C.Santha Chalil vs Tribunal For Local Self ...
2022 Latest Caselaw 6195 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
         WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                         WP(C) NO. 24022 OF 2021
PETITIONER:

              C.SANTHA CHALIL
              AGED 67 YEARS
              W/O. O.K.PRABHAKARAN, CHALIL HOUSE, KOTTI,
              PAYYANNUR AMSOM, PAYYANNUR TALUK, KANNUR DISTRICT.
              BY ADVS.
              M.V.AMARESAN
              S.S.ARAVIND


RESPONDENTS:

     1        TRIBUNAL FOR LOCAL SELF GOVERNMENT INSTITUTIONS,
              THIRUVANANTHAPURAM
              PIN-695001, REPRESENTED BY ITS SECRETARY.
     2        BABU STEPHEN,
              AGED 49 YEARS
              S/O. STEPHEN, PILAVILA VADEKKETHIL, KURISHUMUKKU,
              RAMANTHALI P.O., KANNUR, PIN-670308.
              BY ADV P.JERIL BABU

              SRI.SYAMANTHAK B S, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.24022 OF 2021
                                    2




                         JUDGMENT

Dated this the 1st day of June, 2022

The learned counsel for the petitioner submits that due to

subsequent events, the writ petition has become infructuous.

Consequently, the writ petition is dismissed as infructuous.

sd/-

N.NAGARESH JUDGE hmh