RAHIM Vs. SECRETARY, ATTINGAL MUNICIPALITY

JUDGEMENT

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

(2.) Learned counsel for the petitioners submitted that, there is no instructions from the petitioners. However, this writ petition was pending before this court from the year 2014, without securing any interim orders.

(3.) The grievance highlighted by the petitioners is non implementation of Ext.P5 order passed by the Secretary of the Municipality dated 11.04.2012, as per the provisions of Sec. 406(3) of the Kerala Municipality Act, 1994. In my considered view, the writ petition can be disposed of with appropriate directions.