Fr. Shaji Varghese vs State Of Kerala
2022 Latest Caselaw 6203 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                       WP(C) NO. 20632 OF 2013
PETITIONER:

          FR. SHAJI VARGHESE MEPPADATH
          S/O. VARGHESE, AGED 45 YEARS,
          VICAR, ST.MARY'S JACOBITE SYRIAN CHURCH,
          KANDANAD, MANAKUNNAM VILLAGE,
          KANAYANNOOR TALUK,
          ERNAKULAM DISTRICT.

          BY ADVS.
          SRI. R.D.SHENOY (SR.)
          SRI. K.J.KURIACHAN
          SRI. ABRAHAM MATHAN


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE CHIEF SECRETARY,
          SECRETARIAT, THIRUVANANTHAPURAM.
    2     THE DISTRICT COLLECTOR
          ERNAKULAM, COLLECTORATE,
          KAKKANAD.
    3     THE SUB DIVISIONAL MAGISTRATE
          FORT KOCHI.
    4     THE SUB INSPECTOR OF POLICE
          CHOTTANIKKARA.
    5     FR.ISSAC
          S/O. MATHAI, AGED 60 YEARS,
          MATTAMMEL HOUSE,
          MULANTHURUTHY P. O.,
          MULANTHURUTHY VILLAGE,
          KANAYANNOOR TALUK,
          ERNAKULAM DISTRICT.

          BY ADVS.
          SRI. P.MARTIN JOSE
          SRI. P.PRIJITH
          SRI. K. M. FAISAL - GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C) NO.20632 of 2013

                              2




                            JUDGMENT

Sri.Abraham Mathan, the learned counsel

representing Sri.K.J.Kuriachan, the learned counsel

for the petitioner submits that the writ petition has

become infructuous.

Accordingly, the writ petition is dismissed as

infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR