS VICAR,
PIN - 680005
BY ADV.SRI.LINDONS C.DAVIS
BY ADV.SMT.E.U.DHANYA
BY ADV.SRI.RAJITH DAVIS
BY ADV.SMT.CHINJU P. JOYIES
BY ADV.SMT.N.S.SHAMILA
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 212 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1336 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.29422 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
NOUSHAD P. A,
AGED 57 YEARS
S/O.ABDUL RAHIMAN, PUTHIYAVEETIL HOUSE,
AVENUE ROAD,THRISSUR P.O., THRISSUR DISTRICT,
KERALA, PIN - 680005
BY ADV.SRI.M.R.DHANIL
BY ADV.SMT.SENITTA P. JOJO
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 213 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1337 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.3150 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONERS:
P.T. KRISHNADAS,
AGED 73 YEARS
S/O.N.T.UNNIKRISHNAN NAMBIAR, SOUPARNIKA, 32,
18/524 (TC 37/1306), SANTHI NAGAR,
THRISSUR DISTRICT, KERALA, PIN - 680003
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 214 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1338 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.30307 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 TO 3:
1 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY SECRETARY, THRISSUR CORPORATION OFFICE,
THEKKINKADU MAIDAN, THRISSUR, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION OFFICE, THEKKINKADU MAIDAN,
THRISSUR, PIN - 680001
3 THE MUNICIPAL COUNCIL,
MUNICIPAL OFFICE ROAD, KURUPPAM, THEKKINKAD MAIDAN,
THRISSUR, REPRESENTED BY SECRETARY, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 4TH RESPONDENT:
1 THRISSUR SERVICE CO-OPERATIVE BANK LTD. NO.1097,
REPRESENTED BY ITS SECRETARY, NISHA C.R.,
AGED 48, W/O.BIJU V.N, VYSAPPATT HOUSE, P.O.
MADAKKATHARA, MANNUTHY, THRISSUR, KERALA-680651,
THE SECRETARY IN CHARGE, THRISSUR SERVICE
CO- PERATIVE, P.O. OLLUR, THRISSUR, KERALA- 680306,
THRISSUR SERVICE CO-OPERATIVE BANK LTD.NO.1097,
THRISSUR, KERALA, PIN - 680002
2 STATE OF KERALA
LOCAL SELF GOVERNMENT DEPARTMENT, REPRESENTED
BY ITS ADDITIONAL CHIEF SECRETARY, SECRETARIAT
ANNEX, 4TH FLOOR, G.P.O. THIRUVANANTHAPURAM,
THIRUVANANTHAPURAM, PIN - 695001
W.A.No.986 of 2025
& con. Cases :: 215 ::
2025:KER:46544
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.SARATH BABU KOTTAKKAL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 216 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1345 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.16464 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THE THRISSUR MUNICIPAL CORPORATION,
REP. BY ITS SECRETARY, CORPORATION OFFICE, THRISSUR,
PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 3RD RESPONDENT:
1 K.A.FRANCIS,
AGED 57 YEARS
SON OF ANTHONY, KULANGARA HOUSE, CHETTUPUZHA DESOM,
PULLAZHY VILLAGE, PO.CHETTUPUZHA,THRISSUR DISTRICT,
PIN - 680012
2 THE STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT, LOCAL
ADMINISTRATION DEPARTMENT, THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.R.PARTHASARATHY
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 217 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1347 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.29663 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT,KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
NOUSHAD P. A.,
AGED 57 YEARS
S/O. ABDUL RAHIMAN, PUTHIYAVEETIL HOUSE, AVENUE ROAD,
THRISSUR P.O., THRISSUR DISTRICT, KERALA, PIN - 680005
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 218 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1349 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.13258 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 AND 3:
1 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, MUNICIPAL CORPORATION
OFFICE, THRISSUR, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, MUNICIPAL CORPORATION
OFFICE,THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 1ST RESPONDENT:
1 GEETHA,
AGED 58 YEARS
W/O.SIVARAMAN,PALLISERY
HOUSE,THAMARAPPILLY,MULLASSERY,PUVATHUR, THRISSUR,
PIN - 680508
2 STATE OF KERALA,
REPRESENTED BY THE SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.K.SUDHINKUMAR
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 219 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1351 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.18420 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 TO 3:
1 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, MUNICIPAL OFFICE ROAD,
KURUPPAM, THEKKINKADU MAIDAN, TRISSUR, KERALA,
PIN - 680001
2 SECRETARY,
THRISSUR MUNICIPAL CORPORATION, KURUPPAM,
THEKKINKADU MAIDAN, TRISSUR, KERALA, PIN - 680001
3 MUNICIPAL COUNCIL,
THRISSUR MUNICIPAL CORPORATION, REPRESENTED BY
SECRETARY THEKKINKADU MAIDAN, KURUPPAM, TRISSUR,
KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 4TH RESPONDENT:
1 JALAJAM SOMAPALAN,
AGED 67 YEARS
W/O. SOMAPALAN ,POTTEKATT HOUSE, VADANAPALLY,
THRITHALLUR WEST, THRISSUR, KERALA, PIN - 680619
2 STATE OF KERALA,
LOCAL SELF GOVERNMENT DEPARTMENT, REPRESENTED
BY ITS ADDITIONAL CHIEF SECRETARY, SECRETARIAT
ANNEX, 4TH FLOOR, G.P.O. THIRUVANANTHAPURAM,
THIRUVANANTHAPURAM, PIN - 695001
W.A.No.986 of 2025
& con. Cases :: 220 ::
2025:KER:46544
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.AKHIL SURESH
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 221 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1352 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.15064 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION,CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
LAKSHMIKUTTY NARAYANAN,
AGED 77 YEARS
W/O.C.N.APPU, SHEETHAL, PERINGAVU P.O.,
THRISSUR DISTRICT, KERALA, PIN - 680008
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 222 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1353 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.39104 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 TO 3:
1 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, MUNICIPAL OFFICE ROAD,
KURUPPAM, THEKKINKADU MAIDAN, THRISSUR, KERALA,
PIN - 680001
2 SECRETARY,
THRISSUR MUNICIPAL CORPORATION, MUNICIPAL OFFICE ROAD,
KURUPPAM, THEKKINKADU MAIDAN, THRISSUR, KERALA, PIN -
680001
3 MUNICIPAL COUNCIL,
THRISSUR MUNICIPAL CORPORATION, MUNICIPAL OFFICE ROAD,
KURUPPAM, THEKKINKADU MAIDAN, THRISSUR, KERALA, PIN -
680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONERS AND 4TH RESPONDENT:
1 TRICHUR TENNIS TRUST,
REPRESENTED BY ITS SECRETARY, TENNIS & SPORTS
ACADEMY, PUNKUNNAM P.O, PUZHAKKAL, THRISSUR, KERALA,
PIN - 680306
2 STATE OF KERALA
LOCAL SELF GOVERNMENT DEPARTMENT, REPRESENTED BY
ITS ADDITIONAL CHIEF SECRETARY, SECRETARIAT ANNEX,
4TH FLOOR, G.P.O. THIRUVANANTHAPURAM, PIN - 695001
W.A.No.986 of 2025
& con. Cases :: 223 ::
2025:KER:46544
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.AKHIL SURESH
BY ADV.SMT.KALLIYANI KRISHNA B.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 224 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1354 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.38454 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
KURUPPAM, THEKKINKADU MAIDAN, THRISSUR, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION , CORPORATION OFFICE,
KURUPPAM, THEKKINKADU MAIDAN, THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
FATHIMA K MUHAMMAD,
AGED 45 YEARS
W/O.MUHAMMAD, POONKUNNA, KOTTAPURAM, THRISSUR,
PIN - 680667
BY ADV.SRI.VISHNU NARAYANAN
BY ADV.SMT.THEJALAKSHMI R.S.
BY ADV.SMT.ANGEL WILSON E.
BY ADV.SMT.SHENI KRISHNA R.N.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 225 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1358 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.37429 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)PETITIONERS:
1 ARAVIND K.V.P.
AGED 48 YEARS
S/O.VENUGOPALAN K., KIDANGAPPILLY HOUSE,
RM CO APARTMENT, 5TH BLOCK, 9/200/31 PULLAZHI P.O.,
MANAKKODY, THRISSUR DISTRICT, KERALA,
PIN - 680012
2 JOBY K.J
AGED 44 YEARS
S/O.JOSE, KOLLANNUR HOUSE, SASTHRI LANE,
ARANATTUKARA,AYYANTHOLE P.O.THRISSUR DISTRICT,
PIN - 680003
3 K. P. SIMON
AGED 81 YEARS
S/O.PAULOSE, KUTTIKKAT HOUSE, MUNDUR P.O., ANJUR,
THRISSUR DISTRICT,KERALA, PIN - 680541
4 FEJISH LAL,
W.A.No.986 of 2025
& con. Cases :: 226 ::
2025:KER:46544
AGED 47 YEARS
S/O.LAZAR LAL, CHUNGATH HOUSE, KANJANI ROAD,
OLARIKKARA, PULLAZHI P.O., MANAKKODY, THRISSUR
DISTRICT, KERALA, PIN - 680012
5 STANLY DAVIS
AGED 45 YEARS
S/O. DAVIS, KANJIRATHINGAL HOUSE,PULLAZHI P.O.,
MANAKKODY, THRISSUR DISTRICT, KERALA, PIN - 680012
6 VELAYI
AGED 72 YEARS
W/O.RAMAKRISHNAN, SSR HOUSE, KANIYARKODE, THRISSUR
DISTRICT, KERALA, PIN - 680594
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 227 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1359 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.42384 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THRISSUR CORPORATION, MUNICIPAL OFFICE ROAD,
THRISSUR, REPRESENTED BY ITS SECRETARY, PIN - 680001
2 SECRETARY,
THRISSUR MUNICIPAL CORPORATION, MUNICIPAL OFFICE ROAD,
THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
M/S.CASINO CULTURAL AUDITORIUM LIMITED,
T.B.ROAD, THRISSUR, KERALA -REPRESENTED BY ITS
GENERAL MANAGER SIJO JOY VARGHESE, S/O.JOY VARGHESE,
M/S.CASINO HOTELS LIMITED T.B. ROAD,THRISSUR,
PIN - 680021
BY ADV.SRI.R.S.KALKURA
BY ADV.SRI.M.S.KALESH
BY ADV.SRI.HARISH GOPINATH
BY ADV.SRI.P.I.NAJUMAL HUSSAIN
BY ADV.SRI.H.KIRAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 228 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1360 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.43823 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT, KERALA, PIN - 680001
2 SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
RAPHEAL PONTHEKKAN ANTONY @ RAFI ANTONY,
AGED 66 YEARS
S/O.P.I.ANTONY, PONTHEKKAN HOUSE, CARMEL PARK,
MUNDUPALAM, THRISSUR DISTRICT, KERALA, PIN - 680001
BY ADV.SRI.M.R.DHANIL
BY ADV.SMT.SENITTA P. JOJO
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 229 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1361 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.43838 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THRISSUR MUNICIPAL CORPORATION,
MUNICIPAL CORPORATION OFFICE,THRISSUR,REPRESENTED BY
ITS SECRETARY, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION,MUNICIPAL CORPORATION
OFFICE,THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONERS:
1 JOHNSON T.P,
AGED 60 YEARS
S/O. PAUL,THATTIL IMBAVU HOUSE, PULLAZHI
P.O.,OLARIKKARA,THRISSUR, PIN - 680012
2 DAISON T.P,
AGED 56 YEARS
S/O.PAUL,THATTIL IMBAVU HOUSE,PULLAZHI
P.O.,OLARIKKARA,THRISSUR, PIN - 680012
3 TIXON T.P,
AGED 52 YEARS
S/O. PAUL, THATTIL IMBAVU HOUSE,PULLAZHI P.O.,
OLARIKKARA, THRISSUR, PIN - 680012
BY ADV.SRI.SANTHOSH P. ABRAHAM
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 230 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1362 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.45122 OF 2024
OF HIGH COURT OF KERALA
APPELLANT/(S)/RESPONDENTS:
1 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT,KERALA, PIN - 680001
2 SECRETARY,
THRISSUR MUNICIPAL CORPORATION,CORPORATION
OFFICE,THRISSUR DISTRICT,KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
RAPHEAL PONTHEKKAN ANTONY @ RAFI,
AGED 66 YEARS
S/O.P.I.ANTONY,P ONTHEKKAN HOUSE, CARMEL PARK,
MUNDUPALAM, THRISSUR DISTRICT, KERALA, PIN - 680001
BY ADV.SRI.M.R.DHANIL
BY ADV.SMT.SENITTA P. JOJO
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 231 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1364 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.23454 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENT:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O. ROAD, THRISSUR,
REPRESENTED BY ITS SECRETARY, PIN - 680001
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O. ROAD, THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 1ST RESPONDENT:
1 IBRAHIMKUTTY N.A
AGED 67 YEARS
S/O. LATE ABDUL KHADER, NAMBIPUNNILATH HOUSE,
MANA LANE, KOORKANCHERY DESOM, KOORKKANCHERY
VILLAGE, THRISSUR DISTRICT, PIN - 680007
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO LOCAL SELF
GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.P.K.SAJEEV
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 232 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1387 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.25502 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 TO 4:
1 THRISSUR MUNICIPAL CORPORATION,
CORPORATION OFFICE, M.O.ROAD, THRISSUR - REPRESENTED
BY ITS SECRETARY, PIN - 680001
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O.ROAD, THRISSUR, PIN - 680001
3 COUNCIL- THRISSUR MUNICIPAL CORPORATION,
M.O.ROAD, THRISSUR DISTRICT- REPRESENTED BY MAYOR,
PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 1ST RESPONDENT:
1 K.RAMAKRISHNAN,
AGED 69 YEARS
S/O.KUNNAMBATH DEVAKY AMMA, RESIDING AT PRAVEEN,
HARISREE VIDYANIDHI NAGAR, POONKUNNAM, THRISSUR,
PIN - 680002
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, LOCAL- SELF GOVERNMENT
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
W.A.No.986 of 2025
& con. Cases :: 233 ::
2025:KER:46544
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.K.R.ARUN KRISHNAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 234 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1389 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.30060 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 TO 3:
1 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY SECRETARY, THRISSUR CORPORATION OFFICE,
THEKKINKADU MAIDAN, THRISSUR, PIN - 680001
2 SECRETARY,
THRISSUR CORPORATION OFFICE, THEKKINKADU MAIDAN,
THRISSUR, PIN - 680001
3 MUNICIPAL COUNCIL,
THRISSUR CORPORATION OFFICE, THEKKINKADU MAIDAN,
THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 4TH RESPONDENT:
1 THRISSUR SERVICE CO-OPERATIVE BANK LTD NO.1097,
REPRESENTED BY ITS SECRETARY, NISHA C.R., AGED 48,
W/O.BIJU V. N, VYSAPPATT HOUSE, P.O., MADAKKATHARA,
MANNUTHY, THRISSUR, KERALA, 680651,THE SECRETARY IN
CHARGE, THRISSUR SERVICE COOPERATIVE, P.O
OLLUR,THRISSUR, KERALA - 680 306, THRISSUR SERVICE
CO-OPERATIVE BANK LTD NO.1097, THRISSUR, KERALA,
PIN - 680002
2 STATE OF KERALA,
LOCAL SELF GOVERNMENT DEPARTMENT, REPRESENTED BY ITS
ADDITIONAL CHIEF SECRETARY, SECRETARIAT ANNEX, 4TH
FLOOR, G.P.O. THIRUVANANTHAPURAM, THIRUVANANTHAPURAM,
PIN - 695001
W.A.No.986 of 2025
& con. Cases :: 235 ::
2025:KER:46544
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.SARATH BABU KOTTAKKAL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 236 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1390 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.21677 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 3 ADN 4:
1 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, MUNICIPAL ROAD,
THRISSUR, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, MUNICIPAL ROAD,
THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND RESPONDENTS 1 AND 2:
1 COCHIN DEVASWOM BOARD,
REPRESENTED BY ITS SECRETARY,
COCHIN DEVASWOM BOARD OFFICE, ROUND NORTH,
THRISSUR, PIN - 680001
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
REVENUE (DEVASWOM) DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 THE DIRECTOR OF URBAN AFFAIRS,
DEPARTMENT OF URBAN AFFAIRS, FIRST FLOOR,
SWARAJ BHAVAN, PMG JUNCTION, TTC JUNCTION ROAD,
NANTHANCODU P.O,KOWDIAR, THIRUVANANTHAPURAM,
PIN - 695003
W.A.No.986 of 2025
& con. Cases :: 237 ::
2025:KER:46544
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY SRI.K.P.SUDHEER, SC, COCHIN DEVASWOM
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 238 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1391 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.10471 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
THRISSUR DISTRICT,KERALA, PIN - 680001
2 THE SECRETARY,
THRISSUR CORPORATION, CORPORATION OFFICE, THRISSUR
DISTRICT, KERALA, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
ALUKKA VARGHESE JOSE,
AGED 80 YEARS
S/O. ALUKKA JOSEPH VARGHESE, WHITE FIELD,
ALUKKA HOUSE, ARISTO ROAD, EAST FORT P.O.,
THRISSUR DISTRICT, KERALA, PIN - 680005
BY ADV.SRI.M.R.DHANIL
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 239 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1397 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12937 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, THRISSUR, PIN - 680001
2 SECRETARY, THRISSUR CORPORATION (SOUGHT TO BE
IMPLEADED), THRISSUR, PIN - 678001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 2ND RESPONDENT:
1 KALLADA HOTELS,
REPRESENTED BY ITS MANAGING PARTNER, VII/1009,
BYPASS, MANNUTHY, THRISSUR, PIN - 680651
2 STATE OF KERALA,
REPRESENTED BY SECRETARY TO DEPARTMENT OF LOCAL SELF
GOVERNMENT, DEPARTMENT OF LOCAL SELF GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.A.R.NIMOD
BY ADV.SRI.M.A.AUGUSTINE
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 240 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1400 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.7753 OF 2025
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THE THRISSUR MUNICIPAL CORPORATION,
REP BY ITS SECRETARY, OFFICE OF THE THRISSUR MUNICIPAL
CORPORATION, POST THRISSUR, THRISSUR TALUK, THRISSUR
DISTRICT, PIN - 680001
2 THE SECRETARY,
THRISSUR MUNICIPAL CORPORATION, POST THRISSUR,
THRISSUR TALUK, THRISSUR DISTRICT, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONERS AND 3RD RESPONDENT:
1 MELU SEBASTIAN,
AGED 46 YEARS
W/O. SEBASTIAN, CHETTUPUZHA HOUSE, KUTTANELLUR
VILLAGE, DESOM, THRISSUR TALUK, THRISSUR DISTRICT,
PIN - 680014
2 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT, LOCAL
SELF GOVERNMENT (L) DEPARTMENT, GOVERNMENT OF KERALA,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.V.V.JOY
BY ADV.SRI.RAJIT
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 241 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1401 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.8577 OF 2025
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 TO 4:
1 THRISSUR MUNICIPAL CORPORATION
CORPORATION OFFICE, M.O.ROAD, THRISSUR - REPRESENTED
BY ITS SECRETARY., PIN - 680001
2 REVENUE OFFICER
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O.ROAD, THRISSUR -, PIN - 680001
3 COUNCIL OF THRISSUR CORPORATION
CORPORATION OFFICE, THRISSUR MUNICIPAL CORPORATION,
M.O.ROAD, THRISSUR DISTRICT- REPRESENTED BY MAYOR.,
PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND RESPONDENTS 1, 5 AND 6:
1 RAMSINGH
AGED 72 YEARS
S/O SREENIVASAN, VAZHOOR HOUSE, POONKUNNAM DESOM,
THRISSUR VILLAGE, THRISSUR DISTRICT, PIN - 680002
2 BEENA RAMSINGH
AGED 68 YEARS
W/O RAMSINGH, VAZHOOR HOUSE, POONKUNNAM DESOM,
THRISSUR VILLAGE, THRISSUR DISTRICT, PIN - 680002
3 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
W.A.No.986 of 2025
& con. Cases :: 242 ::
2025:KER:46544
4 TAHSILDAR
THRISSUR TALUK, HRISSUR DISTRICT, PIN - 680001
5 VILLAGE OFFICER
THRISSUR VILLAGE, THRISSUR DISTRICT, PIN - 680001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.K.R.ARUN KRISHNAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 243 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1421 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.25912 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 ADN 3:
1 THRISSUR CORPORATION
REPRESENTED BY ITS SECRETARY, THRISSUR, PIN - 680001
2 ADDL.R3. SECRETARY,
THRISSUR CORPORATION, THRISSUR - 680001 (ADDL.R3
IMPLEADED AS PER ORDER DATED 04-03-2025 IN IA 1/2024
IN WPC)
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 2ND RESPONDENT:
1 KIRAN JACOB
AGED 36 YEARS, S/O JACOB P.J., PANAKKAL HOUSE,
WOMENS CLUB ROAD, CHEMBUKKAVU, THRISSUR DISTRICT,
PIN - 680020
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.A.R.NIMOD
BY ADV.SRI.M.A.AUGUSTINE
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 244 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1477 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.44637 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 AND 2:
1 THRISSUR CORPORATION,
REPRESENTED BY ITS SECRETARY, THRISSUR, PIN - 680001
2 SECRETARY, THRISSUR CORPORATION,
THRISSUR CORPORATION, THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONERS AND 3RD RESPONDENT:
1 ALEX RAPHEL,
AGED 32 YEARS
S/O.RAPPAI, OLLUKKARAN HOUSE, 1197/25, KURIACHIRA P.O,
THRISSUR, PIN - 680006
2 RAPPAI C.O,
AGED 74 YEARS
S/O CHAKORU, OLLUKKARAN HOUSE, 1197/25,
KURIACHIRA P.O, THRISSUR, PIN - 680006
3 CELINE RAPPAI,
AGED 72 YEARS
W/O.RAPPAI, OLLUKKARAN HOUSE, 1197/25,
KURIACHIRA P.O, THRISSUR, PIN - 680006
4 STATE OF KERALA
KERALA, REPRESENTED BY SECRETARY DEPARTMENT OF LOCAL
SELF GOVERNMENT, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
W.A.No.986 of 2025
& con. Cases :: 245 ::
2025:KER:46544
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.A.R.NIMOD
BY ADV.SRI.M.A.AUGUSTINE
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 246 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1517 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.14832 OF 2023
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 TO 4:
1 THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
M.O.ROAD, THRISSUR, PIN - 680001
2 REVENUE OFFICER,
THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
M.O.ROAD, THRISSUR, PIN - 680001
3 COUNCIL-THRISSUR MUNICIPAL CORPORATION,
REPRESENTED BY MAYOR, M.O.ROAD, THRISSUR DISTRICT,
PIN - 680001
BY SRI. SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER AND 1ST RESPONDENT:
1 WILLIAMS.K.A,
AGED 53 YEARS
S/O.KANGAPPADAN ANTHONY, KANGAPPADAN HOUSE, ERINJERY
ANGADY, CHEMBUKKAVU VILLAGE, THRISSUR THALUK, THRISSUR
DISTRICT, PIN - 680523
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.ARUN KRISHNAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 247 ::
2025:KER:46544
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
MONDAY, THE 30TH DAY OF JUNE 2025/9TH ASHADHA, 1947
W.A.NO.1519 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.19202 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THRISSUR CORPORATION,
MUNICIPAL OFFICE ROAD THRISSUR, REPRESENTED BY ITS
SECRETARY, PIN - 680001
2 SECRETARY,
THRISSUR MUNICIPAL CORPORATION, MUNICIPAL OFFICE ROAD,
THRISSUR, PIN - 680001
BY SRI.SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION
RESPONDENT(S)/PETITIONER:
M/S.CASINO HOTELS LIMITED,
T.B. ROAD, THRISSUR, REPRESENTED BY ITS GENERAL
MANAGER M/S. CASINO HOTELS LIMITED T.B. ROAD,
THRISSUR, SIJO JOY VARGHESE, S/O.JOY VARGHESE,
PIN - 680001
BY ADV.SRI.R.S.KALKURA
BY ADV.SRI.M.S.KALESH
BY ADV.SRI.HARISH GOPINATH
BY ADV.SRI.P.I.NAJUMAL HUSSAIN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
25.06.2025 ALONG WITH W.A.NO.986/2025 AND CONNECTED CASES,
THE COURT ON 30.06.2025 DELIVERED THE FOLLOWING:
W.A.No.986 of 2025
& con. Cases :: 248 ::
2025:KER:46544
"C.R."
JUDGMENT
[WA Nos.986/2025, 987/2025, 988/2025, 989/2025, 990/2025, 992/2025, 1001/2025,
1002/2025, 1003/2025, 1004/2025, 1005/2025, 1006/2025, 1007/2025, 1008/2025,
1009/2025, 1011/2025, 1012/2025, 1013/2025, 1014/2025, 1015/2025, 1016/2025,
1018/2025, 1022/2025, 1024/2025, 1025/2025, 1026/2025, 1027/2025, 1029/2025,
1031/2025, 1032/2025, 1033/2025, 1034/2025, 1035/2025, 1036/2025, 1037/2025,
1038/2025, 1039/2025, 1041/2025, 1044/2025, 1045/2025, 1046/2025, 1047/2025,,
1048/2025, 1049/2025, 1054/2025, 1055/2025, 1056/2025, 1057/2025, 1058/2025,
1059/2025, 1064/2025, 1065/2025, 1066/2025, 1067/2025, 1068/2025, 1069/2025,
1070/2025, 1071/2025, 1072/2025, 1080/2025, 1083/2025, 1084/2025, 1086/2025,
1092/2025, 1105/2025, 1106/2025, 1113/2025, 1115/2025, 1118/2025, 1119/2025,
1120/2025, 1121/2025, 1123/2025, 1127/2025, 1129/2025, 1130/2025, 1131/2025,
1132/2025, 1133/2025, 1134/2025, 1140/2025, 1141/2025, 1142/2025, 1143/2025,
1144/2025, 1145/2025, 1146/2025, 1172/2025, 1173/2025, 1174/2025, 1176/2025,
1177/2025, 1186/2025, 1187/2025, 1188/2025, 1189/2025, 1190/2025, 1192/2025,
1194/2025, 1195/2025, 1197/2025, 1198/2025, 1199/2025, 1200/2025, 1202/2025,
1206/2025, 1210/2025, 1214/2025, 1216/2025, 1219/2025, 1221/2025, 1226/2025,
1229/2025, 1232/2025, 1234/2025, 1236/2025, 1239/2025, 1240/2025, 1244/2025,
1245/2025, 1246/2025, 1247/2025, 1248/2025, 1250/2025, 1251/2025, 1255/2025,
1257/2025, 1259/2025, 1265/2025, 1274/2025, 1278/2025, 1280/2025, 1281/2025,
1282/2025, 1286/2025, 1287/2025, 1288/2025, 1289/2025, 1290/2025, 1291/2025,
1292/2025, 1293/2025, 1294/2025, 1295/2025, 1298/2025, 1299/2025, 1301/2025,
1302/2025, 1303/2025, 1304/2025, 1306/2025, 1309/2025, 1313/2025, 1314/2025,
1315/2025, 1317/2025, 1318/2025, 1319/2025, 1320/2025, 1321/2025, 1322/2025,
1323/2025, 1325/2025, 1328/2025, 1329/2025, 1330/2025, 1332/2025, 1333/2025,
1334/2025, 1335/2025, 1336/2025, 1337/2025, 1338/2025, 1345/2025, 1347/2025,
1349/2025, 1351/2025, 1352/2025, 1353/2025, 1354/2025, 1358/2025, 1359/2025,
1360/2025, 1361/2025, 1362/2025, 1364/2025, 1387/2025, 1389/2025, 1390/2025,
1391/2025, 1397/2025, 1400/2025, 1401/2025, 1421/2025, 1477/2025, 1517/2025
& 1519/2025 ]
Dr. A.K. Jayasankaran Nambiar, J.
This batch of writ appeals preferred by the Thrissur
Corporation impugns the common judgment dated 10.04.2025 of a
learned Single Judge in W.P.(C).No.12364 of 2024 and connected
cases.
2. The brief facts necessary for disposal of these writ
appeals are as follows:
The writ petitioners had approached this Court through the
writ petitions aforementioned, aggrieved by the demand notices issued
to them by the appellant Thrissur Corporation for recovery of property
& con. Cases :: 249 ::
2025:KER:46544
tax assessed in respect of their properties for the assessment years
from 2016-17 onwards. The challenge to the demands served on them
was essentially threefold: (i) it was argued that by virtue of the
provisions of Section 539 of the Kerala Municipality Act [hereinafter
referred to as the "Act"], there could not have been a demand of
property tax beyond the period of three years from the date on which
the property tax fell due; (ii) the revision in the rates of property tax
by the appellant Corporation could not have resulted in a fixation of a
rate of tax that was more than 100% of the existing rate; and (iii) the
fixation of the rate of property tax by the appellant Corporation was
without complying with the procedural requirements for the same as
stipulated under the Kerala Municipality Act and Rules.
3. The learned Single Judge, who considered the writ
petitions, framed the following issues for consideration namely;
(i) What is the mode of assessment contemplated under
section 233 of the Act as well as the Rules thereon?
(ii) What are the requirements under the Act and the Rules
that have been complied with by the Thrissur Municipality?
(iii) Whether there are any non-compliances with the
requirements and if so, whether such non-compliance would affect
the levy and the consequential demand?
(iv) Whether the power under section 282 of the Act can be
exercised to levy property tax from 2016-17 onwards?
(v) Whether the demand notices issued in the instant cases
are barred by limitation?
(vi) Whether the rules are unconstitutional since under
Article 243X only the Legislature of a State can make a law for
levying tax ?
4. After hearing the counsel for the writ petitioners and the
& con. Cases :: 250 ::
2025:KER:46544
learned Standing Counsel for the Corporation, the learned Single
Judge proceeded to answer the said issues as follows:
Issue No.(i) was answered by analyzing the scheme of the
Act and Rules in relation to the levy, assessment and collection of
property tax; Issue No.(ii) was answered by holding that the general
requirements under Rule 4(4) of the Kerala Municipality (Property Tax,
Service Cess and Surcharge) Rules, 2011 [hereinafter referred to as
the "Rules"] were complied with; Issue No.(iii) was answered by
holding that the requirement under Rule 4(4) of the Rules, of
publication of the final rates of property tax in two newspapers, was
mandatory and that a substantial compliance thereof would not suffice;
Issue No.(iv) was answered by holding that a Municipality under the
Act cannot assess under Section 282 of the Act, persons who have
already been assessed to property tax whether it be from 2016-17
onwards or otherwise; Issue No.(v) was answered by holding that
under Section 539 of the Act, the recovery of arrears through the
issuance of demand notices could not be resorted to beyond the period
of three years from the date of the demand; and lastly, (vi) on the issue
of constitutionality of the Rules, it was found that the Rules could not
be said to be unconstitutional as alleged by the writ petitioners.
5. Based on the said findings, the learned Single Judge
proceeded to dispose the writ petitions with the following directions:
"(1) The basic property tax fixation in respect of Thrissur
Corporation has not been carried out in accordance with law as it failed to
comply with rule 4(4) of the Rules.
(2) Petitioners cannot hence be made liable to pay the annual
property tax demanded in the respective demand notices at the revised
& con. Cases :: 251 ::
2025:KER:46544
rates. All the demand notices impugned in these writ petitions are
quashed.
(3) The Thrissur Corporation shall carry out the procedure as
prescribed by law from the stage of rule 4(4) of the Rules afresh, without
any delay.
(4) After completing the procedure in accordance with law,
fresh demand notices can be issued, demanding property tax at the
revised rates for the period from three years prior to the date of such
demand."
6. As already noticed, the Thrissur Corporation, which was
the respondent in the writ petitions, is the appellant before us. Its
contentions in the writ appeals are targeted at the legality of the
directions issued by the learned Single Judge in the impugned
judgment, which require it to publish the final rates fixed by it for
property tax in newspapers, and through the other modes prescribed
under Rule 4(4) of the Rules and issue demand notices only after
completion of the said exercise. The appellant also impugns the
direction of the learned Single Judge that mandates that fresh demand
notices can be issued demanding property tax at the revised rates only
for the period from three years prior to the date of the fresh demands.
7. We have heard Sri.Santhosh P. Poduval, the learned
Standing Counsel for the appellant Corporation in all these writ
appeals and the various counsel who appeared for the respondents
therein.
8. On a consideration of the rival submissions, we find that
for the reasons that are to follow, these writ appeals must fail.
& con. Cases :: 252 ::
2025:KER:46544
9. The primary challenge of Sri.Santhosh P. Poduval, the
learned Standing Counsel for the Thrissur Corporation, is against the
finding of the learned Single Judge that the provisions of Rule 4(4) of
the Rules, requiring the publication of the final rate fixed by the
appellant Corporation in the manner specified under the Rules, is
mandatory and not directory. It is his submission, based on the
judgments in Sharif-ud-din v. Abdul Gani Lone - [(1980) 1 SCC
403] and Raza Buland Sugar Co. Ltd., Rampur, v. Municipal
Board, Rampur - [AIR 1965 SC 895] that the provisions of Rule 4(4)
have to be seen as merely directory and not mandatory and, in as
much as the appellant Corporation had subsequently issued a public
notice in the newspapers requiring the owners of properties to submit
their returns in Form-2 appended to the Rules, the requirement of
informing the public of the rates fixed by the appellant Corporation
had to be seen as merely directory, and substantially complied with. It
is his further contention that the provisions for limitation under
Section 539 of the Act would not be applicable in the instant cases
since it was trite that the liability to property tax forms a charge over
the property concerned; that since the charge runs with the property,
the appellant Corporation can always proceed against the properties
for the unrealised arrears of property tax, without confining the
recovery steps to a period of three years from the date of the original
demand.
10. We have considered the said submissions of the learned
Standing Counsel for the appellant Corporation. Rule 4(4) of the Rules
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reads as follows:
"4. Fixing of rates of basic property tax.- (1) The
Municipality shall, by resolution, fix the rates of basic property tax in
whole number to be levied in the area of the Municipality to a square
meter of plinth area for each category of building, mentioned below in
accordance with the use, if the Government have fixed their sub-
categories, for it also, subject to the minimum and maximum limits of
basic tax rates fixed by the Government as per sub-section (2) of section
233, for each category of building, namely,:-
(I) used for residential purpose;
(ii) used for industrial purpose;
(iii) used for schools or hospitals;
(iv) used for amusement parks, mobile telephone tower:
(v) used for commercial purpose;
(vi) used for other purposes;
(vii) Any other category of buildings as notified by the
Government:
(2) The Council shall, initially consider preliminary
proposals to fix rates of basic property tax or revision of existing rates and
before passing a resolution for fixing rates finally, notice as to the
intention of that resolution shall be published in the notice board of the
office of the municipality and in a newspaper having wide circulation in
the area of the Municipality and in the places directed by the Council and
publicity shall be given to the notice through pamphlets, noticeboards etc.
and a period of not less than thirty days shall be allowed to submit
objections and if any objections are received within the time stipulated
that shall be considered by the council.
(3) The rates of basic property tax for all buildings of
same category or its subcategories, as the case may be, shall be the same
throughout the area of the Municipality in accordance with use.
(4) The Secretary shall publish a notification
specifying the final rates of basic property tax fixed by the Council
and the date of its commencement and the period during which it
will be in force, the notification shall be published in the noticeboard of
the office of Municipality and in two newspapers having circulation in the
area of the Municipality. Publicity shall be given to the said notification
through pamphlets, ward level noticeboards etc. (emphasis supplied)
(5) The rates of basic property tax fixed by the
Council shall have effect for a period of five years from the date of its
commencement and the Council shall revise the rates to be in force for
the next each five year period by making addition at the rate of twenty
five percentage of the existing rates as per sub-section (4) of section 233
in due course and those shall be published as per sub-rule (4).
11. On an analysis of the said provisions, in the backdrop of
Article 265 read with Article 243-X of the Constitution, that offer
citizens a constitutional guarantee that there will be no levy or
collection of taxes except by authority of law, we would think that the
purport of the procedure mandated by the Rules is to bring to the
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notice of the people within the territorial limits of a local area, the
rates of property tax fixed by the local authority in respect of their
properties within those territorial limits.
12. In the instant cases, the facts in the writ petitions would
reveal that the State Government had fixed the minimum and
maximum limits of property tax as early as on 14.01.2011. Taking cue
from the said order of the State Government, the appellant
Corporation had passed a Resolution and fixed draft rates of property
tax that fell within the minimum and maximum rates fixed by the State
Government. The areas within the limits of the appellant Corporation
were also divided and classified as primary, secondary and tertiary for
the purposes of application of the said rates of property tax. The draft
rates were then published in newspapers on 24.05.2013, whereby
objections were invited from the public to the draft rates. It is the
submission of the learned Standing Counsel for the appellant that no
objections were received from any person to the draft rates of property
tax. Subsequently, by a resolution dated 13.11.2013, the appellant
Corporation finalized the rates of property tax. The final rates were
published only on the notice board of the appellant Corporation, and
the Corporation did not take any steps to publish the final rates
through the other modes prescribed in Rule 4(4) above. The appellant
Corporation did, however, by a publication dated 03.03.2014 in
newspapers, direct the owners of buildings to submit their returns in
Form-2 appended to the Rules. Thereafter, nothing was done for a
period of five years owing to contradictory directions issued by the
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State Government. On 06.03.2019, the State Government issued an
order clarifying that the effective date of levy of property tax would be
01.04.2016. Soon thereafter, by another decision that was taken by the
appellant Corporation on 16.11.2019, the Municipal Council decided to
collect service cess also, in addition to the property tax, from the
owners of property. This decision of the Municipal Council was
published in newspapers on 04.03.2020, and although objections were
called for from the persons in the locality, only one objection was
received. Thereafter, on 28.12.2020, the draft notification was
confirmed and through separate notices dated 27.01.2021 and
22.02.2021 that were published in the newspapers, the property
owners were directed to submit their details in Form-2 appended to
the Rules so that the details collected could be uploaded in the Ksmart
software. The demand notices that were impugned in the writ
petitions were issued only from 2023 onwards.
13. The chronology of events aforementioned would clearly
indicate that in January, 2013, when the appellant Corporation passed
a resolution finalizing the rates, the procedure for publication of these
rates as mandated under Rule 4(4) was not strictly adhered to. This
effectively meant that the property owners within the territorial limits
of the appellant Corporation were not aware of the final rates of
property tax fixed in relation to their property. The mandate of Article
265 read with Article 243-X of the Constitution is clearly that there can
be no levy or collection of property tax except by authority of law. The
subject matter of levy being a tax, the rate at which such tax would be
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imposed had to be made known to assessees well before the
assessment in respect of their properties was completed. A breach of
the publication requirement under the Rules effectively rendered the
statutory exercise of fixing the rate of tax entrusted to the appellant
Corporation, incomplete. The consequence that ensued was that there
had been no effective finalization of the rates of property tax by the
appellant Corporation despite their taking a decision to finalize the
rates.
14. Although the learned Standing Counsel for the appellant
Corporation relied on the decisions in Sharif-ud-din (supra) and
Raza Buland Sugar Co. Ltd. (supra), we find that the said decisions
do not really come to the aid of the appellant on the facts of the instant
cases. In the case of Raza Buland Sugar Co. Ltd. (supra), the Court
was considering the issue of levy of water tax by the Municipal Board
of Rampur in terms of the U.P. Municipalities Act 2 of 1916. The
procedure for imposition of tax envisaged a publication of proposals
and draft rules and thereafter the publication of the final Rules before
the imposition of the tax. Dealing with the mandate of the Rules in two
stages, the first pertaining to the stage of calling for objections to the
draft rules before finalizing the Rules, and the second stage where the
finalized Rules would be published for the benefit of the assessee, the
Supreme Court found that in as much as the object of providing for
publication of proposals and draft rules was to invite objections from
the inhabitants of the Municipality, who had to pay the tax, the
purpose of such publication had to be seen as one intended to further
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the democratic process, and to provide a reasonable opportunity of
being heard to those who were likely to be affected by the tax, before
it was imposed on them. In that sense, it was held that the procedure
of publication was to be seen as mandatory. As regards the second
part of the procedure which provided for the manner of publication of
the final Rules, it was found that the manner of publication specified in
the Rules was not intended to be mandatory in nature. The Court
found that so long as there was substantial compliance with the Rule
that required a publication, that would suffice for the purposes of the
Rule. On the facts of that case, it was found that there was a
substantial compliance with the statutory provisions. On the facts of
the cases before us, however, we find from a reading of Rule 4(4) that
the intention of the Rule making authority was clearly to provide for a
wide publication of the rates of property tax finalized by the appellant
Corporation. However, of the three modes prescribed for publication,
the appellant chose the least effective mode of publication, namely,
publishing on the appellant's notice board. It dispensed with the
requirement of publication in two newspapers and the requirement of
publication through pamphlets, ward level noticeboards etc. This can
hardly be said to be a substantial compliance, even if the Rule is
interpreted to be merely directory, and not mandatory, in nature. The
decision in Sharif-ud-din (supra) is also clearly distinguishable on
facts. As observed by the Supreme Court in the said case, in order to
find out the true character of legislation, the Court has to ascertain the
object which the provision of law in question has to sub-serve and its
design and the context in which it is enacted. If the object of a law is
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to be defeated by non-compliance with it, it has to be regarded as
mandatory. But when a provision of law relates to the performance of
any public duty and the invalidation of any act done in disregard of
that provision causes serious prejudice to those for whose benefit it is
enacted and at the same time who have no control over the
performance of the duty, such provision should be treated as a
directory one. Where, however, a provision of law prescribes that a
certain act has to be done in a particular manner by a person in order
to acquire a right and it is coupled with another provision which
confers an immunity on another when such act was not done in that
manner, the former has to be regarded as a mandatory one. On the
facts in the instant cases, if the non-compliance of the procedure under
Rule 4(4) is seen as violative of the constitutional safeguard envisaged
by Articles 265 read with 243-X, then surely one would have to treat
the provisions of Rule 4(4) in relation to publication as mandatory and
not merely directory.
15. It might be apposite in this context to refer to the
decision of the Supreme Court in Messrs Govind Saran Ganga
Saran v. Commissioner of Sales Tax & Ors. - [1985 (Supp) SCC
205] where the Court emphasized on the salient features that clothe a
levy of tax with legal validity, in the following words:
"The components which enter into the concept of a tax are well
known. The first is the character of the imposition known by its
nature which prescribes the taxable event attracting the levy, the
second is a clear indication of the person on whom the levy is
imposed and who is obliged to pay the tax, the third is the rate at
which the tax is imposed, and the fourth is the measure or value to
which the rate will be applied for computing the tax liability. If those
components are not clearly and definitely ascertainable, it is difficult
to say that the levy exists in point of law. Any uncertainty or
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vagueness in the legislative scheme defining any of those components
of the levy will be fatal to its validity."
Inasmuch as the procedure envisaged under the Rules for publication
of the finalized rates of property tax, was not complied with by the
appellant Corporation, it cannot be seen as having legitimately
exercised its power of taxation in relation to the levy and collection of
property tax. On the contrary, their inaction in the matter of
publication of the final rates of tax, rendered their subsequent demand
notices illegal and unconstitutional.
The upshot of the above discussion is that we see no reason
to interfere with the findings of the learned Single Judge in the
impugned judgment. The Writ Appeals therefore fail, and are
accordingly dismissed. The appellant Corporation shall ensure that
the procedure of publication of the final rates is done expeditiously
and demand notices served on the assessees concerned only after
completing an assessment thereafter. The demands issued in respect
of the re-determined property tax shall be confined to a prior period of
three years from the date of service of the fresh demand notices, as
directed by the learned Single Judge.
Sd/-
DR. A.K.JAYASANKARAN NAMBIAR
JUDGE
Sd/-
P.M. MANOJ
JUDGE
prp/
