Assain Haji.P.T vs Kozhikode Corporation
2022 Latest Caselaw 8420 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        TUESDAY, THE 5TH DAY OF JULY 2022 / 14TH ASHADHA, 1944
                        WP(C) NO. 31258 OF 2018
PETITIONER:

            ASSAIN HAJI.P.T
            PEEDIKATHODIKAYIL HOUSE, P.O. PARAMBIL,
            KOZHIKODE - 673012.
            BY ADV AVM.SALAHUDIN


RESPONDENTS:

    1       KOZHIKODE CORPORATION
            REPRESENTED BY ITS SECRETARY , KOZHIKODE CORPORATION,
            KOZHIKODE - 673001.
    2       KOZHIKODE CORPORATION COUNCIL REPRESENTED BY MAYOR,
            KOZHIKODE CORPORATION, KOZHIKODE- 673 001.
    3       SECRETARY,
            KOZHIKODE CORPORATION, KOZHIKODE- 673 001.
    4       AGRICULTURAL OFFICER
            KRISHI BHAVAN, KOZHIKODE-673004.
    5       REVENUE DIVISIONAL OFFICER
            REVENUE DIVISIONAL OFFICE, KOZHIKODE-673001.
            (ADDL.R4 AND R5 IS IMPLEADED AS PER ORDER DATED
            14/11/2018 IN IA.03/2018)
            BY ADVS.
            SMT.BINDUMOL JOSEPH, SC
            SRI.B.S.SYAMANTHAK
            SMT.ANJU ANILKUMAR



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 31258 OF 2018
                                 2




                P.V.KUNHIKRISHNAN, J.
               ------------------------------
              W.P.(C).No. 31258 of 2018
       ----------------------------------------------
         Dated this the 05th day of July, 2022


                      JUDGMENT

When this writ petition came up for consideration,

the learned counsel appearing for the petitioner

submitted that the matter has become infructuous.

Therefore, this writ petition is dismissed as

infructuous.

Sd/-

                                         P.V.KUNHIKRISHNAN
DM                                              JUDGE