Sugandharaj K vs State Of Kerala Represented By ...
2021 Latest Caselaw 12513 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                 THE HONOURABLE SMT. JUSTICE P.V.ASHA
       THURSDAY, THE 20TH DAY OF MAY 2021 / 30TH VAISAKHA, 1943
                          WP(C) NO. 11330 OF 2021
PETITIONER/S:
   SUGANDHARAJ            K.,OZHUKAPPARAMBIL          HOUSE,      AVOLY   P.O.,
1.
   MUVATTUPUZHA

     BY ADVS GHOSH YOHANNAN



RESPONDENT/S:
   STATE   OF    KERALA   REPRESENTED   BY   PRINCIPAL   SECRETARY
   LOCAL     SELF      GOVERNMENT     DEPARTMENT,     SECRETARIAT,
   THIRUVANANTHAPURAM-695001.2 COMMISSIONER RURAL DEVELOPMENT1ST
1.
   FLOOR, PUNARJANI, PANAVILA JUNCTION, THIRUVANANTHAPURAM-695
   001.3   AVOLY    GRAMA  PANCHAYATHAVOLY   P.O.,   MUVATTUPUZHA,
   ERNAKULAM DISTRICT-686670, REPRESENTED BY SECRETARY.



OTHER PRESENT:
                              0



THIS    WRIT   PETITION   (CIVIL)    HAVING    COME    UP   FOR   ADMISSION    ON
20.05.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                     ORDER

The petitioner to take out notice to the 3rd respondent. The

learned Government Pleader points out that the issue is covered

by the judgment dated 05.02.2020 in W.A.No.158 of 2020 and

connected cases, against the petitioner.

Post after service is complete.

Sd/ P.V.ASHA JUDGE