Soman Pillai vs Kulakkada Grama Panchayath
2023 Latest Caselaw 2611 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
 FRIDAY, THE 24TH DAY OF FEBRUARY 2023 / 5TH PHALGUNA, 1944
                     WP(C) NO. 29285 OF 2015
PETITIONER:

            SOMAN PILLAI
            PANDARKALA VEEDU, KALAYAPURAM P O,
            KOLLAM DISTRICT
            BY ADVS.
            SRI.GEORGE VARGHESE(PERUMPALLIKUTTIYIL)
            SRI.A.R.DILEEP
            SRI.MANU SEBASTIAN


RESPONDENTS:

    1       KULAKKADA GRAMA PANCHAYATH
            REPRESENTED BY ITS SECRETARY,
            MAVADI P O, PUTHOOR VIA, KOLLAM 691507
    2       SECRETARY
            KULAKADA GRAMA PANCHAYATH, MAVADI P O,
            PUTHOOR VIA, KOLLAM-691507
    3       JOY THOMAS
            PALAVILA PADINJATTATHIL , ESI JUNCTION, KANNIMEL,
            PATTAZHI 691522




     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   24.02.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) No.29285 of 2015

                                     2




                      MOHAMMED NIAS. C.P.,J
                              -----------
                        WP(C) No.29285 of 2015
                         ------------------
                 Dated this the 24th day of February, 2023


                              JUDGMENT

Learned counsel for the petitioner submits that the matter has

become infructuous. Hence, the writ petition is dismissed as

infructuous.

Sd/- MOHAMMED NIAS C.P., JUDGE

dlk/24.2.2023