K.Unnenkutty vs The Perinthalmanna Municipality
2022 Latest Caselaw 9804 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

         FRIDAY, THE 26TH DAY OF AUGUST 2022 / 4TH BHADRA, 1944

                         WP(C) NO. 28970 OF 2011

PETITIONER/S:

           K.UNNENKUTTY
           AGED 53 YEARS,ROOM NO.57,OLD BUS STAND,, SHOPPING COMPLEX
           RESIDING AT KOLACHALI HOUSE,, MINAR LANE, CALICUT ROAD,
           PERINTHALMANNA,, MALAPPURAM DISTRICT.
           BY ADV SRI.U.K.DEVIDAS


RESPONDENT/S:

     1     THE PERINTHALMANNA MUNICIPALITY
           REPRESENTED BY ITS SECRETARY, PERINTHALMANNA 679 322.
     2     THE SECRETARY
           PERINTHALMANNA MUNICIPALITY, PERINTHALMANNA 679 322.
           BY ADVS.
           R1 & R2 BY SRI.P.C.SASIDHARAN, SC, PERINTHALMANNA
           MUNICIPALITY
           SRI.P.K.VIJAYAMOHANAN



      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 26.08.2022,

     THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No. 28970/2011               :2:




                            SHAJI P. CHALY, J.
          ---------------------------------------------------------
                       W.P.(C). No. 28970 of 2011
            ---------------------------------------------------------
                Dated this the 26th day of August, 2022.

                            JUDGMENT

The petitioner has filed this writ petition seeking a direction to

the first respondent to allot a room in the new shopping complex to

him instead of Room No. 57 and declare that the petitioner is also

entitled for allotment of a shop room in the new shopping complex.

2. However, today, when the matter is taken up for

consideration, the learned counsel for the petitioner submitted that

the matter has become infructuous.

Accordingly, this writ petition is dismissed as infructuous.

sd/­ SHAJI P. CHALY, JUDGE.

Rv