Damayanthi vs State Of Kerala Represented By ...
2022 Latest Caselaw 8933 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE T.R.RAVI
         THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
                             WP(C) NO. 15375 OF 2022

PETITIONER:

              DAMAYANTHI
              AGED 61 YEARS
              KAMMATTATHILHOUSE, KORATTY DESOM,
              MURINGOOR THEKKUMURI VILLAGE,
              MUKUNDAPURAM TALUK,
              THRISSUR DISTRICT., PIN - 680 308

              BY ADVS.
              MAYA M.
              V.M.KRISHNAKUMAR

RESPONDENTS:

     1        STATE OF KERALA REPRESENTED BY SECRETARY
              DEPARTMENT OF REVENUE, SECRETARIAT,
              THIRUVANANTHAPURAM, PIN - 695 001

     2        DISTRICT COLLECTOR
              COLLECTORATE, THRISSUR, PIN - 680 003

     3        DEPUTY COLLECTOR (LA)
              COLLECTORATE, CIVIL STATION,
              AYYANTHOLE, THRISSUR., PIN - 680003

     4        SPECIAL TAHSILAR (LA)
              COLLECTORATE, AYYANTHOLE,
              THRISSUR., PIN - 680003

     5        TAHSILDAR
              CHALAKUDY TALUK, TALUK OFFICE,
              CHALAKUDY, THRISSUR DIST, PIN - 680 307

     6        TALUK SURVEYOR
              CHALAKUDY TALUK, TALUK OFFICE,
              CHALAKUDY, THRISSUR DIST, PIN - 680 307

     7        VILLAGE OFFICER
              MURINGOOR THEKKUMMURI VILLAGE.
              EAST KORATTY.P.O, THRISSUR DISTRICT., PIN - 680 308


              SMT. DEEPA. V. 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. 15375 OF 2022
                                       2




                               T.R.RAVI, J.
                     ----------------------------------------
                       WP(C) No.15375 of 2022
                    -------------------------------------------
                Dated this the 07th day of July, 2022

                            JUDGMENT

It is submitted by the counsel for the petitioner that the

writ petition has become infructuous.

The writ petition is hence dismissed as infructuous.

Sd/-

T.R.RAVI

JUDGE sn