Ibrayi @ Ibrahim vs Vellamunda Grama Panchayath
2024 Latest Caselaw 16526 Ker

Kerala High Court

Ibrayi @ Ibrahim vs Vellamunda Grama Panchayath on 11 June, 2024

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
      TUESDAY, THE 11TH DAY OF JUNE 2024 / 21ST JYAISHTA, 1946
                        WP(C) NO. 34560 OF 2017
PETITIONER:

           IBRAYI @ IBRAHIM
           AGED 57 YEARS
           AGED 57 YEARS, SON OF ANTHRU, KODAKKATTU HOUSE,KELLUR
           P.O, MANANTHAVADI, WAYANAD DISTRICT.
           BY ADVS.
           SRI.V.M.KURIAN
           SRI.MATHEW B. KURIAN
           SRI.K.T.THOMAS


RESPONDENTS:

     1     VELLAMUNDA GRAMA PANCHAYATH
           KATTAYAD P.O, VELLAMUNDA, WAYANAD DISTRICT,
           PIN - 670 731, REPRESENTED BY ITS SECRETARY.
     2     THE SECRETARY VELLAMUNDA GRAMA PANCHAYATH
           KATTAYAD P.O, VELLAMUNDA, WAYANAD DISTRICT,
           PIN - 670 731.
           BY ADVS.
           Asif M A
           K.S.ARUN KUMAR



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 11.06.2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No. 34560 of 2017

                                 2




                     M .A. ABDUL HAKHIM, J
                     --------- ---------
                     WP(C) No. 34560 of 2017
                     ----- -- ----------
                   Dated this the 11th June, 2024

                            JUDGMENT

When the matter is taken up for consideration, the learned

counsel for the petitioner submitted that the matter has become

infructuous. Accordingly this writ petition is dismissed as

infructuous.

Sd/-

M.A. ABDUL HAKHIM, JUDGE jma