Nygil Thomas vs The Land Revenue Commissioner
2021 Latest Caselaw 14746 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 14TH DAY OF JULY 2021 / 23RD ASHADHA, 1943
                       WP(C) NO. 15617 OF 2012
PETITIONER:

               NYGIL THOMAS
               AGED 33 YEARS
               S/O.THOMAS, NEDIYAKALAYIL HOUSE,
               VAGAMON, IDUKKI DISTRICT.

               BY ADVS.
               SRI.T.A.UNNIKRISHNAN
               SRI.K.S.PRAVEEN



RESPONDENTS:

    1          THE LAND REVENUE COMMISSIONER
               GOVERNMENT OF KERALA, THIRUVANANTHAPURAMPIN 695
               001.

    2          THE DISTRICT COLLECTOR
               IDUKKI DISTRICT PIN 685 531.

    3          THE TAHSILDAR
               PEERMEDU, IDUKKI DISTRICT. PIN 685 603.

               SMT.SHEEJA.C.S., GP




        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   14.07.2021,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 15617 OF 2012        2

                 P.V.KUNHIKRISHNAN, J.
                   -------------------------------
                W.P.(C).No.15617 of 2012
           ----------------------------------------------
          Dated this the 14th day of July, 2021


                          JUDGMENT

Learned counsel for the petitioner submits

that the writ petition has become infructuous.

Hence, the writ petition is dismissed as

infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE