Swamy Gauda Padanathapuri vs District Collector & Others
2021 Latest Caselaw 22053 Ker

WP(C) NO. 4473 OF 2011                 1



                     IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                   THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

          WEDNESDAY, THE 3RD DAY OF NOVEMBER 2021 / 12TH KARTHIKA, 1943

                              WP(C) NO. 4473 OF 2011

PETITIONER/S:

              SWAMY GAUDA PADANATHAPURI
              AGED 62 YEARS, S/O.KUNJURAMAN PILLAI,, SREE VIVEKANANDA YOGA
              VETHANTHA ASRAMAM,, VIVEKANANDAPURAM, PACHA PO,,
              THIRUVANANTHAPURAM DISTRICT.

              BY ADVS.
              SRI.K.MADHUSOODHANAN NAIR
              SRI.K.N.RADHAKRISHNANTHIRUVALLA


RESPONDENT/S:
     1      DISTRICT COLLECTOR
            THIRUVANANTHAPURAM.695001

      2       DISTRICT MEDICAL OFFICER
              THIRUVANANTHAPURAM.695001

      3       NANNIYODU GRAMA PANCHAYATH
              REP BY THE SECRETARY, NANNIYODU GRAMA PANCHAYATH, NANNIYODU
              PO.695562

      4       SANAL KUMARMANAGER
              S.K.D HIGH SCHOOL,VIVEKANANDAPURAM,, PACHA
              PO,THIRUVANANTHAPURAM.695562

              BY ADVS.
              SRI.M.AJAY IRUMPANAM
              SRI.HARISH GOPINATH
              SRI.R.S.KALKURA
              SRI.M.S.KALESH
              SRI.V.VINAY MENON


OTHER PRESENT:

              SMT.RASHMI.K.M, SR.GP

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION                ON
03.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 4473 OF 2011              2




                       P.V.KUNHIKRISHNAN, J
                 --------------------------------------------
                     W.P.(C.) No.4473 of 2011
                    --------------------------------------
             Dated this the 6th day of November, 2021


                              JUDGMENT

When this writ petition came up for consideration, there

is no representation for the petitioner. The learned

Government Pleader submitted that it seems that the prayers

in the writ petition itself are infructuous.

Therefore, this writ petition is dismissed as infructuous.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS