The Secretary, Piravom Municipality vs The Tribunal For Local Self Government ...
2024 Latest Caselaw 22988 Ker

Kerala High Court

The Secretary, Piravom Municipality vs The Tribunal For Local Self Government ... on 31 July, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MR. JUSTICE EASWARAN S.
     WEDNESDAY, THE 31ST DAY OF JULY 2024 / 9TH SRAVANA, 1946
                        WP(C) NO. 22221 OF 2018
PETITIONERS:

    1       THE SECRETARY, PIRAVOM MUNICIPALITY
            PIRAVOM, ERNAKULAM DISTRICT.

    2       THE MUNICIPAL COUNCIL
            PIRAVOM MUNICIPALITY, REPRESENTED BY ITS CHAIRPERSON,
            PIRAVOM, ERNAKULAM DISTRICT.

            BY ADVS.
            SRI.GEORGE SEBASTIAN
            SRI.K.S.ARUN KUMAR



RESPONDENTS:

    1       THE TRIBUNAL FOR LOCAL SELF GOVERNMENT INSTITUTIONS
            THIRUVANANTHAPURAM- 695 001

    2       MS IDEA CELLULAR LIMITED
            V.J.TOWER, VYTTILA P.O. COCHIN,
            REPRESETNED BY THE POWER OF ATTORNEY HOLDER,
            MR.AUGUSTINE JOSEPH K.G.THE ASSISTANT MANAGER-LEGAL,
            PIN-682 019




     THIS   WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
31.07.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
   WP(C) NO. 22221 OF 2018

                                2



                            JUDGMENT

Dated this the 31st day of July, 2024

When the Writ Petition is taken up for consideration

today, it is submitted that the matter has become

infructuous.

Accordingly, the Writ Petition (C) is dismissed as

infructuous.

Sd/-

EASWARAN S. JUDGE SPV