LAWS(KER)-2025-7-1

KOCHI MUNICIPAL CORPORATION Vs. NANCY XAVIER

Decided On July 01, 2025
Kochi Municipal Corporation Appellant
V/S
Nancy Xavier Respondents

JUDGEMENT

(1.) This appeal is filed by the Municipal Corporation of Kochi challenging the interim order dtd. 2/6/2025 rendered by the learned Single Judge in W.P.(C) No.21311 of 2024. Appellants are respondents 2 to 4 respectively in the W.P.(C).

(2.) The Writ Petition was filed seeking the following reliefs:

(3.) The learned Single Judge, after admitting the Writ Petition into file, issued an interim order on 2/6/2025, operative portion whereof reads as follows :