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Babu.Y vs State Of Kerala
2022 Latest Caselaw 9040 Ker

Citation : 2022 Latest Caselaw 9040 Ker
Judgement Date : 27 July, 2022

Kerala High Court
Babu.Y vs State Of Kerala on 27 July, 2022
WP(C) NO. 19916 OF 2012            1



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
      WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
                          WP(C) NO. 19916 OF 2012
PETITIONER/S:

               BABU.Y
               AGED 55 YEARS
               S/O.YESODHARAN, T.C.NO.24/1560, VILAYIL
               HOUSE,METTUKADAVU, THYCAUD (P.O) THIRUVANANTHAPURAM.

               BY ADV SRI.M.R.RAJESH



RESPONDENT/S:

      1        STATE OF KERALA
               REPRESENTED BY THE PRINCIPAL SECRETARY TO THE
               GOVERNMENT, PUBLIC WORKS DEPARTMENT, GOVERNMENT
               SECRETARIAT, THIRUVANANTHAPURAM 695001.

      2        THE THIRUVANANTHAPURAM CORPORATION REPRESENTED BY ITS
               SECRETARY, OFFICE OF THE THIRUVANANTHAPURAM
               CORPORATION, CORPORATION OFFICE BUILDING, VIKASBHAVAN
               (P.O), THIRUVANANTHAPURAM 695 033.

      3        THE CORPORATION COUNCIL THIRUVANANTHAPURAM CORPORATION
               REPRESENTED BY THE SECRETARY COUNCIL, OFFICE OF THE
               THIRUVANANTHAPURAM CORPORATION, CORPORATION OFFICE
               BUILDING, VIKAS BHAVAN (P.O), THIRUVANANTHAPURAM695
               033.

      4        THE SECRETARY THIRUVANANTHAPURAM CORPORATION OFFICE
               OF THE THIRUVANANTHAPURAM CORPORATION, CORPORATION
               OFFICE BUILDING, VIKAS BHAVAN (P.O),
 WP(C) NO. 19916 OF 2012           2


               THIRUVANANTHAPURAM 695 033.

      5        THE REVENUE OFFICER THIRUVANANTHAPURAM CORPORATION
               OFFICE OF THE THIRUVANANTHAPURAM
               CORPORATION,CORPORATION OFFICE BUILDING, VIKAS BHAVAN
               (P.O)THIRUVANANTHAPURAM 695 033.

               BY ADVS.
               SRI.P.K.MANOJKUMAR, SC
               SRI.N.NANDAKUMARA MENON SR.



OTHER PRESENT:

               SMT.DEEPA NARAYANAN, SR.GP




       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 19916 OF 2012               3




                          P.V.KUNHIKRISHNAN, J
                    --------------------------------------------
                        W.P.(C) No.19916 of 2012
                       --------------------------------------
                   Dated this the 27th day of July, 2022


                                  JUDGMENT

When this writ petition came up for consideration, the

learned counsel for the petitioner submitted that the petitioner

is not conducting the milma booth, but his wife is conducting the

milma booth and they are not living together.

Therefore, this writ petition is closed leaving open the

contentions in the writ petition.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX

EXT.P1 A TRUE PHOTOCOPY OF THE INTIMATION NO.R13/E6/117186/10 DATED 29.8.2011 ISSUED BY THE FIFTH RESPONDENT TO THE PETITIONER.

EXT.P2 A TRUE PHOTOCOPY OF THE CONSENT DEED DATED 13.9.2011 SUBMITTED BY THE PETITIONER TO THE FOURTH RESPONDENT

EXT.P3 A TRUE PHOTOCOPY OF THE COMPLAINT DATED 22.8.2011 SUBMITTED BY THE PETITIONER BEFORE THE HONOURABLE OMBUDSMAN FOR LOCAL SELF GOVERNMENT INSTITUTIONS.

EXT.P4 A TRUE PHOTOCOPY OF THE ORDER DATED 3.2.2012 OF THE HONOURABLE OMBUDSMAN FOR LOCAL SELF GOVERNMENT INSTITUTIONS IN ORIGINAL PETITION NO. 1297/2011

EXT.P5 A TRUE PHOTOCOPY OF THE INTIMATION NO.R13/E6/117186/10 DATED 21.6.2012 ISSUED BY THE FOURTH RESPONDENT TO THE PETITIONER.

EXT.P6 A TRUE PHOTOCOPY OF THE LETTER NO. 12164/D3/2002/PWD DATED 19.5.2002 TO THE CHIEF ENGINEER, NATIONAL HIGHWAYS, THIRUVANANTHAPURAM AND THE CHIEF ENEGINNER, ROADS AND BRIDGES, THIRUVANANTHAPURAM

RESPONDENT'S EXHIBITS : NIL

 
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