Janakeeya Prathirodha Samithi vs State Of Kerala And Others
2022 Latest Caselaw 1416 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     TUESDAY, THE 1ST DAY OF FEBRUARY 2022 / 12TH MAGHA, 1943
                        WP(C) NO. 5364 OF 2011
PETITIONER:

          JANAKEEYA PRATHIRODHA SAMITHI
          (KOTTAYAM KUMARAKAM ROAD, EXPANSION),
          REPRESENTED BY ITS PRESIDENT,
          JOHN KURIAN, S/O. P.J. KURIAN (LATE),
          AGED 65 YEARS, POOVAKULAM HOUSE,
          THAZHATHANGADI,
          KOTTAYAM DISTRICT.

          BY ADVS.
          SRI. ANIL THOMAS
          SMT. K.V.RASHMI


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,
          SECRETARIAT,
          THIRUVANANTHAPURAM
    2     STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO GOVERNMENT,
          DEPARTMENT OF REVENUE, SECRETARIAT,
          THIRUVANANTHAPURAM
    3     THE DISTRICT COLLECTOR, COLLECTORATE,
          KOTTAYAM.
    4     THE TAHSILDAR (LA),
          KOTTAYAM.
    5     THE ASSISTANT EXECUTIVE ENGINEER
          PUBLIC WORKS DEPARTMENT (ROADS),
          KOTTAYAM.

          SRI. RIYAL DEVASSY - GP



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.5364 OF 2011

                                  2




                              JUDGMENT

The learned counsel for the petitioner submits that the

writ petition has become infructuous. Accordingly, the writ

petition is dismissed as infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR