M.SAMAD Vs. KERALA STATE ELECTRICITY BOARD LTD

JUDGEMENT

(1.) This is an intra court appeal under Sec. 5 of the High Courts Act, 1958, at the instance of the petitioner in WP(C)No.19438 of 2022, challenging the interim order of stay granted by the learned Single Judge, on condition to deposit Rs.2,50,000.00.

(2.) The appellant filed WP(C) No.19438 of 2022 seeking a writ of certiorari for quashing Ext.P16 demand notice dtd. 12/4/2022 issued by the 6th respondent-Deputy Tahsildar. An interim relief also was sought to stay Ext.P16 demand notice dtd. 12/4/2022, whereby the appellant is required to pay an amount of Rs.7,55,791.00 together with interest at the rate of 12% per annum on the Principal amount of Rs.3,57,318.00from 11/12/2012.

(3.) As per the impugned order, learned Single Judge allowed his prayer for interim stay, subject to the condition that he shall deposit an amount of Rs.2,50,000.00 within a period of one month. Aggrieved by the condition to deposit an amount of Rs.2,50,000.00, the writ petitioner preferred this appeal.