Sajeena vs The District Collector
2022 Latest Caselaw 2225 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. 20274 OF 2012
PETITIONER:

          SAJEENA
          W/O.MOHAMMED IQBAL, URATHDIYIL HOUSE,P.O.PARUTHUR,.
          OTTAPALAM, PALAKKAD DIST.
          BY ADVS.
          SRI.K.S.RAJESH
          SRI.M.SHAJU PURUSHOTHAMAN


RESPONDENTS:

    1     THE DISTRICT COLLECTOR
          COLLECTORATE, PALAKKAD, PIN-678001.
    2     THE CHAIRMAN
          DISTRICT LEVEL AUTHORISED COMMITTEE,
          PALAKKAD, PIN-678001.
    3     THE CHAIRMAN
          LOCAL LEBVEL MONITORING COMMITTEE, PARUTHUR GRAMA
          PANCHAYAT, PALAKKAD, PIN-679305.
          BY ADVS.
          SRI.S.P.ARAVINDAKSHAN PILLAY
          SRI.S.A.ANAND
          SRI.K.A.BALAN
          SRI.PETER JOSE CHRISTO
          SMT.N.SANTHA
          SMT.DEEPA NARAYANAN, GOVERNMENT PLEADER



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20274 OF 2012
                                  2




                  P.V.KUNHIKRISHNAN, J
                -------------------------------
                W.P.(C)No. 20274 of 2012
               --------------------------------
     Dated this the 24th day of February, 2022

                       JUDGMENT

The learned counsel appearing for the petitioner

submitted that the writ petition has become infructuous.

Therefore, this writ petition is dismissed as

infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

DM