Sosamma vs State Of Kerala
2021 Latest Caselaw 15438 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     THURSDAY, THE 22ND DAY OF JULY 2021 / 31ST ASHADHA, 1943
                         WP(C) NO. 2449 OF 2011
PETITIONER/S:

    1     SOSAMMA, W/O PAILY, AGED 66 YEARS
          KOCHERIL HOUSE, ADIMALI, MANNANKANDOM VILLAGE,,
          IDUKKI DISTRICT.

    2     BENZ PAUL, S/O.PAILY, AGED 50 YEARS
          KOCHERIL HOUSE, ADIMALI,
          MANNANKANDOM VILLAGE,, IDUKKI DISTRICT.

          BY ADV SRI.S.JIJI


RESPONDENT/S:

    1     STATE OF KERALA
          REP. BY THE CHIEF SECRETARY, SECRETARIAT,
          THIRUVANANTHAPURAM,, PIN 695 001.

    2     THE DISTRICT COLLECTOR IDUKKI-685 603.

    3     THE REVENUE DIVISIONAL OFFICER
          (SUB COLLECTOR), DEVIKULAM- 685 613.

    4     THE TAHSILDAR DEVIKULAM-685 613.

    5     THE DIVISIONAL FOREST OFFICER
          DFO OFFICE, MARAYUR-685 620.

    6     THE VILLAGE OFFICER, VATTAVADA
          KOVILOOR P.O., IDUKKI DISTRICT-685 615.

    7     THE HINDUSTAN NEWSPRINT LIMITED
          VELOOR, KOTTAYAM DISTRICT,
          REPRESENTED BY ITS, MANAGING DIRECTOR.

          BY ADVS.
          SRI.V.KRISHNA MENON
          SRI.E.K.MADHAVAN
          SMT.P.VIJAYAMMA
 WP(C) NO. 2449 OF 2011         ..2..



OTHER PRESENT:

          SRI. RENIL ANTO KANDAMKULATHY- SR.GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 2449 OF 2011          ..3..



                            JUDGMENT

The learned counsel for the petitioners submits that the writ

petition has become infructuous. Accordingly, the writ petition is

dismissed as infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

spc/