Kerala High Court
K.S.Govindan Nair vs Corporation Of Tvm on 7 July, 2009
Author: C.N.Ramachandran Nair
Bench: C.N.Ramachandran Nair
IN THE HIGH COURT OF KERALA AT ERNAKULAM
OP.No. 18660 of 2001(U)
1. K.S.GOVINDAN NAIR
... Petitioner
Vs
1. CORPORATION OF TVM
... Respondent
For Petitioner :SRI.M.BALAGOVINDAN
For Respondent :SRI.N.NANDAKUMARA MENON,SC,TVM CORPN.
The Hon'ble MR. Justice C.N.RAMACHANDRAN NAIR
Dated :07/07/2009
O R D E R
C.N. RAMACHANDRAN NAIR, J.
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O. P. NO. 18660 OF 2001
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Dated this the 7th day of July, 2009
JUDGMENT
O.P. is filed alleging sale of crackers by the third respondent causing nuisance to the local public O.P. is pending for the last eight years and it is not known whether allegations have contemporary relevance. In any case, O.P. is closed leaving freedom to the petitioner to approach the authority or even this Court if he has grievance currently.
(C.N. RAMACHANDRAN NAIR) Judge kk 2