Ajitha K vs Chengannur Municipality
2021 Latest Caselaw 20997 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     WEDNESDAY, THE 6TH DAY OF OCTOBER 2021 / 14TH ASWINA, 1943
                      WP(C) NO. 28630 OF 2020
PETITIONER/S:

            AJITHA K.,
            PARAMESWARATH HOUSE, P. O. KEEZHCHERIMEL,
            CHENGANNUR - 689 511.

            BY ADVS.
            V.N.HARIDAS
            SMT.SIBY.P.JOSE
            SRI.K.T.BOSCO
            SRI.SAIFUDEEN T.S


RESPONDENTS :-

       1     CHENGANNUR MUNICIPALITY,
             REPRESENTED BY THE SECRETARY,
             CHENGANNUR MUNICIPALITY, CHENGANNUR - 689 121.

       2     THE SECRETARY
             CHENGANNUR MUNICIPALITY, CHENGANNUR - 689 121.

       3     CHENGANNUR MUNICIPAL COUNCIL
             REPRESENTED BY ITS CHAIRPERSON,
             CHENGANNUR MUNICIPALITY, CHENGANNUR - 689 121.

            BY SRI.S.HARIKRISHNAN, SC, CHENGANNUR MUNICIPALITY


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    06.10.2021,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO.28630 OF 2020

                                 -: 2 :-


                             JUDGMENT

Dated this the 6th day of October, 2021

The learned counsel appearing on either side submit that the

writ petition has been rendered infructuous in view of the fact that

the shop room in question has been licensed in favour of the

petitioner. The writ petition is, accordingly, closed as infructuous.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/11.10.2021