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Geethanjali K.R vs Tahsildar
2021 Latest Caselaw 3635 Ker

Citation : 2021 Latest Caselaw 3635 Ker
Judgement Date : 1 February, 2021

Kerala High Court
Geethanjali K.R vs Tahsildar on 1 February, 2021
            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    MONDAY, THE 01ST DAY OF FEBRUARY 2021 / 12TH MAGHA,1942

                       WP(C).No.1873 OF 2021(H)


PETITIONER/S:

                GEETHANJALI K.R.,
                AGED 27 YEARS
                D/O K T RAJAN,
                KEEZHETH SWATHI, ST. ANTONY'S ROAD, THYKOODAM,
                VYTTILA P O, ERNAKULAM, KOCHI-682019.

                BY ADVS.
                SRI.BABU JOSEPH KURUVATHAZHA
                SRI.M.G.SREEJITH

RESPONDENT/S:

      1         TAHSILDAR, KANAYANNUR TALUK
                NEAR DISTRICT COURT COMPLEX, PARK AVENUE ROAD,
                ERNAKULAM , KOCHI-682011.

      2         VILLAGE OFFICER
                POONITHURA VILLAGE, POONITHURA P O,
                ERNAKULAM DISTRICT, PIN-682038.


OTHER PRESENT:

                SMT.PRINCY XAVIER, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                             JUDGMENT

Dated this the 1st day of February 2021

Learned counsel for the petitioners submits that the Writ

Petition has become infructuous. Accordingly, the Writ Petition

is dismissed as infructuous.

Sd/-

                                            P.V.ASHA

rkc                                          JUDGE
 

 
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