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M.M.Mammed Koya & Another vs State Of Kerala And Others
2021 Latest Caselaw 20373 Ker

Citation : 2021 Latest Caselaw 20373 Ker
Judgement Date : 30 September, 2021

Kerala High Court
M.M.Mammed Koya & Another vs State Of Kerala And Others on 30 September, 2021
            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. 6246 OF 2011
PETITIONERS:

    1       M.M.MAMMED KOYA
            S/O.HASSAN KOYA, AGED 58 YEARS,, 13/1098,
            K.P.HOUSE, KASTHURI PARAMBA LANE,, KUTTICHIRA,
            CALICUT-1, KOZHIKODE DISTRICT-, 673 001.
    2       LUBALB.K.P.
            S/O.MAMMED KOYA.M.M, AGED 18 YEARS,, 13/1098,
            K.P.HOUSE, KASTHURI PARAMBA LANE,, KUTTICHIRA,
            CALICUT-1.
            BY ADV SRI.P.K.RAMKUMAR

RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY THE SECRETARY TO THE, DEPARTMENT OF
            REVENUE, THIRUVANANTHAPURAM-, 695 001.
    2       THE DISTRICT COLLECTOR KOZHIKODE
            CIVIL STATION, MALAPARAMBA, KOZHIKODE-673 020.
    3       THE TAHSILDAR KOZHIKODE TALUK
            TALUK OFFICE, KOZHIKODE-673 001.
    4       THE VILLAGE OFFICER
            NAGARAM VILLAGE CALICUT,, KOZHIKODE TALUK-673 001.
    5       THE COMMISSIONER FOR ENTRANCE EXAMINATIONS,
            5TH FLOOR, HOUSING BOARD, BUILDINGS, SANTHI NAGAR,
            THIRUVANANTHAPURAM-, 695 001.
OTHER PRESENT:

            SMT.DEEPA NARAYANAN, SR.GP


     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   30.09.2021,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.6246/2011

                                 2




                  P.V.KUNHIKRISHNAN, J.
                   --------------------------------
                   W.P.(C).No.6246 of 2011
            ----------------------------------------------
        Dated this the 30th day of September, 2021


                          JUDGMENT

The counsel for the petitioners submitted that the

matter is infructuous.

Therefore, this writ petition is dismissed as

infructuous.

sd/-

P.V.KUNHIKRISHNAN JV JUDGE

 
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