Eduvammal Rukhiya vs The Revenue Divisional Officer, ...
2022 Latest Caselaw 2250 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
   THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943
                        WP(C) NO. 24226 OF 2013
PETITIONER/S:

          EDUVAMMAL RUKHIYA
          AGED 59 YEARS
          D/O.UNNEEN, EDUVAMMAL HOUSE, PONNIYAKURISSI P.O.,
          PERINTHALMANNA, MALAPPURAM DISTRICT.

          BY ADV SRI.P.M.POULOSE



RESPONDENT/S:

    1     THE REVENUE DIVISIONAL OFFICER, PERINTHALMANNA
          PERINTHALMANNA, PERINTHALMANNA P.O.,
          MALAPPURAM DISTRICT - 679 322.

    2     STATE OF KERALA
          REPRESENTED BY THE DISTRICT COLLECTOR,
          MALAPPURAM, MALAPPURAM P.O. - 676 505.

          R BY GP SRI.C.N.PRABHAKARAN


     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. 24226 OF 2013       ..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 SB/24/02/2022