S.Vamadevan vs Addl. District Magistrate, Tvm. ...
2021 Latest Caselaw 19166 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 MONDAY, THE 13TH DAY OF SEPTEMBER 2021 / 22ND BHADRA, 1943
                     WP(C) NO. 13923 OF 2010


PETITIONER/APPELLANT:

           S.VAMADEVAN, S/O.SANKARAN, AGED 60 YEARS
           BIJU BHAVAN, PULLATTUKARAYIL, KAZHAKKOOTTAM P.O.,,
           KAZHAKKOOTTAM, THIRUVANANTHAPURAM DISTRICT.
           BY ADVS.
           SRI.SHABU SREEDHARAN
           SRI.JOLLY GEORGE
           SMT.NIDHI RAVINDRAN
           SRI.K.V.PREMSANKAR
           SMT.RESHMA ABDUL RASHEED
           SRI.P.R.VIBHU
           SRI.S.VIJAYAN
           SRI.M.YOHANNAN

RESPONDENTS/RESPONDENTS:

     1     DEPUTY COLLECTOR (GENERAL) & ADDITIONAL DISTRICT
           MAGISTRATE (IN CHARGE), THIRUVANANTHAPURAM

     2     THE COMMISSIONER OF LAND REVENUE
           (CHIEF CONTROLLER) GOVT. OF KERALA, PUBLIC OFFICE
           BUILDING, MUSEUM JUNCTION,, THIRUVANANTHAPURAM
           REPRESENTED BY GOVT.PLEADER, HIGH COURT OF KERALA.

     3     THE CIRCLE INSPECTOR OF POLICE
           KAZHAKKUTTAM, THIRUVANANTHAPURAM.

           BY ADV.K.M.RASHMI, SR. GOVERNMENT PLEADER


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   13.09.2021,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C).No.13923/2010

                                 2




                 P.V.KUNHIKRISHNAN, J.
                   -------------------------------
                 W.P.(C).No.13923 of 2010
           ----------------------------------------------
       Dated this the 13th day of September, 2021


                          JUDGMENT

The counsel for the petitioner submitted that the

matter is infructuous.

Therefore, this writ petition is dismissed as

infructuous.

Sd/-

P.V.KUNHIKRISHNAN JV JUDGE