Moosa Haji vs Mananthavady Municipality Rep By Its ...
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Kerala High Court

Moosa Haji vs Mananthavady Municipality Rep By Its ... on 7 February, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    WEDNESDAY, THE 7TH DAY OF FEBRUARY 2024 / 18TH MAGHA, 1945
                        WP(C) NO. 21760 OF 2016


PETITIONER:

          MOOSA HAJI
          AGED 59 YEARS
          S/O.KUNJABDULLA HAJI,VENGALATHIL HOUSE,
          KARIYAD P.O., KARIYAD DESOM, PERINGATHOOR AMSOM,
          THALASSERI TALUK, KOZHIKODE DISTRICT,PIN-673309.
          BY ADVS.
          SRI.K.J.MOHAMMED ANZAR
          SRI.DILEEP D BHAT
          SMT.P.K.MINIMOLE


RESPONDENTS:

    1     MANANTHAVADY MUNICIPALITY - REP BY ITS SECRETARY
          MANANTHAVADY, WAYANAD, PIN 670645.
    2     ASMA
          AGED 53 YEARS
          W/O.UMMER,KOTTAYAKKARAN HOUSE, PILAKKAV P.O.,
          MANANTHAVADY TALUK, WAYANAD, PIN-670645.
    3     SIYAD
          AGED 37 YEARS
          S/O.UMMER,KOTTAYAKKARAN HOUSE, PILAKKAVU P.O.,
          MANANTHAVADY TALUK, WAYANAD, PIN- 670645.
    4     UMMER
          AGED 72 YEARS
          S/O.ASSU HAJI,KOTTAYAKKARAN HOUSE, PILAKKAVU P.O.,
          MANANTHAVADY TALUK, WAYANAD, PIN-670645.
    5     ADDL.R5. E.C MOHAMMED
          AGED 50 YEARS
          S/O E.C.ALI, ELACHOLA HOUSE, B STREET, NEAR MARUTHI
          TALKIES, MANANTHAVADY, WAYANAD DISTRICT.(IS IMPLEADED
 WP(C) NO.21760 OF 2016


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          AS ADDL.5TH RESPONDENT AS PER ORDER DATED
          01.08.2016 IN I.A. NO.12062/16)
          BY ADVS.
          SRI.MANOJ RAMASWAMY
          SRI.ANILKUMAR V. (VAZHARAMBIL)
          SRI.ANILKUMAR V. VAZHARAMBIL
          SRI.C.M.MOHAMMED IQUABAL
          SRI.SAJU.S.A



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 07.02.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WP(C) NO.21760 OF 2016


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               P.V.KUNHIKRISHNAN, J.
             ------------------------------------
              W.P.(C)No.21760 of 2016
            -------------------------------------
      Dated this the 07th day of February, 2024



                         JUDGMENT

When this writ petition came up for consideration,

the learned counsel appearing for the petitioner

submitted that the matter has become infructuous.

Therefore, this writ petition is dismissed as

infructuous.

Sd/-

                                 P.V.KUNHIKRISHNAN
nvj                                     JUDGE