S.Gopalakrishnan vs The Tahsildar (Lr)
2023 Latest Caselaw 8766 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
    WEDNESDAY, THE 9TH DAY OF AUGUST 2023 / 18TH SRAVANA, 1945
                       WP(C) NO. 14063 OF 2021
PETITIONER:

          S.GOPALAKRISHNAN
          AGED 70 YEARS
          S/O. PANKAJAKSHI AMMA, AMBADI HOUSE,
          NEWLANE 66, ULIYANNOOR, THOTTAKKATTUKARA,
          ALUVA - 683108.
          ADDRESS OF PETITIONER CORRECTED **
          S.GOPALAKRISHNAN, AGED 70 YEARS,
          S/O. PANKAJAKSHI AMMA, AMBADI HOUSE,
          NEWLANE 66, THOTTAKKATTUKARA, ALUVA - 683108.
          (CORRECTED AS PER ORDER DATED 24-09-2021 IN IA 1/2021.)

          BY ADV MANU GOVIND



RESPONDENTS:

    1     THE TAHSILDAR (LR),
          TALUK OFFICE, ALUVA - 683101,

    2     THE VILLAGE OFFICER
          ALUVA WEST VILLAGE, ALUVA - 683101.

    *3    JOSE K.K. ,CORRECTED **
          S/O. KURIAN, KUNNUPARAMBIL HOUSE,
          THOTTAKKATTUKARA, ALUVA - 683108.
          SRI.JOSE K.K.,
          S/O KURIAN, KURISUPARAMBIL HOUSE
          THOTTAKKATTUKARA, ALUVA - 683 108

    *4    VARGHESE K K, CORRECTED **
          S/O. KURIAN, KUNNUPARAMBIL HOUSE,
          THOTTAKKATTUKARA, ALUVA - 683108.
          SRI.VARGHESE K.K.,
          S/O KURIAN, KURISUPARAMBIL HOUSE,
          THOTTAKKATTUKARA, ALUVA 683 108
          (R3 AND R4 ARE CORRECTED AS PER ORDER DATED 24-09-2021
          IN IA 1/2021.)


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14063 OF 2021      : 2 :




                          JUDGMENT

The learned counsel for the petitioner submits that the

writ petition has become infructuous. Accordingly, the writ

petition is dismissed as infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB