Unknown vs By Adv. Shri.Vinod Vallikappan
2021 Latest Caselaw 10217 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

          THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

 THURSDAY, THE 25TH DAY OF MARCH 2021 / 4TH CHAITHRA, 1943

                   WP(C).No.32726 OF 2016(M)


PETITIONER

              SULEKHA ASHRAF
              W/O.LATE ASHRAF, AGED 45 YEARS, ZALHAS,
              DOOR NUMBER 28/69, G-67,
              PANAMPILLY NAGAR,ERNAKULAM, KOCHI.

              BY ADV. SHRI.VINOD VALLIKAPPAN

RESPONDENTs

      1       THE COCHIN CORPORATION
              REPRESENTED BY THE SECRETARY,KOCHI CORPORATION,
              CORPORATION OFFICE, PB NUMBER 1016, ERNAKULAM,
              KOCHI-682 011.

      2       THE SECRETARY
              KOCHI CORPORATION,CORPORATION OFFICE,
              PB NUMBER 1016,ERNAKULAM, KOCHI-682 011.

              R1 BY SRI.SHIBU JOSEPH,SC, COCHIN CORPORATION


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 25.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                 2

WP(C).No.32726 OF 2016(M)




                            JUDGMENT

Dated this the 25th day of March 2021

This writ petition is filed by the petitioner

seeking the following relief:-

"i.To issue a writ of mandamus, or any writ order or direction to the respondents calling for the records leading to Exhibit P3 order and modify the same allowing the petitioner to continue running her shop at door number 28/69 situated at G-67 at Panampilly Nagar till the 28th of March,2017."

2. However, today when the matter was taken

up, learned counsel for the petitioner submitted

that the subject matter has become infructuous.

Accordingly, this writ petition is dismissed

as infructuous.

Sd/-

SHAJI P.CHALY

JUDGE hmh