Sunny George vs Chalakudy Municipality
2023 Latest Caselaw 3546 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        FRIDAY, THE 24TH DAY OF MARCH 2023 / 3RD CHAITHRA, 1945
                         WP(C) NO. 5690 OF 2016
PETITIONER:

            SUNNY GEORGE
            AGED 49 YEARS
            S/O.GEORGE, MALIEKKAL CHETHALAN HOUSE, CHALKUDY,
            THRISSUR DISTRICT.
            BY ADVS.
            SRI.RENJITH THAMPAN (SR.)
            SMT.P.R.REENA
            SMT.SURYA BINOY


RESPONDENTS:

    1       CHALAKUDY MUNICIPALITY
            REPRESENTED BY ITS SECRETARY, MUNICIAPL OFFICE,
            CHALAKUDY, THRISSUR, PIN - 680 307.
    2       ALAUDDIN
            S/O.ABDUL KHADER, PALAYAMKOTTUPAAMBINIL HOUSE,
            KOODAPUZHA, CHALAKUDY, THRISSUR DISTRICT,
            PIN - 680 307.
            BY ADVS.
            SRI.M.P.ASHOK KUMAR
            SMT.BINDU SREEDHAR
            SMT.R.S.MANJULA



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 5690 OF 2016

                                 2


                P.V.KUNHIKRISHNAN, J.
               ------------------------------
               W.P.(C).No. 5690 of 2016
       ----------------------------------------------
        Dated this the 24th day of March, 2023


                      JUDGMENT

When this writ petition came up for consideration,

the learned counsel appearing for the petitioner

submitted that the matter has become infructuous.

Therefore, this writ petition is dismissed as

infructuous.

Sd/-

                                         P.V.KUNHIKRISHNAN
      DM                                       JUDGE