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Shemitha K.M vs The Pazhavannur Block Panchayat
2024 Latest Caselaw 4738 Ker

Citation : 2024 Latest Caselaw 4738 Ker
Judgement Date : 6 February, 2024

Kerala High Court

Shemitha K.M vs The Pazhavannur Block Panchayat on 6 February, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
                        WP(C) NO. 25111 OF 2015
PETITIONER:

          SHEMITHA K.M.
          AGED 29 YEARS
          W/O. SHINOJ V.H., VATTAPARAMBIL HOUSE,
          CHELAKKARA P.O, THRISSUR DISTRICT.
          BY ADVS.
          SRI.BINOY VASUDEVAN
          SMT.P.G.BABITHA


RESPONDENTS:

    1     THE PAZHAYANNUR BLOCK PANCHAYAT
          REPRESENTED BY ITS SECRETARY, PAZHAYANNUR P.O.,
          THRISSUR DISTRICT - 680 587.
    2     THE BLOCK PROGRAMME OFFICER
          MAHATMA GANDHI NATIONAL RURAL EMPLOYMENT GUARANTEE
          SCHEME, PAZHAYANNUR BLOCK PANCHAYAT, PAZHAYANNUR P.O.,
          THRISSUR DISTRICT - 680 587.
    3     THE LAND REVENUE COMMISSIONER
          OFFICE OF THE COMMISSIONERATE, THIRUVANANTHAPURAM.
    4     THE ASSISTANT DEVELOPMENT COMMISSIONER (GENERAL)
          COLLECTORATE, AYYANTHOLE P.O., THRISSUR - 680 003.
          BY ADV GOVERNMENT PLEADER


BY ADV.

          SRI, BIJOY CHANDRAN, SR.GP



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.25111 OF 2015


                            2



               P.V.KUNHIKRISHNAN, J.
             ------------------------------------
              W.P.(C)No.25111 of 2015
            -------------------------------------
      Dated this the 06th day of February, 2024



                         JUDGMENT

When this writ petition came up for consideration,

the learned counsel appearing for the petitioner

submitted that the matter has become infructuous.

Therefore, this writ petition is dismissed as

infructuous.

Sd/-

                                 P.V.KUNHIKRISHNAN
nvj                                     JUDGE
 

 
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