Soudhamini C.M vs The State Of Kerala
2023 Latest Caselaw 546 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MR.JUSTICE N.NAGARESH
  WEDNESDAY, THE 11TH DAY OF JANUARY 2023 / 21ST POUSHA, 1944
                      WP(C) NO. 38994 OF 2022
PETITIONER

             SOUDHAMINI C.M.,
             AGED 63 YEARS
             W/O PUSHPAKARAN V.K, VALIATHARA HOUSE,
             KATHRIKADAVU, KALOOR P.O,
             KOCHI-682017.

             BY ADV T.B.REMANI

RESPONDENTS

    1        THE STATE OF KERALA,
             REPRESENTED BY SECRETARY TO GOVERNMENT,
             LOCAL SELF-GOVERNMENT (I.A.) DEPARTMENT,
             GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
             PIN-695011.

    2        THE DISTRICT MISSION CO-ORDINATOR,
             THE OFFICE OF DISTRICT MISSION CO-ORDINATOR,
             KUDUMBASREE, CIVIL STATION, KAKKANAD,
             ERNAKULAM DISTRICT, PIN- 682030.

    3        THE FACT-FINDING COMMITTEE OF AYALKOOTTAM
             REPRESENTED BY SMT. GEETHA GOPI, THE CHAIRPERSON,
             AREA DEVELOPMENT SOCIETY NO.1, GANDHINAGAR, SOUTH
             COMMUNITY DEVELOPMENT SOCIETY, PIN-682018.

             BY SMT. DEEPA NARAYANAN       SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No. 38994 of 2022
                                   2



                          JUDGMENT

Dated this the 11th day of January, 2023

The learned counsel for the petitioner submits that

subsequent to the filing of W.P.(C) No.38994 of 2022, the

matter was heard by C.D.S and an order has been passed on

03.12.2022. Therefore, the writ petition has become

infructuous in view of the order now passed.

Recording the said submission, the writ petition is

dismissed as infructuous.

Sd/-

N. NAGARESH, JUDGE smm