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A.K.Muhammed Kunju vs The Local Self Govt. Department
2024 Latest Caselaw 23240 Ker

Citation : 2024 Latest Caselaw 23240 Ker
Judgement Date : 2 August, 2024

Kerala High Court

A.K.Muhammed Kunju vs The Local Self Govt. Department on 2 August, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                 THE HONOURABLE MR. JUSTICE EASWARAN S.

        FRIDAY, THE 2ND DAY OF AUGUST 2024/11TH SRAVANA, 1946

                           WP(C)NO.31799 OF 2016

PETITIONER:

            A.K.MUHAMMED KUNJU
            AGED 46 YEARS,
            GOVT.CONTRACTOR, A-CLASS,
            REG.NO.4/BSC/E, 08-09, KAYAMKULAM,
            RESIDING AT AYIRATHU HOUSE,
            KANNAMPALLY BHAGAM,KAYAMKULAM-690502.

            BY ADVS.
            SRI.M.M.HUSAIN
            SRI.K.A.MANZOOR ALI




RESPONDENTS:

    1       THE LOCAL SELF GOVT. DEPARTMENT,
            REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
            SECRETARIAT, THIRUVANANTHAPURAM-695001

    2       THE KAYAMKULAM MUNICPALITY,
            REPRESENTED BY ITS SECRETARY, KAYAMKULAM-690502

    3       THE SECRETARY,
            KAYAMKULAM MUNICIPALITY, MUNICIPAL OFFICE,
            KAYAMKULAM-690502

    4       THE MUNICIPAL ENGINEER,
            KAYAMKULAM MUNICIPALITY, MUNICIPAL OFICE,
            KAYAMKULAM-690502

            BY ADV RAJAN T R
            SR GP SRI T K VIPINDAS, SRI. T.R RAJAN- SC


     THIS     WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
02.08.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No. 31799 of 2016
                                          2




                                EASWARAN S., J.
                              ========================
                            W.P. (C) No. 31799 of 2016
                            =============================
                        Dated this the 2nd day of August, 2024


                                   JUDGMENT

It is pointed out that the writ petitioner has expired. Accordingly writ

petition is dismissed as abated.

Sd/-

EASWARAN S. JUDGE

ASV

APPENDIX OF WP(C) 31799/2016

PETITIONER EXHIBITS

EXHIBIT P1: TRUE COPY OF THE LETTER DATED 17.11.2014 ISSUED BY THE MUNICIPAL ENGINEER, KAYAMKULAM MUNICIPALITY TO THE PETITIONER.

EXHIBIT P2: TRUE COPY OF THE REPLY DATED 1.12.2014 FILED BY THE PETITIONER BEFORE THE CHAIRPERSON, KAYAMKULAM MUNICIPALITY.

EXHIBIT P3: TRUE COPY OF THE LETTER DATED 4.2.2015 SUBMITTED TO THE 3RD RESPONDENT BY THE PETITIONER.

EXHIBIT P4: TRUE COPY OF THE MINUTES OF THE MUNICIPAL COUNCIL DATED 19.2.2015.

EXHIBIT P4(A): TRUE COPY OF THE INTIMATION DATED 10.4.2015 ISSUED BY THE SECRETARY.

EXHIBIT P5: A TRUE COPY OF THE LETTER DATED 15.7.2016 SUBMITTED BY THE PETITIONER TO THE IST RESPONDENT.

 
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