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Biju V.R @ Biju Vaishyanparambil vs The Secretary, Kattappana ...
2024 Latest Caselaw 12926 Ker

Citation : 2024 Latest Caselaw 12926 Ker
Judgement Date : 22 May, 2024

Kerala High Court

Biju V.R @ Biju Vaishyanparambil vs The Secretary, Kattappana ... on 22 May, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
     WEDNESDAY, THE 22ND DAY OF MAY 2024 / 1ST JYAISHTA, 1946
                        WP(C) NO. 13490 OF 2024
PETITIONER:

          BIJU V.R @ BIJU VAISHYANPARAMBIL,
          AGED 48 YEARS
          S/O RAJAPPAN, VAISHYANPARAMBIL HOUSE,
          PRAKASH P.O, THANKAMONY, IDUKKI, PIN - 685609
          BY ADV JOMY K. JOSE


RESPONDENTS:

    1     THE SECRETARY, KATTAPPANA MUNICIPALITY,
          KATTAPPANA MUNICIPALITY, KATTAPPANA P.O,
          IDUKKI DISTRICT, PIN - 685508

    2     KATTAPPANA MUNICIPALITY,
          REPRESENTED BY ITS SECRETARY, KATTAPPANA P.O,
          IDUKKI DISTRICT, PIN - 685508

    3     KERALA STATE POLLUTION CONTROL BOARD
          REPRESENTED BY ITS ENVIRONMENTAL ENGINEER,
          DISTRICT OFFICE, IDUKKI, ESSAREN BUILDINGS,
          AANAKOODU JUNCTION, THODUPUZHA,
          IDUKKI, PIN - 685584

    4     BABY MATHAI,
          PULLANICKKAL HOUSE, VELLATHOOVAL P.O,
          PANAMKUTTY, IDUKKI, PIN - 685563

          BY ADVS.
          VARGHESE C.KURIAKOSE
          No Advocate
          AMRITHA.J
          KURUVILLA MATHEW
          P.J.JOSE
          VIPIN C. VARGHESE


              SMT. DEVI SHRI R - GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13490 OF 2024
                               2



                MOHAMMED NIAS C.P., J.
         =========================
               W.P.(C.) No. 13490 of 2024
         =========================
          Dated this the 22nd day of May, 2024



                      JUDGMENT

The learned counsel for the petitioner submits that the

matter has become infructuous. Therefore, the writ petition

is dismissed as infructuous.

Sd/-

MOHAMMED NIAS C.P.,

JUDGE LU WP(C) NO. 13490 OF 2024

APPENDIX OF WP(C) 13490/2024

PETITIONER EXHIBITS :

EXHIBIT P1 A TRUE COPY OF THE COMPLAINT SUBMITTED BY THE PETITIONER, POINTING OUT THE DANGEROUS CONDITION OF THE BUILDING DATED 03-02-2024 EXHIBIT P2 A TRUE COPY OF THE JUDGMENT IN W.P.(C) NO. 4843 OF 2024 DATED 07-02-2024 EXHIBIT P3 A TRUE COPY OF THE PHOTOGRAPHS SHOWING THE DILAPIDATED CONDITION OF THE BUILDING EXHIBIT P4 A TRUE COPY OF THE ORDER ISSUED BY THE SECRETARY OF KATTAPPANA MUNICIPALITY DATED 27-03-2024, VIDE NUMBER R3-

EXHIBIT P5 A TRUE COPY OF THE AUCTION NOTICE PUBLISHED BY THE 2ND RESPONDENT, KATTAPPANA MUNICIPALITY, DATED 01-02-

RESPONDENT EXHIBITS :

EXT.R(4)(A) TRUE PHOTOSTAT COPY OF THE BUILDING CERTIFICATE DATED 02.04.2024 EXT.R(4)(B) TRUE PHOTOSTAT COPY OF THE LICENSE ISSUED BY THE LOCAL AUTHORITY ON

02.04.2024

// True Copy // PA To Judge

 
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