R.Vidhyananda Pai vs The District Collector
2021 Latest Caselaw 3395 Ker

WP(C).No.28878 OF 2020(H)
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            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

     FRIDAY, THE 29TH DAY OF JANUARY 2021 / 9TH MAGHA, 1942

                      WP(C).No.28878 OF 2020(H)


PETITIONER/S:

                R.VIDHYANANDA PAI
                AGED 56 YEARS
                S/O. RAMAKANTHA PAI, 44/2581, ASWATHI, SOUTH
                JANATHA ROAD, PIPE LINE JUNCTION, KARANAKODAM,
                PALARIVATTOM P.O.

                BY ADVS.
                SRI.B.KRISHNA MANI
                SMT.N.V.SANDHYA
                SMT.DHANUJA M.S

RESPONDENT/S:

      1         THE DISTRICT COLLECTOR,
                ERNAKULAM-682030.

      2         THE REVENUE DIVISIONAL OFFICER
                ERNAKULAM-682001.

      3         THE VILLAGE OFFICER,
                POONITHURA VILLAGE, VYTTILA, ERNAKULAM-682038.

      4         THE SECRETARY,
                KOCHI MUNICIPAL CORPORATION, PARK AVENUE,
                ERNAKULAM-682011.

      5         THE HEALTH INSPECTOR,
                KOCHI MUNICIPAL CORPORATION, ANCHUMANA, EDAPPALLY
                CIRCLE, ANCHUMANA, ERNAKULAM-682028.

      6         THE SUB INSPECTOR OF POLICE,
                PALARIVATTOM POLICE STATION, PALARIVATTOM,
                ERNAKULAM.

      7         THOMAS,
                BENJARA GARDENS, SOUTH JANATHA ROAD, PIPE LINE
                JUNCTION, KARANAMKODAM, PALARIVATTOM POST,
                ERNAKULAM-682025.
 WP(C).No.28878 OF 2020(H)
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             R4-5 BY ADV. SRI.S.SUDHISH KUMAR

OTHER PRESENT:

             SMT.VINITHA.B,SRI.S.SUDHEESH KUMAR,SC

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.28878 OF 2020(H)
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                            JUDGMENT

Dated this the 29th day of January 2021

Learned counsel for the petitioner submits that the Writ

Petition has become infructuous. Accordingly, the Writ Petition

is dismissed as infructuous.

Sd/-

                                           P.V.ASHA

rkc                                         JUDGE