Laija vs Cherthala Municipality
2021 Latest Caselaw 14749 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     WEDNESDAY, THE 14TH DAY OF JULY 2021 / 23RD ASHADHA, 1943
                         WP(C) NO. 9183 OF 2017
PETITIONER/S:

    1     LAIJA, WIFE OF PRASANNAKUMAR, RESIDING AT
          KONNOTHVELIYIL, CHERTHALA.P.O., ALAPPUZHA-688 524

    2     NIRMALA, W/O.SASIDHARAN, RESIDING AT KONNOTHVELIYIL,
          CHERTHALA.P.O., ALAPPUZHA-688 524

    3     K.S.SUMA, W/O.SADANANDAN, RESIDING AT KONNOTHVELIYIL,
          CHERTHALA.P.O., ALAPPUZHA-688 524

          BY ADV SMT.K.N.RAJANI



RESPONDENT/S:

    1     CHERTHALA MUNICIPALITY
          REPRESENTED BY ITS SECRETARY, CHERTHALA,
          ALAPUZHA-688524

    2     THE SECRETARY, CHERTHALA MUNICIPALITY,
          CHERTHALA, ALAPUZHA- 688 524

    3     MUNICIPAL COUNCIL CHERTHALA
          REPRESENTED BY ITS CHAIRMAN, CHERTHALA MUNICIPALITY,
          ALAPUZHA- 688 524

          BY ADV SRI.JOBY CYRIAC,SC,CHERTHALA MUNICIPALI




    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 9183 OF 2017        ..2..




                             JUDGMENT

The learned Counsel for the petitioner has filed a

memo for not pressing the writ petition. Accordingly, the

writ petition is dismissed as not pressed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB/14/07/2021

//true copy //

P.A To Judge