Hipson Abraham vs Muvattupuzha Municipality
2022 Latest Caselaw 10794 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                   THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

           FRIDAY, THE 21ST DAY OF OCTOBER 2022 / 29TH ASWINA, 1944

                             WP(C) NO. 20282 OF 2017

PETITIONER:

              HIPSON ABRAHAM, AGED 41 YEARS, AMBALAMOOTTIL HOUSE,
              PERUMBALLOOR PO, MARADY VILLAGE, MUVATTUPUZHA, PIN. 686 673.

              BY ADVS.SRI.SAJI MATHEW
              SRI.DENU JOSEPH
              SMT.NEETHU REGHUKUMAR



RESPONDENTS:

     1        MUVATTUPUZHA MUNICIPALITY
              MUVATTUPUZHA PO, ERNAKULAM DISTRICT, PIN. 686661,
              REPRESENTED BY ITS SECRETARY.

     2        THE SECRETARY, MUVATTUPUZHA MUNICIPALITY, MUVATTUPUZHA PO,
              ERNAKULAM DISTRICT, PIN. 686 661.

              BY ADV SRI.V.M.KURIAN, SC, MUVATTUPUZHA MUNICIPALITY



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 21.10.2022, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20282 OF 2017
                                      :: 2 ::




                                     JUDGMENT

Dated this the 21st day of October 2022

The subject issue in this writ petition is with respect to a

change of occupancy sought for by the petitioner before the

Secretary, Muvattupuzha Municipality.

2. When the matter was posted before this court on

14.10.2022, there was no representation for the petitioner and

therefore, the matter is posted today for disposal.

Today also there is no representation. Therefore, the writ

petition is dismissed for non prosecution.

SD/-

SHAJI P. CHALY JUDGE jes