Kerala High Court
Global Education Trust vs State Of Kerala on 10 May, 2022
Author: T.R.Ravi
Bench: T.R.Ravi
WP(C) No.14966/2022 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
Tuesday, the 10th day of May 2022 / 20th Vaisakha, 1944
WP(C) NO. 14966 OF 2022 (U)
PETITIONER:
GLOBAL EDUCATION TRUST, CANAL ROAD, GIRINAGAR, KADAVANTHRA, KOCHI,
ERNAKULAM, 682 020, REPRESENTED BY ITS MANAGING TRUSTEE, MR.P JACOB
RESPONDENTS:
1. STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT, LOCAL SELF
GOVERNMENT DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM
695 001.
2. KOCHI MUNICIPAL CORPORATION, PB 1016, COCHIN, ERNAKULAM, PIN 682
011, REPRESENTED BY ITS SECRETARY.
3. THE SECRETARY, KOCHI MUNICIPAL CORPORATION, PB 1016, COCHIN,
ERNAKULAM, PIN 682 011.
4. ASSISTANT EXECUTIVE ENGINEER, TOWN PLANNING DEPARTMENT, KOCHI
MUNICIPAL CORPORATION, PB 1016, KOCHI, ERNAKULAM- 682 011.
5. REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL OFFICE, FIRST FLOOR,
KB JACOB RD, FORT KOCHI, KOCHI, KERALA 682 001.
6. VILLAGE OFFICER, ELAMKULAM, MIG 20, GANDHINGAR ROAD, KOCHI, 682 020.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay the operation of Ext.P11 issued bythe 3rd respondent under
Section 408 (1) of the Kerala Municipality Act, 1994, pending final
disposal of the Writ Petition (C).
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S.KARTHIKA MARIA, SANTHOSH MATHEW, ARUN THOMAS, ANIL SEBASTIAN PULICKEL,
ABI BENNY AREECKAL, LEAH RACHEL NINAN, MATHEW NEVIN THOMAS & NANDA SANAL,
Advocates for the petitioner, GOVERNMENT PLEADER for R1, R5 and R6 and of
SRI.ARUN ANTONY, STANDING COUNSEL for R2 to R4, the court passed the
following:
ORDER
Admit.
The learned Government Pleader takes notice for respondents 1, 5 and
6. The learned Standing Counsel takes notice for respondents 2 to 4.
There will be an interim stay of operation of Ext.P11 for a period of one month.
Respondents may file their counter affidavit/statement and bring up the case for further orders.
Sd/- T.R.RAVI, JUDGE 10-05-2022 /True Copy/ Assistant Registrar WP(C) No.14966/2022 2/2 APPENDIX OF WP(C) 14966/2022 Exhibit P11 TRUE COPY OF THE STOP MEMO NO. KRP1- 463/2015 DATED 23.04.2022.