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Paul Davis vs The Manaloor Grama Panchayath
2021 Latest Caselaw 13676 Ker

Citation : 2021 Latest Caselaw 13676 Ker
Judgement Date : 1 July, 2021

Kerala High Court
Paul Davis vs The Manaloor Grama Panchayath on 1 July, 2021
           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
  THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943
                    WP(C) NO. 2617 OF 2015
PETITIONER:

          PAUL DAVIS
          AGED 50 YEARS, S/O.DAVIS,
          THEYKKANATHU PANDARAVALAPPIL HOUSE,
          KANDASSAMKADAVU P.O,
          THRISSUR DISTRICT.




          BY ADV SRI.T.K.AJITHKUMAR (VALATH)


RESPONDENTS:

    1     THE MANALOOR GRAMA PANCHAYATH
          REPRESENTED BY ITS SECRETARY,
          MANALOOR GRAMA PANCHAYAT,
          KANDASSAMKADAVU P.O, PIN 680 613.
    2     THE SECRERARY
          MANALOOR GRAMA PANCHAYAT,
          KANDASSAMKADAVU P.O, PIN 680 613.




     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 01.07.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C) No.2617/15                   -:2:-




                                JUDGMENT

Dated this the 1st day of July, 2021

Learned counsel for the petitioner submitted that the writ

petition has become infructuous. Accordingly, this writ petition is

dismissed as infructuous.

Sd/-

BECHU KURIAN THOMAS JUDGE vps

/True Copy/ PS to Judge

 
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