Sarasamma George vs State Of Kerala
2023 Latest Caselaw 2650 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. 8100 OF 2005
PETITIONER:

            SARASAMMA GEORGE
            CHIRATTOLICAL THADATHIL HOUSE,,
            VENNIKULAM MURI,
            PURAMATTAM VILLAGE,, MALLAPPALLY TALUK.
            BY ADVS.
            SRI.ABRAHAM MATHEW (VETTOOR)
            SRI.P.I.GEORGEKUTTY

RESPONDENTS:

    1       STATE OF KERALA
            SECRETARY TO GOVERNMENT,
            REVENUE DEPARTMENT,, SECRETARIAT,
            THIRUVANANTHAPURAM.
    2       DISTRICT COLLECTOR, PATHANAMTHITTA.
    3       TAHSILDAR MALLAPPALLY, PATHANAMTHITTA.
    4       VILLAGE OFFICER, PURAMATTAM VILLAGE,
            MALLAPPALLY TALUK,, ATHANAMTHITTA.
    5       KUNJAMMA GEORGE W/O.GEORGE
            KAKKUDIYIL HOUSE, VENNIKULAM MURI,,
            PURAMATTAM VILLAGE, MALLAPPLLY TALUK.
            BY ADVS.
            SHRI.M.V.S.NAMPOOTHIRY
            SRI.R.VINOD



            BY SRI. ARAVIND V MATHEW, GP



     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.8100 of 2005

                                     2




                      MOHAMMED NIAS. C.P.,J
                              -----------
                         WP(C) No.8100 of 2005
                         ------------------
                 Dated this the 24th day of February, 2023


                               JUDGMENT

This writ petition is filed in the year 2005 concerning mutation

of the property. At this distance of time, nothing survives for

consideration in this writ petition. Accordingly, the writ petition is

closed.

Sd/- MOHAMMED NIAS C.P., JUDGE

dlk/24.2.2023