Shammy.K.G vs Thiruvananthapuram Corporation
2024 Latest Caselaw 9169 Ker

Kerala High Court

Shammy.K.G vs Thiruvananthapuram Corporation on 3 April, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE EASWARAN S.
    WEDNESDAY, THE 3RD DAY OF APRIL 2024 / 14TH CHAITHRA, 1946
                       WP(C) NO. 16790 OF 2018
PETITIONERS:

    1     SHAMMY.K.G
          AGED 36 YEARS, S/O KUNJUKRISHNAN, MARUTHUMMOOD HOUSE,
          AYOROOPPARA.P.O,POTHENCODE, THIRUVANANTHAPURAM-695584.

    2     LISHI.K.G
          AGED 41 YEARS, D/O KUNJUKRISHNAN,
          LALITHA BHAVAN,AYIROOPPARA.P.O,
          POTHENCODE, THIRUVANANTHAPURAM-695584.

    3     SHAILA
          AGED 52 YEARS,D/O SUKUMARAN,MARUTHOMMODU HOUSE,
          AYIROORPPARA P.O,POTHENCODE,THIRUVANANTHAPURAM-695584.

    4     AMMUKUTTY
          AGED 76 YEARS,D/O KESAVAN,
          MARUTHOOMMOOD HOUSE,AYIROOPPARA.P.O,
          POTHENCODE, THIRUVANANTHAPURAM-695584.

          BY ADV
          SRI.V.A.VINOD


RESPONDENTS:

    1     THIRUVANANTHAPURAM CORPORATION
          REPRESENTED BY ITS SECRETARY,LMS-VALLAYAMBALAM ROAD,
          THIRUVANANTHAPURAM-695033.

    2     VEMBAYAM GRAMA PANCHAYATH
          REPRESENTED BY ITS SECRETARY, VEMBAYAM,
          THIRUVANANTHAPURAM-695615.

    3     ASSISTANT ENGINEER
          OFFICE OF THE ASSISTANT ENGINEER,
          PUBLIC WORKS DEPARTMENT(ROADS), VENJARAMOODU,
          THIRUVANANTHAPURAM-695607.

    4     EXECUTIVE ENGINEER
          OFFICE OF EXECUTIVE ENGINEER,
          PUBLIC WORKS DEPARTMENT(ROAD-SUB DIVISION)
          NEDUMANGADU,THIRUVANANTHAPURAM-695541.
 WP(C) NO. 16790 OF 2018        -2-


         BY ADVS.
         N. NANDAKUMARA MENON (SR.)
         SRI.VISHNU BHUVANENDRAN
         GOVERNMENT PLEADER
         SRI.P.K.MANOJKUMAR,SC,TVPM CORPORATION
         SMT.B.ANUSREE
         SUMAN CHAKRAVARTHY


     THIS   WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION   ON   03.04.2024,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 16790 OF 2018     -3-


                          JUDGMENT

The counsel for the petitioners seeks permission to

withdraw the writ petition. Accordingly, the writ

petition is dismissed as withdrawn.

Sd/-

EASWARAN S. JUDGE vv

APPENDIX OF WP(C) 16790/2018

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED 09.05.2018 IN THE NAME OF THE 1ST PETITIONER

EXHIBIT P2 TRUE COPY OF THE RECEIPT DATED 10.07.2007 IN THE NAME OF THE 2ND PETITIONER

EXHIBIT P3 TRUE COPY OF THE TAX RECEIPT DATED 20.04.2016 IN THE NAME OF THE 3RD PETITIONER

EXHIBIT P4 TRUE COPY OF THE TAX RECEIPT DATED 20.04.2016 IN THE NAME OF THE 4TH PETITIONER.