Hasheema Bevi vs The Nanniyode Grama Panchayat
2023 Latest Caselaw 1102 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 17TH DAY OF JANUARY 2023 / 27TH POUSHA, 1944
                       WP(C) NO. 5573 OF 2013
PETITIONER/S:

               HASHEEMA BEVI
               AGED 36 YEARS
               D/O. MASHITHA BEEVI, TC 39/167(8), SUNAINA
               MANZIL, RUBY NAGAR, CHALAI, THIRUVANANTHAPURAM.
               BY ADV SRI.D.KISHORE


RESPONDENT/S:

    1          THE NANNIYODE GRAMA PANCHAYAT
               REPRESENTED BY ITS SECRETARY, NANNIYODE, PACHA,
               P.O.NEDUMANGADU, THIRUVANANTHAPURAM-695 562.
    2          THE SECRETARY
               NANNIYODE GRAMA PANCHAYAT, NANNIYODE, PACHA,
               P.O.NEDUMANGADU, THIRUVANANTHAPURAM-695 562.
    3          THE PANCHAYAT COMMITTEE
               NANNIYODE GRAMA PANCHAYAT, NANNIYODE, PACHA,
               P.O.NEDUMANGADU, THIRUVANANTHAPURAM-695 562.
    4          SOBHAKUMARI S.
               D/O. SASIKUMARI, KARTHIKA, PLAVARAVATTAPPULLIL,
               ANAD MURI, PALODE, NEDUMANGADU,
               THIRUVANANTHAPURAM-695 541.
               BY ADVS.
               SRI.GENSGEORGE
               SRI.HARISH GOPINATH
               SRI.R.S.KALKURA
               SRI.M.S.KALESH
               SMT.A.V.PRIYA


        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   17.01.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                     -2-
W.P.(C). No. 5573 of 2013



                            P.V.KUNHIKRISHNAN, J.
                            ======================================================

                              W.P.(C) No. 5573 of 2013
                        =============================================================

                  Dated this the 17th day of January, 2023

                                         JUDGMENT

The learned counsel for the petitioner submitted that the

prayers in this writ petition have become infructuous.

Therefore, this writ petition is dismissed as infructuous.

sd/-

P.V.KUNHIKRISHNAN JUDGE das