Orma Infrastructures And ... vs The Palakkad Municipality
2022 Latest Caselaw 1300 Ker

W. P. (C) No. 22464 of 2016      -1-


             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. 22464 OF 2016
PETITIONER/S:

             ORMA INFRASTRUCTURES AND DEVELOPERS PRIVATE
             LIMITED
             KOTHAKULANGARA, ANGAMALY 683572,REPRESENTED BY
             ITS MANAGING DIRECTOR,LIJO JOSEPH
             BY ADV SRI.N.ASHOK KUMAR


RESPONDENT/S:

     1       THE PALAKKAD MUNICIPALITY
             MUNICIPAL OFFICE, PALAKKAD P.O.,PALAKKAD-678001,
             REPRESENTED BY THE SECRETARY.
     2       THE DISTRICT COLLECTOR
             PALAKKAD, OFFICE OF THE DISTRICT COLLECTOR,CIVIL
             STATION, PALAKKAD-678001.
     3       THE CHIEF TOWN PLANNER
             PALAKKAD, OFFICE OF THE CHIEF TOWN
             PLANNER,PALAKKAD-678001.
             BY ADVS.
             SRI.P.S.APPU
             SRI.A.R.NIMOD
             SRI.T.C.SURESH MENON
             SRI.BINOY VASUDEVAN, SC, PALAKKAD MUNICIPALITY
             SRI. RIYAL DEVASSY, GP


      THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   28.01.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W. P. (C) No. 22464 of 2016         -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 in the nature of certiorari quashing Exhibit P6;

ii. Issue a writ in the nature of mandamus or any other appropriate writ, direction or order directing the respondents to give unauthorized construction number to the structure constructed by the petitioner as per Exhibit P2 and Exhibit P3."

2. However today when the matter was taken up, Sri. N. Ashok

Kumar, learned counsel for the petitioner submitted that the subject

matter of the writ petition has become infructuous.

Therefore this writ petition is dismissed as infructuous.

Sd/-

SHAJI P. CHALY JUDGE

Eb ///TRUE COPY/// P. A. TO JUDGE