Simbrosiya Kardos vs The District Supply Officer
2021 Latest Caselaw 23236 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   WEDNESDAY, THE 24TH DAY OF NOVEMBER 2021 / 3RD AGRAHAYANA, 1943
                         W.P.(C) NO.23925 OF 2013


PETITIONER:

              SIMBROSIYA KARDOS,
              PATTASSERIL,
              KOTTACKUPURAM, KULASEKHARAPURAM,
              CLAPPANA, KARUNAGAPPALLY, KOLLAM.

              BY ADVS.
              SRI.K.KARTHIKEYA PANICKER
              SMT.DAYA K. PANICKER



RESPONDENTS:

     1        THE DISTRICT SUPPLY OFFICER,
              DISTRICT SUPPLY OFFICE,
              KOLLAM-691 013.

     2        TALUK SUPPLY OFFICER,
              TALUK SUPPLY OFFICE, KARUNAGAPPALLY,
              KOLLAM-690 518.

 *ADDL.R3     MRS.SHERLY NETTO,
              PATTASSERIL,
              KOTTACKUPURAM, CLAPPANA P.O., PIN-690 525.

 *ADDL.R4     MRS. SHEELA VARGHESE,
              THADATHIL THEKKATHIL,
              SOORANADU NORTH P.O., SOORANAD,
              KOLLAM.

 *ADDL.R5     MRS. SHYLA RAJAN,
              KOCHAYYATHU,
              ADINAD SOUTH, KALLIKKADAVU P.O.,
              KARUNAGAPPALLY-690 542.
 W.P.(C) NO.23925 OF 2013
                               -2-



 *ADDL.R6 MRS. RODA CARDOZ,
          MATHRUKRIPA,
          KOTTACKUPURAM, CLAPPANA P.O., PIN-690 525.

        *   ADDL. RESPONDENTS 3 TO 6 ARE IMPLEADED AS PER THE
            ORDER DATED 25.10.2013 IN I.A. NO.13350/2013.

   R1&R2    SMT.DEEPA NARAYANAN, SENIOR GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 24.11.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C) NO.23925 OF 2013
                                 -3-

                     P.V.KUNHIKRISHNAN, J.
          --------------------------------------------------
                    W.P.(C) No.23925 of 2013
          --------------------------------------------------
          Dated this the 24th day of November, 2021
          --------------------------------------------------
                            JUDGMENT

The learned counsel for the petitioner submits that the

matter is infructuous. Therefore, this writ petition is dismissed as

infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE bpr