Kerala High Court
Orchid Matsyafed Swayam Sahaya ... vs The Kanhangad Municipality on 23 January, 2017
Author: Dama Seshadri Naidu
Bench: Dama Seshadri Naidu
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
MONDAY, THE 23RD DAY OF JANUARY 2017/3RD MAGHA, 1938
WP(C).No. 24906 of 2009 (G)
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PETITIONER(S):
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ORCHID MATSYAFED SWAYAM SAHAYA SAHAKARANA
SANGHAM THAIKKADAPPURAM POST, KASARAGOD DISTRICT
-REP. BY ITS PRESIDENT.
BY ADVS.SRI.M.SASINDRAN
SRI.M.V.BIPIN
RESPONDENT(S):
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1. THE KANHANGAD MUNICIPALITY
REP. BY ITS SECRETARY, KANHANGAD,KASARAGOD DIST.
2. THE SECRETARY KANHANGAD MUNICIPALITY
KANHANGAD, KASARAGOD DIST.
3. STATE OF KERALA- REP. BY SECRETARY
TO GOVERNMENT LOCAL SELF GOVERNMENT DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM.
R,R1,R2 BY ADV. SRI.T.K.VIPINDAS
R BY SRI. E.S. ASHRAF, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
23-01-2017, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
DAMA SESHADRI NAIDU, J.
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W.P. (C) No. 24906 of 2009
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Dated this the 23rd day of January, 2017.
JUDGMENT
The learned counsel for the petitioner submits that nothing survives in the writ petition; it has become infructuous.
Recording the said submission, this Court dismisses the writ petition as infructuous.
DAMA SESHADRI NAIDU, JUDGE.
/True Copy/ P.A to Judge.
rv .