M/S.K.K.Rocks & Granites India ... vs Pallichal Grama Panchayat
2023 Latest Caselaw 562 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
        THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
  WEDNESDAY, THE 11TH DAY OF JANUARY 2023 / 21ST POUSHA,
                                   1944
                       WP(C) NO. 21410 OF 2015
PETITIONER/S:

               M/S.K.K.ROCKS & GRANITES INDIA (P) LTD.
               KOTTACKAL, TC 2/3497, PATTOM,
               THIRUVANANTHAPURAM-695004REPRESENTED BY ITS
               MANAGING DIRECTOR SRI.ARUN VARGHESE.

               BY ADVS.
               SRI.BECHU KURIAN THOMAS
               SRI.ENOCH DAVID SIMON JOEL



RESPONDENT/S:

    1          PALLICHAL GRAMA PANCHAYAT
               VEDIVACHANKOVIL P.O, BALARAMAPURAM,
               THIRUVANANTHAPURAM - 695 501, REPRESENTED BY ITS
               SECRETARY.

    2          SECRETARY
               PALLICHAL GRAMA PANCHAYATH, VEDIVACHANKOVIL P.O,
               BALARAMAPURAM, THIRUVANANTHAPURAM - 695 501.

    3          PANCHAYAT COMMITTEE
               PALLICHAL GRAMA PANCHAYATH, VEDIVACHANKOVIL P.O,
               BALARAMAPURAM, THIRUVANANTHAPURAM - 695 501,
               REPRESENTED BY ITS PRESIDENT.

               BY ADV SRI.T.K.ANANDA KRISHNAN


        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.21410/2015

                             ..2..




                         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/-