K.V.Paulose vs M.P.Paulose
2023 Latest Caselaw 1367 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
  WEDNESDAY, THE 18TH DAY OF JANUARY 2023 / 28TH POUSHA,
                             1944
                    WP(C) NO. 1808 OF 2015
PETITIONER/S:

            K.V.PAULOSE, AGED 52 YEARS
            S/O.VARGHESE, KANNANGNAMALIL HOUSE,
            VALAYAMCHIRANGARA P.O., VENGOLA PANCHAYATH,
            ERNAKULAM-683556.

            BY ADV SRI.JEEVAN MATHEW MANAYANI



RESPONDENT/S:

    1       M.P.PAULOSE
            S/O.PAILY, MULAKANAMCHERI HOUSE,
            VALAYANCHIRANGARA P.O., VENGOLA, ERNAKULAM-
            683556.

    2       THE REVENUE DIVISIONAL OFFICER
            O/O.REVENUE DIVISIONAL OFFICER, MUVATTUPUZHA,
            ERNAKULAM DISTRICT.

    3       THE VENGOLA GRAMA PANCHAYATH
            VENGOLA P.O., PERUMBAVOOR VIA, ERNAKULAM
            DISTRICT REPRESENTED BY ITS SECRETARY.

    4       THE DISTRICT COLLECTOR
            COLLECTORATE, KAKKANAD P.O., ERNAKULAM.

    5       SUB INSPECTOR OF POLICE
            PERUMBAVOOR, ERNAKULAM DISTRICT.

    6       STATE OF KERALA
            REPRESENTED BY ITS SECRETARY, LOCAL
            ADMINISTRATION, SECRETARIAT, TRIVANDRUM.
 WP(C) NO. 1808 OF 2015

                                   ..2..

    7          THE TRIBUNAL FOR LOCAL SELF GOVERNMENT
               INSTITUTIONS, TRIVANDRUM REPRESENTED BY ITS
               SECRETARY.

               BY ADVS.
               S.RENJITH
               SHRI.P.THOMAS GEEVERGHESE, SC, VENGOLA GRAMA
               PANCHAYAT
               C.A.NAVAS
               T.K.SASIKUMAR
               P.A.SHAJI SAMAD
               S.UNNIKRISHNAN (NELLAD)



OTHER PRESENT:

               PP: SRI.JACOB E SIMON




        THIS    WRIT   PETITION    (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   18.01.2023,    THE    COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 1808 OF 2015

                             ..3..




                         JUDGMENT

The learned counsel for the petitioner submits that

the matter has become infructuous. Recording the

submission of the learned counsel, the writ petition is

dismissed as infructuous.

Sd/-

SHOBA ANNAMMA EAPEN

JUDGE bka/-