Lalitha vs N. Paravur Municipality, ...
2021 Latest Caselaw 13844 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
        FRIDAY, THE 2ND DAY OF JULY 2021 / 11TH ASHADHA, 1943
                        WP(C) NO. 12209 OF 2012


PETITIONER :



           LALITHA,
           AGED 58 YEARS,
           W/O.VINAYAKAN, KUTTATHARA HOUSE,
           PISHARATH STREET, KANNANKULANGARA NORTH,
           N.PARAVUR

           BY ADVS.
           SRI.A.X.VARGHESE
           SRI.A.V.JOJO



RESPONDENTS :



    1      N. PARAVUR MUNICIPALITY, REPRESENTED BY ITS SECRETARY
           N.PARAVUR MUNICIPALITY, N.PARAVUR - 683 513

    2      THE MUNICIPAL ENGINEER,
           N.PARAVUR MUNCIPALITY, N.PARAVUR, PIN - 683 513

    3      N.K.DEVARAJAN,
           AGED 61 YEARS,
           S/O.KUMARANN PILLAI, NEDIYARA HOUSE,
           PISHARATH STREET, KANNANKULANGARA,
           N.PARAVUR - 683 513

    4      DAYASON VARGHESE,
           AGED 46 YEARS,
           S/O.VARGHESE, ANATHAZHATH HOUSE,
           PISHARATH STREET, KANNANKULANGARA,
           N.PARAVUR - 683 513
 WP(C) NO. 12209 OF 2012
                                2




    5     VENKITTARAMAN POTTI,
          S/O.NARAYANAN EMBRAN, PISHARATH MADATHIL,
          PISHARATH STREET, KANNANKULANGARA,
          N.PARAVUR - 683 513

    6     N.I.PAULOSE,
          S/O.ITTOOPPU, NEDUMTHALLIL HOUSE,
          THATTUKADAVU, KANNANKUKLANGARA,
          NORTH PARAVUR - 683 513

          BY ADVS.
          SRI.C.S.AJITH PRAKASH
          SRI.N.S.AJAY
          SMT.P.L.MARY TREASA
          SRI.K.S.RAJEEV ALUVA
          SRI.SUNIL KUMAR KURIAKOSE



         THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 02.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12209 OF 2012
                                       3



                               JUDGMENT

Learned counsel for the petitioner submits that the petitioner

is not pressing the writ petition.

Accordingly the writ petition is dismissed as not pressed.

Sd/-

BECHU KURIAN THOMAS, JUDGE

RKM