Kamals Mart P Ltd vs Chengannur Municipality
2021 Latest Caselaw 15223 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
           THE HONOURABLE MR.JUSTICE N.NAGARESH
  TUESDAY, THE 20TH DAY OF JULY 2021 / 29TH ASHADHA, 1943
                  WP(C) NO. 8709 OF 2021
PETITIONER/S:

         KAMLAS MART P LTD.,
         KAMALA TOWER, OPP GOVT HOSPITAL, CHENGANNUR-689
         121, ALAPPUZHA DISTRICT, REP BY ITS MANAGING
         DIRECTOR SRI. AJAY GOPINATHAN, AGED 41 YEARS,
         S/O M GOPINATHAN, PRAKRITHI, KAMALA NIVAS,
         THITTAMMEL, CHENGANNUR, ALAPPUZHA-689 121.

         BY ADVS.
         K.T.THOMAS
         SRI.MATHEW B.KURIAN


RESPONDENTS:

    1    CHENGANNUR MUNICIPALITY
         MUNICIPAL OFFICE, CHENGANNUR, ALAPPUZHA DISTRICT,
         PIN-689 121, REPRESENTED BY ITS SECRETARY

    2    THE SECRETARY,
         CHENGANNUR MUNICIPALITY, MUNICIPAL OFFICE,
         CHENGANNUR, ALAPPUZHA DISTRICT, PIN-689 121


         SRI S.HARIKRISHNAN, SC

     THIS WRIT PETITION    (CIVIL) HAVING COME UP       FOR
ADMISSION ON 20.07.2021,   THE COURT ON THE SAME        DAY
DELIVERED THE FOLLOWING:
 WP(C) No.8709/2021
                                  :2 :




                         JUDGMENT

~~~~~~~~~

Dated this the 20th day of July, 2021

Learned counsel for the petitioner submits that the

petitioner has received trade licence subsequently after the

filing of the writ petition and therefore the petitioner does not

want to prosecute the writ petition further. Recording the

submission, the writ petition is dismissed as withdrawn.

Sd/-

N. NAGARESH, JUDGE

aks/20.07.2021