Sampath T vs State Of Kerala
2023 Latest Caselaw 12848 Ker

Kerala High Court

Sampath T vs State Of Kerala on 8 December, 2023

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 8TH DAY OF DECEMBER 2023 / 17TH AGRAHAYANA, 1945
                      WP(C) NO. 27193 OF 2020
PETITIONER:

             SAMPATH T., AGED 43 YEARS
             S/O. THULASEEDHARAN P.,
             THAYAMBAKA VEEDU, EDAVATTOM,
             VELLIMON P.O, PERINAD, KOLLAM - 691 511.
             BY ADVS.
             RAGHUL SUDHEESH
             SRI.K.J.GLAXON
             SMT.J.LAKSHMI


RESPONDENTS:

    1        STATE OF KERALA
             REPRESENTED BY ITS SECRETARY,
             LOCAL SELF GOVERNMENT DEPARTMENT,
             GOVERNMENT SECRETARIAT BUILDING,
             THIRUVANANTHAPURAM - 695 001.
    2        ELAMPALLOOR GRAMA PANCHAYATH
             REPRESENTED BY ITS SECRETARY,
             NH 744, ELAMPALLOOR,
             KUNDARA, KOLLAM - 691 501.
    3        SECRETARY,
             ELAMPALLOOR GRAMA PANCHAYATH,
             NH 744, ELAMPALLOR,
             KUNDARA, KOLLAM - 691501.
             BY ADV SRI.M.R.SASITH

             SR.GP.K.AMMINIKUTTY



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.12.2023,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C)NO.27193/2020

                                                      2




                               BECHU KURIAN THOMAS, J
                          ......................................................
                                  W.P.(C).No.27193 of 2020
                           ...................................................
                     Dated this the 8th day of December, 2023


                                           JUDGMENT

The learned counsel for the respondent once again submitted

that the matter has become infructuous.

2. On 01.12.2023, this Court had recorded the above said

submission and listed the case for today (i.e., 08.12.2023); since

there was no representation for the petitioner. Today also

there is no representation for the petitioner.

3. Obviously, the submission of the learned counsel for the

respondent that the matter has become infructuous is correct,

which is the reason why there is no representation for the

petitioner. Hence, this writ petition is dismissed as infructuous.

BECHU KURIAN THOMAS JUDGE AMV/08/12/2023