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K.Mohanan vs Secretary,Eranholi Grama ...
2021 Latest Caselaw 17780 Ker

Citation : 2021 Latest Caselaw 17780 Ker
Judgement Date : 27 August, 2021

Kerala High Court
K.Mohanan vs Secretary,Eranholi Grama ... on 27 August, 2021
WP(C) NO. 34610 OF 2010            1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
       FRIDAY, THE 27TH DAY OF AUGUST 2021 / 5TH BHADRA, 1943
                          WP(C) NO. 34610 OF 2010
PETITIONER/S:

               K.MOHANAN
               ACE EDUCATIONAL CHARITABLE TRUST,, BABANISH ARCADE,
               LOGANS ROAD,, THALASSERY, KANNUR DISTRICT.

               BY ADVS.
               SRI.M.SASINDRAN
               SRI.A.ARUNKUMAR
               SRI.P.A.JACOB



RESPONDENT/S:

      1        SECRETARY,ERANHOLI GRAMA PANCHAYATH
               PANCHAYATH, ERANHOLI P.O., KANNUR DISTRICT.

      2        THE ERANHOLI GRAMA PANCHAYATH
               ERANHOLI P.O., KANNUR DISTRICT,, REPRESENTED BY ITS
               SECRETARY.

      3        THE DISTRICT COLLECTOR KANNUR.

      4        STATE OF KERALA REPRESENTED BY
               SECRETARY TO GOVERNMENT, SPORTS & YOUTH, WELFARE
               DEPARTMENT, SECRETARIAT,, THIRUVANANTHAPURAM.

      5        THE CIRCUS ACADEMY REPRESENTED BY
               CHAIRMAN (DISTRICT COLLECTOR), CIVIL STATION, KANNUR.

               BY ADV SRI.A.MOHAMED MUSTAQUE
               BY SMT.DEEPA NARAYANAN, SR.GP


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 34610 OF 2010            2




                        P.V.KUNHIKRISHNAN, J
                  --------------------------------------------
                      W.P.(C.) No.34610 of 2010
                     --------------------------------------
               Dated this the 27th day of August, 2021


                               JUDGMENT

The counsel for the petitioner submitted that the prayers

in the writ petition are infructuous.

Therefore, this writ petition is dismissed as infructuous.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS

 
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