Jaseer Ahammed vs The Kerala Coastal Zone Management ...
2024 Latest Caselaw 13562 Ker

Kerala High Court

Jaseer Ahammed vs The Kerala Coastal Zone Management ... on 24 May, 2024

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MR. JUSTICE EASWARAN S.
     FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                     WP(C) NO. 12533 OF 2018
PETITIONER/S:

            JASEER AHAMMED
            AGED 36 YEARS
            S/O. ABDUL MAJEED,KHADEEJAS HOUSE,
            PAZHAYANGADI P.O.,EZHOME VILLAGE,
            KANNUR TALUK,KANNUR DISTRICT.
            BY ADV SRI.P.M.ZIRAJ


RESPONDENT/S:

    1       THE KERALA COASTAL ZONE MANAGEMENT AUTHORITY
            SCIENCE AND TECHNOLOGY DEPARTMENT,SHASTHA BAHAVAN,
            PATTOM,THIRUVANANTHAPURAM - 695 001,
            REPRESENTED BY ITS MEMBER SECRETARY.
    2       EZHOME GRAMA PANCHAYATH
            KANNUR DISTRICT - 670 303,
            REPRESENTED BY ITS SECRETRAY.
    3       THE SECRETARY
            EZHOME GRAMA PANCHAYATH,
            KANNUR DISTRICT - 670 303.
            BY ADVS.
            SRI.M.P.PRAKASH, SC, KCZMA
            SRI.O.V.MANIPRASAD


            SRI. K. M. FAISAL, G. P.



     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   24.05.2024,      THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.C. No.12533 of 2018           2




                         EASWARAN S. , J.
                      -------------------------
                   W.P.C. No.12533 of 2018
                 -----------------------------------
              Dated this the 24th day of May 2024

                            JUDGMENT

When the matter was taken up for consideration, the learned

counsel appearing for the petitioner submitted that this writ petition

has become infructuous.

Recording the aforesaid submission, this writ petition is

dismissed as infructuous.

Sd/-

EASWARAN S. JUDGE NS