M/S.New Mary Matha Crusher vs Kooroppada Grama Panchayath
2022 Latest Caselaw 7340 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. 17677 OF 2013
PETITIONER:
          M/S.NEW MARY MATHA CRUSHER
          KOTHALA P.O., PULICKAL KAVALA, KOTTAYAM,
          REPRESENTED BY ITS MANAGING PARTNER.
          BY ADVS.
          SRI.ENOCH DAVID SIMON JOEL

RESPONDENTS:

    1       KOOROPPADA GRAMA PANCHAYATH
            KOOROPPADA, KPOTTAYAM -686 001,
            REPRESENTED BY ITS SECRETARY.
    2       SECRETARY
            KOOROPPADA GRAMA PANCHAYATH,
            KOOROPADA, KOTTAYAM- 686 001.
    3       T.P. GEORGEKUTTY
            S/O. PHILIPOSE, THARAKUNNEL VEEDU,
            PULIKKAL KAVALA P.O., KOTTALA, KOTTAYAM- 686 515.
    4       P. ANTONY
            S/O. JOHN, PALEDOM VEEDU,
            PULIKKAL KAVALA P.O., KOTTALA,
            KOTTAYAM - 686 515.
    5       M.S. SURESH KUMAR
            S/O. P.N. SREEDHARAN, P.N. BHAVAN,
            PULIKKAL KAVALA P.O., KOTTALA, KOTTAYAM - 686 515.
    6       D. MOHAN
            S/O. DAMODHARAN NAIR, ATTIKUZHY,
            PULIKKAL KAVALA P.O., KOTTALA, KOTTAYAM - 686 515.
            BY ADVS.SRI.ASOK M.CHERIAN
            SMT.ACHU SUBHA ABRAHAM
            SMT.T.M.BINITHA
            SMT.S.JANAKI
            SRI.PHILIP T.VARGHESE
            SRI.THOMAS T.VARGHESE
     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.17677/2013

                                   2




                   P.V.KUNHIKRISHNAN, J.
                    --------------------------------
                   W.P.(C).No.17677 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