Vijayan vs The District Collector
2022 Latest Caselaw 5991 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
                     WP(C) NO. 13211 OF 2012
PETITIONERS:

    1       VIJAYAN
            S/O KRISHNAN, PAZHAMKANDATHIL HOUSE,
            SUKAPURAM, EDAPPAL, MALAPPURAM DISTRICT,
            (REGISTERED OWNER OF AN EXCAVATOR BEARING NO KL-
            54A/ 5130)
    2       MUHAMMED FAIZAL
            S/O MUHAMMEDKUTTY, PANAYATHIL HOUS,E THEYYALA,
            THEYYALINGAL, MALAPPURAM DISTRICT
            (REGISTERED WONER OF A MINI LORRY BEARING
            REGISTRATION NO KL- 65A/1758)
            BY ADVS.
            SRI.BABU S. NAIR
            SMT.SMITHA BABU

RESPONDENTS:

    1       THE DISTRICT COLLECTOR
            MALAPPURAM 676505
    2       THE REVENUE DIVISIONAL OFFICER
            TIRUR, MALAPPURAM DISTRICT 676101
    3       THE VILLAGE OFFICER
            OZHUR, MALAPPURAM DISTRICT, 676313
OTHER PRESENT:

            SMT.VIDYA KURIAKOSE, GP


     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   31.05.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.13211/2012

                                   2




                   P.V.KUNHIKRISHNAN, J.
                    --------------------------------
                   W.P.(C).No.13211 of 2012
             ----------------------------------------------
            Dated this the 31st day of May, 2022


                           JUDGMENT

When this writ petition came up for consideration,

the learned counsel for the petitioners submitted that the

matter is infructuous.

Therefore, this writ petition is dismissed as

infructuous.

sd/-

                                             P.V.KUNHIKRISHNAN
JV                                                  JUDGE