Shifa vs The District Collector
2024 Latest Caselaw 16889 Ker

Kerala High Court

Shifa vs The District Collector on 12 June, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR. JUSTICE S.MANU
    WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
                         WP(C) NO. 6594 OF 2017
PETITIONER/S:

          SHIFA
          AGED 25 YEARS
          D/O BASHEER, AMBATTUPARAMBIL HOUSE, AKSHARA NAGAR,
          MANTHAKKAD, MALAMPUZHA, PALAKKAD

          BY ADV SRI.O.D.SIVADAS



RESPONDENT/S:

    1     THE DISTRICT COLLECTOR
          PALAKKAD (THE CHAIRMAN, REGIONAL TRANSPORT AUTHORITY,
          PALAKKAD) PIN- 678 001

    2     THE PROJECT DIRECTOR
          NATIONAL HIGHWAY AUTHORITY OF INDIA PROJECT
          IMPLEMENTATION UNIT,CHANDRANAGAR, PALAKKAD- 678 001

    3     THE MANAGER
          KNR WALAYAR TOLLWAYS PRIVATGE LIMITED PAMPAMPALLAM USER
          FREE PLAZA, PALAKKAD- 678 001

          BY ADVS.
          E.C.KURIAKOSE
          SRI.V.ABRAHAM MARKOS
          SRI.ABRAHAM JOSEPH MARKOS
          SRI.GOVIND VIJAYAKUMARAN NAIR
          SRI.HARAN THOMAS GEORGE
          SRI.ISAAC THOMAS
          SRI.THOMAS ANTONY



OTHER PRESENT:

          GP-Sri.M.Rajeev


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 6594 OF 2017


                                 JUDGMENT

Dated this the 12TH day of June 2024

Learned Counsel for the petitioner submitted that the

matter has become infructuous.

Accordingly, this writ petition is dismissed as infructuous.

Sd/ S.MANU, JUDGE

jm/ APPENDIX OF WP(C) 6594/2017

PETITIONER EXHIBITS

EXHIBITP1 TRUE COPY OF THE TEMPORARY PERMITS ISSUED TO THE PETITIONER'S SERVICE

EXHIBIT P2 TRUE COPY OF THE RECEIPT DATED 3-11-2016 ISSUED TO ANOTHER OPERATOR

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 17-12- 2016 SUBMITTED BY THE PETITIONER EBFORE THE 1ST RESPONDENT