Everest P.A vs Corporation Of Kochi
2021 Latest Caselaw 10806 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

      THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

 TUESDAY, THE 30TH DAY OF MARCH 2021 / 9TH CHAITHRA, 1943

                   WP(C).No.7518 OF 2017(L)


PETITIONERS:

             EVEREST P.A.
             PROPRIETOR, MEPCE ELECTRICAL ENGINEERS,
             28/675-B, K.P.VALLON ROAD,
             ELAMKULAM,KADAVANTHARA P.O.,
             KOCHI - 682 020.

             BY ADV. SRI.H.RAMANAN



RESPONDENTS:

      1      CORPORATION OF KOCHI,
             REP.BY SECRETARY
             KOCHI - 682 011.

      2      SECRETARY
             CORPORATION OF KOCHI,
             KOCHI - 682 011.

      *3     JOSHY
             DOOR NO.55/1899, K.P.VALLON ROAD,
             KADAVANTHARA,
             KOCHI-682020.

      *4     ANILKUMAR
             SREEJITH HOUSE,
             KADAVANTHARA,
             KOCHI-682020.
 W.P.(C) No.7518/17               -:2:-


                 *(ADDL. RESPONDENTS 3 & 4 ARE IMPLEADED AS PER
                 ORDER DATED 27.3.2017 IN I.A. NO.5022 OF 2017)

                 R1 BY SRI.P.FAZIL,SC, COCHIN CORPORATION
                 R1-2 BY ADV. SRI.D.G.VIPIN
                 R3 BY ADV. SMT.NISHA JOHN

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 30.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C) No.7518/17                -:3:-




                              JUDGMENT

Dated this the 30th day of March, 2021

Learned counsel for the petitioner submits that the matter

has become infructuous. Accordingly, the writ petition is

dismissed as infructuous.

Sd/-

BECHU KURIAN THOMAS JUDGE vps

/True Copy/ PS to Judge