Artech Empire Owners Welfare ... vs The Kerala Real Estate Regulatory ...
2021 Latest Caselaw 23490 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR.JUSTICE N.NAGARESH
  THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA, 1943
                        WP(C) NO. 9188 OF 2021
PETITIONER:

          ARTECH EMPIRE OWNERS WELFARE ASSOCIATION,
          REPRESENTED BY ITS PRESIDENT,
          SASIKANTH NAMBOODIRI K.,
          15 B, ARTECH EMPIRE, VANCHIYOOR P.O.,
          PATOOR, THIRUVANANTHAPURAM-695035.

          BY ADV A.JANI(KOLLAM)


RESPONDENTS:

    1     THE KERALA REAL ESTATE REGULATORY AUTHORITY,
          REPRESENTED BY ITS CHAIRMAN,
          SUMANA COTTAGE, T.C.25/1379(1),
          PLAMOODU-CHARACHIRA ROAD, KOWDIAR P.O.,
          THIRUVANANTHAPURAM-695003.

    2     ARTECH REALTORS (P) LTD.
          REPRESENTED BY ITS MANAGING DIRECTOR,
          T.S.ASOK, ARTECH HOUSE, T.C.NO.24/2014(1),
          THYCAUD P.O., THIRUVANANTHAPURAM-695014.

          BY ADV C.M.NAZAR
          SMT.VINITHA B, SR.GOVERNMENT PLEADER



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.9188/2021

                                  2




                            JUDGMENT

Dated this the 25th day of November, 2021

The learned counsel for the petitioner submits that

due to subsequent events, the petitioner does not want to

prosecute the writ petition.

Accordingly, the writ petition is dismissed as not

pressed.

Sd/-

N. NAGARESH JUDGE SR