Sree Rugmani vs Palakkad Municipality
2021 Latest Caselaw 13458 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                               &
           THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
   MONDAY, THE 28TH DAY OF JUNE 2021 / 7TH ASHADHA, 1943
                      WA NO. 1597 OF 2016
 AGAINST THE JUDGMENT IN WPC 25462/2014 OF HIGH COURT OF
               KERALA, ERNAKULAM DATED 30.5.2016
APPELLANT/PETITIONER:

           SREE RUGMANI
           AGED 42 YEARS, D/O SANTHAKUMARI,
           NHAVALLUR HOUSE, THIRUVALATHUR P.O,
           PALAKKAD DISTRICT, PIN 678 551.

           BY ADV SREEJITH SREENATH


RESPONDENTS/RESPONDENTS:

    1      PALAKKAD MUNICIPALITY
           REPRESENTED BY ITS SECRETARY,
           MUNICIPAL OFFICE, PALAKKAD 678 014.

    2      THE SECRETARY
           PALAKKAD MUNICIPALITY, MUNICIPAL OFFICE,
           PALAKKAD 678 014.

    3      K.K. CHENTHARMARAKSHAN
           ADVOCATE, K.K. TOWER, WEST FORT ROAD,
           PALAKKAD 678 001.

           BY ADVS.
           SRI.P.S.APPU
           SRI.A.R.NIMOD
           SRI.T.C.SURESH MENON, FOR R1 & 2
           SRI. RAJESH SIVARAMANKUTTY FOR R3


THIS WRIT     APPEAL HAVING   COME UP       FOR    ADMISSION ON
28.06.2021,   THE COURT ON    THE SAME      DAY   DELIVERED THE
FOLLOWING:
        W.A.1597/2016
                                        2


                                JUDGMENT

Dated this the 28th day of June, 2021

S. Manikumar, CJ.

Instant appeal is filed challenging the judgment in W.P(C).

No.25462 of 2014 dated 30.5.2016.

2. Petitioner has filed a memo dated 18.6.2021, as hereunder:

"The appellant had instructed me not to prosecute the above

appeal. Hence the same may kindly be dismissed as

withdrawn. The memo is filed for the above purpose."

Placing on record the above, writ appeal is dismissed as

withdrawn.

Sd/-

S. Manikumar, Chief Justice

Sd/-

Shaji P. Chaly, Judge sou.