Thursday, 07, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Indulekha vs The Thiruvananthapuram ...
2022 Latest Caselaw 3268 Ker

Citation : 2022 Latest Caselaw 3268 Ker
Judgement Date : 18 March, 2022

Kerala High Court
Indulekha vs The Thiruvananthapuram ... on 18 March, 2022
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR. JUSTICE T.R.RAVI
        FRIDAY, THE 18TH DAY OF MARCH 2022 / 27TH PHALGUNA, 1943
                         WP(C) NO. 23928 OF 2021


PETITIONER:

              INDULEKHA
              AGED 64 YEARS
              D/O. SULOCHANAN NAIR,
              RESIDING AT TC-14/1740(OLD) TC 27/2821 (NEW)
              GANAPATHI KOVIL ROAD, VAZHUTHACAUD,
              THIRUVANANTHAPURAM 695 014

              BY ADV SERGI JOSEPH THOMAS



RESPONDENTS:

    1         THE THIRUVANANTHAPURAM CORPORATION
              VIKAS BHAVAN P.O, THIRUVANANTHAPURAM 695 033
              REPRESENTED BY ITS SECRETARY

    2         THE SECRETARY
              THIRUVANANTHAPURAM CORPORATION,
              CORPORATION BUILDING, VIKAS BHAVAN P.O,
              THIRUVANANTHAPURAM 695 033

    3         THE SUPERINTENDING ENGINEER,
              THIRUVANANTHAPURAM CORPORATION
              CORPORATION BUILDING, VIKAS BHAVAN P.O,
              THIRUVANANTHAPURAM 695 033

    4         K.C VELAYUDHAN
              KEERTHI, T.C 27/2761 (1),
              VIGNESWARA NAGAR, THYCAUD P.O,
              THIRUVANANTHAPURAM 695 014

              *ADDL. R5 & R6 IMPLEADED
 WP(C) NO. 23928 OF 2021
                               2



 ADDL. R5 THE CHIEF TOWN PLANNER,
          SWARAJ BHAVAN, NANTHANCODU,
          THIRUVANANTHAPURAM-695003.

 ADDL. R6 THE STATE OF KERALA,
          REPRESENTED BY THE SECRETARY TO GOVERNMENT,
          LOCAL SELF GOVERNMENT DEPARTMENT,
          GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM- 695001.

          ADDL. R5 AND R6 ARE IMPLEADED AS PER ORDER DATED
          12.11.2021 IN I.A.1/2021 IN WP(C) 23928/2021.

          BY ADVS.
          SRI.N.NANDAKUMARA MENON (SR.)
          SRI.JOHNY K. JOHN
          SHRI.P.K.MANOJKUMAR,SC,TVPM CORPORATION
          SRI.M.M.BABY

          SRI. RAJEEV JYOTHISH GEORGE, GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 23928 OF 2021
                                      3




                                T.R. RAVI, J.
                 --------------------------------------------
                        W. P. (C). No. 23928 of 2021
                  --------------------------------------------
                   Dated this the 18th day of March, 2022

                                JUDGMENT

The petitioner has filed a memo stating that the petitioner may

be permitted to withdraw the writ petition with liberty to file a fresh

writ petition.

Liberty prayed for is granted. The writ petition is dismissed as

withdrawn.

Sd/-

T.R.RAVI JUDGE

Pn

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter