George M.I vs The District Collector
2021 Latest Caselaw 13640 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943
                       WP(C) NO. 3800 OF 2013
PETITIONER:

          GEORGE M.I.
          AGED 64 YEARS
          S/O. ISSAC, MAVUNGAL HOUSE, KALLAMALA.P.O.,
          MANNARKKAD VIA, PALAKKAD DISTRICT.
          BY ADVS.
          SRI.SAJAN VARGHEESE K.
          SRI.LIJU. M.P


RESPONDENTS:

    1     THE DISTRICT COLLECTOR
          PALAKKAD - 678001
    2     THE TAHSILDAR
          MANNARKKAD TALUK, PALAKKAD - 678001
    *3    THE VILLAGE OFFICER
          AGALI VILLAGE, MANNARKKAD TALUK, PALAKKAD DISTRICT -
          678001.
          (R3 DELETED AND SUBSTITUTED AS PER ORDER DATED
          31.05.2013 IN IA NO.7237/2013)
          R3:     THE VILLAGE OFFICER, KALLAMALA VILLAGE,
          MANNARKKAD TALUK, PALAKKAD DISTRICT


          BY SMT.MABLE.C.KURIAN, GP


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 3800 OF 2013
                                     2




                      P.V.KUNHIKRISHNAN, J.
                        -------------------------------
                       W.P.(C).No.3800 of 2013
                ----------------------------------------------
               Dated this the 01st day of July, 2021


                              JUDGMENT

The Government Pleader submitted that tax is accepted

from the petitioner till 2021.

In the light of the above submission it seems that the writ

petition is infructuous. Hence this writ petition is dismissed as

infructuous.

Sd/-

                                                 P.V.KUNHIKRISHNAN
JV                                                     JUDGE