Action Council Of Displacing Traders Of ... vs District Collector
2024 Latest Caselaw 12780 Ker

Kerala High Court

Action Council Of Displacing Traders Of ... vs District Collector on 21 May, 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
        TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
                        WP(C) NO. 14980 OF 2017
PETITIONER:

            ACTION COUNCIL OF DISPLACING TRADERS OF KMRL AT HIGH
            COURT JUNCTION
            EDAPPALLY, KOCHI-24,REPRESENTED BY ITS CONVENER.

            BY ADV SRI.N.K.MOHANLAL



RESPONDENTS:

    1       DISTRICT COLLECTOR
            ERNAKULAM, CIVIL STATION,KAKKANAD-682030.

    2       KOCHI METRO RAIL LIMITED KMRL
            REVENUE TOWER,KOCHI - 18,REPRESENTED BY MANAGING
            DIRECTOR.

    3       SPECIAL TAHSILDAR LA NO.1
            KOCHI METRO RAIL PROJECT LIMITED,CIVIL STATION,
            KAKKANAD - 682030.

    4       ADMINISTRATOR FOR RESETTLEMENT AND REHABILITATION
            CIVIL STATION, KAKKANAD-682030.

    5       DISTRICT LEVEL FAIR COMPENSATION
            RESETTLEMENT AND REHABILITATION COMMITTEE,CIVIL
            STATION, KAKKANAD-682030.REPRESENTED BY CHAIRMAN.

            BY ADVS.
            SRI.K.JAJU BABU (SR.)
            SRI.K.JAJU BABU SR.
            SMT.M.U.VIJAYALAKSHMI, SC, KOCHI METRO RAIL LTD.

            SRI.B.S.SYAMANTAK, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P (C) No.14980 of 2017


                                 2

                 P.V.KUNHIKRISHNAN,J.
              ---------------------
                 W.P (C) No.14980 of 2017
           ---------------------------
             Dated this the 21st day of May, 2024

                           JUDGMENT

The counsel appearing for the 2 nd respondent submitted

that the prayers in this writ petition are infructuous. Hence,

this writ petition is dismissed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE bng