Max View Media Solutions vs The Corporation Of Kochi
2022 Latest Caselaw 2990 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 WEDNESDAY, THE 16TH DAY OF MARCH 2022 / 25TH PHALGUNA, 1943
                      WP(C) NO. 2880 OF 2012
PETITIONER:

            MAX VIEW MEDIA SOLUTIONS
            AGED 36 YEARS
            427-B/27, TEMPLE ROAD, KADAVANTHRA, KOCHI
            REPRESENTED BY PROPRIETOR ANWER K.S.,
            S/O.SAID MUHAMMED, AGED 36 YEARS.

            BY ADV SRI.P.M.ZIRAJ

RESPONDENTS:

    1       THE CORPORATION OF KOCHI
            REPRESENTED BY ITS SECRETARY-682 020.

    2       THE EXECUTIVE ENGINEER
            PUBLIC WORK DEPARTMENT, ROADS AND BUILDINGS
            DIVISION, ERNAKULAM-682 019.

            BY ADVS.
            STATE ATTORNEY
            GOVERNMENT PLEADER
            JIBU P THOMAS
            C.N.PRABHAKARAN

OTHER PRESENT:

            SMT.DEEPA NARAYANAN, SR.GP


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   16.03.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.2880/2012

                                     2




                   P.V.KUNHIKRISHNAN, J.
                    --------------------------------
                    W.P.(C).No.2880 of 2012
             ----------------------------------------------
           Dated this the 16th day of March, 2022


                              JUDGMENT

When this writ petition came up for consideration,

the learned counsel for the petitioner submitted that the

matter is infructuous.

Therefore, this writ petition is dismissed as

infructuous.

sd/-

                                               P.V.KUNHIKRISHNAN
JV                                                    JUDGE