Leena T vs The Secretary, Vellarada Grama ...
2022 Latest Caselaw 8973 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. 29449 OF 2013
PETITIONERS:

    1       LEENA T.
            PROPRIETRIX, ANJALI MEDICALS,
            VELLARADA,VELLARADA P.O.,
            THIRUVANANTHAPURAM - 695 505
    2       DEVARAJAN N
            PROPRIETOR, ADHEENA TEXTILES,
            VELLARADA,VELLARADA P.O.,
            THIRUVANANTHAPURAM - 695 505
    3       JOHNY T
            PROPRIETOR, NAYANA STUDIO,
            VELLARADA, VELLARADA P.O,
            THIRUVANANTHAPURAM - 695 505.
    4       SUNUKUMAR V
            PROPRIETOR, DHANUSH MOBILES,
            VELLARADA,VELLARADA P.O.,
            THIRUVANANTHAPURAM - 695 505.
            BY ADV SRI.R.GOPAN

RESPONDENTS:

    1       THE SECRETARY, VELLARADA GRAMA PANCHAYAT
            PANACHAMOODU P.O., NEYYATTINKARA - 695 125
    2       THE CIRCLE INSPECTOR OF POLICE
            VELLARADA CIRCLE, VELLARADA P.O.
            THIRUVANANTHAPURAM - 695 505
    3       THE SUB INSPECTOR OF POLICE
            VELLARADA POLICE STATION, VELLARADA P.O.
            THIRUVANANTHAPURAM - 695 505
    4       THE JOINT REGIONAL TRANSPORT OFFICER
            PARASSALA JOINT REGIONAL TRANSPORT OFFICE,
            PARASSALA P.O., THIRUVANANTHAPURAM 695 346
            BY ADV SRI.J.S.AJITHKUMAR
            SMT.VIDYA KURIAKOSE, GP
     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   07.07.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.29449/2013

                                   2




                   P.V.KUNHIKRISHNAN, J.
                    --------------------------------
                   W.P.(C).No.29449 of 2013
             ----------------------------------------------
            Dated this the 07th day of July, 2022


                           JUDGMENT

When this writ petition came up for consideration,

the learned counsel for the petitioners submitted that the

matter is infructuous.

Therefore, this writ petition is dismissed as

infructuous.

sd/-

                                             P.V.KUNHIKRISHNAN
JV                                                  JUDGE