K.Sarathchandran Nair vs. Corporation Of Thiruvananthapuram
Held
The Court directed the Corporation Council to finalize the petitioner's appeal within two months. It also ordered the Chairperson to decide on any interim relief application within two weeks.
Facts
The petitioner, running a fabrication workshop, received a notice to close down despite having a pending license renewal application and having filed an appeal against the closure notice. The petitioner sought a direction for the early disposal of their appeal.
Key Issues
Whether the Corporation should expedite the decision on the petitioner's statutory appeal against a closure notice, and on any interim relief application.
Sections Cited
Section 509(1)
AI-generated summary — verify with the full judgment below
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE SHAJI P.CHALY WEDNESDAY,THE 28TH DAY OF NOVEMBER 2018 / 7TH AGRAHAYANA, 1940 WP(C).No. 38598 of 2018 PETITIONER/S: K.SARATHCHANDRAN NAIR, AGED 62 YEARS, S/O LATE KRISHNAPILLAI OF T.C. NO.30/1617(1) ENFIL ENGINEERING WORKS, PALLIMUKU, PETTAH P.O., THIRUVANANTHAPURAM-695024. BY ADV. SRI.D.GANESH KUMAR RESPONDENT/S: 1 CORPORATION OF THIRUVANANTHAPURAM, REPRESENTED BY ITS SECRETARY, LMS JUNCTION, PALAYAM, THIRUVANANTHAPURAM-695001. 2 THE HEALTH OFFICER, CORPORATION OF THIRUVANANTHAPURAM, LMS JUNCTION, PALAYAM, THIRUVANANTHAPURAM-695001. 3 THE HEALTH OFFICER, ZONAL OFFICE, CHAKKAI, CORPORATION OF THIRUVANANTHAPURAM-695024. 4 THE COUNCIL, CORPORATION OF THIRUVANANTHAPURAM, LMS JUNCTION, PALAYAM, THIRUVANANTHAPURAM-695001, REPRESENTED BY MAYOR. R1 TO R4 BY ADVS. SRI.N.NANDAKUMARA MENON (SR.) SRI.P.K.MANOJKUMAR,SC,TVPM CORPORATION THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 28.11.2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 38598 of 2018 2 JUDGMENT Petitioner is conducting a fabrication work shop in the property situate in Sy.No.42/2 of Vanchiyoor Village
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.