R.Manoharan vs State Of Kerala
2022 Latest Caselaw 12291 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 THURSDAY, THE 22ND DAY OF DECEMBER 2022 / 1ST POUSHA, 1944
                      WP(C) NO. 7296 OF 2013
PETITIONER:

            R.MANOHARAN
            AGED 51 YEARS
            S/O.RAMARAJ, RESIDING AT HOUSE NO.IX/1898A,
            COLONY ROAD, IKKA NAGAR, MUNNAR P.O., PIN-685612.
            BY ADV SRI.N.M.VARGHESE

RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY THE SECRETARY,
            DEPARTMENT OF REVENUE, SECRETARIAT,
            THIRUVANANTHAPURAM,PIN-695001.
    2       THE SUB COLLECTOR
            DEVIKULAM, DEVIKULAM P.O., PIN-685613.
    3       TAHSILDAR
            DEVIKULAM TALUK, DEVIKULAM P.O., PIN-685613.
    4       THE MUNNAR GRAMA PANCHAYATH SPECIAL GRADE
            REPRESENTED BY ITS SECRETARY,
            PANCHAYATH OFFICE, MUNNAR P.O., PIN-685612.
            SRI.K.M.FAISAL, GP
            SRI.ARUN THOMAS, SC, MUNNAR GRAMA PANCHAYAT



     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   22.12.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.7296/2013

                                     2




                  P.V.KUNHIKRISHNAN, J.
                   --------------------------------
                   W.P.(C).No.7296 of 2013
            ----------------------------------------------
        Dated this the 22nd day of December, 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