Nasarudeen vs Vijayakumari
2021 Latest Caselaw 14949 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
          THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 15TH DAY OF JULY 2021 / 24TH ASHADHA, 1943
                WP(C) NO. 25624 OF 2012
PETITIONER:

         NASARUDEEN,
         AGED 35 YEARS,
         S/O.ABDUL RASHEED, ROADARIKATHU VEEDU,
         KONNIYYOOR, PERUMKULAM VILLAGE,
         NEDUMANGAD, THIRUVANANTHAPURAM.


         BY ADVS.
         SRI.R.S.KALKURA
         SMT.R.BINDU
         SRI.HARISH GOPINATH
         SRI.M.S.KALESH
         SMT.A.V.PRIYA


RESPONDENTS:

    1    VIJAYAKUMARI,
         D/O.THANKAMMA, MAAMOOTTU MELEPUTHENVEEDU,
         KONNIYOOR, POOVACHAL.P.O, PERUMKULAM VILLAGE,
         NEDUMANGAD, THIRUVANANTHAPURAM-691566.
    2    POOVACHAL GRAMA PANCHAYATH,
         REPRESENTED BY ITS SECRETARY, POOVACHAL.P.O,
         THIRUVANANTHAPURAM-695575.
    3    OMBUDSMAN FOR LOCAL SELF GOVERNMENT
         INSTITUTIONS,
         THIRUVANANTHAPURAM-695581,
         REPRESENTED BY ITS SECRETARY.


         BY ADVS.
         SRI.L.MOHANAN
         SRI.R.T.PRADEEP

     THIS WRIT PETITION (CIVIL) HAVING COME UP       FOR
ADMISSION ON 15.07.2021, THE COURT ON THE SAME       DAY
DELIVERED THE FOLLOWING:
 WP(C) No.25624/2012
                                :2 :




                          JUDGMENT

Dated this the 15th 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 SR