Abdul Russak vs The Assistant Executive Engineer
2021 Latest Caselaw 21208 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  WEDNESDAY, THE 20TH DAY OF OCTOBER 2021 / 28TH ASWINA,
                                   1943
                       WP(C) NO. 21973 OF 2011
PETITIONER/S:

               T.H. ABDUL RUSSAK
               THEMPADATH HOUSE
               BEENA ANCHUMANA ROAD, KOCHI-24.
               BY ADVS.
               SRI.ASP.KURUP
               SRI.SADCHITH.P.KURUP


RESPONDENT/S:

    1          THE ASSISTANT EXECUTIVE ENGINEER
               P.W.D.ROAD SUB DIVISION, CALICUT.-673 001
    2          THE KOZHIKODE CORPORATION
               CORPORATION OFFICE, KOZHIKODE,, REPRESENTED BY
               ITS SECRETARY-673 001
    3          THE CALICUT DEVELOPMENT CORPORATE
               STS ARCADE, BALAN K.NAIR ROAD,, ASHOKAPURAM,
               KOZHIKODE-4,, REPRESENTED BY ITS MANAGING
               PARTNER.

OTHER PRESENT:

               SMT.RASHMI.K.M, SR.GP



        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   20.10.2021,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                             -2-
W.P.(C). No. 21973 of 2011



                               P.V.KUNHIKRISHNAN, J.
                               ==============================================================


                             W.P.(C) No. 21973 of 2011 -V
                     ===================================================================================


                   Dated this the 20th day of October, 2021


                                                JUDGMENT

The learned counsel for the petitioner submitted that the

writ petition has become infructuous. Submission recorded

and the writ petition is dismissed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE das