K.V.Varghese vs State Of Kerala And Others
2022 Latest Caselaw 9412 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     WEDNESDAY, THE 10TH DAY OF AUGUST 2022 / 19TH SRAVANA, 1944
                         WP(C) NO. 23343 OF 2011
PETITIONER:

              K.V.VARGHESE
              AGED 52 YEARS, S/O.THOMAS VARKEY, KANJIRAKKATTU VEEDU,,
              MANJADI, THIRUVALLA, PATHANAMTHITTA.

              BY ADVS.
              SRI.P.HARIDAS
              SMT.S.SIKKY


RESPONDENTS:

     1        STATE OF KERALA REPRESENTED BY THE SECRETARY
              DEPARTMENT OF LOCAL SELF GOVERNMENT,
              GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.

     2        THIRUVALLA MUNICIPALITY REPRESENTED
              BY ITS SECRETARY, MUNICIPAL OFFICE, THIRUVALLA-, 689101.

     3        SECRETARY THIRUVALLA MUNICIPALITY-
              689101.

     4        THE ASSISTANT EXECUTIVE ENGINEER
              THIRUVALLA MUNICIPALITY, THIRUVALLA-689101.

              SMT.VIDYA KURIAKOSE, GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 23343 OF 2011
                                 2

                           JUDGMENT

Learned Counsel for the petitioner submitted that the matter

has become infructuous. Accordingly, this writ petition is dismissed

as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE nak