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G.Somasundaran Pillai vs Thiruvananthapuram Corporation
2023 Latest Caselaw 7321 Ker

Citation : 2023 Latest Caselaw 7321 Ker
Judgement Date : 27 June, 2023

Kerala High Court
G.Somasundaran Pillai vs Thiruvananthapuram Corporation on 27 June, 2023
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
        TUESDAY, THE 27TH DAY OF JUNE 2023 / 6TH ASHADHA, 1945
                        WP(C) NO. 21997 OF 2013
PETITIONER:

            G.SOMASUNDARAN PILLAI
            S/O (LATE) GOPALA PILLAI, TC 15/1562 (1), NGP OWERS,
            VAZHUTHAKAUD, THIRUVANANTHAPURAM.

            BY ADV SRI.C.UNNIKRISHNAN (KOLLAM)



RESPONDENTS:

    1       THIRUVANANTHAPURAM CORPORATION
            REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE,
            THIRUVANANTHAPURAM-695 001.

    2       A.SHAJAHAN
            AGED 55 YEARS
            S/O ALIYARUKUNJU, MRA A8, MANGANOORKONAM LANE, PATTOM
            (P.O.), THIRUVANANTHAPURAM-695 001.

    3       MR. C.L.JOHN
            MANAGING PARTNER, JAJ MEDIA TC 35/1584, VAZHATHACAUD,
            THIRUVANANTHAPURAM-695 001.

            BY ADVS.
            SRI.P.K.MANOJKUMAR
            SRI.N.NANDAKUMARA MENON SR.




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.21997 OF 2013

                                    2




                       ANU SIVARAMAN, J.
                 =========================
                    W.P.(C) No.21997 of 2013
                 =========================

                  Dated this the 27th day of June, 2023

                           JUDGMENT

It is submitted by the learned counsel appearing

for the petitioner that the writ petition has become

infructuous.

The writ petition is, therefore, dismissed as

infructuous.

Sd/-

ANU SIVARAMAN JUDGE SSK/20/03 WP(C) No.21997 OF 2013

APPENDIX PETITIONER EXHIBITS Exhibit-P1 EXHIBIT P1: A TURE COPY OF THE OBJECTION DATED 8.6.2012 FILED BY THE PETITIONER.

Exhibit-P2 EXHIBIT P2: A TRUE COPY OF THE OBJECTION 20.7.2012 FILED BY THE PETITIONER

Exhibit-P3 EXHIBIT P3: A TRUE COPY OF ORDER DATED 27.6.2012 IN I.A.3454/2012 IN O.S.774/2012 OF THE IST ADDITIONAL MUNSIFF COURT, THIRUVANANTHAPURAM.

Exhibit-P4 EXHIBIT P4: A TRUE COPY OF THE JUDGMENT DATED 12.3.2013 IN WPC 25940/12 OF THIS HON'BLE COURT.

Exhibit-P5 EXHIBIT P5: A TRUE COPY OF THE OBJECTION DATED 18.6.2013 FILED ON BEHALF OF THE PETITIONER.

Exhibit-P6 EXHIBIT P6: A TRUE COPY OF THE ORDER DATED 26.8.13 ISSUED BY THE IST RESPONDENT.

Exhibit-P7 EXHIBIT P7: A TRUE COPY OF THE AGREEMENT DATD 5.1.12 ENTERED INTO BETWEEN RESPONDENTS 2 AND 3

Exhibit-P8 EXHIBIT P8: A TURE COPY OF THE PLAN/STABILITY CERTIFICATE DATED23.3.2012.

 
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