Joseph Sijo vs District Collector, Idukki
2022 Latest Caselaw 11133 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
         THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
SATURDAY, THE 19TH DAY OF NOVEMBER 2022 / 28TH KARTHIKA, 1944
                    WP(C) NO. 14094 OF 2015
PETITIONERS:

    1     JOSEPH SIJO, AGED 37 YEARS
          S/O.M.M.CHACKO, MLAKUZHIYIL HOUSE,
          KOLAPRA KARA,KUDAYATHOOR VILLAGE,
          KUDAYATHOOR.P.O. 685 590,THODUPUZHA TALUK,
          IDUKKI DISTRICT.
    2     JAMES SUBIN, AGED 34 YEARS
          S/O.M.M.CHACKO, MLAKUZHIYIL HOUSE,
          KOLAPRA KARA,KUDAYATHOOR VILLAGE,
          KUDAYATHOOR.P.O. 685 590,THODUPUZHA TALUK,
          IDUKKI DISTRICT.
    3     SAJU M.C, AGED 40 YEARS
          S/O.M.M.CHACKO, MLAKUZHIYIL HOUSE,
          KOLAPRA KARA,KUDAYATHOOR VILLAGE,
          KUDAYATHOOR.P.O. 685 590,THODUPUZHA TALUK,
          IDUKKI DISTRICT.
    4     R.ANOOP RAVEENDRAN, AGED 39 YEARS
          S/O.RAVEENDRAN, MARAVETTIKKAL HOUSE,
          PETTANADU KARA,THODUPUZHA VILLAGE,
          MUTHALAKOLAM.P.O. 685 605,THODUPUZHA TALUK,
          IDUKKI DISTRICT.
          BY ADV SRI.V.RAMKUMAR NAMBIAR

RESPONDENTS:

    1     DISTRICT COLLECTOR, IDUKKI
          IDUKKI DISTRICT, COLLECTORATE,
          P.O.PAINAVU,IDUKKI. 685 603.
    2     THE REVENUE DIVISIONAL OFFICER
          OFFICE OF THE REVENUE DIVISIONAL OFFICER,
          IDUKKI. 685 603.
    3     THE VILLAGE OFFICER
          THODUPUZHA VILLAGE. 685 584.
          BY SRI. ARAVIND V.MATHEW, GP
          BY AMT.ELIZABETH GEROGE, SC

    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
  19.11.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.14094 of 2015
                                        2




                           MOHAMMED NIAS. C.P.,J
                         ------------------------
                             WP(C).No.14094 of 2015
                          ------------- ----------
                    Dated this the 19th day of November, 2022


                                  JUDGMENT

The learned counsel for the petitioners submits that the

matter has become infructuous. Hence, the writ petition is dismissed

as infructuous.

Sd/-

MOHAMMED NIAS. C.P., JUDGE

dlk/19.11.2022