Geethakumari vs State Of Kerala
2024 Latest Caselaw 4959 Ker

Kerala High Court

Geethakumari vs State Of Kerala on 9 February, 2024

Author: Amit Rawal

Bench: Amit Rawal

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
        FRIDAY, THE 9TH DAY OF FEBRUARY 2024 / 20TH MAGHA, 1945
                       WP(C) NO. 23587 OF 2015
PETITIONER:

            GEETHAKUMARI
            W/O RAVIKUMARAN NAIR, AGED 56 YEARS
            SREERAGAM, HIDAYATHUNAGAR P.O., MADHUR VILLAGE,
            KASARGOD DISTRICT.

            BY ADV SRI.LATHEESH SEBASTIAN



RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,
            GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.

    2       THE LAW SECRETARY
            GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.

    3       THE DISTRICT COLLECTOR
            KASARAGOD DISTRICT-671121.

    4       THE DISTRICT REGISTRAR
            KASARAGOD-671121.

    5       THE SUB REGISTRAR
            BADIYADUKKA, SUB REGISTRAR OFFICE, BADIYADUKKA,
            KASARAGOD DISTRICT-671121.



            SR GP SRI T K VIPINDAS




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 23587 OF 2015
                                2


                            JUDGMENT

Learned Counsel for the petitioner submitted that the

matter has become infructuous. Accordingly, this writ petition is

dismissed as infructuous.

Sd/-

AMIT RAWAL JUDGE nak