Mohammed Hashim vs Pothenkode Grama Panchayat
2022 Latest Caselaw 10029 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  WEDNESDAY, THE 31ST DAY OF AUGUST 2022 / 9TH BHADRA, 1944
                      WP(C) NO. 6755 OF 2012


PETITIONER:

            MOHAMMED HASHIM
            AGED 39 YEARS
            S/O. ABOOBACKER, REMLA BUILDINGS,
            POTHENKODE P.O., THIRUVANANTHAPURAM-695084.
            BY ADVS.
            SRI.N.SUKUMARAN (SR.)
            SRI.BOBBYMATHEW KOOTHATTUKULAM
            SRI.S.SHYAM

RESPONDENTS:

    1       POTHENKODE GRAMA PANCHAYAT
            REPRESENTED BY ITS SECRETARY, POTHENKODE,
            THIRUVANANTHAPURAM-695084,
    2       SECRETARY
            POTHENKODE GRAMA PANCHAYAT, POTHENKODE,
            THIRUVANANTHAPURAM-695084.

            BY ADV SRI.K.P.RAJEEVAN


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   31.08.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.6755/2012

                                     2




                  P.V.KUNHIKRISHNAN, J.
                   --------------------------------
                   W.P.(C).No.6755 of 2012
            ----------------------------------------------
          Dated this the 31st day of August, 2022


                              JUDGMENT

When this writ petition came up for consideration,

the learned counsel for the petitioner submitted that the

matter is infructuous.

Therefore, this writ petition is dismissed as

infructuous.

sd/-

                                               P.V.KUNHIKRISHNAN
JV                                                    JUDGE