George Thomas vs The District Registrar (General)
2021 Latest Caselaw 17056 Ker

WP(C) NO. 11287 OF 2021       1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
   THURSDAY, THE 12TH DAY OF AUGUST 2021 / 21ST SRAVANA, 1943
                    WP(C) NO. 11287 OF 2021
PETITIONERS:

    1     GEORGE THOMAS,
          S/O. THOMAS MAMMEN, MANNAMKARA KIZHAKKETHIL,
          KURICHIMUTTOM, KOZHENCHERRY, PATHANAMTHITTA-689 532

    2     SHERLY GEORGE,
          W/O. GEORGE THOMAS, MANNAMKARA KIZHAKKETHIL,
          KURICHIMUTTOM, KOZHENCHERRY, PATHANAMTHITTA-689 532

          BY ADVS.
          SUNIL JACOB JOSE
          SRI.SACHIN JACOB AMBAT



RESPONDENTS:

    1     THE DISTRICT REGISTRAR (GENERAL)
          OFFICE OF THE DISTRICT REGISTRAR (GENERAL),
          KANNANKARA, PATHANAMTHITTA-689 645

    2     THE SUB REGISTRAR,
          SUB REGISTRY OFFICE, ARANMULA, KOZHENCHERRY,
          PATHANAMTHITTA-689 653




          SMT K AMMINIKUTTY, SR GOVERNMENT PLEADER




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11287 OF 2021              2

                                 JUDGMENT

When this matter was taken up, Sri.Sunil Jacob Jose, the learned counsel

appearing for the petitioners submits that the matter has become infructuous.

The said submission is recorded and this writ petition is dismissed as

infructuous.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE sru