Sanu Bhadran vs The District Collector
2024 Latest Caselaw 5364 Ker

Kerala High Court

Sanu Bhadran vs The District Collector on 15 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
    THURSDAY, THE 15TH DAY OF FEBRUARY 2024 / 26TH MAGHA, 1945
                        WP(C) NO. 23036 OF 2015
PETITIONER:

          SANU BHADRAN
          AGED 54 YEARS
          W/O LATE BHADRAN, BHADRAM, WATCHERMUKKU, VARKALA P.O,
          THIRUVANANTHAPURAM-695 141
          BY ADVS.
          SRI.D.KISHORE
          SMT.MINI GOPINATH


RESPONDENTS:

    1     THE DISTRICT COLLECTOR
          THIURUVANANTAHPURAM-695 001
    2     THE TAHSILDAR
          TALUK OFFICE, VARKALA, THIRUVANATHAPURAM-695 141
    3     THE ADDITIONAL TAHSILDAR
          TALUK OFFICE, VARKALA, THIRUVANATHAPURAM-695 141
    4     THE VILLAGE OFFICER
          VARKALA VILLAGE, VARKALA P.O, THIRUVANATHAPURAM-695 141
    5     THE DIRECTOR OF SURVEY AND LAND RECORDS
          SURVEY BHAVAN, VAZHUTHACAUD, THYCAUD P.O, TALUK OFFICE,
          VARKALA, THIRUVANATHAPURAM-695 O14
    6     BEENA. M, D/O. NANU,
          NEDIYAVILA VEEDU, KURAKKANI DESOM, VARKALA ,
          THIRUVANANTHAPURAM-695 141
          BY ADVS.
          SRI.B.S.SYAMANTAK, GOVERNMENT PLEADER
          SRI.R.JAYAKRISHNAN MUTHUKULAM
          SMT.K.P.SANTHI

    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 23036 OF 2015


                                 2




               P.V.KUNHIKRISHNAN, J.
              ------------------------------
              W.P.(C)No. 23036 of 2015
      ----------------------------------------------
     Dated this the 15th 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
DM                                         JUDGE