Swayamprabha vs The Revenue Divisional Officer & ...
2021 Latest Caselaw 20353 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    THURSDAY, THE 30TH DAY OF SEPTEMBER 2021 / 8TH ASWINA, 1943
                        WP(C) NO. 4378 OF 2010
PETITIONERS:

    1     SWAYAMPRABHA, WIDOW OF CHENTHUNNI,
          RESIDING AT PORUVAYIL HOUSE, AYAKKAD, VADAKKENCHERRY,
          PALAKKAD. (EXPIRED) SUPPLEMENTAL P2 IMPLEADED.

    2     C.VISHNURAJAN
          S/O.LATE SWAYAMPRABHA, RESIDING AT PORUVAYIL HOUSE,
          AYAKKAD, VADAKKENCHERRY, PALAKKAD DISTRICT.

          (SUPPLIMENTAL P2 IMPLEADED AS THE LEGAL HEIR OF THE
          DECEASED PETITIONER AS PER ORDER IN I.A.NO.9233/10
          DATED 08.07.10)

          BY ADVS.
          SRI.N.N.SUGUNAPALAN (SR.)
          SRI.S.SUJIN


RESPONDENTS:

    1     THE REVENUE DIVISIONAL OFFICER
          PALAKKAD.

    2     THE VILLAGE OFFICER VADAKKANCHERRY
          PALAKKAD.

    3     ADDL.R3.DAISY
          W/O.RADHAKRISHNAN, AGED 51 YEARS, POLAKULATH HOUSE,
          KOTTAPPURAM, THRISSUR DISTRICT.

          (ADDL.R3 IS IMPLEADED VIDE ORDER DATED 30.10.12 IN
          I.A.NO.14264/12)

          BY ADVS.
          SRI.BINOY VASUDEVAN
          SRI.R.MANIKANTAN

          SMT.VIDYA KURIAKOSE, GP


    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.4378/2010
                          2




              P.V.KUNHIKRISHNAN, J
     --------------------------------------
             W.P.(C)No.4378 of 2010
     --------------------------------------
      Dated this the 30th day of September 2021

                     JUDGMENT

The learned counsel appearing for the

petitioner submitted that the matter has become

infructuous.

Therefore, this writ petition is dismissed as

infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

DM