Stojan P.A. vs The District Collector
2021 Latest Caselaw 8250 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR. JUSTICE A.M.BADAR

     WEDNESDAY, THE 10TH DAY OF MARCH 2021 / 19TH PHALGUNA, 1942

                       WP(C).No.18447 OF 2018(E)


PETITIONER/S:

                STOJAN P.A.,AGED 45 YEARS
                S/O.ANTONY, PIDIYATH HOUSE, NENMANIKKARA,
                POST PUDUKKAD, THRISSUR.

                BY ADVS.
                SRI.G.PRABHAKARAN
                SMT.R.PADMAKUMARI

RESPONDENT/S:

        1       THE DISTRICT COLLECTOR, THRISSUR

        2       THE TAHASILDAR, REVENUE RECOVERY, MUKUNNAPURAM TALUK,
                THRISSUR -680 683.

        3       THE VILLAGE OFFICER
                28, NENMANIKKARA, THRISSUR -680 301.

        4       THE REGIONAL TRANSPORT OFFICER CUM THE MOTOR VEHICLES
                TAXATION OFFICER, THRISSUR -680 003.

ADDITION 5      THE STATION HOUSE OFFICER
AL R5           MANNUTHY POLICE STATION, THRISSUR.
                ADDL.R5 IS SUO MOTO IMPLEADED AS PER ORDER DATED
                14.06.2018.




                SMT. POOJA SURENDRAN, GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.18447 OF 2018                  2



                              JUDGMENT

Dated this the 10th day of March 2021

Learned Counsel appearing for the petitioner, on instructions,

submits that the matter is rendered infructuous . The said

submission is recorded. The writ petition is accordingly closed as

infructuous.

Sd/-

                                               A.M.BADAR
ajt                                              JUDGE