PAULOSE ABRAHAM Vs. KOTHAMANGALAM MUNICIPALITY

JUDGEMENT

(1.) The case set up in the Writ Petition (Civil) is as follows :

(2.) It is in the light of these averments and contentions that the petitioner has filed the instant W.P.(C.) with the following prayers :

(3.) Heard Sri.T.A.Unnikrishnan, learned counsel appearing for the petitioner and Sri.Peeyus A Kottam, learned Standing Counsel for Kothamangalam Municipality appearing for R1 and R2, Sri.K.J.Manuraj, learned Government Pleader appearing for respondents 3 and 4.