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M.G.Sreedharan vs President, Pavaratti Grama ...
2022 Latest Caselaw 6960 Ker

Citation : 2022 Latest Caselaw 6960 Ker
Judgement Date : 14 June, 2022

Kerala High Court
M.G.Sreedharan vs President, Pavaratti Grama ... on 14 June, 2022
                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                         WP(C) NO. 3371 OF 2012
PETITIONER:

          M.G.SREEDHARAN
          AGED 52 YEARS
          S/O.GOPALAKRISHNAN, AGED 52 YEARS, RESIDING AT
          MADIMUGAR ILLAM, AMALANAGAR POST, THRISSUR-680555,
          SECRETARY, PAVARATTY GRAMA PANCHAYAT, PAVARATTY POST,
          THRISSUR-609507.
          BY ADV SRI. DENIZEN KOMATH


RESPONDENTS:

    1     PRESIDENT, PAVARATTI GRAMA PANCHAYAT
          PAVARATTY POST, THRISSUR POST, PIN-680507.
    2     DIRECTOR OF PANCHAYATS
          OFFICE OF THE DIRECTOR OF PANCHAYATHS,
          THIRUVANANTHAPURAM-695001.
    3     THE DEPUTY DIRECTOR OF PANCHAYAT
          THRISSUR-680005.
    4     SECRETARY TO GOVERNMENT
          LOCAL SELF GOVERNMENT (EPB) DEPARTMENT,
          THIRUVANANTHAPURAM-695001.
    5     PAVARATTY GRAMA PANCHAYAT
          THRISSUR-680 507, REPRESENTED BY SECRETARY.
          BY ADVS.
          SRI.K.RAVI (PARIYARATH)
          SRI.DEEPU THANKAN
          SRI.G.SREEKUMAR CHELUR
          SMT.VIDYA KURIAKOSE, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 3371 OF 2012
                                 2




                P.V.KUNHIKRISHNAN, J.
               ------------------------------
               W.P.(C).No. 3371 of 2012
       ----------------------------------------------
        Dated this the 14th day of June, 2022


                      JUDGMENT

When this writ petition came up for consideration,

the learned counsel appearing for the petitioner

submitted that the matter has become infructuous.

Therefore, this writ petition is dismissed as

infructuous.

Sd/-

                                         P.V.KUNHIKRISHNAN
DM                                              JUDGE
 

 
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