Santha Narayanan vs Municipal Corporation Of Kochi
2021 Latest Caselaw 10809 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.3289 OF 2017(I)


PETITIONER:

              SANTHA NARAYANAN
              W/O.LATE NARAYANAN,
              RESIDING AT KARUVELIPURAYIDATHIL HOUSE,
              CHALIKAVATTOM,DHANYA SOUTH ROAD,
              ERNAKULAM - 682 028.

              BY ADVS.
              SRI.DIPU.R
              SRI.BENHUR JOSEPH MANAYANI
              SRI.K.S.BAIJU
              SMT.DHANYA BABU
              SMT.P.A.PRIYA
              SMT.T.P.SHENIJA

RESPONDENTS:

      1       MUNICIPAL CORPORATION OF KOCHI
              REPRESENTED BY ITS SECRETARY,
              MUNICIPAL CORPORATION OFFICE,
              PARK VIEW,
              KOCHI - 682011.

      2       THE ASSISTANT EXECUTIVE ENGINEER
              MUNICIPAL CORPORATION OF KOCHI,
              ZONAL OFFICE, VYTTILA,
              KOCHI - 682019.

      3       S.THAHIRA
              AGED 47 YEARS, W/O.ASHRAF,
              RESIDING AT POOTHEPPARAMBIL HOUSE,
              DHANYA JUNCTION, CHALIKAVATTOM,
              VENNALA P.O.
              KOCHI - 682 028.
 W.P.(C) No.3289/17               -:2:-


        4        ASHRAF
                 AGED 58 YEARS, S/O.ISMAIL,
                 RESIDING AT POOTHEPPARAMBIL HOUSE,
                 DHANYA JUNCTION, CHALIKAVATTOM,
                 VENNALA P.O.,
                 KOCHI - 682 028.

                 R1 BY SMT.SEENA RAMAKRISHNAN,SC,COCHIN CORPN.
                 R1, R3 BY ADV. SMT.SEENU SADIQUE
                 R1 BY ADV. SRI.VARGHESE C.KURIAKOSE

     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.3289/17                -: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