Anilkumar @ Anil A vs. Chirayinkeezhu Grama Panchayat
Held
The High Court directed the 2nd respondent (Secretary, Chirayinkeezhu Grama Panchayath) to consider the petitioner's representation within one month. The Court noted that the Panchayat had already granted a two-month exemption to other licensees/tenants.
Facts
The petitioner, who was the highest bidder for collecting gate fees at Valiyakada, Lekshmipuram Market, sought a proportionate exemption from payments for May, June, and July 2021. This was due to the market's closure during the Covid-19 pandemic, despite having remitted the full bid amount, which included GST.
Key Issues
The key legal issue was whether the Grama Panchayat should consider the petitioner's representation for a proportionate exemption from market fee payments due to the market's closure during the Covid-19 pandemic.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE N.NAGARESH TUESDAY, THE 2ND DAY OF AUGUST 2022 / 11TH SRAVANA, 1944 WP(C) NO. 9541 OF 2022 PETITIONER: ANILKUMAR @ ANIL A, AGED 51 YEARS, S/O APPU, ANIL BHAWAN, VAZHAVILA MUKKU, KOOTHALLOOR DESOM, KIZHUVILAM VILLAGE, CHIRAYINKEEZHU TALUK, THIRUVANANTHAPURAM DISTRICT-695 304. BY ADV J.JAYAKUMAR RESPONDENTS: 1 CHIRAYINKEEZHU GRAMA PANCHAYAT, CHIRAYINKEEZHU P.O., THIRUVANANTHAPURAM-695 304, REPRESENTED BY ITS SECRETARY
2 THE SECRETARY, CHIRAYINKEEZHU GRAMA PANCHAYATH, CHIRAYINKEEZHU P.O., THIRUVANANTHAPURAM-695 304
R1-2 BY SRI.M.R.SASITH, SC THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 02.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No.9541/2022 :2: JUDGMENT Dated this the 2nd day of August, 2022 The petitioner, who was the highest bidder and who obtained licence for collecting gate fee of Valiyakada, Lekshmipuram Market for an amount of ₹10,50,000/-, has filed this writ petition seeking to direct the 2nd respondent to consider and dispose of Ext.P3 representation dated 23.06.2021 of the petitioner in the light of Ext.P4 order of the Government, after providing
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