P.P. Abdul Azeez vs Thalassery Municipality Represented By Its Secretary,Thalassery.670 101

Shaji P.Chaly, J

This writ petition is filed by the petitioners seeking the following reliefs :-

"i) To call for all records relating to this case and peruse the same.

ii) To issue a Writ of Certiorari or such other appropriate Writ, Order of direction quashing Exhibits P16 & P17.

iii) To declare by the issuance of appropriate Writ, Order of direction that Exts.P3 and P8 are perfectly legal and that the report submitted by the 4th respondent that the Kerala Municipality Building Rules 1999 are to be applied for considering the application of the petitioners for occupancy certificate of the Petitioners' as per Exts.P1, P2 an P6

iv) To issue a Writ of Mandamus or such other appropriate Writ, Order of direction commanding the 2nd and 4th respondents not to interfere with Exts.P3 and P8 after declaring that Exts.P3 and P8 are issued as per the provisions in the Act and in the Rules and as per Exts.P1, P6 and P2."

Today when this matter was taken, the learned counsel appearing for the petitioners submitted that the subject matter of this writ petition has become infructuous. Therefore, the writ petition is dismissed as infructuous.