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C.O. Yacob vs State Of Kerala
2021 Latest Caselaw 22486 Ker

Citation : 2021 Latest Caselaw 22486 Ker
Judgement Date : 9 November, 2021

Kerala High Court
C.O. Yacob vs State Of Kerala on 9 November, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    TUESDAY, THE 9TH DAY OF NOVEMBER 2021 / 18TH KARTHIKA, 1943
                        WP(C) NO. 5257 OF 2011
PETITIONERS:

    1     C.O. YACOB,
          CHENNILATHU PUTHENPURAYIL,
          KODANADU VILLAGE,
          KUNNATHUNADU TALUK.

    2     PHILOMINA W/O.ALEX
          MOOLAKKUNNEL HOUSE,
          PONATTUKARA,
          LALAM VILLAGE,
          MEENACHIL TALUK.

          BY ADVS.
          SRI.V.CHITAMBARESH (SR.)
          SRI.LIJI.J.VADAKEDOM



RESPONDENTS:

    1     THE STATE OF KERALA
          CHIEF SECRETARY,
          GOVERNMENT OF KERALA,
          THIRUVANANTHAPURAM-695 001.

    2     THE DISTRICT COLLECTOR,
          COLLECTORATE, PAINAVU P.O.,
          IDUKKI DISTRICT-685 603.

    3     THE REVENUE DIVISIONAL OFFICER
          (SUB COLLECTOR), DEVIKULAM,
          OFFICE OF THE REVENUE DIVISIONAL OFFICER,
          DEVIKULAM,
          IDUKKI DISTRICT-685 613.

    4     THE TAHSILDAR,
          DEVIKULAM TALUK OFFICE
          DEVIKULAM,
          IDUKKI DISTRICT-685 613.

    5     THE DIVISIONAL FOREST OFFICER,
 WP(C) NO. 5257/2011
                           2

          DFO OFFICE, MARAYOOR,
          IDUKKI DISTRICT-685 620.

   6      THE VILLAGE OFFICER, KOTTAKAMBOOR VILLAGE,
          IDUKKI DISTRICT-685 613.

          SRI.T.P.SAJAN, SPECIAL GP(FOREST)


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 09.11.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 5257/2011
                          3




              P.V.KUNHIKRISHNAN, J
        -------------------------------
             W.P.(C)No.5257 of 2011
       --------------------------------
     Dated this the 09th day of November 2021

                      JUDGMENT

The learned counsel appearing for the

petitioners submitted that the writ petition

has become infructuous.

Therefore, this Writ petition is dismissed

as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

DM

 
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