THRISSUR CORPORATION Vs. SANGEETHA HOTELS

JUDGEMENT

(1.) This batch of writ appeals preferred by the Thrissur Corporation impugns the common judgment dtd. 10/4/2025 of a learned Single Judge in W.P.(C).No.12364 of 2024 and connected cases.

(2.) The brief facts necessary for disposal of these writ appeals are as follows:

(3.) The learned Single Judge, who considered the writ petitions, framed the following issues for consideration namely;