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Muhisin. A vs State Of Kerala
2023 Latest Caselaw 7538 Ker

Citation : 2023 Latest Caselaw 7538 Ker
Judgement Date : 7 July, 2023

Kerala High Court
Muhisin. A vs State Of Kerala on 7 July, 2023
                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT

                  THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN

               FRIDAY, THE 7TH DAY OF JULY 2023 / 16TH ASHADHA, 1945

                               WP(C) NO. 2194 OF 2016

PETITIONER:

               MUHISIN. A
               AGED 21 YEARS
               S/O.LATE MOOSA, ARAYALULLATHIL, NADAPURAM PO,
               KOZHIKODE 673 504.

               BY ADVS.
               SRI.K.S.HARIHARAPUTHRAN
               SRI.DIPU JAMES
               SRI.GEORGE MATHEW
               SRI.SUNIL KUMAR A.G


RESPONDENTS:

     1         STATE OF KERALA
               REP. BY ITS SECRETARY, LOCAL SELF GOVERNMENT DEPARTMENT,
               GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM 695 001.

     2         NADAPURAM GRAMA PANCHAYATH
               REPRESENTED BY ITS SECRETARY, GRAMA PANCHAYATH OFFICE,
               KALLACHI PO, KOZHIKODE 673 504.

     3         SECRETARY NADAPURAM GRAMA PANCHAYATH
               GRAMA PANCHAYATH OFFICE, KALLACHI PO, KOZHIKDOE 673 504.

     4         KERALA STATE POLLUTION CONTROL BOARD, DISTRICT OFFICE,
               3RD FLOOR, ZAMORIN'S SQUARE, LINK ROAD,
               KOZHIKODE 673 002,
               REPRESENTED BY ITS ENVIRONMENTAL ENGINEER.

               BY ADVS.
               SRI.U.P.BALAKRISHNAN
               SRI.NAVEEN.T
               SRI.U.P.BALAKRISHNAN
               SRI.T.KRISHNANUNNI SR.
               SRI.NAVEEN.T



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.07.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P. (C) No.2194 of 2016
                                     2




                              JUDGMENT

The learned counsel for the petitioner submits that the

matter has become infructuous.

Recording the submission of the learned counsel for the

petitioner, the writ petition is dismissed as infructuous.

Sd/-

SHOBA ANNAMMA EAPEN JUDGE

rpr

 
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