Vandana Auditorium vs State Of Kerala
2021 Latest Caselaw 22061 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT

                        THE HONOURABLE MR. JUSTICE T.R.RAVI

         WEDNESDAY, THE 3RD DAY OF NOVEMBER 2021 / 12TH KARTHIKA, 1943

                                WP(C) NO. 24411 OF 2019

PETITIONER:

               VANDANA AUDITORIUM
               LALAJI JUNCTION, KARUNAGAPALLY,
               KARUNAGAPALLY P.O, KOLLAM 690 518
               REPRESENTED BY ITS MANAGER V. YUNUSU KUNJU

               BY ADVS.
               K.P.PRADEEP
               SRI.SANAND RAMAKRISHNAN
               SMT.NEENA ARIMBOOR
               SRI.T.T.BIJU
               SRI.V.RENJITH KUMAR
               SMT.T.THASMI


RESPONDENTS:

     1         STATE OF KERALA
               REPRESENTED BY ITS ADDITIONAL CHIEF SECRETARY,
               REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM 695 001

     2         DISTRICT COLLECTOR,
               KOLLAM CHAIRMAN, DISTRICT DISASTER MANAGEMENT AUTHORITY,
               DDMA DISTRICT DISASTER MANAGEMENT CELL,
               COLLECTORATE, KOLLAM 691 013

     3         THE SECRETARY,
               KARUNAGAPALLY MUNICIPALITY,
               LALAJI JUNCTION,
               KARUNAGAPPALLI P.O, KOLLAM 690 518

     4         DISTRICT FIRE OFFICER,
               KOLLAM DEPARTMENT OF FIRE AND RESCUE SERVICES,
               KOLLAM P.O, KOLLAM 691 001

               BY ADVS.
               SRI.M.R.SASITH


               SRI. B.S SYAMANTHAK, GP.



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 03.11.2021, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.24411 of 2019
                                      2




                              T.R.RAVI, J.
                     ----------------------------------------
                      WP(C) NO.24411 OF 2019
                   -------------------------------------------
                Dated this the 3rd November 2021

                           JUDGMENT

Learned counsel for the petitioner submits that

the writ petition is not pressed. Hence, the writ

petition is dismissed as not pressed.

Sd/-

T.R.RAVI

JUDGE sn