Janaki Amma vs State Of Kerala
2022 Latest Caselaw 10529 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR.JUSTICE C.S.DIAS
      FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
                       OP(C) NO. 1177 OF 2011
              LAR 11/1996 OF SUB COURT, PATHANAMTHITTA
PETITIONER:

          JANAKI AMMA, AGED 62 YEARS
          KEEZHOTTU THAZETHIL VEETIL, ENATHU MURI & VILLAGE,
          ADOOR TALUK, PATHANAMTHITTA DISTRICT.

          BY ADVS.
          SRI.V.SETHUNATH
          SRI.PRAKASH KESAVAN



RESPONDENT:

          STATE OF KERALA REPRESENTED BY THE DISTRICT COLLECTOR,
          PATHANAMTHITTA.P.O.,PIN-689645


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 07.10.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P (C) NO. 1177 OF 2011                2



                Dated this the 7th day of October, 2022

                            JUDGMENT

The learned counsel appearing for the petitioner submits

that the original petition has become infructuous. The said

submission is recorded and the original petition is dismissed

as infructuous.

Sd/-

C.S.DIAS, JUDGE

rmm07/10/2022