M.V.Narendran vs The Cherpulassery Municipality
2022 Latest Caselaw 7368 Ker

WP(C) NO. 15681 OF 2022                  1



                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                            WP(C) NO. 15681 OF 2022
PETITIONER/S:

              M.V.NARENDRAN.,
              AGED 65 YEARS
              S/O KUNHIRAMAN NAIR, MADHAVAM, VADASSERIKALATHIL,
              H.S.ROAD, CHERPULASSERY P.O., PALAKKAD DISTRICT 679
              503.


               BY ADV BINOY VASUDEVAN



RESPONDENT/S:

      1        THE CHERPULASSERY MUNICIPALITY,
               REPRESENTED BY ITS SECRETARY, MUNICIPAL OFFICE,
               CHERPULASSERY P.O., PALAKKAD DISTRICT 679 503.

      2        THE SECRETARY,
               CHERPULASSERY MUNICIPALITY, MUNICIPAL OFFICE,
               CHERPULASSERY P.O., PALAKKAD DISTRICT 679 503.


OTHER PRESENT:

              SRI.M.SASINDRAN FOR RESPONDENT




       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   23.06.2022,          THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 15681 OF 2022             2




                       P.V.KUNHIKRISHNAN, J
                 --------------------------------------------
                     W.P.(C.) No. 15681 of 2022
                    --------------------------------------
                Dated this the 23rd day of June, 2022


                               JUDGMENT

The counsel for the petitioner submitted that in the light

of the subsequent order, he want to challenge that order and

he may be allowed to withdraw this writ petition with liberty

to file a fresh one.

Therefore, this writ petition is dismissed as withdrawn

with liberty to file a writ petition. All the contentions raised in

this writ petition are left open.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS