Baiju K vs State Of Kerala
2022 Latest Caselaw 8069 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
                      WP(C) NO. 6010 OF 2012
PETITIONER:

            BAIJU K.
            AGED 44 YEARS
            S/O.KARUNAKARAN, AMBALAKKARA,
            KOTTARAKKARA, KOLLAM DISTRICT.
            BY ADVS.
            SRI.PRAVEEN K. JOY
            SMT.RENJINI RAJENDRAN

RESPONDENTS:

    1       STATE OF KERALA
            REP. BY SECRETARY, LOCAL SELF GOVERNMENT,
            SECRETARIAT, TRIVANDRUM-695024.
    2       KOTTARAKKARA GRAMA PANCHAYAT
            KOTTARAKKARA, KOLLAM DISTRICT, PIN-691506,
            REP. BY ITS SECRETARY.
    3       ALEX OOMMEN
            S/O.OOMMEN, VATTAVILA VEEDU, ULIYANAU,
            VETTIKAVALA, KOTTARAKKARA-691506.
    4       ANIL VARGHESE
            S/O.GEWEVARGHESE, NEETHI NIVAS,
            KIZHAKKEKKARA, KOTTARAKKARA-691506.
            BY ADVS.DEEPA NARAYANAN, SR.GP
            SRI.BECHU KURIAN THOMAS
            SRI.PAUL JACOB P


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   29.06.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.6010/2012

                                     2




                   P.V.KUNHIKRISHNAN, J.
                    --------------------------------
                    W.P.(C).No.6010 of 2012
             ----------------------------------------------
            Dated this the 29th 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