Salim vs State Of Kerala
2023 Latest Caselaw 1352 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
        THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
  WEDNESDAY, THE 18TH DAY OF JANUARY 2023 / 28TH POUSHA,
                                   1944
                       WP(C) NO. 10244 OF 2014
PETITIONER/S:

               SALIM, AGED 54 YEARS
               S/O.THYKKAVINTE VADAKKETHIL, PADINJARE KIZHAKKE
               MURI, SOORANADU.

               BY ADV SRI.C.B.SREEKUMAR



RESPONDENT/S:

    1          STATE OF KERALA
               REPRESENTED BY THE SECRETARY TO GOVERNMENT,
               LOCAL SELF GOVERNMENT (DB) DEPARTMENT,
               GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695
               001.

    2          ADOOR MUNCIPALITY, MUNIPAL OFFICE, ADOOR,
               REPRESENTED BY ITS SECRETARY-691 523.

               BY ADVS.
               SRI.K.SHAJ
               SRI.V.M.SYAM KUMAR, SC, ADOOR MUNICIPALITY




        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   18.01.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 10244 OF 2014

                                 ..2..




                            JUDGMENT

The learned counsel for the petitioner reports no

instruction. The writ petition is dismissed for

non-prosecution with liberty to file a fresh writ petition, if

so advised.

Sd/-

SHOBA ANNAMMA EAPEN

JUDGE bka/-