T. V. Hassan vs Kozhikode Corporation
2022 Latest Caselaw 8101 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
                      WP(C) NO. 6011 OF 2021
PETITIONER

            T. V. HASSAN
            AGED 63 YEARS
            S/O. AHAMMED, FAREEDA MANZIL, COTTON MILLS ROAD,
            P. O. THIRUVANNUR, KOZHIKODE - 673 029.
            BY ADVS.
            AVM.SALAHUDIN
            SMT.A.D.DIVYA
            SMT.M.P.SEETHA


RESPONDENTS

    1       KOZHIKODE CORPORATION
            REPRESENTED BY ITS SECRETARY, KOZHIKODE
            CORPORATION, KOZHIKODE - 673 032.
    2       SECRETARY
            KOZHIKODE CORPORATION, KOZHIKODE - 673 032.
    3       ADDL R3, JUNAISE K.K.
            ZAMZAM HOUSE, P.O, FAROOK COLLEGE, KOZHIKODE-673
            632.
            ADDL R3 IS IMPLEADED AS PER ORDER DATED 25-03-
            2021 IN IA 3/2021 IN WP(C)6011/2021
            BY ADVS.
            SRI.G.SANTHOSH KUMAR (P).
            SRI.K.P.SUDHEER



     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   29.06.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C).6011/21
                                       2


                      P.V.KUNHIKRISHNAN, J.
                    ------------------------------
                       W.P.(C).6011 of 2021
                    -----------------------------
                     Dated : 29th June, 2022


                            JUDGMENT

The learned counsel for the petitioner submits that the

matter has become infructuous.

Hence, the Writ Petition is dismissed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN, Judge

Mrcs