Pioneer Financiers vs Kollam Municipal Corporation
2024 Latest Caselaw 4707 Ker

Kerala High Court

Pioneer Financiers vs Kollam Municipal Corporation on 6 February, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
                      WP(C) NO. 12978 OF 2016
PETITIONER:

            PIONEER FINANCIERS
            XII/784E, FIRST FLOOR, SLIPA NAGAR,
            AYATHIL.P.O., KOLLAM - 691 021,
            REPRESENTED BY ITS MANAGING PARTNER, DEEPA.A.R.
            BY ADVS.
            SMT.UMMUL FIDA
            SRI.E.C.AHAMED FAZIL
            SRI.K.M.FIROZ
            SMT.M.SHAJNA

RESPONDENTS:

    1       KOLLAM MUNICIPAL CORPORATION
            KOLLAM - 691 001, REPRESENTED BY ITS SECRETARY
    2       THE SECRETARY
            KOLLAM MUNICIPAL CORPORATION, KOLLAM - 691 001.
    3       THE HEALTH INSPECTOR
            KOLLAM MUNICIPAL CORPORATION, KOLLAM - 691 001.
    4       THE HEALTH OFFICER
            KOLLAM MUNICIPAL CORPORATION, KOLLAM - 691 001.
    5       LEENA MURALIDHARAN
            W/O.MURALIDHARAN PILLAI, AGED 49 YEARS,
            CHITHIRA, THATHAMUKKU, ELAMPATHOOR VILLAGE,
            KOLLAM TALUK, KOLLAM DISTRICT - 691 001.
            BY ADVS.
            SRI.M.K.CHANDRA MOHAN DAS,SC,KOLLAM MPT

OTHER PRESENT:

            SRI S SREEKUMAR, SC


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   06.02.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.12978/2016

                                  2




                  P.V.KUNHIKRISHNAN, J.
                   --------------------------------
                 W.P.(C).No.12978 of 2016
            ---------------------------------------------
         Dated this the 06th day of February, 2024


                           JUDGMENT

When this writ petition came up for consideration,

the learned counsel for the petitioner submitted that the

matter is infructuous.

Therefore, this writ petition is dismissed as

infructuous.

sd/-

                                            P.V.KUNHIKRISHNAN
JV                                                 JUDGE