Krishnamma vs State Of Kerala
2022 Latest Caselaw 11727 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY,THE 20TH DAY OF DECEMBER 2022 / 29TH AGRAHAYANA, 1944
                     WP(C) NO. 2853 OF 2012
PETITIONERS:
    1     KRISHNAMMA
          AGED 67 YEARS, W/O LATE PACHAN THANKAPPAN,
          KOLLAKONATH ROADRIKATHU PUTHEN VEETTIL,
          VIRIPPARAKARA, MANKULAM, DEVIKULAM TALUK.
    2     K.T. PRAKASH
          AGED 39 YEARS, S/O LATE PACHAN THANKAPPAN,
          KOLLAKONATH ROADRIKATHU PUTHEN VEETTIL,
          VIRIPPARAKKARA, MANKULAM, DEVIKULAM TALUK.
    3     K. SHYLAJAKUMARI
          AGED 32 YEARS, D/O LATE PACHAN THANKAPPAN,
          KOLLAKONATH ROADRIKKATHU PUTHEN VEETTIL,
          VIRIPPARAKARA, MANKULAM, DEVIKULAM TALUK.
    4     BIJU JOSEPH
          S/O JOSEPH, THONAKKARA HOUSE, AMBAZHACHAL,
          THOKKUPURA PO, VELLTHOOVAL, IDUKKI.
          BY ADVS.SRI.SUMAN CHAKRAVARTHY
          SRI.MARTINDAS V.JAMES VATTAKKUZHIYIL
          SMT.K.R.RIJA

RESPONDENTS:
    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY, DEPARTMENT OF
          REGISTRATIONS, GOVT. SECRETARIAT,
          THIRUVANANTHAPURAM. 695001.
    2     INSPECTOR GENERAL OF REGISTRATION KERALA
          THIRUVANANTHAPURAM. 695001.
    3     THE DISTRICT COLLECTOR
          IDUKKI 685603.
    4     THE DISTRICT REGISTRAR
          IDUKKI 685 603.
    5     THE SUB REGISTRAR
          DEVIKULAM. 685613.
          SRI.RENJITH T.R, SR.GP
     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   20.12.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.2853/2012

                                     2




                 P.V.KUNHIKRISHNAN, J.
                  --------------------------------
                  W.P.(C).No.2853 of 2012
           ----------------------------------------------
        Dated this the 20th day of December, 2022


                              JUDGMENT

When this writ petition came up for consideration,

the learned counsel for the petitioners submitted that the

matter is infructuous.

Therefore, this writ petition is dismissed as

infructuous.

sd/-

                                               P.V.KUNHIKRISHNAN
JV                                                    JUDGE