Kerala Land Reforms And ... vs Sulthan Bathery Municipality
2021 Latest Caselaw 13455 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE N.NAGARESH
    MONDAY, THE 28TH DAY OF JUNE 2021/7TH ASHADHA, 1943
                     WP(C) NO. 1499 OF 2021


PETITIONER:

         KERALA LAND REFORMS AND DEVELOPMENT
         CO-OPERATIVE SOCIETY LTD.NO.4482,
         MANKAVU GREENS, MANKAVU P.O.,
         AZCHAVATTOM, CALICUT, REPRESENTED BY
         ITS GENERAL MANAGER.

         BY ADVS.
         B.S.SWATHI KUMAR
         SMT.ANITHA RAVINDRAN
         SRI.HARISANKAR N UNNI


RESPONDENTS:

         SULTHAN BATHERY MUNICIPALITY,
         MUNICIPAL OFFICE, SULTHAN BATHERY,
         WAYANAD DISTRICT-673 592
         REPRESENTED BY ITS SECRETARY.

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.06.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C)No.1499/2021

                                   2




                            JUDGMENT

Dated this the 28th day of June, 2021

The learned counsel for the petitioner submits that

subsequent to the filing of the writ petition, the buildings in

question are numbered by the respondent-Municipality.

Therefore the cause of action does not survive.

Recording the above submission, the writ petition is

dismissed as infructuous.

Sd/-

N. NAGARESH JUDGE ncd/28.06.2021