Beevi.K.T vs State Of Kerala
2022 Latest Caselaw 8930 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
                        WP(C) NO. 15848 OF 2013
PETITIONER:

            BEEVI.K.T.
            AGED 63 YEARS
            W/O.P.P.MOIDEEN, BHUSHRA MANZIL, NARANGAPPURAM,
            NEAR NEW BUS STAND, THALASSERY P.O.,
            KANNUR, PIN-670101
            BY ADVS.
            SRI.SHAJI P.CHALY
            SRI.S.GOPAKUMAR


RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY SECRETARY, LOCAL SELF GOVERNMENT
            DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-691 601.
    2       THALASSERY MUNICIPALITY
            THALASSERY P.O., KANNUR DISTRICT, PIN-670101
            REPRESENTED BY ITS SECRETARY.
    3       SECRETARY
            THALASSERY MUNICIPALITY, THALASSERY P.O., KANNUR
            DISTRICT, PIN-670101.
            BY ADV SRI.I.V.PRAMOD


            SMT.DEEPA NARAYANAN, SR.GP



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15848 OF 2013
                                 2




                P.V.KUNHIKRISHNAN, J.
               ------------------------------
              W.P.(C).No. 15848 of 2013
       ----------------------------------------------
         Dated this the 07th day of July, 2022


                      JUDGMENT

When this writ petition came up for consideration,

the learned counsel appearing for the petitioner

submitted that the matter has become infructuous.

Therefore, this writ petition is dismissed as

infructuous.

Sd/-

                                         P.V.KUNHIKRISHNAN
DM                                              JUDGE