C.V.Jose vs The Thrissur Municipal ...
2021 Latest Caselaw 18222 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     FRIDAY, THE 3RD DAY OF SEPTEMBER 2021 / 12TH BHADRA, 1943
                         WP(C) NO. 5207 OF 2011
PETITIONER/S:

          C.V.JOSE, C.J.PLY GLASS, C.J.TOWER,
          ROOM NO.18,19 & 20,, IKKANDA WARRIER ROAD,
          THRISSUR-1.

          BY ADVS.
          SRI.JIJO PAUL
          SRI.K.B.GANGESH



RESPONDENT/S:

    1     THE THRISSUR MUNICIPAL CORPORATION
          REP.BY ITS SECRETARY, MUNICIPAL CORPORATION,
          OFFICE, THRISSUR-1.

    2     THE SECRETARY THRISSUR MUNICIPAL
          CORPORATION, MUNICIPAL CORPORATION OFFICE,,
          THIRSSUR-1.

    3     EXECUTIVE ENGINEER
          THIRSSUR MUNICIPAL CORPORATION,,
          MUNICIPAL CORPORATION OFFICE, THRISSUR-1.

          BY ADV SRI. SANTHOSH P.PODUVAL, SC, THRISSUR
          CORPORATION




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 5207 OF 2011         ..2..




                         JUDGMENT

The learned Counsel for the petitioner submits that

the writ petition has become infructuous. Accordingly,

the writ petition is dismissed as infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB/03/09/2021

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P.A To Judge