Essar Projects (India) Limited vs The Vadavucode Puthencruz Grama ...
2024 Latest Caselaw 14701 Ker

Kerala High Court

Essar Projects (India) Limited vs The Vadavucode Puthencruz Grama ... on 31 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
  FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                      WP(C) NO. 5791 OF 2014
PETITIONER:

            ESSAR PROJECTS (INDIA) LIMITED
            REGISTERED OFFICE ESSAR HOUSE, 11, K.K.MARG,
            MAHALKSHMI, MUMBAI - 400 034, INDIA, HAVING
            PROJECT OFFICE AT MRA 75 - MARI ROSE, OLIMUGAL,
            MAVELIPURAM, SEA PORT - AIRPORT ROAD, KAKKANAD,
            ERNAKULAM, KOCHI - 682 030, REPRESENTED BY ITS
            SENIOR MANAGER, (HR & ADMINISTRATION)
            MR AJAYAKUMAR PILLAI
            BY ADVS.
            SRI.SAJI MATHEW
            SRI.DENU JOSEPH

RESPONDENTS:

    1       THE VADAVUCODE PUTHENCRUZ GRAMA PANCHAYATH
            PUTHENCRUZ P.O., ERNAKULAM DISTRICT,
            PIN - 682 308, REPRESENTED BY ITS SECRETARY.
    2       THE SECRETARY
            VADAVUCODE - PUTHENCRUZ GRAMA PANCHAYATH,
            PUTHENCRUZH P.O., ERNAKULAM DISTRICT,
            PIN - 682 308.
    3       MR. BABY JOHN
            ORUPOOPIL HOUSE, KANINADU P.O., ERNAKULAM
            DISTRICT, PIN - 682 310.
     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   31.05.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.5791 of 2014

                                 2




              P.V.KUNHIKRISHNAN, J.
             ------------------------------
              W.P.(C)No. 5791 of 2014
     ----------------------------------------------
       Dated this the 31st day of May, 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 JUDGE DM