A.K. Santhosh vs Palakad Municipality
2024 Latest Caselaw 293 Ker

Kerala High Court

A.K. Santhosh vs Palakad Municipality on 4 January, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
     THURSDAY, THE 4TH DAY OF JANUARY 2024 / 14TH POUSHA, 1945
                       WP(C) NO. 40254 OF 2023


PETITIONER:

          A. K. SANTHOSH,
          AGED 67 YEARS,
          S/O. KARTHIKEYAN, ATS RESIDENCY,
          PALAKKAD, PIN - 678001.

          BY ADVS.
              SRI. P. MOHANDAS (ERNAKULAM)
              SRI. K. SUDHINKUMAR
              SRI. BHARATH MOHAN
              SRI. K. P. SATHEESAN (SR.)
              SRI. SABU PULLAN
              SRI. GOKUL D. SUDHAKARAN
              SRI. R. BHASKARA KRISHNAN


RESPONDENTS:

    1     PALAKAD MUNICIPALITY,
          REPRESENTED BY ITS SECRETARY,
          MUNICIPAL OFFICE, PALAKKAD, PIN - 678001.

    2     THE SECRETARY,
          PALAKKAD MUNICIPALITY, MUNICIPAL OFFICE,
          PALAKKAD, PIN - 678001.

    3     THE DEPUTY TAHSILDAR,
          PALAKKAD TALUK, TALUK OFFICE,
          PALAKKAD, PIN - 678001.

          BY ADV.
             SMT. RESHMITA RAMACHANDRAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.01.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 40254 OF 2023

                                        2



                          DINESH KUMAR SINGH, J.
                                --------------------------
                            W.P.(C) No.40254 of 2023
                                 -------------------------
                      Dated this the 4th day of January, 2024

                                      JUDGMENT

1. The Learned Counsel for the petitioner submits that he would

like to withdraw the writ petition.

2. Considering the aforesaid submission of the Learned Counsel for

the petitioner, this writ petition is dismissed as withdrawn. Interim

Order, if any, stands vacated.

Sd/-

DINESH KUMAR SINGH JUDGE Svn WP(C) NO. 40254 OF 2023

APPENDIX OF WP(C) 40254/2023

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE QUICK PAYMENT NOTICE ISSUED BY THE 2ND RESPONDENT FOR THE YEAR 2022 - 2023 IN RESPECT OF BUILDING NOS. 41/1318, 41/1319

EXHIBIT P2 TRUE COPY OF THE RECEIPT ISSUED BY THE 2ND RESPONDENT DATED 3-11-2022

EXHIBIT P3 TRUE COPY OF THE LAST INTIMATION ISSUED BY THE 2ND RESPONDENT DATED 20-10-2022

EXHIBIT P4 TRUE COPY OF THE NOTICE ISSUED BY THE 2ND RESPONDENT DATED 28-11-2022

EXHIBIT P5 TRUE COPY OF THE DEMAND NOTICE NO. 2023/ 10317/09 DATED 13-11-2023 ISSUED BY THE 3RD RESPONDENT

EXHIBIT P3 ENGLISH TRANSLATION OF EXT. P3

EXHIBIT P4 ENGLISH TRANSLATION OF EXT. P4

EXHIBIT P5 ENGLISH TRANSLATION OF EXT. P5