Ashraf Naina vs. Greater Cochin Development Authority
Held
The High Court recorded the memorandum of agreement dated 09.11.2021 reached between the parties during mediation. Based on this settlement, the writ petition was closed, with the agreement forming part of the judgment.
Facts
The petitioner filed a writ petition seeking to quash an order (Ext.P5) issued by the Greater Cochin Development Authority. The matter was referred for mediation, and the parties reached a settlement agreement regarding rent fixation, future increases, execution of a new lease deed, and payment of GST difference and rent arrears.
Key Issues
The key legal issue was the challenge to an order (Ext.P5) issued by the respondent, which was resolved through a mediated settlement addressing rent, lease terms, and GST liabilities between the parties.
Sections Cited
None
AI-generated summary — verify with the full judgment below
IN THE EITGH COURT OF KERALA AT ERNAKuliAM ERESENI THE roNot7RABLE MR. rusTlcH p.v.RI7NHIECRlsEDiAN m|DZH, TEE isT DAY oF APRII, 2o22 / ii" cmlTm, 1944 WPIC) NO. 82610F 2020 EurlTIC- EuSPONDENI ASHRAF NAINA, AGED 54 YEARS 44/2688 ASSOCIATION NO.16, MASJID ROAD, DESHABHIMANI, KALOOR, COCHIN-682017 BY ADV PREMJIT NAGENDRAN GREATER COCHIN DEVELOPMENT AUTHORITY, REPRESENTED BY ITS SECRETARY, ERNAKULAM-682020 BY ADV SMT.MINI.V.A. THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 01.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING :
wp(c).826irao2o JUDGMENT
The writ petition is filed with the following prayers : (a) to issue a writ of certiorari or other appropriate writ, direction or order calling for records leading to Ext.P5 order issued by the respondent and quashing the same. (b) to award the cost of this petition to the petitioner,
The matter was referred for mediation. When the writ petition came up for consideration it is submitted that th
The judgment continues below.
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