M. Kesavan vs State Of Kerala
2022 Latest Caselaw 6013 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
        TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
                       WP(C) NO. 29042 OF 2013
PETITIONER:

            M. KESAVAN
            S/O.MUTHAYYA PILLAI, T.C.5/1153, NEAR SURVEY SCHOOL,
            AMBALAM MUKKU, PEROORKADA VILLAGE, THIRUVANANTHAPURAM.

            BY ADVS.
                   SRI.G.S.REGHUNATH
                   SRI.K.RAJESH KANNAN
                   SRI.A.S.SHAMMY RAJ
                   SRI.P.SHANES


RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY THE SECRETARY TO GOVERNMENT, DEPARTMENT
            OF REVENUE, SECRETARIAT, THIRUVANANTHAPURAM-695001.
    2       LAND REVENUE COMMISSIONER
            PUBLIC OFFICE, THIRUVANANTHAPURAM-695001.
    3       THE DISTRICT COLLECTOR
            THIRUVANANTHAPURAM-695001.
    4       SPECIAL TAHASILDAR
            SREE PANDARAVAKA LAND, CIVIL STATION,
            THIRUVANANTHAPURAM-695001.
    5       REVENUE DIVISIONAL OFFICER
            COLLECTORATE, KUDAPPANAKUNNU, THIRUVANANTHAPURAM-
            695001.



     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.29042/2013                    2



                             JUDGMENT

The learned counsel for the petitioner submits that the writ

petition has become infructuous. Recording the submission, this writ

petition is dismissed as infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

spc/