V.Sudhakaran vs Pallichal Grama Panchayat
2023 Latest Caselaw 564 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. 21408 OF 2015
PETITIONER/S:

           V.SUDHAKARAN
           ROHINI SADANAM, T.C.54/928, NEMOM P.O,
           THIRUVANANTHAPURAM.

            BY ADVS.
            SRI.BECHU KURIAN THOMAS
            SRI.ENOCH DAVID SIMON JOEL
            SRI.GEORGE A.CHERIAN
            SRI.RONY JOSE
            SRI.S.SREEDEV



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.21409/2015

                             ..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/-