Smt. Saheera T.L vs Maradu Municipality
2022 Latest Caselaw 8083 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
                     WP(C) NO. 14864 OF 2021
PETITIONER

            SMT. SAHEERA T.L.
            AGED 36 YEARS
            D/O. LATHEEF, RESIDING AT THACHILIPARAMBIL HOUSE,
            THEKENANJARATH, NETTORE P.O. MARADU, ERNAKULAM
            682 040.
            BY ADVS.
            P.VISHNU PRASAD
            T.S.ATHIRA

RESPONDENTS

    1       MARADU MUNICIPALITY,
            KRL ROAD, NEAR KUNDANOOR JUNCTION, MARADU,
            ERNAKULAM 682 304, REPRESENTED BY ITS SECRETARY.
    2       THE SECRETARY,
            MARADU MUNICIPALITY, KRL ROAD, NEAR KUNDANOOR
            JUNCTION, MARADU, ERNAKULAM 682 304.
    3       SRI. MELVIN JOSEPH,
            AGED 40 YEARS, S/O.K.V. JOSEPH, KUREEKAL, GEO
            MAREENA TOWER, KARITHALA ROAD, MANORAMA JUNCTION,
            ERNAKULAM 682 016.
    4       LOCAL SELF GOVERNMENT DEPARTMENT,
            GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM 695
            001. REPRESENTED BY ITS SECRETARY.
            BY ADVS.
            SHRI.T.R.RAJAN SC,MARADU MUNICIPALITY
            SAJEEV KUMAR K.GOPAL


            SMT.DEEPA NARAYANAN, SR.GP

     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   29.06.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C).14864 of 2021
                                         2




                        P.V.KUNHIKRISHNAN, J.
                      ------------------------------
                         W.P.(C).14864 of 2021
                      -----------------------------
                       Dated : 29th June, 2022


                              JUDGMENT

The learned counsel for the petitioner submits that matter

is not pressed and the contentions raised in the writ petition

may be left open.

The Writ Petition is therefore dismissed as withdrawn with

liberty to the petitioner to approach the appropriate forum. All

the contentions raised in the writ petition are left open.

Sd/-

P.V.KUNHIKRISHNAN, Judge

Mrcs