Kaja Moideen vs Chittoor Thathamangalam Municipality
2024 Latest Caselaw 14677 Ker

Kerala High Court

Kaja Moideen vs Chittoor Thathamangalam Municipality on 31 May, 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
     FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                      WP(C) NO. 11686 OF 2017


PETITIONER:

             KAJA MOIDEEN
             S/O.MUHAMMED ANSAR,
             RESIDING AT SAUREETH MANZIL,PALLIMUKKU,
             THATHAMANGALAM-678 102,PALAKKAD DISTRICT.
             BY ADVS.
             KAJA MOIDEEN(Party-In-Person)
             SMT.E.U.DHANYA

RESPONDENTS:

     1   CHITTOOR THATHAMANGALAM MUNICIPALITY
         CHITTOOR, PALAKKAD,
         REPRESENTED BY ITS SECRETARY.678 102.
    2    THE SECRETARY
         CHITTOOR-THATHAMANGALAM MUNICIPALITY,
         CHITTOOR, PALAKKAD.678 102.
    3    LOCAL LEVEL MONITORING COMMITTEE
         REPRESENTED BY ITS CONVENOR,CHITTOOR-
         THATHAMANGALAM MUNICIPALITY,CHITTOOR,
         PALAKKAD.678 102.
 ADDL.R4 K.P.JOSEPH
         AGED 58 YEARS
         S/O.PAULOSE, NO.C-303, PURVANKARA ETERNITY,
         ATHANI, KAKKANAD.

             IS IMPLEADED AS PER ORDER DATED 28-09-20 IN IA
             1/20 IN WP(C)
             BY ADVS.
             A.T.ANILKUMAR
             SMT.V.SHYLAJA
             SRI.B.S.SYAMANTAK, GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   31.05.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C).No.11686/2017

                                  2




                   P.V.KUNHIKRISHNAN, J.
                    --------------------------------
                   W.P.(C).No.11686 of 2017
             ----------------------------------------------
            Dated this the 31st day of May, 2024


                           JUDGMENT

The counsel who filed this writ petition relinquished

the vakkalath. There is no appearance for the petitioner.

Therefore, this writ petition is dismissed for default.

sd/-

                                           P.V.KUNHIKRISHNAN
JV                                                JUDGE