J And S Granites Company vs Pramadom Grama Panchayat
2022 Latest Caselaw 8960 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR.JUSTICE N.NAGARESH
 THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
                       WP(C) NO. 9935 OF 2020
PETITIONER

               J AND S GRANITES COMPANY,
               MUPPRAMON, V-KOTTAYAM P.O., PATHANAMTHITTA -
               689 565, REPRESENTED BY ITS MANAGING PARTNER
               SRI.K.SADANANDAN.
               BY ADVS.
               ENOCH DAVID SIMON JOEL
               SRI.RONY JOSE
               SRI.GEORGE A.CHERIAN
               SRI.LEO LUKOSE


RESPONDENTS

    1          PRAMADOM GRAMA PANCHAYAT,
               LAKKOOR, MALLASSERY P.O., PATHANAMTHITTA - 689
               646, REPRESENTED BY ITS SECRETARY.
    2          SECRETARY, PRAMADOM GRAMA PANCHAYAT,
               LAKKOOR, MALLASSERY P.O., PATHANAMTHITTA - 689
               646.
    3          THE DIRECTOR OF MINING AND GEOLOGY,
               DIRECTORATE OF MINING AND GEOLOGY, PATTOM P.O.,
               THIRUVANANTHAPURAM - 695 004.
               BY ADVS.
               SRI.JACOB P.ALEX
               SRI.JOSEPH P.ALEX
               SHRI.MANU SANKAR P.
               SRI.SYAMANTHAK B S, GP


        THIS    WRIT   PETITION    (CIVIL)   HAVING   COME   UP    FOR
ADMISSION       ON   07.07.2022,   THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 5W.P(C) No.9935 of 2020        :2:




                       JUDGMENT

Dated this the 7th day of July, 2022

The learned counsel for the petitioner submits that the

writ petition has become infructuous. The writ petition is

therefore dismissed as infructuous.

Sd/-

N. NAGARESH, JUDGE smm/08.07.2022