Lovely Manoj vs The Pathanamthitta Municipality
2022 Latest Caselaw 660 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
         THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
 FRIDAY, THE 14TH DAY OF JANUARY 2022 / 24TH POUSHA, 1943
                   WP(C) NO. 53 OF 2014
PETITIONERS:

    1    LOVELY MANOJ
         W/O. MANOJ, KALLUKULAM, PATHANAMTHITTA.
    2    SHAJAHAN M.C
         S/O. ABDULKHADER, VAZHAVILAYIL,
         PETTAH, PATHANAMTHITTA.
         BY ADV SRI.S.ABDUL RAZZAK


RESPONDENTS:

    1    THE PATHANAMTHITTA MUNICIPALITY
         REPRESENTED BY SECRETARY, MUNICIPAL OFFICE,
         PATHANATHITTA - 689 645.
    2    THE CHIEF TOWN PLANNER
         OFFICE OF THE CHIEF TOWN PLANNER,
         THIRUVANANTHAPURAM - 695 001.
    3    GOVERNMENT OF KERALA
         REPRESENTED BY THE SECRETARY,
         LOCAL SELF GOVERNMENT (DC) DEPARTMENT,
         THIRUVANANTHAPURAM - 695 001.
    4    THE DISTRICT TOWN PLANNING OFFICER
         PATHANAMTHITTA - 689 645.

OTHER PRESENT:

         SRI.K.M.FAISAL,GOVERNMENT PLEADER


     THIS   WRIT  PETITION(CIVIL) HAVING      COME  UP   FOR
ADMISSION ON 14.01.2022, THE COURT ON         THE SAME   DAY
DELIVERED THE FOLLOWING:
        W.P(C).53/2014
                                           2



                                   JUDGMENT

Dated this the 14th day of January, 2022

This writ petition is filed seeking the following reliefs:

(i) a writ of mandamus or other appropriate writ, direction or order directing the 1st respondent to comply with the directives in Ext.P4 dehors Ext.P6 resolution.

(ii) a writ of mandamus or other appropriate writ, direction or order directing the 2nd and 3rd respondents to complete the statutory formalities and to issue orders to approve and sanction the Master Plan with Ext.P4 so as to enable expeditious consideration of applications for building permits in accordance therewith;

(iii) a writ of mandamus or other appropriate writ, direction or order directing the 2nd and 3rd respondents to enforce compliance with the decision in Ext.P4

However, today, when the matter was taken up, Mr. S.A. Razzak,

learned counsel for the petitioner submitted that the subject matter has

become infructuous. Therefore the writ petition is dismissed as

infructuous.

Sd/-

Shaji P. Chaly, Judge sou.