Kerala High Court
Nithyananda Kammath vs Corporation Of Kozhikode on 31 July, 2023
Author: N.Nagaresh
Bench: N.Nagaresh
WP(C) No.7941/2021 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
Monday, the 31st day of July 2023 / 9th Sravana, 1945
WP(C) NO. 7941 OF 2021
PETITIONER:
NITHYANANDA KAMMATH AGED 59 YEARS S/O. LEELADHAR KAMATH, RESIDING AT
ANAND VILLA, CHALAPPURAM, KOZHIKODE - 673002.
RESPONDENTS:
1. CORPORATION OF KOZHIKODE, REPRESENTED BY ITS SECRETARY, OFFICE OF
THE CORPORATION OF KOZHIKODE, NAGARAM, KOZHIKODE - 673001
AND 2 OTHERS
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 and all further proceedings in pursuance of
Exhibit P16 and P17 notices issued by the 1st respondent, pending disposal
of the writ petition.
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this Court's order dated
26.03.2021 and upon hearing the arguments of SRI. R.KRISHNAKUMAR
(CHERTHALA), Advocate for the petitioners, STANDING COUNSEL for R1 and R2
and of GOVERNMENT PLEADER for R3, the court passed the following:
ORDER
Unless the petitioner pays the amount, as directed by this Court on 26.03.2021, within a period of two weeks from today interim order dated 26.03.2021 will stand vacated.
Post on 16.08.2023.
31.07.2023 Sd/- N.NAGARESH, JUDGE 31-07-2023 /True Copy/ Assistant Registrar