Haseena Rahmath I.S vs State Of Kerala
2024 Latest Caselaw 16501 Ker

Kerala High Court

Haseena Rahmath I.S vs State Of Kerala on 11 June, 2024

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
          THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
    TUESDAY, THE 11TH DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
                    WP(C) NO. 24072 OF 2020
PETITIONERS:

          HASEENA RAHMATH I.S.
          AGED 35 YEARS
          W/O MUHAMMED SADIK,
          PANACHIKKAPRAMBIL,
          VANIYAKKAD, MANNAM,
          PARAVUR, ERNAKULAM,
          KERALA-683520.
          BY ADVS.
          P.SANJAY
          SMT.A.PARVATHI MENON
          SRI.BIJU MEENATTOOR
          SRI.PAUL VARGHESE (PALLATH)
          SRI.P.A.MOHAMMED ASLAM
          SRI.KIRAN NARAYANAN
          SHRI.PRASOON SUNNY
          SHRI.RAHUL RAJ P.
          SHRI.MOHAMMED MUBARAK A.I.


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY SECRETARY,
          LOCAL SELF GOVERNMENT DEPARTMENT, ROOM NO.201A,
          2ND FLOOR, ANNEX-1, SECRETARIAT, TRIVANDRUM.
    2     NORTH PARAVUR MUNICIPALITY
          REPRESENTED BY ITS SECRETARY, NORTH PARAVOOR,
          NORTH PARAVOOR PO, ERNAKULAM, PIN-689513.
    3     THE SECRETARY
          NORTH PARAVUR MUNICIPALITY,
          REPRESENTED BY ITS SECRETARY, NORTH PARAVOOR,
          NORTH PARAVOOR PO, ERNAKULAM, PIN-689513.
          BY ADVS.
          SRI.C.S.AJITH PRAKASH
          SHRI.ANOOP V.NAIR, SC, NORTH PARAVUR MUNICIPALITY
          SMT.K.B.SONY-GP


     THIS WRIT PETITION (CIVIL) HAVING FINALLY BEEN HEARD ON
11.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 24072 OF 2020

                                2


                          JUDGMENT

1. The writ petition was filed in the year 2020 with respect to

allotment of a shop room.

2. The learned counsel for the petitioner submitted that te

writ petition can be closed giving liberty to the petitioner to

agitate the matter again if necessary giving such liberty.

3. Therefore, the writ petition is closed reserving such

liberty.

Sd/-

M.A.ABDUL HAKHIM JUDGE sms WP(C) NO. 24072 OF 2020

APPENDIX OF WP(C) 24072/2020

PETITIONER EXHIBITS EXHIBIT P1 THE TRUE COPY OF THE NOTIFICATION R3- 5614/14 DATED 14.10.2020. EXHIBIT P2 THE TRUE COPY OF THE RECEIPT NO.38383 OF EMD DATED NILL.

EXHIBIT P3 THE TRUE COPY OF THE CONSENT LETTER DATED 22.102020.

EXHIBIT P4 THE TRUE COPY OF THE COMPLAINT ALONG WITH EMAIL AND THE ACKNOWLEDGMENT FROM THE 2ND RESPONDENT DATED 23.10.2020. EXHIBIT P5 THE TRUE COPY OF THE NOTIFICATION NO.R3-5614/14 DATED 03.11.2020