Basheer vs The Tribunal For Local Self ...
2023 Latest Caselaw 8374 Ker

W.P.(C) No. 18272/2014                     :1:



                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

           THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN

         TUESDAY, THE 1ST DAY OF AUGUST 2023 / 10TH SRAVANA, 1945

                         WP(C) NO. 18272 OF 2014

PETITIONER/S:

            BASHEER, AGED 64 YEARS,
            S/O.LATE HASSANKUTTY RAWTHER, SUNIL MANZIL, PAZHAKULAM
            PADINJARE MURI, PALLICKAL VILLAGE, PATHANAMTHITTA DISTRICT.
            BY ADVS.
            SRI.S.SHANAVAS KHAN
            SMT.S.INDU


RESPONDENT/S:

     1      THE TRIBUNAL FOR LOCAL SELF GOVERNMENT INSTITUTIONS
            THIRUVANANTHAPURAM 695 001.
     2      THE CHUNAKKARA GRAMA PANCHAYAT COMMITTEE
            REPRESENTED BY ITS PRESIDENT, CHUNAKKARA, CHARUMMOODU
            P.O, ALAPPUZHA 688 001.
     3      THE SECRETARY
            CHUNAKKARA GRAMA PANCHAYAT, CHUNAKKARA, CHARUMMOODU
            P.O, ALAPPUZHA 688 001.
     4      R.VIJAYAKUMAR, AGED 47 YEARS,
            S/O.BHASKARAN, VIJAYA SAW MILL, CHUNAKKARA SOUTH
            CHARUMOODU P.O, ALAPPUZHA 688 001.
            BY ADVS.
            SRI.GEORGE MATHEW
            SRI. K.M FAISAL, GOVERNMENT PLEADER



THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 01.08.2023, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No. 18272/2014                   :2:



               Dated this the 1st day of August, 2023
                                 JUDGMENT

The learned counsel for the petitioner submits that the petitioner

is not pressing this writ petition.

Accordingly, this writ petition is dismissed as not pressed.

sd/-

SHOBA ANNAMMA EAPEN JUDGE Rv