Vinod P V vs State Of Kerala
2021 Latest Caselaw 10804 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR. JUSTICE A.M.BADAR

     TUESDAY, THE 30TH DAY OF MARCH 2021 / 9TH CHAITHRA, 1943

                       WP(C).No.19554 OF 2018(T)


PETITIONER/S:

                VINOD P V, AGED 48 YEARS, S/O VASU,
                9/133, PATTATHIL HOUSE,ACHAN KAVALA, KAPPU,
                MADAKKATHANAM PO,MUVATTUPUZHA,
                PIN-686670, ERNAKULAM DISTRICT.

                BY ADVS.
                SRI.A.BALAGOPALAN
                SRI.A.RAJAGOPALAN
                SMT.P.SEENA

RESPONDENT/S:

      1         STATE OF KERALA
                REPRESENTED BY THE SECRETARY,
                SECRETARIAT,THIRUVANANTHAPURAM 695001

      2         THE DISTRICT COLLECTOR, ERNAKULAM DISTRICT,
                COLLECTORATE,KAKKANADU, ERNAKULAM 682 030

      3         THE DEPUTY TAHASILDAR (REVENUE RECOVERY)
                TALUK OFFICE, MUVATTUPUZHA TALUK, ERNAKULAM 686661

      4         THE VILLAGE OFFICER, MANJALLOOR VILLAGE,
                ERNAKULAM.686670

      5         MANJALLOOR GRAMA PANCHAYATH
                MANJALLOOR,, MUVATTUPUZHA TALUK,ERNAKULAM 686670
                REPRESENTED BY ITS SECRETARY.

                R1, R5 BY ADV. SRI.G.BHAGAVAT SINGH



                 SRI. RON BASTIN, GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.19554 OF 2018             2



                              JUDGMENT

Dated this the 30th day of March 2021

Learned counsel appearing for the petitioner, on instructions,

submits that the petition has rendered infructuous by passage of

time. Accepting the said statement, writ petition is closed as

infructuous.

SD/-

                                               A.M.BADAR
ajt                                              JUDGE