Johnson N.J vs Irinjalakuda Municipality
2023 Latest Caselaw 1081 Ker

WP(C) NO. 26921 OF 2017           1



            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
   TUESDAY, THE 17TH DAY OF JANUARY 2023 / 27TH POUSHA, 1944
                    WP(C) NO. 26921 OF 2017


PETITIONER/S:

          JOHNSON N.J.
          AGED 53 YEARS
          S/O JOSEPH N.P,
          NADAKKALAN HOUSE, THALOR P.O.,
          THRISSUR-680 306.

          BY ADV SRI.GEORGE POONTHOTTAM


RESPONDENT/S:

    1     IRINJALAKUDA MUNICIPALITY
          REPRESENTED BY ITS SECRETARY,
          IRINJALAKUDA-680 121,
          THRISSUR DISTRICT.

    2     ASSISTANT EXECUTIVE ENGINEER
          P.W.D. (ROADS), IRINJALAKUDA,
          THRISSUR DISTRICT-680 121.

          BY ADVS.
          SMT.S.AMBILY
          GOVERNMENT PLEADER
          SRI.K.K.CHANDRAN PILLAI SR.


          SMT M ANIMA GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26921 OF 2017                      2




                                  JUDGMENT

When this writ petition was taken up, the learned counsel appearing for

the petitioner submitted that the prayers sought for in the writ petition have

become infructuous.

This writ petition is closed as infructuous.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE NS