M.D.Lonappan vs Thrissur Corporation
2022 Latest Caselaw 10270 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 22ND DAY OF SEPTEMBER 2022 / 31ST BHADRA, 1944
                      WP(C) NO. 11134 OF 2009


PETITIONER:

            M.D.LONAPPAN
            AGED 64, S/O DEVASSY,, MUTTATH HOUSE,
            PROPRIETOR,, M/S DAVID & COMPANY,,
            NADUVILAL, THRISSUR.
            BY ADVS.
            SRI.VARGHESE C.KURIAKOSE
            SRI.P.V.VARGHESE KANJIRAMATTAM.

RESPONDENTS:

    1       THRISSUR CORPORATION
            CORPORATION OFFICE,, THRISSUR,
            REP. BY ITS SECRETARY.
    2       THE DEPUTY SECRETARY
            THRISSUR CORPORATION,,
            CORPORATION OFFICE,, THRISSUR.
            BY ADV SRI. SANTHOSH P.PODUVAL, SC, CORPORATION


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   22.09.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.11134/2009

                                  2




                  P.V.KUNHIKRISHNAN, J.
                   --------------------------------
                  W.P.(C).No.11134 of 2009
            ----------------------------------------------
        Dated this the 22nd day of September, 2022


                           JUDGMENT

When this writ petition came up for consideration,

the learned counsel for the petitioner submitted that the

matter is infructuous.

Therefore, this writ petition is dismissed as

infructuous.

sd/-

                                            P.V.KUNHIKRISHNAN
JV                                                 JUDGE