Sathikumar vs Parassala Grama Panchayat
2021 Latest Caselaw 10901 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR

                                   &

                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

     WEDNESDAY, THE 31ST DAY OF MARCH 2021 / 10TH CHAITHRA, 1943

                           W.A.No.501 OF 2021

  AGAINST THE JUDGMENT IN WP(C) 1207/2020(A) OF HIGH COURT OF KERALA
                            DATED 16.1.2020


APPELLANT:

               SATHIKUMAR, AGED 46 YEARS
               AKHIL HOUSE, NADUVANVILA, PARASSALA, THIRUVANANTHAPURAM

               BY ADV. SRI.K.MOHANAKANNAN

RESPONDENTS:

       1       PARASSALA GRAMA PANCHAYAT
               PARASSALA VELLARADA ROAD, PARASSALA, KERALA 695 502
               REPRESENTED BY ITS SECRETARY, THIRUVANANTHAPURAM 695 502

       2       THE SECRETARY,
               PARASSALA GRAMA PANCHAYAT, PARASSALA VELLARADA RD,
               PARASSALA, KERALA 695 502

       3       RAJU
               MOTHIRAMMADAKKI HOUSE, NADUVANVILA, PARASSALA,
               THIRUVANANTHAPURAM 695 502


               ADV. NEEMA(SC)

     THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 31.03.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.A.No.501 OF 2021
                                      :: 2 ::


                                  JUDGMENT

Dated this the 31st day of March, 2021

S.MANIKUMAR, C.J.

Instant writ appeal is filed challenging the judgment in W.P.

(C)No.1207/2020 dated 16.1.2020. Appellant is the petitioner in W.P.

(C)No.1207/2020. The writ petition was filed for implementation of Exts.P2

and P3 and for other incidental reliefs.

2. On this day, when the matter came up for hearing, learned counsel

for the appellant submitted that the orders have been implemented.

Therefore, nothing further survives in this writ appeal to be adjudicated.

Hence, learned counsel for the appellant sought for a direction to close the

writ appeal.

In view of the above, writ appeal is closed.

SD/-

S.MANIKUMAR CHIEF JUSTICE

SD/-

SHAJI P. CHALY JUDGE jes