M.S.NISHAD Vs. STATE OF KERALA

JUDGEMENT

(1.) This intra-court Appeal is preferred by the Writ Petitioner, aggrieved by the dismissal of his Writ Petition by the learned Single Judge.

(2.) Brief facts are as follows:-

(3.) The Municipality resisted the Writ Petition by filing a comprehensive counter affidavit. The Appellant thereafter filed a reply affidavit rebutting the contentions of the Municipality. Later, the Appellant filed an application to produce additional documents marked as Ext.P12 which are internal communications between the Municipality and the Local Self Government Department. The learned Single Judge heard the parties and by judgment dtd. 30/1/2019 dismissed the Writ Petition.