Sujith vs The State Of Kerala
2023 Latest Caselaw 6341 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
            MONDAY, THE 12TH DAY OF JUNE 2023 / 22ND JYAISHTA, 1945
                             WP(C) NO. 20537 OF 2014
PETITIONER:

               SUJITH,AGED 33 YEARS
               S/O.SADASIVAKURUP, MUDIYILETHU HOUSE, VALLICODE P.O.,
               KOZHENCHERRY TALUK, PATHANAMTHITTA DISTRICT.

               BY ADVS.
               SRI.V.SETHUNATH
               SRI.S.JUSTUS


RESPONDENTS:

     1         THE STATE OF KERALA
               REPRESENTED BY THE REVENUE SECRETARY, SECRETARIAT,
               THIRUVANANTHAPURAM, PIN - 695 001.

     2         THE DISTRICT COLLECTOR
               PATHANAMTHITTA, PIN - 689 645.

     3         THE REVENUE DIVISIONAL OFFICER
               ADOOR, PIN - 691 523.

     4         THE SUB INSPECTOR OF POLICE
               PATHANAMTHITTA, PIN - 689 645.

     5         SENIOR GEOLOGIST
               DEPARTMENT OF MINING AND GEOLOGY, ADOOR, PIN - 691 523.

               BY ADVS.
               SRI.P.VIJAYA BHANU (SR.)


OTHER PRESENT:

               GP - JOBY JOSEPH


     THIS     WRIT   PETITION     (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
12.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C). No.20537 of 2014            2

                    VIJU ABRAHAM, J.
                   ------------------
                W.P.(C). No.20537 of 2014
            --------------------------------
          Dated this the 12th day of June, 2023

                               JUDGMENT

When the matter was taken up for

consideration, counsel for the petitioner submits

that the matter has become infructuous. Submission

is recorded. The above Writ Petition is dismissed

as infructuous.

sd/-

VIJU ABRAHAM,JUDGE

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