Kerala High Court
Mannarkkad Municipality vs Bushara A.P. on 10 July, 2025
Author: A.K.Jayasankaran Nambiar
Bench: A.K.Jayasankaran Nambiar
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.801 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.9903 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY,NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY,NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONERS 1 & 2:
1 ABDUKUTTY,
AGED 65 YEARS
S/O.HAMZA CHOLOTHIL, CHOLOTHIL HOUSE, THENKARA P.O.,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
2 ALI,
AGED 53 YEARS
S/O.HAMZA CHOLOTHIL, CHOLOTHIL HOUSE, THENKARA P.O.,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
W.A.No.801/2025 :: 2 ::
& con.cases
2025:KER:51069
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
10.07.2025 ALONG WITH W.A.NO.816/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 3 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.816 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.8856 OF 2025
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-I, PALAKKAD DISTRICT,
PIN - 678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-I,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
SAHEEDA,
AGED 61 YEARS
C/O.PARAKKAL MOHAMMED ABDUL HAMEED, RESIDING AT
PARAKKAL HOUSE, MANNARKKAD POST, MANNARKKAD-I,
PO: MANNARKKAD, DIST: PALAKKAD, KERALA, PIN - 678582
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 4 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.832 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12256 OF 2025
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 TO 3:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER & RESPONDENT NO.4:
1 MUHAMMED SHIHAB K.M.,
AGED 46 YEARS
S/O.K.M.SALEEM, RESIDING AT M.A.K. MANZIL, NELLIPUZHA,
MANNARKKAD - I, PALAKKAD DISTRICT, KERALA, PIN - 678582
2 THE STATE OF KERALA,
REPRESENTED BY THE SECRETARY, THE LOCAL SELF
GOVERNMENT (R.C) DEPARTMENT, THIRUVANANTHAPURAM,
KERALA, PIN - 695033
W.A.No.801/2025 :: 5 ::
& con.cases
2025:KER:51069
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 6 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.833 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.9545 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
ABDUL ASEES C.T.,
AGED 65 YEARS
S/O.KUNJAPPA, MAIN ROAD, MANNARKKAD P.O.,
PALAKKAD DISTRICT, PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 7 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.836 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.9927 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN-678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN-678582.
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
KHADEEJA SHAREEF,
AGED 64 YEARS
W/O. MOHAMMED SHAREEF, PAZHERI PLAZA, COURT JUNCTION,
THENKARA P.O., MANNARKKAD, PALAKKAD DISTRICT,
REPRSENTED BY THE POWER OF ATTORNEY HOLDER SHAMEER P.A.,
AGED 35 YEARS, S/O.ABDUL RAHIM, PAZHERI HOUSE, THENKARA
P.O., MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
W.A.No.801/2025 :: 8 ::
& con.cases
2025:KER:51069
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 9 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.837 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.9743 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT,, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT,, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
ABDHUL KAREEM,
AGED 48 YEARS
S/O.MOHAMMED SHAREEF, PAZHERI PLAZA, COURT JUNCTION,
THENKARA P.O., MANNARKKAD, PALAKKAD DISTRICT,
REPRESENTED BY THE POWER OF ATTORNEY HOLDER SHAMEER
P.A., AGED 35 YEARS, S/O.ABDUL RAHIM, PAZHERI HOUSE,
THENKARA P.O., MANNARKKAD, PALAKKAD DISTRICT,
PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
W.A.No.801/2025 :: 10 ::
& con.cases
2025:KER:51069
BY ADV.SMT.SANIYA C.V.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 11 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.838 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.10102 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD-I, PALAKKAD DISTRICT,
REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONERS:
1 ASHRAF,
AGED 53 YEARS
S/O.UMMER HAJI, CHILAMBUKADAN HOUSE, MATTARAKKAL P.O.,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
2 MUSTHAFA,
AGED 68 YEARS
S/O.UMMER HAJI, CHILAMBUKADAN HOUSE, MATTARAKKAL P.O.,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
3 ABDHUL ASEES,
AGED 58 YEARS
W.A.No.801/2025 :: 12 ::
& con.cases
2025:KER:51069
S/O.UMMER HAJI, CHILAMBUKADAN HOUSE, MATTARAKKAL P.O.,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 13 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.839 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.9993 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 & 2:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-I, PALAKKAD DISTRICT,
PIN - 678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-I,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER AND RESPONDENT NO.3:
1 ABDUNNASAR NADUVAKKATTIL,
AGED 54 YEARS
S/O.KUNHIRAYAN, NADUVAKKATTIL, MANNARKAD-I, PALAKKAD,
KERALA, REPRESENTED BY MUHAMMED MUSAMMIL N. VIDE POA,
PIN - 678582
2 STATE OF KERALA,
REPRESENTED BY CHIEF SECRETARY TO GOVERNMENT,
LSG DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.P.SHAMEEM AHAMED
W.A.No.801/2025 :: 14 ::
& con.cases
2025:KER:51069
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 15 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.840 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.10139 OF 2025
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENT 1 TO 3:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER & RESPONDENT NO.4:
1 ABDUL KADER A.K,
AGED 62 YEARS
S/O.MAMMED HAJI, ANIKKATTIL HOUSE, THAZHEKODE P.O.,
MALAPPURAM DISTRICT, PIN - 679341
2 THE STATE OF KERALA,
REPRESENTED BY THE SECRETARY, THE LOCAL SELF
GOVERNMENT (R.C) DEPARTMENT, THIRUVANANTHAPURAM,
KERALA, PIN - 695033
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
W.A.No.801/2025 :: 16 ::
& con.cases
2025:KER:51069
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 17 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.841 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.9555 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
MUHAMMED SHAHEER,
AGED 27 YEARS
S/O.HAMZA AMBADATH, RESIDING AT AMBADATH HOUSE,
PALLIKUNNU P.O., MANNARKKAD, PALAKKAD DISTRICT,
PIN - 678583
BY ADV.SRI.VINOD MADHAVAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 18 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.842 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12579 OF 2025
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-I, PALAKKAD DISTRICT,
PIN - 678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-I,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
MARAKKAR P K,
AGED 79 YEARS
C/O.KUNHAYAMOO, RESIDING AT, POOVAKKODAN HOUSE,
NAYADIKUNNU, PERIMBADARI POST, MANNARKAD-I, MANNARKAD,
PALAKKAD, KERALA, PIN - 678762
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 19 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.843 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.9988 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
FEBINA KAREEM,
AGED 41 YEARS
W/O.ABDUL KAREEM, PAZHERI PLAZA, COURT JUNCTION,
THENKARA P.O., MANNARKKAD, PALAKKAD DISTRICT,
REPRESENTED BY THE POWER OF ATTORNEY HOLDER SHAMEER
P.A., AGED 35 YEARS, S/O.ABDUL RAHIM, PAZHERI HOUSE,
THENKARA P.O., MANNARKKAD, PALAKKAD DISTRICT,
PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
W.A.No.801/2025 :: 20 ::
& con.cases
2025:KER:51069
BY ADV.SMT.SANIYA C.V.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 21 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.844 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.9550 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY ITS SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
MUHAMMED SHEREEF P.,
AGED 70 YEARS
S/O.MOIDEEN, PAZHERI PLAZA, COURT JUNCTION,
THENKARA P.O., MANNARKKAD, PALAKKAD DISTRICT,
REPRESENTED BY POWER OF ATTORNEY HOLDER SHAMEER P.A.,
S/O.ABDUL RAHIM, PAZHERI HOUSE, THENKARA P.O.,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 22 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.845 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.9829 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN-678582.
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY,NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
PAVIZHASELVI,
AGED 56 YEARS
W/O.SELVARAJAN, PAVIZHAM VIHAR HOUSE, THEKKEPURAM P.O.,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
W.A.No.801/2025 :: 23 ::
& con.cases
2025:KER:51069
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 24 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.847 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.9812 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
ALAVI,
AGED 70 YEARS
S/O.KADER HAJI, RESIDING AT PULIKKADAN HOUSE,
KARIMPUZHA P.O., MANNARKKAD, PALAKKAD DISTRICT,
PIN - 679513
BY ADV.SRI.VINOD MADHAVAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 25 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.848 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.10625 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD-I, PALAKKAD DISTRICT,
REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONERS:
1 MOHAMMED SHAFEEQUE A.,
AGED 46 YEARS
S/O.THE LATE ABU, ACHIPARA HOUSE, P.O.MANNARKKAD,
PALAKKAD DISTRICT, PIN - 678582
2 KUNHIMMAYYAH,
AGED 60 YEARS
W/O. THE LATE ABU, ACHIPARA HOUSE, MANNARKKAD,
PALAKKAD DISTRICT, PIN - 678582
3 SAHEERA A.,
W.A.No.801/2025 :: 26 ::
& con.cases
2025:KER:51069
AGED 44 YEARS
W/O. HASSAN KUTTY C., CHUNDAKKKADAN HOUSE,
THURAKKA-P.O., KONDOTTY, MALAPPURAM DISTRICT,
PIN - 673638
4 AHAMMED SAHAL A.,
AGED 24 YEARS
S/O.THE LATE ABU, ACHIPARA HOUSE, MANNARKKAD P.O.,
PALAKKAD DISTRICT, PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 27 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.849 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.9763 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
BASHEER N.,
AGED 56 YEARS
S/O.KOYA NALAKATH, RESIDING AT NALAKATH HOUSE,
KOTTAPPADAMP.O. MANNARKKAD, PALAKKAD DISTRICT,
PIN - 678583
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
W.A.No.801/2025 :: 28 ::
& con.cases
2025:KER:51069
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 29 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.850 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.10741 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS NO.1 & 2:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-I, PALAKKAD DISTRICT,
PIN - 678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-I,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER & RESPONDENT NO.3:
1 SHABEER ALI,
AGED 49 YEARS
S/O.MOHAMMED, MANGADAN PARAMBIL, PERIMBADARI,
MANNARKKAD-I, PERIMBADARI, PALAKKAD, PIN - 678672
2 STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT, LOCAL SELF
GOVERNMENT DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 30 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.851 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.10713 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD-I, PALAKKAD DISTRICT,
REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
HAMSA A.,
AGED 67 YEARS
S/O.VEERAN, AMBADATH HOUSE, PALLIKUNNU P.O.,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678583
BY ADV.SRI.VINOD MADHAVAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 31 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.852 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.9535 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
N.V. BASHEER,
AGED 52 YEARS
S/O. LATE N.V. MOIDEEN, RESIDING AT NELLIKKAVATTAYIL
HOUSE, HILL VIEW NAGAR, PERIMBADARY P.O., MANNARKKAD,
PALAKKAD DISTRICT, PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
W.A.No.801/2025 :: 32 ::
& con.cases
2025:KER:51069
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 33 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.854 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.10268 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD-I, PALAKKAD DISTRICT,
REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONERS:
1 ABUBACKER T.,
AGED 80 YEARS
S/O. AYAMUTTY, THOTTIKKULAYAN, CHIRAKKALPPADI,
POTTASSERY-II, THRIKALLUR, PALAKKAD DISTRICT,
PIN - 678593
2 ASHARAF ALI K.,
AGED 54 YEARS
S/O. HAMZA HAJI, KURUKKOLI, CHOORIYODE, POTTASSERY-II,
THRIKALLUR, PALAKKAD DISTRICT, PIN - 678593
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
W.A.No.801/2025 :: 34 ::
& con.cases
2025:KER:51069
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 35 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.855 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.10616 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD-I, PALAKKAD DISTRICT,
REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
VEERAN,
AGED 72 YEARS
S/O. THE LATE MOHAMMED, NALAKATH HOUSE, BEEMANAD,
KOTTOPADAM P.O., MANNARKKAD, PALAKKAD DISTRICT,
PIN - 608601
BY ADV.SRI.VINOD MADHAVAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 36 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.856 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.10668 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD-I, PALAKKAD DISTRICT,
REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
EALIYAS,
AGED 54 YEARS
S/O.THOMAS P.A., POONTHOTTATHIL HOUSE, KARIMBA P.O.,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678597
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
W.A.No.801/2025 :: 37 ::
& con.cases
2025:KER:51069
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 38 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.858 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.11657 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-I, PALAKKAD DISTRICT, PIN -
678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-I,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
ABDUL NASSAR,
AGED 51 YEARS
S/O.KADEEJA 11/30, VALIYADI HOUSE, KALYANAKKAPPU,
KUMARAMPUTHUR, PALAKKAD, KERALA-678583, REPRESENTED
BY POA HOLDER, MR. ABDUL NASAR T.K., AGED 60 YEARS,
S/O. MOHAMED, KUNNATH HOUSE, MANNARKKAD-1,
PERIMBADARI, KUNTHIPUZHA, PALAKKAD, PIN - 678582
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 39 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.859 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.11998 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-I, PALAKKAD DISTRICT, PIN -
678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-I,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
KUNJIMOIDEEN,
AGED 68 YEARS
S/O.KUNHAYAMMUTTI, THEKKINKADAN HOUSE,
MANNARKKAD, PALAKKAD, KERALA, PIN - 678582
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 40 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.860 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12015 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-1, PALAKKAD DISTRICT,
PIN - 678582
2 THE SECRETARY, MANNARKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-1,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
MAMMUTTY M.T.,
AGED 73 YEARS
S/O.ALAVI MANGALANTHIDI, ANAKKATTI ROAD, MANNARKKAD,
MANNARKAD-1, PALAKKAD, KERALA, PIN - 678582
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 41 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.861 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12175 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
M.V. THOMAS,
AGED 57 YEARS
S/O.VARKEY, RESIDING AT MULLAPPALLIL HOUSE, HILL VIEW
NAGAR, STREET NO. 01, PERIMBADARI P.O., MANNARKKAD,
PALAKKAD DISTRICT, PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
W.A.No.801/2025 :: 42 ::
& con.cases
2025:KER:51069
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 43 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.862 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12327 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-1, PALAKKAD DISTRICT, PIN -
678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-1,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
MOHAMMED SHAFEEQUE A,
AGED 45 YEARS
S/O.LATE ABOO ACHIPRA, RESIDING AT ACHIPRA HOUSE,
KUNTHIPUZHA, MANNARKKAD PO, MANNARKKAD-I, MANNARKKAD,
PALAKKAD, KERALA, PIN - 678582
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 44 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.863 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.11783 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-I, PALAKKAD DISTRICT, PIN -
678582
2 THE SECRETARY, MANNARRKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-I,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
TA JABBAR,
AGED 67 YEARS
KOLATHADIYAN, TIPUNAGAR, THENKARA, MANNARKKAD,
PALAKKAD, KERALA, PIN - 678582
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 45 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.864 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12309 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
SUBRAMANIAN T.K,
AGED 61 YEARS
S/O KOTHANDA RAMAN T.V, RESIDING AT THEKKUMPURATH HOUSE,
NADAMALIKA ROAD, P.O. - MANNARKKAD, PALAKKAD DISTRICT,
PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
W.A.No.801/2025 :: 46 ::
& con.cases
2025:KER:51069
BY ADV.SMT.SANIYA C.V.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 47 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.866 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.11910 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-1, PALAKKAD DISTRICT, PIN -
678582
2 THE SECRETARY MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-1,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
MUHAMMED HAKKEEM A J,
AGED 37 YEARS
KOLATHADIYAN, TIIPUNAGAR, THENKARA, MANNARKKAD,
PALAKKAD, PIN - 678582
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 48 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.867 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12135 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
MUHAMMED SHAHANAS,
AGED 41 YEARS
S/O. HAMZAKUTTY, KUNNAPULLY HOUSE, AANDIPADAM,
MANNARKKAD P.O, PALAKKAD DISTRICT, PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
W.A.No.801/2025 :: 49 ::
& con.cases
2025:KER:51069
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 50 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.868 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12406 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD-I, PALAKKAD DISTRICT,
REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
JECOB ABRAHAM,
AGED 59 YEARS
S/O. C. C. ABRAHAM, MADHURAMCHERIL HOUSE,
PAYYANADAM POST, PALAKKAD DISTRICT, PIN - 678583
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
W.A.No.801/2025 :: 51 ::
& con.cases
2025:KER:51069
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 52 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.869 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12201 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT,REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY,NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY,NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
NIHAL UMMER,
AGED 35 YEARS
S/O.P UMMER, PODUVACHOLA HOUSE, KUMARAMPUTHUR,
MANNARKKAD, PALAKKAD DISTRICT REPRESENTED BY POWER
OF ATTORNEY HOLDER P. UMMER, PODUVACHOLA HOUSE,
KUMARAMPUTHUR, MANNARKKAD, PALAKKAD DISTRICT,
PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 53 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.870 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12093 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD-I, PALAKKAD DISTRICT,
REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
NIYAS UMMER,
AGED 40 YEARS
S/O.P.UMMER, PODUVACHOLA HOUSE, KUMARAMPUTHUR,
MANNARKKAD, PALAKKAD DISTRICT REPRESENTED BY POWER
OF ATTORNEY HOLDER P UMMER, PODUVACHOLA HOUSE,
KUMARAMPUTHUR, MANNARKKAD, PALAKKAD DISTRICT,
PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
W.A.No.801/2025 :: 54 ::
& con.cases
2025:KER:51069
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 55 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.871 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12438 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD-I, PALAKKAD DISTRICT,
REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
PAMEELA BALAGOPALAN,
AGED 72 YEARS
W/O. THE LATE BALAGOPALAN, RESIDING AT AMBAL NIVAS,
KOLLAMKODE POST, PALAKKAD DISTRICT, PIN - 678506
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 56 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.872 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12326 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-1, PALAKKAD DISTRICT,
PIN - 678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-1,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
MOHAMMED SHAFEEQUE A,
AGED 45 YEARS
S/O.LATE ABOO ACHIPRA RESIDING AT ACHIPRA HOUSE,
KUNTHIPUZHA, MANNARKKAD PO, MANNARKKAD-I, MANNARKKAD,
PALAKKAD, KERALA, PIN - 678582
BY ADV.SRI.M.P.SHAMMEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 57 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.873 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.10718 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-I, PALAKKAD DISTRICT, PIN -
678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-I,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
1 M.P. MOHAMED SAHEED,
AGED 64 YEARS
S/O. MOHAMMED, MANGADAMPARAMBIL, PERIMBADARI,
PERIMBADARI P.O., MANNARKKAD-I, PALAKKAD, PIN - 678762
2 STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT, LOCAL SELF
GOVERNMENT DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 58 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.874 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12402 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-1, PALAKKAD DISTRICT, PIN -
678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-1,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
AHAMMED SAEED,
AGED 50 YEARS
S/O.LATE C.ABDULLA, CHEMBALANGATHTTIL HOUSE,
CHANTHAPADY, MANNARKKAD PO, MANNARKKAD-I, MANNARKKAD,
PALAKKAD, KERALA, PIN - 678582
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 59 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.875 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.10801 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD-I, PALAKKAD DISTRICT
REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONERS:
1 MUHAMMED,
AGED 77 YEARS
S/O. ALAVI, KAVUNDATH HOUSE, TIPPU NAGAR, P.O.
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
2 HAMSA,
AGED 72 YEARS
S/O. ALAVI, KAVUNDATH HOUSE, TIPPU NAGAR, P.O.
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
W.A.No.801/2025 :: 60 ::
& con.cases
2025:KER:51069
BY ADV.SRI.VINOD MADHAVAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 61 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.876 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.11641 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-1, PALAKKAD DISTRICT,
PIN - 678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-1,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
P. HAMZA,
AGED 65 YEARS
S/O. MARAKKAR PALLIYALIL, KARIPPAMANNA, KARIMPUZHA -1,
ATLASSERI, PALAKKAD, KERALA, PIN - 679513
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 62 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.877 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.11722 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 1 & 2:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-I, PALAKKAD DISTRICT,
PIN - 678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-I,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER & RESPONDENT NO.3:
1 M.P. MOHAMED SAHEED,
AGED 64 YEARS
S/O. MOHAMMED, MANGADAMPARAMBIL, PERIMBADARI,
PERIMBADARI P.O., MANNARKKAD-I, PALAKKAD, PIN - 678762
2 STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT, LOCAL SELF
GOVERNMENT DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 63 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.878 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12464 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONERS:
1 KUNJUMON,S/O KAMMUKUTTY,
AGED 53 YEARS
KALLADI MAHAL, POTHOZHIKAVU -P.O., MANNARKKAD,
PALAKKAD DISTRICT, PIN - 678762
2 SAMEERA,
AGED 43 YEARS
W/O KUNJUMON, KALLADI MAHAL, POTHOZHIKAVU -P.O.,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678762
W.A.No.801/2025 :: 64 ::
& con.cases
2025:KER:51069
BY ADV.SRI.VINOD MADHAVAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 65 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.880 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.11936 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-I, PALAKKAD DISTRICT,
PIN - 678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-I,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
MUHAMMED HANEEFA V.K.,
AGED 48 YEARS
VENGOOR KALATHIL, ALANALLUR, ALLANALLUR-I,
P-ALAKKAD, KERALA, PIN - 678601
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 66 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.881 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12409 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
DANDAPANI,
AGED 69 YEARS
S/O. THE LATE SADASIVAN, RESIDING AT THEKKEPURATH
HOUSE, NADAMALIKA ROAD, P.O. MANNARKKAD, PALAKKAD
DISTRICT, THE MANAGER, KANNIKA PARAMESWARI TEMPLE
AUDITORIUM, PALAKKAD DISTRICT, PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 67 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.882 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12318 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNCIPALITY,
REPSENTED BY THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-I,
PALAKKAD DISTRICT,, PIN - 678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-I,
PALAKKAD DISTRICT,, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
MUHAMMED ASHRAF P.M.,
AGED 49 YEARS
PALOOR HOUSE, HILL VIEW NAGAR 7TH STREET,
PERIMBARADI, MANNARKKAD-I, PALAKKAD, KERALA 678762
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 68 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.883 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12535 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNCIPALITY,
REPRESENTED BY IT'S SECRETARY, RENATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-I, PALAKKAD DISTRICT, PIN- 678582
2 THE SECRETARY, MANNARKKAD MUNCIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-I,
PALAKKAD DISTRICT, PIN- 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
MOHAMED THOTTUNGAL,
AGED 74 YEARS
THOTTUNGAL HOUSE, MANATHUMANGALAM, PERINTHALMANNA POST,
PERINTHALMANNA, MALAPPURAM, KERALA 679322
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 69 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.884 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.10124 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD-I, PALAKKAD DISTRICT,
REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD-1, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
A. MUSTHAFA,
AGED 76 YEARS
S/O.UNEENKUTTY, ALIKKAL, PERINCHOLAM,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
W.A.No.801/2025 :: 70 ::
& con.cases
2025:KER:51069
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 71 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.885 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12601 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
FATHIMA T.,
AGED 57 YEARS
W/O. ABBAS P.K., POLLAKUNNAN HOUSE, NELLIPUZHA,
MANNARKKAD P.O., PALAKKAD DISTRICT, PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
W.A.No.801/2025 :: 72 ::
& con.cases
2025:KER:51069
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 73 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.887 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12606 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
MUHAMMED ALIAS MANU, S/O ABDU HAJI,
AGED 65 YEARS
KOLOTHODI HOUSE, CHETHALLUR, THACHANATTUKKAR-II,
PALAKKAD DISTRICT, PIN - 678583
BY ADV.SRI.VINOD MADHAVAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 74 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.888 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12257 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKAD-1, PALAKKAD DISTRICT,
PIN - 678582
2 THE SECRETARY MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-1,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
SAINUDHEEN C,
AGED 56 YEARS
CHERKUNNATH, THENKARA, THENKARA P.O, MANARKAD,
PALAKKAD, KERALA, PIN - 678582
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 75 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.889 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12536 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONERS:
1 MUHAMMED ABDUL ROUF,
AGED 71 YEARS
S/O.MUHAMMED K., KARIMBANAKKAL HOUSE, CHANGILERI P.O.,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678762
2 U.K. AYISHAKUTTY,
AGED 60 YEARS
D/O.MUHAMMED K., KALAKAPPARA HOUSE, PERINTHALMANNA P.O.,
MALAPPURAM DISTRICT, PIN - 679322
3 UMMU SALMA,
AGED 44 YEARS
D/O.MUHAMMED K., PATHARI HOUSE, PUTHANANGADI P.O.,
W.A.No.801/2025 :: 76 ::
& con.cases
2025:KER:51069
MALAPPURAM DISTRICT, PIN - 679321
4 SAINABA,
AGED 63 YEARS
D/O.MUHAMMED K., KANNAMTHODI HOUSE, POOPPALAM P.O.,
MALAPPURAM DISTRICT, PIN - 679325
5 FATHIMATH SUHARA,
AGED 58 YEARS
D/O.MUHAMMED K., KANNAMTHODI HOUSE, VETTATHOOR P.O.,
MALAPPURAM DISTRICT, PIN - 679326
6 AMINABEEGAM,
AGED 53 YEARS
D/O.MUHAMMED K., DWARAKA, 22 MILES, MANJERI P.O.,
MALAPPURAM DISTRICT, PIN - 676121
7 MUHAMMED ABDUL LATHEEF,
AGED 55 YEARS
S/O.MUHAMMED K., KARIMBANAKKAL HOUSE, KODATHIPPADY,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678762
8 ABDUL GAFOOR,
AGED 49 YEARS
S/O.MUHAMMED K., KARIMBANAKKAL HOUSE, PERINCHOLAM ROAD,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 77 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.890 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12478 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONERS:
1 SATHEESHAN P.M,
AGED 70 YEARS
S/O.THE LATE P. MADHAVAN NAMBOODIRI, PULIYASSERI MANA,
P.O - MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
2 P HARIDASAN,
AGED 68 YEARS
S/O.THE LATE P. MADHAVAN NAMBOODIRI,PULIYASSERI MANA,
P.O - MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
3 P.M. PRAKASHAN,
AGED 66 YEARS
S/O.THE LATE P. MADHAVAN NAMBOODIRI, PULIYASSERI MANA,
W.A.No.801/2025 :: 78 ::
& con.cases
2025:KER:51069
P.O - MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
4 P.M. SURESAN,
AGED 61 YEARS
S/O.THE LATE P. MADHAVAN NAMBOODIRI, PULIYASSERI MANA,
P.O - MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
5 P.M. RAMESAN,
AGED 56 YEARS
S/O.THE LATE P. MADHAVAN NAMBOODIRI, PULIYASSERI MANA,
P.O - MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
6 P.M. DINESAN,
AGED 53 YEARS
S/O.THE LATE P. MADHAVAN NAMBOODIRI, PULIYASSERI MANA,
P.O - MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
7 P.M. JAYAKUMAR,
AGED 50 YEARS
S/O.THE LATE P. MADHAVAN NAMBOODIRI, PULIYASSERI MANA,
P.O - MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 79 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.892 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12710 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY IT'S SECRETARY,ATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-I, PALAKKAD DISTRICT,
PIN - 678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITYM,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-I,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
MAMMADU KANHIRATHIL,
AGED 64 YEARS
KANHIRATHIL, PUTHUR ROAD, ALANALLUR P.O, ALANALLUR- I,
ALANALLUR, PALAKKAD, KERALA, PIN - 678601
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 80 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.893 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12548 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-1, PALAKKAD DISTRICT,
PIN - 678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-I,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
UPPUKUZHIYIL BASHEER,
AGED 65 YEARS
UPPUKUZHIYIL HOUSE, POTHAZHI, PERIMBADARI PO,
PERIMBADARI, MANNARKKAD-I, PALAKKAD, KERALA,
PIN - 678762
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 81 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.894 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12657 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-1, PALAKKAD DISTRICT, PIN -
678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-1,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
MOHAMMED ALI POOTHANKODE,
AGED 64 YEARS
S/O.HASSAN KUTTY POOTHANKODEN, RESIDING AT POOTHANKODEN,
MELE KAPPUPARAMBA, THAZHEKODE, MALAPPURAM, TALEKODE
WEST, KERALA, PIN - 679322
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 82 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.895 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12356 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD-I, PALAKKAD DISTRICT,
REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
SHOBHANA V.P,
AGED 60 YEARS
W/O.K.R.VIJAYAN, RESIDING AT SHOBHA PERIMBADARI POST,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678762
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
W.A.No.801/2025 :: 83 ::
& con.cases
2025:KER:51069
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 84 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.896 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12713 OF 2024
OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-1, PALAKKAD DISTRICT,
PIN - 678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-1,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENTS/PETITIONER:
A.HAMZA,S/O.VEERAN,
AGED 67 YEARS
AMBADATH, PAYYANADAM, PALAKKAD, PALLIKUNNU,
KERALA, PIN - 678583
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 85 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.898 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.10494 OF 2024
OF HIGH COURT OF KERALA
APPELLANT/RESPONDENTS 1 AND 2:
1 MANNARKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-I, PALAKKAD DISTRICT,
PIN - 678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-I,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT/PETITIONERS 1 TO 4 AND RESPONDENT NO.3:
1 NOUSHAD,
AGED 47 YEARS
S/O.VEERANKUTTY, PARAPURAVAN, MANNARKKAD-I,
MANNARKKAD P.O., PALAKKAD DISTRICT, PIN - 678582
2 YOUSUF,
AGED 50 YEARS
S/O.VEERANKUTTY, PARAPURAVANN MANNARKKAD-I,
MANNARKKAD, PALAKKAD DISTRICT, REPRESENTED BY ITS
POA HOLDER, MR. NOUSHAD, BEING PETITIONER NO.1,
PIN - 678582
3 NABEELA,
AGED 43 YEARS
S/O.VEERANKUTTY, PARAPURAVANN, MANNARKKAD-I,
W.A.No.801/2025 :: 86 ::
& con.cases
2025:KER:51069
MANNARKKAD, PALAKKAD DISTRICT, REPRESENTED BY
ITS POA HOLDER, MR. NOUSHAD BEING PETITIONER NO.1,
PIN - 578582
4 MOHAMMED ADHIL,
AGED 21 YEARS
S/O. LATE MOHAMMED BASHEER, PARAPURAVANN,
MANNARKKAD-I, MANNARKKAD, PALAKKAD DISTRICT,
REPRESENTED BY ITS POA HOLDER, MR.NOUSHAD
BEING PETITIONER NO.1, PIN - 678582
5 STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
LOCAL SELF GOVERNMENT DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 87 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.903 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12839 OF 2024
OF HIGH COURT OF KERALA
APPELLANT/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-1, PALAKKAD DISTRICT,
PIN - 678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-I,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT/PETITIONER:
K. SHOUKATHALI, C/O.K.HAMZA,
AGED 58 YEARS
KOLAMBAN HOUSE, CHANTHAPPADY, MANNARKKAD POST,
MANNARKKAD-I, PALAKKAD, KERALA, PIN - 678582
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 88 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.904 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.14016 OF 2024
OF HIGH COURT OF KERALA
APPELLANT/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRTETYARY, N.H 213, MANNARKKAD,
PALAKAD, PIN - 678582
2 THE SECRETARY, MANNARKAD MUNICIPALITY,
N.H 213, MANNARKKAD, PALAKAD, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT/PETITIONER:
FIROS BABU N.,
AGED 40 YEARS
SON OF SRI. ABDUL MUTHALEEB, NECHULLY HOUSE,
PAYYAMADAM P.O., MANNARKKAD, PALAKKAD, PIN - 678583
BY ADV.SRI.ANIL S. RAJ
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 89 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.905 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.13827 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-1, PALAKKAD DISTRICT, PIN -
678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-1, PALAKKAD
DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
FATHIMA U.P.,
AGED 76 YEARS
K.P. HOUSE, PUKAYUR KOYAS, TIRURANGADI,
OLAKARA, ALAPPURAM, KERALA, PIN - 676306
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 90 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.906 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.14050 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
1 MUHAMMEDUPPA,
AGED 66 YEARS
S/O.ABDULLA CHAKKINGAL, THENKARA, NEAR JUMA MASJED,
MANALADI, MANNARKKAD - II - P.O., PALAKAKD DISTRICT,
PIN - 678582
2 ABBAS.,
AGED 67 YEARS
S/O.HAMSA, PALENGAL HOUSE, PALLIKURUP - P.O.,
W.A.No.801/2025 :: 91 ::
& con.cases
2025:KER:51069
MANNARKKAD - I, PALAKAKD DISTRICT, PIN - 678593
BY ADV.SRI.VINOD MADHAVAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 92 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.907 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.14698 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD-I, PALAKKAD DISTRICT,
REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONERS:
1 KHALID,
AGED 72 YEARS
S/O. KUNJAMMU, PALOTH HOUSE, KUNTHIPUZHA P.O.,
MANNARKKAD-1, PALAKAKD DISTRICT, PIN - 678582
2 ABDUL HAMEED K.V.,
AGED 66 YEARS
S/O. ABU, KODUVALIL HOUSE, KUNTHIPUZHA,
P.O. - MANNARKKAD-I, PALAKAKD DISTRICT, PIN - 678582
3 AIYSHA,
AGED 84 YEARS
W.A.No.801/2025 :: 93 ::
& con.cases
2025:KER:51069
W/O. ABU, KODUVALIL HOUSE, KUNTHIPUZHA,
P.O. - MANNARKKAD - I, PALAKAKD DISTRICT, PIN - 678582
4 FAZIL K.V.,
AGED 37 YEARS
S/O. BASHEER, KODUVALIL HOUSE, KUNTHIPUZHA,P.O. -
MANNARKKAD-I, PALAKAKD DISTRICT, PIN - 678582
5 ASIF BASHEER K.V.,
AGED 30 YEARS
W/O. ADHNAN, KODUVALIL HOUSE, KUNTHIPUZHA, P.O. -
MANNARKKAD - I, PALAKAKD DISTRICT, PIN - 678582
6 AFSAR BASHEER K.V.,
AGED 28 YEARS
S/O. BASHEER, KODUVALIL HOUSE, KUNTHIPUZHA, P.O. -
MANNARKKAD-I, PALAKAKD DISTRICT, PIN - 678582
7 FAREEDHA K.V.,
AGED 35 YEARS
W/O. SAHIR, KODUVALIL HOUSE, KUNTHIPUZHA, P.O.-
MANNARKKAD-I,PALAKAKD DISTRICT, PIN - 678582
8 ARIFA K.V.,
AGED 30 YEARS
S/O. BASHEER, KODUVALIL HOUSE, KUNTHIPUZHA, P.O. -
MANNARKKAD - I, PALAKAKD DISTRICT, PIN - 678582
9 AMINA,
AGED 60 YEARS
W/O. BASHEER, KODUVALIL HOUSE, KUNTHIPUZHA, P.O. -
MANNARKKAD - I, PALAKAKD DISTRICT, PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 94 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.908 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.14175 OF 2024
OF HIGH COURT OF KERALA
APPELLANT/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-1, PALAKKAD DISTRICT,
PIN - 678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-1,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT/PETITIONER:
ABDUL JABBAR KARINGAPPARA,
AGED 58 YEARS
S/O. KUNHUTTY HAJI, KARINGAPPARA, KANJIRAM,
MANNARKKAD-I, PALAKKAD, KERALA, PIN - 678762
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 95 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.909 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.14170 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD -I, PALAKKAD DISTRICT,
REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
ABDUL NASAR,
AGED 66 YEARS
S/O. ABOOBACKER KODUVAYAKKAL, VALIYAPARAMBU,
AL EMAN, VALAMBUR, MALAPPURAM DISTRICT, PIN - 679325
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
W.A.No.801/2025 :: 96 ::
& con.cases
2025:KER:51069
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 97 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.910 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.14560 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
ABDUKUTTY,
AGED 67 YEARS
S/O.HAMZA, CHOLOTHIL HOUSE, THENKARA P.O.,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 98 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.911 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12678 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY IT'S SECRETARY,NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-I, PALAKKAD DISTRICT, PIN- 678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
THE SECRETARY, MANNARKKAD MUNICIPALITY,NATIONAL HIGHWAY
213,MANNARKKAD, MANNARKKAD-I, PALAKKAD DISTRICT, PIN-
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-I, PALAKKAD
DISTRICT, PIN- 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
VEERAN N @ VEERAAN HAJI,
AGED 75 YEARS
NALAKATH HOUSE, BHEEMANAD, KOTTOPADAM-I, BHEEMANAD,
ALAKKAD, KERALA 678601
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 99 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.912 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.13976 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-1, PALAKKAD DISTRICT, PIN -
678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-1,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
SAMEER,
AGED 44 YEARS
S/O. POCKER HAJI, ULLATTU PARAMBIL, VALIYAPARAMBA
TIRURANGADI, OLAKARA, ABDU RAHIMAN NAGAR, OLAKARA,
MALAPPURAM, KERALA, PIN - 676306
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 100 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.913 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.13793 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
1 SURENDRAN,
AGED 56 YEARS
S/O. APPUKUTTAN, ELEPPATTA, KIZHAKE PANDIKKAD,
KOLAPARAMBU P.O., PADIKKAD, MALAPPURAM DISTRICT,
PIN - 676522
2 ARAVINDAN,
AGED 59 YEARS
S/O. APPUKUTTAN, ELEPPATTA, KIZHAKE PANDIKKAD,
KOLAPARAMBU P.O., PADIKKAD, MALAPPURAM DISTRICT,
PIN - 676522
BY ADV.SRI.VINOD MADHAVAN
W.A.No.801/2025 :: 101 ::
& con.cases
2025:KER:51069
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 102 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.914 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.13198 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONERS:
1 KHALID, S/O. KUNJAMMU,
AGED 62 YEARS
PALOTH HOUSE, KUNTHIPUZHA, P.O. MANNARKKAD - 1,
PALAKAKD DISTRICT, PIN - 678582
2 HAMEED,
AGED 66 YEARS
S/O. ABU, KODUVALIL HOUSE, KUNTHIPUZHA,
P.O. - MANNARKKAD - I, PALAKAKD DISTRICT,
PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
W.A.No.801/2025 :: 103 ::
& con.cases
2025:KER:51069
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 104 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.915 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.14375 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
MUHAMMED,
AGED 74 YEARS
S/O. ABDUL KHADER, CHOLOTHIL HOUSE, PARASSERY,
THENKARA, MANNARKKAD, PALAKKAD, KERALA, PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
W.A.No.801/2025 :: 105 ::
& con.cases
2025:KER:51069
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 106 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.917 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12661 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-1, PALAKKAD DISTRICT,
PIN - 678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-1,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT/PETITIONER:
JAM-EYYATHUL IRSHAD TRUST,
CHANGALEERI RD., PERIMBADARI, KERALA REPRESENTED BY
ITS VICE CHAIRMAN / GENERAL SECRETARY, MR. AHAMMED
SAEED C., AGED 61 YEARS, CHEMBALANGATTIL HOUSE,
CHANTHAPADY, MANNARKKAD P.O., MANNARKKAD-I,
PALAKKAD, KERALA, PIN - 678762
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 107 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.918 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.13646 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
C. MUHAMMED, S/O. KUNHAPPA,
AGED 72 YEARS
CHAKARATHODI HOUSE, MANALADI, MANNARKKAD P.O.,
MANNARKKAD-II, PALAKKAD DISTRICT, PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 108 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.919 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.14171 OF 2024
OF HIGH COURT OF KERALA
APPELLANT/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-1, PALAKKAD DISTRICT, PIN -
678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-1,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT/PETITIONER:
AHAMMED SAHAL,
AGED 24 YEARS
S/O. A. ABU, RESIDING AT ACHIPRA HOUSE, KUNTHIPUZHA,
MANNARKKAD POST, MANNARKKAD-L, PALAKKAD, KERALA,
PIN - 678582
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 109 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.920 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.13246 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-1, PALAKKAD DISTRICT,
PIN - 678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-1,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
MUKKAM MUSLIM ORPHANAGE KAMMITTI,
MANNARKKAD TOWN, MAIN ROAD, MANNARKKAD, PALAKKAD,
KERALA REPRESENTED BY ITS SECRETARY, MR. MOYI HAJI,
AGED 87 YEARS, SHERIFA MANZIL, ANAYAMKUNNU,
KAMARANELLOOR, MUKKAM, KOZHIKODE, KERALA, PIN - 676582
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 110 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.921 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.13206 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 & 3:
1 THE MANNARCAUD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, OFFICE OF THE MANNARCAUD
MUNICIPALITY, MANNARCAUD P O, PALAKKAD DISTRICT,
PIN - 686019
2 THE SECRETARY,
MANNARCAUD MUNICIPALITY, OFFICE OF THE MANNARCAUD
MUNICIPALITY, MANNARCAUD P O, PALAKKAD DISTRICT,
PIN - 686019
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER & RESPONDENT NO.1:
1 N.R.CHINMAYANANDHAN,
AGED 66 YEARS
S/O.LATE RAGHAVAN, RESIDING IN THE ADDRESS
NADUKKALATHIL HOUSE, MANNARCAUD P O, PALAKKAD DISTRICT,
PIN - 678582
2 THE STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO THE GOVERNMENT,
LOCAL SELF GOVERNMENT DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM DISTRICT, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.G.SREEKUMAR (CHELUR)
W.A.No.801/2025 :: 111 ::
& con.cases
2025:KER:51069
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 112 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.923 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.13899 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
FATHIMA,
AGED 59 YEARS
W/O.P UMMER, PODUVACHOLA HOUSE, KUMARAMPUTHUR,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 113 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.924 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.14840 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
MANBAUL ULOOM SECONDARY MADRASSA,
REG.NO.324, KUNTHIPUZHA, MANNARKKAD P.O., PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY MOHAMMED SHAMEER,
AGED 39 YEARS, S/O.ABU, PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 114 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.925 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12871 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-1, PALAKKAD DISTRICT,
PIN - 678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-1,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
MEERAN KUTTY HAJI K. @ VEERAN KUTTY HAJI,
AGED 84 YEARS
S/O.KUNHAYAMU K.P., KALAMPARAMBIL ANNANTHODI
NATTUKAL, THACHANATTUKARA, NATTUKAL, PALAKKAD,
KERALA, PIN - 678583
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 115 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.927 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.14486 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-1, PALAKKAD DISTRICT,
PIN - 678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-1,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
BABU,
AGED 47 YEARS
S/O.HAMZA, PADUVANPADAM, THENKARA, MANNARKKAD,
TENKARA, PALAKKAD, KERALA, PIN - 678585
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 116 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.928 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.13914 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
KHADEEJA,
AGED 60 YEARS
W/O. MUHAMMED KANHIRATHIL, KURUVANNA, PERIMBADARI,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678762
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 117 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.929 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.13870 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
MUHAMMEDALI CHOLOTHIL,
AGED 67 YEARS
S/O. ABDU, CHOLOTH, PARASSERI, THENKARA P.O.,
MANNARKKAD - II, PALAKKAD DISTRICT, PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
W.A.No.801/2025 :: 118 ::
& con.cases
2025:KER:51069
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 119 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.930 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.13102 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT,REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONERS:
1 T.M. MUHAMMED,S/O. ABDULLA,
AGED 51 YEARS
RESIDING AT THIRMANASSERIMANNIL HOUSE,
OORAKAM KIZHUMURI, TIRURANGADI,
MALAPPURAM DISTRICT,
PIN - 676519
2 FAUSIA,
AGED 43 YEARS
W/O. T.M. MUHAMMED, RESIDING AT THIRMANASSERIMANNIL
HOUSE, OORAKAM KIZHUMURI, TIRURANGADI,
MALAPPURAM DISTRICT, PIN - 676519
W.A.No.801/2025 :: 120 ::
& con.cases
2025:KER:51069
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 121 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.931 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.14314 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
MOIDEEN UNNIKAMMU KALLADI,
AGED 36 YEARS
S/O.THE LATE K.P. MOIDEENKUTTY UNNIKAMMMU, MUTHAVALLI,
MANNARKKAD JUMA MASJID, MANNARKKAD P.O., PALAKKAD
DISTRICT, PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
W.A.No.801/2025 :: 122 ::
& con.cases
2025:KER:51069
BY ADV.SMT.SANIYA C.V.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 123 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.932 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12830 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY ,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-1, PALAKKAD DISTRICT, PIN -
678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-1, PALAKKAD
DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
RUKIYA HAMZA,C/O. K HAMSA AMBADATH,
AGED 65 YEARS
RESIDING AT AMBADATH HOUSE, PALLIKUNNU POST,
PAYYANADAM, PALAKKAD, KERALA, PIN - 678583
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 124 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.935 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.13987 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-1, PALAKKAD DISTRICT, PIN -
678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-1,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
MAIMOONA,
AGED 54 YEARS
W/O.ABDUL LATHEEF RESIDING AT, CHUKKAN, PUKAYOOR
KUNNATH, A R NAGAR, ABDU RAHIMAN NAGAR, OLAKARA,
MALAPPURAM, KERALA, PIN - 676306
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 125 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.936 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.21713 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-I, PALAKKAD DISTRICT,
PIN - 678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-I,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
SUBAIDA,
AGED 60 YEARS
W/O.POCKER HAJI UP HOUSE, NEDIYIRUPPU PO, MILLUMPADI,
NEDIYIRIPPU, MALAPPURAM, KERALA, PIN - 673638
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 126 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.937 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.23254 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD-I, PALAKKAD
DISTRICT,REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT/PETITIONER:
MUSTHAFA,
AGED 54 YEARS
S/O.MUHAMED MUSLIYAR, THARAYIL HOUSE,
MAKKARAPARAMBU POST, MALAPPURAM DISTRICT, PIN - 676507
BY ADV.SRI.VINOD MADHAVAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 127 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.938 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.14083 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-1, PALAKKAD DISTRICT, PIN -
678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-1, PALAKKAD
DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
MOHAMMED SHAFEEQUE,
AGED 45 YEARS
S/O. LATE ABOO ACHIPRA RESIDING AT ACHIPRA HOUSE,
KUNTHIPUZHA, MANNARKKAD P.O., MANNARKKAD-I,
MANNARKKAD, PALAKKAD, KERALA, PIN - 678582
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 128 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.939 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.14764 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY.,
MANNARKKAD MUNICIPALITY,NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN.,
MANNARKKAD MUNICIPALITY,NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
MANNARGHAT MUSLIM ORPHANAGE COMMITTEE,
REPRESENTED BY ITS SECRETARY,
MANNARKKAD P.O. PALAKKAD DISTRICT, MUHAMMED SHEREEF P,
S/O.MOIDEEN, PAZHERI PLAZA, COURT JUNCTION, THENKARA
P.O. MANNARKKAD P.O, PALAKKAD DISTRICT, PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
W.A.No.801/2025 :: 129 ::
& con.cases
2025:KER:51069
BY ADV.SMT.SANIYA C.V.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 130 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.940 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.14866 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD-I, PALAKKAD DISTRICT,
REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
SHAREEF N.,
AGED 47 YEARS
S/O. VEERAN HAJI, NALAKATH HOUSE, BHEEMANAD,
KOTTOPPADAM-I, PALAKKAD DISTRICT, PIN - 678601
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 131 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.941 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.14539 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
KUNTHIPUZHA MAHALLU COMMITTEE,
MANNARKKAD COLLEGE P.O., PALAKKAD DISTRICT,
REPRESENTED BY SECRETARY, ABDUL RAHIMAN K.C.,
AGED 60 YEARS, S/O. SYEDALAVI MUSLIYAR, KOOMANCHERI
HOUSE, KUNTHIPUZHA, MANNARKKAD P.O.,
PALAKKAD DISTRICT, PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
W.A.No.801/2025 :: 132 ::
& con.cases
2025:KER:51069
BY ADV.SMT.SANIYA C.V.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 133 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.942 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.13038 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY IT'S SECRETARY, MANNARKKAD
MUNICIPALITY, NATIONAL HIGHWAY 213, MANNARKKAD,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-I,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
KOLAMBAN ALIPPU,
AGED 73 YEARS
KOLABAN ALIPPU, KOLAMBAN HOUSE, KODATHIPPADI,
PERIMBADARI, MANNARKKAD-I, MANNARKKAD, PALAKKAD,
KERALA, PIN - 678762
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 134 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.943 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.16453 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS NO.2 & 3:
1 MANNARKAD MUNICIPALITY.,
MUNICIPAL ADMINISTRATION OFFICE, NATIONAL HIGHWAY 213,
MANNARKAD-I, PALAKKAD REPRESENTED BY ITS SECRETARY,
PIN - 678582
2 SECRETARY.,
MANNARKAD MUNICIPALITY, MUNICIPAL ADMINISTRATION
OFFICE, NATIONAL HIGHWAY 213, MANNARKAD-I, PALAKKAD,
PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER AND RESPONDENT NO.1:
1 T.K. NAINAR,
AGED 42 YEARS
S/O HAMSA, THIRUTHIKUNNAL HOUSE, MANNARKAD -I VILLAGE,
MANNARKAD TALUK, PERIMBADARI DESOM, PERIMBADARI P.O.,
PALAKKAD DISTRICT - 678762 REPRESENTED BY POWER OF
ATTORNEY HOLDER DILSHADA, AGED 42 YEARS, W/O T.K.
NAINAR, THIRUTHIKUNNAL HOUSE, MANNARKAD -I VILLAGE,
MANNARKAD TALUK, PERIMBADARI DESOM, PERIMBADARI P.O.,
PALAKKAD DISTRICT
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF LOCAL SELF
GOVERNMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
W.A.No.801/2025 :: 135 ::
& con.cases
2025:KER:51069
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.SRI.C.DHEERAJ RAJAN
BY ADV.SRI.ANAND KALYANAKRISHNAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 136 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.944 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.13598 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
SAITHALAVI,
AGED 66 YEARS
S/O. MAMMAD, VILANGUMPURATH HOUSE, MANALUMPURAM,
THACHANATTUKARA - I, PALAKKAD DISTRICT, PIN - 678583
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 137 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.945 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.20093 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY,NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
K.M. ASSAINAR HAJI,
AGED 68 YEARS
S/O. MOIDU, KARINGATHODI HOUSE,POTTASSERI,
P.O. - VIYYAKURUSI, PALAKKAD DISTRICT, PIN - 678593
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
W.A.No.801/2025 :: 138 ::
& con.cases
2025:KER:51069
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 139 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.946 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.21891 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-I, PALAKKAD DISTRICT,
PIN - 678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-I,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
MUHAMMED SHAFI,
AGED 37 YEARS
S/O.U.P. POCKER HAJI U.P HOUSE, MUSLIYARANGADI,
NEDIYIRUPPU, MALAPPURAM, KERALA, PIN - 673638
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 140 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.947 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.23691 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD-I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
1 P.K. MUHAMMED KUTTY HAJI,
AGED 74 YEARS
S/O.PUDUKKUDI BEERAN, PUDUKKUDI HOUSE, PONMUNDAM P.O.
STAGEPADI, MALAPPURAM, PIN - 676106
2 SULAIKHA,
AGED 67 YEARS
W/O.MUHAMMED KUTTY HAJI, PUDUKKUDI HOUSE, PONMUNDAM
P.O., STAGEPADI, MALAPPURAM, PIN - 676106
3 JAMEELA PARAKUNNATH,
AGED 60 YEARS
W/O.MUHAMMED KUTTY HAJI, PUDUKKUDI HOUSE, PONMUNDAM
W.A.No.801/2025 :: 141 ::
& con.cases
2025:KER:51069
P.O., STAGEPADI, MALAPPURAM, PIN - 676106
4 HAMZA,
AGED 37 YEARS
S/O. P.K. MUHAMMED KUTTY HAJI, PUDUKKUDI HOUSE,
PONMUNDAM P.O., STAGEPADI, MALAPPURAM, PIN - 676106
5 UMMER,
AGED 38 YEARS
S/O. P.K. MUHAMMED KUTTY HAJI, PUDUKKUDI HOUSE,
PONMUNDAM P.O., STAGEPADI, MALAPPURAM, PIN - 676106
6 SHAFEEK PUTHUKKUDI,
AGED 40 YEARS
S/O. P.K. MUHAMMED KUTTY HAJI, PUDUKKUDI HOUSE,
PONMUNDAM P.O., STAGEPADI, MALAPPURAM, PIN - 676106
7 BUSHRA PANDIKADAVATH,
AGED 45 YEARS
D/O. P.K. MUHAMMED KUTTY HAJI, PANDIKADAVATH HOUSE,
KARATHODU, URAKAM, MELMURI, MALAPPURAM, PIN - 676519
8 BASEENA,
AGED 44 YEARS
W/O. MUHAMMED JAMSHEER, PALANTHODI HOUSE, CHERANI,
KARUVAMBRAM P.O., EDAVANNA MALAPPURAM, PIN - 676123
9 NISAR PUTHUKKUDI,
AGED 42 YEARS
S/O. P.K. MUHAMMED KUTTY HAJI, PUDUKKUDI HOUSE,
PONMUNDAM P.O., STAGEPADI, MALAPPURAM, PIN - 676106
BY ADV.SRI.VINOD MADHAVAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 142 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.948 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.19834 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD-I, PALAKKAD DISTRICT,
REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
P. BADRINARAYANAN,
AGED 64 YEARS
S/O.T.V.PADMANABHAN, THEKKEPPURATHIL BAVISHKA NIVAS,
VAISYAL STREET, MANNARKKAD P.O., PALAKKAD DISTRICT,
PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 143 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.949 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.20318 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD-I, PALAKKAD
DISTRICT,REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
1 MUHAMMED K,
AGED 77 YEARS
S/O. ALAVI, KAVUNDATH HOUSE, ARAYANKODE, THENKARA -
P.O., MANNARKKAD-II, PALAKKAD DISTRICT, PIN - 678582
2 KAVUNDATH HAMZA,
AGED 72 YEARS
S/O. ALAVI,KAVUNDATH HOUSE, TIPPU NAGAR, P.O. -
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
W.A.No.801/2025 :: 144 ::
& con.cases
2025:KER:51069
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 145 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.950 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.15081 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY.,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY.,
MANNARKKAD MUNICIPALITY,NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN.,
MANNARKKAD MUNICIPALITY,NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
VAHEEDA.,
AGED 51 YEARS
W/O.RASHEED, PARAKKAL HOUSE, KODATHIPADI,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 146 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.951 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.19473 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
MOIDUTTY,
AGED 45 YEARS
S/O. HYDROS NANAYATHU KURUVAYIL, NANATH HOUSE,
ONNAM MILES, PERIMBADARI, P.O. MANNARKKAD - I,
PALAKKAD DISTRICT, PIN - 678762
BY ADV.SRI.VINOD MADHAVAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 147 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.953 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.13439 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY,NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY,NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
1 ABDULLAKUTTY,
AGED 67 YEARS
S/O. HAMZA, CHOLOTHIL HOUSE, THENKARA - P.O.,
MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
2 MUHAMMED SAFEEK,
AGED 35 YEARS
S/O.ABDULLAKUTTY, CHOLOTHIL HOUSE, THENKARA -
P.O.,MANNARKKAD, PALAKKAD DISTRICT, PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
W.A.No.801/2025 :: 148 ::
& con.cases
2025:KER:51069
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 149 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.955 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.22152 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT,REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
1 P. SREENIVASAN,S/O. T.V. PADMANABHAN CHETTIAR,
AGED 67 YEARS
MUNIYAPPA ILLOM, VAISYAL STREET, MANNARKKAD - I,
PALAKKAD DISTRICT, PIN - 678582
2 S. RANGANAYAKI,
AGED 63 YEARS
W/O. P. SREENIVASAN, MUNIYAPPA ILLOM, VAISYAL STREET,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 AMARESH P.S,
AGED 59 YEARS
S/O. P. SREENIVASAN, MUNIYAPPA ILLOM, VAISYAL STREET,
W.A.No.801/2025 :: 150 ::
& con.cases
2025:KER:51069
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 151 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.956 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.21579 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-I, PALAKKAD DISTRICT, PIN -
678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-I,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
RASEEMA,
AGED 33 YEARS
C/O SUBAIR M,MACHINGAL HOUSE, KOTTAKKAL P.O,
KOTTAKKAL, MALAPPURAM, KERALA, PIN - 676503
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 152 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.957 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.12692 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNCIPALITY,
REPRESENTED BY IT'S SECRETARY, MANNARKKAD
MUNICIPALITY,NATIONAL HIGHWAY 213, MANNARKKAD,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN- 678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
THE SECRETARY, MANNARKKAD MUNICIPALITY,NATIONAL HIGHWAY
213, MANNARKKAD, MANNARKKAD-I, PALAKKAD DISTRICT, PIN-
678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
ABDULLA K.K,
AGED 52 YEARS
KOTTUKATTIL HOUSE, ENAYADIKUNNU, PERIMBADARI POST.
MANNARKAD-1, PO: PERIMBADARI, PALAKKAD. KERALA-678762
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 153 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.958 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.15124 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY.,
MANNARKKAD MUNICIPALITY,NATIONAL HIGH WAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY,NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
RAMESH,
AGED 52 YEARS
S/O. T. UNNIKRISHNAN NAIR,POORNIMA, NAYADIKUNNU,
PERIMBADARI, MANNARKKAD- I, PALAKKAD DISTRICT,
PIN - 678762
BY ADV.SRI.VINOD MADHAVAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 154 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.959 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.13791 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-1, PALAKKAD DISTRICT,
PIN - 678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-1,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
KUNJATHUMMA @ KUNJATHU HAJJUMMA,
AGED 74 YEARS
W/O. POCKER HAJI, RESIDING AT, ULLATTU PARAMBIL,
PUKAYOOR KUNNATH, ABDU RAHIMAN NAGAR, OLAKARA,
MALAPPURAM, KERALA, PIN - 676306
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 155 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.962 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.33706 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNCIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-I, PALAKKAD DISTRICT,
PIN - 678582
2 THE SECRETARY, MANNARKKAD MUNCIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-I,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
UP ASHRAF @ MUHAMMED ASHRAF,
AGED 43 YEARS
ULLATTUPARAMBIL HOUSE, VIA TIRURANGADI,
PUKAYUR KUNNATH, OLAKARA POST, MALAPPURAM,
KERALA, PIN - 676306
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 156 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.963 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.34824 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD - I, PALAKKAD
DISTRICT, REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD - I,PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I,PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
1 MURALEEDHARAN P.K.,
AGED 51 YEARS
S/O.THE LATE KUMARAN P. PARAKKOTTIL HOUSE,
KOTTAPPURAM P.O., KARIMPUZHA, SREEKRISHNAPURAM VIA,
OTTAPPALAM TALUK, PALAKKAD DISTRICT, PIN - 679513
2 P.K. SUDHEER,
AGED 56 YEARS
S/O.THE LATE KUMARAN P., PARAKKOTTIL HOUSE,
KOTTAPPURAM P.O., KARIMPUZHA, SREEKRISHNAPURAM VIA,
OTTAPPALAM TALUK, PALAKKAD DISTRICT, PIN - 679513
W.A.No.801/2025 :: 157 ::
& con.cases
2025:KER:51069
3 BEENA P.K.,
AGED 58 YEARS
D/O.THE LATE KUMARAN P., SEETHA BHAVAN, KRISHNAKANTHI
COLONY, PUTHUR, PALAKKAD DISTRICT, PIN - 678001
4 BIJILA P.K
AGED 54 YEARS
D/O.THE LATE KUMARAN P., 1/3816, NANDANAM,
ERANHIPALAM P.O., KACHERI, KOZHIKODE DISTRICT,
PIN - 673006
BY ADV.SRI.VINOD MADHAVAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 158 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.964 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.21787 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-I, PALAKKAD DISTRICT, PIN -
678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-I,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
MAJUDUDHEEN,
AGED 35 YEARS
S/O.SUBAIDA, UP HOUSE, NEDIYIRUPPU P.O, MILLUMPADI,
NEDIYIRUPPU, KONDOTTI, MALAPPURAM, KERALA, PIN - 673638
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 159 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.965 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.19300 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-I, PALAKKAD DISTRICT,
PIN - 678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-I,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
MP MOHAMED SAHEED,
AGED 64 YEARS
S/O.MOHAMMED, MANGADAMPARAMBIL, PERIMBADARI,
PERIMBADARI P.O., MANNARKKAD-I, PALAKKAD, PIN - 678762
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 160 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.966 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.24145 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY,MANNARKKAD P O,
MALAPPURAM DISTRICT, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, MANNARKKAD PO,
MALAPPURAM DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER & RESPONDENT NO.3:
1 MOHAMMEDKUTTY,S/O MOIDU, PARAPURATH,
AGED 66 YEARS
THEKKANKTTUR P.O, HAKAKKAD VILLAGE, KALPAKANCHERI,
MALAPPURAM DISTRICT, PIN - 676551
2 STATE OF KERALA,
REPRESENTED BY SECRETARY, DEPARTMENT OF REVENUE,
SECRETARIAT, THIRUVANANTHAPURAM 695001- IS IMPLEADED AS
ADDL. R3 AS PER THE ORDER DTD. 9.7.24 IN I.A.NO.1/24 IN
THE WPC
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
W.A.No.801/2025 :: 161 ::
& con.cases
2025:KER:51069
BY ADV.SRI.JAMSHEED HAFIZ
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 162 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.967 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.26821 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213, MANNARKKAD-I, PALAKKAD DISTRICT,
REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD - I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONERS:
1 ZARINA,
AGED 40 YEARS
W/O. SARFRAZ NAWAZ, THE PARYS, HAJIYAR PALLI P.O,
URAKAM, MALAPPURAM DISTRICT, REPRESENTED BY POWER OF
ATTORNEY HOLDER AZEES K, AGED 56 YEARS, S/O. KOLANI
MUHAMMED, KOLANI HOUSE, CHOORIYODE, THACHAMPARA P.O.
MANNARKKAD, PALAKKAD DISTRICT, PIN - 676519
2 SHABNA,
AGED 35 YEARS
W/O. JAHIR ALI ABDUL HAMEED, VARIANGATTIL HOUSE,
THACHAPARA P.O., PALAKKAD DISTRICT, REPRESENTED BY
POWER OF ATTORNEY HOLDER AZEES K, AGED 56 YEARS,
W.A.No.801/2025 :: 163 ::
& con.cases
2025:KER:51069
S/O.KOLANI MUHAMMED, KOLANI HOUSE, CHOORIYODE,
THACHAMPARA P.O., MANNARKKAD, PALAKKAD DISTRICT,
PIN - 678593
3 NASREEN,
AGED 31 YEARS
W/O. MUHAMED ASLAM HUSEIN PUTHANKOT, KUTTATTU PARAMBIL,
VARIANGATTIL HOUSE, THACHAPARA P.O., PALAKKAD DISTRICT,
REPRESENTED BY POWER OF ATTORNEY HOLDER AZEES K,
AGED 56 YEARS, S/O.KOLANI MUHAMMED, KOLANI HOUSE,
CHOORIYODE, THACHAMPARA P.O., MANNARKKAD,
PALAKKAD DISTRICT, PIN - 678593
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.M.V.BOSE
BY ADV.SMT.DEVI P.
BY ADV.SMT.SANIYA C.V.
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 164 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.968 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.41274 OF 2022
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENT:
MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, MANNARKKAD MUNICIPALITY,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER & RESPONDENT NO.1:
1 FATHIMA,
AGED 57 YEARS
W/O.P.UMMAR, POTHUVACHOLA HOUSE, KUMARAMPUTHOOR
VILLAGE, CHANGALEERI P.O., MANNARKKAD, PALAKKAD
DISTRICT, PIN - 678762
2 STATE OF KERALA,
REPRESENTED BY THE SECRETARY, DEPARTMENT OF LOCAL SELF
GOVT. DEPARTMENT, GOVT. SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.DEEPA K.R., SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.A.BALAGOPALAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 165 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.969 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.25396 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 & 3:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, MANNARKKAD P.O.,
PALAKKAD DISTRICT, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, MANNARKKAD P.O,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER & RESPONDENT NO.1:
1 MOIDHEENKUTTY HAJI,
AGED 72 YEARS
S/O.MOIDU, PARAPURATH, THEKKANKOTTUR P.O,
THAKAKKAD VILLAGE, KALPAKANCHERI,
MALAPPURAM DISTRICT, PIN - 676551
2 THE STATE OF KERALA,
REPRESENTED BY THE PRINCIPAL SECRETARY TO
GOVERNMENT, REVENUE DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.JAMSHEED HAFIZ
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 166 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.970 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.25342 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, MUNICIPAL ADMINISTRATION
OFFICE, MANNARKKAD P.O, PALAKKAD DISTRICT, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, MUNICIPAL ADMINISTRATION
OFFICE, MANNARKKAD P,O, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER AND RESPONDENT 1:
1 ALI HAJI,
AGED 65 YEARS
S/O.MOIDU, PARAPURATH, THEKKANKOTTUR P.O, THAKAKKAD
VILLAGE, KALPAKANCHERI, MALAPPURAM DISTRICT,
PIN - 676551
2 THE STATE OF KERALA,
REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT,
REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 167 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.971 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.26269 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
MANNARKKAD (PO), PALAKKAD, REPRESENTED
BY ITS SECRETARY,, PIN - 679582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, MANNARKKAD (PO),
PALAKKAD, PIN - 678582
3 THE MUNICIPAL COUNCIL,
MANNARKKAD MUNICIPALITY, MANNARKKAD (PO),
PALAKKAD REPRESENTED BY ITS CHAIRMAN, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
SURESH.N.,
AGED 57 YEARS
S/O.ACHUTHAN NAIR, VALIYATTIL HOUSE,
KOTTAPPURAM PO, PALAKKAD, PIN - 679513
BY ADV.SRI.VINOD MADHAVAN
BY ADV.SRI.K.MOHANAKANNAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 168 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.972 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.21492 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, NATIONAL HIGHWAY 213,
MANNARKKAD, MANNARKKAD-I, PALAKKAD DISTRICT,
PIN - 678582
2 THE SECRETARY, MANNARKKAD MUNICIPALITY,
NATIONAL HIGHWAY 213, MANNARKKAD, MANNARKKAD-I,
PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER:
RASEENA,
AGED 33 YEARS
W/O.SHAFEEK,PUTHUKKUDI HOUSE, PONMUDAM P.O, PONMUDAM,
SUB DISTRICT TIRUR, MALAPPURAM, KERALA, PIN - 676106
BY ADV.SRI.M.P.SHAMEEM AHAMED
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A.No.801/2025 :: 169 ::
& con.cases
2025:KER:51069
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.974 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.24783 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 THE MANNARKKAD MUNICIPALITY,
NATIONAL HIGH WAY 213,MANNARKKAD -I, PALAKKAD DISTRICT,
REPRESENTED BY SECRETARY, PIN - 678582
2 THE SECRETARY,
MANNARKKAD MUNICIPALITY, NATIONAL HIGH WAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
3 THE CHAIRMAN,
MANNARKKAD MUNICIPALITY, NATIONAL HIGHWAY 213,
MANNARKKAD-I, PALAKKAD DISTRICT, PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER & RESPONDENT NO.4:
1 FATHIMA,
AGED 59 YEARS
W/O.P.UMMER, PODUVACHOLA HOUSE, KUMARAMPUTHUR,
MANNARKKAD, PALAKKAD DISTRICT, REPRESENTED BY POWER
OF ATTORNEY HOLDER P. UMMER, AGED 68, YEARS, S/O. LATE
KUNHEEN PODUVACHOLA HOUSE, KUMARAMPUTHUR, MANNARKKAD,
PALAKKAD, PIN - 678582
2 NIYAS UMMER,
AGED 40 YEARS
S/O.P.UMMER, PODUVACHOLA HOUSE,KUMARAMPUTHUR,
MANNARKKAD, PALAKKAD DISTRICT,REPRESENTED BY POWER OF
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ATTORNEY HOLDER P UMMER, AGED 68 YEARS, S/O.LATE
KUNHEEN PODUVACHOLA HOUSE, KUMARAMPUTHUR,MANNARKKAD,
PALAKKAD, PIN - 678582
3 NIHAL UMMER,
AGED 35 YEARS
S/O. P UMMER, PODUVACHOLA HOUSE,KUMARAMPUTHUR,
MANNARKKAD, PALAKKAD DISTRICT,REPRESENTED BY POWER OF
ATTORNEY HOLDER P. UMMER, AGED 68 YEARS, S/O. LATE
KUNHEEN, PODUVACHOLA HOUSE, KUMARAMPUTHUR, MANNARKKAD,
PALAKKAD, PIN - 678582
4 ADDL.R4. THE STATE OF KERALA,
REPRESENTED BY SECRETARY, LOCAL SELF GOVERNMENT (R.C)
DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM -
695 001 [IS IMPLEADED AS PER ORDER DATED 17.03.2025 IN
I.A.NO.1/2025 IN WP(C)24783/2024].
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.VINOD MADHAVAN
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.975 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.37752 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, MUNICIPAL OFFICE,
NATIONAL HIGHWAY 213, MANNARKKAD - I, MANNARKKAD P.O.,
PALAKKAD DISTRICT, PIN - 678582
2 SECRETARY, MANNARKKAD MUNICPALITY ,
MUNICIPAL OFFICE, NATIONAL HIGHWAY 213,
MANNARKKAD - I, MANNARKKAD P.O., PALAKKAD DISTRICT,
PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONER & RESPONDENT NO.1:
1 P.K. ABDUL KHADER,
AGED 58 YEARS
S/O. HAMSAKUTTY HAJI, POLLAKKUNNAN HOUSE, NELLIPUZHA,
ARAKKURISSI DESOM, ARAKKURISSI P.O., MANNARKADU,
PALAKKAD DISTRICT, PIN - 678582
2 STATE OF KERALA, REPRESENTED
BY ITS PRINCIPAL SECRETARY, LOCAL SELF GOVERNMENT
DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.S.RANJIT (K/250/1999)
BY ADV.SRI.GOKUL DAS V.V.H.
BY ADV.SMT.VINEETHA SUSAN ABRAHAM
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THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 10TH DAY OF JULY 2025/19TH ASHADHA, 1947
W.A.NO.976 OF 2025
AGAINST THE JUDGMENT DATED 10.04.2025 IN W.P(C).NO.37339 OF 2024
OF HIGH COURT OF KERALA
APPELLANT(S)/RESPONDENTS 2 & 3:
1 MANNARKKAD MUNICIPALITY,
REPRESENTED BY ITS SECRETARY, MUNICIPAL OFFICE,
NATIONAL HIGHWAY 213,MANNARKKAD - I, MANNARKKAD
P.O.,PALAKKAD DISTRICT, PIN - 678582
2 SECRETARY, MANNARKKAD MUNICPALITY,
MUNICIPAL OFFICE, NATIONAL HIGHWAY 213,
MANNARKKAD - I,MANNARKKAD P.O.,PALAKKAD DISTRICT,
PIN - 678582
BY SRI.P.R.VENKATESH, SC, MANNARKKAD MUNICIPALITY
RESPONDENT(S)/PETITIONERS & RESPONDENT NO.1:
1 BUSHARA A.P. ,
AGED 54 YEARS
W/O. P.K. ABDUL KHADER, POLLAKKUNNAN HOUSE,
NELLIPUZHA, ARAKKURISSI DESOM, ARAKKURISSI P.O.,
MANNARKADU, PALAKKAD DISTRICT, PIN - 678582
2 DR. BINCY P.K. ,
AGED 35 YEARS
D/O. P.K. ABDUL KHADER, POLLAKKUNNAN HOUSE,
NELLIPUZHA, ARAKKURISSI DESOM, ARAKKURISSI P.O.,
MANNARKADU, PALAKKAD DISTRICT, PIN - 678582
3 STATE OF KERALA,
REPRESENTED BY ITS PRINCIPAL SECRETARY,
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LOCAL SELF GOVERNMENT DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
BY SMT.K.R.DEEPA, SPECIAL GOVERNMENT PLEADER
BY ADV.SRI.S.RANJIT (K/250/1999)
BY ADV.SRI.GOKUL DAS V.V.H.
BY ADV.SMT.VINEETHA SUSAN ABRAHAM
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON
10.07.2025 ALONG WITH W.A.NO.801/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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JUDGMENT
[WA Nos.801/2025, 816/2025, 832/2025, 833/2025, 836/2025, 837/2025, 838/2025, 839/2025, 840/2025, 841/2025, 842/2025, 843/2025, 844/2025, 845/2025, 847/2025, 848/2025, 849/2025, 850/2025, 851/2025, 852/2025, 854/2025, 855/2025, 856/2025, 858/2025, 859/2025, 860/2025, 861/2025, 862/2025, 863/2025, 864/2025, 866/2025, 867/2025, 868/2025, 869/2025, 870/2025, 871/2025, 872/2025, 873/2025, 874/2025, 875/2025, 876/2025, 877/2025, 878/2025, 880/2025, 881/2025, 882/2025, 883/2025, 884/2025, 885/2025, 887/2025, 888/2025, 889/2025, 890/2025, 892/2025, 893/2025, 894/2025, 895/2025, 896/2025, 898/2025, 903/2025, 904/2025, 905/2025, 906/2025, 907/2025, 908/2025, 909/2025, 910/2025, 911/2025, 912/2025, 913/2025, 914/2025, 915/2025, 917/2025, 918/2025, 919/2025, 920/2025, 921/2025, 923/2025, 924/2025, 925/2025, 927/2025, 928/2025, 929/2025, 930/2025, 931/2025, 932/2025, 935/2025, 936/2025, 937/2025, 938/2025, 939/2025, 940/2025, 941/2025, 942/2025, 943/2025, 944/2025, 945/2025, 946/2025, 947/2025, 948/2025, 949/2025, 950/2025, 951/2025, 953/2025, 955/2025, 956/2025, 957/2025, 958/2025, 959/2025, 962/2025, 963/2025, 964/2025, 965/2025, 966/2025, 967/2025, 968/2025, 969/2025, 970/2025, 971/2025, 972/2025, 974/2025, 975/2025 & 976/2025] Dr. A.K. Jayasankaran Nambiar, J.
In this batch of writ appeals, the appellant/Municipality impugns a common judgment dated 10.04.2025 of a learned Single Judge, which allowed a batch of writ petitions that questioned the legality of demand notices issued by the appellant/Municipality for property tax in terms of the Kerala Municipality Act [hereinafter referred to as the "Act"] and Rules. The learned Single Judge found, inter alia, that the appellant/Municipality had not complied with the statutory procedure under Section 233 of the Act read with Rules 4 and 10 of the Kerala Municipality (Property Tax, Service Cess and Surcharge) Rules, W.A.No.801/2025 :: 176 ::
& con.cases 2025:KER:51069 2011 [hereinafter referred to as the "2011 Rules"]. The demand notices were therefore quashed, and the appellant/Municipality was directed to re-do the property tax assessments as per the procedure prescribed under law from the stage at which it was found to be contrary to law, in the judgment. This, we note, was a stage prescribed under Rule 4(4) of the 2011 Rules, since it was not in dispute that the appellant had complied with the requirements of Rule 4(2) of the 2011 Rules.
2. Before us, it is the submission of Sri. P.R.Venkatesh, the learned Standing Counsel for the appellant/Municipality that the learned Single Judge omitted to note that there was indeed a publication of the final rates of property tax as determined under Rule 4(4) of the 2011 Rules in two newspapers, and therefore, taking note of the substantial compliance with the Rules by the appellant, the demand notices issued by them ought to have been sustained.
3. We have heard the rival contentions and perused the pleadings of this case as also the statutory provisions and precedents relied upon by the learned counsel. While we find force in the submission of the learned counsel for the appellant/Municipality that the procedure mentioned in Rule 4(4) was also substantially complied with, we also find that such compliance, by itself, would be of no avail to the appellant since there is nothing on record to suggest that the procedure under Rule 10 of the 2011 Rules was complied with at all.
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4. We might, in this connection, refer to our recent judgment dated 09.07.2025 in W.A.No.1090 of 2024 and connected cases, a batch of writ appeals filed by the Perinthalmanna Municipality in identical circumstance, namely, where there was a non-compliance with the procedures under Rules 4 and 10 of the 2011 Rules, which, we found, were mandatory in nature. Our findings therein are extracted herein below:
"8. Before we embark upon an analysis of the submissions made on either side, we might observe that the idea of a tax being a compulsory exaction of money by the State from a citizen is one that has instilled a sense of disgruntlement in the citizenry whenever they are called upon to pay a tax. This resentment was best captured in the words of Benjamin Franklin who famously, and with more than a tinge of exasperation, observed that "there are only two certainties in life - death and taxes".
However, there has been a paradigm shift in the perception of a levy and collection of tax over the years, and in modern times it has become firmly established that taxes are "necessary evils" in the sense that they are required to be paid and collected for the effective discharge of those governmental functions that are designed to advance the welfare of the people. We believe, this changed perception came about largely on account of the safeguards guaranteed against arbitrary taxation through the shift in our constitutional jurisprudence that now tests State action for legitimacy by asking not merely whether the State had the power to act but further, as to whether such State action was justified under the circumstances? The said shift from a 'culture of authority' to a 'culture of justification' has been responsible for the advance of the Rule of Law in our country.
9. Axiomatically, while the levy and collection of a tax must be shown as satisfying the mandate of Article 265 that there can be no levy or collection of tax save by 'authority' of law, the law that authorizes such levy and collection must also satisfy the 'justification' criteria of being certain, fair, reasonable and non-arbitrary. The said concepts are inbuilt in Part III of the Indian Constitution and must inform the imposition of a tax at each stage of its levy and collection as mandated by Article 265 thereof.
10. In a recent judgment dated 30.06.2025 in W.A.No.986 of 2025 and connected cases, that disposed a batch of writ appeals filed by the Thrissur Corporation, we had found that the requirement of publication of rates of property tax during the various states of their finalization, as envisaged under Rule 4 was mandatory and not merely directory. We had, in that connection, also referred to the decision of the Supreme Court in in Messrs Govind Saran Ganga Saran v. Commissioner of Sales Tax & Ors. - [1985 (Supp) SCC 205] where the Court emphasized on the salient features that clothe a levy of tax with legal validity, in the following words:
"The components which enter into the concept of a tax are well known. The first is the character of the imposition known by its nature which prescribes the taxable event attracting the levy, the second is a clear indication of the person on whom the levy is imposed and who is obliged to pay the tax, the third is the rate at which the tax is imposed, and the fourth is the measure or value to which the rate will be applied for computing the tax liability. If those components are not clearly and definitely ascertainable, it is difficult W.A.No.801/2025 :: 178 ::
& con.cases 2025:KER:51069 to say that the levy exists in point of law. Any uncertainty or vagueness in the legislative scheme defining any of those components of the levy will be fatal to its validity."
11. The procedures contemplated under Section 233 of the Kerala Municipality Act, read with Rules 4 and 10 of the 2011 Rules, are designed to confer legal validity on the levy that comes into existence thereafter. The requirement of following the statutory procedure has to be seen as flowing from Article 265 read with Article 243-X of the Constitution and therefore mandatory in nature. In these cases, there was admittedly no compliance with the provisions of Rule 4(4) of the 2011 Rules, in that, a notification specifying the final rates of basic property tax fixed by the counsel was not published in the manner contemplated therein. The only publication that was produced by the appellants was of the notice manifesting the intention to finalize the draft rates of property tax through a resolution of the Municipal Council as required under Rule 4(2) of the 2011 Rules. Rule 4 of the 2011 Rules reads as follows:
"4. Fixing of rates of basic property tax.- (1) The Municipality shall, by resolution, fix the rates of basic property tax in whole number to be levied in the area of the Municipality to a square meter of plinth area for each category of building, mentioned below in accordance with the use, if the Government have fixed their sub categories, for it also, subject to the minimum and maximum limits of basic tax rates fixed by the Government as per sub-section (2) of section 233, for each category of building, namely,:
(i) used for residential purpose;
(ii) used for industrial purpose;
(iii) used for schools or hospitals;
(iv) used for amusement parks, mobile telephone tower;
(v) used for commercial purpose;
(vi) used for other purposes;
(vii) Any other category of buildings as notified by
the Government:
(2) The Council shall, initially consider preliminary proposals to fix rates of basic property tax or revision of existing rates and before passing a resolution for fixing rates finally, notice as to the intention of that resolution shall be published in the notice board of the office of the municipality and in a newspaper having wide circulation in the area of the Municipality and in the places directed by the Council and publicity shall be given to the notice through pamphlets, noticeboards etc. and a period of not less than thirty days shall be allowed to submit objections and if any objections are received within the time stipulated that shall be considered by the council.
(3) The rates of basic property tax for all buildings of same category or its subcategories, as the case may be, shall be the same throughout the area of the Municipality in accordance with use.
(4) The Secretary shall publish a notification specifying the final rates of basic property tax fixed by the Council and the date of its commencement and the period during which it will be in force, the notification shall be published in the noticeboard of the office of Municipality and in two newspapers having circulation in the area of the Municipality. Publicity shall be given to the said notification through pamphlets, ward level noticeboards etc. (5) The rates of basic property tax fixed by the Council shall have effect for a period of five years from the date of its commencement and the Council shall revise the rates to be in force for the next each five year period by making addition at the rate of twenty five percentage of the existing rates as per sub-section (4) of section 233 in due course and those shall be published as per sub-rule (4).
Similarly, there was admittedly no compliance with the procedure under Rule 10 of the 2011 Rules that requires the publication of a notice calling for returns from the owners of buildings. Rule 10 of the 2011 Rules reads as follows:
"10. Publication of public notice as to assessment of property tax:- (1) After fixing and publishing rates of the basic property tax, classification of zones and classification of roads applicable to the area of Municipality, as provided in rules 4, 7 and 8 respectively by the Council, as per sub-section (10) of section 33, the secretary shall publish a public notice containing the details helpful to the owners of building to assess the basic property tax and annual property tax of the building by themselves.
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(2) In public notice, the secretary shall demand all owners of the building to submit a tax return containing all particulars as to the building before the Secretary or the officer authorised by the Secretary within thirty days of the publication of notice. The Secretary shall given necessary publicity to the public notice and its summary shall be published at least in two newspapers having circulation in the area of Municipality.
(3) The public notice published by the Secretary shall be in Form-1 appended to these rules. (emphasis supplied) Form 1 appended to the 2011 Rules reads as follows:
Form 1 [See rule 10 (3)] ....................................................... Municipality/Corporation Number ............................. Date: .........................................
PUBLIC NOTICE DEMANDING SUBMISSION OF PROPERTY TAX RETURN The basic property tax rate with effect from ................. fixed by the council for each category of building for the purpose of conducting assessment/reassessment of property tax of buildings and details of classification of municipal area into zones and details of classification of roads in the municipal area has been published by the Municipality in dates ...................... respectively as per the Kerala Municipality (Property tax, Service cess and Surcharge) Rules, 2011.
As per rule 4(2) of the above said rules, amount arrived by multiplying the plinth area of a building with rate of basic property tax applicable to such category of building (rounded to its next higher whole number) shall be the basic property tax of the building and amount (in whole number) after effecting deductions and additions on it as directed in the tables under rule 6 shall be the annual property tax of the building. Deductions in all items shall not be allowable in excess of 75 percentage of basic property tax. Moreover, when the annual property tax of buildings for residential purpose and commercial purpose are assessed initially on the basis of plinth area, and if there is addition of more than 60 percentage and 150 percentage respectively in the property tax, such addition may be limited to 60 percentage and 150 percentage respectively. Moreover, an addition of minimum 25 percentage shall be made in the existing annual property tax due to the assessment of property tax of existing buildings for residential purpose or commercial purpose. Provided, after conducting the last assessment or reassessment of property tax, if any addition or structural improvement or any change in use, if any, has been made to the building, it shall not be entitled to the above said benefit. In case of a multistoreyed building used for commercial purpose or office purpose, when the property tax is fixed initially on the basis of the plinth area, deduction in the annual property tax at the rate of 5 percentage of the annual property tax reckoned for the first floor above the ground floor, for the second floor - 10 percentage of the annual property tax reckoned, for the third floor - 15 percentage of the annual property tax reckoned, for the fourth floor
- 20 percentage of the annual property tax reckoned, for the fifth floor - 25 percentage of the annual property tax reckoned, for each floor above the sixth floor - 25 percentage of the annual property tax reckoned shall be permitted.
Every owners of the building in a municipal area shall make a self assessment of the annual property tax of the building in their ownership and submit within 30 days of publication of this notice, i.e. within ....... date, a property tax return in Form No.2 of the above said rules to the municipal secretary. Form of property tax return shall available free of cost from the said office. Guidelines to fill up the return is appended with the form. In the case of residential buildings having plinth area up to 30 square meter for own residence of those who are below poverty line are entitled to exemption of property tax and owners of the building shall submit property tax return in Form 2a within the above said time limit.
For more instructions as to the assessment of property tax, concerned sections in the Kerala Municipality Act, 1994 and concerned rules in the Kerala Municipality (Property tax, Service cess, and Surcharge) Rules, 2011 shall also be seen.
Secretary
12. It is clear from the above statutory provisions that the procedure for assessment of property tax can begin only with the filing of a return pursuant to the publication of a notice under Rule 10, which contains details helpful to the owners of W.A.No.801/2025 :: 180 ::
& con.cases 2025:KER:51069 buildings to assess the basic property tax and annual property tax of the buildings by themselves. It is only if the owners of the buildings fail to file their returns within 30 days of that notice that the Municipality can proceed to unilaterally collect the details necessary for an assessment and complete the assessment against the owners of buildings. In other words, without complying with the procedural formalities required to bring the rate of tax and the measure of tax to the knowledge of the prospective assessees, the levy of property tax cannot be seen as having come into existence vis-a- vis those assessees. It is therefore that we concur with the findings of the learned Single Judge that set aside the demand notices served on the respondents. In the absence of a valid levy, there could not have been an assessment to tax, or a collection of the said tax, since the mandate of Article 265 of the Constitution requires both the levy and collection of tax to be backed by the authority of law.
13. Since there was no effective levy of tax in the instant cases, the contention of the appellant Municipality that the respondents had an effective alternate remedy by way of an appeal against the assessment orders, pales into insignificance. The appellate remedy being against assessments irregularly completed, and not against non-est assessments, cannot be seen as an efficacious alternate remedy on the facts and circumstances arising in these appeals. It is also to be noted that the challenge in the writ petitions was against the action of the appellant Municipality in issuing demand notices for arrears of property tax, without following the statutorily mandated procedure for imposing and collecting the tax. The said challenge essentially called into question those actions of the Municipality that were in breach of its statutory obligations and hence the writ petitions were rightly found to be maintainable by the learned Single Judge.
Since the issue involved in these Writ Appeals is identical to the one decided in our earlier judgment dated 09.07.2025 in W.A.No.1090 of 2024 and connected cases, these Writ Appeals are dismissed by following the said judgment.
Sd/-
DR. A.K.JAYASANKARAN NAMBIAR JUDGE Sd/-
P.M.MANOJ
JUDGE
prp/
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APPENDIX OF W.A.NO.801/2025
PETITIONER'S ANNEXURES:
Annexure 1 TRUE COPY OF JUDGMENT IN WPC 8590 OF 2023
DATED 10.04.2025
Annexure 2 TRUE COPY OF JUDGMENT IN WPC 29844 OF 2022
DATED 10.04.2025
RESPONDENTS ANNEXURES: NIL.
//TRUE COPY//
P.S. TO JUDGE