Rajeena A.M vs State Of Kerala
2021 Latest Caselaw 12426 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE T.R.RAVI

    TUESDAY, THE 11TH DAY OF MAY 2021 / 21ST VAISAKHA, 1943

                      WP(C).No.10858 OF 2021(F)


PETITIONER:

               RAJEENA A.M, AGED 41 YEARS
               W/O.NOUSHAD, MEMBER, WARD NO. IV, (MOOLAPEZHU),
               PANGODE GRAMA PANCHAYATH, THIRUVANANTHAPURAM
               695 609, RESIDING AT AJMAL MANZIL, MOOLAPEZHU,
               MOONUMUKKU P. O. PANGODE,
               THIRUVANANTHAPURAM 695 609.

               BY ADV. SRI.B.MOHANLAL

RESPONDENTS:

      1        STATE OF KERALA, REPRESENTED BY THE PRINCIPAL
               SECRETARY TO GOVERNMENT, LOCAL SELF GOVERNMENT
               DEPARTMENT SECRETARIAT, THIRUVANANTHAPURAM 695 001.

      2        THE STATE ELECTION COMMISSION,
               REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE
               COMPLEX, LMS JUNCTION, PALAYAM,
               THIRUVANANTHAPURAM 695 033.

      3        THE RETURNING OFFICER/
               THE DAIRY EXTENSION OFFICER, DIARY DEVELOPMENT
               DEPARTMENT, NEDUMANGAD, THE RETURNING OFFICER,
               ELECTION TO THE PANGODE GRAMA PACHAYATH, PANGODE
               P.O. THIRUVANANTHAPURAM 695 609.

      4        THE PANGODE GRAMA PANCHAYATH,
               REPRESENTED BY ITS SECRETARY, PANGODE P.O.
               THIRUVANANTHAPURAM. 695 609.

      5        SMT. REENA S., MEMBER WARD NO. XII, PANGOD GRAMA
               PANCHAYATH, RESIDING AT AKHILA VILASOM, MYLAMMOODU,
               MYLAMMOODU P.O. PANGODE, THIRUVANANTHAPURAM 695
               609.

               R2 BY ADV. SRI.DEEPU LAL MOHAN

               SMT.MABLE C KURIEN, GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.05.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.10858 OF 2021(F)              2




                              JUDGMENT

Dated this the 11th day of May 2021

Learned counsel for the petitioner submits that the writ petition

has become infructuous.

The writ petition is accordingly dismissed as infructuous.

Sd/--

T.R.RAVI

JUDGE

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