M.V.Poulose vs Angamaly Municipality
2022 Latest Caselaw 8975 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
                       WP(C) NO. 20878 OF 2012
PETITIONER/S:

               M.V.POULOSE
               MOOLAN HOUSE, CHAMBANNUR, ANGAMALY SOUTH P.O.
               PIN-683 571.
               BY ADV SRI.PAUL K.VARGHESE


RESPONDENT/S:

    1          ANGAMALY MUNICIPALITY
               REPRESENTED BY ITS SECRETARY, ANGAMALY. 683 572.
    2          THE SECRETARY
               ANGAMALY MUNICIPALITY, ANGAMALY. 683 572.
    3          K.A. VARGHESE SO.ANTONY
               KANNAMPUZHA HOUSE, CHAMBANNUR, ANGAMALY SOUTH PO
               PIN-683 571.
               BY ADVS.
               SRI.R.S.SARAT
               SRI.VIJAI MATHEWS


        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   07.07.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                      -2-
W.P.(C). No. 20878 of 2012



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

                              W.P.(C) No. 20878 of 2012
                       =============================================================

                      Dated this the 7th day of July, 2022

                                          JUDGMENT

The learned counsel for the petitioner 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