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Kerala High Court

Muhammad Nizar vs Pathanamthitta Municipality on 27 October, 2020

Author: P.B.Suresh Kumar

Bench: P.B.Suresh Kumar

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

             THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

    TUESDAY, THE 27TH DAY OF OCTOBER 2020 / 5TH KARTHIKA, 1942

                       WP(C).No.6441 OF 2015(E)

PETITIONERS:

      1        MUHAMMAD NIZAR
               AGED 33 YEARS
               S/O.MUHAMMAD MOIDEEN, ALANKARATHIL HOUSE,
               KULASHEKARAPATHY, PATHANAMTHITTA DISTRICT- 689 645.

      2        MUHAMMAD NISHAD
               AGED 35 YEARS
               S/O.MUHAMMAD MOIDEEN, ALANKARATHIL HOUSE,
               KULASHEKARAPATHY, PATHANAMTHITTA DISTRICT- 689 645

               BY ADV. SRI.V.PHILIP MATHEW

RESPONDENTS:

      1        PATHANAMTHITTA MUNICIPALITY
               PATHANAMTHITTA- 689 964, REPRESENTED BY ITS
               SECRETARY.

      2        MUNICIPAL SECRETARY
               PATHANAMTHITTA MUNICIPALITY, PATHANAMTHITTA- 689 645.

      3        MUHAMMED ALI
               KOCHUPARAMPIL, KULASHEKARAPATHY, PATHANAMTHITTA
               DISTRICT - 689 645.

      ADDL     MUHAMMED KABEER,
      R4       S/O.HAMEED RAWTHER, LAHAM PURAYIDOM,
               NEAR JUMA MAZJID, PATHANAMTHITTA-689645

      ADDL     MUHAMMAD ISMAIL,
      R5       S/O.HAMEED RAWTHER, LAHAM PURAYIDOM,
               NEAR JUMA MAZJID, PATHANAMTHITTA-689645

               ADDL.R4 & R5 ARE IMPLEADED         AS   PER   ORDER   DATED
               17.03.2015 IN I.A 3520/15.

               BY ADV.SRI V.K.SUNIL
               BY ADV.SRI.K.J.MANURAJ, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.10.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.6441 OF 2015(E)

                                          2




                           W.P.(C) No.6441 of 2015
                            ------------------------------


                                JUDGMENT

The learned counsel for the petitioners submits that the writ petition has become infructuous. In the light of the submission made by the learned counsel for the petitioners, this writ petition is dismissed as infructuous.

Sd/-

P.B.SURESH KUMAR Mn JUDGE WP(C).No.6441 OF 2015(E) 3 APPENDIX PETITIONERS EXHIBITS:

EXHIBIT P1 EXT P1- COPY OF THE RE-AUCTION ADVERTISEMENT PUBLISHED BY THE FIRST RESPONDENT MUNICIPALITY IN MALAYALA MANORAMA DAILY DATED 12/03/2014.
EXHIBIT P2 EXT P2 - COPY OF AUCTION/QUOTATION NOTICE DATED 28/01/2015.
EXHIBIT P3 EXT P3- COPY OF RE-AUCTION NOTIFICATION DATED 23/02/2015.
EXHIBIT P4 EXT P4- COPY OF RE-AUCTION NOTIFICATION PUBLISHED IN MALAYALA MANORAMA DAILY DATED 25/02/2015.
//TRUE COPY// PA TO JUDGE