Mathew Joseph vs State Of Kerala
2021 Latest Caselaw 21243 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                 THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

          FRIDAY, THE 22ND DAY OF OCTOBER 2021 / 30TH ASWINA, 1943

                             WP(C) NO. 10476 OF 2018

PETITIONER:

               MATHEW JOSEPH,
               AGED 70 YEARS,
               CHAMAKKALAYIL HOUSE,
               EDAVETTY P.O., THODUPUZHA.
               BY ADVS.
               SRI.SUJITH MATHEW JOSE
               SRI.JOBY JOSEPH


RESPONDENTS:

     1         STATE OF KERALA
               REPRESENTED BY THE SECRETARY TO GOVERNMENT,
               LOCAL SELF GOVERNMENT DEPARTMENT,
               GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695 001.
     2         THE THODUPUZHA MUNICIPALITY
               REPRESENTED BY ITS SECRETARY,
               MUNICIPAL OFFICE, THODUPUZHA P.O.,
               IDUKKI DISTRICT, PIN-685584.
     3         THE SECRETARY
               THODUPUZHA MUNICIPALITY,
               MUNICIPAL OFFICE,
               THODUPUZHA P.O.,
               IDUKKI DISTRICT, PIN-685584.
               BY ADV SRI.UNNIKRISHNAN V.ALAPPATT, SC, THODUPUZHA MUNICIPALITY



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 22.10.2021, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 10476 OF 2018
                                         2



                        BECHU KURIAN THOMAS, J
                       ===========================
                            W.P.(C) No.10476 of 2018
                         ---------------------------------------
                   Dated this the 22 nd day of October, 2021

                                   JUDGMENT

The learned counsel for the petitioner submits that

the matter has become infructuous. Accordingly, the

writ petition is dismissed as infructuous.

Sd/-

BECHU KURIAN THOMAS, JUDGE AMV/25/10//2021