Eldo K.Thomas vs State Of Kerala
2021 Latest Caselaw 2996 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

     THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

  WEDNESDAY, THE 27TH DAY OF JANUARY 2021 / 7TH MAGHA, 1942

                     WP(C).No.27195 OF 2020(Y)


PETITIONER:

               ELDO K.THOMAS
               AGED 65 YEARS
               S/O.THOMAS, KOUNGUMPILLIL HOUSE, CHELAD P.O.,
               KOTHAMANGALAM.

               BY ADVS.
               SRI.ALEXANDER JOSEPH
               SMT.TERESA C. JOSEPH

RESPONDENTS:

      1        STATE OF KERALA
               REP. BY SECRETARY TO GOVERNMENT, DEPARTMENT OF
               REVENUE, STATE SECRETARIAT, TRIVANDRUM-695001.

      2        THE DISTRICT COLLECTOR,
               KAKKANAD, ERNAKULAM-682030.

      3        THE REVENUE DIVISIONAL OFFICER,
               MUVATTUPUZHA-686661.

      4        THE TAHASILDAR,
               KOTHAMANGALAM-686691.

      5        THE VILLAGE OFFICER,
               PINDIMANA VILLAGE, PINDIMANA P.O., KOTHAMANGALAM-
               686692.


               BY GOVERNMENT PLEADER SRI.PAUL ABRAHAM VAKKANAL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 27.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                      :2:
W.P(C).No.27195 of 2020




                               JUDGMENT

The learned counsel for the petitioner submits that the relief

sought for in the Writ Petition has already been granted. The writ

petition, is therefore, closed as infructuous.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns/27.01.2021