Mohammed vs State Of Kerala
2021 Latest Caselaw 17600 Ker

WP(C) NO. 11717 OF 2013

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             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     THURSDAY, THE 26TH DAY OF AUGUST 2021 / 4TH BHADRA, 1943
                          WP(C) NO. 11717 OF 2013
PETITIONER/S:

      1     MOHAMMED
            S/O.IMBICHI ALI, MELEKUDAHUR, VELLIPARAMBA P.O.,
            MAYANAD, KOZHIKODE.

      2     ASHIQUE AJMAL V.K.
            BAITHUL ASHIQUE, KARUVESSARY P.O., MALIKKADAVU,
            KOZHIKODE.

      3     SHAHEEDA
            THIRUVOTH, MORIKARA, KOZHIKODE.

           BY ADV SRI.K.PRAVEEN KUMAR



RESPONDENT/S:

      1    STATE OF KERALA
           REP; BY ITS SECRETARY, PUBLIC WORKS DEPARTMENT,
           SECRETARIAT, THIRUVANANTHAPURAM-695001.

      2    THE DISTRICT COLLECTOR
           KOZHIKODE-673001.

      3    THE SPECIAL TAHSILDAR LA
           KOZHIKODE-673 001.

           BY ADV GOVERNMENT PLEADER



OTHER PRESENT:

           SRI JUSTIN SR GP




       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   26.08.2021,    THE     COURT    ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 11717 OF 2013

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                                JUDGMENT

The learned Counsel for the writ petitioner

submits that the writ petition has become

infructuous. If the petitioner has any subsisting

grievance in the matter, with liberty to the

petitioner to approach this Court, the writ petition

is closed as infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE AJM WP(C) NO. 11717 OF 2013

APPENDIX OF WP(C) 11717/2013

PETITIONER EXHIBITS

EXHIBIT P1: COPY OF THE NOTICE 27-5-11 ISSUED TO THE PETITIONERS FOR TAKING POSSESSION OF THEIR PROPERTY.

EXHIBIT P2: COPY OF THE PHOTOGRAPHS OF THE SITE.

EXHIBIT P3: COPY OF THE SKETCH

EXHIBIT P4: COPY OF THE NOTIFICATION PUBLISHED IN MATHRUBHUMI DAILY DATED 9.3.13.

AJM                        //TRUE COPY//