Kizhakke Pallikkal Ayisha vs Malappuram Municipality
2024 Latest Caselaw 21184 Ker

Kerala High Court

Kizhakke Pallikkal Ayisha vs Malappuram Municipality on 17 July, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
              THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
         WEDNESDAY, THE 17TH DAY OF JULY 2024 / 26TH ASHADHA, 1946
                            WP(C) NO. 980 OF 2018
PETITIONER:

              KIZHAKKE PALLIKKAL AYISHA
              AGED 68 YEARS
              W/O.AHAMMED KUTTY HAJI, AGED 68 YEARS,RESIDING AT 23,
              VALLIKKADAN KARATHODIYIL HOUSE,OORAKAM KEEZHMURI,
              MALAPPURAM 676515

              BY ADVS.
              SRI.K.V.GOPINATHAN NAIR
              SRI.G.HARIKUMAR GOPINATHAN NAIR


RESPONDENTS:

     1        MALAPPURAM MUNICIPALITY,
              MUNICIPAL OFFICE, MALAPPURAM 676505,REPRESENTED BY ITS
              SECRETARY

     2        THE ASSISTANT ENGINEER,
              MALAPPURAM MUNICIPALITY,MUNICIPAL OFFICE, MALAPPURAM
              676505

     3        THE REVENUE DIVISIONAL OFFICER,
              MALAPPURAM DISTRICT, PIN 676505

     4        LOCAL LEVEL MONITORING COMMITTEE,
              REPRESENTED BY ITS CONVENOR, PRINCIPAL AGRICULTURAL
              OFFICER,MALAPPURAM MUNICIPALITY, MALAPPURAM 676505

              BY ADV ABDUL RASHEED K I


OTHER PRESENT:

              SMT. K.B. SONY -GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.07.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C) NO.980 OF 2018


                                         :-2-:


                                      JUDGMENT

Learned counsel for the petitioner submits that the matter has become

infructuous. Accordingly, the writ petition is dismissed as infructuous.

Sd/-

SHOBA ANNAMMA EAPEN JUDGE MBS/