KUNHABDULLA HAJI Vs. THE KANNUR CORPORATION

JUDGEMENT

(1.) This writ petition is filed by the petitioners seeking the following reliefs:

(2.) I have heard learned Counsel for the petitioner and the learned Government Pleader and perused the pleadings and documents on record.

(3.) Learned Counsel for the petitioner reiterated the contentions raised in the writ petition.