Nisha Cyril vs Irinjalakuda Municipality
2022 Latest Caselaw 1151 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                   THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

          THURSDAY, THE 27TH DAY OF JANUARY 2022 / 7TH MAGHA, 1943

                              WP(C) NO. 38850 OF 2016

PETITIONER:

              NISHA CYRIL, KUMBALAPARAMBIL HOUSE, KATTUNGACHIRA,
              IRINJALAKUDA 680 125.

              BY ADVS.SRI.K.B.GANGESH
              SMT.ATHIRA A.MENON
              SMT.SMITHA CHATHANARAMBATH



RESPONDENTS:

     1        IRINJALAKUDA MUNICIPALITY, REPRESENTED BY ITS SECRETARY,
              MUNICIPAL OFFICE, IRINJALAKUDA, THRISSUR.

     2        LOCAL LEVEL MONITORING COMMITTEE
              IRINJALAKUDA MUNICIPALITY, REPRESENTED BY ITS CONVENER,
              AGRICULTURAL OFFICER, KRISHI BHAVAN, IRINJALAKUDA, THRISSUR.

              BY ADVS.SMT.S.AMBILY, SC - R1
              SRI.ABILASH THOMAS
              SRI.K.K.CHANDRAN PILLAI SR.
              SMT.ELSA DENNY PINDIS
              SRI.P.R.HARI KISHAN
              SRI.K.V.KRISHNAKUMAR
              SMT.NAMITHA NAMBIAR
              SRI.RIYAL DEVASSY, GOVT. PLEADER - R2



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 27.01.2022, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
       W.P.(C)No.38850 of 2016
                                          :: 2 ::




                                      JUDGMENT

Dated this the 27th day of January 2022

This writ petition is filed seeking the following reliefs:

(i) issue a writ of certiorari or any other appropriate writ, order or direction to quash Ext.P4 order passed by the 1 st respondent Municipality;

(ii) a writ of mandamus or any other appropriate writ, order or direction commanding the respondents to accord sanction to the application for the building permit submitted by the petitioner in respect of her residential unit vide application dated 20.7.2016.

2. Learned counsel for the petitioner submitted that the matter has

become infructuous.

Therefore, the writ petition is dismissed as infructuous.

Sd/-

SHAJI P. CHALY JUDGE jeS