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Abdul Salam K.A vs The Aluva Municipality
2023 Latest Caselaw 10900 Ker

Citation : 2023 Latest Caselaw 10900 Ker
Judgement Date : 19 October, 2023

Kerala High Court
Abdul Salam K.A vs The Aluva Municipality on 19 October, 2023
WP(C) No.12800/2021                               1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
            Thursday, the 19th day of October 2023 / 27th Aswina, 1945
                     IA.NO.1/2023 IN WP(C) NO. 12800 OF 2021
   PETITIONER/NOT A PARTY IN THE WRIT PETITION (CIVIL):

           SHERIN M.P, D/O. M.M. PAREED PILLAI, PARKJASH, KALLUKADAVU
           ROAD, PULINCHODU, ALUVA - 683 101.

   RESPONDENTS/PETITIONER AND RESPONDENTS:

      1. ABDUL SALAM K.A, S/O. LATE ABDUL KHADER, 5B PROVIDENCE GROVE,
         PROVIDENCE ROAD, ERNAKULAM
      2. THE ALUVA MUNICIPALITY, REPRESENTED BY ITS SECRETARY, ALUVA,
         ERNAKULAM.
      3. THE SECRETARY, ALUVA MUNICIPALITY, ALUVA, ERNAKULAM.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to order that
   certified copies of the records of this Writ Petition be issued to the
   petitioner herein on her application.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 11.11.2021 in WP(C)12800/2021 and upon hearing the arguments of
   SRI.PHILIP T.VARGHESE, Advocate for the petitioner in I.A./not party in
   the Writ Petition (Civil), M/S.JOBY JACOB PULICKEKUDY, ANIL GEORGE, DAJISH
   JOHN & HARIKRISHNAN P., Advocates for R1 in I.A./petitioner in WP(C),
   SRI.K.T.THOMAS, Advocate for R2 & R3 in IA/R1 & R2 in WP(C), the court
   passed the following:

                                             ORDER

This is an application filed by a stranger to the proceedings for issuance of certified copies of the records of the writ petition.

The learned counsel for the respondents does not oppose the same.

In the above view of the matter, I.A.No.1/2023 is allowed. The Registry shall take appropriate steps to issue certified copies on usual terms.

19.10.2023

Sd/- ANU SIVARAMAN, JUDGE

19-10-2023 /True Copy/ Assistant Registrar

 
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