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Lakeshore Hospital & Research ... vs State Of Kerala
2021 Latest Caselaw 20765 Ker

Citation : 2021 Latest Caselaw 20765 Ker
Judgement Date : 5 October, 2021

Kerala High Court
Lakeshore Hospital & Research ... vs State Of Kerala on 5 October, 2021
                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                  THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
       TUESDAY, THE 5TH DAY OF OCTOBER 2021 / 13TH ASWINA, 1943
                              WP(C) NO. 7951 OF 2010
PETITIONER:

                  LAKESHORE HOSPITAL & RESEARCH CENTRE,
                  NH-47 BY-PASS, MARADU,, NETTOOR P.O., KOCHI-682 040,
                  REPRESENTED BY ITS COMPANY SECRETARY.

                  BY ADVS.
                  SRI.E.K.NANDAKUMAR
                  SRI.P.BENNY THOMAS
                  SRI.P.GOPINATH
                  SRI.A.K.JAYASANKAR NAMBIAR
                  SRI.K.JOHN MATHAI
                  SRI.S.RAMU



RESPONDENTS:

       1          STATE OF KERALA
                  REPRESENTED BY ITS CHIEF SECRETARY TO THE GOVERNMENT,
                  THIRUVANANTHAPURAM.

       2          NATIONAL HIGHWAYS AUTHORITY OF INDIA
                  (NHAI), PIU, 29/1298, MANGALYA VALIYA MADAM, VYTTILA,
                  COCHIN-682 019.

       3          MINISTRY OF ROAD TRANSPORT &
                  HIGHWAYS, GOVERNMENT OF INDIA.

       4          MARADU GRAMA PANCHAYAT
                  REPRESENTED BY ITS SECRETARY.

                  BY ADVS.
                  SRI.S.CHANDRASENAN
                  SRI.THOMAS ANTONY


                  SRI.MATHEWS.K.PHILIP, SC FOR NHAI


THIS       WRIT    PETITION   (CIVIL)   HAVING    COME   UP   FOR   ADMISSION   ON
05.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.7951/2010
                         2




               P.V.KUNHIKRISHNAN, J
         -------------------------------
              W.P.(C)No.7951 of 2010
        --------------------------------
     Dated this the 05th day of October 2021

                     JUDGMENT

The learned counsel appearing for the

petitioner submitted that the matter has become

infructuous.

Therefore, the Writ petition is dismissed as

infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

DM

 
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