Sukumaran vs The Village Officer
2021 Latest Caselaw 22292 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943
                  WP(C) NO. 13559 OF 2011
PETITIONER/S:

          SUKUMARAN
          KANIYAMPARAMBIL VEEDU,KUTTOOR.P.O,
          KUTTOOR,, THIRUVALLA.
          BY ADVS.
          SRI.JOHNSON MANAYANI
          SRI.BENHUR JOSEPH MANAYANI


RESPONDENT/S:

    1     THE VILLAGE OFFICER
          KUTTOOR.P.O,THIRUVALLA TALUK-689106.
    2     KUTTOOR GRAMA PANCHAYATHKUTTOOR.P.O
          THIRUVALLA,REPRESENTED BY ITS SECRETARY-689106.
    3     ABRAHAM ANIYANCHENGELI PALATTH VEEDU
          THUNDIYIL,KUTTOOR.P.O,THIRUVALLA VIA,,
          PATHANAMTHITTA-689106.
    4     THE DISTRICT COLLECTORCOLLECTORATE
          PATHANAMTHITTA-689645.
    5     THE TAHSILDARTHIRUVALLA TALUK
          THIRUVALLA-689106.
    6     STATE OF KERALAREPRESENTED BY ITS
          SECRETARY TO REVENUE AFFAIRS,SECRETARIAT,,
          TRIVANDRUM-695011.
          BY ADVS.
          SRI.GEORGE CHERIAN THIRUVALLA
          SRI.P.HARIDAS
          SMT.S.SIKKY


OTHER PRESENT:
                                         -2-
W.P.(C). No. 13559 of 2011



               SMT.VIDYA KURIAKOSE, GP



        THIS      WRIT       PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION         ON    05.11.2021,     THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                             -3-
W.P.(C). No. 13559 of 2011




                               P.V.KUNHIKRISHNAN, J.
                               ==============================================================


                                W.P.(C) No.13559 of 2011
                     ===================================================================================


                  Dated this the 5th day of November, 2021


                                                JUDGMENT

The learned counsel for the petitioner submitted that the

prayers in this writ petition are infructuous.

Therefore, the writ petition is dismissed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE das