Hajara Ibrahim vs Bini K.U
2021 Latest Caselaw 6931 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

              THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

       FRIDAY, THE 26TH DAY OF FEBRUARY 2021 / 7TH PHALGUNA, 1942

             Con.Case(C).No.278 OF 2021 IN WP(C). 40092/2018

  AGAINST THE JUDGMENT IN WP(C) 40092/2018(J) OF HIGH COURT OF KERALA


PETITIONER/PETITIONER:

              HAJARA IBRAHIM
              AGED 47 YEARS
              D/O. LATE. KHADERKUTTY, THEKKATH HOUSE, THIRUVANGOOR PO,
              KOYILANDY, KOZHIKODE - 673 318.

              BY ADVS.
              SRI.AVM.SALAHUDIN
              SMT.M.P.SEETHA

RESPONDENT/2ND RESPONDENT:

              BINI K.U.,
              AGED 36 YEARS
              W/O.SARATH KUMAR K.K, SECRETARY, KOZHIKODE CORPORATION,
              KOZHIKODE DISTRICT, PIN - 673509.

               BY ADV. SRI.G.SANTHOSH KUMAR (P).

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
26.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.278 OF 2021 IN WP(C). 40092/2018

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                             JUDGMENT

When this matter was called today, the learned counsel

for the respondent submitted that the Municipal Corporation of

Calicut, has now issued an order dated 24.02.2021 agreeing to

grant building permit to the petitioner de hors, the DTP

Scheme or the Master Plan; provided she produces the

document mentioned therein.

The learned counsel for the petitioner affirms that a copy

of this order has been received by him.

In the afore circumstances, I close this writ petition

leaving liberty to the petitioner to act in terms of the

aforementioned order issued by the Corporation.

SD/-

                                        DEVAN RAMACHANDRAN

rp                                                JUDGE