Ealikkutty vs Corporation Of Thrissur
2022 Latest Caselaw 9387 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  WEDNESDAY, THE 10TH DAY OF AUGUST 2022 / 19TH SRAVANA,
                                   1944
                       WP(C) NO. 11264 OF 2013
PETITIONER:

               EALIKKUTTY
               W/O.LATE KOCHAPPAN @ DEVASSY, AGED 71
               YEARS,CHELAPPADAN HOUSE, ROSA BAZAR, VIYYUR
               P.O.,THRISSUR - 680010.

               BY ADVS.
               SRI.C.A.CHACKO
               SMT.C.M.CHARISMA


RESPONDENTS:

    1          CORPORATION OF THRISSUR
               REPRESENTED BY SECRETARY,
               CORPORATION OFFICE,THRISSUR 680001

    2          THE SECRETARY, CORPORATION OF THRISSUR,
               CORPORATION OFFICE, THRISSUR 680001

    3          CHANDRAN, KARANATH HOUSE,
               ROSA BAZAR, VIYYUR, THRISSUR 680 010

               BY ADVS.
               SRI. SANTHOSH P.PODUVAL, SC, THRISSUR
               CORPORATION
               SRI.G.SREEKUMAR CHELUR FOR R3


        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   10.08.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                      -2-
W.P.(C). No. 11264 of 2013



                             P.V.KUNHIKRISHNAN, J.
                             ======================================================

                              W.P.(C) No. 11264 of 2013
                       =============================================================

                  Dated this the 10th day of August, 2022

                                          JUDGMENT

When this writ petition came up for consideration, the

counsel for the petitioner submitted that the petitioner is no

more. The counsel for the petitioner submitted that the rights of

the legal heirs, if any, may be left open.

Therefore, this writ petition is closed leaving open all the

rights of the legal heirs, if any.

Sd/-

P.V.KUNHIKRISHNAN JUDGE das