Aluva Builders Association vs State Of Kerala
2022 Latest Caselaw 9485 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 THURSDAY, THE 25TH DAY OF AUGUST 2022 / 3RD BHADRA, 1944
                       WP(C) NO. 31049 OF 2013
PETITIONER/S:

               ALUVA BUILDERS ASSOCIATION
               AGED 50 YEARS
               ROOM NO:5, AYSHAS BUILDING, A.M.C III/339(5),
               DESOM ROAD, THOTTAKKATTUKARA, ALUVA - 683 108,
               REPRESENTED BY ITS PRESIDENT, R.MURALEEDHARAN,
               S/O.RAJAPPAN PILLAI, RAJMANDIR, PERUMBAVOOR
               VILLAGE, PERUMPAVOOR P.O., PIN - 683 542.
               BY ADVS.
               SRI.T.KRISHNANUNNI
               SRI.B.JAYASANKAR
               SRI.K.SREESAKUMAR
               SRI.SAJU.S.A


RESPONDENT/S:

    1          STATE OF KERALA
               REPRESENTED BY ITS SECRETARY, DEPARTMENT OF
               REVENUE, SECRETARIAT BUILDINGS,
               THIRUVANANTHAPURAM, PIN - 695 001.
    2          SECRETARY TO THE STATE
               DEPARTMENT OF LOCAL SELF GOVERNMENT, SECRETARIAT
               BUILDINGS, THIRUVANANTHAPURAM, PIN - 695 001.
OTHER PRESENT:

               0
               SMT.VIDYA KURIAKOSE, GP


        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   25.08.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                      -2-
W.P.(C). No. 31049 of 2013



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

                              W.P.(C) No. 31049 of 2013
                       =============================================================

                  Dated this the 25th day of August, 2022

                                          JUDGMENT

The learned counsel for the petitioner submitted that the

prayers in this writ petition have become infructuous.

Therefore, this writ petition is dismissed as infructuous.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

W.P.(C). No. 31049 of 2013

APPENDIX OF WP(C) 31049/2013

PETITIONER EXHIBITS EXHIBIT P1. A TRUE COPY OF THE ARTICLES OF ASSOCIATION AND MEMORANDUM OF ASSOCIATION OF THE PETITIONER ASSOCIATION.

EXHIBIT P2. A TRUE COPY OF THE CERTIFICATE OF REGISTRATION NO.ER- 271/2009 DATED 22.04.2009 ISSUED BY THE REGISTRAR OF SOCIETIES. EXHIBIT P3. A TRUE COPY OF THE CIRCULAR NO.1663/RA1/2013/LSD DATED 27.10.12, ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P4. A TRUE COPY OF THE CIRCULAR NO.1663/RA1/2013/LSD DATED 05.02.2013 ISSUED BY THE 2ND RESPONDENT.