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Madhavan Nair vs Sub Divisional Magistrate
2022 Latest Caselaw 2226 Ker

Citation : 2022 Latest Caselaw 2226 Ker
Judgement Date : 24 February, 2022

Kerala High Court
Madhavan Nair vs Sub Divisional Magistrate on 24 February, 2022
           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. 1674 OF 2012
PETITIONER/S:

               MADHAVAN NAIR,AGED 45 YEARS
               S/O. VASUDEVAN PILLAI, KAVALAKKAPACHA
               PUTHENVEETTIL THEVANNOOR.P.O., ELAMADU,
               KOTTARAKKARA, KOLLAM DISTRICT.
               BY ADV SMT.G.VIDYA

RESPONDENT/S:

    1          SUB DIVISIONAL MAGISTRATE
               KOLLAM-691001.
    2          THE TAHSILDAR
               KOTTARAKKARA, KOLLAM DISTRICT-691506.
    3          THE VILLAGE OFFICER, ELAMADU VILLAGE,
               KOTTARAKKARA, KOLLAM DISTRICT-691506.
    4          SANTHAKUMARI, AGED 50 YEARS
               W/O. SOMASEGHARAN NAIR, KAVALAKKAPACHA
               BUNGALOW,THEVANNOOR.P.O., ELAMADU, KOTTARAKKARA,
               KOLLAM DISTRICT-691506.
               BY ADVS.
               SRI.B.MOHANLAL
               SRI.T.PRASAD
               SRI.SAIJU S.

OTHER PRESENT:

               SMT.DEEPA NARAYANAN, SR.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. 1674 of 2012




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

                             W.P. (C) No. 1674 of 2012
                        =============================================================

                 Dated this the 24th day of February, 2022

                                        JUDGMENT

The learned counsel for the petitioner submitted that the

matter has become infructuous. Therefore, this writ petition is

dismissed as infructuous.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

 
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