Vengoor Grama Panchayat vs Eldhose
2022 Latest Caselaw 11039 Ker

                                      1
OP(C) No.1772 of 2012


             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR.JUSTICE C.S.DIAS
THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA, 1944
                        OP(C) NO. 1772 OF 2012
   AGAINST THE ORDER/JUDGMENT in OS 48/2008 OF SUB COURT,
                                PERUMBAVOOR
PETITIONER/S:

             VENGOOR GRAMA PANCHAYAT
             REP. BY ITS SECRETARY, VENGOOR P.O - 683 546.
             BY ADVS.
             SRI.V.RAJENDRAN (PERUMBAVOOR)
             SRI.GEORGE VARGHESE KIZHAKKAMBALAM


RESPONDENT/S:

             ELDHOSE A.K
             S/O.KURIAKOSE, ATTUPURAM HOUSE, KOMBANAD
             KARA,KOMBANAD P.O. 683 546, KOMBANAD
             VILLAGE,KUNNATHUNADU TALUK.
      THIS    OP   (CIVIL)      HAVING    COME   UP    FOR    ADMISSION   ON
03.11.2022,     THE     COURT    ON   THE   SAME      DAY    DELIVERED    THE
FOLLOWING:
                                2
OP(C) No.1772 of 2012


                          C.S DIAS,J.
                  ---------------------------
               OP(C) No.1772 of 2012
                  -----------------------------
      Dated this the 3rd day of November, 2022.

                          JUDGMENT

The learned counsel appearing for the petitioner

submits that the original petition has become

infructuous as the execution petition itself was closed

on 31.3.2014. The said submission is recorded. The

original petition is dismissed as infructuous.

SD/-

sks/3.11.2022                          C.S.DIAS, JUDGE