Reji Chacko vs The District Collector
2021 Latest Caselaw 5303 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     FRIDAY, THE 12TH DAY OF FEBRUARY 2021 / 23RD MAGHA,1942

                      WP(C).No.12965 OF 2011(U)


PETITIONERS:

      1        REJI CHACKO, AGED 37 YEARS,
               S/O.K.L.CHACKO, RESIDING AT MADUCKAYIL HOUSE,,
               PUNNATHURA WEST.P.O., EATTUMANOOR,,
               KOTTAYAM DISTRICT.

      2        ROY GEORGE, AGED 42 YEARS
               S/O.GEORGE, RESIDING AT VETTIKKATTUTHADATHIL
               HOUSE, KURUPANTHARA.P.O., MEENACHIL TALUK,, KOTTAYAM
               DISTRICT.

               BY ADV. SRI.AJEESH S.BRITE


RESPONDENTS:

      1        THE DISTRICT COLLECTOR
               COLLECTORATE, KOTTAYAM 678 001

      2        STATE OF KERALA, REPRESENTED BY THE
               ADDITIONAL CHIEF SECRETARY,,
               DEPARTMENT OF HOME AFFAIRS,
               GOVT.SECRETARIAT,, THIRUVANANTHAPURAM.

               SR.GP - SRI. P.M.MANOJ
               SRI.SUNIL KUMAR KURIAKOSE

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
12.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 12965/11
                               2




                           JUDGMENT

It is submitted by the learned counsel

for the petitioners that this writ petition

has become infructuous by efflux of time and

that he is not pressing the same. This writ

petition is, therefore, closed as having

become infructuous.

Sd/-

                                   DEVAN RAMACHANDRAN
       RR                                JUDGE