Denny Varghese vs Angamaly Municipality
2022 Latest Caselaw 552 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. 23580 OF 2020
PETITIONER:

          DENNY VARGHESE,
          AGED 40 YEARS,
          S/O.VARGHESE, CHAKKAICHERY (H),
          AZHAGAM P.O., NJALUKKARA,
          ANGAMALY, ERNAKULAM,
          PIN CODE - 683 577.

          BY ADVS.
          SRI.T.KABIL CHANDRAN
          SRI.P.M.ARUN DAS


RESPONDENTS:

    1     ANGAMALY MUNICIPALITY,
          REPRESENTED BY ITS SECRETARY,
          MUNICIPAL OFFICE, ANGAMALY - 683 572.

    2     THE HEALTH INSPECTOR,
          TALUK HOSPITAL, ANGAMALY - 683 572.

    3     THE ENVIRONMENTAL ENGINEER,
          KERALA STATE POLLUTION CONTROL BOARD,
          ERNAKULAM - 682 020.

    4     K.V.SEBASTIAN,
          KOLENCHERY (H), A.J.NAGAR,
          VENGOOR P.O., ANGAMALY,
          ERNAKULAM - 683 572.

          BY ADVS.
          SRI. ANIL K MOHAMMAD, SC, ANGAMALY MUNICIPALITY
          SRI.T.NAVEEN, SC FOR PCB
          SRI.SHAMEER P M, GOVERNMENT PLEADER


     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.23580/2020

                                     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 SR