Shibu Joseph vs Corporation Of Kochi
2021 Latest Caselaw 14756 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                 THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

         WEDNESDAY, THE 14TH DAY OF JULY 2021 / 23RD ASHADHA, 1943

                          WP(C) NO. 26364 OF 2013

PETITIONERS:

     1       SHIBU JOSEPH
             AGED 39 YEARS
             S/O.JOSEPH, KALLOOKKARAN HOUSE, PRATHEEKSHA NAGAR,
             VALUMMEL CHIRA, THOPPUMPADY, KOCHI-5.
     2       NAZEER.A.H
             AGED 37 YEARS
             S/O.RUKKIYA HAMZA, ARIPPAKKAPARAMBIL, XVIII/P-134/90,
             PRATHEEKSHA NAGAR, VALUMMEL CHIRA, THOPPUMPADY, KOCHI-5.
     3       THOMAS XAVIER
             AGED 34 YEARS
             S/O.K.M.XAVIER, KALLUVEETTIL, PRATHEEKSHA NAGAR, VALUMMEL
             CHIRA, THOPPUMPADY, KOCHI-5.
             BY ADV SRI.SHIJU VARGHEESE


RESPONDENTS:

     1       CORPORATION OF KOCHI
             ERNAKULAM, KOCHI-31, REPRESENTED BY ITS SECRETARY.
     2       SECRETARY,
             CORPORATION OF KOCHI, ERNAKULAM, KOCHI-31.
     3       ASSISTANT EXECUTIVE ENGINEER
             ZONAL OFFICE, CORPORATION OF KOCHI, FORT KOCHI, KOCHI-31.
     4       DISTRICT COLLECTOR
             KAKKANAD, THRIKKAKKARA.P.O., ERNAKULAM, PIN-682 030.
     5       CITY POLICE COMMISSIONER
             KOCHI CITY, ERNAKULAM, KOCHI-31.
     6       CIRCLE INSPECTOR OF POLICE
             PALLURUTHY, ERNAKULAM, KOCHI-682 005.
     7       VILLAGE OFFICER
             RAMESWARAM VILLAGE, PALLURUTHY, KOCHI-682 005.
             BY ADV SRI.E.D.GEORGE,SC,COCHIN CORPORATION


             SRI.SURIN GEORGE IPE, SENIOR GOVERNMENT PLEADER



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON

     14.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No. 26364/2013                    :2:




                Dated this the 14th day of July, 2021.

                            JUDGMENT

The petitioners seek a direction to respondents 1 to 3 to recover

the land situated in Sy. No. 744 in Rameswaram Village owned by

them from the possession of the anti social elements and prohibits

construction of any religious worship centre in the land.

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