IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
WP(C) NO. 17196 OF 2015
PETITIONER:
V.K KRISHNADASAN PILLAI @ UNNI
SECRETARY MAHAGANAPATHY TEMPLE, WEST FORT, MAVELIKKARA,
KALLELIL HOUSE, WEST FORT, MAVELIKKARA, ALAPPUZHA
DISTRICT-690 101.
BY ADVS.
SRI.KRISHNA PRASAD. S
SRI.NOBEL RAJU
SRI.B.SIBI
RESPONDENTS:
1 MAVELIKKARA MUNICIPALITY
REPRESENTED BY ITS SECRETARY, MAVELIKKARA MUNICIPAL
OFFICE, MAVELIKKARA.P.O., ALAPPUZHA DISTRICT-690 101.
2 THE SECRETARY
MAVELIKKARA MUNICIPALITY, MAVELIKKARA MUNICIPAL OFFICE,
MAVELIKKARA.P.O., ALAPPUZHA DISTRICT-690 101.
3 STATE OF KERALA
REPRESENTED BY THE SECRETARY, DEPARTMENT OF LOCAL SELF
GOVERNMENT, SECRETARIAT, THIRUVANANTHAPURAM-695 001.
BY ADVS.
SMT.DEEPA NARAYANAN, SENIOR GOVERNMENT PLEADER
SRI.VINCENT JOSEPH, STANDING COUNSEL
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 17196 OF 2015
2
P.V.KUNHIKRISHNAN, J.
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W.P.(C).No. 17196 of 2015
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Dated this the 01st day of June, 2022
JUDGMENT
When this writ petition came up for consideration, the counsel appearing for the petitioner submitted that the petitioner is no more. Therefore the counsel submitted that the writ petition may be closed. The counsel also submitted that the contentions, if any, of the legal heirs of the deceased may be left open.
Therefore, this writ petition is closed. The legal heirs are free to approach this Court or the authority concerned, if they are aggrieved.
Sd/-
P.V.KUNHIKRISHNAN DM JUDGE WP(C) NO. 17196 OF 2015 3 APPENDIX OF WP(C) 17196/2015 PETITIONER EXHIBITS P1- A TRUE COPY OF THE REGISTERED DEED EXECUTED IN FAVOUR OF THE PETITIONER DATED 20.1.2012. P2- A TRUE COPY OF THE RECEIPT OF APPLICATION SUBMITTED BY THE PETITIONER ON BEHALF OF THE TEMPLE COMMITTEE DATED 13.5.2014. P3- A TRUE COPY OF THE RECEIPT OF PAYMENT DATED 13.5.2014 ISSUED BY THE 1ST RESPONDENT.
P4- A TRUE COPY OF THE REQUEST DATED 13.5.2014 SUBMITTED BEFORE THE 1ST RESPONDENT.
P5- A TRUE COPY OF THE CONFIRMATION ORDER DATED 4.5.2015 PASSED ON BEHALF OF THE 1ST RESPONDENT.
RESPONDENTS EXHIBITS : NIL //TRUE COPY// PA TO JUDGE