Ranjini Manoharan vs Village Officer
2021 Latest Caselaw 18628 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
   WEDNESDAY, THE 8TH DAY OF SEPTEMBER 2021 / 17TH BHADRA, 1943
                        WP(C) NO. 15754 OF 2014
PETITIONER/S:

            RANJINI MANOHARAN
            AGED 54 YEARS
            W/O LATE MANOHARAN, PULLANIKKATTIL HOUSE,
            SANKARAMANGALAM PO, PATTAMBI, PALAKKAD.

            BY ADV SRI.K.I.SAGEER IBRAHIM



RESPONDENT/S:

    1       VILLAGE OFFICER
            VILLAGE OFFICE, PATTAMBI, OTTAPPALAM,
            PALAKKAD DISTRICT - 679 101

    2       DEPUTY TAHASILDHAR REVENUE RECOVERY
            TALUK OFFICE, OTTAPALAM - 679 101

    3       THE OTTAPPALAM PRIMARY CO-OPERATIVE AGRICULTURAL AND
            RURAL DEVELOPMENT BANK LIMITED
            REP BY ITS SECRETARY, OTTAPPALAM 679 101

            BY SRI.K.M.FAISAL, GP


     THIS   WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
08.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15754 OF 2014            ..2..




                      JUDGMENT

The learned Counsel for the petitioner submits

that the matter has become infructuous. Accordingly,

the writ petition is closed as infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB/08/09/2021

//true copy //

P.A to Judge