M. Sekhar vs The Munnar Grama Panchayath
2023 Latest Caselaw 580 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. 11163 OF 2014
PETITIONER/S:

            M. SEKHAR, S/O.MUTHURAMAN, HOUSE NO.IX/1419A,
            NEW COLONY, MUNNAR P.O., PIN-685612.

            BY ADV SRI.N.M.VARGHESE



RESPONDENT/S:

    1          THE MUNNAR GRAMA PANCHAYATH
               REPRESENTED BY ITS SECRETARY, PANCHAYATH OFFICE,
               MUNNAR P.O., PIN-685612.

    2          THE SECRETARY
               MUNNAR GRAMA PANCHAYATH, PANCHAYATH OFFICE,
               MUNNAR P.O., PIN-685612.

               BY ADV SRI.S.JIJI



OTHER PRESENT:

               GP SRI JACOB E SIMON




        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.11163 of 2014

                             ..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/-