B.Balachandran vs Panchayath Deputy Director
2021 Latest Caselaw 14163 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
   WEDNESDAY, THE 7TH DAY OF JULY 2021/16TH ASHADHA, 1943
                      WP(C) NO. 4129 OF 2013


PETITIONER:

         B.BALACHANDRAN, S/O.BALAKRISHNAN,
         KRISHNA BHAVAN, PURAKKADU P.O.,
         AMBALAPUZHA, ALAPPUZHA DISTRICT.

         BY ADVS.
         SRI.H.BADARUDDIN
         SMT.B.SHAMEERA


RESPONDENTS:

    1    PANCHAYATH DEPUTY DIRECTOR,
         ALAPPUZHA-688 001.

    2    SECRETARY,
         PURAKKADU GRAMA PANCHAYATH,
         PURAKKADU P.O., AMBALAPUZHA,
         ALAPPUZHA DISTRICT-688 551.

         BY    ADVS.
         R1    GOVERNMENT PLEADER SRI.MANU RAJ
         R2    SMT.BHAVANA VELAYUDHAN
         R2    SRI.S.SANAL KUMAR
         R2    SMT.T.J.SEEMA

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 07.07.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) No.4129/2013

                                     2




                             JUDGMENT

Dated this the 7th day of July, 2021

The learned counsel for the petitioner submits that due

to subsequent events, the writ petition has become

infructuous.

Accordingly, the writ petition is dismissed as

infructuous.

Sd/-

N. NAGARESH JUDGE ncd/07.07.2021