Kunjumon Joseph vs Venu Kochugovindan
2022 Latest Caselaw 2202 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA,
                                   1943
                        WP(C) NO. 85 OF 2012
PETITIONER/S:

               KUNJUMON JOSEPH, S/O. JOSEPH, PUTHENPARAMBIL,
               KALATTIPALAM, KARUMADI VILLAGE, AMBALAPUZHA
               TALUK, ALAPPUZHA DISTRICT
               BY ADVS.
               SRI.S.SANAL KUMAR
               SMT.BHAVANA VELAYUDHAN
               SMT.T.J.SEEMA


RESPONDENT/S:

    1          VENU KOCHUGOVINDAN, S/O. KOCHIGOVINDAN, RESIDING
               AT PATTANTE PARAMBIL, KARUMADI PO, AMBALAPUZHA
               TALUK, ALAPPUZHA - 688564
    2          STATE OF KERALA, REPRESENTED BY PUBLIC
               PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM,
               KOCHI-682031
    3          THE THAHSILDAR, AMBALAPUZHA, ALAPPUZHA - 688565
    4          THE VILLAGE OFFICER, KARUMADY VILLAGE, KARUMADY
               PO, ALAPPUZHA - 688564
               BY ADV SRI.V.PHILIP MATHEW
               BY ADV. DEEPA NARAYANAN, GP



        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   24.02.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                       -2-
W.P.(C). No. 85 of 2012



                            P.V.KUNHIKRISHNAN, J.
                                =================================================

                                 W.P. (C) No. 85 of 2012
                          =============================================================

                 Dated this the 24th day of February, 2022

                                          JUDGMENT

The above writ petition is filed with following

prayers:

"i. Issue a writ of mandamus or any other appropriate writ, order or direction directing the respondents 3 and 4 to consider the claim of the petitioner in respect of the property as per Exhibit P1 Award before conducting sale of the property.

ii. Issue such other writ, order or direction which this Honourable Court deems fit in the nature and circumstances of the case." (Sic)

2. When this writ petition came up for consideration on

10.01.2012, this Court passed the following order:

"Petitioner to clarify about the nature of liability that is sought to be recovered by Ext.P2 and also produce the claim petition which is alleged to have been refused to be accepted."

3. Thereafter, it was not listed. The writ petition is not

W.P.(C). No. 85 of 2012

even admitted. The writ petition was filed on 02.01.2012.

Probably, the prayers in this writ petition became infructuous.

Therefore, this writ petition is dismissed as infructuous.

sd/-

P.V.KUNHIKRISHNAN JUDGE das