Sree Palichon Seva Charitable ... vs Nileshwar Municipality
2022 Latest Caselaw 2604 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        FRIDAY, THE 4TH DAY OF MARCH 2022 / 13TH PHALGUNA, 1943
                       WP(C) NO. 30367 OF 2015
PETITIONER:

            SREE PALICHON SEVA CHARITABLE TRUST
            THAIKKADUPURAM P.O., NILESHWAR (VIA)
            KASARAGODE - 671 314,
            REPRESENTED BY ITS SECRETARY
            V.V.AMBUNHI, AGED 68 YEARS
            S/O.MUNDAYIL CHERIYAKANNAN,
            RESIDING AT "SWATHI" HOUSE,
            PALICHON ROAD, THAIKKADAPURAM,
            KASARAGODE DISTRICT - 671 314.

            BY ADV SRI.K.P.BALAGOPAL


RESPONDENTS:

    1       NILESHWAR MUNICIPALITY
            NILESWAR P.O., KASARGODE,
            REPRESENTED BY ITS SECRETARY - 671 314.

    2       CHAIRPERSON
            STANDING COMMITTEE (FINANCE),
            NILESHWAR MUNICIPALITY, NILESHWAR P.O.,
            KASARGODE - 671 314.

            BY ADVS.
            SRI.SURESH KUMAR KODOTH
            SRI.M.SASINDRAN, SC, NILESHWAR MUNICIPALITY


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 30367 OF 2015
                                      2




                                T.R.RAVI, J.
                     ----------------------------------------
                     WP(C) NO. 30367 OF 2015
                   -------------------------------------------
              Dated this the 04th day of March, 2022

                           JUDGMENT

Learned counsel for the petitioner submits that

the writ petition is not pressed. Hence, the writ

petition is dismissed as not pressed.

Sd/-

T.R.RAVI

JUDGE

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