Ahammed Kabeer vs Vengola Grama Panchayath
2021 Latest Caselaw 11880 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                  THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

           FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943

                          WP(C).No.16755 OF 2016(T)


PETITIONER:

                AHAMMED KABEER
                AGED 42 YEARS, S/O. MAITHEEN KUNJU, SASTHAMKUNNEL
                VEETTIL, PONJASSERI P.O., VENGOLA, KUNNATHUNAD,
                PIN-683 547.

                BY ADV. SRI.K.I.SAGEER IBRAHIM

RESPONDENTS:

       1        VENGOLA GRAMA PANCHAYATH
                REPRESENTED BY ITS SECRETARY, PANCHAYATH OFFICE, VENGOLA
                P.O., ERNAKULAM DISTRICT-683 554.

       2        SECRETARY,
                VENGOLA GRAMA PANCHAYATH, PANCHAYATH OFFICE,
                VENGOLA P.O., ERNAKULAM DISTRICT-683 554.

                R1 BY ADV. SRI.C.A.NAVAS

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 09.04.2021,
     THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No. 16755/2016                  :2:




               Dated this the 9th day of April, 2021.

                              JUDGMENT

The petitioner has filed this writ petition seeking the following

relief:

Issue a writ of mandamus or any other appropriate writ, order or direction directing the respondents to regularise the construction of the residential building constructed in Ext. P1 property and number the same expeditiously at any rate within a time limit fixed by this Hon'ble Court.

2. However, today, when the matter is taken up for consideration, the

learned counsel for the petitioner submitted that the matter has

become infructuous.

Accordingly, this writ petition is dismissed as infructuous.

sd/-

SHAJI P. CHALY, JUDGE.

Rv