B. Jayakumar vs The Perumbavur Municipality
2022 Latest Caselaw 1514 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR. JUSTICE T.R.RAVI
         MONDAY, THE 7TH DAY OF FEBRUARY 2022 / 18TH MAGHA, 1943
                         WP(C) NO. 20611 OF 2020


PETITIONER:

              B. JAYAKUMAR,
              AGED 50 YEARS
              S/O. S.BALAKRISHNAN NAIR,
              VADAKKEDATHPUTHEN VEED, AIRAPURAM,
              PERUMBAVUR, ERNAKULAM DISTRICT

              BY ADV K.RAKESH


RESPONDENTS:

     1        THE PERUMBAVUR MUNICIPALITY,
              PERUMBAVUR P.O.,
              ERNAKULAM DISTRICT, PIN-683 542

     2        THE SECRETARY,
              PERUMBAVUR MUNICIPALITY, PERUMBAVUR P.O.,
              ERNAKULAM DISTRICT, PIN-683 542

     3        THE STATION HOUSE OFFICER,
              PERUMBAVUR POLICE STATION, PERUMBAVUR P.O.,
              ERNAKULAM DISTRICT, PIN-683 542

     4        KUNNATHNADU TALUK NSS UNION,
              REPRESENTED BY ITS PRESIDENT,
              PERUMBAVUR, ERNAKULAM DISTRICT, PIN-683 542

              BY ADVS.
              SRI.MATHEW B. KURIAN
              SRI.B.JAYASANKER
              SRI.K.M.FAISAL, GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20611 OF 2020
                                     2




                             T.R. RAVI, J.
              --------------------------------------------
                     W.P.(C). No. 20611 of 2020
               --------------------------------------------
               Dated this the 7th day of February, 2022

                             JUDGMENT

Since the matter is now pending before the Tribunal for Local

Self Government Institutions, the writ petition is closed as

infructuous without prejudice to the right of the petitioner, if any.

Sd/-

T.R.RAVI JUDGE

Pn