T.S.Sreenivasan vs The Palakkad Municipality
2022 Latest Caselaw 10030 Ker

WP(C) NO. 29543 OF 2011             1



                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
          WEDNESDAY, THE 31ST DAY OF AUGUST 2022 / 9TH BHADRA, 1944
                           WP(C) NO. 29543 OF 2011
PETITIONER/S:
           T.S.SREENIVASAN
           SEENU PRODUCTS, GANESH NAGAR,, SEKHARIPURAM, PALAKKAD-678
           010.

              BY ADVS.
              SRI.S.EASWARAN
              SRI.M.A.AUGUSTINE
              SRI.P.MURALEEDHARAN IRIMPANAM


RESPONDENT/S:
     1     THE PALAKKAD MUNICIPALITY
           MUNICIPAL OFFICE, PALAKKAD, REPRESENTED, BY ITS
           SECRETARY-678 014.

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

      3        SRI.M.D.VASUDEVAN NAMBOODIRI
               MOOTHEDATH MANA, PALLA STREET,, SEKHARIPURAM P.O.,
               PALAKKAD-678 010.

              BY ADVS.
              SHRI.BINOY VASUDEVAN, SC, PALAKKAD MUNICIPALITY
              SRI.P.S.NARAYANA RAJA
              SRI.N.NEELAKANDHAN NAMBOODIRI
              SRI.T.C.SURESH MENON

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 29543 OF 2011           2




                       P.V.KUNHIKRISHNAN, J
                   ---------------------------------------
                      W.P.(C) No.29543 of 2011
                    --------------------------------------
               Dated this the 31st day of August, 2022


                              JUDGMENT

The counsel for the petitioner submitted that the prayers

in the writ petition are infructuous.

Therefore, this writ petition is dismissed as infructuous.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS