P.M.S.A. Memorial Malappuram ... vs The Malappuram Municipality
2021 Latest Caselaw 13665 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
  THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943
                   WP(C) NO. 26840 OF 2013
PETITIONER:

          P.M.S.A. MEMORIAL MALAPPURAM DISTRICT
          HOSPITAL LTD., NO. M 352,
          MALAPPURAM,
          REPRESENTED BY ITS SECRETARY, C.MUHAMMED HASHIM,
          S/O. CHEKKUTTY (LATE),
          AGED 60 YEARS.




          BY ADVS.
          SRI.BABU S. NAIR
          SMT.SMITHA BABU


RESPONDENTS:

    1     THE MALAPPURAM MUNICIPALITY
          REPRESENTED BY ITS SECRETARY,
          MALAPPURAM, PIN-676505.
    2     THE SECRETARY
          MALAPPURAM MUNICIPALITY,
          MALAPPURAM, PIN-676505.
    3     KERALA STATE POLLUTION CONTROL BOARD
          REPRESENTED BY THE SENIOR ENVIRONMENTAL ENGINEER,
          DISTRICT OFFICE,
          MALAPPURAM, PIN-676505.
 W.P.(C) No.26840/13           -:2:-


            BY ADV SRI.ESM.KABEER, SC


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 01.07.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C) No.26840/13               -:3:-




                             JUDGMENT

Dated this the 1st day of July, 2021

It is submitted by the learned Standing Counsel for the

respondent Municipality that the construction of the sewage

treatment plaint has already been completed and the issue

involved in this writ petition has become infructuous.

2. Learned counsel for the petitioner also endorses the said

submission.

Accordingly, this writ petition is dismissed as infructuous.

Sd/-

                                        BECHU KURIAN THOMAS
                                               JUDGE
vps

                          /True Copy/                    PS to Judge