Gini John vs District Collector
2022 Latest Caselaw 6204 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. 31706 OF 2013
PETITIONER:

          MRS.GINI JOHN
          W/O. JOHN, KADAYATTIL HOUSE,
          KURICHIKKARA P. O,
          THANIKUDAM, THRISSUR.

          BY ADVS.
          SRI. M.P.ASHOK KUMAR
          SRI. NANDAGOPAL S.KURUP

RESPONDENTS:

    1     DISTRICT COLLECTOR
          CIVIL STATION,
          THRISSUR - 680 001.
    2     TAHSILDAR
          THRISSUR - 680 001.
    3     THE AGRICULTURAL OFFICER
          KRISHI BHAVAN,
          MADAKKATHARA,
          THRISSUR DISTRICT - 680 651.
    4     BHARATH PETROLEUM CORPORATION LTD.,
          ERNAKULAM RETAIL TERRITORY OFFICE,
          IRIMPANAM INSTALLATION COMPLEX,
          IRIMPANAM P. O,
          KOCHI - 682 309.

          SRI.   P.BENNY THOMAS
          SRI.   M.GOPIKRISHNAN NAMBIAR
          SRI.   K.JOHN MATHAI
          SRI.   JOSON MANAVALAN
          SRI.   KURYAN THOMAS
          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:
 WP(C).No.31706 OF 2013

                                 2




                           JUDGMENT

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