John Varghese vs The Tahsildar & Others
2021 Latest Caselaw 21789 Ker

WP(C) NO. 26027 OF 2011                  1



                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  TUESDAY, THE 2ND DAY OF NOVEMBER 2021 / 11TH KARTHIKA, 1943
                            WP(C) NO. 26027 OF 2011
PETITIONER/S:

               JOHN VARGHESE
               AGED 72 YEARS, PATTASSERIL, PULIKAL KAVALA,,
               VAZHOOR, KOTTAYAM DISTRICT.

              BY ADVS.
              SRI.JOBY JACOB PULICKEKUDY
              SRI.ANIL GEORGE
              SRI.K.S.SUMEESH



RESPONDENT/S:

      1        THE TAHSILDAR
               CHANGANASSERY TALUK, KOTTAYAM DISTRICT. 686 101

      2        THE VILLAGE OFFICER
               VAZHOOR VILLAGE, KOTTAYAM DISTRICT. 686 504

      3        VAZHOOR GRAMA PANCHAYATH
               VAZHOOR, KOTTAYAM DISTRICT, REP. BY, ITS SECRETARY.
               686 504


OTHER PRESENT:

               SMT.VIDYA KURIAKOSE, GP




       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   02.11.2021,          THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 26027 OF 2011            2




                       P.V.KUNHIKRISHNAN, J
                 --------------------------------------------
                     W.P.(C.) No.26027 of 2011
                    --------------------------------------
             Dated this the 2nd day of November, 2021


                              JUDGMENT

The counsel for the petitioner submitted that the prayers

in the writ petition are infructuous.

Therefore, this writ petition is dismissed as infructuous.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS