Santhosh Kumar vs State Of Kerala
2024 Latest Caselaw 4965 Ker

Kerala High Court

Santhosh Kumar 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. 37821 OF 2015
PETITIONER:

            SANTHOSH KUMAR
            AGED 42 YEARS
            S/O.LATE RAMAN PILLAI, ATTARIKATHU VEEDU,
            CHETTACHAL PO, VIDURA, PIN - 695 551.

            BY ADV SRI.S.VIDYASAGAR



RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY SECRETARY, LOCAL SELF GOVERNMENT
            DEPARTMENTS, THIRUVANANTHAPURAM, PIN - 695 001.

    2       DIRECTOR OF PANCHAYATH
            OFFICE OF THE DIRECTOR OF PANCHAYATH,
            THIRUVANANTHAPURAMPIN - 695 001.

    3       VIDHURA GRAMA PANCHAYATH
            CHETTACHAL P.O, VIDURA, PIN-695 551,
            REPRESENTED BY ITS SECRETARY.



            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. 37821 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