Shameer K vs Kerala Land Development ...
2021 Latest Caselaw 21786 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
  TUESDAY, THE 2ND DAY OF NOVEMBER 2021/11TH KARTHIKA, 1943
                     WP(C) NO. 15834 OF 2021


PETITIONERS:

         SHAMEER K., AGED 45 YEARS,
         S/O. MOOSAKUTTY, KATTAT HOUSE,
         AREAKODE P.O.,
         MALAPPURAM DISTRICT-673 639.

         BY ADV CHERIAN MATHEW POOTHICOTE


RESPONDENTS:

    1    KERALA LAND DEVELOPMENT CORPORATION,
         PALACE ROAD, CHEMBUKAVU THRISSUR-680 020
         REPRESENTED BY THE MANAGING DIRECTOR

    2    THE MANAGING DIRECTOR,
         KERALA LAND DEVELOPMENT CORPORATION,
         PALACE ROAD, CHEMBUKAV,
         THRISSUR-680 020 .

    3    THE CONSTRUCTION ENGINEER,
         KERALA LAND DEVELOPMENT CORPORATION,
         PALACE ROAD, CHEMBUKAVU,
         THRISSUR-680 020 .

         BY ADV G.BAIJURAJ

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 02.11.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C)No.15834/2021

                                    2




                              JUDGMENT

Dated this the 2nd day of November, 2021

The learned counsel for the respondents submits that

the work in question has already been allotted to another

party and therefore the writ petition has become infructuous.

2. The learned counsel for the petitioner submits

that if that is the case, the petitioner will challenge the action

of allotment of work to the third person by filing a fresh writ

petition and the petitioner may be permitted to withdraw the

writ petition with liberty to file a fresh writ petition.

Accordingly, the petitioner is permitted to withdraw the writ

petition with liberty as prayed for.

The writ petition is dismissed as withdrawn.

Sd/-

N. NAGARESH JUDGE ncd/05.11.2021