K.C.Kurian vs. Greater Cochin Development Authority
Held
The High Court recorded that the parties had settled the dispute through mediation, producing a memorandum of agreement. In light of this settlement, the writ petition was closed.
Facts
The petitioner filed a writ petition against the Greater Cochin Development Authority. The matter was referred for mediation to resolve the dispute between the parties.
Key Issues
The key issues involved the fixation and payment of lease rent, its periodic enhancement, and the payment of Goods and Services Tax (GST) on the enhanced rent.
AI-generated summary — verify with the full judgment below
ve(c) ro. 27156 or 2olg IN TED E[IGH COURT OF RERALZI AT EBNhKUILAM EREsrm THE HCINouRABL= in. dusTICE Ei.v.KUNHlmlsENmT wEEN=srmr, TEb= 23RD DZLr oF FEBRmRT 2o22 / 4TH PEIAI,GURA, 1943 wp(c) ro. 27156 oF 2olg PETITIONER/ S : K . C . KURIAN , AGED 72 YEARS S/O.K.V.CHERIAN, RESIDING AT KANJIRAMKANDATHIL HOUSE, PERUVA DESOM, MULAKULAM VILIAGE, PERUVA P.O. , VAIKOM TALUK, KOTTAYAM -686 610. BY ADVS . VIZZY GEORGE KOKKAT SRI . C . HARI KUMAR SRI. RENJITH RAJAPPAN S RI . HARI KRI S HNEN RESEK-/S: 1 GREATER COCHIN DEVELOPMENT AUTHORITY, REPRESENTED BY ITS SECRETARY, P.B.NO.2012, KADAVAVHARA, KOCHI -682 020. THE SECRETARY, GREATER COCHIN DEVELOPMENT AUTHORITY, P.B.NO.212, KADAVANTHARA, KOCHI -682 020. BY ADV SRI.ARUN ANTONY, SC, GCDA THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 23.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
tro(c) Ho. 27is6 or 20ig P.V.KUNHIKRISHNAN, J W.P.(C.) No. 27156 of 2019 Dated this the 23rd day of Febmary, 2022 JUDGMENT When this w
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