Abdurahiman E.K vs State Of Kerala
2022 Latest Caselaw 1291 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT

                    THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

              FRIDAY, THE 28TH DAY OF JANUARY 2022 / 8TH MAGHA, 1943

                               WP(C) NO. 8192 OF 2015

PETITIONER:

               ABDURAHIMAN E.K, AGED 65 YEARS, S/O.MOHAMMEDKUTTY HAJI,
               EDATHODI KAKKASSERY, MOORKKANAD, MALAPPURAM - 679 338.

               BY ADVS.SRI.C.A.CHACKO
               SMT.C.M.CHARISMA



RESPONDENTS:

     1         STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT,
               LOCAL SELF GOVERNMENT DEPARTMENT, SECRETARIAT,
               THIRUVANANTHAPURAM - 695 001.

     2         MOORKKANAD GRAMA PANCHAYATH
               REPRESENTED BY ITS SECRETARY, P.O.VENGADU, KOLATHUR,
               MALAPPURAM - 679 338.

     3         THE SECRETARY, MOORKKANAD GRAMA PANCHAYATH, P.O.VENGADU,
               KOLATHUR, MALAPPURAM - 679 338.

               BY ADV SRI.P.K.NIJOY

               R1- SRI.RIYAL DEVASSY, GOVERNMENT PLEADER



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 28.01.2022, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 8192 OF 2015
                                      :: 2 ::




                                  JUDGMENT

Dated this the 28th day of January 2022

This writ petition is filed by the petitioner seeking the following

reliefs:

i) issue a writ of mandamus or any other appropriate writ, order or direction to the respondents to construct drainage in the approach road to Edappalam - Moorakkanad bridge as assured by them at the time of taking land from the petitioner as evident from Ext.P2;

ii) issue a writ of mandamus or any other appropriate writ, order or direction to the 3 rd respondent to consider Ext.P6 representation forthwith.

2. However, today when the matter was taken up, Sri.C.A.Chacko,

learned counsel appearing for the writ petitioner submitted that the

writ petition has virtually become infructuous.

Therefore, writ petition is dismissed as infructuous.

SD/-

SHAJI P. CHALY JUDGE jes