T.D Rajalakshmi vs Corporation Of Kochi
2021 Latest Caselaw 8579 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.19186 OF 2014(W)


PETITIONER/S:

                T.D RAJALAKSHMI
                D/O LATE T. DAMODARAN,
                SOUPARNIKA, CHITTOOR ROAD, COCHIN 682011

                BY ADVS.
                SRI.R.VENUGOPAL
                SRI.R.SREEHARI

RESPONDENT/S:

      1         CORPORATION OF KOCHI
                REPRESENTED BY THE SECRETARY,
                COCHIN CORPORATION OFFICE, COCHIN 682011

      2         THE TOWN PLANNING OFFICER
                CORPORATION OF COCHIN, COCHIN 682011

      3         DR. P.H. NEELAKANTA IYER S
                S/O LATE P.H HARITHARA IYER, KYLAS,
                ARYASAMAJ ROAD, KADRI, MANGALORE 575003

                R1-R2 BY ADV. SRI.K.J.MANU RAJ
                R3 BY ADV. SRI.A.BALAGOPALAN
                R3 BY ADV. SRI.A.RAJAGOPALAN
                R1 BY ADV. SRI.P.FAZILSC COCHIN CORPORATION
                R1-2 BY ADV. SRI.D.G.VIPIN

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
15.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.19186 OF 2014(W)        ..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