G. Vinod vs The District Collector
2024 Latest Caselaw 4845 Ker

Kerala High Court

G. Vinod vs The District Collector on 7 February, 2024

Author: P Gopinath

Bench: P Gopinath

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
    WEDNESDAY, THE 7TH DAY OF FEBRUARY 2024 / 18TH MAGHA, 1945
                       WP(C) NO. 25915 OF 2015
PETITIONER:

          G. VINOD
          AGED 45 YEARS, S/O.GOPALAKRISHNAN,
          "PURNIMA", HOUSE NO.09, CRRA, CHAKKALAMUTTU ROAD,
          N.F.GATE, THRIPPUNITHURA P.O., ERNAKULAM DISTRICT,
          PIN - 682 301.

          BY ADVS.
           SMT.GEETHA JOB(OZHUKAYIL)
           SRI.M.R.RAJESH
           SMT.E.S.SANDHYA
           SRI.TOM JOSE



RESPONDENTS:

    1     THE DISTRICT COLLECTOR
          CIVIL STATION, KAKKANADU, ERNAKULAM, PIN - 682 030.

    2     THE TAHSILDAR
          KANAYANNOOR TALUK, ERNAKULAM DISTRICT, PIN - 682 011.

    3     VILLAGE OFFICER
          VILLAGE OFFICE, NJARAKKAL, ERNAKULAM DISTRICT,
          PIN - 682 505.

    4     THE SPECIAL TAHSILDAR (RR)
          KANAYANNUR TALUK, TALUK OFFICE, ERNAKULAM,
          PIN - 682 011.

    5     THE DENA BANK
          REPRESENTED BY THE BRANCH MANAGER, ERNAKULAM BRANCH,
          JOS JUNCTION, M.G.ROAD, ERNAKULAM - 682 016.

    6     THE SYNDICATE BANK
          REPRESENTED BY THE BRANCH MANAGER, BANERJI ROAD,
          ERNAKULAM, KOCHI - 18.
 W.P(C).No.25915/2015                       2

     7      B.K.ANILKUMAR
            S/O.KOCHAPPAN, PROPRIETOR, M/S.IMPERIAL PHOTOS,
            PARAMARA ROAD, ERNAKULAM, NORTH, KOCHI - 18.

            BY ADVS.
             SMT.ACHU SUBHA ABRAHAM
             SMT.K.R.MONISHA
             SRI.PHILIP T.VARGHESE
             SRI.THOMAS T.VARGHESE
             SRI. R S KALKURA (SC)




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   07.02.2024,       THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P(C).No.25915/2015             3




                       JUDGMENT

When this matter is taken up for consideration today,

learned counsel appearing for the petitioner submits that the

matter has become infructuous.

Accordingly, the Writ Petition will stand dismissed as

infructuous.

Sd/-

GOPINATH P. JUDGE

ats