A.M.KHARIM Vs. STATE OF KERALA

JUDGEMENT

(1.) The case of the petitioner in the above 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.Shaji, learned senior counsel instructed by Sri.S.Abhilash Vishnu, learned counsel appearing for the petitioner, Sri.K.Anand, learned Standing Counsel for Kochi Municipal Corporation appearing for respondent No.4 and Sri.C.M.Nazar, learned special Government Pleader (LSGD) appearing for respondents 1 to 4.