Thresiamma Joseph vs Madappally Grama Panchayath
2021 Latest Caselaw 12483 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE SATHISH NINAN
     TUESDAY, THE 18TH DAY OF MAY 2021 / 1ST VAISAKHA, 1943
                      WP(C) NO 10284 OF 2021
PETITIONER:


1.         THRESIAMMA JOSEPH, AGED 45 YEARS,
           D/O. JOSEPH, CHETHIPPUZHA (H) MAMMOODU P.O,
           MADAPPALLY , CHANGANASSERY, KOTTAYAM DISTRICT.

      BY ADV. SRI. K.V.ANIL KUMAR

RESPONDENTS:


1.         MADAPPALLY GRAMA PANCHAYATH
           MAMMOODU P.O, KOTTAYAM DISTRICT, PIN 686 536
           REPRESENTED BY ITS SECRETARY

2.         THE SECRETARY,
           MADAPPALLY GRAMA PANCHAYATH, MAMMOODU P.O,
           KOTTAYAM DISTRICT PIN 686 536.

     BY ADV. SRI. LAL GEORGE




THIS WRIT PETITION CIVIL HAVING BEEN FINALLY HEARD ON
18.05.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING :
                    SATHISH NINAN, J.
           ==================
              W. P. (C) No.10284 of 2021
           ==================
           Dated this the 18th day of May, 2021

                      JUDGMENT

It is submitted by the learned counsel for the

petitioner that pending the writ petition orders

have been passed on the application in question.

The writ petition is accordingly dismissed as

infructuous.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge