Hilda Jasmin vs Thiruvananthapuram Corporation
2021 Latest Caselaw 13675 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. 38437 OF 2017
PETITIONER :

            HILDA JASMIN,
            AGED 49 YEARS,
            WIFE OF DAVID JUSTIN, SENAI,
            TC NO.20/50(30), KARAMANA P.O,
            PIN - 695 002,
            THIRUVANANTHAPURAM

            BY ADV SRI.M.MOHAMED NAVAZ



RESPONDENTS :

    1       THIRUVANANTHAPURAM CORPORATION,
            REP. BY ITS SECRETARY, CORPORATION OFFICE,
            THIRUVANANTHAPURAM - 695 033

    2       THE SECRETARY,
            THIRUVANANTHAPURAM CORPORATION,
            CORPORATION OFFICE, THIRUVANANTHAPURAM - 695 033

    3       REGIONAL TOWN PLANNER,
            OFFICE OF THE REGIONAL TOWN PLANNER,
            HOUSING BOARD BUILDING, SANTHINAGAR,
            THIRUVANANTHAPURAM - 695 001

            BY ADVS.
            SRI.P.K.MANOJKUMAR, SC, TVPM CORPORATION
            GOVERNMENT PLEADER SMT.POOJA SURENDRAN



    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 38437 OF 2017
                                   2




                             JUDGMENT

The learned counsel for the petitioner submitted that the

writ petition has become infructuous.

Accordingly, the writ petition is dismissed as infructuous.

Sd/-

BECHU KURIAN THOMAS, JUDGE

RKM