Parameswara Kurup vs Kothamangalam Municipality & ...
2022 Latest Caselaw 10775 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 FRIDAY, THE 21ST DAY OF OCTOBER 2022 / 29TH ASWINA, 1944
                     WP(C) NO. 3646 OF 2011
PETITIONER/S:

            PARAMESWARA KURUP
            S/O.ACHUTHA KURUP, RESIDING AT KANDAMPLAYIL
            HOUSE,, THRIKKARIYUR KARA, THRIKKARIYUR VILLAGE,,
            KOTHAMANGALAM TALUK, ERNAKULAM DISTRICT-686691.
            BY ADVS.
            SRI.RENJITH THOMAS
            SRI.NAVEEN THOMAS
            SRI.C.R.SANISH


RESPONDENT/S:

    1       KOTHAMANGALAM MUNICIPALITY & ANOTHER
            KOTHAMANGALAM-686691,ERNAKULAM DISTRICT,,
            REPRESENTED BY ITS SECRETARY.
    2       BENNY KURIAKOSE AGED ABOUT 40 YEARS
            S/O. KURIAKOSE, RESIDING AT KAVUNGUMPILLIL,
            HOUSE, KOTTAPPADY KARA, KOTTAPPADY VILLAGE,,
            KOTHAMANGALAM TALUK,ERNAKULAM DISTRICT-686691.
            BY ADVS.
            SRI.AKHIL K.MADHAV
            SRI.V.M.KURIAN
            SRI.LINTO FRANCIS
            SRI.MATHEW B. KURIAN
            SRI.K.T.THOMAS
            SRI.THOMAS M.JACOB


     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   21.10.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                     -2-
W.P.(C). No. 3646 of 2011



                            P.V.KUNHIKRISHNAN, J.
                            ======================================================

                              W.P.(C) No. 3646 of 2011
                        =============================================================

                  Dated this the 21th day of October, 2022

                                         JUDGMENT

When this writ petition came up for consideration, the

counsel appearing for the 2nd respondent submitted that the

prayers in this writ petition have become infructuous and there

is no dispute now surviving between the petitioner and the 2 nd

respondent. In the light of the same, nothing survives in this

case. Therefore, this writ petition is dismissed as infructuous.

sd/-

P.V.KUNHIKRISHNAN JUDGE das