Muhammed vs The District Collector
2022 Latest Caselaw 10516 Ker

WP(C) NO. 13663 OF 2011            1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
      FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
                          WP(C) NO. 13663 OF 2011
PETITIONER/S:

               MUHAMMED
               KAPPIL HOUSE, OMASSERY, KOZHIKODE DISTRICT.

               BY ADV SRI.BABU S. NAIR



RESPONDENT/S:

      1        THE DISTRICT COLLECTOR
               KOZHIKODE, PIN-673 001.

      2        THE REVENUE DIVISIONAL OFFICER
               KOZHIKODE, PIN-673 001.

      3        THE DEPUTY TAHSILDAR
               SPECIAL SQUAD, KOYILANDI, KOZHIKODE DISTRICT,, PIN-
               673 305.

               SRI.JUSTIN GEORGE, SR.GP


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.10.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13663 OF 2011           2




                       P.V.KUNHIKRISHNAN, J
                   ---------------------------------------
                      W.P.(C) No.13663 of 2011
                    --------------------------------------
               Dated this the 7th day of October, 2022


                             JUDGMENT

The counsel for the petitioner submitted that the prayers

in the writ petition are infructuous.

Therefore, this writ petition is dismissed as infructuous.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS