Abraham Xaviour vs Pulinkunnu Grama Panchayath
2022 Latest Caselaw 8077 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. 31389 OF 2014
PETITIONERS:

    1     ABRAHAM XAVIOUR
          AGED 47 YEARS
          S/O.CHACKO XAVIOUR, RESIDING AT MANNAMKARATHARA,
          PULINKUNNU P.O., KAYALPURAM, PULINKUNNU VILLAGE,
          KUTTANADU TALUK, ALAPPUZHA DISTRICT.
    2     SIBICHAN XAVIOUR
          AGED 43 YEARS
          S/O.CHACKO XAVIOUR, RESIDING AT MANNAMKARATHARA,
          PULINKUNNU P.O., KAYALPURAM, PULINKUNNU VILLAGE,
          KUTTANADU TALUK, ALAPPUZHA DISTRICT.
          BY ADV SRI.K.N.VENUGOPALA PANICKER


RESPONDENT:

          PULINKUNNU GRAMA PANCHAYATH
          REPRESENTED BY ITS SECRETARY, PANCHAYATH OFFICE,
          PULINKUNNU P.O., PULINKUNNU VILLAGE, KUTTANADU TALUK,
          ALAPPUZHA DISTRICT.
          BY ADV SRI.S.SHANAVAS KHAN



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 31389 OF 2014
                                 2




                P.V.KUNHIKRISHNAN, J.
               ------------------------------
              W.P.(C).No. 31389 of 2014
       ----------------------------------------------
        Dated this the 29th day of June, 2022


                      JUDGMENT

When this writ petition came up for consideration,

the learned counsel appearing for the petitioners

submitted that the matter has become infructuous.

Therefore, this writ petition is dismissed as

infructuous.

Sd/-

                                         P.V.KUNHIKRISHNAN
DM                                              JUDGE