Indus Towers Limited vs The District Collector
2022 Latest Caselaw 2218 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
 THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943
                         WP(C) NO.16044 OF 2020
PETITIONER :-

             INDUS TOWERS LIMITED,
             8TH FLOOR, VANKARATH TOWERS, N H BYPASS,
             PALARIVATTOM, KOCHI-24, REPRESENTED BY ITS
             HEAD LEGAL, RAJ KUMAR PAVOTHIL, S/O.NARENDRAN,
             AGED 41 YEARS, INDUS TOWER LIMITED, 8TH FLOOR,
             VANKARATH TOWER, COCHIN NH BYPASS, PALARIVATTOM,
             EDAPPALLY POST, ERNAKULAM-682 024.

             BY ADV KRISHNA PRASAD. S


RESPONDENTS :-

     1       THE DISTRICT COLLECTOR,
             COLLECTORATE OFFICE, CIVIL STATION,
             UP HILL MALAPPURAM- 676 505.

     2       THE STATION HOUSE OFFICER,
             NILAMBUR POLICE STATION, GUDALUR RD.,
             NILAMBUR, MALAPPURAM DISTRICT-679 331.

     3       THE DISTRICT POLICE CHIEF,
             OFFICE OF THE DISTRICT POLICE CHIEF,
             MALAPPURAM DISTRICT-676 504.

           BY SRI.T.K SHAJAHAN, SR.GP.


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   24.02.2022,   THE    COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO.16044 OF 2020

                                 -: 2 :-


                             JUDGMENT

Dated this the 24th day of February, 2022

It is submitted by the learned counsel for the petitioner as

well as the learned Government Pleader that the construction for

which the protection had been sought is completed and therefore,

nothing survives for consideration in this writ petition. The writ

petition is, accordingly, closed as infructuous.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/28.2.2022