N. Sunil Kumar vs Mavelikkara Muncipality
2023 Latest Caselaw 2768 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
 WEDNESDAY, THE 1ST DAY OF MARCH 2023 / 10TH PHALGUNA, 1944
                     WP(C) NO. 39968 OF 2022
PETITIONER:

          N. SUNIL KUMAR
          AGED 50 YEARS
          S/O R.NANU , ELAYIDATH PATHIYOOR P.O,
          ALAPPUZHA, PIN - 690106
          BY ADVS.
          BINU BABUKUTTAN
          VIDHU M.UNNITHAN
          RATHEESH C.

RESPONDENTS:

    1     MAVELIKKARA MUNCIPALITY
          MAVELIKKARA P.O, ALAPPUZHA DISTRICT. PIN CODE:
          690101 REPRESENTED BY ITS SECRETARY, PIN - 690101
    2     2. THE SECRETARY
          MAVELIKKARA MUNCIPALITY, MAVELIKKARA P.O,
          ALAPPUZHA DISTRICT., PIN - 690101
    3     3. THE CHAIRPERSON, FINANCE STANDING COMMITTE
          MAVELIKKARA MUNCIPALITY, MAVELIKKARA P.O,
          ALAPPUZHA DISTRICT. PIN CODE: 690101, PIN - 690101
          BY ADV Renjith Kumar V

OTHER PRESENT:

          GP - SRI.RIYAL DEVASSY


    THIS WRIT PETITION (CIVIL) HAVING COME UP
FOR ADMISSION ON 01.03.2023, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C). No.39968 of 2022          :2:




                           VIJU ABRAHAM, J.
         --     -- -- -- -- -- -- -- -- -- -- -- --
                       W.P.(C). No.39968 of 2022
         --     -- -- -- -- -- -- -- -- -- -- -- --
                   Dated this the 1st day of March, 2023

                                 JUDGMENT

When the matter was taken up for consideration on

28.02.2023, there was no representation for the petitioner and the

matter was posted today(01.03.2023) for appearance of the

petitioner. Even today, there was no appearance. The learned

Standing Counsel for the 1st respondent Municipality submitted

that Ext.P2 appeal has been considered and disposed of as per

decision dated 23.12.2022 and the same has been communicated to

the petitioner.

The relief sought for by the petitioner in this writ petition is

for a direction to the 3rd respondent to consider ExtP2 appeal

which has now been disposed of as per the decision dated

23.12.2022. In view of the above, nothing survives in this writ

petition and accordingly, the writ petition is closed.

Sd/-

VIJU ABRAHAM JUDGE sm/

APPENDIX OF WP(C) 39968/2022

PETITIONER EXHIBITS Exhibit P1 EXHIBIT P1 NOTICE SERVED BY MAVELIKKARA MUNICIPALITY UNDER SECTION 215(8) OF KERALA MUNICIPALITY ACT DATED ON 06/10/2022 Exhibit P2 EXHIBIT P2 APPEAL FILED AGAINST THE NOTICE SERVED BY 1ST RESPONDENT DATED ON 04/11/2022