Sunil Dath vs. Palakkad Municipality
Held
The High Court directed the Secretary of Palakkad Municipality to consider the petitioner's representation (Ext.P2) regarding the waiver of license fee and GST. The Secretary was instructed to pass appropriate orders within one month, after placing the matter before the Municipal Council if necessary.
Facts
The petitioner, a shop owner, sought waiver of increased license fee and GST from Palakkad Municipality, citing financial difficulties due to the Covid pandemic. He filed a representation (Ext.P2) to this effect and approached the High Court seeking its consideration and to quash a notice (Ext.P1) issued by the Municipality.
Key Issues
The key issue was whether the Municipality was obligated to consider the petitioner's representation for waiver of increased license fee and GST due to financial hardship.
Sections Cited
None
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN MONDAY, THE 4TH DAY OF APRIL 2022 / 14TH CHAITHRA, 1944 WP(C) NO. 11958 OF 2022 PETITIONER: SUNIL DATH, AGED 54 YEARS S/O LATE K.S.NARAYANAN, 9/217, KALLEKULANGARA, PALAKKAD TALUK, PALAKKAD DISTRICT, PIN - 678009. BY ADVS. RAJESH SIVARAMANKUTTY VIJINA K. ARUL MURALIDHARAN RESPONDENTS: 1 PALAKKAD MUNICIPALITY MUNICIPAL OFFICE, PALAKKAD, REPRESENTED BY ITS SECRETARY, PALAKKAD, PIN - 678001. 2 THE SECRETARY PALAKKAD MUNICIPALITY, MUNICIPAL OFFICE, PALAKKAD, PIN - 678001. ADV.BINOY VASUDEVAN THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 04.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 11958 OF 2022 2 JUDGMENT Dated this the 4th day of April, 2022 This writ petition is filed seeking the following prayers: “(i) Issue a writ of certiorari or any other writ order or direction quashing records leading to Exhibit P1. (ii) Issue a writ of mandamus or any other writ order or direction commanding the 1st respondent to act upon Exhibit P2 after hearing the Petitioner, within a time frame that may be fixed by this Hon’ble Court. (iii) Direct the 2nd respondent n
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