LAWS(KER)-2007-4-31

OMANA ASOKAN Vs. THRISSUR MUNICIPAL CORPORATION

Decided On April 11, 2007
OMANA ASOKAN, W/O ASOKAN Appellant
V/S
THRISSUR MUNICIPAL CORPORATION Respondents

JUDGEMENT

(1.) WITHOUT prejudice to the remedy open to the appellant to file a review petition before the learned Single Judge we dismiss this writ appeal. We also make it clear that if a review petition is filed on or before the reopening date, the same shall be treated as filed in time and the learned Single Judge will pass appropriate orders in accordance with law.