Ali Akbar vs Kozhikode Corporation
2022 Latest Caselaw 10016 Ker

WP(C) NO. 11897 OF 2013           1


                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     WEDNESDAY, THE 31ST DAY OF AUGUST 2022 / 9TH BHADRA, 1944
                          WP(C) NO. 11897 OF 2013
PETITIONER/S:
          ALI AKBAR
          AGED 50 YEARS
          S/O. ABOOBACKER, VELUTHEDATH HOUSE, MAMMILTHAZHAM,
          PAROPPADY ROAD, MALAPARAMBA POST, KOZHIKODE DISTRICT-
          673 009.

             BY ADVS.
             SRI.K.P.SUDHEER
             SRI.ARUN MATHEW VADAKKAN


RESPONDENT/S:
     1     KOZHIKODE CORPORATION
           OFFICE OF THE KOZHIKODE CORPORATION, KOZHIKODE-673
           001, REPRESENTED BY ITS SECRETARY.

      2       THE HEALTH OFFICER
              KOZHIKODE CORPORATION, KOZHIKODE-673 001.

      3       SHAREENA ASHARAF
              D/O. KAMMUKUTTY HAJI, 2/2075-G, "MUGHAL", CIVIL
              STATION POST, VENGERI, KOZHIKODE DISTRICT, PIN-673
              020.

             BY ADVS.
             SRI.K.M.FIROZ
             SRI.S.KANNAN
             SMT.M.SHAJNA

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11897 OF 2013         2




                      P.V.KUNHIKRISHNAN, J
                  ---------------------------------------
                     W.P.(C) No.11897 of 2013
                   --------------------------------------
              Dated this the 31st day of August, 2022


                             JUDGMENT

The counsel for the petitioner submitted that the prayers in

the writ petition are infructuous.

Therefore, this writ petition is dismissed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS