M/S Wayanad Metals vs Vengapally Grama Panchayat
2021 Latest Caselaw 13848 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. 4617 OF 2015
PETITIONER :

           M/S WAYANAD METALS,
           REPRESENTED BY ITS MANAGING PARTNER,
           SRI.M.N.DEVIPRASAD, PONNADA, MANIYANGODU P.O.,
           WAYNAD - 673 122.

           BY ADVS.
           SRI.JOHN K.GEORGE
           SRI.P.K.VARGHESE



RESPONDENTS :

    1      VENGAPALLY GRAMA PANCHAYAT
           REPRESENTED BY ITS SECRETARY, MOORIKKAPPU,
           PINANGODE P.O., WAYANAD - 673 121.

    2      THE PRESIDENT,
           VENGAPALLY GRAMA PANCHAYAT, MOORIKKAPPU,
           PINANGODE P.O.,WAYANAD - 673 121.

           BY ADVS.
           SRI.K.JANARDHANA SHENOY
           SRI.ASOK M.CHERIAN
           SRI.ASOK M.CHERIAN
           SRI.R.ROHITH



    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. 4617 OF 2015
                                    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