Suhara Haris Koya vs The Kollam Municipality
2023 Latest Caselaw 4047 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
       THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
 THURSDAY, THE 30TH DAY OF MARCH 2023 / 9TH CHAITHRA, 1945
                   OP NO. 14255 OF 2000
PETITIONER/S:

         SUHARA HARIS KOYA

         BY ADVS.
         SMT.V.P.SEEMANDINI (SR.)
         SMT.LEKSHMY RAMANATHAN



RESPONDENT/S:

         THE KOLLAM MUNICIPALITY

         BY ADVS.
         SRI.T.KRISHNAN UNNI SR.
         SRI.VINOD RAVINDRANATH
         SRI.TRG.WARRIERSR.




     THIS ORIGINAL PETITION HAVING COME UP FOR ADMISSION
ON 30.03.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                            2




                     MOHAMMED NIAS C.P., J.
      ............................................................................
                       O.P. No. 14255 of 2000
      .............................................................................
           Dated this the 30th day of March, 2023


                                 JUDGMENT

The learned counsel for the petitioner submits

that the matter has become infructuous. Accordingly,

the Original Petition is dismissed as infructuous.

Sd/-

MOHAMMED NIAS C.P.,

JUDGE

al/-/30.3.2023