K.Gangadharan vs Secretary, Keezhoor Chavassery ...
2021 Latest Caselaw 13838 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. 10617 OF 2015


PETITIONER :

           K.GANGADHARAN,
           AGED 70 YEARS,
           S/O.CHATHU VIDYAR, PROPRIETOR,
           HOTEL ANNAPOORNA, IRITTY P.O,
           PIN - 670 703, IRITTY TALUK.

           BY ADVS.
           SRI.K.V.PAVITHRAN
           SRI.JAYANANDAN MADAYI PUTHIYAVEETTIL
           SRI.P.SAJU


RESPONDENTS :


    1      SECRETARY, KEEZHOOR CHAVASSERY GRAMA PANCHAYATH
           PIN 670 703, P.O PUNNAD,
           IRITTY TALUK.

    2      KANNIYATH DIVAKARAN,
           S/O.RAMUNNI (LATE), RETD. TEACHER,
           KEEZHOOR AMSOM DESOM P.O IRITTY,
           PIN - 670 703,
           IRITTY TALUK.

    3      KEEZHOOR CHAVASERY GRAMA PANCHAYATH,
           PIN - 670 703, P.O PUNNAD,
           IRITTY TALUK, REP.BY ITS SECRETARY.

           BY ADVS.
           SRI.CIBI THOMAS
           SRI.P.NARAYANAN
           SRI.P.NARAYANAN

           R2 BY ADV.SHEEBA P.,



    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. 10617 OF 2015
                                       2




                                JUDGMENT

It is submitted by the learned counsel for the 2 nd respondent

that the matter has become infructuous, since the parties have entered

into a mediation agreement.

In such circumstances since the matter has become

infructuous, this writ petition is dismissed as infructuous. However,

liberty is left open to the petitioner in case the cause of action survives.

Sd/-

BECHU KURIAN THOMAS, JUDGE

RKM