James N.S vs The District Collector
2021 Latest Caselaw 22521 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR. JUSTICE T.R.RAVI
     TUESDAY, THE 9TH DAY OF NOVEMBER 2021 / 18TH KARTHIKA, 1943
                         WP(C) NO. 16123 OF 2020


PETITIONER:

              JAMES N.S.,
              NJAVALLIL HOUSE, ANJIRIPPA,
              VIZHIKKATHODE P.O., KANJIRAPPALLY-686518.

              BY ADVS.
              P.RAMAKRISHNAN
              SMT.PREETHI RAMAKRISHNAN (P-212)
              SRI.T.C.KRISHNA
              SRI.C.ANIL KUMAR
              SMT.ASHA K.SHENOY
              SRI.PRATAP ABRAHAM VARGHESE


RESPONDENTS:

     1        THE DISTRICT COLLECTOR
              IDUKKI, PAINAVU P.O., IDUKKI-685603.

     2        THE SUB COLLECTOR,
              DEVIKULAM, IDUKKI-685613.

     3        THE TAHSILDAR (LR),
              TALUK OFFICE, UDUMBANCHOLA, IDUKKI-685554.

     4        VASANTHA RAMANKUTTY,
              303 B, VRINDAVAN PALACE (RAMA VARAM),
              PALACE ROAD, ROUND SOUTH, THRISSUR-682001.

              BY ADVS. SMT.V.K.HEMA
                       SMT.K.VRINDA VARMA
              SRI.B.S.SYAMANTHAK, GOVT. PLEADER


     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. 16123 OF 2020
                               2




                            JUDGMENT

Learned counsel for the petitioner submits that

the matter has become infructuous.

Hence the writ petition is dismissed as

infructuous.

Sd/-

T.R.RAVI JUDGE

Pn