Hema.S.Raj vs The Govt.Of Kerala
2021 Latest Caselaw 20568 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
  FRIDAY, THE 1ST DAY OF OCTOBER 2021 / 9TH ASWINA, 1943
                        WP(C) NO. 19942 OF 2019
PETITIONER:

               HEMA.S.RAJ, AGED 27 YEARS
               D/O.RAJU, ASWATHY, PUNNAKULAM, K.S.PURAM P.O.,
               KARUNAGAPPALLY, KOLLAM DISTRICT, PIN-695 0544.

               BY ADVS.
               BINU GEORGE
               HEMALATHA


RESPONDENTS:

    1          THE GOVT.OF KERALA
               REPRESENTED ADDITIONAL CHIEF SECRETARY, FINANCE
               DEPARTMENT, THIRUVANANTHAPURAM-695 001.

    2          DEPUTY THASILDAR(R.R.),
               OFFICE OF REVENUE RECOVERY TALUK OFFICE,
               KARUNAGAPPALLY, KOLLAM, PIN-690 518.

    3          VILLAGE OFFICER, ADINADU VILLAGE OFFICE,
               KARUNAGAPPALY, KOLLAM, PIN-690 542.

    4          DISTRICT COLLECTOR, KOLLAM,
               CIVIL STATION, KOLLAM, PIN-691 013.

    5          CATHOLIC SYRIAN BANK,
               REPRESENTED BY ITS SENIOR MANAGER, PUTHIYAKAVU
               BRANCH, K.S,PURAM P.O., KARUNAGAPPALLY, KOLLAM,
               PIN-690 544.

               BY SR. GOVERNMENT PLEADER SMT. B. VINITHA
               SMT.LATHA ANAND


        THIS     WRIT   PETITION   (CIVIL)   HAVING    COME    UP    FOR
ADMISSION       ON   01.10.2021,   THE    COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 19942 OF 2019

                                     ..2..




                      W.P.(C) No.19942 of 2019
                -----------------------------------------------


                                JUDGMENT

The learned counsel for the petitioner submits that

the writ petition has become infructuous. In the light of the

submission made by the learned counsel for the petitioner, this

writ petition is dismissed as infructuous.

Sd/-

P.B.SURESH KUMAR, JUDGE

ds 01.10.2021