M.Junaitha vs State Of Kerala
2021 Latest Caselaw 4572 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

              THE HONOURABLE MR.JUSTICE N.NAGARESH

  MONDAY, THE 08TH DAY OF FEBRUARY 2021/19TH MAGHA,1942

                   WP(C).No.27204 OF 2012(A)


PETITIONER:

              M.JUNAITHA,
              AGED 37 YEARS,
              W/O. SHAJAHAN,
              MUTHOTTUKUNNIL VEEDU,
              TC NO.19/1344,
              TAMALAM, PUJAPPURA P.O.,
              THIRUVANANTHAPURAM.

              BY ADVS.
              SRI.BABU KARUKAPADATH
              SRI. RAHUL KANDAMPULLY
              SRI.P.G.PRAMOD
              SMT.M.A.VAHEEDA BABU

RESPONDENTS:

     1        STATE OF KERALA,
              REP. BY CHIEF SECRETARY,
              GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM-695001.

     2        SAINULABDEEN,
              FATHER'S NAME AND AGE NOT KNOWN TO THE
              PETITIONER,
              MUKKUMTHALAVILAKATHU VEEDU,
              KUNJALUMMOODU,
              KARAMANA,
              THIRUVANANTHAPURAM-695001.

     3        SIDHIQUI BEEVI,
              W/O.SHAMSUDDIN,
              AGE NOT KNOWN TO THE PETITIONER,
              TC 19/1285 KATTUVILAKOM,
              KUNJALUMMOODU,
              KARAMANA,
              THIRUVANANTHAPURAM-695001.
 WP(C) No.27204/2012
                             :2 :


       4      SHAMSUDDIN,
              FATHER'S NAME AND AGE NOT KNOWN TO THE
              PETITIONER, TC 19/1285, KATTUVILAKOM,
              KUNJALUMMOODU,
              KARAMANA,
              THIRUVANANTHAPURAM-695001

       5      REVENUE DIVISIONAL OFFICER,
              CIVIL STATION,
              THIRUVANANTHAPURAM-695001.

              R1 BY GOVERNMENT PLEADER SMT.DEEPA NARAYANAN
              R2 BY ADV. SRI.K.S.ARUN KUMAR
              R3-4 BY ADV. SMT.T.V.ANITHA
              R3-4 BY ADV. SRI.M.S.DILEEP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 08.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) No.27204/2012
                                :3 :




                        JUDGMENT

~~~~~~~~~

Dated this the 8th day of February, 2021

In view of the judgment dated 08.02.2021 in W.P.

(C) No.27928/2017, the cause of action in this writ petition

does not survive. This writ petition is accordingly dismissed

as infructuous.

Sd/-

N. NAGARESH, JUDGE

aks/08.02.2021