Geetha.S vs Revenue Divisional Officer
2022 Latest Caselaw 8102 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
         WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
                         WP(C) NO. 21096 OF 2017
PETITIONER:

              GEETHA.S
              AGED 65 YEARS, W/O.G.SOMARAJAN, GURU NIVAS,
              VADAKKEMUKKAU, NEDUNGOLAM PO, PARAVOOR, KOLLAM.
              BY ADV SRI.AJAYA KUMAR. G


RESPONDENTS:

     1        REVENUE DIVISIONAL OFFICER
              CIVIL STATION, KOLLAM, PIN-691 013.
     2        VILLAGE OFFICER
              MEENADU VILLAGE, PARAVOOR, KOLLAM, PIN-691 334.
     3        NISAMUDEEN
              PROPRIETOR, BUNGLAVIL CRUSHER UNIT, MEENADU VILLAGE,
              NEDUNGOLAM PO, KOLLAM, PIN-691 334.
     4        THE GEOLOGIST
              THE DISTRICT OFFICE OF THE DEPARTMENT OF MINING AND
              GEOLOGY, KOLLAM DISTRICT, ASRAMAM, KOLLAM, PIN-691002.
              ADDITIONAL 4TH RESPONDENT IS IMPLEADED AS PER ORDER DATED
              05.07.2017 IN IA 10207/2017
              BY ADVS.
              GOVERNMENT PLEADER
              SRI.J.HARIKUMAR
              SRI.SYAMANTHAK GP


     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. 21096 OF 2017

                                2




                              JUDGMENT

Dated this the 29th day of June, 2022

Counsel for the petitioner submits that due to subsequent

events, the writ petition has become infructuous and a memo to

that effect has been filed.

The writ petition is dismissed as infructuous.

Sd/-

N.NAGARESH JUDGE spk