Rafeeque vs Thalassery Muncipality
2022 Latest Caselaw 6961 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                     WP(C) NO. 26971 OF 2012
PETITIONERS:

    1       RAFEEQUE PARAKKANDY,
            S/O.NAFEESA, PARAKKANDY HOUSE, THIRUVANGAD AMSOM,
            CHALIL DESOM, P.O TEMPLE GATE, THALASSERY.
    2       HAFSATH P.K.C
            W/O.RAFEEQUE, PARAKKANDY HOUSE, THIRUVANGAD AMSOM,
            CHALIL DESOM, P.O TEMPLE GATE, THALASSERY.
            BY ADV SRI.P.NARAYANAN

RESPONDENTS:

    1       THALASSERY MUNCIPALITY
            REPRESENTED BY ITS SECRETARY.
    2       THE SECRETARY
            THALASSERY MUNICIPALITY.
    3       THE ASSISTANT ENGINEER (SOUTH)
            THALASSERY MUNICIPALITY, THALASSERY.
    4       STATE OF KERALA
            REP.BY SECRETARY TO GOVERNMENT,
            LOCAL SELF GOVERNMENT DEPARTMENT,
            THIRUVANANTHAPURAM.
            BY ADV SRI.I.V.PRAMOD

OTHER PRESENT:

            SMT..VIDYA KURIAKOSE, GP


     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   14.06.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.26971/2012

                                   2




                   P.V.KUNHIKRISHNAN, J.
                    --------------------------------
                   W.P.(C).No.26971 of 2012
             ----------------------------------------------
            Dated this the 14th day of June, 2022


                            JUDGMENT

When this writ petition came up for consideration,

the learned counsel for the petitioners submitted that the

matter is infructuous.

Therefore, this writ petition is dismissed as

infructuous.

sd/-

                                             P.V.KUNHIKRISHNAN
JV                                                  JUDGE