S.K.Premraj vs State Of Kerala
2021 Latest Caselaw 14895 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
 THURSDAY, THE 15TH DAY OF JULY 2021 / 24TH ASHADHA, 1943
                       WP(C) NO. 21633 OF 2012
PETITIONER:
         S.K.PREMRAJ
         AGED 41 YEARS
         S/O. LATE K. KRISHNANKUTTY MENON, AGED 41 YEARS,
         RESIDING AT AVANTHIKA, LANE NO. 7,
         KOLATHERI ROAD, KOCHI -682 038.

               BY SRI. C.ANIL KUMAR


RESPONDENTS:

    1          STATE OF KERALA
               REPRESENTED BY THE PRINCIPAL SECRETARY TO THE
               GOVERNMENT OF KERALA,
               DEPARTMENT OF LOCAL SELF GOVERNMENT,
               GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM - 695 001.

    2          CORPORATION OF COCHIN
               PARK AVENUE, KOCHI - 682 011,
               REPRESENTED BY THE CORPORATION SECRETARY.

    3          THE CORPORATION SECRETARY
               CORPORATION OF COCHIN, PARK AVENUE,
               KOCHI - 682 011.

    4          THE REVENUE OFFICER
               CORPORATION OF PARK AVENUE, KOCHI - 682 011.

    5          THE TAXATION AND FINANCE COMMITTEE
               CORPORATION OF PARK AVENUE, KOCHI - 682 011.

    6          THE STATE PUBLIC INFORMATION OFFICER
               CORPORATION OF PARK AVENUE, KOCHI - 682 011.


        THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION       ON   15.07.2021,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 21633 OF 2012
                                          -2-



                                       JUDGMENT

This writ petition is filed by the

petitioner seeking the following reliefs:-

i) issue a writ of certiorari or any other appropriate writ, order or direction calling for the records leading to Ext.P17 and quash Ext.P17; i(a) issue a writ of certiorari or any other appropriate writ, order or direction calling for the records leading to Ext.P18 and quash Ext.P18 to the extent of refusing the remission sought for vide Exts.P12 and P14 to P16. ii. issue a writ of mandamus or any other appropriate writ, order or direction, directing the respondent nos. 2 to 4 forthwith consider and pass orders for remission of the property tax for the relevant periods as sought for in Exts.P8 to P16.

Iii. Issue a writ of mandamus or any other appropriate writ, order or direction, directing the respondent nos.

5 and 6 to forthwith furnish the copy of the order in Ext.P4 appeal to the petitioner, thus enabling him to file a WP(C) NO. 21633 OF 2012

statutory revision against the same; iv. Allow costs of this petitioner to the petitioner.

2. However, today when the matter is taken

up, 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 hmh