Noushad Babu vs The Perinthalmanna Municipality
2022 Latest Caselaw 9805 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. 32556 OF 2016

PETITIONER/S:

           NOUSHAD BABU
           AGED 39 YEARS,
           S/O. MUHAMMED (LATE), MOOCHIKKAL HOUSE,PERINTHALMANNA
           P.O,MALAPPURAM DISTRICT.
           BY ADV SRI.U.K.DEVIDAS


RESPONDENT/S:

     1     THE PERINTHALMANNA MUNICIPALITY
           PERINTHALMANNA, MALAPPURAM DISTRICT 679 322,
           REPRESENTED BY ITS SECRTARY.
     2     THE CONVENER,
           LOCAL LEVEL MONITORING COMMITTEE, AGRICULTURE OFFICE,
           PERINTHALMANNA, MALAPPURAM DISTRICT 679 322
           BY ADV GOVERNMENT PLEADER



           R2 - SRI.JOBY JOSEPH,SENIOR GOVERNMENT PLEADER
           R1 BY SRI. P.C. SASIDHARAN, SC



      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. 32556/2016               :2:



                            SHAJI P. CHALY, J.
          ---------------------------------------------------------
                       W.P.(C). No. 32556 of 2016
            ---------------------------------------------------------
                Dated this the 26th day of August, 2022.

                            JUDGMENT

The petitioner has filed this writ petition challenging Ext. P3

order dated 05.03.2015 passed by the first respondent rejecting the

application for building permit submitted by him.

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