NATARAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The case set up in this writ petition (c) is as follows:-

(2.) Heard Sri. R.Suraj Kumar, learned counsel appearing for the petitioner, Sri. K.J.Manu Raj, learned Government Pleader appearing for respondent No.1, State of Kerala and Sri. M.K.Chandramohan Das, learned Standing Counsel appearing for the Kollam Municipal Corporation appearing for respondent Nos. 2 and 3. In the nature of the orders proposed to be passed in this writ petition notice to contesting respondent No.4 will stand dispensed with.

(3.) Learned counsel for the petitioner submits that, he had already placed the matter in Ext.P9 representation dated 23.07.2020 before the 2nd respondent Secretary of the Kollam Municipal Corporation and hearing in the case in compliance with Ext.P7 judgment is already over and that the apprehension of the petitioner is that, the matters raised in Ext.P9 representation may not be taken into account by the 2nd respondent, Secretary of the Kollam Municipal Corporation before he takes the final decision in the matter pursuant to Ext.P7 judgment.