K.G.Pradeep vs The Mala Grama Panchayath
2022 Latest Caselaw 6928 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                         WP(C) NO. 6616 OF 2012
PETITIONER/S:

            K.G.PRADEEP, AGED 32 YEARS
            AGED 32 YEARS, S/O.S.GOPALAKRISHNAN, KUROOR HOUSE,
            P.O., ASHTAMICHIRA, MALA, THRISSUR.

            BY ADV SRI.M.B.PRAJITH



RESPONDENT/S:

    1       THE MALA GRAMA PANCHAYATH
            MALA, THRISSUR REPRESENTED BY ITS SECRETARY - 680736

    2       THE SECRETARY
            THE MALA GRAMA PANCHAYATH, MALA, THRISSUR - 680736

    3       THE ASSISTANT ENGINEER
            LOCAL SELF GOVERNMENT DEPARTMENT, MALA, THRISSUR 680736

    4       C.L.PINTO
            CHAKKALAKKAL HOUSE, MALA P.O., THRISSUR 680736

            BY ADVS.
            SRI.G.HARIHARAN
            SRI.PRAVEEN.H.
            SRI.O.D.SIVADAS
            GP SRI.KM.FAISAL




     THIS   WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
14.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 6616 OF 2012         ..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 SB/14/06/2022