Soumya vs The Chengamanad Grama Panchayth
2022 Latest Caselaw 7339 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                      WP(C) NO. 19278 OF 2013
PETITIONER:

            SOUMYA,W/O.VARGHESE THOMAS,
            KULANGARA HOUSE, KAPRASSERY, NEDUMBASSERY P.O.
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            BY ADV SRI.T.K.AJITHKUMAR (VALATH)

RESPONDENTS:

     1      THE CHENGAMANAD GRAMA PANCHAYTH
            REPRESENTED BY ITS SECRETARY,
            GRAMA PANCHAYATH OFFICE, PUTHUVASSERY,
            NEDUMBASSERY PO
     2      MEDICAL OFFICER
            COMMUNITY HEALTH CENTRE, CHENGAMANAD P.O.
     3      DIVAKARAN, S/O.KRISHNAN
            AGED 49 YEARS
            MALIYEKKAL HOUSE,
            KAPRASSERY, NEDUMBASSERY P.O.
     4      SILU W/O.DIVAKARAN
            AGED 40 YEARS
            KAPRASSERY, NEDUMBASSERY P.O.
            BY ADVS.
            SRI.ANIL K.MOHAMMED
            GOVERNMENT PLEADER
            SRI.G.BIJU
            SRI.V.A.VINOD

OTHER PRESENT:

            SMT.DEEPA NARAYANAN, SR.GP


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   23.06.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.19278/2013

                                   2




                   P.V.KUNHIKRISHNAN, J.
                    --------------------------------
                   W.P.(C).No.19278 of 2013
             ----------------------------------------------
            Dated this the 23rd day of June, 2022


                            JUDGMENT

When this writ petition came up for consideration,

the learned counsel for the petitioner submitted that the

matter is infructuous.

Therefore, this writ petition is dismissed as

infructuous.

Sd/-

                                             P.V.KUNHIKRISHNAN
JV                                                  JUDGE