Dr. Maya A.G vs State Of Kerala
2021 Latest Caselaw 13814 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
           THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
        FRIDAY, THE 2ND DAY OF JULY 2021 / 11TH ASHADHA, 1943
                        WP(C) NO. 17187 OF 2017


PETITIONER :



           DR. MAYA A.G.,
           AGED 46 YEARS,
           W/O. VIGIL BOSE, RESIDING AT FLAT NO. 8,
           2ND FLOOR, MERIDIAN CASTLE, ST. SEBASTIAN ROAD,
           ERNAKULAM, KOCHI - 682 019.

           BY ADVS.
           SRI.RAJU JOSEPH
           SRI.PRADEESH CHACKO



RESPONDENTS :

    1      STATE OF KERALA
           REPRESENTED BY THE SECRETARY, DEPARTMENT OF LOCAL SELF-
           GOVERNMENT, TRIVANDRUM - 695 001.

    2      THE CHIEF REGISTRAR OF BIRTH AND DEATH REGISTRATION,
           OFFICE OF CHIEF BIRTH AND DEATHS REGISTRAR,
           THIRUVANANTHAPURAM - 695 001.

    3      THE REGISTRAR OF BIRTH AND DEATH REGISTRATION,
           ALAPPUZHA MUNICIPALITY, MUNICIPAL OFFICE,
           ALAPPUZHA.

           BY ADV SRI.AZAD BABU, SC, ALAPPUZHA MUNICIPALITY



    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17187 OF 2017
                                    2



                              JUDGMENT

The learned counsel for the petitioner submitted that the

matter has become infructuous.

Accordingly, the writ petition is dismissed as infructuous.

Sd/-

BECHU KURIAN THOMAS, JUDGE

RKM