V.P.Sherif vs The State Of Kerala
2022 Latest Caselaw 6962 Ker

OP(C) NO. 2972 OF 2016
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             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR.JUSTICE C.S.DIAS
   TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                        OP(C) NO. 2972 OF 2016
 AGAINST THE ORDER/JUDGMENT IN E.P.NO.300/2011 IN LAR 80/2009
                       OF    SUB COURT, ERNAKULAM
PETITIONER/S:

            V.P.SHERIF
            AGED 49 YEARS
            S/O PAREED, AGED 49 YEARS VELLAPPILLI PAAMBIL
            HOUSE, ERATTUPETTA, REP. BY HIS POOWER OF ATTORNEY
            HOLDER V.P.ASLAM S/O PAREED, AGED 48, VELLAPPILLI
            PARAMBIL HOUSE, ERATTUPETTA

            BY ADVS.
            SRI.N.RATHEESH
            SMT.SUMA RATHEESH



RESPONDENT/S:

    1       THE STATE OF KERALA
            REP. BY THE SPECIAL TAHSILDAR (LA) CORPOATION OF
            KOCHI, VYTTILA, KOCHI- 682 019

    2       THE SECRETARY
            CORPORATION OF KOCHI, ERNAKULAM- 682 011


     THIS    OP    (CIVIL)    HAVING    COME   UP   FOR   ADMISSION   ON
14.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 2972 OF 2016
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                         JUDGMENT

The learned counsel for the petitioner submits that

the original petition has become infructuous. The said

submission is recorded. Hence, the original petition is

dismissed as infructuous.

Sd/-

C.S.DIAS, JUDGE rkc/14.06.22