Roy Mathew vs The Deputy Tahsildar (Rr)
2022 Latest Caselaw 3536 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     TUESDAY, THE 22ND DAY OF MARCH 2022 / 1ST CHAITHRA, 1944
                        WP(C) NO. 16851 OF 2017
PETITIONER:

          ROY MATHEW
          AGED 50 YEARS
          S/O. MATHAI K.V. KUNNAPPALLIL HOUSE,
          VIZHIKKITHODU P.O.,
          KOTTAYAM DISTRICT, PIN-686518
          BY ADVS.
          SRI.SUNIL NAIR PALAKKAT
          SRI.K.N.ABHILASH
          SRI.M.A.AHAMMAD SAHEER
          SRI.JOSE CYRIAC


RESPONDENTS:

    1     THE DEPUTY TAHSILDAR (RR)
          KANJIRAPPALLY, KOTTAYAM DISTRICT,PIN-686512
    2     KERALA GRAMIN BANK
          (FORMERLY KNOWN AS NORTH MALABAR GRAMIN BANK),REP. BY
          ITS MANAGER, KANJIRAPPALLY BRANCH,
          KOTTAYAM DISTRICT, PIN-686 507
          BY ADVS.
          SMT.VIDYA KURIAKOSE, GOVERNMENT PLEADER
          SRI.JAWAHAR JOSE - KERALA GRAMIN BANK



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16851 OF 2017
                                  2



                  P.V.KUNHIKRISHNAN, J
                -------------------------------
                W.P.(C)No. 16851 of 2017
               --------------------------------
      Dated this the 22nd day of March, 2022

                       JUDGMENT

The learned counsel appearing for the petitioner

submitted that the writ petition has become infructuous.

Therefore, this Writ petition is dismissed as

infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM