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Sreeji Jagadeesh And Another vs Kollam Corporation And Another
2022 Latest Caselaw 8674 Ker

Citation : 2022 Latest Caselaw 8674 Ker
Judgement Date : 6 July, 2022

Kerala High Court
Sreeji Jagadeesh And Another vs Kollam Corporation And Another on 6 July, 2022
           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
                       WP(C) NO. 22160 OF 2011
PETITIONER/S:

    1          SREEJI JAGADEESH AND ANOTHER
               AGED 47 YEARS,AMAR JYOTHI,PATTATHANAM,,
               VADAKKEVILA,KOLLAM.
    2          AKHILESHSO.JAGADEESH PRASADAGED 23
               YEARS,AMAR JYOTHI,PATTATHANAM,VADAKKEVILA,,
               KOLLAM.
               BY ADVS.
               SRI.P.B.SURESH KUMAR (SR.)
               SMT.BABITHA THAMBI
               SRI.LEO GEORGE
               SRI.M.SUNIL
               SRI.K.P.SUJESH KUMAR
               SRI.K.N.SASIDHARAN NAIR


RESPONDENT/S:

    1          KOLLAM CORPORATION AND ANOTHER
               SECRETARY,KOLLAM CORPORATION,KOLLAM,PIN-691001.
    2          THE SECRETARYKOLLAM CORPORATION
               KOLLAM-691001.
               ADV. SRI.M.K.CHANDRAMOHAN DAS, SC



        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   06.07.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                      -2-
W.P.(C). No. 22160 of 2011



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

                              W.P.(C) No. 22160 of 2011
                       =============================================================

                      Dated this the 6th day of July, 2022

                                          JUDGMENT

The learned counsel for the petitioners submitted that the

prayers in this writ petition have become infructuous.

Therefore, this writ petition is dismissed as infructuous.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

 
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