K.Chandran vs Kanhangad Municipality
2022 Latest Caselaw 6196 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                      WP(C) NO. 21594 OF 2013
PETITIONER:

            K.CHANDRAN
            AGED 47 YEARS
            S/O.APPU.K, RESIDING AT NAVANEETHAM,
            ALAMIPALLY, KANHANGAD.P.O.,
            KASARGOD DISTRICT.

            BY ADV SRI.SURESH KUMAR KODOTH

RESPONDENTS:

    1       KANHANGAD MUNICIPALITY
            REPRESENTED BY ITS SECRETARY, KANHANGAD.P.O.,
            KASARGOD DISTRICT.
    2       THE DIRECTOR
            URBAN AFFAIRS DIRECTORATE,
            GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM.
    3       STATE OF KERALA
            REPRESENTED BY ITS PRINCIPAL SECRETARY,
            DEPARTMENT OF LOCAL ADMINISTRATION,
            GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM.

            BY ADV SRI.T.K.VIPINDAS
            SMT.DEEPA NARAYANAN, SR.GOVT. PLEADER


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   01.06.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.21594/2013

                                  2




                   P.V.KUNHIKRISHNAN, J.
                    --------------------------------
                   W.P.(C).No.21594 of 2013
             ----------------------------------------------
            Dated this the 01st day of June, 2022


                           JUDGMENT

When this writ petition came up for consideration, the

learned counsel for the petitioner submitted that the matter is

infructuous.

Therefore, this writ petition is dismissed as infructuous.

sd/-

                                           P.V.KUNHIKRISHNAN
JV                                                JUDGE