Mallika vs Village Officer, Thenkurissi Village
2024 Latest Caselaw 12772 Ker

Kerala High Court

Mallika vs Village Officer, Thenkurissi Village on 21 May, 2024

Author: P Gopinath

Bench: P Gopinath

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
        TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
                       WP(C) NO. 30889 OF 2017
PETITIONER:

            MALLIKA
            AGED 45 YEARS, W/O.BABU,
            PLAKKAL HOUSE, MANNALLUR.P.O, THENKURISSY, PALAKKAD.

            BY ADVS.
                 B.N.SHIVSANKAR
                 MEGHA MUKUNDASWAR



RESPONDENTS:

    1       VILLAGE OFFICER, THENKURISSI VILLAGE
            PALAKKAD DISTRICT, PIN-678 001.

    2       TAHSILDAR
            ALATHUR TALUK, PALAKKAD-678 001.

    3       DISTRICT COLLECTOR
            COLLECTORATE, PALAKKAD-678 001.

    4       STATE OF KERALA
            REP.BY CHIEF SECRETARY,THIRUVANANTHAPURAM-695 001.

            BY ADV. SMT. THUSHARA JAMES (SR GP)



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).No.30889/2017             2




                       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

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