Star Constructions vs Cochin Corporation
2022 Latest Caselaw 112 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        MONDAY, THE 3RD DAY OF JANUARY 2022 / 13TH POUSHA, 1943
                        WP(C) NO. 29979 OF 2021
PETITIONER:

            STAR CONSTRUCTIONS,
            REPRESENTED THROUGH ITS MANAGING PARTNER, E.J.SEVI,
            AGED 58 YEARS, S/O.JOSEPH, EDAKKALAYIL BUILDING,
            CHANGAMPUZHA NAGAR P.O, KALAMASSERY,
            ERNAKULAM DISTRICT, PIN-682033.
            BY ADVS.
            P.G.SURESH
            ASWATHY KRISHNAN


RESPONDENTS:

    1       COCHIN CORPORATION
            PARK AVENUE, ERNAKULAM DISTRICT, KOCHI-682011,
            REPRESENTED THROUGH ITS SECRETARY.
    2       THE SECRETARY
            COCHIN CORPORATION, PARK AVENUE,
            ERNAKULAM DISTRICT, KOCHI-682011.
    3       THE PUBLIC HEALTH OFFICER,
            COCHIN CORPORATION, PARK AVENUE,
            ERNAKULAM DISTRICT, KOCHI-682011.
    4       C.K.NAZEER,
            AGED ABOUT 55 YEARS
            S/O.C.U.KASSIM, CORMMANCHERRY HOUSE, INDIRA JUNCTION,
            THOPPUMPADY P.O., THOPPUMPADY VILLAGE, KOCHI TALUK,
            ERNAKULAM DISTRICT-682005.


            SRI.K.JANARDHANA SHENOY, SC,
            SRI.M.R.HARIRAJ FOR R4

    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.29979/2021

                               2

                 P.V.KUNHIKRISHNAN, J
      ----------------------------------------------------
               W.P.(C)No. 29979 of 2021
     ------------------------------------------------------
     Dated this the 03rd day of January,2022

                        JUDGMENT

The learned counsel for the petitioner submitted

that, after Ext.P10 order, the council of the 1 st

respondent took a decision against the petitioner and

the petitioner wants to challenge that order.

Therefore, this writ petition is dismissed as

withdrawn with liberty to the petitioner to file a fresh

writ petition. All the contentions raised by the

petitioner in this writ petition are left open.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

DM