M.S.Sajeer vs Kalamassery Municipality
2022 Latest Caselaw 10043 Ker

WP(C) NO. 27754 OF 2012          ..1..

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
 WEDNESDAY, THE 31ST DAY OF AUGUST 2022 / 9TH BHADRA, 1944
                   WP(C) NO. 27754 OF 2012
PETITIONER/S:

    1     M.S.SAJEER, AGED 32 YEARS
          MUTTAYIL HOUSE, ANJILIKKA PARAMBU, VATTEKUNAM,
          EDAPPALLY NORTH, KOCHI-24.

    2     SHUHAIB A.S. S/O.SHERIF
          AGED 28 YEARS
          MUTTAYIL HOUSE, ANJILIKKA PARAMBU, VATTEKUNAM,
          EDAPPALLY NORTH, KOCHI-24.

          BY ADV SMT.SANDHYA RAJU



RESPONDENT/S:

    1     KALAMASSERY MUNICIPALITY
          CHANGAMPUZHA NAGAR, KALAMASSERY, ERNAKULAM-682
          033.

   *2     MR.GEORGE
          NADUVILAE VEEDU, VALIYAPARAMBIL HOUSE,
          VATTEKUNAM, EDAPPALLY NORTH, KOCHI - 24. (*IS
          IMPLEADED AS ADDL.R2 AS PER ORDER DATED 1.1.2013
          IN I.A NO.17096/12)

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEAD
ON 31.08.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 27754 OF 2012         ..2..




                          JUDGMENT

Though additional 2nd respondent was impleaded,

no steps have been taken for service of notice to the

additional 2nd respondent. When the matter came up for

consideration on previous occasions, there was no

representation for the petitioners. Today, also there is

no representation for the petitioners.

Accordingly, the writ petition is dismissed for non-

prosecution.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB/31/08/2022