K.S.Rizwan Koya vs Corporation Of Kochi
2021 Latest Caselaw 7698 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

    THURSDAY, THE 04TH DAY OF MARCH 2021 / 13TH PHALGUNA, 1942

                       WP(C).No.22953 OF 2013(T)


PETITIONER/S:

                K.S.RIZWAN KOYA
                S/O.SHAMSUDDIN, KARAYIL HOUSE,
                AL-BUSHRA PROPERTIES, CANAL LANE, NEAR
                P.V.S.HOSPITAL, KALOOR, ERNAKULAM.

                BY ADV. SRI.K.K.MOHAMED RAVUF

RESPONDENT/S:

      1         CORPORATION OF KOCHI
                REPRESENTED BY ITS SECRETARY,
                BOAT JETTY, ERNAKULAM 682 011

      2         RASHEED, S/O.ALI, NOOR MAHAR,
                SRM ROAD, ERNAKULAM, KOCHI-21.

      3         RASHEEDA N.S., W/O.SATHAR, THURUTHEL VEEDU, KAKKANAD,
                ERNAKULAM DISTRTICT - 682 034

      4         K.C.NIYAS, MEHFIL HOUSE,
                THALASSERY, KANNUR DISTRICT 670 101

      5         K.C. UMMER, MEHFIL HOUSE,
                THALASSERY, KANNUR DISTRICT 670 101

      6         ASHRAF.K., S/O.MAMMU, DARUSALAM LANE,
                S.R.M.ROAD, ERNAKULAM, KOCHI-682026.

                R1 BY SRI.N.RAVINDREN ACHARY,SC,COCHIN CORPN.
                R1 BY ADV. SRI.N.RAVINDREN ACHARYSCCOCHIN CORPN.
                R1 BY ADV. SRI.K.R.VINOD

OTHER PRESENT:

                SRI.K.R.VINOD FOR R2 TO R6

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
04.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.22953 OF 2013(T)             ..2..




                               JUDGMENT

Dated this the 4th day of March 2021

The learned Counsel for the petitioner submits

that the writ petition has become infructuous.

Accordingly, the same is dismissed as infructuous.

Sd/-

                                      MURALI PURUSHOTHAMAN
    SB/04/03/2021                             JUDGE

                             //true copy //



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