Amakkoor Purayil Veluthambu vs The Additional District Magistrate
2024 Latest Caselaw 9167 Ker

Kerala High Court

Amakkoor Purayil Veluthambu vs The Additional District Magistrate on 3 April, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                 THE HONOURABLE MR. JUSTICE EASWARAN S.
     WEDNESDAY, THE 3RD DAY OF APRIL 2024 / 14TH CHAITHRA, 1946
                          WP(C) NO. 14721 OF 2018
PETITIONER/S:

             AMAKKOOR PURAYIL VELUTHAMBU
             AGED 87 YEARS
             S/O KANNAN, KANIYERI, VELLUR,
             P.O. VELLUR, KANNUR DISTRICT.
             BY ADVS.
             SRI.M.SASINDRAN
             SRI.P.K.SUBHASH


RESPONDENT/S:

     1       THE ADDITIONAL DISTRICT MAGISTRATE
             KANNUR-670 001.
     2       THE ASSISTANT EXECUTIVE ENGINEER
             K.S.E.B, ELECTRICAL SUB DIVISION,
             VELLUR, KANNUR DISTRICT-670 001.
     3       THE KERALA STATE ELECTRICITY BOARD
             THIRUVANANTHAPURAM-695001,
             REPRESENTED BY ITS SECRETARY.
     4       SMT. SINDHU K
             VAIKKATHU VEEDU, KANIYERI, NEAR KOTTANACHERRY,
             VELLUR PO, KANNUR DISTRICT-670 001.
     5       SOUMINI OK
             OZHIKANDATHIL HOSUE, VELLUR PO,
             KANNUR DSITRICT-670 001.
             BY ADVS.
             SRI.ARUNKUMAR A., SC, KSEB



             SRI. BIMAL. K. NATH, SR. G. P.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   03.04.2024,    THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P. (C) No.14721 of 2018           2




                          EASWARAN S. , J.
                        -------------------------
                    W.P. (C) No.14721 of 2018
                   -----------------------------------
                 Dated this the 3rd day of April 2024

                              JUDGMENT

When the matter is taken up for consideration, t he learned counsel

appearing for the petitioner submitted that this writ petition has

become infructuous.

Recording the aforesaid submission, this writ petition is

dismissed as infructuous.

Sd/-

EASWARAN S. JUDGE

NS

APPENDIX OF WP(C) 14721/2018

PETITIONER EXHIBITS EXHIBIT P1: A TRUE COPY OF THE TAX RECEIPT ISSUED BY VELLUR VILLAGE OFFICE DATED 13.7.2017. EXHIBIT P2: A TRUE COPY OF THE ORDER NO.D.C.K.N.R./9751/2017/A6 DATED 17.4.2018 OF THE IST RESPONDENT.

EXHIBIT P3: A ROUGH SKETCH SHOWING THE ORIGINAL ROUTE AND FIRST ALTERNATIVE ROUTE SUGGESTED BY THE PETITIONER.

EXHIBIT P4: A ROUGH SKETCH SHOWING THE ORIGINAL ROUTE AND SECOND ALTERNATIVE ROUTE SUGGESTED BY THE PETITIONER.