Leelamani vs Manimala Grama Panchayath
2022 Latest Caselaw 1684 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR. JUSTICE T.R.RAVI
         TUESDAY, THE 15TH DAY OF FEBRUARY 2022 / 26TH MAGHA, 1943
                         WP(C) NO. 17603 OF 2021


PETITIONER:

              LEELAMANI
              AGED 72 YEARS, W/O.THOMAS,
              VELUTHAMODAYIL HOUSE, MANIMALA P.O.,
              MANIMALA VILLAGE, KANJIRAPPALLY TALUK,
              KOTTAYAM DISTRICT.

              BY ADVS.
              P.M.ZIRAJ
              C.M.DHANY
              IRFAN ZIRAJ
              RIZWANA P.N
              MOHEMED FAVAS



RESPONDENTS:

     1        MANIMALA GRAMA PANCHAYATH
              KARIKKATTUR P.O., KOTTAYAM DISTRICT,
              PIN- 686 544, REPRESENTED BY ITS SECRETARY.

     2        THE SECRETARY, MANIMALA GRAMA PANCHAYATH
              KARIKKATTUR P.O., KOTTAYAM DISTRICT,
              PIN - 686 544.

     3        THE SENIOR GEOLOGIST
              DISTRICT OFFICE OF MINING AND GEOLOGY,
              COLLECTORATE, KOTTAYAM, KERALA - 686 002.

              BY ADV LIJI.J.VADAKEDOM
              SRI.B.S.SYAMANTHAK, GOVT. PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17603 OF 2021
                                    2




                              T.R. RAVI, J.
               --------------------------------------------
                      W. P. (C). No. 17603 of 2021
                --------------------------------------------
               Dated this the 15th day of February, 2022

                              JUDGMENT

The learned counsel for the petitioner submits that the matter

has become infructuous. Hence, the writ petition is dismissed as

infructuous.

Sd/-

T.R.RAVI JUDGE

Pn