Vakkalari Lakshmi vs Secretary, Parappanangadi ...
2023 Latest Caselaw 1085 Ker

OP(C) NO. 802 OF 2014
                                       1

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE C.S.DIAS
  TUESDAY, THE 17TH DAY OF JANUARY 2023 / 27TH POUSHA, 1944
                         OP(C) NO. 802 OF 2014
  AGAINST THE ORDER/JUDGMENT IN ARC 3719/2009 OF SUB COURT,
                                     TIRUR
PETITIONER/S:

            VAKKALARI LAKSHMI, AGED 54 YEARS
            W/O.VASU,POST VELIMUKKU,TIRURANGADI
            TALUK,MALAPPURAM DISTRICT.

            BY ADVS.
            SRI.T.KRISHNAN UNNI (SR.)
            SRI.M.DEVESH
            SRI.K.C.KIRAN
            SRI.SAJU.S.A
            SMT.P.A.SHEEJA



RESPONDENT/S:

            SECRETARY, PARAPPANANGADI REGIONAL HOUSING CO-
            OPERATIVE LIMITED,PARAPPANANGADI-676303.

            BY ADVS.
            SRI.V.G.ARUN
            SRI.T.R.HARIKUMAR




     THIS     OP    (CIVIL)    HAVING      COME   UP    FOR    ADMISSION    ON
17.01.2023,     THE    COURT    ON    THE    SAME      DAY    DELIVERED    THE
FOLLOWING:
 OP(C) NO. 802 OF 2014
                                 2




                            JUDGMENT

The learned counsel appearing for the petitioner

submits that the original petition has become

infructuous. The said submission is recorded. The

original petition is dismissed as infructuous.

Sd/-

C.S.DIAS JUDGE

rkc/17.01.23