Mohanan vs The Kollam Corporation
2021 Latest Caselaw 22881 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
   TUESDAY, THE 23RD DAY OF NOVEMBER 2021 / 2ND AGRAHAYANA, 1943
                        WP(C) NO. 346 OF 2021
PETITIONER:

          MOHANAN
          AGED 57 YEARS
          CHANDHAVILA HOUSE, MURUNTHAL CHERI,
          TRIKKADAVOOR VILLAGE, PERINAD P.O,
          KOLLAM - 691 601.

          BY ADVS.
          V.JAYAPRADEEP
          SMT.ANN SUSAN GEORGE
          SMT.O.A.NURIYA
          SRI.D.S.LOKANATHAN
          SRI.ALAN PRIYADARSHI DEV


RESPONDENTS:

    1     THE KOLLAM CORPORATION
          REPRESENTED BY ITS SECRETARY,
          KOLLAM P.O, KOLLAM - 691 001.

    2     THE KOLLAM CORPORATON
          REPRESENTED BY ITS SECRETARY,
          LOCAL SELF GOVERNMENT DEPARTMENT,
          SECRETARIAT, THIRUVANANTHAPURAM - 695 005.

    3     THE ENVIRONMENTAL ENGINEER,
          POLLUTION CONTROL BOARD, DISTRICT OFFICE,
          BIG BAZAR, KOLLAM - 691 001.

    4     THE DISTRICT TOWN PLANNER
          LSGD PLANNING, MUNICIPAL BUILDING,
          CHINNAKKADA, KOLLAM - 691 001.

          BY ADV SRI.M.K.CHANDRA MOHAN DAS,SC,KOLLAM MPT

          GP. SRI. VIPIN NARAYANAN, GP.

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.11.2021, ALONG WITH WP(C).16733/2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 346 OF 2021 and con. case
                                2



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
  TUESDAY, THE 23RD DAY OF NOVEMBER 2021 / 2ND AGRAHAYANA, 1943
                       WP(C) NO. 16733 OF 2021
PETITIONER:

          SUKUMARI
          AGED 73 YEARS
          W/O. VIJAYAKUMAR G., CHANTHAVILA VEEDU,
          ANCHALUMMOODU MURUNTHAL A., PERINAD P. O.,
          THRIKKADAVOOR, KOLLAM - 691 601.

          BY ADVS.
          V.JAYAPRADEEP
          ANN SUSAN GEORGE
          O.A.NURIYA


RESPONDENTS:

    1     THE STATE OF KERALA
          REPRESENTED BY ITS PRINCIPAL SECRETARY,
          LOCAL SELF GOVERNMENT DEPARTMENT,
          SECRETARIAT, THIRUVANANTHAPURAM - 695 005.

    2     THE DISTRICT TOWN PLANNER
          LSGD PLANNING, MUNICIPAL BUILDING,
          CHINNAKKADA, KOLLAM - 691 001.

    3     THE ENVIRONMENTAL ENGINEER
          POLLUTION CONTROL BOARD, DISTRICT OFFICE,
          BIG BAZAR, KOLLAM - 691 001.

    4     THE KOLLAM CORPORATION
          REPRESENTED BY ITS SECRETARY,
          KOLLAM P. O., KOLLAM - 691 001.

          SRI. B. S. SYAMANTHAK, GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.11.2021, ALONG WITH WP(C).346/2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 346 OF 2021 and con. case
                                3



                               T.R.RAVI, J.
                      ----------------------------------------
                       WP(C) No.346 OF 2021 &
                    WP(C) No.16733 OF 2021
                    -------------------------------------------
             Dated this the 23rdday of November , 2021

                            JUDGMENT

The counsel for the petitioner submits that the

petitioner was compelled to sell the property and nothing

services in these writ petitions now.

Hence the writ petitions are closed as infructuous.

Sd/-

T.R.RAVI

JUDGE sn