Dr.K.P.Ahamed vs Neeleswaram Municipality
2022 Latest Caselaw 1671 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     TUESDAY, THE 15TH DAY OF FEBRUARY 2022 / 26TH MAGHA, 1943
                       WP(C) NO. 26725 OF 2016
PETITIONER:

          DR.K.P.AHAMED
          AGED 64 YEARS
          S/O P.BEERANKUNHI,
          "NIHMAL HOUSE" CONVENT JUNCTION,
          PALAKKATTU, PEROL, NEELESWARAM,
          KASARAGOD DISTRICT-671 314

          BY ADV SRI.A.K.MADHAVAN UNNI


RESPONDENTS:

    1     NEELESWARAM MUNICIPALITY
          REPRESENTED BY ITS SECRETARY,
          NEELESWARAM MUNICIPAL OFFICE,
          NEELESWARAM, KASARAGOD DISTRICT-673 572

    2     STATE OF KERALA
          REPRESENTED BY GOVERNMENT SECRETARY,
          LOCAL SELF GOVERNMENT (R&B) DEPARTMENT,
          SECRETARIAT, THIRUVANANTHAPURAM-695 001

    3     CHIEF TOWN PLANNER
          DEPARTMENT OF TOWN PLANNING,
          GOVERNMENT OF KERALA,
          THIRUVANTHAPURAM-695 001

          BY ADVS.
          SRI.K.P.ANTONY BINU
          SRI.SURESH KUMAR KODOTH
          SMT.N.P.SMINA
          SRI.M.SASINDRAN, SC, NILESHWAR MUNICIPALITY

          SRI. B.S. SYAMANTHAK, GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26725 OF 2016
                                      2




                            T.R.RAVI, J.
                     ----------------------------------------
                      WP(C) NO.26725 OF 2016
                    -------------------------------------------
              Dated this the 15th day of January, 2022

                            JUDGMENT

Learned counsel for the petitioner submits that

the writ petition is not pressed. Hence, the writ

petition is dismissed as not pressed.

Sd/-

T.R.RAVI

JUDGE

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