N.K.Raju vs The Kooroppada Grama Panchayat
2022 Latest Caselaw 8376 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                  THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

          FRIDAY, THE 1ST DAY OF JULY 2022 / 10TH ASHADHA, 1944

                           WP(C) NO. 19157 OF 2015

PETITIONER:

              N.K.RAJU
              NJALIMAKKAL HOUSE, KOTHALA.P.O., KOTTAYAM.
              BY ADV SRI.P.DEEPAK


RESPONDENT/S:

     1        THE KOOROPPADA GRAMA PANCHAYAT
              REPRESENTED BY ITS SECRETARY, KOOROPPADA.P.O.,
              KOTTAYAM. 686 113.
     2        THE SECRETARY,
              KOOROPPADA GRAMA PANCHAYAT, KOOROPPADA.P.O.,
              KOTTAYAM. 686 113.
              BY ADVS.
              SRI.ASOK M.CHERIAN
              SRI.K.JANARDHANA SHENOY
              SRI.R.ROHITH



      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 01.07.2022,

     THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
  W.P.(C) No. 19157/2015                :2:



                   Dated this the 1st day of July, 2022.

                                JUDGMENT

The petitioner has filed this writ petition seeking the following

relief:

1. Issue a writ in the nature of certiorari or such other writ, order

or direction calling for the records leading to Ext. P5 and quash the same.

2. Today, when the matter is taken up for consideration, Sri.

Jobi Jose Kondody, learned counsel representing the learned counsel

for the petitioner on record, submitted that the petitioner is not

intending to press the writ petition, in view of a decree passed in O.S.

No. 326 of 2016 on the files of the Munsiff's Court, Ernakulam on the

basis of a compromise entered into by and between the petitioner and

the party respondents.

Accordingly, this writ petition is disposed of as infructuous,

recording the said aspect.

sd/­ SHAJI P. CHALY, JUDGE.

Rv