PRASAD. T. Vs. IRITTY MUNICIPALITY

JUDGEMENT

(1.) The following are the reliefs sought for by the petitioner:

(2.) Brief material facts for the disposal of the writ petition are as follows:

(3.) Petitioner is running a recognized private Engineering Institute by name 'Central Technical Institute, Iritty', which, according to the petitioner, is functioning from the year 2000 onwards with high reputation in Kannur District. The institute is conducting Kerala Government Certificate Courses (K.G.C.E) in several disciplines of Engineering. It is recognized by the Technical Education Department of the State of Kerala, as can be seen from Exts.P1 to P3 communications issued by the State Government in respect of the same. Now the issue confronted by the petitioner is in respect of Exts.P4 and P5 notices issued by the Secretary of the 1st respondent Municipality dated 03.07.2018 and 01.08.2018, informing the petitioner that the institute is conducted by the petitioner without registration in contemplation of the provisions of the Kerala Municipality Act, 1994, and directing the petitioner to submit a reply within three days, along with appropriate documents, failing which, the Municipality will take appropriate action to close down the institute. It is thus challenging Exts.P4 and P5, this writ petition is filed.