Murugananthan Chettiar vs Corporation Of Cochin
2022 Latest Caselaw 9658 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. 13069 OF 2013
PETITIONER:

            M.C.MURUGANANTHAN @ MURUGANANTHAN CHETTIAR
            S/O. CHIDAMBARAM CHETTIAR, NOW RESIDING AT 22 B,
            LIC COLONY, PEROOR MAIN ROAD, COIMBATORE-26.
            BY ADVS.SRI.T.B.THANKAPPAN
            SRI.T.T.HARIKUMAR
            SRI.RAHUL SHENOY

RESPONDENTS:

    1       CORPORATION OF KOCHI
            REPRESENTED BY ITS SECRETARY, OFFICE OF
            CORPORATION OF KOCHI, KOCHI-682 031.
    2       THE REVENUE OFFICER
            CORPORATION OF KOCHI, KOCHI-682 031.
    3       THE ASSISTANT EXECUTIVE ENGINEER
            KSEB, ERNAKULAM CENTRAL,
            POWER HOUSE ROAD, KOCHI-682 031.
    4       THE ASSISTANT EXECUTIVE ENGINEER
            KERALA WATER AUTHORITY, WATER WORKS SUB-DIVISION,
            PALLIMUKKU, KOCHI-682 016.
    5       SWAMINATHAN CHETTIAR
            AGED 85 YEARS
            S/O. P.S.N.M.CHIDAMBARAM CHETTIAR,
            C/O. SUBRAMANIAN & COMPANY, 1ST FLOOR, 40/8552,
            KAMOTH BUILDING, GOPALA PRABHU ROAD,
            KOCHI-682 035.
            BY ADVS.SRI.K.J.MANU RAJ
            SRI.S.SHARAN
            SRI.N.RAPHY RAJ, SC, KSEB


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   25.08.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.13069/2013

                                  2




                  P.V.KUNHIKRISHNAN, J.
                   --------------------------------
                  W.P.(C).No.13069 of 2013
            ----------------------------------------------
          Dated this the 25th day of August, 2022


                           JUDGMENT

When this writ petition came up for consideration,

the learned counsel for the petitioner submitted that the

matter is infructuous.

Therefore, this writ petition is dismissed as

infructuous.

sd/-

                                            P.V.KUNHIKRISHNAN
JV                                                 JUDGE