Justin Sebastian vs The Chirakadavu Grama Panchayat
2021 Latest Caselaw 16163 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     TUESDAY, THE 3RD DAY OF AUGUST 2021 / 12TH SRAVANA, 1943
                        WP(C) NO. 10892 OF 2013
PETITIONER/S:

          JUSTIN SEBASTIAN
          NEDUMTHAKADIYEL (VADAKKETHAKADIYEL),
          KOORALI P.O., KOTTAYAM DISTRICT.

          BY ADV SRI.LIJI.J.VADAKEDOM



RESPONDENT/S:

    1     THE CHIRAKADAVU GRAMA PANCHAYAT
          REP.BY ITS SECRETARY, OFFICE OF THE CHIRAKADAVU GRAMA
          PANCHAYAT, PONKUNNAM P.O., KOTTAYAM DISTRICT - 686 513.

    2     THE SECRETARY
          OFFICE OF CHIRAKADAVU GRAMA PANCHAYAT, PONKUNNAM P.O.,
          KOTTAYAM DISTRICT - 686 513.

    3     VARKEY GEORGE SO.VARKEY
          CHERIPURATHU HOUSE, ELANGULAM VILLAGE, ELANGULAM KARA,
          KANJIRAPPALLY TALUK, KOORALI P.O.,
          KOTTAYAM DISTRICT - 686 522.

          BY ADVS.
          SRI.ALEX.M.SCARIA
          SRI.D.KISHORE




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 10892 OF 2013                  ..2..




                           JUDGMENT

The learned Counsel for the petitioner submits that

the writ petition has become infructuous. Accordingly,

the writ petition is dismissed as infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB/03/08/2021

//true copy //

P.A To Judge