P.S.Subhadra Bhai vs Saraswathy Amma
2022 Latest Caselaw 6426 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR.JUSTICE BASANT BALAJI
     FRIDAY, THE 3RD DAY OF JUNE 2022 / 13TH JYAISHTA, 1944
                       WP(C) NO. 22375 OF 2017
PETITIONER/S:
           P.S.SUBHADRA BHAI
           AGED 67 YEARS
           W/O.M.T.JOY, MANGALAPPALLY HOUSE, PUNNAPRA NORTH
           P.O., PIN-688014, PARAVUR VILLAGE, AMBALAPPUZHA
           TALUK, ALAPPUZHA DISTRICT.

          BY ADVS.
          SRI.K.C.ELDHO
          SRI.ANEESH JAMES
          SRI.JIJO THOMAS
          SRI.MALLENATHAN.M.


RESPONDENT/S:

    1     SARASWATHY AMMA
          AGED 93 YEARS
          W/O.DAMODHARA PLAPPALLY, POZHICHERRY THEKKE MADOM,
          PUNNAPRA NORTH P.O., PIN-688014, PARAVUR VILLAGE,
          AMBALAPUZHA TALUK, ALAPPUZHA DISTRICT.

    2     THE MAINTENANCE TRIBUNAL AND REVENUE DIVISIONAL
          OFFICER
          REVENUE DIVISIONAL OFFICE, ALAPPUZHA-688001.

          BY ADV SRI.R.AZAD BABU


OTHER PRESENT:

          GP ARAVIND


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) 22375/2017
                               -2-


                         JUDGMENT

Today, when the case is called, the learned counsel for the

petitioner submits that the matter has become infructuous.

Recording the submission of the learned counsel for the

petitioner, this Writ Petition is dismissed as infructuous.

Sd/- BASANT BALAJI JUDGE

JS