K Jayachandran vs The Koothattukulam Muncipality
2021 Latest Caselaw 13230 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR. JUSTICE A.M.BADAR
         THURSDAY, THE 24TH DAY OF JUNE 2021 / 3RD ASHADHA, 1943
                        WP(C) NO. 20690 OF 2019
PETITIONER/S:

             K JAYACHANDRAN
             S/O. CHANDRA SEKHARA PANICKER, GOKULATHIL
             HOUSE,THIRUMARADY KARA,
             THIRUMARADY VILLAGE, KOOTHATTUKULAM, REPRESENTED BY HIS
             POWER OF ATTORNEY CHANDRA SEKHARA PANICKER, S/O. KESAVA
             PANICKER, GOKULATHIL HOUSE, THIRUMARADY KARA, THIRUMARADY
             VILLAGE, KOOTHATTUKULAM.

             BY ADV DOMSON J.VATTAKUZHY



RESPONDENT/S:

     1       THE KOOTHATTUKULAM MUNCIPALITY
             THE KOOTHATTUKULAM MUNICIPALITY,
             KOOTHATTUKULAM-686662.

     2       THE SECRETARY,
             KOOTHATTUKULAM MUNICIPALITY, KOOTHATTUKULAM-686662.

     3       THE STANDING COMMITTEE(FINANCE)
             KOOTHATTUKULAM MUNICIPALITY,
             REPRESENTED BY ITS CHAIRMAN, KOOTHATTUKULAM-686662.

             BY ADVS.
             SRI.JAMES ABRAHAM, SC, KOOTHATTUKULAM MUNICIPALITY
             SHRI.K.S.ARUN KUMAR, SC, KOOTHATTUKULAM MUNICIPALITY



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20690 OF 2019              2


                                 JUDGMENT

Learned counsel appearing for the petitioner, on instructions,

submitted that the petitioner does not want to proceed the instant

petition. The writ petition is accordingly dismissed as not pressed.

SD/-

A.M.BADAR JUDGE ajt

APPENDIX OF WP(C) 20690/2019

PETITIONER ANNEXURE

EXHIBIT P1 TRUE COPY OF THE PERMIT ISSUED BY THE THEN KOOTHATTUKUKLAM GRAMA PANCHAYAT.

EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGE OF THE MINUTES BOOK SHOWING THE RATE OF TAX IN THE 1ST RESPONDENT MUNICIPALITY.

EXHIBIT P3 TRUE COPY OF THE REVISION PETITION PREFERRED BY THE PETITIONER ALONG WITH HIS WIFE TO THE 3RD RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE REPORT OBTAINED UNDER THE RIGHT TO INFORMATION ACT.

EXHIBIT P5 TRUE COPY OF THE APPLICATION FILED BY THE PETITIONER UNDER THE RIGHT TO INFORMATION ACT DATED 03.04.2019.

EXHIBIT P6 TRUE COPY OF THE ANSWER GIVEN BY THE MUNICIPALITY TO THE QUESTIONS RAISED BY THE PETITIONER ON THE APPLICATION UNDER THE RIGHT TO INFORMATION ACT DATED 25.04.2019.

EXHIBIT P7 TRUE COPY OF THE DECISION FURNISHED THE PETITIONER

EXHIBIT P8 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.