Angel George vs Greater Cochin Development ...
2022 Latest Caselaw 501 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
  THURSDAY, THE 13TH DAY OF JANUARY 2022/23RD POUSHA, 1943
                     WP(C) NO. 28465 OF 2021


PETITIONER:

         ANGEL GEORGE,
         VADAKKUMCHERRY HOUSE,
         MOOKKANNUR P.O., ANKAMALY.

         BY ADV BABU PAUL


RESPONDENTS:

         GREATER COCHIN DEVELOPMENT AUTHORITY,
         REPRESENTED BY ITS SECRETARY, ERNAKULAM,
         KADAVANTHRA 682 020.

         BY ADV MINI.V.A.

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 13.01.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C)No.28465/2021

                                    2




                              JUDGMENT

Dated this the 13th day of January, 2022

The learned counsel for the petitioner submits that due

to subsequent events, the writ petition has become

infructuous. Accordingly, the writ petition is dismissed as

infructuous.

Sd/-

N. NAGARESH JUDGE ncd/15.01.2022