K.B.Plaza Apartment Owners' ... vs Corporation Of Kochi
2021 Latest Caselaw 8578 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

     MONDAY, THE 15TH DAY OF MARCH 2021 / 24TH PHALGUNA, 1942

                        WP(C).No.7817 OF 2016(B)


PETITIONER/S:

                K.B.PLAZA APARTMENT OWNERS' ASSOCIATION
                K.B.PLAZA, DEVENKULANGARA ROAD, EDAPPALLY POST, KOCHI
                - 682 024, REPRESENTED BY ITS AUTHORIZED
                REPRESENTATION SRI.T.S.MOHAMMED SUBAIR.

                BY ADVS.
                SRI.T.K.VIPINDAS
                SRI.K.M.HASHIR
                SRI.K.M.MUHAMMED HUSSAIN
                SRI.V.VISAL AJAYAN

RESPONDENT/S:

      1         CORPORATION OF KOCHI
                REPRESENTED BY ITS SECRETARY - 682 011.

      2         THE SECRETARY
                KOCHI CORPORATION,
                OPP.BOAT JETTY,
                PARK AVENUE, ERNAKULAM - 682 011.

      3         MS. VITHAYATHIL STEELS
                DEVANKULANGARA, EDAPPALLY,
                REPRESENTED BY ITS PROPRIETOR - 682 028.

                R1 R2 BY SRI.K.ANAND, SC, COCHIN CORPN.
                R1, R2 BY ADV. SRI.C.S.BALAGANGADHARAN
                R3 BY ADV. SRI.P.VIJAYAKUMAR
                R3 BY ADV.SRI.BABY KURIAKOSE

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
15.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7817 OF 2016(B)       ..2..




                            JUDGMENT

Dated this the 15th day of March 2021

The learned Counsel for the petitioner submits

that the matter has become infructuous. Accordingly,

the writ petition is dismissed as infructuous.

Sd/-

                                MURALI PURUSHOTHAMAN
    SB/16/03/2021                       JUDGE


                           //true copy //



                            P.A to Judge