Pravin Kumar B. vs. Kalamassery Municipality
Held
The High Court allowed the petitioner to withdraw the writ petition, granting liberty to file a review petition against the earlier judgment (Ext.P22) in accordance with the law.
Facts
The petitioner sought to withdraw the writ petition to file a review petition against a previous judgment (Ext.P22). The underlying dispute appears to involve municipal actions concerning alleged unauthorized construction by the petitioner's business, Emma Exports, which holds a GST registration.
Key Issues
The primary legal issue before the Court was whether to permit the petitioner to withdraw the current writ petition with liberty to file a review petition against a prior judgment.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN FRIDAY, THE 5TH DAY OF AUGUST 2022 / 14TH SRAVANA, 1944 WP(C) NO. 17263 OF 2022 PETITIONER: PRAVIN KUMAR B., AGED 44 YEARS S/O BALAKRISHNAN NAIR, MANAGING PARTNER, EMMA EXPORTS,INDUSTRIAL DEVELOPMENT AREA, KALAMASSERY PIN - 683104. BY ADVS. R.RENJITH M.T.SURESHKUMAR MANJUSHA K SREELAKSHMI SABU RESPONDENTS: 1 KALAMASSERY MUNICIPALITY, MUNICIPAL OFFICE, KALAMASSERY P.O., ERNAKULAM DISTRICT, REPRESENTED BY ITS SECRETARY PIN - 683104. 2 THE SECRETARY, KALAMASSERY MUNICIPALITY, KALAMASSERY P.O, ERNAKULAM DISTRICT. PIN - 683104 3 THE ASSISTANT ENGINEER, KALAMASSERY MUNICIPALITY, KALAMASSERY P.O., ERNAKULAM DISTRICT. PIN - 683104. 4 THE DISTRICT INDUSTRIES CENTRE, KAKKANAD, ERNAKULAM, PIN - 682030 REPRESENTED BY ITS DIRECTOR BY ADVS. SHRI.M.K.ABOOBACKER,SC KALAMASSERY MUNCIPALITY ADVOCATE GENERAL OFFICE KERALA SMT.VIDYA KURIAKOSE, GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 05.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).No.17263/2022 2 P.V.KUNHIKRISHNAN, J. -------------------------------- W.P.(C).No.17263 of 2022 --------------------------------
The judgment continues below.
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