Rathi Baburaj vs The Kasaragod Municipality
2021 Latest Caselaw 21531 Ker

W. P. (C) No. 14742 of 2014       -1-


              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
   FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943
                      WP(C) NO. 14742 OF 2014
  PETITIONER/S:

              RATHI BABURAJ
              AGED 35 YEARS
              W/O. BABURAJ, KRISHNAKRIPA HOUSE, SURABHI HOUSING
              COLONY, NULLIPPADY, KASARAGOD.
              BY ADV SRI.S.JIJI


  RESPONDENT/S:

              THE KASARAGOD MUNICIPALITY
              MUNICIPAL OFFICE, KASARAGOD, REPRESETNED BY ITS
              SECREATARY.
              BY ADV SRI.V.M.KURIAN


       THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
  ADMISSION    ON   29.10.2021,    THE     COURT   ON   THE    SAME   DAY
  DELIVERED THE FOLLOWING:
 W. P. (C) No. 14742 of 2014           -2-


                               JUDGMENT

This writ petition is filed by the petitioner seeking the following

reliefs:-

"(i) Issue a Writ of Mandamus or any other appropriate writ, order or direction directing the respondent to provide benefit of the Exhibit P-4 judgment to this petitioner also and not to make any further demand for interest on security deposit to her."

2. Today, when the matter was taken up, Ms. Baby M. M.

learned counsel representing Ms. Jiji S., learned counsel for the

petitioner, submitted that the subject matter has become infructuous.

Accordingly, writ petition is dismissed as infructuous.

Sd/-

SHAJI P. CHALY JUDGE Eb ///TRUE COPY///

P. A. TO JUDGE