Raisal.T.K vs The Nilambur Municipality
2022 Latest Caselaw 5611 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
            THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
      THURSDAY, THE 26TH DAY OF MAY 2022 / 5TH JYAISHTA, 1944
                          WP(C) NO. 29260 OF 2015
PETITIONER:

            RAISAL.T.K
            AGED 32 YEARS
            S/O.MUHAMMED ASHRAF, THUPPINIKKADAN HOUSE,
            CHANDAKUNNU P.O., NILAMBUR, MALAPPURAM DISTRICT-679329.

            BY ADV SRI.U.K.DEVIDAS


RESPONDENT:

            THE NILAMBUR MUNICIPALITY
            REPRESENTED BY ITS SECRETARY, NILAMBUR P.O.,.
            MALAPPURAM DISTRICT-679329.


            SRI.GEORGE SEBASTIAN, SC, NILAMBUR MUNICIPALITY
            I.V.PRAMOD


     THIS     WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
26.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.29260/2015                2




                            JUDGMENT

The learned counsel for the petitioner submits that the writ

petition has become infructuous. Accordingly, the writ petition is

dismissed as infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

spc/